COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,605 of 5,229

High Courts05 Sept 1977Allowed

Raghavaveera Sons and Others Vs Mrs. Padmavathi

Madras High Court · AIR 1978 Mad 81 : (1978) ILR (Mad) 12 : (1977) 90 LW 697 : (1978) 1 MLJ 36

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3Madras High Court (Original Side) Rules, 1956 — Order 7 Rule 6(1)Partnership Act, 1932 — Section 19(1)

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High Courts02 Sept 1977

Chandra Rao Mudaliar and another Vs Harisabam Theertha Easwarar Temple, Big Kancheepuram

Madras High Court · (1977) 09 MAD CK 0011

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts31 Aug 1977

K.P.V. Shaik Mohammed Rowther and Company Private Limited Vs The Trustees of the Port of Madras and Another

Madras High Court · (1992) 1 MLJ 117

Customs Act, 1962 — Section 110

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High Courts26 Aug 1977

J.N. Gulamali and Others Vs Howrah Casting Company and Another

Madras High Court · (1978) 91 LW 133 : (1978) 1 MLJ 218

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)

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High Courts24 Aug 1977Dismissed

Assistant Collector of Customs and Others Vs Premraj and Ganapatraj and co. (P) Ltd.

Madras High Court · (1978) 2 ELT 630 : (1977) 90 LW 719

Constitution of India, 1950 — Article 226, 265, 32Customs Act, 1962 — Section 27

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High Courts22 Aug 1977Dismissed

Chellammal and Another Vs Valliammal

Madras High Court · AIR 1978 Mad 21 : (1977) 90 LW 588 : (1978) 1 MLJ 391

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14(2)Transfer of Property Act, 1882 — Section 111

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High Courts22 Aug 1977

Ganesa Vanniar Vs K. Vengusamy and others

Madras High Court · (1977) 08 MAD CK 0001

Agra Tenancy Act, 1926 — Section 19

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High Courts19 Aug 1977

Ramaswami Pillai, In re:

Madras High Court · (1977) 08 MAD CK 0014

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)

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High Courts18 Aug 1977

Dev Traders by Partner P.V. Makwana and others Vs S. Deenadayalu, Sole Proprietor of Sri Gopinath Textiles and another

Madras High Court · (1977) 08 MAD CK 0020

Presidency Small Cause Courts Act, 1882 — Section 9(c), 9(e)

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High Courts17 Aug 1977

Bandi Chalapathi Rao and another Vs The Official Assignee, Madras

Madras High Court · AIR 1978 Mad 112 : (1978) ILR (Mad) 73 : (1977) 90 LW 98

Presidency Towns Insolvency Act, 1909 — Section 36, 47, 7, 8

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High Courts17 Aug 1977

Bandi Chalapathy Rao and Another Vs The Official Assignee The Official Assignee of Madras Vs Bandi Chalapathy Rao and Goel Roadways

Madras High Court · (1978) 1 MLJ 316

Presidency Towns Insolvency Act, 1909 — Section 7

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High Courts17 Aug 1977Allowed

Bandi Chalapathi Rao and Another Vs The Official Assignee

Madras High Court · AIR 1978 Mad 112 : (1978) ILR (Mad) 73 : (1977) 90 LW 98

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 148Presidency Towns Insolvency Act, 1909 — Section 47, 7, 8

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High Courts16 Aug 1977

Kumudavalli Ammal alias Kuppammal and Another Vs P.N. Purushotham

Madras High Court · (1978) 91 LW 205 : (1978) 1 MLJ 261

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts16 Aug 1977Dismissed

K. Ramanujam Chettiar Vs Arunachaleswarar Devastanam and Another

Madras High Court · AIR 1978 Mad 395

Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts16 Aug 1977Allowed

Kamudavalli and Another Vs P.N. Purushotham

Madras High Court · AIR 1978 Mad 205

Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)

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High Courts12 Aug 1977Allowed

M. Abdul Aziz Vs Yasodammal and Another

Madras High Court · (1978) ILR (Mad) 113

Tamil Nadu Debt Relief Act, 1972 — Section 16, 2(2)

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High Courts11 Aug 1977

Ganeshmal Maggaji by his power agent Roopchand Maggaji Vs The Central Board of Excise and Customs and Others

Madras High Court · (1977) 90 LW 675 : (1978) 1 MLJ 287

Imports and Exports (Control) Act, 1947 — Section 3

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High Courts10 Aug 1977

P. Ethirajammal Vs N. Hassan Kanno

Madras High Court · AIR 1977 Mad 327 : (1977) 90 LW 597

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 30(1)

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High Courts10 Aug 1977

M.C. Manickam Vs V.SM. Sivalingam Chettiar and Others

Madras High Court · AIR 1977 Mad 324 : (1977) 90 LW 595

Partnership Act, 1932 — Section 46

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High Courts10 Aug 1977Allowed

T.C. Peter Vs The Union Public Service Commission

Madras High Court · AIR 1978 Mad 87 : (1977) ILR (Mad) 318 : (1977) 90 LW 657

Constitution of India, 1950 — Article 226

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