High Courts29 Jan 1960
Firm of M. Ghakravarthi Iyengar and Others Vs The Collector of Madras
Madras High Court · (1960) ILR (Mad) 954 : (1960) 73 LW 392 : (1960) 2 MLJ 207
COURT ARCHIVE
Madras High Court judgments, 1960
369 judgments · page 18 of 19
High Courts29 Jan 1960
Mettur Industries Ltd. Vs Sundara Naidu and Another
Madras High Court · (1963) 2 LLJ 303
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 32, 33
High Courts29 Jan 1960
Special Tehsildar, Land Acquisition, Lignite Project, Neyveli, Cuddalore Vs Susai Padayachi and Others
Madras High Court · AIR 1960 Mad 479 : (1960) 2 MLJ 217
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1953 — Section 18, 54
High Courts28 Jan 1960
Sankaralinga Konar Vs Venkatachala Konar alias Govinda Konar
Madras High Court · (1960) ILR (Mad) 567 : (1960) 73 LW 290 : (1960) 2 MLJ 67
High Courts27 Jan 1960
R. Dorai Babu Chetti and Another Vs T. Gopalakrishna Chetty and Another
Madras High Court · AIR 1960 Mad 501 : (1960) ILR (Mad) 904 : (1960) 73 LW 385
High Courts27 Jan 1960
State of Madras Vs Glenburn Estates Ltd.
Madras High Court · (1962) 44 ITR 643
High Courts27 Jan 1960
The State of Madras Vs Balmadies Plantations Limited, Naduvattam P.O., managing Agents, Managing Agencies Private Ltd.
Madras High Court · (1960) ILR (Mad) 897 : (1960) 2 MLJ 499
Plantations Labour Act, 1951 — Section 2(k)Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5(1)
High Courts27 Jan 1960
The State of Madras Vs The Glenburn Estates
Madras High Court · (1960) ILR (Mad) 893 : (1960) 73 LW 445 : (1960) 73 LW 347 : (1960) 2 MLJ 211
High Courts25 Jan 1960
V.S. Subramania Iyer and Another Vs Sangili Veerappa Balasubramania Pandian alias Kutti Raja and Others
Madras High Court · (1960) ILR (Mad) 773 : (1960) 73 LW 369 : (1960) 2 MLJ 102
High Courts25 Jan 1960
C. Mohideen Kutty Vs A.S. Shaik Mohamed Maricar
Madras High Court · (1960) ILR (Mad) 743 : (1960) 73 LW 327 : (1960) 2 MLJ 68
High Courts25 Jan 1960Allowed
Chelladorai alias Tiruvarasu Pandian and Others Vs Varagunarama Pandia Chhinnathambiar (died) and Others
Madras High Court · AIR 1961 Mad 42 : (1960) ILR (Mad) 880 : (1960) 73 LW 578 : (1960) 2 MLJ 219
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 45(4)
High Courts22 Jan 1960Dismissed
Srinivasan, Minor By Guardian and Mother Krishnaveni Ammal alias Venu Ammal Vs Kumarappa Chettiar and Another
Madras High Court · (1960) ILR (Mad) 1059
Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)Limitation Act, 1963 — Article 181, 182, 15, 15(1)Tamil Nadu Indebted Agriculturists (Repayment of Debts) Act, 1955 — Section 3, 4(7), 8
High Courts21 Jan 1960Dismissed
Srinivasan by Guardian and Mother Krishnaveni Ammal alias Venu Ammal Vs Kumarappa Chettiar and another
Madras High Court · (1960) 01 MAD CK 0024
Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)
High Courts21 Jan 1960
Thangavelu (M.) Vs Tiruchirappalli City Co-operative Bank, Ltd. and Another
Madras High Court · (1960) 2 LLJ 209
High Courts21 Jan 1960
Abdur Rahim Vs State of Madras (Secretary, Industries, Labour and Co-operation Department)
Madras High Court · (1961) ILR (Mad) 25 : (1961) 2 LLJ 213
Constitution of India, 1950 — Article 19, 226, 25, 266, 43Factories Act, 1948 — Section 30, 32, 34, 35Industrial Disputes Act, 1947 — Section 37
High Courts21 Jan 1960Allowed
Nadar Bank Ltd., Madurai Vs Canara Bank Ltd. and Others
Madras High Court · AIR 1961 Mad 326 : (1961) 31 CompCas 12 : (1960) 73 LW 565 : (1960) 2 MLJ 489
Contract Act, 1872 — Section 172, 178
High Courts21 Jan 1960
Buckingham and Carnatic Co. Ltd., Madras Vs Buckingham and Carnatic Mills Staff Union and Another
Madras High Court · AIR 1960 Mad 509 : (1960) 73 LW 343
Constitution of India, 1950 — Article 133(1)
High Courts21 Jan 1960
Express Newspapers Ltd. 'Club House' Mount Road, Madras Vs State of Madras
Madras High Court · AIR 1961 Mad 59 : (1960) ILR (Mad) 999 : (1960) 73 LW 597 : (1960) 1 MLJ 90
Land Acquisition Act, 1894 — Section 24, 24(7), 4(1), 48(2)
High Courts20 Jan 1960Dismissed
Alamelu Ammal Vs Thayarammal
Madras High Court · AIR 1961 Mad 355 : (1960) 73 LW 665
Court Fees Act, 1870 — Article 1Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 8
High Courts20 Jan 1960Dismissed
In Re: Krishna Pillai
Madras High Court · (1960) ILR (Mad) 1082
Constitution of India, 1950 — Article 14, 15, 16, 17, 18Criminal Procedure Code, 1898 (CrPC) — Section 46(1)Evidence Act, 1872 — Section 114, 24, 25, 26, 27