High Courts02 Sept 1977
Chandra Rao Mudaliar and another Vs Harisabam Theertha Easwarar Temple, Big Kancheepuram
Madras High Court · (1977) 09 MAD CK 0011
Civil Procedure Code, 1908 (CPC) — Section 11
COURT ARCHIVE
Madras High Court judgments, 1977
442 judgments · page 8 of 23
High Courts31 Aug 1977
K.P.V. Shaik Mohammed Rowther and Company Private Limited Vs The Trustees of the Port of Madras and Another
Madras High Court · (1992) 1 MLJ 117
Customs Act, 1962 — Section 110
High Courts26 Aug 1977
J.N. Gulamali and Others Vs Howrah Casting Company and Another
Madras High Court · (1978) 91 LW 133 : (1978) 1 MLJ 218
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts24 Aug 1977Dismissed
Assistant Collector of Customs and Others Vs Premraj and Ganapatraj and co. (P) Ltd.
Madras High Court · (1978) 2 ELT 630 : (1977) 90 LW 719
Constitution of India, 1950 — Article 226, 265, 32Customs Act, 1962 — Section 27
High Courts23 Aug 1977
Akilandammal and others Vs S.C. Shah
Madras High Court · (1977) 08 MAD CK 0030
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 2(6), 25, 27, 5
High Courts22 Aug 1977Dismissed
Chellammal and Another Vs Valliammal
Madras High Court · AIR 1978 Mad 21 : (1977) 90 LW 588 : (1978) 1 MLJ 391
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14(2)Transfer of Property Act, 1882 — Section 111
High Courts22 Aug 1977
Ganesa Vanniar Vs K. Vengusamy and others
Madras High Court · (1977) 08 MAD CK 0001
Agra Tenancy Act, 1926 — Section 19
High Courts19 Aug 1977
Ramaswami Pillai, In re:
Madras High Court · (1977) 08 MAD CK 0014
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts18 Aug 1977
Dev Traders by Partner P.V. Makwana and others Vs S. Deenadayalu, Sole Proprietor of Sri Gopinath Textiles and another
Madras High Court · (1977) 08 MAD CK 0020
Presidency Small Cause Courts Act, 1882 — Section 9(c), 9(e)
High Courts17 Aug 1977
Bandi Chalapathi Rao and another Vs The Official Assignee, Madras
Madras High Court · AIR 1978 Mad 112 : (1978) ILR (Mad) 73 : (1977) 90 LW 98
Presidency Towns Insolvency Act, 1909 — Section 36, 47, 7, 8
High Courts17 Aug 1977
Bandi Chalapathy Rao and Another Vs The Official Assignee The Official Assignee of Madras Vs Bandi Chalapathy Rao and Goel Roadways
Madras High Court · (1978) 1 MLJ 316
Presidency Towns Insolvency Act, 1909 — Section 7
High Courts17 Aug 1977Allowed
Bandi Chalapathi Rao and Another Vs The Official Assignee
Madras High Court · AIR 1978 Mad 112 : (1978) ILR (Mad) 73 : (1977) 90 LW 98
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 148Presidency Towns Insolvency Act, 1909 — Section 47, 7, 8
High Courts16 Aug 1977
Kumudavalli Ammal alias Kuppammal and Another Vs P.N. Purushotham
Madras High Court · (1978) 91 LW 205 : (1978) 1 MLJ 261
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts16 Aug 1977Dismissed
K. Ramanujam Chettiar Vs Arunachaleswarar Devastanam and Another
Madras High Court · AIR 1978 Mad 395
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 41
High Courts16 Aug 1977Allowed
Kamudavalli and Another Vs P.N. Purushotham
Madras High Court · AIR 1978 Mad 205
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
High Courts12 Aug 1977Allowed
M. Abdul Aziz Vs Yasodammal and Another
Madras High Court · (1978) ILR (Mad) 113
Tamil Nadu Debt Relief Act, 1972 — Section 16, 2(2)
High Courts11 Aug 1977
Ganeshmal Maggaji by his power agent Roopchand Maggaji Vs The Central Board of Excise and Customs and Others
Madras High Court · (1977) 90 LW 675 : (1978) 1 MLJ 287
Imports and Exports (Control) Act, 1947 — Section 3
High Courts10 Aug 1977
P. Ethirajammal Vs N. Hassan Kanno
Madras High Court · AIR 1977 Mad 327 : (1977) 90 LW 597
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 30(1)
High Courts10 Aug 1977
M.C. Manickam Vs V.SM. Sivalingam Chettiar and Others
Madras High Court · AIR 1977 Mad 324 : (1977) 90 LW 595
Partnership Act, 1932 — Section 46
High Courts10 Aug 1977Allowed
T.C. Peter Vs The Union Public Service Commission
Madras High Court · AIR 1978 Mad 87 : (1977) ILR (Mad) 318 : (1977) 90 LW 657
Constitution of India, 1950 — Article 226