High Courts21 Aug 1969
P. Susila represented by her father and next friend S. Perinpamuthoo Vs The State of Madras and Another
Madras High Court · AIR 1970 Mad 399 : (1970) 2 MLJ 164
Constitution of India, 1950 — Article 15(4)
COURT ARCHIVE
Madras High Court judgments, 1969
474 judgments · page 10 of 24
High Courts21 Aug 1969
K.R. Subbaier, Tape Factory Vs The Regional Provident Fund Commissioner
Madras High Court · (1970) 1 MLJ 497
Penal Code, 1860 (IPC) — Section 196
High Courts20 Aug 1969
Sabura Ammal and Others Vs Ali Mohamed Nachiar and Others
Madras High Court · AIR 1970 Mad 411 : (1970) ILR (Mad) 289 : (1970) 83 LW 246 : (1970) 2 MLJ 398
High Courts18 Aug 1969
Thiruvavaduthurai Adheenam and His Holiness Sri La Sri Ambalavana Pandara Sannadhi Avergal present Adheenakartha Thiruvavaduthurai Adheenam Vs State of Madras by the Secretary to Government, Revenue Department, Fort St. George
Madras High Court · (1970) 1 MLJ 523
High Courts14 Aug 1969
T.S. Venkataraman and C.S. Subramanyam and Others Vs The Director of Postal Services, Posts and Telegraphs and Others
Madras High Court · (1970) 2 MLJ 49
Constitution of India, 1950 — Article 14, 16(1)
High Courts14 Aug 1969
In Re: V.V. Govindan and Another
Madras High Court · AIR 1970 Mad 315 : (1970) CriLJ 1110
Essential Commodities Act, 1955 — Section 7(1)
High Courts14 Aug 1969
Sanyasi Chettiar Vs Harigopalsami Udayar
Madras High Court · (1973) 86 LW 734 : (1970) 1 MLJ 246
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts14 Aug 1969
T.G. Venkataraman Vs The Director of Postal Services, Posts and Telegraph and Others
Madras High Court · (1970) 2 MLJ 49
Constitution of India, 1950 — Article 14, 16, 16(1), 311(2)
High Courts13 Aug 1969
Madras Non-Gazetted Civil Accounts Officers' Association Vs Accountant-General and Others
Madras High Court · (1970) 1 LLJ 303
Constitution of India, 1950 — Article 148, 149, 19, 223
High Courts12 Aug 1969
K.M. Mohammad Abdul Kader Firm Vs Labour Court and Another
Madras High Court · (1971) 2 LLJ 130
Constitution of India, 1950 — Article 136, 226, 36Industrial Disputes Act, 1947 — Section 33CPayment of Wages Act, 1936 — Section 15, 2
High Courts11 Aug 1969
K. Saraswathi alias K. Kalpana Vs P.S.S. Somasundaram Chettiar
Madras High Court · (1970) 83 LW 42 : (1970) 2 MLJ 119
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Evidence Act, 1872 — Section 151Specific Relief Act, 1963 — Section 9
High Courts08 Aug 1969
Mrs. Kalidha Adib Begum and Another Vs S.A. Bashirunnissa Begum Hussaini and Others
Madras High Court · (1970) 83 LW 116 : (1970) 2 MLJ 98
Trusts Act, 1882 — Section 74
High Courts08 Aug 1969
Rajeswaran and Others Vs Sennammal and Others
Madras High Court · (1969) 08 MAD CK 0028
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1908 — Article 141, 144Limitation Act, 1963 — Article 65
High Courts08 Aug 1969Dismissed
Al. Ar. Alagappa Chettiar Vs Pl. Ct. Palaniappa Chettiar
Madras High Court · AIR 1970 Mad 269 : (1970) 83 LW 22
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts07 Aug 1969
Sambandam (A.R.) Vs Central Government Labour Court and Another
Madras High Court · (1969) 2 LLJ 422
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C
High Courts07 Aug 1969
Commissioner of Income Tax Vs Estate of Late C. Raju Chettiar
Madras High Court · (1970) 76 ITR 211 : (1970) 83 LW 315
Hindu Marriage Act, 1955 — Section 7A, 7A(4)
High Courts06 Aug 1969
Daturam Devkar Vs T. Govindarajulu Naidu and Others
Madras High Court · AIR 1971 Mad 42 : (1970) 83 LW 437
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Original Side Rules — Order 7 Rule 5
High Courts06 Aug 1969Dismissed
Arun (Importers) Private Limited Vs The Union of India (UOI) and Another
Madras High Court · (1969) 08 MAD CK 0034
Evidence Act, 1872 — Section 3Sea Customs Act, 1878 — Section 167(8), 178, 178A, 182, 183
High Courts05 Aug 1969Allowed
The Hindu Religious and Charitable Endowments (Administration Dept.) Madras, by the Commissioner Vs Sri Singam Chetty S. Ateendrooloo Chetty's Charities and others
Madras High Court · (1970) ILR (Mad) 116
Hindu Religious Endowments Act — Section 77
High Courts05 Aug 1969Allowed
The Hindu Religious and Charitable Endowments (Administrative Department) Vs Sri Singam Chetty B. Ateendrooloo Chetty Charities
Madras High Court · (1970) ILR (Mad) 116
Hindu Religious Endowments Act, 1921 — Section 77Madras Hindu Religious Endowments Act, 1926 — Section 77, 77(1), 77(2)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103, 57, 62