High Courts16 Oct 1967Allowed
A.C. Venugopal Naidu Vs The State of Madras
Madras High Court · (1968) 81 LW 514 : (1968) 22 STC 177
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 6 of 26
High Courts16 Oct 1967
The Trustees of the Port of Madras Vs The Dunlop Rubber Co. (India) Ltd.
Madras High Court · (1968) ILR (Mad) 650 : (1968) 81 LW 404 : (1969) 1 MLJ 179
Madras Port Trust Act, 1905 — Section 110
High Courts16 Oct 1967Allowed
M. Ponnuswamy Udayar Vs The Government of Madras
Madras High Court · (1968) 22 STC 208
High Courts16 Oct 1967Dismissed
P.K. Muthurama Reddiar Vs State of Madras
Madras High Court · (1968) 81 LW 515 : (1968) 22 STC 174
High Courts16 Oct 1967Dismissed
State of Madras Vs Indian Oxygen Limited
Madras High Court · (1968) 22 STC 476
Tamil Nadu General Sales Tax Act, 1959 — Entry 41
High Courts06 Oct 1967
M.O. Muthukrishnan, Managing Trustee of Sri Pachiamman Temple Vs The Commissioner, Hindu Religious and Charitable Endowments and Another
Madras High Court · (1968) ILR (Mad) 729 : (1968) 81 LW 58 : (1968) 1 MLJ 376
Madras Hindu Religious Endowments Act, 1926 — Section 76(1)
High Courts05 Oct 1967Allowed
Chinnaponnu Animal Vs T.N. Mooka Pillai and Another
Madras High Court · (1968) ACJ 24
Civil Procedure Code, 1908 (CPC) — Section 2, 2(11)Motor Vehicles Act, 1988 — Section 110ATamil Nadu Motor Accidents Claims Tribunal Rules, 1961 — Rule 2
High Courts04 Oct 1967
K. Gopalakrishnan Vs Sankara Narayanan and Others
Madras High Court · AIR 1968 Mad 436 : (1969) ILR (Mad) 16
Industrial Disputes Act, 1947 — Section 29Motor Vehicles Act, 1988 — Section 110(1), 110B, 110E, 110F, 78Road Traffic Act, 1930 — Section 45(1)
High Courts04 Oct 1967
K. Gopalakrishnan by next friend guardian father B.R. Krishnan Vs Sankara Narayanan and Others
Madras High Court · (1969) 1 MLJ 49
Motor Vehicles Act, 1988 — Section 78
High Courts04 Oct 1967
Standard Motor Products of India Ltd. Vs The President, Panchayat and Others
Madras High Court · (1968) 1 MLJ 221
Madras Village Panchayats Act, 1950 — Section 158
High Courts04 Oct 1967Allowed
Textool Company Limited Vs The State of Madras and Another
Madras High Court · (1968) 21 STC 232
High Courts03 Oct 1967
Engineering Construction Corporation, Ltd. Vs Madras Port Trust, Madras and Another
Madras High Court · AIR 1968 Mad 335 : (1969) ILR (Mad) 737
Arbitration Act, 1940 — Section 16, 30, 33
High Courts03 Oct 1967
The Government of Madras Vs The Superintending Engineer P.W.D. and Another
Madras High Court · (1968) 81 LW 277 : (1969) 1 MLJ 13
Arbitration Act, 1940 — Section 30
High Courts30 Sept 1967Dismissed
Thatha Gurunatham Chetti Vs Smt. Thatha Navaneethamma (died) and another
Madras High Court · (1967) 09 MAD CK 0009
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 4Transfer of Property Act, 1882 — Section 39
High Courts29 Sept 1967
T.S. Rajam Vs Controller of Estate Duty, Madras
Madras High Court · (1968) ILR (Mad) 685 : (1968) 69 ITR 342 : (1968) 81 LW 244
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Estate Duty Act, 1953 — Section 2(16), 2(19), 26, 26(1), 26(2)
High Courts29 Sept 1967
T.V. Sundaram Iyengar and Sons (P.) Ltd. Vs The State of Madras
Madras High Court · (1970) 25 STC 160
Tamil Nadu General Sales Tax Act, 1959 — Section 31(3)(a)(i)
High Courts28 Sept 1967
Southern India Tannery Vs Industrial Tribunal and Another
Madras High Court · (1969) 2 LLJ 157
Constitution of India, 1950 — Article 226
High Courts28 Sept 1967
Southern India Tannery Vs The Industrial Tribunal and Another
Madras High Court · (1969) 1 MLJ 388
Constitution of India, 1950 — Article 226
High Courts28 Sept 1967
P.K. Ramaswamy Vs Municipality of Coimbatore
Madras High Court · (1968) 81 LW 108 : (1968) 1 MLJ 199
High Courts27 Sept 1967
K. Mahesh and Others Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1969 Mad 69 : (1968) 70 ITR 240
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 57Wealth Tax Act, 1957 — Section 3, 4