High Courts04 Aug 1969
Souriyar and Others Vs N. Shanmugasundaram Pillai and Another
Madras High Court · (1972) 2 MLJ 62
COURT ARCHIVE
Madras High Court judgments, 1969
474 judgments · page 11 of 24
High Courts04 Aug 1969
A. George Cornelius Vs Elizabeth Dopti Samadanam
Madras High Court · (1970) 83 LW 63 : (1970) 2 MLJ 351
Divorce Act, 1869 — Section 10English Matrimonial Causes Act, 1950 — Section 16(1)
High Courts04 Aug 1969
S. Marichamy Pillai Vs Meenakshisundaram Pillai and Another
Madras High Court · (1970) 1 MLJ 406
Penal Code, 1860 (IPC) — Section 323
High Courts01 Aug 1969
Chonachalam Pillai and Others Vs Sankaranarayana Pillai (died) and Others
Madras High Court · (1970) 1 MLJ 78
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 64
High Courts01 Aug 1969
Swayamprakasam alias Chidambaranathan Vs R. Vijayarangam
Madras High Court · (1970) 1 MLJ 243
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts01 Aug 1969Dismissed
In Re: L.N. Srinivasa Chetty
Madras High Court · AIR 1970 Mad 359 : (1970) CriLJ 1238 : (1970) 1 MLJ 405
Criminal Procedure Code, 1898 (CrPC) — Section 562(1A)Penal Code, 1860 (IPC) — Section 323, 332Probation of Offenders Act, 1958 — Section 3(1)
High Courts01 Aug 1969
Sulthan Rowther Vs Malungu Sahib
Madras High Court · (1970) 2 MLJ 227
Civil Procedure Code, 1908 (CPC) — Section 102Limitation Act, 1963 — Section 27
High Courts31 Jul 1969
In Re: Gunasingam
Madras High Court · (1970) 1 MLJ 242
Penal Code, 1860 (IPC) — Section 290, 323
High Courts31 Jul 1969
In Re: Pitchiah Pillai
Madras High Court · (1970) 1 MLJ 403
Madras City Police Act, 1888 — Section 75
High Courts31 Jul 1969
A.N. Sabapathy alias A. Narthanasabathy Mudaliar Vs Ponnammal
Madras High Court · (1970) 2 MLJ 322
Limitation Act, 1963 — Article 109
High Courts30 Jul 1969
The General Manager, Southern Railway and Another Vs P.K. Venkataraman and Another
Madras High Court · (1970) 2 LLJ 76
Constitution of India, 1950 — Article 14, 16
High Courts30 Jul 1969Dismissed
The State of Madras Vs Prem Industrial Corporation
Madras High Court · (1969) 24 STC 507
Central Sales Tax Act, 1956 — Section 10, 10A, 8
High Courts30 Jul 1969
The State of Madras Vs Thiru Prem Industrial Corporation
Madras High Court · (1970) 1 MLJ 539
Central Sales Tax Act, 1956 — Section 10(b), 10A, 8(2)
High Courts30 Jul 1969Dismissed
Union of India (UOI) Vs Vijaya Agencies (Cuddapah), Madras
Madras High Court · AIR 1970 Mad 342
Arbitration Act, 1940 — Section 2
High Courts30 Jul 1969
The Union of India (UOI) Vs Vijaya Agencies (Cuddappah)
Madras High Court · (1970) 1 MLJ 247
High Courts24 Jul 1969Dismissed
The Mouna Mutt Kattalai Estate and Another Vs Andiappan and Others
Madras High Court · (1970) ILR (Mad) 427
Arbitration Act, 1940 — Section 17, 39(1), 39(2)Madras City Tenants Protection Act, 1922 — Section 3, 43, 6, 7, 7APresidency Small Cause Courts Act, 1882 — Section 41
High Courts23 Jul 1969
Queensland Insurance Co., Ltd. Vs Rajalakshmi Ammal and Others
Madras High Court · (1970) 1 MLJ 151
Motor Vehicles Act, 1988 — Section 96(2)
High Courts23 Jul 1969
Queensland Insurance Co. Ltd. Vs Rajalakshmi Ammal and Others
Madras High Court · (1970) ILR (Mad) 310 : (1970) 83 LW 65
Motor Vehicles Act, 1988 — Section 110A, 95(5), 96, 96(2)Penal Code, 1860 (IPC) — Section 304A
High Courts23 Jul 1969
M. Kumarswami Mudaliar, Proprietor, Sri Balavinayagar Motor Service Vs N. Ponnuswami and Another
Madras High Court · (1970) 83 LW 270 : (1970) 2 MLJ 95
High Courts18 Jul 1969
R. Venugopala Reddiar and Others Vs Krishnaswamy Reddiar and Others
Madras High Court · AIR 1971 Mad 262 : (1971) 84 LW 263
Evidence Act, 1872 — Section 32(5), 50