High Courts11 Apr 1968
N. Rajendran Vs The Revenue Divisional and Land Acquisition Officer
Madras High Court · (1968) 2 MLJ 302
COURT ARCHIVE
Madras High Court judgments, 1968
477 judgments · page 17 of 24
High Courts11 Apr 1968
Vadamalai Pillai Vs Munuswami Goundar
Madras High Court · (1968) 81 LW 384 : (1969) 2 MLJ 166
Civil Procedure Code, 1908 (CPC) — Section 115Madras Village Courts Act, 1889 — Section 73
High Courts11 Apr 1968
B. Batcha Saheb Vs Secretary, Regional Transport Authority North Arcot at Vellore and Another
Madras High Court · AIR 1969 Mad 223
Central Motor Vehicles Rules, 1989 — Rule 68(1)Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 44(5), 60(1), 68(1)
High Courts10 Apr 1968Dismissed
Chinnappa Gounder and Another Vs Valliammal
Madras High Court · AIR 1969 Mad 187 : (1968) 81 LW 424
Hindu Adoptions and Maintenance Act, 1956 — Section 19Hindu Succession Act, 1956 — Section 6, 8Hindu Womens Right to Property Act, 1937 — Section 3
High Courts10 Apr 1968
V. Pattabhiraman Vs The Assistant Commissioner of Urban Land Tax, North Madras (North West) Ayanavaram and Others
Madras High Court · AIR 1971 Mad 61 : (1969) ILR (Mad) 1
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(5)Finance Act, 1965 — Section 3Madras Urban Land Tax Rules, 1963 — Rule 4
High Courts08 Apr 1968
Loganatha Mudali and Others Vs Manikkammal and Others
Madras High Court · (1970) 1 MLJ 95
Registration Act, 1908 — Section 17(1)(b)
High Courts08 Apr 1968
Corporation of Madras Vs Rathan Singh and Others
Madras High Court · (1969) 2 LLJ 156
Industrial Disputes Act, 1947 — Section 33C
High Courts08 Apr 1968Dismissed
Doraiswami Reddiar and Another Vs Venkatakrishna Reddiar
Madras High Court · AIR 1969 Mad 84 : AIR 1967 Mad 84 : (1968) 81 LW 469
Stamp Act, 1899 — Section 3, 36
High Courts08 Apr 1968
T.M. Narayanaswami Asari Vs The State of Madras and Another
Madras High Court · (1969) 82 LW 199 : (1969) 1 MLJ 411
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, Order 41 Rule 23
High Courts06 Apr 1968
Shamlal and Others Vs Parley Products Manufacturing Co. (P) Ltd., Bombay and Another
Madras High Court · AIR 1967 Mad 116
High Courts05 Apr 1968
S.V. Athimoola Mudaliar Vs The Commissioner, Corporation of Madras and Another
Madras High Court · (1968) 2 MLJ 299
Constitution of India, 1950 — Article 226
High Courts04 Apr 1968
Erode Transports (P.) Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1969) ILR (Mad) 530 : (1969) 71 ITR 283
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts04 Apr 1968
Erode Transports (P.) Ltd., Tirupur Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1970 Mad 23
Income Tax Act, 1922 — Section 10(2)
High Courts04 Apr 1968
M. Kuppuswami Chettiar Vs State
Madras High Court · AIR 1969 Mad 233 : AIR 1968 Mad 233 : (1969) CriLJ 983
Customs Act, 1962 — Section 111, 123(1), 135Defence of India Rules, 1962 — Rule 126H(2), 126I(10), 126P(2)
High Courts04 Apr 1968
In Re: M. Kuppuswami Chettiar
Madras High Court · (1968) 2 MLJ 528
Customs Act, 1962 — Section 111(d), 123(1), 135(6)(ii), 135(b)(ii)
High Courts03 Apr 1968
Commissioner of Income Tax, Madras Vs Pandyan Bank Ltd., Madurai
Madras High Court · (1969) ILR (Mad) 209 : (1969) 71 ITR 707
Income Tax Act, 1922 — Section 66(1)
High Courts03 Apr 1968
The Yadhava Kalyana Mantapam Choultry Vs K. Narayanaswami Pillai
Madras High Court · (1968) 04 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Order 42 Rule 1, Order 43 Rule 1, Order 47 Rule 1, 107, 107(2)
High Courts27 Mar 1968
A.R. Balasubramanian Vs V. Palani and Another
Madras High Court · (1969) CriLJ 1297