High Courts05 Sept 1979
Karunai Ammal Vs Karuppa Gounder and Another
Madras High Court · (1980) 1 MLJ 432
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,555 of 5,229
High Courts03 Sept 1979Allowed
The National Industries and B.M. Anand Vs The Assistant Collector of Customs, Appraising Department and Another
Madras High Court · (1980) ILR (Mad) 315
Customs Act, 1962 — Section 144, 17, 17(1), 17(3), 17(4)Madras Port Trust Act, 1905 — Section 42Madras Port Trust Rules — Rule 13
High Courts03 Sept 1979
Sourasamy Imacule Josephine Vs Maria Joseph Rock represented by Power-of Attorney Josephine Mariakannu Sourasamy and Others
Madras High Court · (1980) 93 LW 124 : (1980) 1 MLJ 255
Limitation Act, 1963 — Article 57
High Courts31 Aug 1979
Ghewarchand by Power of Attorney agent Nemichand Vs Nagarajan and Others
Madras High Court · (1980) 1 MLJ 391
Tamil Nadu Agriculturists Relief Act, 1938 — Section 7
High Courts31 Aug 1979
A. Alagiyanathan Vs M. Swaminatha Pillai
Madras High Court · (1980) ILR (Mad) 204 : (1980) 93 LW 580 : (1980) 1 MLJ 274
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10
High Courts29 Aug 1979
V. Dakshinamoorthy Vs The Commission of Inquiry and Others
Madras High Court · AIR 1980 Mad 89 : (1980) ILR (Mad) 131
Advocates Act, 1961 — Section 35Commissions of Inquiry Act, 1952 — Section 3, 9
High Courts29 Aug 1979
U. Dakshinamoorthy Vs The Commission of Inquiry, presided over by the Hon'ble Mr. Justice C.J.R. Paul, constituted under G.O. Ms. No. 695, Public (Law and Order-A) and Others
Madras High Court · (1979) 92 LW 688 : (1980) 1 MLJ 121
Advocates Act, 1961 — Section 35Constitution of India, 1950 — Article 226
High Courts27 Aug 1979
The Board of Revenue, Madras Vs M. Swaminatha Chettiar
Madras High Court · AIR 1980 Mad 97 : (1980) ILR (Mad) 393 : (1980) 93 LW 31 : (1980) 93 LW 1 : (1980) 1 MLJ 312
Stamp Act, 1899 — Section 2(15)
High Courts27 Aug 1979
R. Venkatesan Vs State
Madras High Court · (1980) CriLJ 41
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d)
High Courts24 Aug 1979
S.R. Govindarajan alias Babu Vs Rukmani Govindarajan and Another
Madras High Court · (1980) LW(Cri) 80
Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts24 Aug 1979
Ganapathy Asst. Welfare Officer Madura Mills and Ambasamutram Vs Krishnan and Another
Madras High Court · (1980) LW(Cri) 66
Criminal Procedure Code, 1973 (CrPC) — Section 155(2)Penal Code, 1860 (IPC) — Section 467, 471
High Courts23 Aug 1979
Suryaprakash Gupta and Others Vs The Madras Piece-goods Merchants Charitable Trust
Madras High Court · (1980) ILR (Mad) 151 : (1980) 93 LW 132 : (1980) 2 MLJ 57
High Courts21 Aug 1979Allowed
Ashok Leyland Limited Vs The State of Tamil Nadu
Madras High Court · (1979) 08 MAD CK 0024
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 14, 15, 16, 31
High Courts20 Aug 1979Dismissed
Annamalai Chettiar Vs Egappa Chettiar
Madras High Court · (1979) 08 MAD CK 0006
Arbitration Act, 1940 — Section 14, 32Registration Act, 1908 — Section 17(1)(b)
High Courts20 Aug 1979
In Re: P. Jeyaveerapandian
Madras High Court · (1980) LW(Cri) 78
Prevention of Food Adulteration Act, 1954 — Section 19(2)
High Courts17 Aug 1979
Mangalanayagi Ammal and Vedham Iyer Vs The Authorised Officer, Land Reforms and Another
Madras High Court · (1980) 2 MLJ 429
Constitution of India, 1950 — Article 226Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(28)
High Courts17 Aug 1979
Pattammal and Others Vs Yasotha Ammal and Others
Madras High Court · (1980) 93 LW 574 : (1980) 1 MLJ 447
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
High Courts16 Aug 1979
Durai alias Karunanidhi Vs D. Devarajalu Naidu and Others
Madras High Court · (1980) 1 MLJ 507
High Courts16 Aug 1979
T.V. Balakrishnan Vs T.S. Venkatachalam
Madras High Court · AIR 1980 Mad 99 : (1979) 92 LW 749 : (1980) 1 MLJ 175
Contract Act, 1872 — Section 28