High Courts23 Mar 1978
A. Annamalai and Others Vs Saraswathi Ammal and Another
Madras High Court · AIR 1979 Mad 238 : (1978) 91 LW 642 : (1977) 90 LW 642
Fugitive Offenders Act, 1881 — Section 10
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,590 of 5,229
High Courts23 Mar 1978
N.K. Ahammed Vs The Madras State Housing Board and Another
Madras High Court · (1979) 1 MLJ 185
Arbitration Act, 1940 — Section 33
High Courts23 Mar 1978
N.S. Ramalingam Vs The Mahatma Gandhi Tuberculosis Sanatorium, Sengipatti
Madras High Court · (1978) 03 MAD CK 0043
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts22 Mar 1978
In Re: Peer Mohamed
Madras High Court · (1979) CriLJ 429
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Mar 1978Dismissed
Gordon Woodroffe and Co., Madras (P.) Ltd. Vs C.D. Gopinath and Another
Madras High Court · AIR 1978 Mad 374 : (1978) ILR (Mad) 248 : (1978) 91 LW 376 : (1977) 90 LW 376
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 14, 37, 38, 38(3), 41
High Courts21 Mar 1978Allowed
M. Gopal Pondither Vs The District Magistrate-cum-Collector of Chingleput and Another
Madras High Court · AIR 1978 Mad 413 : (1978) 91 LW 400
Cantonments Act, 1924 — Section 84, 87
High Courts21 Mar 1978
Premier Cotton Spinning Mills Ltd. and Others Vs The District Agricultural Officer (Certification and Enforcement) Tirupur and Others
Madras High Court · AIR 1979 Mad 95
Cotton Transport Act, 1923 — Section 7, 7(1)
High Courts21 Mar 1978
Premier Cotton Spinning Mills Limited and Others Vs The District Agriculture Officer (Certification Enforcement) and Others
Madras High Court · (1979) 1 MLJ 136
Central Provinces and Berar Municipalities Act, 1922 — Section 66(1)(o)Constitution of India, 1950 — Article 301Cotton Transport Act, 1923 — Section 7
High Courts21 Mar 1978
Babubhai Patel and Another Vs Madavi Patel and Another
Madras High Court · (1979) 1 MLJ 244
Guardians and Wards Act, 1890 — Section 7Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts21 Mar 1978Allowed
Management of W.S. Insulator of India Ltd. Vs Mohamed Moosa and Another
Madras High Court · (1979) ILR (Mad) 62
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts21 Mar 1978Allowed
T.S.R. and Company Vs Union of India (UOI)
Madras High Court · (1979) CENCUS 80 : (1978) 2 ELT 702
Central Excise Rules, 1944 — Rule 173G
High Courts17 Mar 1978Dismissed
United India Fire and General Insurance Co. Ltd. Vs Josephine Mary and Others
Madras High Court · (1979) 49 CompCas 875 : (1979) 92 LW 481
Motor Vehicles Act, 1939 — Section 110C(2A), 96(2), 96(6)
High Courts17 Mar 1978
V. Devarajulu Naidu Vs The Authorised Officer (Land Reforms) Kancheepuram
Madras High Court · (1978) 03 MAD CK 0001
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 78
High Courts15 Mar 1978Dismissed
N. Mohanlal Vs Commissioner of Commercial Taxes
Madras High Court · (1979) 43 STC 433
Tamil Nadu General Sales Tax Act, 1959 — Section 3, 4, 5, 7A
High Courts15 Mar 1978Allowed
Agatheeswarar and Prasanna Venkatesa Perumal Devasthanam Vs Varada Reddy and Another
Madras High Court · (1979) ILR (Mad) 93
Madras City Tenants Protection (Amendment) Act, 1960 — Section 9(1), 9(2)
High Courts15 Mar 1978
Govindachari Vs The State and Another
Madras High Court · (1979) CriLJ 428
Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 380
High Courts15 Mar 1978
Standard Electric Appliances Vs Superintendent of Central Excise and Another
Madras High Court · (1979) CENCUS 310 : (1979) 4 ELT 53
Central Excises and Salt Act, 1944 — Section 4
High Courts14 Mar 1978Dismissed
P. Moorthy Vs A.R. Kothandaraman
Madras High Court · AIR 1978 Mad 412 : (1979) ILR (Mad) 373 : (1978) 91 LW 450 : (1977) 90 LW 450
Stamp Act, 1899 — Section 11, 74Tamil Nadu Stamp Rules — Rule 13
High Courts14 Mar 1978
Commissioner of Income Tax Vs Standard Triumph Motor Co. Ltd.
Madras High Court · (1979) ILR (Mad) 151 : (1979) 119 ITR 572
Income Tax Act, 1961 — Section 145(1), 4, 5(2)
High Courts14 Mar 1978Allowed
M. Balasubramanian and Another Vs Pandia Nadar
Madras High Court · (1978) ILR (Mad) 147
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 12, 13, 14(1)