High Courts03 Oct 1969
S. Rathnam Naidu and Another Vs Kanni Ammal and Others
Madras High Court · AIR 1972 Mad 413 : (1972) 85 LW 372
Evidence Act, 1872 — Section 68
COURT ARCHIVE
Madras High Court judgments, 1969
474 judgments · page 7 of 24
High Courts03 Oct 1969Allowed
In Re: Srinivasan and Another
Madras High Court · AIR 1970 Mad 512 : (1970) CriLJ 1592
Criminal Procedure Code, 1898 (CrPC) — Section 510
High Courts03 Oct 1969Dismissed
Arjuna Chettiar Vs Navaneethammal
Madras High Court · (1970) LW(Cri) 50
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(b), 195(1)(e)
High Courts01 Oct 1969
N.P. Motor Service (P.) Ltd. Vs Andavar Transports (P.) Ltd. and Others
Madras High Court · (1970) ILR (Mad) 217 : (1970) 83 LW 112 : (1970) 1 MLJ 354
Motor Vehicles Act, 1988 — Section 47(3)
High Courts30 Sept 1969Allowed
The National Chamber of Commerce Vs State of Madras and Another
Madras High Court · (1970) 83 LW 267 : (1970) 25 STC 185
High Courts29 Sept 1969
The Management of Southern Roadways (P.) Limited Vs D. Venkateswarlu etc.
Madras High Court · (1971) 1 MLJ 97
Industrial Disputes Act, 1947 — Section 33(C)(2)Motor Transport Workers Act, 1961 — Section 25Payment of Wages Act, 1936 — Section 1(5)
High Courts29 Sept 1969Dismissed
S.P. Thiruvambalam and Others Vs The Commissioner, Hindu Religious and Charitable Endowments (Administration) and Others
Madras High Court · (1969) 09 MAD CK 0003
Constitution of India, 1950 — Article 26Madras Hindu Religious Endowments Act, 1926 — Section 84, 9(12)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 6(17), 6(9)
High Courts26 Sept 1969
K.C.P., Ltd., Central Workshop Vs K.C.P. Employees' Association (by Secretary) and Others
Madras High Court · (1969) 09 MAD CK 0030
COMPANIES ACT, 1956 — Section 211Payment of Bonus Act, 1965 — Section 25, 3, 4, 5, 6
High Courts26 Sept 1969
Ramiah Chettiar Vs K. Sankaralingam Pillai
Madras High Court · (1970) 83 LW 39 : (1970) 1 MLJ 483
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts26 Sept 1969
S. Rangaraju Vs Sulochana Ammal
Madras High Court · AIR 1971 Mad 280
Registration Act, 1871 — Section 35, 35(3), 73, 75, 77
High Courts24 Sept 1969
The Proprietor, Balasaraswathi Motor Works Vs Employees' State Insurance Corporation
Madras High Court · (1970) 2 LLJ 504 : (1970) 83 LW 463
Employees State Insurance Act, 1948 — Section 2, 75
High Courts24 Sept 1969Dismissed
K. Narayanaswami Reddiar Vs T. Kolandaivelu Chettiar and Another
Madras High Court · AIR 1970 Mad 267 : (1970) CriLJ 980
Criminal Procedure Code, 1898 (CrPC) — Section 253, 476, 477, 478, 479A(6)
High Courts24 Sept 1969
The Proprietor, Balasaraswathi Motor Works Vs Employees State Insurance Corporation
Madras High Court · (1970) 2 MLJ 403
Employees State Insurance Act, 1948 — Section 75(2)
High Courts23 Sept 1969Dismissed
The Secretary, Revenue Department Government of Madras Vs M.V. Savitri Ammal
Madras High Court · (1970) ILR (Mad) 102
Succession Act, 1925 — Section 129, 130
High Courts23 Sept 1969
G.A. Mistafa Vs Inyath Rathima Shah
Madras High Court · (1970) 83 LW 59 : (1970) 2 MLJ 354
Guardians and Wards Act, 1890 — Section 25, 7(1)(b)
High Courts23 Sept 1969Dismissed
S.R. Muthuswami Gounder and Others Vs Official Liquidator
Madras High Court · (1969) 09 MAD CK 0027
Companies Act, 1956 — Section 446, 446(1)
High Courts23 Sept 1969Dismissed
The Secretary, Revenue Dept. Govt. of Madras Vs M.V. Savitri Ammal
Madras High Court · AIR 1970 Mad 471 : (1970) 83 LW 168 : (1970) 2 MLJ 365
High Court Rules and Orders, 1950 — Order 45 Rule 1Succession Act, 1925 — Section 129, 130
High Courts23 Sept 1969
Kamalayee Ammal Vs Parvathi Ammal and Another
Madras High Court · (1971) 84 LW 245 : (1970) 2 MLJ 678
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 Sept 1969
In Re: Abdul Khader
Madras High Court · (1970) CriLJ 1321 : (1970) 1 MLJ 410
Penal Code, 1860 (IPC) — Section 493
High Courts23 Sept 1969
K. Vadivelu and Others Vs The Official Liquidator, Madras
Madras High Court · AIR 1971 Mad 311 : (1971) 84 LW 116
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, 26, 92Companies Act, 1913 — Section 171Companies Act, 1956 — Section 446, 446(1)