High Courts03 Nov 1966
Syed Abdul Azeez Khan Vs Flower (W.J.) and Another
Madras High Court · (1968) ILR (Mad) 636 : (1967) 1 LLJ 796
Civil Procedure Code, 1908 (CPC) — Section 60PROVIDENT FUNDS ACT, 1925 — Section 2, 3, 5
COURT ARCHIVE
Madras High Court judgments, 1966
357 judgments · page 4 of 18
High Courts28 Oct 1966Allowed
Nathella Sampathu Chetty Vs Sha Vajinjeo Bapulal
Madras High Court · (1966) 10 MAD CK 0011
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10
High Courts28 Oct 1966Dismissed
P.N. Kailasanatha Mudaliar and others Vs P. Viswanatha Mudaliar and another
Madras High Court · (1966) 10 MAD CK 0005
Transfer of Property Act, 1882 — Section 8
High Courts27 Oct 1966Allowed
Jacob A. Chakramakkal Vs Nelliampathy Estate Labour Congress by Secretary K. Chinnappa
Madras High Court · (1966) 10 MAD CK 0012
High Courts27 Oct 1966
T.P. Varadaraja Mudaliar Vs Kannammal and Others
Madras High Court · (1968) ILR (Mad) 630 : (1967) 80 LW 270 : (1967) 2 MLJ 57
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 42
High Courts23 Oct 1966
T.M. Kannappa Mudaliar and Others Vs The State of Madras and Another
Madras High Court · (1968) ILR (Mad) 449 : (1969) 1 MLJ 212
High Courts14 Oct 1966
M.G. Natesa Chettiar Vs The Madras State Electricity Board
Madras High Court · (1968) ILR (Mad) 553 : (1969) 1 MLJ 69
High Courts14 Oct 1966
Mam and Company, Rayavaram and Others Vs Forest Range Officer and Another
Madras High Court · (1968) ILR (Mad) 122
Constitution of India, 1950 — Article 19, 19(1), 31(1)Opium (Madhya Bharat Amendment) Act, 1955 — Section 11, 9, 9A, 9B, 9COpium Act, 1878 — Section 11, 12, 9
High Courts13 Oct 1966
In Re: A. Kanniah and Others
Madras High Court · AIR 1967 Mad 390 : (1967) CriLJ 1525
High Courts13 Oct 1966Dismissed
Rajah V. Maheswara Rao Vs Rajah V. Rajeswara Rao
Madras High Court · (1966) 10 MAD CK 0016
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Partition Act, 1893 — Section 3
High Courts13 Oct 1966
Rasu Moopanar Vs T.K. Ramamurthy Iyer
Madras High Court · (1968) ILR (Mad) 571
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts13 Oct 1966
S.H. Joseph Thabaraj Vs The Prinicipal, Government Arts College
Madras High Court · (1967) ILR (Mad) 519 : (1968) 1 MLJ 120
High Courts12 Oct 1966Dismissed
N.V. Swaminatha Iyer Vs N.R. Krishnamurthy and Others
Madras High Court · (1968) ILR (Mad) 582
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, 97Limitation Act, 1963 — Article 123, 144, 19, 28Succession Act, 1925 — Section 111, 112, 113, 114, 115
High Courts11 Oct 1966Allowed
Ramiah Moopanar and others Vs Chelliah Nadar
Madras High Court · (1966) 10 MAD CK 0006
Contract Act, 1872 — Section 69Transfer of Property Act, 1882 — Section 82
High Courts10 Oct 1966
A. Ramalinga Reddy Vs Official Assignee, Madras
Madras High Court · AIR 1967 Mad 399 : (1967) 80 LW 40
Civil Procedure Code, 1908 (CPC) — Section 151Presidency Towns Insolvency Act, 1909 — Section 53, 75(2)
High Courts07 Oct 1966Dismissed
Syed Mohamed Badralam Vs Revenue Divisional Officer, Madurai and others
Madras High Court · (1968) ILR (Mad) 436
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 31, 31(2)
High Courts07 Oct 1966Dismissed
Syed Mohamed Badralsa Vs Revenue Divisional Officer and Others
Madras High Court · (1968) ILR (Mad) 436
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 31, 31(2)
High Courts07 Oct 1966Allowed
M. Kuppuswami Vs The Special Tahsildar (L.A.) II Industrial Estate, Ambathur at Saidapet, Madras
Madras High Court · (1966) 10 MAD CK 0002
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 3(b), 30, 4(1)