COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,054 of 5,226

High Courts16 Aug 1956Dismissed

Manicka Goundan Vs Elumalai Goundan and Others

Madras High Court · AIR 1957 Mad 78 : (1957) ILR (Mad) 290

Registration Act, 1908 — Section 49, 77Specific Relief Act, 1877 — Section 21Transfer of Property Act, 1882 — Section 54

Read judgment

High Courts14 Aug 1956Dismissed

Firm AL. AR. Arunachalam Chettiar and Others Vs Kaleeswarar Mills Ltd., Coimbatore and Others

Madras High Court · AIR 1957 Mad 309 : (1957) ILR (Mad) 383 : (1957) 70 LW 28

Companies Act, 1956 — Section 286, 291, 36Constitution of India, 1950 — Article 19(1), 226, 226(1), 31(1)Specific Relief Act, 1877 — Section 45, 50, 8

Read judgment

High Courts14 Aug 1956

Muthappa and Sons, Mangalore Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1957 Mad 206 : (1956) 30 ITR 560

Income Tax Act, 1922 — Section 26A

Read judgment

High Courts13 Aug 1956Allowed

M.R. Vidyasagar Vs Income Tax Officer, Circle II, Madurai and Another

Madras High Court · AIR 1957 Mad 250

Income Tax Act, 1922 — Section 18A(6), 24BIncome Tax Rules, 1962 — Rule 48

Read judgment

High Courts13 Aug 1956Dismissed

In Re: Syed Ibrahim

Madras High Court · AIR 1959 Mad 32 : (1959) CriLJ 203 : (1958) 71 LW 582

Criminal Procedure Code, 1898 (CrPC) — Section 250, 4, 4(1), 417(3)

Read judgment

High Courts13 Aug 1956

M.R. Vidyasagar Vs Income Tax Officer, Madurai, and Another

Madras High Court · (1957) 31 ITR 173

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 2(11)Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 18, 23, 28, 29, 43

Read judgment

High Courts10 Aug 1956Dismissed

Chundri Sreeramulu Vs Tadavarthi Nagarathnamma and others

Madras High Court · (1956) 08 MAD CK 0046

Court Fees Act, 1870 — Section 7

Read judgment

High Courts10 Aug 1956

Meenakshisundaram Pillai Vs Ponnu alias Subbiah Chettiar and Others

Madras High Court · AIR 1957 Mad 297 : (1956) 69 LW 1006

Read judgment

High Courts10 Aug 1956Dismissed

T. Rangaswami Vs T. Aravindammal

Madras High Court · AIR 1957 Mad 243

Evidence Act, 1872 — Section 120Hindu Marriage Act, 1955 — Section 12Tamil Nadu Hindu (Bigamy Prevention and Divorce) Act, 1949 — Section 5

Read judgment

High Courts10 Aug 1956Dismissed

S. Suppiah Chettiar Vs V. Chinnathurai and Another

Madras High Court · AIR 1957 Mad 216 : (1957) 1 LLJ 517 : (1956) 69 LW 896

Limitation Act, 1908 — Article 21, 14Workmens Compensation Act, 1923 — Section 10(1), 3(5)

Read judgment

High Courts10 Aug 1956

Vittal Alva Vs Ramanujam

Madras High Court · (1957) 2 MLJ 159

Penal Code, 1860 (IPC) — Section 307, 323, 332

Read judgment

High Courts10 Aug 1956

G. Meenakshisundaram Pillai Vs Ponnu alias Subbiah Chettiar and Others

Madras High Court · (1956) 2 MLJ 559

Read judgment

High Courts10 Aug 1956Dismissed

North Arcot District Central Co-operative Stores Ltd. Vs State Govt. of Madras

Madras High Court · AIR 1957 Mad 163

Civil Procedure Code, 1908 (CPC) — Section 80

Read judgment

High Courts10 Aug 1956

K.P.V. Shaik Mohamed Rowther and Co. Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1957 Mad 154 : (1956) 30 ITR 747

Income Tax Act, 1922 — Section 25(4), 66(1)

Read judgment

High Courts03 Aug 1956

R. Padmanabha Naidu Vs V.K. Ponnuswami Naicker

Madras High Court · (1956) 08 MAD CK 0049

Presidency Small Cause Courts Act, 1882 — Section 41

Read judgment

High Courts03 Aug 1956

Subramaniam Vs Pakkiriswami Vandayar and Others

Madras High Court · AIR 1957 Mad 159

Civil Procedure Code, 1908 (CPC) — Section 63

Read judgment

High Courts03 Aug 1956Allowed

Nemiraja Kottari Vs Kinni alias Kanthamma and Others

Madras High Court · AIR 1957 Mad 94

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

Read judgment

High Courts03 Aug 1956Dismissed

M. Vaidyanathan Vs The Sub-Divisional Magistrate, Erode and Others

Madras High Court · AIR 1957 Mad 65 : (1957) CriLJ 205

Companies Act, 1956 — Section 234, 242(1)Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 156(1), 157, 157(1)

Read judgment

High Courts03 Aug 1956Dismissed

M. Kevalchand Sowcar Vs The State of Madras and Others

Madras High Court · AIR 1957 Mad 514 : (1957) CriLJ 962 : (1957) ILR (Mad) 937 : (1957) 70 LW 1022

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(6)Criminal Procedure Code, 1898 (CrPC) — Section 59

Read judgment

High Courts01 Aug 1956Dismissed

C.V.R.M. Ramaswami Chettiar and Others Vs P. Jeevarathunammal

Madras High Court · AIR 1957 Mad 106

Limitation Act, 1908 — Article 59, 60Transfer of Property Act, 1882 — Section 68, 68(2)

Read judgment