High Courts13 Jul 1970
State by Public Prosecutor Vs Govindaraja Naidu and Others
Madras High Court · (1970) 2 MLJ 459
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 436
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,771 of 5,229
High Courts13 Jul 1970
State Vs Murugayyan and Others
Madras High Court · (1970) 2 MLJ 460
Penal Code, 1860 (IPC) — Section 302, 307, 426
High Courts10 Jul 1970
Narasimham Naidu and Another Vs S. Ayilu Naidu and Others
Madras High Court · (1970) 83 LW 761 : (1971) 1 MLJ 228
Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts10 Jul 1970
Subbiah Gounder Vs Kandaswamy Gounder
Madras High Court · AIR 1971 Mad 169 : (1971) CriLJ 478
Criminal Procedure Code, 1898 (CrPC) — Section 411
High Courts10 Jul 1970
In Re: Poonaikannan alias Karuppa Valayan
Madras High Court · (1970) 2 MLJ 675
Penal Code, 1860 (IPC) — Section 397
High Courts10 Jul 1970Dismissed
In Re : Thimmaraya Chetty
Madras High Court · (1970) LW(Cri) 267
Penal Code, 1860 (IPC) — Section 304
High Courts09 Jul 1970Dismissed
R. Sundaresa Iyer and Sons Vs Board of Revenue (C.T.) and Another
Madras High Court · (1971) 28 STC 430
High Courts08 Jul 1970
M. Pappu Reddiar (Died) and Others Vs Amaravathi Ammal and Others
Madras High Court · AIR 1971 Mad 182
Registration Act, 1908 — Section 17(2)Transfer of Property Act, 1882 — Section 53
High Courts08 Jul 1970
M. Pappu Reddiar (died) and Others Vs Amaravathi Ammal alias Avudai Ammal and Others
Madras High Court · (1971) ILR (Mad) 497 : (1970) 83 LW 795 : (1971) 1 MLJ 225
High Courts07 Jul 1970
Sethu Ramalinga Menattarayar Vs Veerawami Chettiar and Others
Madras High Court · AIR 1971 Mad 174
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts07 Jul 1970Dismissed
R. Mohammed Kuthubuddin and Others Vs The Additional Tribunal for Disciplinary Proceedings and Another
Madras High Court · (1971) ILR (Mad) 623
Constitution of India, 1950 — Article 309, 311Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 251AEvidence Act, 1872 — Section 24
High Courts06 Jul 1970
R. Thatha Desika Thathachariar Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments (Administration) and Others
Madras High Court · (1970) 83 LW 747 : (1970) 2 MLJ 475
Constitution of India, 1950 — Article 226
High Courts06 Jul 1970
D.R. Nagarajan Vs The Commissioner, Hindu Religious and Charitable Endowments (Administration), Department, Madras
Madras High Court · AIR 1971 Mad 295
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 45, 45(1), 47, 86
High Courts06 Jul 1970
D.R. Nagarajan Vs The Commissioner, Hindu Religious and Charitable Endowments (Admn.) Department
Madras High Court · (1970) 83 LW 753 : (1970) 2 MLJ 599
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 86
High Courts03 Jul 1970
Maria Rosal De Rose and Another Vs The State of Tamil Nadu and Another
Madras High Court · (1970) 2 MLJ 471
Land Acquisition Act, 1894 — Section 4, 6
High Courts02 Jul 1970
R. Swaminathan Vs Annammal alias Srimathi
Madras High Court · (1970) 83 LW 767 : (1971) 1 MLJ 234
High Courts02 Jul 1970
Bodi Reddy Vs Appu Goundan
Madras High Court · (1971) ILR (Mad) 155 : (1970) 83 LW 797 : (1970) 2 MLJ 577
High Courts02 Jul 1970
A. Chinnaswami Gounder Vs The Director of Settlements and Others
Madras High Court · (1971) 84 LW 333 : (1971) 1 MLJ 235
Constitution of India, 1950 — Article 226
High Courts02 Jul 1970
Narayanaswami Naidu Vs Chellammal and Others
Madras High Court · (1970) 2 MLJ 633
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 31Succession Act, 1925 — Section 214(1)(b)