High Courts15 Dec 1955Dismissed
Biliga Laxminarayana Rao and Another Vs A.P. Fernandes and Others
Madras High Court · AIR 1957 Mad 90
Limitation Act, 1908 — Article 141, 144
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,068 of 5,226
High Courts13 Dec 1955
S. A. Raju Chettiar and Others Vs Collector of Madras and Another
Madras High Court · AIR 1956 Mad 396 : (1956) 29 ITR 241
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(9), 25A, 25A(3), 28, 28(1)
High Courts13 Dec 1955
Marimuthu Goundar Vs Ponnammal and Others
Madras High Court · (1956) 2 MLJ 25
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 164Provincial Small Cause Courts Act, 1887 — Section 17
High Courts13 Dec 1955
Brahmayya and Co. Vs K.P. Thangavelu Nadar and others
Madras High Court · (1955) 12 MAD CK 0007
Contract Act, 1872 — Section 171Transfer of Property Act, 1882 — Section 130
High Courts13 Dec 1955
Muniyandi Gounder and others Vs Bommayammal
Madras High Court · (1955) 12 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 4
High Courts12 Dec 1955
K. S. Narayanaswami Iyer Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1956 Mad 398 : (1956) 29 ITR 515
Income Tax Act, 1961 — Section 66(2)
High Courts08 Dec 1955Dismissed
Lakshmana Pillai Vs Vaidyanatha Pillai and Others
Madras High Court · (1956) ILR (Mad) 1144
Limitation Act, 1908 — Article 124, 134, 134B, 144Trusts Act, 1882 — Section 60, 61
High Courts08 Dec 1955
S. Ranganatha Aiyangar Vs Tiruparankundram Arumuganainar Trust
Madras High Court · (1956) ILR (Mad) 1101 : (1956) 69 LW 111 : (1956) 1 MLJ 390
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
High Courts08 Dec 1955
Lakshmana Pillai Vs Emakalaperumal Nadar (died) and Others
Madras High Court · AIR 1956 Mad 399 : (1956) 69 LW 308 : (1956) 2 MLJ 109
Trusts Act, 1882 — Section 61
High Courts08 Dec 1955
The Public Prosecutor Vs R. Palikondaperumal Pillai
Madras High Court · (1957) CriLJ 260 : (1956) 69 LW 287
High Courts02 Dec 1955Allowed
Joseph Carlos Xavier Louis Anthony Benedict Aldo Costa, by Mother and next Friend, Mary John Berchmans Vs Stanis Laws Costa and Others
Madras High Court · AIR 1956 Mad 596 : (1956) ILR (Mad) 1282
Court Fees Act, 1870 — Article 17A, 17B, 7
High Courts02 Dec 1955Dismissed
Mariyayi Ammal and Others Vs Arunachala Pandaram
Madras High Court · (1955) 12 MAD CK 0002
Easements Act, 1882 — Section 13, 41
High Courts02 Dec 1955Dismissed
Mariyayi Ammal and others Vs Arunachala Pandaram
Madras High Court · (1955) 12 MAD CK 0001
Easements Act, 1882 — Section 13, 41
High Courts01 Dec 1955
Manayil Krishnan Kutty Vs Manikkath Govinda Menon
Madras High Court · (1956) 69 LW 433 : (1956) 2 MLJ 117
Malabar Tenancy Act, 1930 — Section 23
High Courts01 Dec 1955
Pethi Reddi Vs Venkata Reddy and Others
Madras High Court · AIR 1956 Mad 413 : (1956) ILR (Mad) 1133 : (1956) 69 LW 273 : (1956) 1 MLJ 576
Provincial Insolvency Act, 1920 — Section 2(d)
High Courts01 Dec 1955
S. Ramaswami Chettiar and others Vs Jai Hind Talkies (Paramakudi) Ltd. and others
Madras High Court · (1955) 12 MAD CK 0008
Companies Act, 1956 — Section 153C
High Courts30 Nov 1955
P.V. Lakshmi Ammal Vs State of Madras and Another
Madras High Court · AIR 1956 Mad 583 : (1956) 69 LW 438 : (1956) 2 MLJ 58
Land Acquisition Act, 1894 — Section 49, 49(1), 6
High Courts28 Nov 1955
The Managing Director, Madura Mills Co. Ltd. Vs S. Muthiah and Another
Madras High Court · AIR 1956 Mad 589 : (1956) 1 MLJ 462
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)(a)Industrial Disputes Act, 1947 — Section 33(b)
High Courts24 Nov 1955
Rajagopal Naidu Vs Kunjammal alias Sivakami Ammal
Madras High Court · (1956) 69 LW 545 : (1956) 1 MLJ 589
Tamil Nadu Agriculturists Relief Act, 1938 — Section 9A(10)(b)
High Courts22 Nov 1955
Kunnathvelli Viswanathan by next friend and brother Kunhikrishnan Nair alias Krishnadas Vs Kunnambarapoyil Kanaran and Others
Madras High Court · AIR 1956 Mad 604 : (1956) 2 MLJ 87
Constitution of India, 1950 — Article 19(1)(f), 19(5)Malabar Tenancy (Amendment) Act, 1951 — Section 52