High Courts30 Mar 1967
Errachi Reddier and Another Vs Vellaya Reddier
Madras High Court · AIR 1968 Mad 258 : (1968) 81 LW 27 : (1968) 1 MLJ 513
Transfer of Property Act, 1882 — Section 53, 53(1)
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 20 of 26
High Courts30 Mar 1967
In Re: Manicka Reddy and Others
Madras High Court · AIR 1968 Mad 225 : (1968) CriLJ 760
Criminal Procedure Code, 1898 (CrPC) — Section 160
High Courts30 Mar 1967
K.R. Kader Batcha Vs State of Madras
Madras High Court · (1968) 68 ITR 738 : (1968) 81 LW 70
High Courts29 Mar 1967
Samba Nataraja Dikshitar Vs Kalyanasabesa Dikshitar, the present Secretary to the Podu Dikshitars of Sri Sabhanayagar Devasthanam
Madras High Court · (1968) ILR (Mad) 792 : (1968) 1 MLJ 153
Madras General Sales Tax Act, 1939 — Section 18A
High Courts29 Mar 1967Allowed
A.B.A. Azeez Khan Sahib Vs The State of Madras
Madras High Court · (1967) 20 STC 213
Tamil Nadu General Sales Tax Rules, 1959 — Rule 36(2)
High Courts29 Mar 1967
K.A. Ramudu Chettiar and Company Vs The State of Madras
Madras High Court · (1968) 22 STC 283
Central Sales Tax Act, 1956 — Section 6, 9
High Courts29 Mar 1967
K. Shanmugasundara Nadar Vs V. Sadasivam
Madras High Court · AIR 1968 Mad 60 : (1968) CriLJ 183
Penal Code, 1860 (IPC) — Section 417, 420
High Courts28 Mar 1967Allowed
Bay's Medicals Vs The State of Madras
Madras High Court · (1968) ILR (Mad) 760 : (1967) 80 LW 457 : (1967) 20 STC 259
High Courts28 Mar 1967
V.A.K. Krishna Nadar, represented by partner V.A.K. Manickavachaka Nadar Vs The Joint Chief Controller of Imports and Exports, and Another
Madras High Court · (1967) 2 MLJ 602
High Courts28 Mar 1967
State of Madras Vs M. Rangarajan
Madras High Court · (1968) ILR (Mad) 644 : (1968) 2 MLJ 620
Income Tax Act, 1961 — Section 159(3)
High Courts28 Mar 1967Allowed
The State of Madras Vs M. Rangarajan
Madras High Court · (1968) 81 LW 315 : (1968) 21 STC 186
Income Tax Act, 1961 — Section 159(3)
High Courts28 Mar 1967Allowed
D.H. Shah and Co. Vs The State of Madras
Madras High Court · (1968) ILR (Mad) 763 : (1967) 80 LW 469 : (1967) 20 STC 146
Central Sales Tax Act, 1956 — Section 10, 9
High Courts27 Mar 1967
Muthu Gounder Vs The Government of Madras and Another
Madras High Court · (1968) ILR (Mad) 358 : (1969) 82 LW 21 : (1969) 82 LW 1 : (1968) 2 MLJ 349
Constitution of India, 1950 — Article 226
High Courts27 Mar 1967
Andisers and Electroplaters Vs Government of Madras and Another
Madras High Court · AIR 1968 Mad 283
Constitution of India, 1950 — Article 226Defence of India Act, 1939 — Section 2(2)Defence of India Act, 1962 — Section 29, 29(1), 44
High Courts27 Mar 1967
Anodisers and Electroplaters by Partner Rajni Kant M. Mehta Vs Government of Madras and Another
Madras High Court · (1967) 80 LW 581 : (1967) 2 MLJ 326
Defence of India Act, 1971 — Section 29(1)
High Courts27 Mar 1967
State of Madras Vs Moulvie Estate, Nagalur
Madras High Court · (1968) 70 ITR 138
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts24 Mar 1967
Madurai General Workers' Union (by secretary) Vs Brinda Textiles Handloom Factory (by sole proprietor) and Others
Madras High Court · (1968) 2 LLJ 101
Industrial Disputes Act, 1947 — Section 18, 2
High Courts24 Mar 1967
The Senior Superintendent of Post Offices Vs K.R.M.S. Chockalingam Chettiar
Madras High Court · (1967) 80 LW 504 : (1967) 2 MLJ 412
High Courts24 Mar 1967
C.I. Kannan Vs The Employees State Insurance Corporation and Another
Madras High Court · AIR 1968 Mad 280 : (1968) 16 FLR 124 : (1968) 1 LLJ 770
Industrial Disputes Act, 1947 — Section 9
High Courts24 Mar 1967
The Secretary, Madurai General Workers' Union Vs The Management of Brinda Textiles Handloom Factory, by sole Proprietor and Others
Madras High Court · (1968) 1 MLJ 169
Industrial Disputes Act, 1947 — Section 18(3)(c), 2(s)