COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,577 of 5,229

High Courts20 Nov 1978

Thangammal and Others Vs K. Dhanalakshmi and Another

Madras High Court · AIR 1981 Mad 254

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92, Order 21 Rule 92(2), Order 21 Rule 99Limitation Act, 1963 — Article 127

High Courts17 Nov 1978Allowed

Karumbayiram Vs The Food Inspector, Thiruvaiyaru

Madras High Court · (1978) 11 MAD CK 0015

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7(1)

High Courts17 Nov 1978

Management of Coimbatore Pioneer B. Mills Vs Presiding Officer, Labour Court and Others

Madras High Court · (1979) 1 LLJ 41

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F, 25G

High Courts16 Nov 1978

Thirumathi Rajam Sivasubramaniam alias Muthu Meenakshi Veeralakshmi Nagammal Vs The Authorised Officer (Land Reforms) Tirunelveli and another

Madras High Court · (1979) ILR (Mad) 296

High Courts16 Nov 1978

V.R. Kumaraswamy Mudaliar Vs P.M. Radhakrishnan

Madras High Court · (1979) ILR (Mad) 375

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)

High Courts16 Nov 1978

Madurai Coats Ltd. Vs The Inspector of Factories and Others

Madras High Court · (1980) 93 LW 104 : (1980) 2 MLJ 62

Tamil Nadu Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 5(1)

High Courts16 Nov 1978

The Cheran Transport Corporation Ltd. Vs The Additional Commissioner for Workmen's Compensation and Another

Madras High Court · (1979) 92 LW 181 : (1979) 2 MLJ 62

Motor Transport Workers Act, 1961 — Section 2(3)(h), 2(h)

High Courts16 Nov 1978

Cheran Transport Corporation Limited Vs Addl. Commissioner for Workmen's Compensation and Another

Madras High Court · (1979) ILR (Mad) 320 : (1979) 1 LLJ 233

MOTOR TRANSPORT WORKERS ACT, 1961 — Section 1, 10, 11, 12, 2

High Courts16 Nov 1978Allowed

W.R. Kumaraswamy Mudaliar Vs P.M. Radhakrishnan

Madras High Court · (1979) ILR (Mad) 375

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)

High Courts16 Nov 1978

P. Lachiram Vs K.N. Kumaresan

Madras High Court · (1979) 92 LW 223 : (1979) 2 MLJ 135

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)

High Courts16 Nov 1978Allowed

A. Parthasarathy and Another Vs The Management of Standard Motors Products of India Ltd. and Another

Madras High Court · (1979) ILR (Mad) 261

Industrial Disputes Act, 1947 — Section 12(3), 2, 25B, 25F, 25FFF

High Courts16 Nov 1978Allowed

Smt. Rajam Sivasubramaniam alias Muthu Meenakshi Veera Lakshmi and Nagammal Vs The Authorised Officer (Land Reforms) and Others

Madras High Court · (1979) ILR (Mad) 296

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) (Amendment) Act, 1971 — Section 3(11), 3(14), 73, 74, 75Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 23

High Courts14 Nov 1978Allowed

E.I.D. Parry (India) Ltd. Vs The State of Tamil Nadu

Madras High Court · (1979) 44 STC 352

Tamil Nadu General Sales Tax Act, 1959 — Section 2, 38

High Courts14 Nov 1978Dismissed

V. Pichaikutty and Others Vs Council of the Institute of Chartered Accountants of India and Another

Madras High Court · (1978) 11 MAD CK 0023

Chartered Accountants Act, 1949 — Section 15, 15(2), 30(1)Chartered Accountants Regulations, 1964 — Regulation 32BConstitution of India, 1950 — Article 14

High Courts13 Nov 1978

Sarojini Ammal and Others Vs The State of Tamil Nadu and Others

Madras High Court · AIR 1980 Mad 16 : (1979) 92 LW 242

Constitution of India, 1950 — Article 19(5), 31C, 39CTamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972 — Section 3

High Courts13 Nov 1978Dismissed

In Re: Veerappan and Others

Madras High Court · (1979) LW(Cri) 40

Penal Code, 1860 (IPC) — Section 427, 447, 503, 506

High Courts13 Nov 1978

Sarojini Ammal represented by power of Attorney Agent, A. Gopalan and Others Vs The State of Tamil Nadu

Madras High Court · (1979) ILR (Mad) 168 : (1979) 1 MLJ 425

Constitution of India, 1950 — Article 31Tamil Nadu Agriculturists Relief Act, 1938 — Section 15(1)

High Courts10 Nov 1978

Secretary, Multi-purpose Co-operative Society Vs Presiding Officer, Labour Court and Others

Madras High Court · (1979) ILR (Mad) 130 : (1979) 1 LLJ 29

Industrial Disputes Act, 1947 — Section 10, 2, 2A, 33C

High Courts10 Nov 1978

M. Masthan Rowther and Others Vs Sulaika Beevi (dead) and Others

Madras High Court · (1979) 92 LW 310 : (1979) 1 MLJ 320

High Courts10 Nov 1978

Nellai Cotton Mills (P.) Ltd. Vs The Executive Officer, Office of the Town Panchayat and Another

Madras High Court · (1979) ILR (Mad) 35 : (1979) 92 LW 349 : (1979) 2 MLJ 476

Public Health Act — Section 25