High Courts08 Mar 1974
Thirugnana Sambandam Chettiar Vs Kadumbadi Naicker and Others
Madras High Court · (1975) 88 LW 421 : (1975) 1 MLJ 75
Criminal Procedure Code, 1973 (CrPC) — Section 145
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,688 of 5,229
High Courts07 Mar 1974
The Commissioner, Hindu Religious and Charitable Endowments Vs V. Krishnaswami and Another
Madras High Court · (1974) 2 MLJ 306
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 11
High Courts07 Mar 1974Dismissed
The Commissioner, Hindu Religious and Charitable Endowments, Madras Vs V. Krishnaswami and Another
Madras High Court · AIR 1975 Mad 167
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 11
High Courts07 Mar 1974Dismissed
C. Veerabahu Pattar Vs P. Eswara Pillai
Madras High Court · AIR 1975 Mad 171 : (1975) 88 LW 17
Limitation Act, 1963 — Section 18
High Courts07 Mar 1974
Hussain Uduman Vs Venkatachala Mudaliar and Others
Madras High Court · (1974) ILR (Mad) 531 : (1974) 2 MLJ 275
High Courts07 Mar 1974
G. Veerabahu Pattar Vs P. Eswara Pillai
Madras High Court · (1975) 1 MLJ 31
Limitation Act, 1908 — Section 19
High Courts06 Mar 1974Dismissed
Ghousia Begum Vs The Union Territory of Pondicherry
Madras High Court · AIR 1975 Mad 345 : (1974) ILR (Mad) 399
Civil Procedure Code, 1908 (CPC) — Section 11, 80Constitution of India, 1950 — Article 226, 239, 246, 246(1)Land Acquisition Act, 1894 — Section 3, 4(1), 5
High Courts04 Mar 1974Dismissed
Porkodial Achi and Another Vs Sukumaran and Others
Madras High Court · (1975) ILR (Mad) 324
Hindu Marriage Act, 1955 — Section 7, 7A, 7A(2), 7A(3), 7A(4)Penal Code, 1860 (IPC) — Section 494Special Marriage Act, 1954 — Section 13(2), 13(3), 15, 16, 18
High Courts01 Mar 1974Dismissed
Madras Motor and General Insurance Co. Ltd. Vs Madathi Ammal and Another
Madras High Court · AIR 1975 Mad 250 : (1978) 87 LW 888
Motor Vehicles Act, 1939 — Section 3, 96, 96(2), 96(3)
High Courts01 Mar 1974
Madras Motor and General Insurance Company Limited Vs Madathi Ammal and Another
Madras High Court · (1974) 2 MLJ 204
High Courts01 Mar 1974
Sarayakaran alis Muniyan Vs Perumal
Madras High Court · (1974) ILR (Mad) 205 : (1974) 2 MLJ 208
Partition Act, 1893 — Section 2, 3, 3(1)
High Courts28 Feb 1974Allowed
V. Ramaswami (died) and Others Vs Ananchamuthu Aiyar
Madras High Court · AIR 1975 Mad 12 : (1973) ILR (Mad) 354 : (1978) 87 LW 617 : (1974) 87 LW 617
High Courts28 Feb 1974Dismissed
Papanasam Fishermen Co-op. Society Ltd. and Another Vs The Collector of Thanjavur and Others
Madras High Court · AIR 1975 Mad 81 : (1974) ILR (Mad) 15 : (1978) 87 LW 723 : (1974) 87 LW 723
Constitution of India, 1950 — Article 226Fisheries Act, 1897 — Section 6
High Courts27 Feb 1974Dismissed
Ganesamuthuriar and Another Vs The Idols of Sri Sappani Karuppuswami and Others
Madras High Court · AIR 1975 Mad 23 : (1978) 87 LW 704 : (1974) 87 LW 704
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108
High Courts22 Feb 1974
P.T. Srinivasan Vs Sri Malleeswarar Devasthanam and Others
Madras High Court · (1978) 87 LW 527 : (1974) 87 LW 527 : (1974) 2 MLJ 172
High Courts22 Feb 1974Allowed
Commissioner, Sathyamangalam Municipality Vs S.N. Nachimuthu
Madras High Court · (1974) 02 MAD CK 0015
Tamil Nadu District Municipalities Act, 1920 — Section 199, 216(1)
High Courts21 Feb 1974Dismissed
K. Sp. S.K. Kalayappa Chettiar and Another Vs The Commissioner of Land Revenue and Cinematograph, Board of Revenue and Others
Madras High Court · (1975) ILR (Mad) 17
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5, 5(1)Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 3, 79A(3)
High Courts21 Feb 1974
V. Raju Vs The President, Madurai Dist. Central Co-operative Bank Ltd. and Another
Madras High Court · (1975) 2 LLJ 240
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33C
High Courts21 Feb 1974Dismissed
The Union of India (UOI) Vs The Railway Rates Tribunal, Madras and Another
Madras High Court · AIR 1975 Mad 28
Railways Act, 1890 — Section 41(3)
High Courts21 Feb 1974
V. Raju Vs The President, Madurai District Central Co-operative Bank Limited and Another
Madras High Court · (1975) 1 MLJ 83
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 33C(2)