High Courts07 Jan 1972Dismissed
State by Public Prosecutor Vs Sivavadivel Udayar
Madras High Court · (1972) LW(Cri) 228
Factories Act, 1948 — Section 32(a), 41(3), 45, 45(3), 52
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,738 of 5,229
High Courts07 Jan 1972Dismissed
In Re: Murugesan
Madras High Court · (1972) LW(Cri) 145
Criminal Procedure Code, 1898 (CrPC) — Section 251AMadras Prohibition Act, 1937 — Section 4Penal Code, 1860 (IPC) — Section 325
High Courts06 Jan 1972Dismissed
S. Veesa Pandaram Vs Pt. M. Gopalaswami and Others
Madras High Court · (1972) LW(Cri) 54
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts06 Jan 1972Dismissed
In Re: Dakshinamoorthy
Madras High Court · (1972) LW(Cri) 223
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 392, 397, 411
High Courts05 Jan 1972Allowed
In Re: Ramalingam
Madras High Court · (1972) LW(Cri) 65
Penal Code, 1860 (IPC) — Section 304A, 337, 338
High Courts05 Jan 1972
K. V. Krishna Iyer Vs The President, Panchayat Board and Others
Madras High Court · (1974) 1 MLJ 218
Limitation Act, 1963 — Section 5
High Courts04 Jan 1972Allowed
In Re: R. Kanniah and Another
Madras High Court · (1972) LW(Cri) 139
Motor Vehicles Act, 1939 — Section 123
High Courts04 Jan 1972
N. Palani Vs G. Loganathan and Another
Madras High Court · (1972) LW(Cri) 81
Penal Code, 1860 (IPC) — Section 323
High Courts03 Jan 1972Dismissed
State by Public Prosecutor Vs Joseph J. Palakunnal
Madras High Court · (1972) LW(Cri) 70
Plantations Labour Act, 1951 — Section 36
High Courts03 Jan 1972Dismissed
K. Ramanathan Vs The Secretary to the Government, Health and Family Planning Department and Another
Madras High Court · (1973) ILR (Mad) 359
Constitution of India, 1950 — Article 311
High Courts03 Jan 1972Dismissed
The Executive Officer, Velur Town Panchayat Vs Varadarajan
Madras High Court · (1972) LW(Cri) 63
Tamil Nadu Panchayats Act, 1994 — Section 178
High Courts03 Jan 1972
Smt. V. Kanakammal Proprietrix, Lakshmi Saraswathi Bus Service Vs Thiru K.L. Narasimhan, Proprietor, Ashoka Motors
Madras High Court · AIR 1972 Mad 266 : (1972) 1 MLJ 344
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Jan 1972
P. Muthalagu Vs The Collector of Tiruchirapalli and Others
Madras High Court · (1972) 85 LW 367 : (1972) 2 MLJ 42
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 3A, 5(1)(b)
High Courts03 Jan 1972Dismissed
V.S. Kumaraswamy Mudaliar and Others Vs The State of Madras and Another
Madras High Court · (1974) ILR (Mad) 362
Land Acquisition Act, 1894 — Section 35, 35(1), 36, 37Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956 — Section 3, 8, 8(1), 8(2), 8(3)
High Courts23 Dec 1971
Balammal and Others Vs M. Lakshmana Naicker
Madras High Court · AIR 1972 Mad 333 : (1972) 85 LW 385
High Courts23 Dec 1971
A.K.A. CT. V. CT. Alagappa Chettiar and Others Vs A. Venkatachalam Chettiar
Madras High Court · AIR 1973 Mad 162 : (1972) 85 LW 588
High Courts23 Dec 1971
B. Srinivasan Vs AL. V.R. ST. Veerappa Chettiar and Others
Madras High Court · AIR 1973 Mad 165 : (1972) 85 LW 503
Provincial Insolvency Act, 1920 — Section 78
High Courts23 Dec 1971Dismissed
Messrs. Mangilal and Co. by partner Pukraj Vs Messrs. Sha Oakchand Mishrimal by their partner Jaichand
Madras High Court · (1971) 12 MAD CK 0005
High Courts23 Dec 1971
The Citadel Fine Pharmaceuticals Private Limited Vs The District Revenue Officer and Others Spencer and Company Limited Vs The Deputy Commissioner of Prohibition and Excise and Another Pharm Products (Private) Limited Vs The District Revenue Officer and Another
Madras High Court · (1973) 86 LW 805 : (1973) 1 MLJ 99
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 19
High Courts20 Dec 1971Dismissed
The Sanitary Inspector, Corporation of Madras Vs Parasuraman
Madras High Court · (1972) LW(Cri) 58
Madras City Municipal Corporation Act, 1919 — Section 304, 357