High Courts15 Feb 1971
The Government of Madras Vs A.S. Navaneethakrishna Pillai
Madras High Court · AIR 1971 Mad 472 : (1971) 84 LW 459 : (1971) 2 MLJ 134
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,761 of 5,229
High Courts15 Feb 1971
Venkataraman Vs L.A. Thangappa Gounder
Madras High Court · AIR 1972 Mad 119 : (1971) 84 LW 695
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 45, 57, 57(1), 62
High Courts11 Feb 1971
T. Swaminathan (Dead) and Another Vs State of Madras and Others
Madras High Court · AIR 1971 Mad 483 : (1971) 84 LW 562 : (1971) 2 MLJ 146
Constitution of India, 1950 — Article 226Land Encroachment Act, 1905 — Section 2(1)
High Courts11 Feb 1971
A. Sundarasan Vs A.C. Thirulokchandar and Another
Madras High Court · (1973) 86 LW 556 : (1973) 2 MLJ 290
Copyright Act, 1957 — Section 48
High Courts11 Feb 1971Dismissed
The Madras Advocates' Co-operative Society Ltd. Vs The Joint Commercial Tax Officer
Madras High Court · (1971) 84 LW 435 : (1971) 2 MLJ 77 : (1971) 28 STC 224
High Courts11 Feb 1971
Vengammal and Another Vs Ramachandran by mother Jayalakshmi Ammal and Others
Madras High Court · AIR 1971 Mad 490 : (1971) 84 LW 483 : (1971) 2 MLJ 280
Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1955 — Section 66, 66(1), 67, 68, 69Land Acquisition Act, 1894 — Section 18
High Courts11 Feb 1971
N.V. Panchapakesan Vs K. Swaminathan
Madras High Court · (1971) 84 LW 800 : (1971) 2 MLJ 169
Madras City Tenants Protection Act, 1922 — Section 9
High Courts11 Feb 1971
Parthasarathy Pillai Vs S.M. Shamsuddeen
Madras High Court · AIR 1972 Mad 98 : (1971) 84 LW 519 : (1971) 2 MLJ 414
High Courts10 Feb 1971
C.K. Subramanian Vs C.K. Ramaswamy
Madras High Court · AIR 1971 Mad 479 : (1971) 84 LW 439
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts09 Feb 1971Dismissed
K. Venkataraman and Co. Vs The State of Tamil Nadu and Others
Madras High Court · (1971) 28 STC 426
High Courts09 Feb 1971
Silambani Sri Chidambara Vinayagar Swami Devastanam Devakkottai and Others Vs Duraisami Nadar and Others
Madras High Court · AIR 1971 Mad 474 : (1971) 84 LW 492 : (1971) 2 MLJ 278
High Courts09 Feb 1971
In re Babi and Others
Madras High Court · (1971) CriLJ 1488
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 8(a)
High Courts09 Feb 1971
M.E. Balkis Beevi Ammal Vs Jubeda Beevi Ammal and Others
Madras High Court · AIR 1972 Mad 29 : (1971) 84 LW 454 : (1971) 2 MLJ 130
Civil Procedure Code, 1908 (CPC) — Section 132(1)
High Courts09 Feb 1971Dismissed
S. Chattanatha Karayalar Vs The Executive Officer, Puthalam Panchayat
Madras High Court · (1971) LW(Cri) 122
Tamil Nadu Panchayats Act, 1958 — Section 181
High Courts08 Feb 1971
Chinnappavu Naidu Vs Meenakshi Ammal and Another
Madras High Court · AIR 1971 Mad 453 : (1971) 84 LW 377
High Courts08 Feb 1971
In Re: Veerasikku and Another
Madras High Court · (1971) CriLJ 770
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts08 Feb 1971
Ganapathi Padayachi Vs The Authorised Officer, Land Ceilings, Thanjavur
Madras High Court · AIR 1971 Mad 384 : (1971) 84 LW 237
High Courts08 Feb 1971Allowed
Durairaj Nadar Vs The Assistant Collector, Tuticorin and Another
Madras High Court · (1971) LW(Cri) 185
Penal Code, 1860 (IPC) — Section 187
High Courts05 Feb 1971
V.A. Amiappa Nainar (Died) and Others Vs N. Annamalai Chettiar (Died) and Others
Madras High Court · AIR 1972 Mad 154 : (1971) 84 LW 691
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 11, 114, 13, 155, 157
High Courts05 Feb 1971Dismissed
S. Balasubramanian and Others Vs Thiru M. Karunanidhi and Others
Madras High Court · (1971) ILR (Mad) 437
Constitution of India, 1950 — Article 153, 154, 163(1), 166, 167