High Courts11 Feb 1971
N.V. Panchapakesan Vs K. Swaminathan
Madras High Court · (1971) 84 LW 800 : (1971) 2 MLJ 169
Madras City Tenants Protection Act, 1922 — Section 9
COURT ARCHIVE
Madras High Court judgments, 1971
530 judgments · page 25 of 27
High Courts11 Feb 1971
Parthasarathy Pillai Vs S.M. Shamsuddeen
Madras High Court · AIR 1972 Mad 98 : (1971) 84 LW 519 : (1971) 2 MLJ 414
High Courts10 Feb 1971
C.K. Subramanian Vs C.K. Ramaswamy
Madras High Court · AIR 1971 Mad 479 : (1971) 84 LW 439
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts09 Feb 1971Dismissed
K. Venkataraman and Co. Vs The State of Tamil Nadu and Others
Madras High Court · (1971) 28 STC 426
High Courts09 Feb 1971
Silambani Sri Chidambara Vinayagar Swami Devastanam Devakkottai and Others Vs Duraisami Nadar and Others
Madras High Court · AIR 1971 Mad 474 : (1971) 84 LW 492 : (1971) 2 MLJ 278
High Courts09 Feb 1971
In re Babi and Others
Madras High Court · (1971) CriLJ 1488
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 8(a)
High Courts09 Feb 1971
M.E. Balkis Beevi Ammal Vs Jubeda Beevi Ammal and Others
Madras High Court · AIR 1972 Mad 29 : (1971) 84 LW 454 : (1971) 2 MLJ 130
Civil Procedure Code, 1908 (CPC) — Section 132(1)
High Courts09 Feb 1971Dismissed
S. Chattanatha Karayalar Vs The Executive Officer, Puthalam Panchayat
Madras High Court · (1971) LW(Cri) 122
Tamil Nadu Panchayats Act, 1958 — Section 181
High Courts08 Feb 1971
Chinnappavu Naidu Vs Meenakshi Ammal and Another
Madras High Court · AIR 1971 Mad 453 : (1971) 84 LW 377
High Courts08 Feb 1971
In Re: Veerasikku and Another
Madras High Court · (1971) CriLJ 770
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts08 Feb 1971
Ganapathi Padayachi Vs The Authorised Officer, Land Ceilings, Thanjavur
Madras High Court · AIR 1971 Mad 384 : (1971) 84 LW 237
High Courts08 Feb 1971Allowed
Durairaj Nadar Vs The Assistant Collector, Tuticorin and Another
Madras High Court · (1971) LW(Cri) 185
Penal Code, 1860 (IPC) — Section 187
High Courts05 Feb 1971
V.A. Amiappa Nainar (Died) and Others Vs N. Annamalai Chettiar (Died) and Others
Madras High Court · AIR 1972 Mad 154 : (1971) 84 LW 691
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 11, 114, 13, 155, 157
High Courts05 Feb 1971Dismissed
S. Balasubramanian and Others Vs Thiru M. Karunanidhi and Others
Madras High Court · (1971) ILR (Mad) 437
Constitution of India, 1950 — Article 153, 154, 163(1), 166, 167
High Courts04 Feb 1971
The State of Madras by the Collector of Thanjavur Vs K. Devaki Ammal and Others
Madras High Court · (1972) 85 LW 291 : (1972) 2 MLJ 249
Succession Act, 1925 — Section 110
High Courts04 Feb 1971
Kamalammal Vs Meenakshi Ammal
Madras High Court · (1971) CriLJ 1483
Penal Code, 1860 (IPC) — Section 448
High Courts03 Feb 1971
Venkatachalapathy Swami Temple Thunisara Medu Chidambaram Vs Velu Padayachi
Madras High Court · AIR 1971 Mad 467 : (1971) 84 LW 509 : (1971) 84 LW 508
Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 24(1), 24(3)
High Courts03 Feb 1971
S. Mariayayi Vs The Union of India
Madras High Court · (1971) ACJ 360 : AIR 1971 Mad 488 : (1971) 84 LW 461
Railways Act, 1989 — Section 3(15), 68, 82
High Courts03 Feb 1971
Avadai Ammal and Others Vs K.L.S. Subburamier (Died) and Others
Madras High Court · AIR 1971 Mad 485 : (1971) 84 LW 502 : (1971) 2 MLJ 289
Limitation Act, 1963 — Section 28Provincial Insolvency Act, 1920 — Section 28(7)
High Courts03 Feb 1971
N.L.N. Lakshman Chettiar (Died) and Others Vs Jayarama Chettiar and Another
Madras High Court · AIR 1972 Mad 34 : (1971) 84 LW 494 : (1971) 2 MLJ 292
Transfer of Property Act, 1882 — Section 53