High Courts12 Nov 1968
Ramakrishna Reddiar Vs The Deputy Registrar of Co-operative Societies and Another
Madras High Court · (1970) 1 MLJ 197
Madras Co-operative Societies Act, 1932 — Section 28
COURT ARCHIVE
Madras High Court judgments, 1968
477 judgments · page 5 of 24
High Courts11 Nov 1968Dismissed
Indian Insurance Companies' Association Pool Vs Deputy Commercial Tax Officer, Rattan Bazaar Division and Others
Madras High Court · (1970) 83 LW 19 : (1969) 24 STC 79
High Courts11 Nov 1968Dismissed
U. Govinda Naidu and Others Vs U. Parthasarthi Naidu and Others
Madras High Court · (1970) ILR (Mad) 738
Limitation Act, 1877 — Article 127
High Courts07 Nov 1968Allowed
S. Venkatachalam Vs The Divisional Engineer, Telegraph, Salem Dn. and another
Madras High Court · (1968) 11 MAD CK 0012
High Courts07 Nov 1968
K. Kuppusamy Gounder Vs The Board of Revenue and Others
Madras High Court · (1969) ILR (Mad) 681
Cinematograph Rules, 1962 — Rule 13Income Tax Act, 1922 — Section 12(4)Madras Buildings (Lease and Rent Control) Act, 1946 — Section 2
High Courts07 Nov 1968
Parasmal Chordia Vs Rajalakshmi Ammal and Another
Madras High Court · (1969) 82 LW 134 : (1969) 1 MLJ 168
High Courts06 Nov 1968Allowed
Anamalais Bus Transports (P.) Ltd., Pollachi Vs Regional Transport Authority, Coimbatore and Another
Madras High Court · AIR 1970 Mad 41
Motor Vehicles Act, 1939 — Section 62
High Courts06 Nov 1968
Glamour Saree Museum and Others Vs The Tamil Nadu Handloom Weavers' Co-operative Society Limited
Madras High Court · (1970) 83 LW 13 : (1969) 2 MLJ 493
High Courts06 Nov 1968Dismissed
B. Susila and Another Vs Saraswathi Ammal and Others
Madras High Court · AIR 1970 Mad 357
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90
High Courts06 Nov 1968
The Anamallais Bus Transports (P.) Ltd. Vs The Regional Transport Authority by his Secretary and Another
Madras High Court · (1969) 2 MLJ 58
Constitution of India, 1950 — Article 226
High Courts05 Nov 1968
Chinnaswami Mudaliar and Another Vs Rajalakshmi Ammal and Another
Madras High Court · (1970) 1 MLJ 195
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24Transfer of Property Act, 1882 — Section 3
High Courts04 Nov 1968
R.M.P.M. Ranganthan Chettiar Vs A. Annamalai Mudaliar and Others
Madras High Court · AIR 1968 Mad 65
Hindu Succession Act, 1956 — Section 19, 6, 9
High Courts04 Nov 1968
Sri Navaneethaswaraswami Devasthanam Vs The State of Madras by the Secretary to Government, Revenue Department
Madras High Court · (1969) ILR (Mad) 605 : (1969) 82 LW 262 : (1969) 2 MLJ 113
Constitution of India, 1950 — Article 31A(1)Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 52
High Courts01 Nov 1968
S. Janakiraman Vs The State of Madras and Another
Madras High Court · (1970) 1 MLJ 190
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3(3)
High Courts01 Nov 1968Allowed
Sakthi Sugars Limited and Others Vs Deputy Commercial Tax Officer and Others
Madras High Court · (1969) 23 STC 232
Constitution of India, 1950 — Article 226
High Courts01 Nov 1968Allowed
M. KR. RM. Ramaswami Chettiar Vs OM. PL. RM. Ramanathan Chettiar
Madras High Court · (1968) 11 MAD CK 0023
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 41 Rule 22, Order 5 Rule 2
High Courts01 Nov 1968
In Re: Kavundiappa Gaundar
Madras High Court · (1970) CriLJ 547
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts31 Oct 1968
Pachai Ammal and Others Vs A.T.P. Thirugnanasambandam Chetty and Others
Madras High Court · (1969) 1 MLJ 277
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57
High Courts30 Oct 1968
Jay Shree Tea and Industries Ltd. Vs First Additional Income Tax Officer
Madras High Court · (1969) 73 ITR 161 : (1969) 82 LW 231
Income Tax Act, 1922 — Section 18A(11), 18A(12), 3, 4
High Courts30 Oct 1968
Madras-Bangalore Transport Company Vs Regional Provident Fund Commissioner
Madras High Court · (1969) 2 LLJ 136 : (1969) 82 LW 90
Constitution of India, 1950 — Article 20, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14B, 15, 17, 7A