High Courts31 Jul 1968
K.M. Wahi and Others Vs Madras Aluminium Company Ltd.
Madras High Court · (1968) 2 MLJ 589
COURT ARCHIVE
Madras High Court judgments, 1968
477 judgments · page 13 of 24
High Courts31 Jul 1968
Lakshmiammal Vs Sivakamu Natesan
Madras High Court · (1969) 82 LW 589 : (1969) 2 MLJ 626
High Courts30 Jul 1968Dismissed
Thiruvengadam Vs Muthu Chettiar and Another
Madras High Court · AIR 1970 Mad 34
Constitution of India, 1950 — Article 226Rice Milling Industry (Regulation) Act, 1958 — Section 12, 5(4), 6
High Courts29 Jul 1968
Ama Stores Vs The Collector of Madras and Another
Madras High Court · (1969) 1 MLJ 418
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 56(2)
High Courts29 Jul 1968Allowed
Ama Stores Vs Collector of Madras and Another
Madras High Court · AIR 1970 Mad 148
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 56(1), 56(2), 57
High Courts29 Jul 1968
Tube Investments of India Ltd. Vs Commissioner of Wealth-tax
Madras High Court · (1969) ILR (Mad) 184 : (1969) 72 ITR 359
Wealth Tax Act, 1957 — Section 7(2)
High Courts29 Jul 1968
Sinna Ponnu and Others Vs Singaru Odayar and Another
Madras High Court · (1970) 83 LW 29 : (1969) 2 MLJ 358
Specific Relief Act, 1877 — Section 27(b)
High Courts26 Jul 1968Allowed
V.S. Natarajan and Others Vs Periya Raja alias Muthusamy Pandian and Others
Madras High Court · (1970) ILR (Mad) 223
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146Contract Act, 1872 — Section 202, 56Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 24, 3, 40, 41, 42
High Courts24 Jul 1968
Abdul Razack Sahib Vs Mrs. Azizunnissa Begum and Others
Madras High Court · AIR 1970 Mad 14 : (1970) CriLJ 55 : (1969) ILR (Mad) 174
Contempt of Courts Act, 1971 — Section 1
High Courts23 Jul 1968Dismissed
Sri Raja Rajeswari Bus Service, Vridhachalam Vs Regional Transport Authority South Arcot Cuddalore and Another
Madras High Court · AIR 1969 Mad 458 : (1969) ILR (Mad) 669 : (1969) 1 MLJ 201
Motor Vehicles Act, 1939 — Section 47(1), 47(3), 57, 57(3), 57(4)
High Courts19 Jul 1968
The Rt. Rev. George Devadoss and Another Vs Luke D. Asirvatham
Madras High Court · (1968) 2 MLJ 612
Penal Code, 1860 (IPC) — Section 406, 477A
High Courts19 Jul 1968
Nagalakshmi Ammal and Others Vs Rajagopala Iyer and Others
Madras High Court · (1969) 82 LW 269 : (1969) 1 MLJ 524
High Courts19 Jul 1968
Jayarama Mudaliar Vs Ayyaswami Mudaliar and Others
Madras High Court · (1969) 82 LW 493 : (1969) 2 MLJ 209
Limitation Act, 1963 — Section 14Transfer of Property Act, 1882 — Section 52
High Courts18 Jul 1968Allowed
Deputy Commissioner of Commercial Taxes, Madurai Dn. Vs Arasan Match Industries, Sivakasi
Madras High Court · AIR 1969 Mad 422 : (1969) ILR (Mad) 262 : (1969) 23 STC 152
Central Sales Tax Act, 1956 — Section 3
High Courts16 Jul 1968
Periaswamy Vs The Deputy Commercial Tax Officer
Madras High Court · (1969) 2 MLJ 399
Tamil Nadu Entertainments Tax Act, 1939 — Section 7A
High Courts15 Jul 1968Allowed
Ranganayaki Ammal Vs M. Krishnan
Madras High Court · (1968) 07 MAD CK 0034
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Jul 1968Dismissed
Seethai Achi Vs Lakshmanan Chettiar
Madras High Court · (1968) 07 MAD CK 0029
Hindu Succession Act, 1956 — Section 14, 14(1), 3
High Courts15 Jul 1968
Mottur Hajee Abdul Rahman and Co. Vs Deputy Commercial Tax Officer, Vaniyambadi, North Arcot Dt. and Another
Madras High Court · AIR 1969 Mad 232 : AIR 1968 Mad 232 : (1968) 22 STC 472
Contempt of Courts Act, 1971 — Section 1
High Courts12 Jul 1968
The Commissioner of Income Tax Vs Sundaram Industries (P) Ltd.
Madras High Court · (1969) ILR (Mad) 251
Finance Act, 1955 — Section 15, 20(1), 20(4), 23AFinance Act, 1956 — Section 23A, 28Income Tax Act, 1922 — Section 23A, 34, 34(3), 66(1)
High Courts11 Jul 1968
Rangarathinam Pillai Vs Labour Court and Another
Madras High Court · (1969) 2 LLJ 416
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33A, 33C