High Courts31 Dec 1969
Wheels India Limited Vs Khemchand Rajkumar and Another
Madras High Court · (1970) 2 MLJ 648
Contract Act, 1872 — Section 230
COURT ARCHIVE
Madras High Court judgments, 1969
474 judgments · page 1 of 24
High Courts31 Dec 1969
T.C. Ponnuswamy Vs Labour Court and Another
Madras High Court · (1970) 2 LLJ 507
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33CMOTOR TRANSPORT WORKERS ACT, 1961 — Section 10
High Courts31 Dec 1969Dismissed
State of Madras Vs Prasad Production Private Ltd., Madras
Madras High Court · AIR 1970 Mad 477 : (1970) 25 STC 423
Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts30 Dec 1969Allowed
In Re: D.B. Kania
Madras High Court · (1970) LW(Cri) 9
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts30 Dec 1969
Thiru Purshotam Ramjee and Co. Vs The State of Madras
Madras High Court · (1971) 2 MLJ 81
Central Sales Tax Act, 1956 — Section 8(3)(a), 8(3)(b)
High Courts30 Dec 1969
K. Natarajan Vs The Registering Authority, (Regional Transport Officer)
Madras High Court · (1970) 2 MLJ 251
Constitution of India, 1950 — Article 226
High Courts30 Dec 1969Dismissed
Purshotam Ramjee and Company Vs The State of Madras
Madras High Court · (1971) 84 LW 409 : (1971) 27 STC 263
Central Sales Tax Act, 1956 — Section 8
High Courts30 Dec 1969Allowed
Palaniswami Gounder and Others Vs State of Madras
Madras High Court · AIR 1970 Mad 343 : (1970) CriLJ 1232
Essential Commodities Act, 1955 — Section 3(1)
High Courts30 Dec 1969
Commissioner of Agricultural Income Tax, Madras Vs Chencand Estate
Madras High Court · (1971) 82 ITR 351
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5(g)
High Courts29 Dec 1969
Kotak and Co. Vs Additional Commissioner for Workmen's Compensation and Another
Madras High Court · (1970) 2 LLJ 364
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33
High Courts19 Dec 1969Allowed
Pamela Williams Vs Patrick Cyril Martin
Madras High Court · AIR 1970 Mad 427 : (1970) ILR (Mad) 82 : (1970) 83 LW 206 : (1970) 2 MLJ 539
Guardians and Wards Act, 1890 — Section 25
High Courts19 Dec 1969
Md. Saduddin Samdani Vs State (Accommodation Deputy Tahsildar)
Madras High Court · (1970) 1 MLJ 535
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 17(1)
High Courts18 Dec 1969
P.T. Srinivasan Vs The Burmah Shell Oil Storage and Distributing Company of India Limited and Another
Madras High Court · (1970) 83 LW 455 : (1971) 1 MLJ 144
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 2(s)
High Courts18 Dec 1969
Abdul Kareem and Another Vs Zuleika Bi and Others
Madras High Court · AIR 1971 Mad 184 : (1971) ILR (Mad) 558 : (1971) 84 LW 124
Contract Act, 1872 — Section 11Transfer of Property Act, 1882 — Section 127, 6, 7
High Courts17 Dec 1969
The State of Madras Vs T.K. Srinivasa Iyengar and Another
Madras High Court · (1971) ILR (Mad) 453 : (1970) 83 LW 571 : (1970) 2 MLJ 628
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 18, 25, 4, 4(1)
High Courts17 Dec 1969
N. Tirumalayappa Pillai alias N.T. Pannayar Vs P. Ramasubramania Pillai and Others
Madras High Court · (1970) 2 MLJ 282
Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63
High Courts17 Dec 1969
V. Chakrapani Naidu Vs D. Jayaraman and Another
Madras High Court · (1971) ILR (Mad) 512 : (1970) 83 LW 274 : (1970) 2 MLJ 116
High Courts16 Dec 1969
P.C. Balasanjanna Vs Fourth Gift-tax Officer
Madras High Court · (1972) 86 ITR 748 : (1972) 85 LW 934
Gift Tax Act, 1958 — Section 16(1), 2, 26(1)
High Courts16 Dec 1969
The Commissioner of Gift Tax, Madras Vs P. Rangasami Naidu
Madras High Court · AIR 1970 Mad 441 : (1971) ILR (Mad) 17 : (1970) 76 ITR 315
Gift Tax Act, 1958 — Section 2, 3, 4
High Courts16 Dec 1969
Public Prosecutor Vs Perumal Naidu and Others
Madras High Court · AIR 1970 Mad 351 : (1970) CriLJ 1236 : (1970) 2 MLJ 309
Defence of India Rules, 1962 — Rule 125(3A)