High Courts29 Sept 1975
Tirunelveli District Co-operative Supply and Marketing Society Ltd. Vs The Labour Court and Another
Madras High Court · (1976) 1 LLJ 456
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C
COURT ARCHIVE
Madras High Court judgments, 1975
457 judgments · page 7 of 23
High Courts26 Sept 1975
In Re: Gabriel
Madras High Court · (1977) CriLJ 135
Penal Code, 1860 (IPC) — Section 304
High Courts26 Sept 1975
The Chairman, Bank of Madura Ltd. Vs The Presiding Officer, Industrial Tribunal and Others
Madras High Court · (1976) 1 MLJ 236
High Courts26 Sept 1975
Chandrappa Govinda Mudali Vs Govindaswami Mudaliar
Madras High Court · (1976) 2 MLJ 365
High Courts26 Sept 1975
S. Sama Iyer and Others Vs O.K.K. Appachi Gounder
Madras High Court · (1976) 89 LW 282 : (1976) 1 MLJ 382
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 44Transfer of Property Act, 1882 — Section 54
High Courts26 Sept 1975
N. Ram Mohan Vs J. Kasthuri
Madras High Court · AIR 1976 Mad 271 : (1976) 1 MLJ 163
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts26 Sept 1975
Ramasamy Moopanar Vs Rathnammal and Others
Madras High Court · (1976) 89 LW 650 : (1976) 2 MLJ 363
Easements Act, 1882 — Section 60
High Courts25 Sept 1975
Kandaswamy Goundar Vs The Authorised Officer (Land Reforms)
Madras High Court · (1976) 89 LW 180 : (1976) 1 MLJ 380
High Courts25 Sept 1975
The All India State Bank of India Supervisory Staff Federation and Another Vs State Bank of India
Madras High Court · (1976) 89 LW 236 : (1976) 1 MLJ 305
Constitution of India, 1950 — Article 311State Bank of India Act, 1955 — Section 43
High Courts25 Sept 1975
S. Sambandam Vs Secretary Ry. Employees' Co-op. Bank Ltd. and Another
Madras High Court · (1978) 1 LLJ 342
Industrial Disputes Act, 1947 — Section 33C
High Courts25 Sept 1975
V.S. Ahmed Thambi Maraicayar Vs Revathi Stores
Madras High Court · (1976) 89 LW 99 : (1976) 1 MLJ 307
High Courts25 Sept 1975
K.P. Jainullabudeen and others Vs The Tamil Nadu Wakf Board and Others
Madras High Court · (1975) 09 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1995 — Section 13, 15, 3(b), 3(h), 43
High Courts24 Sept 1975
Subramania Pillai Vs Masterly
Madras High Court · AIR 1976 Mad 303 : (1976) 89 LW 291 : (1976) 1 MLJ 341
High Courts24 Sept 1975
The State of Madras and Others Vs The Bombay Burmah Trading Corporation Ltd.
Madras High Court · (1976) 89 LW 286 : (1976) 1 MLJ 433
High Courts23 Sept 1975
Bharat Trading (International) Ltd. by Power-holder A.P. Kaimal and Another Vs P. Nachiar Ammal and Others
Madras High Court · AIR 1976 Mad 393 : (1976) ILR (Mad) 6 : (1976) 89 LW 482 : (1976) 2 MLJ 414
Hindu Succession Act, 1956 — Section 6
High Courts23 Sept 1975
S. Saroja Vs K. Arumugham and Another
Madras High Court · (1976) 89 LW 287 : (1976) 1 MLJ 361
High Courts22 Sept 1975
The Corporation of Madras Vs C. Kuppuswamy
Madras High Court · (1976) 89 LW 169 : (1976) 1 MLJ 280
High Courts22 Sept 1975
M.C. Manickam Chettiar Vs The Madras City Municipal Corporation
Madras High Court · (1976) ILR (Mad) 31 : (1978) 91 LW 64 : (1978) 1 MLJ 371
Contract Act, 1872 — Section 4
High Courts22 Sept 1975
P. Subbia Naidu Vs Vellachami Pillai
Madras High Court · (1976) 89 LW 311 : (1976) 1 MLJ 378
Criminal Procedure Code, 1973 (CrPC) — Section 112Penal Code, 1860 (IPC) — Section 324, 435
High Courts22 Sept 1975
The Madras Race Club Vs The State of Tamil Nadu
Madras High Court · (1975) ILR (Mad) 102
Constitution of India, 1950 — Article 14, 19Gaming Act, 1845 — Section 18Madras City Police Act, 1888 — Section 49A