High Courts11 Aug 1961
M. Abdul Salam and Others Vs Lourdusami Chettiar
Madras High Court · (1962) ILR (Mad) 438 : (1961) 74 LW 832 : (1962) 1 MLJ 319
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104
COURT ARCHIVE
Madras High Court judgments, 1961
422 judgments · page 12 of 22
High Courts11 Aug 1961
M.P. Rm. Irulandi Mudaliar Vs Syed Ibrahim and Others
Madras High Court · (1962) 1 MLJ 306
Negotiable Instruments Act, 1881 (NI) — Section 20
High Courts11 Aug 1961
Sri La Sri Subramania Desika Gnanasambanda Pandara Sannathi, Hereditary trustee of the Rajan Kattalai Sri Thyagarajaswami Koil Vs The State of Madras and Another
Madras High Court · (1962) ILR (Mad) 440 : (1962) 75 LW 549 : (1962) 2 MLJ 67
Civil Procedure Code, 1908 (CPC) — Section 92Madras Hindu Religious Endowments Act, 1926 — Section 64(4)
High Courts11 Aug 1961
The Archidiocese of Madras and Another Vs A. Batchamian Sahib and Company
Madras High Court · (1961) 74 LW 777 : (1962) 1 MLJ 150
High Courts11 Aug 1961
Compania Maritima International S.A. Vs The Union of India (UOI)
Madras High Court · (1961) 74 LW 826 : (1962) 1 MLJ 169
High Courts10 Aug 1961
B. Mahadeva Rao Vs Yasoda Bai alias Radha Bai
Madras High Court · (1962) 2 MLJ 107
Evidence Act, 1872 — Section 21, 35
High Courts10 Aug 1961
Mohamed Abdul Kadar Syed Mohammed and Another Vs Mohamed Thassin Mohammed Mustafa
Madras High Court · AIR 1962 Mad 432 : (1962) 75 LW 448
Civil Procedure Code, 1882 — Section 244, 318, 328, 334, 384Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 95, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Limitation Act, 1908 — Article 11A, 167, 180, 182
High Courts10 Aug 1961
Pushpa Talkies Vs Its workmen (through the Secretary, South Indian Cinema Employees' Association) and Another
Madras High Court · (1961) 2 LLJ 787
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FF, 25H
High Courts10 Aug 1961
B. Mahadeva Rao Vs Yesoda Bai
Madras High Court · AIR 1962 Mad 141
Criminal Procedure Code, 1898 (CrPC) — Section 488Evidence Act, 1872 — Section 21, 35
High Courts10 Aug 1961
The Management of Pushpa Talkies Vs Workers in Pushpa Talkies and Another
Madras High Court · (1962) 1 MLJ 415
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25FF, 25H
High Courts09 Aug 1961
T.S. Srinivasan Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1962 Mad 146 : (1962) 45 ITR 444
Income Tax Act, 1961 — Section 2(9), 3
High Courts09 Aug 1961
S.S. Ahobala Sastriar Vs S.P. Kalimuthu Pillai
Madras High Court · (1962) 75 LW 543 : (1962) 1 MLJ 304
Transfer of Property Act, 1882 — Section 83
High Courts09 Aug 1961Dismissed
R. Venugopal Reddiar, Sri Devi Transports Srirangam and Others Vs M. Palanimuthu and Others
Madras High Court · (1965) ILR (Mad) 630
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 59, 59(1), 64(1)
High Courts09 Aug 1961
T.S. Srinivasan Vs Commissioner of Income Tax
Madras High Court · (1962) ILR (Mad) 244 : (1962) 1 MLJ 163
High Courts09 Aug 1961
Rajamanickam Vs State
Madras High Court · (1962) 2 MLJ 90
Criminal Procedure Code, 1898 (CrPC) — Section 165
High Courts08 Aug 1961
Regional Provident Fund Commissioner Vs Madras Pencil Factory
Madras High Court · (1961) 2 LLJ 783 : (1961) 74 LW 779
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 2, 7
High Courts08 Aug 1961
The Regional Provident Fund Commissioner Vs The Madras Pencil Factory
Madras High Court · (1962) 2 MLJ 137
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts08 Aug 1961
Anantaraman and Others Vs Ramaswamy
Madras High Court · (1962) 2 MLJ 225
Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 235, 403, 403(2)General Clauses Act, 1897 — Section 26, 3(38)
High Courts07 Aug 1961
K.M. Krishna Gounder Vs P.N. Narasingam Pillai and Others
Madras High Court · AIR 1962 Mad 309 : (1962) 75 LW 156
Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1988 — Section 96(2)