High Courts28 Apr 1981
State Vs K. Ipi Peter
Madras High Court · (1981) 04 MAD CK 0017
Tamil Nadu Weights and Measures (Enforcement) Act, 1958 — Section 25Tamil Nadu Weights and Measures (Enforcement) Rules, 1967 — Rule 10, 10(1)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,511 of 5,229
High Courts28 Apr 1981
P. Appavu Gounder Vs Collector of South Arcot Dt. at Cuddalore
Madras High Court · (1982) CriLJ 1145
Essential Commodities Act, 1955 — Section 2, 6
High Courts27 Apr 1981
G. Dhyanand and Another Vs Zaamni Bi and Others
Madras High Court · AIR 1982 Mad 311 : (1982) ILR (Mad) 146 : (1982) 95 LW 62 : (1982) 1 MLJ 290
Motor Vehicles Act, 1939 — Section 110, 95
High Courts27 Apr 1981
State Vs Rengasamy Naidu
Madras High Court · (1981) 04 MAD CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134, 68
High Courts27 Apr 1981Allowed
Ramu Padayachi Vs Krishna Padayachi
Madras High Court · (1982) ILR (Mad) 147
Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 16A
High Courts27 Apr 1981Allowed
State by Public Prosecutor Vs Rengasamy Naidu
Madras High Court · (1981) 04 MAD CK 0009
Prevention of Food Adulteration Act, 1954 — Section 16(1A), 7(ia)(a)
High Courts24 Apr 1981Allowed
Kasi Viswanathan Ambalam Vs Mr. R.M. Muthiah Chettiar
Madras High Court · (1982) ILR (Mad) 440
Madras City Tenants Protection (Amendment) Act, 1964 — Section 3Madras City Tenants Protection Act, 1922 — Section 1(2), 10, 11, 9
High Courts24 Apr 1981
Pallavan Transport Corporation Ltd., Madras Vs Dhaulat K. Nichani
Madras High Court · AIR 1982 Mad 72 : (1982) 95 LW 330
Motor Vehicles Act, 1939 — Section 110
High Courts22 Apr 1981
S. Ramiah Thevar Vs Balasundaram
Madras High Court · (1982) ILR (Mad) 292 : (1982) 95 LW 239 : (1982) 1 MLJ 431
Negotiable Instruments Act, 1881 (NI) — Section 20, 9
High Courts22 Apr 1981
The Authorised Officer (L. Refs.) Thanjavur, now at Kumbakonam Vs B.N. Abdul Rahiman Sahib
Madras High Court · AIR 1982 Mad 338
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(22), 9
High Courts22 Apr 1981Dismissed
P. Kasturi Bai Vs T. Varadan and Others
Madras High Court · (1982) ILR (Mad) 139
Berar Land Revenue Code, 1928 — Section 157, 192, 24Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 40 Rule 1Transfer of Property Act, 1882 — Section 69
High Courts21 Apr 1981
P. Nageswara Rao Vs Balaji Finance Corporation and Another
Madras High Court · AIR 1981 Mad 362 : (1982) ILR (Mad) 127 : (1981) 94 LW 563
Madras Revenue Recovery Act, 1864 — Section 28Presidency Towns Insolvency Act, 1909 — Section 21, 9
High Courts16 Apr 1981
Sri Vedapuriswaraswami, Thiruvathikudi Vs P.A. Abdul Hameed and Others
Madras High Court · (1982) ILR (Mad) 415
Constitution of India, 1950 — Article 281Transfer of Property Act, 1882 — Section 106, 107, 111, 117, 19
High Courts16 Apr 1981
M.R.S. Sankara Mudaliar and Others Vs B.M. Haji Abubacker Maricar
Madras High Court · (1982) ILR (Mad) 101 : (1982) 1 MLJ 197
High Courts16 Apr 1981Dismissed
Perumal Gounder Vs Chinna Kuppanna Gounder
Madras High Court · AIR 1981 Mad 271 : (1982) ILR (Mad) 112
Tamil Nadu Debt Relief Act, 1980 — Section 10, 11, 12, 13, 3Tamil Nadu Debt Relief Rules, 1979 — Rule 10, 11, 3, 3(1), 3(2)
High Courts10 Apr 1981
State Vs Venkateswaran
Madras High Court · (1982) LW(Cri) 39
Prevention of Food Adulteration Act, 1954 — Section 16(i)(a)(i), 7(i)(a)
High Courts09 Apr 1981
K. Gurumurthy, authorised representive of certain workers Vs Simpson and Co. and Others
Madras High Court · (1982) 1 MLJ 394
Industrial Disputes Act, 1947 — Section 25M(2), 25O
High Courts09 Apr 1981Allowed
Mallika and Others Vs S.V. Alagarsami (Died) and Others
Madras High Court · (1982) ACJ 272
Motor Vehicles Act, 1939 — Section 110A, 95, 95(1)
High Courts09 Apr 1981
Union of India Vs J.K. Parlesha and Co. and Others
Madras High Court · (1983) 144 ITR 767
Income Tax Act, 1961 — Section 277
High Courts09 Apr 1981
K. Gurumurthy, Authorised Representative of Certain Workmen, etc., etc. Vs Simpson and Co., Madras and Others, etc., etc.
Madras High Court · (1982) ILR (Mad) 256 : (1981) 2 LLJ 360 : (1982) 95 LW 196
Constitution of India, 1950 — Article 14, 19(1), 19(6)Industrial Disputes Act, 1947 — Section 2, 25, 25C, 25D