COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,079 of 5,226

High Courts29 Mar 1955

A.C. Arumugham and others Vs Manager, Jawahar Mills Ltd. Salem Junction

Madras High Court · (1955) 03 MAD CK 0042

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 10, 11, 12, 12, 13

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High Courts29 Mar 1955

Family Manager Pionnuswam Goundar Vs Sinnana Goundar and others

Madras High Court · (1955) 03 MAD CK 0037

Court Fees Act, 1870 — Section 7(iv), 7(iv)(d)Suits Valuation Act, 1887 — Section 9

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High Courts29 Mar 1955Allowed

Family Manager Ponnuswami Gounder Vs Sinnana Goundar and others

Madras High Court · (1955) 03 MAD CK 0020

Court Fees Act, 1870 — Section 7, 7(iv)(d), 7(iv)(e)Suits Valuation Act, 1887 — Section 9

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High Courts29 Mar 1955Dismissed

P. Damodaram Vs K. Loganatha Chettiar and another

Madras High Court · (1955) 03 MAD CK 0018

Contract Act, 1872 — Section 151

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High Courts29 Mar 1955Allowed

Ponnuswami Goundar Vs Sinnana Goundar and Others

Madras High Court · (1956) ILR (Mad) 1266

Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 9

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High Courts28 Mar 1955

In the matter of validation of a document dated 14-6-1947 executed by Kuppusami Chettiar, in favour of Arunachala Chettiar

Madras High Court · AIR 1955 Mad 652 : (1955) ILR (Mad) 1027 : (1955) 68 LW 542

Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(22), 2(5), 33, 40, 41

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High Courts28 Mar 1955

Board of Revenue and Another Vs V.M. Murugesa Mudaliar of Gudiyatham

Madras High Court · AIR 1955 Mad 641 : (1955) ILR (Mad) 1133 : (1955) 68 LW 534

Stamp Act, 1899 — Article 19, 39, 44, 46, 55

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High Courts28 Mar 1955

Board of Revenue, Chepauk, Madras Vs K. Venkataswami Naidu

Madras High Court · AIR 1955 Mad 620 : (1955) CriLJ 1369 : (1955) 68 LW 527

Stamp Act, 1899 — Article 30

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High Courts28 Mar 1955

Rangayyan and another Vs Innasimuthu Mudali and others

Madras High Court · (1955) 03 MAD CK 0005

Evidence Act, 1872 — Section 11, 13, 155, 157, 17

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High Courts28 Mar 1955

Guruvayur Devaswom Trustees, T.M. Krishnan Nambudiripad and another Vs Kuttikrishna Menon Kuttikrishna Menon Vs Guruvayur Devaswom Trustees, T.M. Krishnan Nambudiripad and another

Madras High Court · (1955) 03 MAD CK 0003

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts24 Mar 1955

S.T. Shanmugesan Vs K. Chengalvaraya Mudaliar and Others

Madras High Court · AIR 1955 Mad 611 : (1955) CriLJ 1365

Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 109, 193, 209

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High Courts24 Mar 1955

In Re: Manikka Pillai

Madras High Court · (1956) 1 MLJ 51

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High Courts22 Mar 1955

Sorualingam Chettiar and Another

Madras High Court · AIR 1955 Mad 685 : (1955) CriLJ 1602

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 165, 96(1)

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High Courts22 Mar 1955

Kelath Valin Chiyan Kunhambu Vs Kirathua Illoth Yagnan Nambudiri and Others

Madras High Court · (1956) ILR (Mad) 336 : (1956) 69 LW 470 : (1956) 1 MLJ 297

Tamil Nadu Agriculturists Relief Act, 1938 — Section 20, 25

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High Courts21 Mar 1955

T. Manavedan Tirumalpad and Another Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1956 Mad 432 : (1955) 28 ITR 615

Income Tax Act, 1961 — Section 2(1), 23, 34, 66(1)

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High Courts21 Mar 1955

A. R. Rangachari Vs Commissioner of Income Tax, Madras

Madras High Court · (1956) ILR (Mad) 1308 : (1955) 28 ITR 528

Income Tax Act, 1961 — Section 16, 16(1), 16(1)(c), 16(3), 16(3)(a)(iii)

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High Courts21 Mar 1955

M. S. Subbulakshmi Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1956 Mad 529 : (1955) 28 ITR 561

Income Tax Act, 1961 — Section 16(1)(c), 66(1)Transfer of Property Act, 1882 — Section 130

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High Courts18 Mar 1955Allowed

Shah Mohamed Khan Vs H.N. Woodfall

Madras High Court · AIR 1955 Mad 637 : (1956) ILR (Mad) 676 : (1955) 68 LW 550 : (1955) 2 MLJ 333

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3Limitation Act, 1908 — Article 159, 3, 5

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High Courts16 Mar 1955

Williams Tacks and Co. Ltd., Madras Vs The State of Madras

Madras High Court · AIR 1955 Mad 656 : (1955) 68 LW 518 : (1955) 2 MLJ 254

Madras General Sales Tax Act, 1939 — Section 3(2)

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High Courts16 Mar 1955

The Public Prosecutor Vs R. Narayanaswami Reddy

Madras High Court · (1956) 1 MLJ 481

Madras Prevention of Food Adulteration Act, 1918 — Section 5(1)(b)

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