High Courts16 Oct 1970Dismissed
In Re : Varada Kounder
Madras High Court · (1970) LW(Cri) 282
Penal Code, 1860 (IPC) — Section 302, 341
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,767 of 5,229
High Courts15 Oct 1970
M.S.M. Mangudi Vs State of Tamil Nadu
Madras High Court · AIR 1971 Mad 275 : (1971) 2 MLJ 27
High Courts15 Oct 1970Dismissed
Rajagopal Naidu and Another Vs Agimoola Padayachi
Madras High Court · (1970) LW(Cri) 261
Penal Code, 1860 (IPC) — Section 417, 465
High Courts14 Oct 1970
M.S.M. Buhari Vs S.M. Buhari
Madras High Court · AIR 1971 Mad 363 : (1971) 84 LW 158
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts13 Oct 1970
R. Thangasami Nadar Vs Ar.A.S. Duraiswami Nadar
Madras High Court · AIR 1971 Mad 428 : (1971) 84 LW 193 : (1971) 1 MLJ 249
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2)
High Courts13 Oct 1970Dismissed
R.R.G. Katre Vs I.M. Kapur and Another
Madras High Court · (1970) LW(Cri) 271
Evidence Act, 1872 — Section 73Penal Code, 1860 (IPC) — Section 182
High Courts13 Oct 1970
S.K. Subramaniam and Others Vs N.S. Krishnamachari
Madras High Court · (1971) 84 LW 140 : (1971) 1 MLJ 211
High Courts13 Oct 1970
In Re: Ramakrishna Pillai
Madras High Court · (1971) 1 MLJ 496
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 186, 342, 353, 506
High Courts29 Sept 1970
K.R. Shankar and Others Vs M.A. Bhuvanambal and Others
Madras High Court · (1971) ILR (Mad) 642
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(2), 2(3)
High Courts29 Sept 1970Allowed
Deputy Chief Controller of Imports and Exports, New Delhi Vs K.T. Kosalram and Others
Madras High Court · (1972) LW(Cri) 5
Constitution of India, 1950 — Article 134(1)(c), 136Imports and Exports (Control) Act, 1947 — Section 3, 4A, 5, 6Penal Code, 1860 (IPC) — Section 120B
High Courts29 Sept 1970
The T.V.R. Subbichetty's Family Charities Vs Executive Officer, Srperumbudur Town Panchayat
Madras High Court · (1971) 84 LW 133 : (1971) 1 MLJ 239
Constitution of India, 1950 — Article 226
High Courts29 Sept 1970
K.R. Sankar Vs M.A. Buvanambal Ammal
Madras High Court · AIR 1971 Mad 368 : (1971) 84 LW 134 : (1971) 1 MLJ 230
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(3)
High Courts29 Sept 1970Dismissed
Kothavaranga alias Goviada Pariayacal and Others Vs State and Another
Madras High Court · (1970) LW(Cri) 266
Penal Code, 1860 (IPC) — Section 147, 148, 323
High Courts29 Sept 1970
Subramania Reddiar Vs Kollapuri Reddiar and Others
Madras High Court · (1972) 85 LW 875 : (1972) 1 MLJ 74
Civil Procedure Code, 1908 (CPC) — Section 52, 53
High Courts28 Sept 1970
Assistant Director of Enforcement Vs O.S. Ibrahim
Madras High Court · (1971) 1 MLJ 122
High Courts24 Sept 1970
S.V. Raman Vs The Madras State Warehousing Corporation
Madras High Court · AIR 1971 Mad 431 : (1971) 1 MLJ 151
Constitution of India, 1950 — Article 12, 226, 226(1), 32Warehousing Corporations Act, 1962 — Section 18, 24
High Courts24 Sept 1970
Raja Goundar and Others Vs Inspector of Police
Madras High Court · (1971) 1 MLJ 95
High Courts24 Sept 1970
Rangaswami Gounder Vs Ramaswami Gounder
Madras High Court · AIR 1971 Mad 328 : (1971) 84 LW 25
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts24 Sept 1970Allowed
K. A Abbas Vs The Union of India and Another
Madras High Court · (1972) LW(Cri) 103
Cinematograph Act, 1952 — Section 5B, 5B(1), 5B(2), 5CConstitution of India, 1950 — Article 19, 19(1)(a)Penal Code, 1860 (IPC) — Section 292
High Courts23 Sept 1970
In Re: Munusami
Madras High Court · AIR 1971 Mad 259 : (1971) CriLJ 957 : (1971) 2 MLJ 30
Penal Code, 1860 (IPC) — Section 302, 325, 392