High Courts20 Sept 1974Dismissed
The Great Eastern Shipping Co. Ltd. Vs The Union Carbide India Ltd.
Madras High Court · (1975) ILR (Mad) 456
Carriage of Goods by Sea Act, 1925 — Section 2
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,676 of 5,229
High Courts20 Sept 1974
Bansilal Fomra and Others Vs The Thadava Co-operative Agricultural and Industrial Society Limited
Madras High Court · (1976) 89 LW 339 : (1976) 1 MLJ 39
Essential Commodities Act, 1955 — Section 3Sugarcane (Control) Order, 1966 — Clause 3(b)
High Courts20 Sept 1974Dismissed
Sri Visalam Chit Funds Ltd. Vs P.N. Srinivasa Mudaliar and Another
Madras High Court · (1975) ILR (Mad) 46
Contract Act, 1872 — Section 74Tamil Nadu Chit Funds Act, 1961 — Section 24, 25(1)
High Courts19 Sept 1974Dismissed
V.R. Subbaih, Murgun Trading Agency Vs Assistant Collector of Central Excise: I.D.O.
Madras High Court · (1978) 2 ELT 227
Central Excises and Salt Act, 1944 — Section 33
High Courts19 Sept 1974
The Management of Hindu Vs Principal Labour Court and Others K.R. Venkatesan, T.E. Ethirajan and M. Ramarathinam Vs Labour Court and Another
Madras High Court · (1975) 2 LLJ 439
Constitution of India, 1950 — Article 226Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 12, 13, 17, 9
High Courts18 Sept 1974
R. Ramachandra Naidu Vs Commissioner of Income Tax and Another
Madras High Court · (1976) 102 ITR 227
Income Tax Act, 1961 — Section 132, 132(5)
High Courts17 Sept 1974
Mohammed Asaraf and others Vs Kulasekaraperumal Pillal
Madras High Court · (1974) 09 MAD CK 0010
Easements Act, 1882 — Section 13, 13(b)Transfer of Property Act, 1882 — Section 8
High Courts16 Sept 1974Dismissed
The Coimbatore District Central Co-Operative Supply and Marketing Society Ltd., Coimbatore Vs Deputy Commercial Tax Officer, Coimbatore and Another
Madras High Court · (1975) 88 LW 435 : (1975) 35 STC 226
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 3, 5, 6
High Courts16 Sept 1974
A. Pafeeq Ahmed Sahib Vs Istiaq Ahmed
Madras High Court · (1975) CriLJ 1470 : (1975) 88 LW 135
High Courts16 Sept 1974Dismissed
Ramalinga Choodambikai Mills Ltd. Vs The Government of India and Others
Madras High Court · AIR 1975 Mad 217 : (1984) 15 ELT 407 : (1975) 88 LW 437
Central Excise Rules, 1944 — Rule 10, 10A, 56, 9BCentral Excises and Salt Act, 1944 — Section 37, 37(2)Constitution of India, 1950 — Article 226
High Courts16 Sept 1974
A. Rafeeq Ahmed Sahib Vs Istiaq Ahmed
Madras High Court · (1975) 2 MLJ 4
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Evidence Act, 1872 — Section 3
High Courts16 Sept 1974
M/s. The Farm Tea Estates Syndicate, Kotagiri Vs The Government of India, Ministry of Finance, Department of Revenue and Insurance, New Delhi and another
Madras High Court · (1974) 09 MAD CK 0002
High Courts13 Sept 1974Allowed
Ayyamperumal Gounder Vs Parthasarathi Naicker
Madras High Court · (1975) ILR (Mad) 506
High Courts12 Sept 1974
Tarakshi Panchayat Vs District Revenue Officer and Another
Madras High Court · (1975) 88 LW 180 : (1975) 1 MLJ 4
Tamil Nadu Panchayats Act, 1958 — Section 86
High Courts10 Sept 1974
Parry and Company Limited Vs State of Tamil Nadu and Others
Madras High Court · (1975) 1 MLJ 318
Contract Act, 1872 — Section 72Madras General Sales Tax Act, 1939 — Section 18ATamil Nadu General Sales Tax Act, 1959 — Section 51
High Courts10 Sept 1974
Baluchamy Vs Srinivasan Ayyavaru
Madras High Court · (1975) 88 LW 189 : (1975) 1 MLJ 30
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(3)(a)
High Courts06 Sept 1974
Neela Bai Ammal Vs Krishnaveni Ammal
Madras High Court · (1975) 88 LW 28 : (1975) 2 MLJ 37
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 11, 46Evidence Act, 1872 — Section 114(e)
High Courts06 Sept 1974Allowed
The Bank of Madurai Ltd. and Another Vs P.C. Subba Raju and Another
Madras High Court · (1975) ILR (Mad) 496
Stamp Act, 1899 — Article 5, 6
High Courts05 Sept 1974Allowed
Muthuswami Pillai and another Vs Inspector of Police Ilayangudi (Parthibanoor P.S.G. No. (sic)/73)
Madras High Court · (1974) 09 MAD CK 0030
Penal Code, 1860 (IPC) — Section 323, 324
High Courts02 Sept 1974
N. Natesa Naicker and Others Vs Vedagiri
Madras High Court · (1975) 88 LW 779 : (1975) 1 MLJ 301
Specific Relief Act, 1963 — Section 15