High Courts01 Sept 1967
R. Selvaraj Vs Jagannathan and Another
Madras High Court · (1969) ILR (Mad) 688 : (1968) 81 LW 386 : (1969) 2 MLJ 417
Motor Vehicles Act, 1988 — Section 110F
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 9 of 26
High Courts01 Sept 1967
Achammal and Another Vs N. Krishna Naidu and Others (No. 2)
Madras High Court · (1968) 81 LW 292 : (1969) 1 MLJ 127
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(a), Order 43 Rule 1(u), 96
High Courts01 Sept 1967Dismissed
The State of Madras Vs Joseph Stanley Mayers and others
Madras High Court · (1967) 09 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)(c)
High Courts31 Aug 1967Dismissed
State of Madras Vs K. Nandagopal Chetty
Madras High Court · (1968) 22 STC 290
Central Sales Tax Act, 1956 — Section 2, 3, 6, 7, 8
High Courts31 Aug 1967
Krishnaswamy Vs Rangaswamy Gounder and Another
Madras High Court · (1969) ILR (Mad) 692 : (1968) 81 LW 338 : (1969) 2 MLJ 412
Madras Court Fees Act, 1955 — Section 7(ivA)
High Courts31 Aug 1967
S. Kumaraswamy (Deceased) and Others Vs Commissioner of Income Tax Madras, And Another
Madras High Court · (1968) 70 ITR 532
Finance Act, 1950 — Section 13Income Tax Act, 1922 — Section 34(3), 44
High Courts31 Aug 1967
P.N. Ganesan Vs The State of Madras
Madras High Court · (1968) 1 MLJ 444
Constitution of India, 1950 — Article 226
High Courts30 Aug 1967
Public Prosecutor Vs P.C. Raju and Others
Madras High Court · (1968) CriLJ 1378 : (1968) 1 MLJ 274
Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 467
High Courts30 Aug 1967
Simpson and Co. Limited Vs State of Madras
Madras High Court · (1969) 23 STC 374
Madras General Sales Tax Act, 1939 — Section 3(2)
High Courts30 Aug 1967
Sivaraman and Another Vs P.M. Shanmughasundara Mudaliar and Others
Madras High Court · AIR 1969 Mad 166
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98
High Courts30 Aug 1967
Muniswami (M.) Vs Superintending Engineer, Vellore Electricity System
Madras High Court · (1969) 1 LLJ 89
Constitution of India, 1950 — Article 226
High Courts30 Aug 1967
Sivaraman and Others Vs P.M. Shanmughasundara Mudaliar and Others
Madras High Court · (1968) 81 LW 524 : (1968) 2 MLJ 284
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 99
High Courts29 Aug 1967
Krishnaswami (K.R.) Vs Director of Technical Education and Others
Madras High Court · (1969) 1 LLJ 600
Constitution of India, 1950 — Article 309, 310, 311
High Courts29 Aug 1967
Madurai Nayagamma and Others Vs Plantian Merchants Association
Madras High Court · (1968) ILR (Mad) 376 : (1968) 81 LW 18 : (1968) 1 MLJ 386
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 98
High Courts29 Aug 1967
Madura Sugars Staff Union Vs State of Madras (by Secretary, Industries, Labour and Co-operation Department) and Another
Madras High Court · (1968) 2 LLJ 422
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12, 18
High Courts29 Aug 1967
Madura Sugars Staff Union Vs The State of Madras and Another
Madras High Court · (1968) 1 MLJ 456
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(5), 18(1)
High Courts29 Aug 1967
K.R. Krishnaswami, Superintendent, Junior Technical School, Government Polytechnic Vs The Director of Technical Education and Others
Madras High Court · (1968) 1 MLJ 348
Constitution of India, 1950 — Article 309
High Courts25 Aug 1967
M. Pitchaiah Reddiar and Others Vs The Municipal Council
Madras High Court · (1968) ILR (Mad) 127 : (1969) 1 MLJ 44
Tamil Nadu District Municipalities Act, 1920 — Section 249(1)
High Courts25 Aug 1967
In Re. Hanuma Bank Ltd. (in liqn) Messrs. Brahmayya and Co., Official Liquidator of the Hanuman Bank Ltd., (in liqn.)
Madras High Court · (1967) 08 MAD CK 0058
High Courts25 Aug 1967Allowed
Kishinchand Chellaram and Others Vs Joint Commercial Tax Officer and Others
Madras High Court · (1968) 81 LW 307 : (1968) 21 STC 367
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 226, 261