High Courts26 Mar 1970Allowed
K.A. Bari Vs The State of Tamil Nadu
Madras High Court · (1970) 26 STC 290
COURT ARCHIVE
Madras High Court judgments, 1970
368 judgments · page 13 of 19
High Courts25 Mar 1970
The M.L.J. Press Private Ltd. Vs The Additional Commissioner for Workmen's Compensation and Another
Madras High Court · (1970) 1 MLJ 467
Payment of Wages Act, 1936 — Section 15(3), 2(vi)(a)
High Courts25 Mar 1970
Public Prosecutor Vs Chenchuvela Acharl and Others
Madras High Court · (1970) LW(Cri) 188
Penal Code, 1860 (IPC) — Section 326
High Courts25 Mar 1970Allowed
Muniasamy Nadar Vs Ramalakshmi Ammal
Madras High Court · (1970) LW(Cri) 181
High Courts25 Mar 1970
The State of Madras Vs Mohamed Mustafa
Madras High Court · AIR 1971 Mad 213 : (1971) ILR (Mad) 465
Land Acquisition Act, 1894 — Section 4(1)
High Courts24 Mar 1970Allowed
M. Mariappa Gounder Vs Income Tax Officer
Madras High Court · (1970) 77 ITR 785 : (1970) 83 LW 675
Income Tax Act, 1961 — Section 178(1), 178(4)
High Courts23 Mar 1970
First Gift-tax Officer Vs A.A. Annamalai Nadar
Madras High Court · (1970) 77 ITR 608
Gift Tax Act, 1958 — Section 23(5)
High Courts21 Mar 1970
A. Arunagiri Vs S.P. Rathinasami
Madras High Court · AIR 1971 Mad 162 : (1970) 83 LW 745 : (1971) 1 MLJ 220
High Courts21 Mar 1970Allowed
Ammasi Geunder Vs Sri. Nagaliappasami Keil by trustees A.R. satyamoorthi Pillai and another.
Madras High Court · (1970) 03 MAD CK 0003
Transfer of Property Act, 1882 — Section 106, 111, 111(g)
High Courts21 Mar 1970
Oveekee Textiles Vs The Deputy Commercial Tax Officer
Madras High Court · (1971) 1 MLJ 415
Constitution of India, 1950 — Article 226
High Courts20 Mar 1970Dismissed
S. Rangaswami, General Manager, Excel Theatre, Arantangi Vs V. R. Sathiah Pillai others
Madras High Court · (1970) ILR (Mad) 754
Constitution of India, 1950 — Article 226
High Courts20 Mar 1970Dismissed
S. Rengaswamy Vs V.R. Sathiah Pillai and Others
Madras High Court · (1970) ILR (Mad) 754
Constitution of India, 1950 — Article 226Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 103, 3, 99
High Courts18 Mar 1970
S. Ramaswamy Velar and Another Vs V. Pidaran and Others
Madras High Court · (1970) 83 LW 568 : (1970) 2 MLJ 453
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63
High Courts18 Mar 1970
Meenakshisundaram and Others Vs Srinivasaga Reddiar and Others
Madras High Court · (1970) 03 MAD CK 0025
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts18 Mar 1970Dismissed
Meenakshisundaram and others Vs Srinivasaga Reddiar (died) and others
Madras High Court · (1970) 03 MAD CK 0024
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts18 Mar 1970
The Deputy Commissioner for Hindu Religious and Charitable Endowment Board and Others Vs K. Sidhdhivinayaga Mudaliar
Madras High Court · (1971) ILR (Mad) 588 : (1970) 83 LW 720 : (1971) 1 MLJ 422
High Courts17 Mar 1970Dismissed
C.P. Gnanasambandam Vs Tamilnad Transports (Coimbatore) Private Ltd. and Others
Madras High Court · (1971) 41 CompCas 26
Companies Act, 1956 — Section 397, 398, 399, 433, 439
High Courts17 Mar 1970
P.R. Gajapathy Naidu and Others Vs The Union of India (UOI) and Others
Madras High Court · (1971) 2 MLJ 343
Defence of India Rules, 1962 — Rule 75A
High Courts16 Mar 1970Allowed
In re: Lakshmi Kumari
Madras High Court · (1970) LW(Cri) 160
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 3(1), 4(1)
High Courts13 Mar 1970
S. Sethuraman Vs Union of India (UOI)
Madras High Court · (1970) 2 LLJ 632 : (1970) 83 LW 600
Contract Act, 1872 — Section 60, 61