High Courts13 Jun 1979Allowed
M. Thamilmani Vs The Sub Collector and Others
Madras High Court · (1980) ILR (Mad) 444
Tamil Nadu Village Officers Service Rules, 1970 — Rule 6
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,563 of 5,229
High Courts13 Jun 1979Dismissed
The Deputy Commissioner (C.T.) Vs Indian Refrigeration Industries Private Limited
Madras High Court · (1981) ILR (Mad) 1 : (1980) 46 STC 264
Civil Procedure Code, 1908 (CPC) — Section 98Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12A, 16, 21, 24
High Courts12 Jun 1979
Messrs. Sarada Binding Works, Madras and others Vs The Assistant Commissioner of Urban Land Tax, Madras-84
Madras High Court · (1979) 06 MAD CK 0051
Constitution of India, 1950 — Article 14
High Courts12 Jun 1979Allowed
Sarada Binding Works and Others Vs The Assistant Commissioner of Urban Land Tax
Madras High Court · (1980) ILR (Mad) 428
Constitution of India, 1950 — Article 14Madras Urban Land Tax Act, 1963 — Section 3Tamil Nadu Urban Land Tax Act, 1966 — Section 11(1), 2(1), 2(13), 2(6), 20
High Courts16 May 1979
Mahalakshmi Vs P.S Rajeswari alias Santha Bai
Madras High Court · (1979) 2 MLJ 192
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts27 Apr 1979
S.M.A. Abdul Rasheed Vs A.M.A. Abdul Batcha and Others
Madras High Court · (1979) 2 MLJ 341
Tamil Nadu Agriculturists Relief Act, 1938 — Section 19A
High Courts27 Apr 1979
P.K. Moorthy Vs Food Inspector, Kumbakonam Municipality
Madras High Court · (1980) CriLJ 51
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7(1)
High Courts27 Apr 1979
Baluserry Benefit Chit Fund (P) Limited Vs S. Srinivasan
Madras High Court · (1979) 04 MAD CK 0027
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C
High Courts27 Apr 1979
The Balusserry Benefit Chit Fund (P.) Ltd. Vs S. Sreenivasan alias S.S. Vasan and Another
Madras High Court · (1979) 2 MLJ 286
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts27 Apr 1979
In Re: Ramachandran
Madras High Court · (1980) CriLJ 349
Criminal Procedure Code, 1973 (CrPC) — Section 258
High Courts27 Apr 1979
The Life Insurance Corporation of India Vs The Government of Tamil Nadu and Others
Madras High Court · (1977) 2 MLJ 283
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29
High Courts26 Apr 1979
J.K. Sayani Vs Bright Brothers Pvt. Ltd.
Madras High Court · AIR 1980 Mad 162 : (1980) 93 LW 241 : (1980) 1 MLJ 130
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 205, 206
High Courts25 Apr 1979
Anbiah and Another Vs Mercy Bell and Others
Madras High Court · (1979) 04 MAD CK 0038
High Courts25 Apr 1979
S. Jaswant Singh Vs A.R. Ramanathan
Madras High Court · (1979) 92 LW 411 : (1979) 2 MLJ 187
High Courts25 Apr 1979Dismissed
Ambujam Vs Hindustan Ideal Insurance Co. and Another
Madras High Court · AIR 1980 Mad 214 : (1980) 50 CompCas 404 : (1980) 93 LW 572 : (1980) 2 MLJ 570
High Courts25 Apr 1979
Ambujam Vs Hindustan Ideal Insurance Company and Another
Madras High Court · (1981) ACJ 175 : (1980) 2 MLJ 570
Motor Vehicles Act, 1988 — Section 3, 5
High Courts24 Apr 1979
The chief controlling Revenue Authority, Pondicherry Vs Mayavaram Financial Corporation Ltd.
Madras High Court · AIR 1979 Mad 282 : (1979) ILR (Mad) 243 : (1979) 92 LW 372
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6Stamp Act, 1899 — Article 40, 57, 2(17), 33Transfer of Property Act, 1882 — Section 100, 58
High Courts24 Apr 1979
The Chief Controlling Revenue Authority Vs Mayavaram Financial Corporation Limited Mayavaram
Madras High Court · (1979) 92 LW 372 : (1979) 2 MLJ 170
Stamp Act, 1899 — Section 57
High Courts24 Apr 1979
A.R. Ramanatha Iyer Vs Kondiah Naidu
Madras High Court · AIR 1980 Mad 120 : (1979) 92 LW 683
Madras City Tenants Protection Act, 1922 — Section 9, 9(1), 9(2), 9(3)Presidency Small Cause Courts Act, 1882 — Section 41
High Courts23 Apr 1979Allowed
V. Sivathavilli Thevar Vs The Collector of Ramanathpuram and Another
Madras High Court · (1980) ILR (Mad) 239
Constitution of India, 1950 — Article 226Surcharge and Disallowance Rules — Rule 1, 5(1), 6, 6(1), 6(2)Tamil Nadu Panchayats Act, 1958 — Section 141, 157(1), 157(2), 157(3), 157(4)