High Courts19 Sept 1967Allowed
Perumal Naicker Vs T. Ramas Wami Kone and Another
Madras High Court · (1969) ILR (Mad) 379
Stamp Act, 1899 — Section 30(1)
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 8 of 26
High Courts19 Sept 1967Allowed
In Re: Valaguru Asari
Madras High Court · AIR 1969 Mad 85 : (1969) CriLJ 394
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts19 Sept 1967Dismissed
The State of Madras Vs The Rohtas Industries Limited
Madras High Court · (1969) ILR (Mad) 705
Constitution of India, 1950 — Article 299
High Courts19 Sept 1967Dismissed
The State of Madras Vs The Rohtas Industries Ltd., Dalmianagar, Shahabad Dt., Bihar State
Madras High Court · (1969) ILR (Mad) 705
Constitution of India, 1950 — Article 229, 299Government of India Act, 1935 — Section 175(3)
High Courts18 Sept 1967
Kalyani Transports (P.) Ltd. Vs The Regional Transport Authority and Others
Madras High Court · (1968) 1 MLJ 188
Motor Vehicles Act, 1988 — Section 57(2)
High Courts18 Sept 1967
Lakshmiammal Vs Samiappa Goundar and Others
Madras High Court · AIR 1968 Mad 310 : (1968) 1 MLJ 226
Penal Code, 1860 (IPC) — Section 141, 146, 147, 148, 149
High Courts15 Sept 1967
C. Krishnaswami Rao Vs The State of Madras
Madras High Court · (1968) 22 STC 146
Madras General Sales Tax Act, 1939 — Section 2(r)
High Courts15 Sept 1967
Official Liquidator Vs Raka Chemicals and Food Products Ltd.
Madras High Court · (1967) 09 MAD CK 0034
Companies Act, 1913 — Section 230ACompanies Act, 1956 — Section 535(1), 535(3), 535(4)
High Courts14 Sept 1967Allowed
S.A.K. Chinnathambi Chettiar Vs G.S. Murugan
Madras High Court · (1968) 38 CompCas 772 : (1968) 81 LW 355
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts13 Sept 1967
Ramaswami Goundar Vs The Board of Revenue, Madras by the Commissioner of Civil Supplies, Settlements and Land Reforms and Others
Madras High Court · (1968) 2 MLJ 124
Madras Estates Land Act, 1908 — Section 3(16)(a)
High Courts11 Sept 1967Dismissed
Gamier and Co. Vs The State of Madras
Madras High Court · (1968) LW(Cri) 219
Criminal Procedure Code, 1898 (CrPC) — Section 1, 386, 386(1)(a), 387
High Courts09 Sept 1967
In Re: Valaguru Asari
Madras High Court · (1968) 2 MLJ 307
Prevention of Food Adulteration Act, 1954 — Section 16(1)(b)
High Courts08 Sept 1967
In Re: Kandaswamy
Madras High Court · (1968) 1 MLJ 372
Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Sept 1967
N. Bhaktavatsalu Chetty and Others Vs M. Natesa Achari (decd.) and Others
Madras High Court · (1968) 81 LW 13 : (1968) 1 MLJ 388
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(b)
High Courts08 Sept 1967Dismissed
S.R. Varadarajulu Naidu Vs Papanasam Labour Union, Ambasamudram and Others
Madras High Court · AIR 1969 Mad 401 : (1969) 2 LLJ 427 : (1968) 81 LW 630
Limitation Act, 1908 — Article 120, 10
High Courts06 Sept 1967
U. Muthukrishnan Vs Sri Palani and Another
Madras High Court · (1968) 81 LW 471 : (1969) 1 MLJ 129
High Courts06 Sept 1967
M.V.S. Kathirvelu Nadar Vs Commissioner of Agricultural Income Tax Madras
Madras High Court · (1968) 68 ITR 786
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 65
High Courts05 Sept 1967
D. Subramania Mudaliar Vs Secretary, Regional Transport Authority, Chingleput, Madras-17
Madras High Court · AIR 1968 Mad 315
Constitution of India, 1950 — Article 226
High Courts04 Sept 1967
Saleha Bi and Others Vs A. Hajee Abdul Rahim Saheb and Co. and Others
Madras High Court · (1969) 82 LW 379 : (1969) 1 MLJ 557
Contract Act, 1872 — Section 213
High Courts01 Sept 1967
The Weavers Mills Ltd., Rajapalayam Vs Balkis Ammal and Others
Madras High Court · AIR 1969 Mad 462 : (1969) ILR (Mad) 433 : (1969) 82 LW 179 : (1969) 2 MLJ 509
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 9, 11, 9Companies Act, 1956 — Section 12, 46Contract Act, 1872 — Section 182