High Courts19 Sept 1980Allowed
V. Nachimuthu Gounder Vs The Government of Tamil Nadu and Others
Madras High Court · (1981) ILR (Mad) 373
Bhavani Reservoir Irrigation Cess Act, 1933 — Section 6Bhavani Reservoir Irrigation Rules 1953 — Rule 2
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,528 of 5,229
High Courts18 Sept 1980
State by Public Prosecutor Vs Rajamani, Proprietor-cum-Vaidyar, M/s. Shanmuga Pharmacy, Erullappapuram, Nagercoil-2
Madras High Court · (1981) LW(Cri) 98
Drugs and Cosmetics Act, 1940 — Section 18(a)(ii), 18(c)
High Courts16 Sept 1980
L. Meenakshi Sundaram, President, National Union of Journalist, Madras Vs The Director of Legal Studies, Madras Law College, Madras and Others
Madras High Court · AIR 1981 Mad 198
Constitution of India, 1950 — Article 14, 19(1), 19(1)(g), 19(5), 19(6)
High Courts16 Sept 1980Dismissed
L. Meenakshi Sundaram Vs Director of Legal Studies, Madras Law College and others
Madras High Court · AIR 1981 Mad 198
Advocates Act, 1961 — Section 10(2), 24(1), 24(1)(c)(iii), 24(1)(c)(iiia), 49Constitution of India, 1950 — Article 14, 19(1)(g), 19(5), 19(6)
High Courts16 Sept 1980Allowed
United India Roller Flour Mills Ltd. Vs The Union of India (UOI)
Madras High Court · (1981) ECR 199 : (1981) ILR (Mad) 362
Constitution of India, 1950 — Article 265Provisional Collection of Taxes Act, 1931 — Section 2(a), 3, 4, 5, 5(1)
High Courts16 Sept 1980
United India Roller Flour Mills Ltd. Vs Union of India
Madras High Court · (1981) 8 ELT 66
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 3
High Courts16 Sept 1980Allowed
N. Varadarajulu Naidu (Died) and Others Vs The Tamil Nadu Theatre Corporation Limited and Another
Madras High Court · (1981) ILR (Mad) 213
High Courts12 Sept 1980
Munuswami Vs Mallika
Madras High Court · (1980) 93 LW 833 : (1981) 1 MLJ 196
Presidency Small Cause Courts Act, 1882 — Section 41, 47
High Courts12 Sept 1980
Ehasan Bivi and Others Vs Nagalakshmi Ammal
Madras High Court · (1981) ILR (Mad) 266 : (1980) 93 LW 820 : (1981) 1 MLJ 240
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(8)
High Courts11 Sept 1980Dismissed
Madurai Municipal Corpation Vs T.R. Narasimhachari
Madras High Court · (1980) 09 MAD CK 0040
Tamil Nadu District Municipalities Act, 1920 — Section 310(2)
High Courts11 Sept 1980Allowed
The Vazir Sultan Tobacco Co. Ltd. Vs Vishnudas Trading as Vishnudas Kishandas Zarda Factory and Another
Madras High Court · (1982) ILR (Mad) 274
English Trade Marks Act, 1938 — Section 26, 26Trade and Merchandise Marks Act, 1958 — Section 12, 12(1), 133(2), 2, 23Trade and Merchandise Marks Rules, 1959 — Rule 26(1), 97
High Courts10 Sept 1980
S. Duraisami Nadar Vs Nagammal
Madras High Court · (1980) 93 LW 858 : (1981) 1 MLJ 35
High Courts10 Sept 1980
The Advocate-General of Tamil Nadu, Madras Vs R.M. Krishna Raju and Others
Madras High Court · (1981) ILR (Mad) 246
Constitution of India, 1950 — Article 134(1)
High Courts08 Sept 1980
Ama Corporation Vs Food Corporation of India
Madras High Court · AIR 1981 Mad 121 : (1981) ILR (Mad) 235 : (1981) 94 LW 71
Arbitration Act, 1940 — Section 20, 39
High Courts08 Sept 1980
Syed Ahmed Vs Salima Bi and Others
Madras High Court · AIR 1982 Mad 44 : (1981) ILR (Mad) 397 : (1981) 94 LW 218
Civil Procedure Code, 1908 (CPC) — Section 144Transfer of Property Act, 1882 — Section 111
High Courts08 Sept 1980
G.R. Radhakrishnan Vs Rani Ammal and Others
Madras High Court · (1981) 94 LW 176 : (1981) 1 MLJ 244
Stamp Act, 1899 — Article 55
High Courts05 Sept 1980
Wazirunnissa Begam Vs S. Mohamed Haneef
Madras High Court · (1981) 94 LW 64 : (1981) 1 MLJ 312
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(8)
High Courts04 Sept 1980
Doveton Cafe Vs The State of Tamil Nadu
Madras High Court · (1981) 47 STC 345
Constitution of India, 1950 — Article 136Tamil Nadu General Sales Tax Act, 1959 — Section 16, 36, 38
High Courts04 Sept 1980
The State of Tamil Nadu Vs Navinchandra and Company
Madras High Court · (1981) 48 STC 118
High Courts04 Sept 1980
Management of Sri Rajagopal Transports (P) Ltd. Vs Labour Court, Madurai and Others
Madras High Court · (1980) 2 LLJ 351
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 2A, 33A