High Courts09 Mar 1967
Sivaprakasa Krishnaswami Gurukkal Vs Kandappa Goundar
Madras High Court · (1967) 03 MAD CK 0035
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3, 3(1), 3(4)
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 22 of 26
High Courts08 Mar 1967
A.V. Meiyappan Vs Commissioner of Commercial Taxes, Board of Revenue, Madras and Another
Madras High Court · AIR 1969 Mad 284 : (1967) 20 STC 115
Constitution of India, 1950 — Article 366(12)General Clauses Act, 1897 — Section 3(36)Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 2, 3(2)
High Courts08 Mar 1967
The Management of Solar Works by Proprietor, K.S. Subramania Iyer Vs The Workmen employed in the Solar Works, Madras by the Secretary, Madras Press Labour Union and Another
Madras High Court · (1967) 80 LW 653 : (1967) 2 MLJ 378
Constitution of India, 1950 — Article 226
High Courts08 Mar 1967
A.V. Meiyappan, Sole Proprietor of A.V.M. Productions Vs The Commissioner of Commercial Taxes, Board of Revenue and Another
Madras High Court · (1968) ILR (Mad) 489 : (1969) 1 MLJ 480
High Courts08 Mar 1967
A. Palaniandi Vs G.N. Ramaswami Chettiar and Others
Madras High Court · (1967) 80 LW 527 : (1967) 2 MLJ 403
High Courts08 Mar 1967Allowed
T.P. Sokkalal Ramsait Factory Private Limited Vs Deputy Commercial Tax Officer
Madras High Court · (1967) 80 LW 529 : (1967) 20 STC 419
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Sales of Goods Act, 1930 — Section 4
High Courts08 Mar 1967
Management of Solar Works, Madras Vs Workmen Employed in the Solar Works, Madras and Another
Madras High Court · AIR 1968 Mad 285 : (1967) 15 FLR 406 : (1968) 1 LLJ 765
Industrial Disputes Act, 1947 — Section 23, 33
High Courts07 Mar 1967
The Management of Presidency Talkies, Pro. Paragon Talkies Vs Mohammed Sheriff and Another
Madras High Court · (1967) 2 MLJ 207
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts07 Mar 1967
Mahendrakumar Iswarlal and Company Vs The Commercial Tax Officer and Another
Madras High Court · (1967) 80 LW 447 : (1967) 2 MLJ 146
Madras Commercial Crops Markets Act, 1933 — Section 4(1)
High Courts07 Mar 1967
Public Prosecutor Vs Raju Chettiar and Others
Madras High Court · (1967) 2 MLJ 496
Criminal Procedure Code, 1898 (CrPC) — Section 198B(3)(a)Prevention of Food Adulteration Act, 1954 — Section 7(1)
High Courts07 Mar 1967
Thiruvenkataswami (K.) Vs Coimbatore Municipality
Madras High Court · (1968) 1 LLJ 361
Factories Act, 1948 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 10, 12A, 13B, 2, 3Payment of Bonus Act, 1965 — Section 2
High Courts07 Mar 1967
Mahendrakumar Iswarlal and Co., Tirupattur Vs Commercial Tax Officer, North Arcot and Another
Madras High Court · AIR 1968 Mad 90 : (1968) ILR (Mad) 98
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 286, 286(3)Madras Agricultural Produce Markets Act, 1959 — Section 18(1), 20, 21, 30(1)
High Courts07 Mar 1967
Management of Presidency Talkies Pro: Paragon Talkies Vs Mohammed Sheriff and Another
Madras High Court · AIR 1968 Mad 72 : (1967) 15 FLR 281
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts07 Mar 1967
T. Rajagopalan Vs S. Nagarajan, Executive Officer, Sri Ranganathaswamy Devasthanam, Srirangam and Others
Madras High Court · (1967) 80 LW 668 : (1967) 2 MLJ 259
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 9
High Courts06 Mar 1967
M.V.P.C. Ramaswani Naicker Vs State of Madras
Madras High Court · (1968) 69 ITR 420
Income Tax Act, 1961 — Section 33A(1)Tamil Nadu Agricultural Income Tax Act, 1955 — Section 54(1)
High Courts06 Mar 1967
P.N. Rangaswamy Vs The Commissioner of Coimbatore Municipality and Others
Madras High Court · AIR 1968 Mad 387 : (1969) 2 LLJ 435 : (1968) 1 MLJ 329
Personal Conduct of Officers and Servants of Municipal Council Rules — Rule 14
High Courts03 Mar 1967
Chelliah alias Mayalagor Moopanar Vs Nagarathinam Ammal
Madras High Court · (1967) 80 LW 510 : (1967) 2 MLJ 402
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(2)
High Courts03 Mar 1967Dismissed
T.V. Somasundaram Pillai Vs The Official Liquidator, High Court
Madras High Court · (1969) ILR (Mad) 196
Companies Act, 1913 — Section 184, 186, 190Madras Company Rules, 1940 — Rule 96, 97, 98
High Courts03 Mar 1967Dismissed
T.V. Somasundaram Pillai Vs Official Liquidator
Madras High Court · (1967) 37 CompCas 440 : (1967) 80 LW 367
Companies Act, 1913 — Section 184, 186Madras Company Rules, 1940 — Rule 96, 97, 98
High Courts03 Mar 1967
M. Srinivasan Vs S. Sadasivam and Others
Madras High Court · (1967) 80 LW 658 : (1967) 2 MLJ 383