High Courts18 Jul 1956Allowed
Subramaniam Chettiar and Another Vs Muthiah Pillai
Madras High Court · AIR 1957 Mad 189 : (1956) 69 LW 908
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 8Limitation Act, 1908 — Article 181
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,056 of 5,226
High Courts18 Jul 1956Dismissed
Damodaraswamy Naidu Vs President of District Board, Coimbatore and Another
Madras High Court · AIR 1957 Mad 149 : (1956) 69 LW 993
Constitution of India, 1950 — Article 226Madras District Boards Act, 1920 — Section 199(2)Madras Local Boards Act, 1884 — Section 199(2)
High Courts18 Jul 1956
Doraiswami Reddiar Vs Gurunatha Iyer and Others
Madras High Court · (1956) 2 MLJ 473
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 87
High Courts17 Jul 1956
P.S. Ramaswami Nadar Vs R. Viswanathan and Another
Madras High Court · (1957) CriLJ 673
Penal Code, 1860 (IPC) — Section 109, 420
High Courts17 Jul 1956
Venkatesa Reddiar Vs Veeraswami Mudali and Another
Madras High Court · (1957) ILR (Mad) 422 : (1957) 70 LW 1033 : (1956) 2 MLJ 449
Cattle Trespass Act, 1871 — Section 20
High Courts16 Jul 1956
D. Mohanavelu Mudaliar alias D. Mohanam Mudaliar and Another Vs The Indian Insurance and Banking Corporation, Ltd. and Another
Madras High Court · (1956) 69 LW 724 : (1956) 2 MLJ 476
Law of Property Act, 1925 — Section 136
High Courts16 Jul 1956Dismissed
D. Mohanavelu Mudaliar and Another Vs Indian Insurance and Banking Corporation Ltd., Salem and Another
Madras High Court · AIR 1957 Mad 115 : (1957) ILR (Mad) 326
Insurance Act, 1938 — Section 38, 39Married Womens Property Act, 1874 — Section 6
High Courts16 Jul 1956Dismissed
Sakkarama Rao Vs Nagasami Rao and Others
Madras High Court · AIR 1957 Mad 191
Contract Act, 1872 — Section 45Transfer of Property Act, 1882 — Section 60
High Courts13 Jul 1956
B.S. Ramappa Vs B. Monappa and Another
Madras High Court · (1957) ILR (Mad) 206 : (1956) 2 MLJ 469
Trade Marks Act, 1940 — Section 46
High Courts13 Jul 1956
S.M.A. Abdul Fatha and Others Vs Mohammad Jabbar and Others
Madras High Court · (1956) 2 MLJ 475
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 9
High Courts12 Jul 1956Dismissed
K. Gopalaswami Ayyangar Vs Sri Athmanathaswami Devasthanam at Avidayarkoil
Madras High Court · AIR 1958 Mad 80
High Courts12 Jul 1956
K. Gopalaswami Ayyangar Vs Sri Athamanathaswami Devasthanam at Avidayarkoil
Madras High Court · AIR 1958 Mad 80
High Courts12 Jul 1956
Commissioner, Coimbatore Municipality Vs Chettimar Vinayagar Temple Committee by Secretary, C. Nangappa Chettiar
Madras High Court · (1956) 2 MLJ 563
High Courts11 Jul 1956Allowed
Ramanadhan Chettiar Vs The State of Madras and others
Madras High Court · AIR 1958 Mad 104
Constitution of India, 1950 — Article 226
High Courts11 Jul 1956Allowed
Ramanadhan Chettiar Vs State of Madras and others
Madras High Court · AIR 1958 Mad 104
Constitution of India, 1950 — Article 226
High Courts09 Jul 1956Allowed
Patteri Pakker Vs Chengatiye Kombi Ammad and Others
Madras High Court · AIR 1957 Mad 701 : (1957) 70 LW 298
Limitation Act, 1908 — Article 142, 143, 144
High Courts06 Jul 1956
In Re: Public Prosecutor
Madras High Court · (1957) CriLJ 402
Borstal Schools Act, 1925 — Section 8
High Courts04 Jul 1956Dismissed
In Re: Vadasseri Tharawattil Karnavan and Manager Ittichathara Valia Mannadiar
Madras High Court · AIR 1957 Mad 73
Limitation Act, 1908 — Article 139, 142, 144Registration Act, 1908 — Section 17(2), 17N, 49
High Courts04 Jul 1956
In Re: Vadasseri Tharavattil Karnavan and Manager, Ittichathara Valia Mannadiar
Madras High Court · (1956) 2 MLJ 573
High Courts03 Jul 1956
In the matter of Agricultural and Industrial Bank Ltd.; In the matter of Official Liquidator Agricultural and Industrial Bank Ltd., Coondapur (in liquidation)
Madras High Court · AIR 1957 Mad 295 : (1956) 26 CompCas 381
Banking Companies Act, 1949 — Section 38, 45FLimitation Act, 1908 — Article 115