High Courts24 Jan 1968Allowed
Godrej and Boyce Mfg. Co. Pvt. Ltd. and Others Vs Special Tahsildar, Land Acquisition, Industrial Estates and Others
Madras High Court · AIR 1969 Mad 305
Constitution of India, 1950 — Article 14, 19, 31
COURT ARCHIVE
Madras High Court judgments, 1968
477 judgments · page 23 of 24
High Courts24 Jan 1968
Govindasami Pillai Vs T.M. Srinivasa Chettiar and Others
Madras High Court · (1968) 2 MLJ 367
High Courts24 Jan 1968
Godrej and Boyce Mfg. Co. Private Ltd. and Others Vs The Special Tahsildar, Land Acquisition and Others
Madras High Court · (1968) 2 MLJ 273
High Courts24 Jan 1968Dismissed
Ayyanar Nadar Vs Subramania Nadar and another
Madras High Court · (1968) 01 MAD CK 0001
High Courts23 Jan 1968
A. Venugopala Chettiar Vs The State and Others
Madras High Court · (1969) 1 MLJ 400
High Courts23 Jan 1968Allowed
V. Kunju Chettiar, Proprietor, Angalamman Transports, Musiri, Tiruchirapalli Vs M.P. Roadways (P) Ltd. and Others
Madras High Court · AIR 1969 Mad 356
Central Motor Vehicles Rules, 1989 — Rule 134Constitution of India, 1950 — Article 245Motor Vehicles Act, 1939 — Section 48(3), 64
High Courts19 Jan 1968
V. Narayanan Vs Madura Co. (P) Ltd.
Madras High Court · (1970) 2 LLJ 218 : (1970) 83 LW 319
High Courts19 Jan 1968
V. Narayanan Vs Madura Company (P.) Ltd. Nagapattinam
Madras High Court · (1970) 83 MLJ 1
Tamil Nadu Shops and Establishments Act, 1947 — Section 41
High Courts19 Jan 1968
A. Thandavaraya Chetty Vs The District Khadi and Village Industries Officer and Another
Madras High Court · (1968) 2 MLJ 439
High Courts18 Jan 1968Dismissed
Ramaswami Pillai and another Vs Thavasi Konar
Madras High Court · (1968) 01 MAD CK 0037
Madras City Tenants Protection (Amendment) Act, 1964 — Section 3
High Courts16 Jan 1968Dismissed
Commissioner of Income Tax, Madras (Central), Madras Vs S. Sivaramakrishna Iyer
Madras High Court · AIR 1969 Mad 300 : AIR 1967 Mad 300 : (1968) 70 ITR 860
Appellate Tribunal Rules, 1946 — Rule 4Income Tax Act, 1922 — Section 64, 66(1), 66(2)
High Courts12 Jan 1968
Eswari Pillai Vs Madhavan Pillai and Another
Madras High Court · AIR 1969 Mad 227
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Transfer of Property Act, 1882 — Section 54
High Courts12 Jan 1968
H.T. Vira Reddi Vs Kistamma
Madras High Court · (1968) 81 LW 490 : (1969) 1 MLJ 366
Arbitration Act, 1940 — Section 39(2)Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts12 Jan 1968Allowed
Govindammal and Others Vs Ramaswami Pillai Alias Raja Pillai and Others
Madras High Court · (1969) ILR (Mad) 684
General Clauses Act, 1897 — Section 6Hindu Succession Act, 1956 — Section 14, 14(1), 15Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts12 Jan 1968Allowed
Dr. H.T. Vira Reddi Vs Kistamma
Madras High Court · AIR 1969 Mad 235
Arbitration Act, 1940 — Section 39(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 6 Rule 17, 100Divorce Act, 1869 — Section 10, 22, 23, 51, 52
High Courts12 Jan 1968
Saradambal Vs A.M.P. Arunachalam
Madras High Court · (1968) 81 LW 387 : (1968) 2 MLJ 266
High Courts12 Jan 1968Dismissed
Kolandayammal Vs R. Senniappa Goundan and others
Madras High Court · (1968) 01 MAD CK 0014
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts12 Jan 1968Dismissed
Govindammal and others Vs Ramaswami alias Raja Pillai and others
Madras High Court · (1969) ILR (Mad) 684
General Clauses Act, 1897 — Section 6Hindu Succession Act, 1956 — Section 14, 14(1), 15
High Courts11 Jan 1968
V.P. Periakaruppan alias Manickam Ambalam Vs P. Mayalagan and Another
Madras High Court · (1968) 81 LW 418 : (1969) 1 MLJ 171
High Courts11 Jan 1968
Samiappa Gounder and Others Vs Sivabalan and Others
Madras High Court · (1969) ILR (Mad) 132 : (1969) 82 LW 507 : (1969) 2 MLJ 125
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Limitation Act, 1963 — Section 22Transfer of Property Act, 1882 — Section 53