High Courts04 Nov 1960Dismissed
Kolandaivelu Chettiar Vs Koolayana Chettiar
Madras High Court · (1960) 11 MAD CK 0001
COURT ARCHIVE
Madras High Court judgments, 1960
369 judgments · page 5 of 19
High Courts03 Nov 1960
The Eastern Bank Ltd. Vs Sha Misrimal Bharajee, Merchants, Madras and another
Madras High Court · (1960) 11 MAD CK 0035
High Courts03 Nov 1960Dismissed
S. Gopalakrishna Vs C.V. Krishna Iyer and another
Madras High Court · AIR 1960 Mad 48
Transfer of Property Act, 1882 — Section 69
High Courts02 Nov 1960Allowed
Ceylon Thowfeck Hotel Vs The State of Madras
Madras High Court · (1961) ILR (Mad) 665 : (1961) 12 STC 238
High Courts02 Nov 1960Dismissed
The State of Madras Vs A.Y.S. Parisutha Nadar
Madras High Court · (1960) 11 MAD CK 0036
Land Acquisition Act, 1894 — Section 18, 23, 3(d), 30, 31
High Courts01 Nov 1960
N. K. Raju Vs State of Madras
Madras High Court · (1969) 71 ITR 748
Income Tax Act, 1961 — Section 65(1)
High Courts01 Nov 1960Allowed
Narayana Ayyangar, Kasturi Ayyangar and Others Vs Commissioner of Madras, Hindu Religious and Charitable Endowments, Madras
Madras High Court · AIR 1961 Mad 258 : (1961) ILR (Mad) 656 : (1961) 74 LW 140 : (1961) 1 MLJ 198
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 6(13)
High Courts28 Oct 1960Allowed
The Working Journalists of The "Hindu" Madras Vs The Management of The " Hindu ", Madras (Messrs Kasturi and Sons Ltd.) Madras and another
Madras High Court · (1960) 10 MAD CK 0020
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 10(1)(c), 15, 17
High Courts28 Oct 1960Allowed
Working Journalists of the "Hindu" Madras Vs Management of the "Hindu", Madras and Another
Madras High Court · AIR 1961 Mad 370 : (1961) ILR (Mad) 618 : (1961) 1 LLJ 288 : (1961) 74 LW 154 : (1961) 1 MLJ 260
Industrial Disputes Act, 1947 — Section 10(1), 10(3), 15, 17A, 2
High Courts27 Oct 1960Partly Allowed
S.M. Narayanan and Another Vs S.R. Narayana Iyer
Madras High Court · AIR 1961 Mad 254 : (1961) 74 LW 10
High Courts26 Oct 1960
S.P. Thirumaniya Pillai Vs M.V. Nallamuthu Pillai
Madras High Court · (1960) 10 MAD CK 0006
High Courts25 Oct 1960
Board of Revenue, Madras Vs Simpson and Mc Conechy Ltd., Madras
Madras High Court · AIR 1961 Mad 210 : (1961) ILR (Mad) 222 : (1961) 1 MLJ 83
Stamp Act, 1899 — Article 30
High Courts25 Oct 1960Allowed
A.K.S. Muhammad Sultan Rowther and Co. Vs Manickam Chettiar
Madras High Court · AIR 1961 Mad 388 : (1961) 74 LW 646 : (1961) 1 MLJ 288
Limitation Act, 1908 — Article 52
High Courts25 Oct 1960
Management of the Tiruchi-Srirangam Transport Co. Private Ltd. Vs Labour Court, Madurai and Another
Madras High Court · AIR 1961 Mad 307 : (1961) 2 FLR 465 : (1961) 1 LLJ 729 : (1961) 1 MLJ 228
Industrial Disputes Act, 1947 — Section 18(3), 2, 33C(2)
High Courts21 Oct 1960Dismissed
The Ellerman and Bucknall Steamship Co. Ltd. Vs Sha Bhagajee Sonmull and Others
Madras High Court · AIR 1961 Mad 442 : (1961) ILR (Mad) 632 : (1961) 74 LW 272 : (1961) 2 MLJ 97
High Courts20 Oct 1960Allowed
Abdul Majid Lebbai Vs Papathi Ammal and Another
Madras High Court · AIR 1961 Mad 403 : (1961) 74 LW 400 : (1961) 1 MLJ 235
Transfer of Property Act, 1882 — Section 53
High Courts20 Oct 1960
KUMBAKONAM MUTUAL BENEFIT FUND LTD. Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1961) ILR (Mad) 272 : (1961) 43 ITR 358
Income Tax Act, 1961 — Section 66(1)
High Courts17 Oct 1960Allowed
Thayyan Padayachi and Another Vs Veluswami and Another
Madras High Court · AIR 1961 Mad 407 : (1961) ILR (Mad) 711 : (1961) 74 LW 110 : (1961) 1 MLJ 142
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 148
High Courts17 Oct 1960Dismissed
Pahalajmal Khatumal Vs K. Govindarajulu power of attorney agent of T.V. and Bros and Abhaichand Vendavan
Madras High Court · (1960) 10 MAD CK 0004
High Courts14 Oct 1960
Gnanamuthu Nadar Vs The Election Commissioner Tenkasi and Others
Madras High Court · (1961) ILR (Mad) 607
Constitution of India, 1950 — Article 226Madras Village Panchayats Rules, 1950 — Rule 4(6), 5(2)