High Courts05 Mar 1969
Municipal Council Vs S.C.M. Haniffa and Others
Madras High Court · (1970) ILR (Mad) 343 : (1969) 2 MLJ 495
COURT ARCHIVE
Madras High Court judgments, 1969
474 judgments · page 19 of 24
High Courts05 Mar 1969Allowed
Maragathavalli Ammal and another Vs Mookan Chettiar
Madras High Court · (1969) 03 MAD CK 0010
Hindu Succession Act, 1956 — Section 14
High Courts04 Mar 1969
Smt. Parvathi Ammal Vs Controller of Estate Duty, Madras
Madras High Court · AIR 1970 Mad 117 : (1969) 74 ITR 200
Estate Duty Act, 1953 — Section 10
High Courts04 Mar 1969Allowed
Maimoon Bivi and Another Vs O.A. Khajee Mohideen and Another
Madras High Court · AIR 1970 Mad 200 : (1969) 82 LW 632
Civil Procedure Code, 1908 (CPC) — Section 100Trusts Act, 1882 — Section 90
High Courts03 Mar 1969
Controller of Estate Duty Vs N.R. Ramarathanam and Others
Madras High Court · (1969) 74 ITR 432
Estate Duty Act, 1953 — Section 10
High Courts03 Mar 1969
M. Natarajan Vs The Director General of Posts and Telegraphs and Another
Madras High Court · (1969) 82 LW 729 : (1969) 2 MLJ 552
High Courts03 Mar 1969
The Management of New Cinema Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1970) 2 LLJ 452
Industrial Disputes Act, 1947 — Section 33CIndustrial Employment (Standing Orders) Act, 1946 — Section 15, 2
High Courts03 Mar 1969Allowed
M. Natarajan Vs The Director General of Posts and Telegraphs, New Delhi and Another
Madras High Court · AIR 1970 Mad 458
Constitution of India, 1950 — Article 16(4)
High Courts03 Mar 1969Dismissed
Sri R. Pandhubhai c/o. State Labour Union, Madras Vs Management, Bombay Cycle Importing Co., Madras and Another
Madras High Court · AIR 1970 Mad 474 : (1971) 21 FLR 296 : (1970) 2 LLJ 559
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 33C(2)
High Courts03 Mar 1969
Nithayya Thevar Vs Subramanian Ambalakarar
Madras High Court · (1970) 83 LW 194 : (1970) 1 MLJ 400
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 96Limitation Act, 1963 — Section 24
High Courts03 Mar 1969
The Commissioner of Income Tax Controller of Estate Duty (Revenue) Vs N.R. Ramarathnam and Others
Madras High Court · (1970) ILR (Mad) 36
Estate Duty Act, 1953 — Section 10Income Tax Act, 1922 — Section 26AStamp Duties Act, 1920 — Section 102(2)
High Courts28 Feb 1969
Popular Transport (Registered) Vs Regional Provident Fund Commissioner
Madras High Court · (1970) 1 LLJ 619
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19, 2, 5
High Courts28 Feb 1969
The Coimbatore District Central Co-operative Supply and Marketing Society Ltd. Vs The Union of India (UOI) and Another
Madras High Court · (1969) 82 LW 451 : (1969) 2 MLJ 602
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts28 Feb 1969
V. Devaraj Vs Jayalakhmi Ammal (decsd.) and Others
Madras High Court · (1970) 83 LW 736 : (1971) 1 MLJ 429
Hindu Succession Act, 1956 — Section 6
High Courts28 Feb 1969
Madurai Mills Company Ltd. Vs Commissioner of Income Tax
Madras High Court · (1969) 39 CompCas 946 : (1970) ILR (Mad) 710 : (1969) 74 ITR 623
Companies Act, 1956 — Section 428, 511, 512, 555Income Tax Act, 1922 — Section 12B
High Courts28 Feb 1969Dismissed
L.E. Mohamed Hussain and Others Vs Deputy Superintendent of Customs, R.I.V. Tiruchirapalli and Others
Madras High Court · AIR 1970 Mad 464
Constitution of India, 1950 — Article 14, 246(1), 246(4), 372Foreign Exchange Regulation Act, 1947 — Section 19J(2), 23(1), 23D, 23F, 4(1)Government of India Act, 1935 — Section 100(4), 316, 46(3)
High Courts28 Feb 1969
Sri Meenakshi Mills Ltd. and Another Vs Labour Court and Another
Madras High Court · (1969) 02 MAD CK 0023
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 62Industrial Disputes Act, 1947 — Section 2, 25C, 33C
High Courts28 Feb 1969
Popular Transports (Regd.) Vs The Regional Provident Fund Commissioner and Another
Madras High Court · (1970) 2 MLJ 491
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19
High Courts26 Feb 1969
Commissioner of Income Tax, Madras Vs S.A.P. Annamalai, Madras
Madras High Court · AIR 1971 Mad 52 : (1970) 75 ITR 109
Income Tax Act, 1961 — Section 10
High Courts25 Feb 1969
G. Annamalai Chettiar and Another Vs Controller of Estate Duty
Madras High Court · (1969) 74 ITR 743
Estate Duty Act, 1953 — Section 21(1)Estate Duty Rules, 1953 — Rule 7