High Courts27 Mar 1974
Dr. C.S. Srinivasan Vs The State of Tamil Nadu and others
Madras High Court · (1974) 03 MAD CK 0009
COURT ARCHIVE
Madras High Court judgments, 1974
456 judgments · page 18 of 23
High Courts25 Mar 1974
Lakshmi Ammal Vs Meenakshi Ammal and Others
Madras High Court · (1978) 87 LW 542 : (1975) 2 MLJ 199
High Courts22 Mar 1974
B. Narayanan Chettiar Vs S. Alagar Thevar
Madras High Court · (1974) 2 MLJ 386
Madras City Tenants Protection Act, 1922 — Section 9, 9(3)(a)
High Courts22 Mar 1974
Meghraj Vs Jesraj Kasturjee and Another
Madras High Court · AIR 1975 Mad 137 : (1974) 87 LW 863
Limitation Act, 1963 — Section 5
High Courts21 Mar 1974
Kalyani Ammal Vs The Official Receiver of North Arcot and Another
Madras High Court · (1978) 87 LW 879 : (1974) 2 MLJ 340
High Courts21 Mar 1974
The State Electricity Board Vs The Sree Meenakshi Mills Limited and Another
Madras High Court · (1975) 88 LW 269 : (1974) 2 MLJ 195
High Courts21 Mar 1974
The State Electricity Board, Tamil Nadu Vs The Sree Meenakshi Mills Ltd., Madurai and Another
Madras High Court · AIR 1975 Mad 139
Arbitration Act, 1940 — Section 16(1)
High Courts21 Mar 1974Allowed
Mount Mettur Pharmaceuticals Ltd. Vs Ortha Pharmaceuticals Corporation
Madras High Court · AIR 1975 Mad 74
Trade and Merchandise Marks Act, 1958 — Section 12(1)
High Courts21 Mar 1974
M.K. Harihara Iyer Vs The Authorised Officer Land Reforms, Tirunelveli
Madras High Court · (1974) 03 MAD CK 0003
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 9(2)
High Courts20 Mar 1974
Prakasam alias Padmini Vs Rajambal and Others
Madras High Court · (1978) 87 LW 868 : (1974) 2 MLJ 360
Transfer of Property Act, 1882 — Section 58(c)
High Courts19 Mar 1974Partly Allowed
V. Alagar Thevar Vs The Madurai Municipality
Madras High Court · AIR 1975 Mad 77 : (1978) 87 LW 731 : (1974) 87 LW 731
Civil Procedure Code, 1908 (CPC) — Section 34Limitation Act, 1963 — Article 113, 22
High Courts19 Mar 1974
Ponnaiah Servai alias Irulappan Servai Vs Sree Visalam Chit Fund Limited
Madras High Court · (1975) 1 MLJ 206
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37
High Courts19 Mar 1974Dismissed
Muthu Bhattar Vs Shanbagakannu and Another
Madras High Court · AIR 1975 Mad 76 : (1978) 87 LW 706 : (1974) 87 LW 706
Transfer of Property Act, 1882 — Section 122
High Courts18 Mar 1974
State of Madras and Another Vs A.K. Vetham Pillai
Madras High Court · (1974) 2 MLJ 151
High Courts18 Mar 1974Allowed
T.A. Sankaralingam Vs T.N. Mani and Others
Madras High Court · AIR 1975 Mad 206 : (1975) ILR (Mad) 25 : (1975) 88 LW 80 : (1975) 1 MLJ 376
High Courts15 Mar 1974
Union of India Vs P. Kailasam and others
Madras High Court · (1974) ACJ 488
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(i), Order 1 Rule 10(ii), 80
High Courts15 Mar 1974
Lakshmi Ammal (deceased) and Others Vs Subba Raj and Others
Madras High Court · (1975) 88 LW 78 : (1975) 1 MLJ 137
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts15 Mar 1974
Lakshmi Ammal and Others Vs Subbaraj and Others
Madras High Court · AIR 1975 Mad 208 : (1975) 88 LW 78
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18
High Courts15 Mar 1974
The Management of Sayani Talkies Vs K.A. Ramamurthi, Deputy Commissioner of Labour, Arbitrator and Another
Madras High Court · (1975) 1 MLJ 35
Arbitration Act, 1940 — Section 12(3), 14, 14(2), 17, 2(a)Industrial Disputes Act, 1947 — Section 10A, 12(3), 18(3), 33C(2)
High Courts15 Mar 1974Dismissed
Union of India (UOI) Vs P. Kailsam and Others
Madras High Court · (1974) ACJ 488
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 80Motor Vehicles Act, 1988 — Section 110, 110A, 110B