High Courts22 Mar 1956Dismissed
In Re: State of Madras
Madras High Court · AIR 1957 Mad 663 : (1957) ILR (Mad) 61 : (1956) 7 STC 355
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,061 of 5,226
High Courts22 Mar 1956
D.D. Krishnaswami Iyengar and Another Vs A.C. Veeranna Chetty
Madras High Court · (1956) 69 LW 553 : (1956) 2 MLJ 4
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 87
High Courts22 Mar 1956
In Re: The State of Madras
Madras High Court · (1956) 69 LW 387 : (1956) 2 MLJ 222
High Courts21 Mar 1956
In Re: Moosa
Madras High Court · (1956) 1 MLJ 567
Penal Code, 1860 (IPC) — Section 379Tamil Nadu Children Act, 1920 — Section 28(b)
High Courts21 Mar 1956
In Re: Ibrahim
Madras High Court · (1956) 1 MLJ 568
Borstal Schools Act, 1925 — Section 6
High Courts20 Mar 1956
N.S. Sreenivasa Rao Vs G.M. Abdul Rahim Sahib
Madras High Court · AIR 1956 Mad 618 : (1957) ILR (Mad) 237 : (1956) 69 LW 572 : (1956) 2 MLJ 189
Tamil Nadu Agriculturists Relief Act, 1938 — Section 13
High Courts20 Mar 1956Allowed
A.R. Krishna Iyer and Another Vs The State of Madras
Madras High Court · AIR 1956 Mad 480 : (1957) ILR (Mad) 1368 : (1956) 69 LW 427 : (1956) 7 STC 346
Constitution of India, 1950 — Article 14, 226
High Courts20 Mar 1956
A.R. Krishna Iyer and Another Vs The State of Madras and Another
Madras High Court · (1956) 2 MLJ 179
Constitution of India, 1950 — Article 14Madras General Sales Tax Act, 1939 — Section 3(1)(b)
High Courts20 Mar 1956
Orikkalappat Kannasseri Demodara Menon Vs Orikkalappat Kannasseri Bhargavi Amma and Others
Madras High Court · (1956) 2 MLJ 311
High Courts19 Mar 1956Allowed
Manorama Bai Vs Rama Bai and Others
Madras High Court · AIR 1957 Mad 269
Evidence Act, 1872 — Section 101, 102, 103, 104, 114Hindu Womens Right to Property Act, 1937 — Section 3(2)Registration Act, 1908 — Section 17
High Courts16 Mar 1956
Medai Dalavoi K. Thirumalaiappa and Others Vs Medai Dalavoi T. Kumaraswami
Madras High Court · (1956) ILR (Mad) 1239 : (1956) 69 LW 530 : (1956) 2 MLJ 161
High Courts15 Mar 1956
Pichuratnam Ayyar Vs A. Muthuratnam Ayyar and Others
Madras High Court · (1956) 2 MLJ 286
Tamil Nadu Agriculturists Relief Act, 1938 — Section 4(d)
High Courts15 Mar 1956
Arunachalam Chettiar and Another Vs Murugappa Chettiar and Another
Madras High Court · AIR 1956 Mad 629 : (1956) 69 LW 577 : (1956) 2 MLJ 372
High Courts14 Mar 1956
The State of Madras and Another Vs C.S. Rajagopala Ayyar
Madras High Court · (1956) 2 MLJ 176
Madras Civil Services Disciplinary Proceedings Tribunal Rules, 1948 — Rule 4Prevention of Bribery and Corruption Act, 1947 — Section 5(1)
High Courts14 Mar 1956
State of Madras (Collector of Coimbatore) Vs Rajagopala Ayyar (C.S.)
Madras High Court · AIR 1956 Mad 613 : (1956) 2 LLJ 169 : (1956) 69 LW 559
Government of India Act, 1935 — Section 241Penal Code, 1860 (IPC) — Section 161
High Courts14 Mar 1956
State of Madras and Another Vs C.S. Rajagopala Ayyar
Madras High Court · (1956) CriLJ 1330
Government of India Act, 1935 — Section 241
High Courts13 Mar 1956Allowed
The State of Madras Vs The Indian Coffee Board
Madras High Court · (1957) ILR (Mad) 55 : (1956) 7 STC 522
Constitution of India, 1950 — Article 286Sales of Goods Act, 1930 — Section 39
High Courts13 Mar 1956
Seethalakshmi Ammal Vs T.S. Ramachandran and Another
Madras High Court · (1956) 69 LW 748 : (1956) 2 MLJ 503
Court Fees Act, 1870 — Section 7(4)(iv)(b)
High Courts12 Mar 1956Dismissed
State of Madras Vs S. Balu Chettiar and Others
Madras High Court · AIR 1957 Mad 681 : (1956) 7 STC 519
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 17(1)
High Courts12 Mar 1956
Syed Shah Abdul Latif Mohideen Kadiri Sujjatha Shibahadulla Sahib Vs M. Mohammad Lebbai (died) and Others
Madras High Court · (1956) 69 LW 753 : (1958) 2 MLJ 199
Civil Procedure Code, 1908 (CPC) — Section 92