High Courts29 Oct 1971
K. Chelliah Vs Chairman Industrial Finance Corporation of India and Another
Madras High Court · AIR 1973 Mad 122
Constitution of India, 1950 — Article 226Industrial Finance Corporation Act, 1948 — Section 10, 41
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,742 of 5,229
High Courts28 Oct 1971
R. Govindaraj Vs N.G. Venkateswaran
Madras High Court · AIR 1972 Mad 346 : (1972) 85 LW 280
Madras House Rent Control Order, 1945 — Section 7Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 27
High Courts28 Oct 1971
Marutha Vs Rajagopal and Others
Madras High Court · (1972) CriLJ 1210
Criminal Procedure Code, 1898 (CrPC) — Section 253(1)
High Courts28 Oct 1971
Vellaiammal Vs Vellaichamy and Others
Madras High Court · AIR 1972 Mad 338 : (1972) 85 LW 261
Succession Act, 1925 — Section 372, 388Tamil Nadu Civil Courts Act, 1873 — Section 29, 29(1)
High Courts26 Oct 1971
P.C. Purushothama Reddiar and Others Vs The Court of the Appellate Authority (District and Session Judge), Pondicherry and Others
Madras High Court · AIR 1972 Mad 381
High Courts26 Oct 1971
Mahalinga Voikkaran Vs P.R.S. Sellathammal
Madras High Court · (1972) 85 LW 376 : (1972) 2 MLJ 17
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)(a)
High Courts25 Oct 1971Dismissed
K. Ramachandran and Others Vs Rajamanickam
Madras High Court · (1972) LW(Cri) 24
Penal Code, 1860 (IPC) — Section 426, 428, 448
High Courts25 Oct 1971
S. Ramaswamy Iyer Vs Sendhil Tiruppani Kattalai attached to Sri Subramaniaswami Koil
Madras High Court · (1972) 85 LW 370 : (1972) 2 MLJ 15
Registration Act, 1908 — Section 17(1)(d)Transfer of Property Act, 1882 — Section 117
High Courts25 Oct 1971
P.S. Jayaraman Vs The Presiding Officer, Labour Court, Coimbatore and another
Madras High Court · (1971) 10 MAD CK 0005
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts22 Oct 1971
K. Saradambal Vs Jagannathan and Brothers (Automobile Engineers and Motor Works (P.) Ltd.) T.V. Sundaram Iyengar and Sons P. Ltd. Vs Official Liquidator
Madras High Court · (1972) 42 CompCas 359
Companies Act, 1956 — Section 125, 529
High Courts22 Oct 1971Dismissed
The Motor Insurance Co. Ltd. Vs A.N. Pattammal and Another
Madras High Court · (1972) ACJ 380
Motor Vehicles Act, 1988 — Section 111A
High Courts22 Oct 1971
S.R. Srinivasa Thathachariar Vs Pitchai Muthu Moopan and Others
Madras High Court · (1972) CriLJ 287 : (1971) 84 LW 716 : (1971) 2 MLJ 424
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts22 Oct 1971
Sigappiachi and Others Vs M.A.P.A. Palaniappa Chettiar
Madras High Court · AIR 1972 Mad 463 : (1972) ILR (Mad) 333 : (1972) 85 LW 481
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts22 Oct 1971
R. Ananthan Vs Avery India Limited and Another
Madras High Court · (1973) 1 LLJ 166
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2, 59Industrial Disputes Act, 1947 — Section 33C
High Courts21 Oct 1971
State by Public Prosecutor Vs Vellaya Nadar
Madras High Court · (1972) LW(Cri) 66
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 20(1), 21(1)(a)(h), 7
High Courts20 Oct 1971
The Union of India Vs Cheyenna Compania Naviera S.A. and Another
Madras High Court · (1974) 1 MLJ 1
United States Carriage of Goods by Sea Act, 1936 — Section 4
High Courts19 Oct 1971
Eswari Amma and Another Vs K.K. Korah and Others
Madras High Court · AIR 1972 Mad 339 : (1972) 85 LW 239
Specific Relief Act, 1963 — Section 20Transfer of Property Act, 1882 — Section 105
High Courts15 Oct 1971
Eithiraj Vs K. Gopalaswamy Chetty
Madras High Court · AIR 1972 Mad 219 : (1972) 85 LW 150
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5, Order 18 Rule 6Evidence Act, 1872 — Section 91Madras City Tenants Protection Act, 1922 — Section 9
High Courts15 Oct 1971
Subramaniam Chettiar Vs A. Murugappan Chettiar and Others
Madras High Court · (1972) 85 LW 522 : (1972) 2 MLJ 168
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts15 Oct 1971Dismissed
The Assistant Director of Enforcement, Enforcement Directorate, Madras Vs M.M. Mohd. Meera Sahib
Madras High Court · (1971) LW(Cri) 258
Criminal Procedure Code, 1898 (CrPC) — Section 32Foreign Exchange Regulation Act, 1973 — Section 12(1)