COURT ARCHIVE

Madras High Court judgments, 1967

519 judgments · page 5 of 26

High Courts03 Nov 1967

Chelpark Company Limited Vs The Commissioner of Police and Others

Madras High Court · (1968) ILR (Mad) 581 : (1968) 1 MLJ 458

Criminal Procedure Code, 1898 (CrPC) — Section 561AIndustrial Disputes Act, 1947 — Section 10(i)Penal Code, 1860 (IPC) — Section 441

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High Courts03 Nov 1967

V. Mohamed Haneef and Co. and Others Vs Regional Director, Employees' State Insurance Corporation

Madras High Court · AIR 1969 Mad 155 : (1969) ILR (Mad) 70 : (1969) 1 LLJ 586

Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2

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High Courts03 Nov 1967

Veeraswami Mandiri Vs K. Manicka Mudaliar and Others

Madras High Court · (1968) 2 MLJ 105

Transfer of Property Act, 1882 — Section 92, 95

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High Courts31 Oct 1967Dismissed

Baby Ammal Vs Varadarajulu Naidu

Madras High Court · (1967) 10 MAD CK 0026

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High Courts31 Oct 1967

The Salem Fiarlands Co-operative House Building Society Ltd. Vs R. Sugunaleelavathi Ammal and Others

Madras High Court · (1968) 1 MLJ 300

Madras Co-operative Societies Act, 1932 — Section 51

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High Courts30 Oct 1967

M. Anandan, Proprietor, Vega Motors Vs M.M. Palaniswami Nadar and Sons (Firm), Chandra Transports and Another

Madras High Court · (1968) 1 MLJ 297

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High Courts27 Oct 1967

The Chairman, Madras State Electricity Board Vs Gobichettipalayam Municipality and Another

Madras High Court · (1968) ILR (Mad) 718 : (1968) 81 LW 552 : (1968) 2 MLJ 214

Constitution of India, 1950 — Article 246, 276, 276(1), 276(2)

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High Courts27 Oct 1967

C.V. Govindan and Another Vs A. Rajagopal Nadar

Madras High Court · (1968) ILR (Mad) 405 : (1968) 81 LW 293 : (1968) 2 MLJ 315

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)

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High Courts23 Oct 1967

In Re: P. Velan

Madras High Court · (1968) 2 MLJ 554

Criminal Procedure Code, 1898 (CrPC) — Section 403

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High Courts23 Oct 1967

R. Manki Bai Ammal Vs The State of Madras by Authorised Officer, Land Ceilings

Madras High Court · (1969) ILR (Mad) 795 : (1968) 81 LW 428 : (1969) 2 MLJ 572

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 73(vii)

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High Courts23 Oct 1967

The State of Madras and Others Vs Sri Vanamamalai Mutt, Nanguneri, represented by his Holiness Sri Vanamamalai Ramanuja Jeer and Others

Madras High Court · (1969) ILR (Mad) 243 : (1969) 2 MLJ 324

Essential Commodities Act, 1955 — Section 3

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High Courts20 Oct 1967

V. Rajagopal Naidu Vs Srimathi Muthulakshmi Ammal and Others

Madras High Court · (1969) ILR (Mad) 781 : (1968) 81 LW 190 : (1969) 2 MLJ 421

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66

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High Courts20 Oct 1967Allowed

V. Rajagopal Naidu Vs Smt. Muthulakshmi Ammal and Others

Madras High Court · AIR 1969 Mad 5

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 69, 115Evidence Act, 1872 — Section 115

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High Courts19 Oct 1967

Public Prosecutor Vs M. Sethuvel Chettiar and Others

Madras High Court · (1968) 2 MLJ 210

Prevention of Food Adulteration Act, 1954 — Section 2(i)(a)(1), 7(i)

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High Courts18 Oct 1967Allowed

Bata Shoe Company Private Limited Vs The Joint Commercial Tax Officer and Another

Madras High Court · (1968) ILR (Mad) 491 : (1968) 21 STC 135

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High Courts18 Oct 1967Allowed

East India Rubber Works Private Ltd. Vs Government of Madras

Madras High Court · (1968) 22 STC 157

Central Sales Tax Act, 1956 — Section 13, 8, 9A

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High Courts18 Oct 1967

Bata Shoe Company Private Limited Vs The Joint Commercial Tax Officer, Harbour Division and Another

Madras High Court · (1968) 1 MLJ 295

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High Courts17 Oct 1967Dismissed

Simpson and Co. Ltd. Vs State of Madras : No. 2

Madras High Court · (1969) 23 STC 379

Tamil Nadu General Sales Tax Act, 1959 — Entry 44

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High Courts17 Oct 1967

Premier Electro-Mechanical Fabricators Vs The State of Madras

Madras High Court · (1968) 2 MLJ 130

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High Courts17 Oct 1967

City Motor Service Private Limited Vs The State of Madras

Madras High Court · (1968) 22 STC 485

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