COURT ARCHIVE

Madras High Court judgments, 1966

357 judgments · page 3 of 18

High Courts29 Nov 1966

Coimbatore-Salem Transport (Private) Ltd. Vs Their Workmen and Another

Madras High Court · (1968) ILR (Mad) 450 : (1967) 2 LLJ 120 : (1967) 80 LW 236

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10A

High Courts29 Nov 1966

Jhun Jhunwala Brothers Vs N.K.M. Subbaramier

Madras High Court · AIR 1968 Mad 194 : (1968) ILR (Mad) 640 : (1967) 80 LW 93

Provincial Small Cause Courts Act, 1887 — Section 25

High Courts29 Nov 1966

Lt. Col. J.K. Dhairyam, by power of attorney agent, R.S. Amritharaj and two others Vs Dr. George Desraj Dhairyam

Madras High Court · (1966) 11 MAD CK 0002

Trusts Act, 1882 — Section 3

High Courts25 Nov 1966

In Re: Shanmugham and Others

Madras High Court · (1967) CriLJ 1725

High Courts25 Nov 1966

Cosmopolitan Club Vs Regional Provident Fund Commissioner

Madras High Court · (1968) ILR (Mad) 441 : (1967) 1 LLJ 797 : (1967) 80 LW 267

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16, 4Industrial Disputes Act, 1947 — Section 2

High Courts24 Nov 1966

Kasturbanagar Co-operative House Construction Society, Madras Vs K. Soundararajan and Another

Madras High Court · AIR 1968 Mad 67 : (1967) 2 LLJ 126

Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 31Industrial Disputes Act, 1947 — Section 25

High Courts24 Nov 1966

The State of Madras Vs Raman Pillai and Others

Madras High Court · (1968) 81 LW 194 : (1968) 2 MLJ 196

High Courts24 Nov 1966

Textile Employees' Association (by General Secretary) Vs Arbitrator [Ramaswami Gounder (K.)] and Others

Madras High Court · (1968) 1 LLJ 349

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A, 9A

High Courts22 Nov 1966

S.S. Viswanathan Vs Union of India

Madras High Court · AIR 1968 Mad 87 : (1967) 80 LW 381

Constitution of India, 1950 — Article 226

High Courts21 Nov 1966

In Re: Natarajan

Madras High Court · AIR 1966 Mad 357 : (1967) CriLJ 1644

High Courts18 Nov 1966

Madras Pinjrapole Vs Their Workmen and Another

Madras High Court · (1967) 2 LLJ 399

Industrial Disputes Act, 1947 — Section 2

High Courts10 Nov 1966

K. Shanmugham Pillai and Others Vs S. Shanmugham Pillai and Others

Madras High Court · AIR 1968 Mad 207 : (1968) ILR (Mad) 316

High Courts09 Nov 1966

Lakshmi-Saraswathi Motor Transport Company Vs Labour Court and Another

Madras High Court · (1967) 2 LLJ 118

Constitution of India, 1950 — Article 226

High Courts08 Nov 1966Allowed

P. Kannamba and Others Vs The Board of Revenue (C.T.) and Another

Madras High Court · (1967) 80 LW 520 : (1967) 19 STC 456

Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 3, 6Transfer of Property Act, 1882 — Section 100

High Courts08 Nov 1966

Jainalabdeen Rowther and Others Vs Pappathi Ammal alias Mohamed Meeran Bibi and Others

Madras High Court · (1968) ILR (Mad) 477 : (1967) 80 LW 500 : (1968) 1 MLJ 135

High Courts08 Nov 1966

Padmakan Singh Vs Third Joint Sub Registrar, Coimbatore and Others

Madras High Court · AIR 1967 Mad 482 : (1967) 63 ITR 679

Payment of Taxes (Transfer of Property) Act, 1949 — Section 2, 3Registration Act, 1908 — Section 34, 35, 58, 59, 60

High Courts07 Nov 1966Allowed

Amalgamated Commercial Traders (Pte.) Ltd. Vs A.C.K. Krishnaswami

Madras High Court · (1966) 11 MAD CK 0014

Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 133Evidence Act, 1872 — Section 13

High Courts04 Nov 1966Dismissed

Ramathal and Another Vs Nagarathinammal and Others

Madras High Court · (1968) ILR (Mad) 42 : (1967) 80 LW 124 : (1967) 1 MLJ 260

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 22 Rule 10, Order 34 Rule 5, 144Transfer of Property Act, 1882 — Section 52, 89

High Courts04 Nov 1966

The State of Madras Vs Mani Bharathi alias K. Balasubramanian

Madras High Court · (1968) ILR (Mad) 78 : (1967) 80 LW 370 : (1968) 2 MLJ 592

High Courts04 Nov 1966Dismissed

R.M.P.M. Banganathan Chettiar Vs A. Annamalai Mudaliar and Others

Madras High Court · (1968) ILR (Mad) 685

Hindu Succession Act, 1956 — Section 19, 30, 6, 8, 9