High Courts26 Oct 1978Allowed
The Assistant Collector of Central Excise, Customs Division Vs Mohamed Mohideen
Madras High Court · (1979) CENCUS 142
Criminal Procedure Code, 1973 (CrPC) — Section 377(2)Customs Act, 1962 — Section 135(ii)
COURT ARCHIVE
Madras High Court judgments, 1978
508 judgments · page 6 of 26
High Courts26 Oct 1978
Arumugham and others Vs Arumugham
Madras High Court · (1978) 10 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 27, 107, 107(2)
High Courts25 Oct 1978
Union of India Vs Tubes and Malleables Ltd. Madras and Another
Madras High Court · AIR 1979 Mad 215 : (1979) ILR (Mad) 366 : (1979) 92 LW 191 : (1979) 1 MLJ 313
Limitation Act, 1963 — Section 18, 19
High Courts25 Oct 1978Allowed
Indian Oil Corporation Ltd. Vs District Transport Officer and Another
Madras High Court · (1980) ILR (Mad) 117
Motor Vehicles Act, 1939 — Section 2(18)Tamil Nadu Motor Vehicles Taxation Act, 1931 — Section 2(10), 3(1)Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 3, 3(1), 3(2)
High Courts25 Oct 1978
Arumugham and Others Vs Arumugham
Madras High Court · (1979) 1 MLJ 558
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 107
High Courts25 Oct 1978Allowed
Union Carbide India Ltd. Vs Union of India (UOI)
Madras High Court · (1979) CENCUS 62 : (1979) 4 ELT 86
Central Excises and Salt Act, 1944 — Section 4, 4(1), 4(2)
High Courts24 Oct 1978
Balakrishna Tawker and Another Vs Shanmughavalli and Another
Madras High Court · (1979) 92 LW 529 : (1979) 1 MLJ 323
High Courts24 Oct 1978
Jaihind Roadways Vs Chellarama Garments (P) Ltd. and New India Asurance Company Ltd.
Madras High Court · (1979) ACJ 314 : (1979) ILR (Mad) 444 : (1979) 92 LW 73 : (1979) 1 MLJ 338
Sales of Goods Act, 1930 — Section 37, 39
High Courts24 Oct 1978
S. Krishnan Vs Aruna and Associates
Madras High Court · (1979) ILR (Mad) 54 : (1979) 92 LW 118 : (1979) 2 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Partnership Act, 1932 — Section 69(2)
High Courts24 Oct 1978Allowed
Ramaswamy Pillai and Others Vs Inspector of Police and Others
Madras High Court · (1979) LW(Cri) 130
Criminal Procedure Code, 1973 (CrPC) — Section 146
High Courts23 Oct 1978
M. Saraswathi Achi Vs M/s. Chitralaya Pictures (P) Ld, Madras-17
Madras High Court · (1979) ILR (Mad) 77
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 21 Rule 46C
High Courts23 Oct 1978Allowed
M. Saraswathi Achi Vs Chitralaya Pictures Pvt. Ltd.
Madras High Court · (1979) ILR (Mad) 77
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46A, Order 21 Rule 46C, Order 4 Rule 1
High Courts23 Oct 1978Dismissed
C. Hajee Abdul Khalique Sahib and Company and Another Vs The State of Tamil Nadu
Madras High Court · (1979) 44 STC 261
Tamil Nadu General Sales Tax Act, 1959 — Section 37
High Courts23 Oct 1978
T.R.P. Raja Sekara Bhoopathy Vs Navaneethammal and Others
Madras High Court · (1979) ILR (Mad) 47 : (1979) 92 LW 259 : (1979) 2 MLJ 144
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts23 Oct 1978Allowed
Southern Textiles Vs The Revenue Divisional Officer and Another
Madras High Court · (1979) ILR (Mad) 106
Stamp Act, 1899 — Section 3, 33, 33(1), 35, 37
High Courts23 Oct 1978
Southern Textiles, Nagercoil Vs The Revenue Divisional Officer, Padmanabhapuram, Kanyakumari Dt. and another
Madras High Court · (1979) ILR (Mad) 106
Stamp Act, 1899 — Section 3, 33, 33(1)(a), 35, 37
High Courts22 Oct 1978
A.K.A. CT. V. CT. Meenakshisundaram Chettiar Vs A.K.A. CT. V. CT. Venkatachalam Chettiar
Madras High Court · AIR 1980 Mad 105 : (1979) 92 LW 471
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts20 Oct 1978
Commissioner of Income Tax and Others Vs M. Ramalingam and Another
Madras High Court · (1979) 2 MLJ 327
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts19 Oct 1978
T.S. Kunchithapadam Vs Addl. Labour Court and Others
Madras High Court · (1979) 1 LLJ 230
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 33C
High Courts19 Oct 1978Dismissed
M.V. Nataraja Pillai Vs The Municipal Council Srirangam
Madras High Court · (1978) 10 MAD CK 0028
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 73