High Courts17 Jun 1969
Smt. S.R.Y. Bhavani Devi Vs Corporation of Madras and Another
Madras High Court · (1969) 82 LW 724 : (1970) 1 MLJ 395
Madras City Municipal Corporation Act, 1919 — Section 105
COURT ARCHIVE
Madras High Court judgments, 1969
474 judgments · page 14 of 24
High Courts17 Jun 1969Dismissed
Smt. S.R.Y. Bhavani Devi Vs Commissioner, Corporation of Madras and Another
Madras High Court · AIR 1970 Mad 507
Madras City Municipal Corporation Act, 1919 — Section 105, 3(4)
High Courts16 Jun 1969
Premier Printers Vs Labour Court and Others
Madras High Court · (1970) 2 LLJ 88
Constitution of India, 1950 — Article 226Payment of Bonus Act, 1965 — Section 10, 23, 25, 33, 4
High Courts16 Jun 1969Allowed
Lakshmanan Nadar and Others Vs Appavu Nadar and Others
Madras High Court · (1970) ILR (Mad) 380
Limitation Act, 1908 — Article 141, 144, 148, 28
High Courts16 Jun 1969
T. Linga Gowder Vs State of Madras and Others
Madras High Court · (1970) 1 MLJ 503
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 31Madras Revenue Recovery Act, 1864 — Section 52
High Courts02 May 1969
Commissioner of Income Tax Vs K.L. Varadarajan
Madras High Court · (1970) 75 ITR 23
Income Tax Act, 1922 — Section 17, 17(1), 34
High Courts29 Apr 1969Dismissed
Official Liquidator, Stocking and Sons Private Ltd. Vs Dr. S.R. Sarma
Madras High Court · (1969) 04 MAD CK 0043
Companies Act, 1956 — Section 468
High Courts29 Apr 1969
In Re: Samiappan
Madras High Court · (1970) 1 MLJ 229
Penal Code, 1860 (IPC) — Section 302, 364
High Courts28 Apr 1969
Balasundara Gounder Vs The Judicial Authority and Another
Madras High Court · (1969) 82 LW 711 : (1970) 1 MLJ 344
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 227
High Courts28 Apr 1969
Union of India (UOI) Vs G. Swaminatha Mudaliar Sons
Madras High Court · (1969) 82 LW 647 : (1970) 1 MLJ 272
Railways Act, 1890 — Section 80
High Courts28 Apr 1969Dismissed
Sundaram Pillai Vs The State
Madras High Court · (1969) 2 MLJ 464
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 304A
High Courts28 Apr 1969
In Re: Sundaram Pillai
Madras High Court · (1969) 2 MLJ 464
Penal Code, 1860 (IPC) — Section 304A
High Courts25 Apr 1969
S.S.A. Gangamirthammal and Co. Vs Commissioner of Income Tax
Madras High Court · (1969) 74 ITR 473
Income Tax Act, 1922 — Section 26A
High Courts25 Apr 1969
R.V. Gopalan Vs Nill
Madras High Court · (1969) 82 LW 642 : (1970) 1 MLJ 159
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Apr 1969Allowed
In Re: R.V. Gopalan
Madras High Court · AIR 1970 Mad 503
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)
High Courts25 Apr 1969Dismissed
M.J. Delaflore and Another Vs Amir Mohammad and Others
Madras High Court · AIR 1970 Mad 308
Pondicherry (Extension of Laws) Act, 1968 — Section 3(1), 4(2)
High Courts24 Apr 1969Dismissed
Gnanasoundara Pandian Vs Usha (through her brother and next friend A. Sethuraman) and another
Madras High Court · (1969) 04 MAD CK 0026
Motor Vehicles Act, 1988 — Section 110, 110(1), 112, 3, 89Penal Code, 1860 (IPC) — Section 337, 338, 96(1), 96(2)
High Courts23 Apr 1969Allowed
Panchayat Board, Karumandi-Chellipalayam Vs The Director of Rural Development, Madras and Others
Madras High Court · AIR 1970 Mad 263
Tamil Nadu Panchayats Act, 1958 — Section 104
High Courts23 Apr 1969
T.A. Krishnaveni and Another Vs R. Palaniappan Poosari and Others
Madras High Court · (1970) 1 MLJ 280
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts22 Apr 1969
M. Ganapathi Asari Vs Commissioner of Income Tax
Madras High Court · (1970) 75 ITR 296
Income Tax Act, 1922 — Section 31, 33(2), 33(4), 34(8)