High Courts04 Apr 1967
Globe Theatres (Private) Ltd. Vs Labour Court and Another
Madras High Court · (1968) 1 LLJ 343
Constitution of India, 1950 — Article 276Industrial Disputes Act, 1947 — Section 10, 25FFF
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 19 of 26
High Courts04 Apr 1967
The Management of Globe Theatres, (P.) Ltd. Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1967) 80 LW 537 : (1967) 2 MLJ 417
Industrial Disputes Act, 1947 — Section 10(1)
High Courts04 Apr 1967Allowed
The Madras Bakery Association Vs The Deputy Commercial Tax Officer, Ayanavaram Division and Another
Madras High Court · (1967) 80 LW 579 : (1967) 20 STC 282
Tamil Nadu General Sales Tax Act, 1959 — Section 2(g)
High Courts03 Apr 1967Allowed
Deputy Commissioner of Commercial Taxes, Madras Division Vs O.K. Agencies
Madras High Court · (1967) 20 STC 145
Tamil Nadu General Sales Tax Act, 1959 — Section 3(2)
High Courts03 Apr 1967
The Chief Controlling Revenue Authority, Madras Vs V. Ramakrishna Sons (P.) Ltd., Madras and Another
Madras High Court · AIR 1968 Mad 279 : (1968) ILR (Mad) 680 : (1968) 81 LW 11
Stamp Act, 1899 — Article 5, 6(2), 23, 57
High Courts03 Apr 1967
Mary Stella Vs Anantha Sakayanathan
Madras High Court · AIR 1968 Mad 158
Divorce Act, 1869 — Section 10
High Courts03 Apr 1967
M. Royappa Goundar and Another Vs The Commercial Tax Officer, Erode and Another
Madras High Court · AIR 1968 Mad 274
Tamil Nadu Entertainments Tax (Amendment) Act, 1966 — Section 2, 7Tamil Nadu Entertainments Tax Act, 1939 — Section 4, 4, 4(1)
High Courts03 Apr 1967
M. Royappa Goundar and Another Vs The Commercial Tax Officer and Another
Madras High Court · (1969) ILR (Mad) 1 : (1967) 2 MLJ 546
Constitution of India, 1950 — Article 265
High Courts01 Apr 1967
Kalyanasundara Nadar and Another Vs Muthuraman
Madras High Court · (1968) ILR (Mad) 818 : (1969) 1 MLJ 317
Specific Relief Act, 1877 — Section 21(b)
High Courts31 Mar 1967
Pappuchetti Raghavayya Chetti's Charities Vs Commissioner of Labour and Another
Madras High Court · (1967) 2 LLJ 848 : (1967) 80 LW 535
Tamil Nadu Shops and Establishments Act, 1947 — Section 2(16)
High Courts31 Mar 1967
Pappu Chetty Raghavaiah Chetty's Charities Vs The Commissioner of Labour and Another
Madras High Court · (1967) 2 MLJ 413
Tamil Nadu Shops and Establishments Act, 1947 — Section 2(16)
High Courts31 Mar 1967
Sri La Sri Ajabanatessara Pandara Sannadhi, Hereditary Madathipathi and Atheenakarthar of Velakurichi Mutt and Hereditary Managing Trustee of Sri Agneeswaraswami Devasthanam, Tiruppugalur and Sri Rudrapatheeswara Devasthanam Vs The Commissioner, Hindu Religious and Charitable Endowments
Madras High Court · (1967) 80 LW 576 : (1967) 2 MLJ 317
Hindu Religious Endowments Act, 1959 — Section 47(2)
High Courts31 Mar 1967
Zenith Lamps and Electricals Ltd. Vs The Registrar, High Court and Others
Madras High Court · (1968) ILR (Mad) 247 : (1968) 81 LW 110 : (1968) 1 MLJ 37
Court Fees Act, 1955 — Section 2
High Courts31 Mar 1967Dismissed
Chinna Pillai Vs N. Govindaswami Naidu and Another
Madras High Court · AIR 1969 Mad 191 : (1968) ILR (Mad) 335
Civil Procedure Code, 1908 (CPC) — Section 115, 9Specific Relief Act, 1877 — Section 9Transfer of Property Act, 1882 — Section 105, 53A
High Courts31 Mar 1967
Chief Controlling Revenue Authority, Madras Vs Sudarsanam Picture, Madras
Madras High Court · AIR 1968 Mad 319 : (1968) ILR (Mad) 660 : (1968) 81 LW 75
Stamp Act, 1899 — Article 40, 2(17), 57Transfer of Property Act, 1882 — Section 130, 5, 59
High Courts31 Mar 1967
K.S. Santhanakrishna Mudaliar and Others Vs The Board of Revenue, Madras and Another
Madras High Court · (1967) 2 MLJ 538
High Courts31 Mar 1967
T.R. Venkatarama Iyer Vs The Government of Madras, Revenue Department and Another
Madras High Court · (1967) 80 LW 179 : (1967) 2 MLJ 543
Constitution of India, 1950 — Article 226
High Courts31 Mar 1967
P. Mariappa Gounder Vs Commissioner of Income Tax Madras
Madras High Court · (1968) 70 ITR 655
High Courts30 Mar 1967
S. Kuppuswami Chettiar, Proprietor, Krishnananda Rice Mill Vs Smt. Kamalammal and Another
Madras High Court · (1968) 1 MLJ 265
Rice Milling Industry (Regulation) Act, 1958 — Section 5
High Courts30 Mar 1967Allowed
Hakim Syed Abid Hussain and Sons Vs The Government of Madras
Madras High Court · (1968) 21 STC 350
Central Sales Tax Act, 1956 — Section 3, 4, 5