COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,610 of 5,229

High Courts29 Apr 1977Allowed

S.S. Khader Mohammed Rowther and Co. Vs G.S. Sundaram and Brothers

Madras High Court · AIR 1978 Mad 147 : (1978) 91 LW 122 : (1977) 90 LW 122 : (1978) 1 MLJ 79

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 23(3)

Read judgment

High Courts28 Apr 1977

The Audilakshmi Venkateswara Iron Traders, by Partners and another Vs Mayavanthi Jhamandas, Sole Propr., Seth Jhamandas Co., by power of Attorney Agent and others

Madras High Court · (1977) 04 MAD CK 0037

Presidency Small Cause Courts Act, 1882 — Section 9(d)(iii), 9(g)Presidency Towns Insolvency Act, 1909 — Section 9(g)Provincial Insolvency Act, 1920 — Section 6(g)

Read judgment

High Courts28 Apr 1977Allowed

V. Thiagarajan Vs Mohammed Umar Sait and Another

Madras High Court · AIR 1978 Mad 223 : (1977) 90 LW 718

Evidence Act, 1872 — Section 44

Read judgment

High Courts28 Apr 1977

S.P.S. Selvaraj and Others Vs Edward Nadar and Others

Madras High Court · (1977) ILR (Mad) 221 : (1977) 90 LW 645 : (1977) 2 MLJ 441

Trade and Merchandise Marks Act, 1958 — Section 2(d)

Read judgment

High Courts26 Apr 1977

Krishnan and Others Vs V.S. Jamal and Another

Madras High Court · (1978) CriLJ 1847

Criminal Procedure Code, 1973 (CrPC) — Section 146(1B)

Read judgment

High Courts26 Apr 1977Dismissed

B.C. Munirathinam Naidu Vs Meena Financiers, Madras and Another

Madras High Court · AIR 1978 Mad 46 : (1977) ILR (Mad) 169 : (1977) 90 LW 539

Presidency Towns Insolvency Act, 1909 — Section 9

Read judgment

High Courts26 Apr 1977

T. Ramachandran Vs The President, The Tudaiyalur Co-operative Agricultural Services Ltd. and Others

Madras High Court · (1977) 2 MLJ 472

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

Read judgment

High Courts26 Apr 1977

B.C. Munirathinam Naidu Vs Meena Financiers, by Partner S.R.M.S. Narayanan Chettiar and Another

Madras High Court · (1977) 90 LW 339 : (1977) 2 MLJ 399

Presidency Towns Insolvency Act, 1909 — Section 9(d)(ii), 9(g)

Read judgment

High Courts25 Apr 1977Dismissed

State Trading Corporation of India Ltd. Vs K.P.V. Shaik Mohammed Rowther and Co. and Another

Madras High Court · AIR 1978 Mad 224

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Contract Act, 1872 — Section 182

Read judgment

High Courts23 Apr 1977

V. Kamalanathan Vs E.I.D. Parry Limited

Madras High Court · (1977) 90 LW 709 : (1978) 1 MLJ 25

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2

Read judgment

High Courts23 Apr 1977

K. Thiagaraja Pillai Vs The Tahsildar

Madras High Court · (1977) 2 MLJ 245

Government Grants Act, 1895 — Section 3

Read judgment

High Courts23 Apr 1977

Mookka Velar Vs Baluchami and Others

Madras High Court · (1977) 2 MLJ 258

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63

Read judgment

High Courts21 Apr 1977

Krishna Textiles and Another Vs J.R. Exports (India)

Madras High Court · AIR 1977 Mad 339 : (1977) 90 LW 528

Read judgment

High Courts21 Apr 1977Allowed

Deputy Commissioner (C.T.), Coimbatore Division Vs The Vijayalakshmi Mills Limited

Madras High Court · (1977) 40 STC 463

Tamil Nadu General Sales Tax Act, 1959 — Section 10, 2, 38

Read judgment

High Courts21 Apr 1977

Spheroidel Castings Ltd. Vs The State of Tamil Nadu

Madras High Court · (1977) 40 STC 596

Tamil Nadu General Sales Tax Act, 1959 — Section 16, 17, 2, 38

Read judgment

High Courts21 Apr 1977

Spheroidal Casting Ltd. Vs State of Tamil Nadu

Madras High Court · (1978) 7 CTR 19(2)

Tamil Nadu General Sales Tax Act, 1959 — Section 16, 17, 2(d), 38

Read judgment

High Courts20 Apr 1977

K. Palanichamy Vs Canara Bank and Another

Madras High Court · (1977) 2 MLJ 474

Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Apr 1977Allowed

Kochuman Mathew and Another Vs T.N.K. Estates

Madras High Court · AIR 1978 Mad 168

Constitution of India, 1950 — Article 133Transfer of Property Act, 1882 — Section 115

Read judgment

High Courts20 Apr 1977Allowed

Nagarajan Vs The Executive Officer, Sri Swaminathaswamy Devasthanam, Swamimalai and Others

Madras High Court · AIR 1978 Mad 30 : (1977) 90 LW 630

Constitution of India, 1950 — Article 226Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 14A, 14A(2)

Read judgment

High Courts20 Apr 1977

Kotchuman Mathew and Another Vs T.N.K. Estates, a registered partnership and firm of Planters, by their partner T.N.K. Govindaraju Chettiar and Others

Madras High Court · (1977) 2 MLJ 121

Civil Procedure Code, 1908 (CPC) — Section 105(2)Constitution of India, 1950 — Article 133Transfer of Property Act, 1882 — Section 115

Read judgment