High Courts10 Sept 1969Dismissed
Samaraj Oil Mills and Fertilisers and Others Vs D. Kothandaraman
Madras High Court · (1969) 09 MAD CK 0007
Penal Code, 1860 (IPC) — Section 338
COURT ARCHIVE
Madras High Court judgments, 1969
474 judgments · page 9 of 24
High Courts09 Sept 1969
Cauvery Sugars and Chemicals Ltd. Vs K. Sundararajan
Madras High Court · (1970) ILR (Mad) 464 : (1970) 2 MLJ 256
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100Contract Act, 1872 — Section 70
High Courts09 Sept 1969
R. Thangavelu Vs Bhahadur Sheriff
Madras High Court · (1970) 83 LW 124 : (1970) 1 MLJ 495
Transfer of Property Act, 1882 — Section 106, 111, 111(A), 111(g), 111(h)
High Courts08 Sept 1969
Murugesa Muthu Pillai Vs Arumugathammal and Another
Madras High Court · (1970) 83 LW 223 : (1970) 1 MLJ 349
High Courts05 Sept 1969
S. Sannana Chetty and Sons and Others Vs Third Income Tax Officer
Madras High Court · (1970) 76 ITR 177
Constitution of India, 1950 — Article 14, 20(2)Income Tax Act, 1922 — Section 28(1), 28(4), 37(1), 37(4), 52Income Tax Act, 1961 — Section 131, 132, 133, 134, 135
High Courts05 Sept 1969
M.E. Hameed and Others Vs K.M. Sheriff Rowther and Another
Madras High Court · (1970) ILR (Mad) 760 : (1971) 1 MLJ 79
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Waqf Act, 1954 — Section 6(1), 6(4)
High Courts05 Sept 1969
Sri Satyapromoda Theertha Swamigal of Uttaradi Mutt through his authorised agent G.V. Gopalachar Vs The State of Madras
Madras High Court · (1970) 83 LW 134 : (1970) 2 MLJ 606
Madras Local Boards Act, 1884 — Section 88
High Courts04 Sept 1969
A. Subramanyam and Others Vs B. Yegnanarayaniah and Another
Madras High Court · (1970) 83 LW 607 : (1971) 1 MLJ 46
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts04 Sept 1969Allowed
Muniswamy Reddiar and Others Vs S. Ramamurti and Others
Madras High Court · AIR 1970 Mad 406 : (1970) ILR (Mad) 153 : (1970) 83 LW 171
Provincial Insolvency Act, 1920 — Section 53
High Courts03 Sept 1969
T.R. Subbaraman and Others Vs State and Another
Madras High Court · (1970) CriLJ 1185
High Courts02 Sept 1969
Mara Naicker Vs The Special Tahsildar (Land Acquisition) Harijan Welfare, and Another
Madras High Court · (1970) 83 LW 266 : (1970) 1 MLJ 347
Constitution of India, 1950 — Article 226
High Courts01 Sept 1969
Zenith Lamps and Electricals Vs Additional Commissioner of Workmen's Compensation and Another
Madras High Court · (1970) 2 LLJ 103 : (1970) 2 MLJ 229
Constitution of India, 1950 — Article 226
High Courts28 Aug 1969
Sivanandam (S.) Vs Press Superintendent, Southern Railway, and Another
Madras High Court · (1969) 2 LLJ 373
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts26 Aug 1969Allowed
K. Valliammal and Another Vs Deputy Commissioner for Traffic and Licensing
Madras High Court · (1970) ILR (Mad) 248
Constitution of India, 1950 — Article 226Madras Hackney Carriage Act, 1911 — Section 3(3), 38, 6
High Courts25 Aug 1969
State Bank of India Vs V. Venkatachalam and Others
Madras High Court · (1970) 2 LLJ 118 : (1971) 2 MLJ 208
Industrial Disputes Act, 1947 — Section 14, 15, 33C, 7
High Courts25 Aug 1969
The Madras State Electricity Board Vs S.A. Nathan and Another
Madras High Court · (1970) 83 LW 176 : (1970) 2 MLJ 126
Industrial Employment (Standing Orders) Act, 1946 — Section 2
High Courts22 Aug 1969
Barbara and Another Vs Sethurathinam Pillai
Madras High Court · (1970) CriLJ 1721
High Courts22 Aug 1969Dismissed
T. Radhakrishna Chettiar and Another Vs K.V. Muthukrishnan Chettiar and Others
Madras High Court · AIR 1970 Mad 337 : (1970) ILR (Mad) 325 : (1970) 83 LW 181 : (1970) 2 MLJ 566
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 43Limitation Act, 1908 — Article 115
High Courts21 Aug 1969
K.R. Subbier Tape Factory Vs Regional Provident Fund Commissioner
Madras High Court · (1970) 2 LLJ 109
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7APenal Code, 1860 (IPC) — Section 193, 196, 228
High Courts21 Aug 1969
C.G. Kothainayaki Vs Director of Secondary Education
Madras High Court · (1973) 1 LLJ 189