High Courts16 Apr 1956
Soundararajan and Co. Ltd. Vs A.K. Sankarapandia Nadar and Another
Madras High Court · (1958) CriLJ 197 : (1958) ILR (Mad) 87
Penal Code, 1860 (IPC) — Section 193
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,059 of 5,226
High Courts16 Apr 1956
The State of Madras Vs R. Saravana Pillai
Madras High Court · (1957) ILR (Mad) 152 : (1956) 69 LW 582 : (1956) 2 MLJ 306
Madras General Sales Tax Act, 1939 — Section 2(i)
High Courts11 Apr 1956Dismissed
K. Panchapagesa Ayyar and Another Vs K. Kalyanasundaram Ayyar and Others
Madras High Court · AIR 1957 Mad 472
Arbitration Act, 1940 — Section 5Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 5
High Courts11 Apr 1956Dismissed
Sri Venkataramana Devaru and others Vs State of Madras and others
Madras High Court · AIR 1958 Mad 85
Civil Procedure Code, 1908 (CPC) — Section 80, 92Constitution of India, 1950 — Article 17, 25, 25(1), 25(2)(b), 25(a)(ii)
High Courts11 Apr 1956Allowed
State of Madras Vs M.P. Ibrahim Kunhi and Another
Madras High Court · AIR 1957 Mad 627 : (1957) ILR (Mad) 244 : (1956) 7 STC 617
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 17(1)Madras General Sales Tax Act, 1939 — Section 19(2)
High Courts11 Apr 1956
A.B. Abdul Gaffoor Sahib Vs The Election Commissioner and Another
Madras High Court · (1957) 70 LW 48 : (1956) 2 MLJ 575
High Courts11 Apr 1956
The State of Madras Vs Sri M.P. Ibrahim Kunhi and M.P. Modin Kunhi
Madras High Court · (1956) 69 LW 620 : (1956) 2 MLJ 343
Madras General Sales Tax Act, 1939 — Section 9(1)Madras General Sales Tax Rules, 1939 — Rule 17(1)
High Courts11 Apr 1956Allowed
P. Murugayya Pillai and Others Vs S. Somasundaram Pillai and Others
Madras High Court · AIR 1957 Mad 100
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts11 Apr 1956Dismissed
Sri Venkataramana Devaru of Venkataramana Temple and others Vs State of Madras and others
Madras High Court · AIR 1958 Mad 85
Civil Procedure Code, 1908 (CPC) — Section 80, 92Constitution of India, 1950 — Article 17, 25, 25(1), 25(2)(6), 25(a)(ii)
High Courts09 Apr 1956
M.K. Krishnamurthy, Ex-Proprietor, Photo Litho Press Vs The Industrial Tribunal and Another
Madras High Court · (1956) 2 MLJ 225
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)(c)
High Courts07 Apr 1956Allowed
S.T.K. Sundara Chettiar Vs V.K. M. Kothandarama Chettiar and others
Madras High Court · AIR 1958 Mad 122
High Courts06 Apr 1956Dismissed
In Re: Alli Ramahan, represented by her power of attorney agent S.S. Narasimha Iyer
Madras High Court · (1956) 04 MAD CK 0054
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 72
High Courts06 Apr 1956Allowed
State of Madras Vs Bangalore Automobiles, Salem and Others
Madras High Court · AIR 1957 Mad 682 : (1956) 69 LW 618 : (1956) 7 STC 537
Madras General Sales Tax Act, 1939 — Section 3, 3(1), 3(2), 8B
High Courts06 Apr 1956
Sankaranarayana Pillai and Another Vs Kandasamia Pillai
Madras High Court · AIR 1956 Mad 670 : (1956) ILR (Mad) 1300 : (1956) 69 LW 686 : (1956) 2 MLJ 411
Court Fees Act, 1870 — Section 7(ivA)
High Courts06 Apr 1956
The State of Madras Vs The Bangalore Automobiles
Madras High Court · (1957) ILR (Mad) 147 : (1956) 2 MLJ 309
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3(1)(b), 3(2)(iv)
High Courts06 Apr 1956
K. Ganga Setty, Proprietor, Sri Balakrishna Flour Mills Vs The Collector of Customs
Madras High Court · (1956) 2 MLJ 315
Imports and Exports (Control) Act, 1947 — Section 3(2)
High Courts06 Apr 1956Allowed
K. Ganga Setty Vs The Collector of Customs, Madras
Madras High Court · AIR 1957 Mad 19 : (1957) ILR (Mad) 1 : (1956) 69 LW 652 : (1955) 2 MLJ 315(1)
Sea Customs Act, 1878 — Section 167(8), 19
High Courts05 Apr 1956Dismissed
In Re: Palani Goundan
Madras High Court · AIR 1957 Mad 546 : (1957) CriLJ 976
Constitution of India, 1950 — Article 20, 20(3)Madras Prohibition Act, 1937 — Section 4A
High Courts05 Apr 1956
Tools and Machineries Ltd. Vs The State of Madras
Madras High Court · (1956) 2 MLJ 397
Tamil Nadu General Sales Tax (Turnover and Assessment) Rules Validation Act, 1959 — Rule 5(1)(h)
High Courts05 Apr 1956Dismissed
Thangachi Nachial and Another Vs Ahmed Hussain Malumiar and Others
Madras High Court · AIR 1957 Mad 194
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Contract Act, 1872 — Section 17Limitation Act, 1908 — Article 12, 144