High Courts23 Dec 1966
Ramiah (V.) Vs State Bank of India
Madras High Court · (1968) 2 LLJ 424
Constitution of India, 1950 — Article 10, 19, 220, 226, 311Industrial Disputes Act, 1947 — Section 2
COURT ARCHIVE
Madras High Court judgments, 1966
357 judgments · page 1 of 18
High Courts23 Dec 1966
V. Ramiah Vs The State Bank of India
Madras High Court · (1967) 80 LW 616 : (1967) 2 MLJ 519
Constitution of India, 1950 — Article 226
High Courts22 Dec 1966
Sri Rathnapureeswaraswami Temple Vs R. Nagarathnam
Madras High Court · (1967) 80 LW 438 : (1967) 2 MLJ 480
Limitation Act, 1908 — Article 110
High Courts22 Dec 1966
Saifuddin Hussainibhoy Siamwala and Others Vs The Burma Cycle Trading Co.
Madras High Court · AIR 1968 Mad 154 : (1968) ILR (Mad) 320 : (1967) 80 LW 94
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3)
High Courts22 Dec 1966
Srinivasalu Naidu Vs Kavalmari Munuswami Naidu and Others
Madras High Court · AIR 1967 Mad 451 : (1967) 80 LW 296
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts21 Dec 1966Dismissed
Concord of India Insurance Co. Ltd. Vs Kaveri Ammal and Another
Madras High Court · (1968) ILR (Mad) 301 : (1967) 80 LW 362
Motor Vehicles Act, 1939 — Section 96
High Courts21 Dec 1966
The Union of India (UOI) Vs G.V. Parthasarathy Chetty, B. Venkatasubbiah and Company
Madras High Court · (1968) ILR (Mad) 316
High Courts21 Dec 1966
The Concord of India Insurance Company, Ltd. Vs Kaveri Ammal and Another
Madras High Court · (1967) 2 MLJ 446
High Courts19 Dec 1966
Shanmughavelu Mudaliar Vs Seth Hiranand Narasindas
Madras High Court · (1967) 80 LW 628 : (1967) 2 MLJ 388
Transfer of Property Act, 1882 — Section 3
High Courts16 Dec 1966
Cosmopolitan Club Vs District Employment Officer
Madras High Court · (1967) 2 LLJ 243
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 3, 4
High Courts16 Dec 1966Allowed
Mac Laboratories (Private) Ltd. Vs V.R. Nathan, Sole Proprietor of V.R. Nathan and Sons
Madras High Court · (1968) ILR (Mad) 253
Specific Relief Act, 1877 — Section 21, 56, 57, 66
High Courts16 Dec 1966
Sha Suragmal Bhalechand Vs Punamchand R. Shah
Madras High Court · (1968) ILR (Mad) 614 : (1967) 80 LW 482 : (1967) 2 MLJ 615
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10
High Courts16 Dec 1966
Firm of Mahadeva Rice and Oil Mills and Others Vs Chennimalai Goundar
Madras High Court · AIR 1968 Mad 287 : (1968) ILR (Mad) 292 : (1967) 80 LW 479
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3
High Courts15 Dec 1966
A. Kandaswami Pillai Vs P.M. Theagaraja Pattar
Madras High Court · AIR 1968 Mad 203
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114, 34Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts15 Dec 1966
Sathu Konar Vs Duraisami
Madras High Court · (1967) 80 LW 406 : (1967) 2 MLJ 473
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2
High Courts15 Dec 1966Allowed
Anandhayee Ammal Vs S.M. Khaja and Co., by Partner, Seedi Mohamed
Madras High Court · (1968) ILR (Mad) 284
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts15 Dec 1966
A. Kandasami Pillai Vs P.M. Thiagaraja Pattar
Madras High Court · (1968) ILR (Mad) 604 : (1967) 80 LW 402 : (1967) 2 MLJ 475
Evidence Act, 1872 — Section 34
High Courts15 Dec 1966
Gopal Gounder Vs Ambujammal
Madras High Court · (1967) 80 LW 441 : (1967) 2 MLJ 502
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts15 Dec 1966
Gopal Goundar Vs Amnujammal
Madras High Court · AIR 1968 Mad 222
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 9
High Courts14 Dec 1966
Management of India Hume Pipe Co. Ltd. Vs K. Palaniswami and Another
Madras High Court · AIR 1968 Mad 52 : (1968) 1 LLJ 90
Industrial Disputes Act, 1947 — Section 2