High Courts12 Jan 1967
Chinnappan (H.) Vs Kaleeswarar Mills Ltd. and Others
Madras High Court · (1968) 1 LLJ 352
Industrial Disputes Act, 1947 — Section 2, 25F, 25FFF
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 26 of 26
High Courts12 Jan 1967
M. Chinnappan Vs The Management of Kaleeswarar Mills Ltd. and Another
Madras High Court · (1968) 1 MLJ 23
High Courts12 Jan 1967
Palaniswami Naicker Vs Chinnaswami Naicker
Madras High Court · (1968) ILR (Mad) 618 : (1968) 81 LW 95 : (1968) 1 MLJ 502
Easements Act, 1882 — Section 13, 13(e), 15, 4
High Courts11 Jan 1967
The Modern Theatres Ltd. Vs The Deputy Superintendent of Central Excise and Another
Madras High Court · (1967) 80 LW 487 : (1967) 2 MLJ 355
Central Excise Rules, 1944 — Rule 10, 10A
High Courts11 Jan 1967Allowed
Rajasthan Investment Corporation Vs The Deputy Commercial Tax Officer
Madras High Court · (1968) 21 STC 500
Constitution of India, 1950 — Article 226
High Courts10 Jan 1967
Rani Ammal Vs Rathnasabapathi Mudaliar and Others
Madras High Court · AIR 1967 Mad 424
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts10 Jan 1967
Mangalambiga Lodge Vs Kutti Krishnan and Others
Madras High Court · (1968) 1 LLJ 347 : (1967) 80 LW 442
Constitution of India, 1950 — Article 226
High Courts09 Jan 1967
S. Kanagasabapathi Pillai and Others Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1968 Mad 327 : (1968) 67 ITR 735
Income Tax Act, 1922 — Section 4(1)
High Courts07 Jan 1967Dismissed
Murugesa Mudaliar and Others Vs K.M. Ramachandran and Others
Madras High Court · (1968) ILR (Mad) 827
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 101, 87
High Courts06 Jan 1967Dismissed
Syed Mustafa Peeran Sahib and Another Vs State Wakf Board
Madras High Court · AIR 1969 Mad 66 : (1968) 1 MLJ 19
High Courts05 Jan 1967
In Re: K.T. Kosalram and Others
Madras High Court · AIR 1968 Mad 113 : (1968) CriLJ 329
Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120B
High Courts05 Jan 1967
A.V. Ramachandra Naidu Vs Hassina Bi and Others
Madras High Court · (1967) 80 LW 631 : (1968) 1 MLJ 139
Transfer of Property Act, 1882 — Section 68, 68(1)(d)
High Courts05 Jan 1967
A.E. Thirumal Naidu Vs Rajammal alias Rajalakshmi
Madras High Court · (1968) ILR (Mad) 275 : (1967) 80 LW 412 : (1967) 2 MLJ 484
Contract Act, 1872 — Section 23
High Courts05 Jan 1967
A.E. Thirumal Naidu Vs Rajammal
Madras High Court · AIR 1968 Mad 201
Contract Act, 1872 — Section 23
High Courts05 Jan 1967
The State of Madras Vs Sri Sathya Bodha Swamy, Utharathi Mutt, Trustee of Bridhavanam Agraharam-Manamadurai, through his authorised agent, Sri G.V. Gopalachar
Madras High Court · (1968) ILR (Mad) 237 : (1968) 81 LW 40 : (1968) 1 MLJ 312
Madras District Boards Act, 1920 — Section 88Madras Local Boards Act, 1884 — Section 73
High Courts05 Jan 1967
A.K. Bashu Sahib Vs First Income Tax Officer, Vellore
Madras High Court · (1967) 66 ITR 20
Income Tax Act, 1961 — Section 210, 211, 212, 212(1), 212(4)
High Courts05 Jan 1967
N.C.R. Rajagopala Chettiar Vs Fourth Income Tax Officer, Coimbatore, and Another
Madras High Court · (1968) 67 ITR 210
Income Tax Act, 1961 — Section 16(3), 35
High Courts04 Jan 1967
Natarajan (M.) Vs Madras State Electricity Board
Madras High Court · (1967) 2 LLJ 124 : (1967) 80 LW 526
High Courts03 Jan 1967
A.S. Kuppuswami Vs The Deputy Registrar of Co-operative Societies and Another
Madras High Court · (1967) 80 LW 445 : (1967) 2 MLJ 79
Madras Co-operative Societies Act, 1932 — Section 51