COURT ARCHIVE

Madras High Court judgments, 1969

474 judgments · page 18 of 24

High Courts17 Mar 1969

Aniline Dyes and Chemical Co. proprietors, R.J. Mistro and Co. (P.) Ltd. Vs The Union of India (UOI) and Another

Madras High Court · (1970) ILR (Mad) 191 : (1970) 83 LW 49 : (1970) 2 MLJ 414

Contract Act, 1872 — Section 151, 152

High Courts14 Mar 1969

C. Venkatesalu Vs The Union of India (UOI) and Others

Madras High Court · (1969) 2 MLJ 364

Constitution of India, 1950 — Article 14

High Courts14 Mar 1969

Sarathy Brothers and Another Vs The Bank of India Ltd. and Others

Madras High Court · (1970) 83 LW 256 : (1970) 2 MLJ 38

High Courts13 Mar 1969

Singh (H.S.) Vs Labour Court and Another

Madras High Court · (1969) 2 LLJ 370

Industrial Disputes Act, 1947 — Section 2, 25F, 33C

High Courts10 Mar 1969

Ponniah Nadar and Others Vs Chellian Nadar and Others

Madras High Court · (1970) 2 MLJ 526

Criminal Procedure Code, 1898 (CrPC) — Section 145Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 70

High Courts10 Mar 1969Dismissed

Pannalal Ratnlal Suranna Vs Manakchand Lodha

Madras High Court · AIR 1970 Mad 330 : (1969) 82 LW 644 : (1970) 1 MLJ 283

Civil Procedure Code, 1908 (CPC) — Section 20

High Courts10 Mar 1969

The Management, Udipi Hindu Restaurant Vs The Presiding Officer, Labour Court and Another

Madras High Court · (1970) 2 MLJ 492

Industrial Disputes Act, 1947 — Section 39C(2)

High Courts09 Mar 1969

Somasundaram Mills Private Ltd. Vs Union of India and Another

Madras High Court · (1969) 74 ITR 668

Civil Procedure Code, 1908 (CPC) — Section 151, 73Constitution of India, 1950 — Article 372, 372(1)Income Tax Act, 1922 — Section 46, 46(2)

High Courts07 Mar 1969

The Thiruchankattankudi Tenants Co-operative Farming Society Vs Sri Rudrapathiswaraswami Devasthanam, Thiruchankattankudi

Madras High Court · (1969) 82 LW 543 : (1970) 1 MLJ 18

Tamil Nadu Co-operative Societies Act, 1961 — Section 89

High Courts07 Mar 1969Allowed

Vellapandi Vs Manicka Thai

Madras High Court · (1970) ACJ 65

Motor Vehicles Act, 1939 — Section 110A, 110F

High Courts07 Mar 1969

V. Sambandam Vs V. Natarajan Brinda Ammal and Others, minors by their father and next friend V.M. Ratnasabhapathy Vs V. Sambandam

Madras High Court · (1970) 83 LW 31 : (1970) 83 LW 1 : (1969) 2 MLJ 473

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 2 Rule 1Succession Act, 1925 — Section 192, 192(1), 193, 270, 276

High Courts07 Mar 1969

The Union of India (UOI) Vs Sakthi Textiles

Madras High Court · (1970) 1 MLJ 15

Railways Act, 1890 — Section 78B

High Courts07 Mar 1969

Commissioner of Income Tax Vs South India Flour Mills Private Ltd.

Madras High Court · (1970) 75 ITR 147

High Courts07 Mar 1969

V. Muthuswami Gounder Vs Thulasi Ammal

Madras High Court · (1970) 1 MLJ 263

Motor Vehicles Act, 1988 — Section 31

High Courts06 Mar 1969

The Workmen of V.M. Bus Service Vs The Labour Officer, II and Another

Madras High Court · (1970) 1 MLJ 221

Industrial Disputes Act, 1947 — Section 12(1)

High Courts06 Mar 1969Allowed

Caltex (India) Limited and Another Vs The Commercial Tax Officer and Another

Madras High Court · (1970) ILR (Mad) 56

Finance Act, 1950 — Section 13(1)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 17Madras General Sales Tax Act, 1939 — Section 19, 19(1), 19(2)

High Courts06 Mar 1969

Workmen of V.M. Bus Service Vs Labour Officer and Another

Madras High Court · (1970) 2 LLJ 95

Industrial Disputes Act, 1947 — Section 12, 22

High Courts05 Mar 1969

The Management of Xavier Contractor Vs The Presiding Officer, Labour Court and Another

Madras High Court · (1970) 1 MLJ 219

Constitution of India, 1950 — Article 226

High Courts05 Mar 1969

M. Kuppuswami Chettiar Vs State

Madras High Court · (1970) CriLJ 431

High Courts05 Mar 1969

Commissioner of Gift-tax Vs V.A.M. Ayya Nadar

Madras High Court · (1970) ILR (Mad) 49 : (1969) 73 ITR 761

Gift Tax Act, 1958 — Section 4, 6(3)Gift Tax Rules, 1958 — Rule 10