COURT ARCHIVE

Madras High Court judgments, 1969

474 judgments · page 12 of 24

High Courts17 Jul 1969

Chari and Ram Vs Employees' State Insurance Corporation

Madras High Court · (1970) 2 LLJ 115 : (1969) 82 LW 720

Employees State Insurance Act, 1948 — Section 75Industrial Disputes Act, 1947 — Section 33CLimitation Act, 1963 — Section 17

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High Courts17 Jul 1969

Sanna Raghava Reddy and Another Vs The State of Madras and Another

Madras High Court · (1970) 83 LW 86 : (1970) 2 MLJ 88

Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 7

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High Courts17 Jul 1969

Chari and Ram Vs The Employees State Insurance Corporation and Another

Madras High Court · (1970) 2 MLJ 92

Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1963 — Section 17

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High Courts16 Jul 1969Dismissed

S. Murugesan Vs The Government of The Union Territory of Pondicherry and Another

Madras High Court · (1969) 07 MAD CK 0028

Constitution of India, 1950 — Article 227Pondicherry (Administration) Act, 1962 — Section 10, 9

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High Courts16 Jul 1969

S.G. Sivaram Vs S. Thiruvengadam

Madras High Court · (1969) 07 MAD CK 0001

Civil Procedure Code, 1908 (CPC) — Section 102Transfer of Property Act, 1882 — Section 55(6)(b)

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High Courts15 Jul 1969

Prof. A. Sankaranarayanan Vs The University of Madras by vice-Chancellor and Another

Madras High Court · (1970) 1 MLJ 551

Madras University (Amendment) Act, 1966 — Section 54A(1)Madras University Act, 1923 — Section 16

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High Courts15 Jul 1969

Arunachala Gramani and Others Vs Bijairaj Sowcar and Others

Madras High Court · (1969) 07 MAD CK 0027

Contract Act, 1872 — Section 73Transfer of Property Act, 1882 — Section 60, 65Trusts Act, 1882 — Section 90

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High Courts14 Jul 1969

The Mangement of Bhavani Mills Ltd. Vs The Presiding Officer, Labour Court and Another

Madras High Court · (1970) 2 LLJ 550

Constitution of India, 1950 — Article 226

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High Courts14 Jul 1969

His Holiness Sri La Sri Ambalavana Pandara Sannadhi Avergal, Adheenakarthar Vs The Authorised Officer (Betterment Levy) and Another

Madras High Court · (1971) 2 MLJ 339

Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955 — Section 2(3A)

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High Courts11 Jul 1969

In Re: Karuppan alias Mondi

Madras High Court · (1970) 1 MLJ 631

Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302

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High Courts09 Jul 1969Allowed

Somasundaram Mills (P.) Ltd., Coimbatore Vs Union of India (UOI) and Others

Madras High Court · AIR 1970 Mad 190 : (1970) ILR (Mad) 621 : (1969) 74 ITR 669 : (1970) 83 LW 189

Civil Procedure Code, 1908 (CPC) — Section 73Constitution of India, 1950 — Article 372Income Tax Act, 1922 — Section 46

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High Courts07 Jul 1969

Gnanambikai Mills Ltd. Vs Employees' State Insurance Corporation

Madras High Court · (1970) 2 LLJ 233

Employees State Insurance Act, 1948 — Section 2, 38, 39, 46, 47

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High Courts07 Jul 1969Dismissed

Arumugha Goundar and Others Vs Thirugnanam Pillai and Others

Madras High Court · (1970) ILR (Mad) 282

Constitution of India, 1950 — Article 10, 8

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High Courts07 Jul 1969

M.V. Ramaswami Nadar Vs The State of Madras and Another

Madras High Court · (1970) 1 MLJ 240

Court Fees and Suits Valuation Act, 1955 — Section 70

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High Courts07 Jul 1969Allowed

The Management of Sree Meenakshi Mills Ltd. Vs The Presiding Officer, Labour Court, Madurai and Another

Madras High Court · AIR 1970 Mad 260 : (1971) 2 LLJ 215

Industrial Disputes Act, 1947 — Section 25C

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High Courts04 Jul 1969

U. Karuppan and Others Vs S.K. Lakshminarayana Iyer, Rent Court-Cum-Tahsildar

Madras High Court · (1970) 2 MLJ 314

Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 9

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High Courts03 Jul 1969

V.S. Swaminatha Pillai Vs The Authorised Officer (Land Reforms) and Others

Madras High Court · (1970) 1 MLJ 238

Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Rules, 1962 — Rule 9(i)

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High Courts01 Jul 1969

S.C.C. Anthony Pillai Vs V.R. Nedunchezhian

Madras High Court · (1970) 2 MLJ 30

Penal Code, 1860 (IPC) — Section 171G, 499, 500

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High Courts01 Jul 1969

S.C.C. Anthony Pillai Vs W.R. Nedanchezian

Madras High Court · AIR 1970 Mad 509 : (1970) CriLJ 1593

Criminal Procedure Code, 1898 (CrPC) — Section 196Penal Code, 1860 (IPC) — Section 171G, 499, 500

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High Courts01 Jul 1969

The Corporation of Madras Vs R. Sundaram and Another

Madras High Court · (1970) 2 MLJ 348

Constitution of India, 1950 — Article 226

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