COURT ARCHIVE

Madras High Court judgments, 1967

519 judgments · page 21 of 26

High Courts24 Mar 1967

C.I. Kannan Vs The Employees' State Insurance Corporation and Another

Madras High Court · (1967) 2 MLJ 212

Constitution of India, 1950 — Article 258AEmployees State Insurance Act, 1948 — Section 3Industrial Employment (Standing Orders) Act, 1946 — Section 2, 2(e), 2(e)(iv)

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High Courts24 Mar 1967

The Municipal Council Vs Pasupathi Muthuraja

Madras High Court · (1969) ILR (Mad) 124 : (1969) 1 MLJ 394

Contract Act, 1872 — Section 5

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High Courts23 Mar 1967

Sahib Transport Service Vs R. Balasubramaniam, Proprietor K. Balasubramaniam Motor Service and Others

Madras High Court · (1969) ILR (Mad) 207 : (1969) 2 MLJ 251

Motor Vehicles Act, 1939 — Section 58, 61

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High Courts23 Mar 1967Dismissed

Sahib Transport Service, Sankarankoil Vs K. Balasubramaniam and Others

Madras High Court · AIR 1969 Mad 55

Central Motor Vehicles Rules, 1989 — Rule 184, 185Motor Vehicles Act, 1939 — Section 58, 61, 62

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High Courts21 Mar 1967

P.V. Srinivasan Vs The Prescribed Judicial Authority (District Judge) and Another

Madras High Court · (1968) 1 MLJ 403

Evidence Act, 1872 — Section 114Tamil Nadu District Municipalities Act, 1920 — Section 51(1)

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High Courts21 Mar 1967

Palani (K.) Vs Superintending Engineer, Vellore Electricity System and Others

Madras High Court · (1968) 2 LLJ 94

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High Courts20 Mar 1967

Life Insurance Corporation of India Vs Janaki Ammal

Madras High Court · AIR 1968 Mad 324 : (1968) 81 LW 54

Insurance Act, 1938 — Section 45

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High Courts20 Mar 1967

K. Nallandram Pillai Vs M.S. Natesan and Another

Madras High Court · (1967) 80 LW 588 : (1967) 2 MLJ 347

Motor Vehicles Act, 1988 — Section 64A

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High Courts20 Mar 1967

G. Vasantha Pai Vs Sri S. Ramachandra Iyer now holding the office of the Honourable the Chief Justice of Madras

Madras High Court · (1967) 2 MLJ 151

Constitution of India, 1950 — Article 217

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High Courts17 Mar 1967

V. S. ARULANANDAM Vs COMMISSIONER OF Income Tax, MADRAS.

Madras High Court · (1968) 67 ITR 305

Income Tax Act, 1922 — Section 34(1)(a)

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High Courts15 Mar 1967

D. Senthivelu Vs The Southern Railway

Madras High Court · (1967) 80 LW 572 : (1967) 2 MLJ 297

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High Courts14 Mar 1967

Dr. P.S. Nair and Others Vs The State of Madras by the Collector of the Nilgiris at Ootacamund

Madras High Court · (1967) 80 LW 585 : (1967) 2 MLJ 331

Constitution of India, 1950 — Article 226

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High Courts13 Mar 1967

P.P. Lakshminarayana Upadhyaya Vs The Premier Bank of India Ltd. and Another

Madras High Court · (1968) 1 MLJ 333

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5

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High Courts10 Mar 1967Allowed

P. Thirumurthi Chettiar Vs State of Madras and Another

Madras High Court · AIR 1969 Mad 91 : (1968) 21 STC 489

Tamil Nadu General Sales Tax Act, 1959 — Section 4Tamil Nadu General Sales Tax Rules, 1959 — Rule 23(3)

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High Courts10 Mar 1967

A.E.M. Usoof Vs Income Tax Officer, Tuticorin, and Another

Madras High Court · (1968) 67 ITR 49

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 45

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High Courts10 Mar 1967

Chepparai Transports (Private) Ltd. Vs Mubarak Transport Service and Others

Madras High Court · (1967) 2 MLJ 361

Motor Vehicles Act, 1988 — Section 48(3)(xxi), 57(3)

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High Courts10 Mar 1967

Project Engineers Private Limited Vs Registrar of Companies

Madras High Court · (1967) 37 CompCas 566

Companies Act, 1956 — Section 18, 19, 640A

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High Courts10 Mar 1967

Coimbatore District Textile Mills Staff Union (by Secretary) Vs State of Madras (by Secretary to Government, Industries, Labour and Co-operative Department) and Another

Madras High Court · (1967) 2 LLJ 407 : (1967) 80 LW 601

Industrial Disputes Act, 1947 — Section 10, 12Industrial Employment (Standing Orders) Act, 1946 — Section 5

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High Courts09 Mar 1967

Palaniswamy Gurukkal by power-of-Attorney Agent Sivaprakasa Krishnaswamy Gurukkal Vs Kandappa Gounder

Madras High Court · (1968) ILR (Mad) 769 : (1967) 2 MLJ 438

Companies Act, 1956 — Section 186Contract Act, 1872 — Section 25Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)(b)

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High Courts09 Mar 1967

V. Perumal Vs State of Madras and Another

Madras High Court · (1968) 1 MLJ 27

Tamil Nadu Panchayats Act, 1958 — Section 197

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