High Courts14 Dec 1966
The Management of The India Hume Pipe Co., Ltd. Vs K. Palaniswami and Another
Madras High Court · (1967) 80 LW 417 : (1967) 2 MLJ 470
Industrial Disputes Act, 1947 — Section 2(aaa)
COURT ARCHIVE
Madras High Court judgments, 1966
357 judgments · page 2 of 18
High Courts13 Dec 1966
Abdullah (K.) Vs Labour Officer II and Another
Madras High Court · (1967) 2 LLJ 850
Constitution of India, 1950 — Article 226
High Courts13 Dec 1966
A.V. Nataraja Konar Vs Poovalingam Pillai
Madras High Court · (1968) ILR (Mad) 596 : (1967) 80 LW 377 : (1967) 2 MLJ 369
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 3, Order 26 Rule 4
High Courts13 Dec 1966
K.R. Saraswathi Vs V. Vadivelu Chettiar
Madras High Court · (1968) ILR (Mad) 584 : (1967) 80 LW 408 : (1967) 2 MLJ 81
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts13 Dec 1966
Sarangapani Chetty Vs Perumal Naidu
Madras High Court · (1967) 80 LW 471 : (1967) 2 MLJ 386
Provincial Insolvency Act, 1920 — Section 6(d)(ii), 6(d)(iii)
High Courts13 Dec 1966
K. Abdulla Vs Labour Officer, II, Madras (Appellate Authority) and Another
Madras High Court · (1967) 80 LW 547 : (1967) 2 MLJ 443
Tamil Nadu Catering Establishments Act, 1958 — Section 19(1)
High Courts12 Dec 1966
S. Ramachandra Iyer Vs R.M.M.A. Annamalai Chettiar and Others
Madras High Court · AIR 1968 Mad 103 : (1968) ILR (Mad) 351 : (1967) 80 LW 260
Limitation Act, 1908 — Section 10, 11, 12, 13, 14
High Courts12 Dec 1966
The State of Madras Vs M. Balakrishna Mudaliar
Madras High Court · (1968) ILR (Mad) 90 : (1967) 80 LW 374 : (1968) 2 MLJ 536
High Courts10 Dec 1966Dismissed
The Cosmopolitan Club, Madras Vs The District Employment Officer, Madras-14
Madras High Court · (1966) 12 MAD CK 0004
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 3, 4, 4(2)
High Courts09 Dec 1966
Hajee Abdul Latheef Vs Sri Sarguru Sarva Samarasa Sangam and others
Madras High Court · (1966) 12 MAD CK 0025
Contract Act, 1872 — Section 23
High Courts09 Dec 1966
A. Abdul Karim Sahib Vs A. Shanmugha Mudaliar
Madras High Court · (1968) ILR (Mad) 577 : (1967) 80 LW 414 : (1967) 2 MLJ 468
High Courts08 Dec 1966
Marudanayagam Pillai Vs P.K. Venkataswami Naidu and Others
Madras High Court · AIR 1968 Mad 433 : (1968) ILR (Mad) 224 : (1968) 81 LW 181
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts07 Dec 1966
P. Sivasankarasubramania Pillai and Others Vs Revenue Divisional Officer, Tuticorin and Others
Madras High Court · AIR 1968 Mad 171 : (1968) ILR (Mad) 12
Madras Board of Revenue Regulations, 1803 — Regulation 1, 2Madras Hereditary Village Offices Act, 1895 — Section 7Madras Revenue Malversation Regulation, 1822 — Regulation 9
High Courts05 Dec 1966
S.K.M. Muhammed Mustafa Marakayar Vs Udayanachiammal and Others
Madras High Court · (1968) ILR (Mad) 728 : (1967) 80 LW 424 : (1968) 2 MLJ 58
High Courts05 Dec 1966
Seth Tulsidoss Lalchand Vs G. Rajagopal and Others
Madras High Court · (1968) ILR (Mad) 646 : (1967) 80 LW 244 : (1967) 2 MLJ 66
Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts05 Dec 1966Dismissed
Union of India (UOI) Vs The State of Madras
Madras High Court · (1967) 20 STC 107
High Courts05 Dec 1966
S. Doraiswami Mudaliar Vs Balasubramaniam and Others
Madras High Court · AIR 1968 Mad 94 : (1967) 80 LW 246
Contract Act, 1872 — Section 11, 18
High Courts01 Dec 1966
E.R. Sitarama Reddiar Vs The Revenue Divisional Officer and Others
Madras High Court · (1968) ILR (Mad) 667 : (1968) 2 MLJ 615
High Courts30 Nov 1966
Nellai Cotton Mills Vs Assistant Commissioner of Labour and Others
Madras High Court · (1967) 2 LLJ 240
Constitution of India, 1950 — Article 136, 138, 223, 226, 228Industrial Disputes Act, 1947 — Section 10A, 30A