High Courts21 Jul 1967
S. Kannappa Mudaliar Vs State of Madras
Madras High Court · AIR 1968 Mad 329 : (1968) 1 MLJ 6 : (1968) 21 STC 41
Central Sales Tax Act, 1956 — Section 14
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 13 of 26
High Courts21 Jul 1967
V. Selvaraj Vs Mylapore Hindu Permanent Fund Ltd. and Others
Madras High Court · AIR 1968 Mad 378
Companies Act, 1956 — Section 166, 186, 256
High Courts20 Jul 1967
Ashok Leyland Ltd., Ennore, Madras Vs State of Madras
Madras High Court · AIR 1968 Mad 348 : (1967) 20 STC 450
Sales of Goods Act, 1930 — Section 4(2), 6
High Courts20 Jul 1967Allowed
The Ben Gorm Nilgiri Plantations Company Vs The Government of Madras
Madras High Court · (1968) 21 STC 480
Central Sales Tax Act, 1956 — Section 10
High Courts20 Jul 1967
Ashok Leyland Limited Vs The State of Madras
Madras High Court · (1967) 80 LW 515 : (1967) 2 MLJ 436
High Courts19 Jul 1967
Mahomed Ebrahim and Co. (Private) Ltd. Vs Sridhar and Co.
Madras High Court · (1968) 2 MLJ 117
High Courts19 Jul 1967
Mohamed Ebrahim and Co. (P.) Ltd. Vs Sridhar and Co.
Madras High Court · (1969) ILR (Mad) 512 : (1968) 81 LW 10 : (1968) 1 MLJ 406
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts19 Jul 1967
Kanthammal Vs D. Venkatakrishna Reddiar and Others
Madras High Court · AIR 1968 Mad 362 : (1968) 1 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts18 Jul 1967
The Deputy Commissioner of Commercial Taxes Vs A.R.S. Thirumeninatha Nadar Firm
Madras High Court · (1968) 21 STC 184
Contract Act, 1872 — Section 14, 176, 8
High Courts18 Jul 1967Allowed
A. Ponnuswamy Vs The Government of Madras
Madras High Court · (1968) 21 STC 71
High Courts18 Jul 1967Allowed
The State of Madras Vs S.P. Vadivel Nadar and Sons
Madras High Court · (1968) 21 STC 448
High Courts18 Jul 1967
J.M. Bhansali and Others Vs The State of Madras and Another
Madras High Court · AIR 1968 Mad 373 : (1968) 1 MLJ 442 : (1968) 21 STC 411
Constitution of India, 1950 — Article 226
High Courts18 Jul 1967Dismissed
Paramasami Pillai Vs Sornathammal and Others
Madras High Court · AIR 1969 Mad 124 : (1969) ILR (Mad) 758 : (1968) 81 LW 460
High Courts17 Jul 1967Allowed
Ramalakshmana and Company and Another Vs The State of Madras
Madras High Court · (1968) ILR (Mad) 649 : (1968) 21 STC 35
High Courts17 Jul 1967
P.S. Surulichamy Vs S. Hari Jeggiappan and Others
Madras High Court · (1968) 1 MLJ 258
High Courts17 Jul 1967
S. Vellaya Gounder Vs R. Venkatesa Chettiar and Another
Madras High Court · (1968) 81 LW 322 : (1968) 2 MLJ 101
Limitation Act, 1908 — Section 21(2)
High Courts14 Jul 1967Allowed
Ramaswami Pandaram and another Vs Vasudeva Reddiar
Madras High Court · (1967) 07 MAD CK 0001
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts13 Jul 1967
T.V. Sivaraj alias T.V. Sivaraj Rahiman Bakish Pakkiri Sahib and Another Vs M. Sadasiva Idangapirander alias M. Sadasivam Pillai
Madras High Court · (1968) 81 LW 106 : (1968) 1 MLJ 195
Tamil Nadu Civil Courts Act, 1873 — Section 30
High Courts12 Jul 1967
Rangaswami and Another Vs T.R.C. Krishnan and Others
Madras High Court · (1968) 81 LW 301 : (1969) 1 MLJ 173
Tamil Nadu Agriculturists Relief Act, 1938 — Section 9
High Courts11 Jul 1967Dismissed
K.T. Kosalram Vs Dr. Santhosham and Others
Madras High Court · AIR 1969 Mad 116
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 3Representation of the People Act, 1951 — Section 82, 90