High Courts20 Feb 1976
Muthammal and Another Vs The Secretary, Kolathur Balcksmithy and Carpentry Worker's Industrial Co-operative Society Limited and Another
Madras High Court · (1976) 89 LW 507
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madras High Court judgments, 1976
628 judgments · page 28 of 32
High Courts20 Feb 1976
Gnanamuthu Vs Most Rev. Justin Diraviam
Madras High Court · (1976) ILR (Mad) 174 : (1976) 89 LW 294 : (1976) 1 MLJ 358
High Courts20 Feb 1976
Muthuammal and Another Vs The Secy. Kolathur Blacksmithy and Carpentry Workers Industrial Co-operative Society Ltd., Kolathur and Others
Madras High Court · AIR 1977 Mad 70 : (1976) 89 LW 507
High Courts19 Feb 1976
Kamala Sugar Mills Ltd. Vs Ganga Bishen Bhajan Singh and Another
Madras High Court · (1977) 1 MLJ 149
Contract Act, 1872 — Section 23Sales of Goods Act, 1930 — Section 23(1)
High Courts19 Feb 1976Partly Allowed
Kamala Sugar Mills Ltd., Delhi Vs Ganga Bishen Bhajan Singh and Another
Madras High Court · AIR 1978 Mad 178 : (1976) ILR (Mad) 282
Contract Act, 1872 — Section 10, 23Sales of Goods Act, 1930 — Section 23, 23(1)
High Courts17 Feb 1976
The Official Assignee of Madras Vs Suresh Electric Company
Madras High Court · (1977) 1 MLJ 36
Presidency Towns Insolvency Act, 1909 — Section 52(2)(c)
High Courts17 Feb 1976
R. Gopal Rao Vs The Commissioner of Income Tax
Madras High Court · (1976) 2 MLJ 508
Constitution of India, 1950 — Article 311
High Courts17 Feb 1976
The State of Tamil Nadu Vs The Madurantakam Co-Operative Sugar Mills
Madras High Court · (1976) 38 STC 238
Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts16 Feb 1976Allowed
The State of Tamil Nadu and Another Vs Metro Electrical Globes and Another
Madras High Court · (1976) ILR (Mad) 132 : (1977) 39 STC 188
Tamil Nadu General Sales Tax Act, 1959 — Entry 41
High Courts13 Feb 1976
Messrs. Sukraj and Co. Madras Vs The Government of India, Ministry of Finance (Dept of Revenue and Insurance), New Delhi
Madras High Court · (1976) 02 MAD CK 0049
Customs Act, 1962 — Section 11(i), 111(O)
High Courts13 Feb 1976
Madras Rubber Factory Limited and Others Vs Superintendent of Central Excise and Others
Madras High Court · (1979) 4 ELT 485
Central Excises and Salt Act, 1944 — Section 3, 4
High Courts12 Feb 1976Dismissed
North Arcot District Co-Operative Sugar Mills Ltd. (Now Ambur Co-Operative Sugar Mills Ltd.) Vs The State of Tamil Nadu
Madras High Court · (1977) 40 STC 430
High Courts12 Feb 1976Dismissed
The State of Tamil Nadu Vs The Madras Advocates' Co-Operative Society Limited
Madras High Court · (1976) 38 STC 297
Companies Act, 1913 — Section 26
High Courts11 Feb 1976
Union of India (UOI) Vs Balaji Trading Corporation and Others
Madras High Court · (1977) ACJ 161 : (1977) 1 MLJ 110
High Courts11 Feb 1976
General Manager, Co-operative Super Market Vs Additional Labour Court and Another
Madras High Court · (1977) 2 LLJ 274 : (1977) 90 LW 8
Industrial Disputes Act, 1947 — Section 10Minimum Wages Act, 1948 — Section 20MOTOR TRANSPORT WORKERS ACT, 1961 — Section 25, 33C
High Courts11 Feb 1976
P. Vijayan Vs The Executive Officer, Avanashi Panchayat
Madras High Court · (1976) 2 MLJ 370
High Courts10 Feb 1976
The Management of Dhanalakshmi Mills Pvt. Ltd. Vs T.V. Balakrishnan and Another
Madras High Court · (1976) 2 MLJ 399
Industrial Disputes Act, 1947 — Section 11(a)
High Courts10 Feb 1976
The Joint Commercial Tax Officer, Central Intelligence Wing, Board of Revenue (C.T.) Vs Purushotham Rungta
Madras High Court · (1976) 89 LW 499 : (1977) 39 STC 39
Constitution of India, 1950 — Article 19, 31Criminal Procedure Code, 1973 (CrPC) — Section 103, 98Income Tax Act, 1961 — Section 132
High Courts09 Feb 1976
Victoria Public Hall Trust Board by the Hony. Secretary, v. Karuppan, I.A.S., Commissioner, Corporation of Madras Vs The Assistant Commissioner of Urban Land Tax
Madras High Court · (1977) 1 MLJ 294
Tamil Nadu Urban Land Tax Act, 1966 — Section 11(2), 2(10), 29, 29(b), 29(b)(i)
High Courts09 Feb 1976
Doraikannu Vs The General Manager, Parrys Confectionery, Ltd. and Another
Madras High Court · (1977) 1 MLJ 521