High Courts03 Jul 1956Dismissed
S. Vadivel Pillai Vs Pikasinidas Ammal and another
Madras High Court · (1956) 07 MAD CK 0036
Transfer of Property Act, 1882 — Section 105, 109
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,057 of 5,226
High Courts03 Jul 1956
N.V. Govindaraja Nadar and Others Vs T. Namadevar Reddiar and Others
Madras High Court · (1956) 69 LW 808 : (1956) 2 MLJ 425
Agriculturists Relief Act — Section 13A
High Courts03 Jul 1956Dismissed
Swaminatha Udayar Vs Mottaya Padayachi and Others
Madras High Court · AIR 1957 Mad 209
Transfer of Property Act, 1882 — Section 54
High Courts02 Jul 1956Dismissed
State of Madras Vs K.S.M.K. Kasi Mohamad and others
Madras High Court · AIR 1958 Mad 107
High Courts02 Jul 1956Allowed
T. Krishnaveni Ammal Vs The Corporation of Madras
Madras High Court · AIR 1957 Mad 671 : (1957) 70 LW 197
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 10, 9Madras Estates Land Act, 1908 — Section 3Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 55(1)
High Courts02 Jul 1956Dismissed
D.D. Italia and J.D. Italia Vs Free Press Journals (Madras) Ltd.
Madras High Court · AIR 1957 Mad 162
Companies (Amendment) Act, 1956 — Section 529, 530Companies Act, 1913 — Section 229, 230, 230(2), 230(4), 230(5)Presidency Towns Insolvency Act, 1909 — Section 49
High Courts02 Jul 1956
In Re: Indian Companies Act VII of 1913; In Re: Free Press Journal (Madras) Ltd., (in liquidation) Indian Commerce and Industries Co. Ltd.
Madras High Court · (1956) 2 MLJ 463
Presidency Towns Insolvency Act, 1909 — Section 49, 49(c)
High Courts29 May 1956
Burmah Shell and Storage and Distributing Co. of India Ltd., Madras Vs The Labour Appellate Tribunal of India and Others
Madras High Court · AIR 1957 Mad 60 : (1956) 69 LW 923
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 16
High Courts11 May 1956
Thattikkarantavila Bamban Vs The Island Inspecting Officer and Others
Madras High Court · (1956) 2 MLJ 361
Laccadive Islands and Minicoy Regulations, 1912 — Section 33
High Courts04 May 1956
C.V. Srinivasan Vs The Corporation of Madras
Madras High Court · (1957) ILR (Mad) 172 : (1956) 69 LW 650 : (1956) 2 MLJ 317
Madras City Municipal Act, 1904 — Section 349(28)
High Courts03 May 1956
In Re: The Cannanore Milk Supply Co-operative Society and Others
Madras High Court · (1956) 2 MLJ 465
Madras Prevention of Food Adulteration Act, 1918 — Section 18
High Courts03 May 1956
In Re: Cannanore Milk Supply Co-Operative Society and Others
Madras High Court · (1957) CriLJ 75
High Courts03 May 1956Allowed
Chairman of the Madras Port Trust Vs Claims Authority and Others
Madras High Court · AIR 1957 Mad 69 : (1956) 2 LLJ 490 : (1956) 69 LW 936
Minimum Wages Act, 1948 — Section 12(1), 20, 20(1), 20(2), 20(3)
High Courts02 May 1956
Rambrana Guddappa Rai and Others Vs Ramanna Banta and Others
Madras High Court · (1956) 2 MLJ 504
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts02 May 1956
A. Krishnaswami Mudaliar and Others Vs The Commissioner of Income Tax
Madras High Court · AIR 1956 Mad 688 : (1957) ILR (Mad) 282 : (1956) 69 LW 669 : (1956) 2 MLJ 366
Income Tax Act, 1961 — Section 26A, 31(3)(i)Income Tax Rules, 1922 — Rule 2(c)
High Courts02 May 1956Dismissed
Bambrana Guddappa Rai and Others Vs Ramanna Banta and Others
Madras High Court · AIR 1957 Mad 95 : (1956) 69 LW 763
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 96
High Courts02 May 1956
Indo Union Assurance Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 587 : (1956) 30 ITR 603 : (1957) 70 LW 496
Income Tax Act, 1922 — Section 10(7)Insurance Act, 1938 — Section 49
High Courts01 May 1956
Thattikkarantavila Bamban and Others Vs Island Inspecting Officer, Minicoy Islands Malabar and Others
Madras High Court · AIR 1957 Mad 433 : (1957) ILR (Mad) 81 : (1957) 70 LW 401
Constitution of India, 1950 — Article 14, 19(1), 19(5), 226, 244Laccadive Islands and Minicoy Regulations, 1912 — Section 33
High Courts30 Apr 1956
P.J. Francis Vs P.J. Verghese and Others
Madras High Court · (1957) ILR (Mad) 78
Succession Act, 1925 — Section 265, 265(1), 299
High Courts30 Apr 1956Dismissed
Mrs. Leela Mahajan and Others Vs T. Stanes and Co. Ltd., Coimbatore
Madras High Court · AIR 1957 Mad 225 : (1957) 70 LW 274
Companies Act, 1913 — Section 153BCompanies Act, 1956 — Section 395Evidence Act, 1872 — Section 101, 102, 103, 104