High Courts22 Jul 1976
W.B. Correya Vs Dy. Managing Director, Indian Airlines and Others
Madras High Court · (1977) 2 LLJ 163
Air Corporations Act, 1953 — Section 45Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,634 of 5,229
High Courts21 Jul 1976
D. Chelliah Nadar and Another Vs G. Lalitha Bai and Another
Madras High Court · (1977) ILR (Mad) 1 : (1977) 90 LW 181 : (1977) 1 MLJ 454
High Courts21 Jul 1976
Mount Mettur Pharmaceuticals (P.) Ltd. Vs A. Wander
Madras High Court · AIR 1977 Mad 105 : (1977) 90 LW 386 : (1977) 1 MLJ 21
Trade and Merchandise Marks Act, 1958 — Section 11, 12(1), 12(3), 2(1), 21
High Courts21 Jul 1976Partly Allowed
D. Chelliah Nadar and Another Vs G. Lalita Bai and Another
Madras High Court · AIR 1978 Mad 66
Constitution of India, 1950 — Article 254Part B States (Laws) Act, 1951 — Section 6Succession Act, 1925 — Section 29(2), 6
High Courts21 Jul 1976
Commissioner of Income Tax Vs Saraswathi Viswanathan and Others
Madras High Court · (1976) ILR (Mad) 50 : (1977) 107 ITR 208
Income Tax Act, 1922 — Section 16(3)Income Tax Act, 1961 — Section 64
High Courts20 Jul 1976
E. K. M. K. Nawabjan Vs Krishnan Chettiar and Others
Madras High Court · (1977) 1 MLJ 382
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19, Order 21 Rule 54(2), Order 21 Rule 67, Order 21 Rule 90, Order 5 Rule 17
High Courts20 Jul 1976
M. Shanmugasundaram Vs Kancheepuram Vellalar Silk Handloom Weavers Co-operative Production and Sales Society
Madras High Court · (1977) CriLJ 620
High Courts20 Jul 1976Dismissed
Bharathi Pulvarising Mills Private Limited Vs State of Tamil Nadu
Madras High Court · (1977) 40 STC 15
Central Sales Tax Act, 1956 — Section 2, 3, 4, 6, 9Sales of Goods Act, 1930 — Section 18, 23, 26, 33, 39Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts20 Jul 1976
Pavanasam Vs T. Parthasarathy and others
Madras High Court · (1977) LW(Cri) 127
Criminal Procedure Code, 1973 (CrPC) — Section 204(3), 337, 397, 397(2), 397(3)
High Courts19 Jul 1976Allowed
Madura Coats Ltd. Vs Collector of Central Excise and Others
Madras High Court · (1979) 4 ELT 16
Central Excise Rules, 1944 — Rule 10, 173Q, 9(2)
High Courts19 Jul 1976Allowed
Pankaja Mills Ltd, Coimbatore and others S.R. Gowindarajuiu and others Vs N. Sivaramakrishna Iyer, Provident Fund Inspector, Coimbatore-9
Madras High Court · (1977) LW(Cri) 119
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)(b), 473Industries (Development and Regulation) Act, 1951 — Section 18A
High Courts16 Jul 1976
S.R. Ramasami Gounder Vs The Authorised Officer, Land Reforms
Madras High Court · (1977) 1 MLJ 241
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Jul 1976
D. Srinivasan Chettiar Vs Secretary, Ramanathapuram Market Committee
Madras High Court · (1977) 1 MLJ 433
High Courts15 Jul 1976
N. Muthuswami Naidu Vs The State of Tamil Nadu and Another
Madras High Court · (1976) ILR (Mad) 1 : (1977) 1 MLJ 204
High Courts14 Jul 1976
The Employees' State Corporation and Another Vs R. Sreedhara Panicker, proprietor, Amrithapradayani Vaidyasala
Madras High Court · (1976) ILR (Mad) 93 : (1977) 90 LW 61 : (1977) 1 MLJ 477
High Courts14 Jul 1976
M.R. Ramamurthy Vs The Director of Supplies and Disposal and Others
Madras High Court · (1977) 1 MLJ 237
High Courts14 Jul 1976
E.S.I.C. Vs R. Sreedhara Panicker
Madras High Court · (1977) 2 LLJ 280
Employees State Insurance Act, 1948 — Section 2, 75, 77Factories Act, 1948 — Section 2
High Courts13 Jul 1976
Hamsaveni Ammal and Others Vs S. Rajagopal Chettiar
Madras High Court · (1978) 91 LW 32 : (1977) 1 MLJ 207
High Courts13 Jul 1976
G.A. Valambal Vs The Idol of Sri Madyaijuneswaraswami Pattavaithalai
Madras High Court · (1976) 07 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 Jul 1976
P. Palaniswami Vs Commissioner of Income Tax
Madras High Court · (1977) 106 ITR 811
Income Tax Act, 1961 — Section 147, 154