COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,777 of 5,229

High Courts24 Feb 1970Dismissed

Jalagam Subramaniam Naidu and Sons by Present Sole Partner, Jalagam Subramania Naidu (Junior) and Others Vs P. Kannammal (Died) and Others

Madras High Court · (1970) 02 MAD CK 0008

Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 44

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High Courts22 Feb 1970

State Provident Fund Inspector, Tiruchi Vs Periannan

Madras High Court · (1972) LW(Cri) 222

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(2)

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High Courts21 Feb 1970

Rangammal Vs Marudamuthu Muthuraja

Madras High Court · (1971) ILR (Mad) 401 : (1970) 83 LW 541 : (1970) 2 MLJ 620

Hindu Succession Act, 1956 — Section 14

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High Courts21 Feb 1970Allowed

In Re: Selvin

Madras High Court · (1970) LW(Cri) 55

Penal Code, 1860 (IPC) — Section 380, 457

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High Courts20 Feb 1970

Sundararaja Pillai Vs Kamalpatcha

Madras High Court · (1970) LW(Cri) 58

Penal Code, 1860 (IPC) — Section 323, 352

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High Courts20 Feb 1970

In Re: Pandian and Another

Madras High Court · (1970) 2 MLJ 26

Madras Prohibition Act, 1937 — Section 16(1)

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High Courts20 Feb 1970Allowed

Pandian Vs Muthuswamy

Madras High Court · (1970) LW(Cri) 108

Criminal Procedure Code, 1898 (CrPC) — Section 510Madras Prohibition Act, 1937 — Section 16(1)

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High Courts18 Feb 1970Allowed

Varadarajulu Naidu Vs Revenue Divisional Officer, Tirukoilur

Madras High Court · AIR 1970 Mad 374 : (1971) ILR (Mad) 476 : (1970) 83 LW 301 : (1970) 2 MLJ 67

Constitution of India, 1950 — Article 31Land Acquisition Act, 1894 — Section 23

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High Courts18 Feb 1970

In Re: Kunjithapatham

Madras High Court · (1970) LW(Cri) 54

Tamil Nadu Gaming Act, 1930 — Section 3

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High Courts18 Feb 1970

Nagappa Gounder Vs Kasi Gounder and Others

Madras High Court · (1970) 83 LW 782 : (1971) 1 MLJ 371

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High Courts16 Feb 1970

Anglo-American Direct Tea Trading Company Ltd. Vs Labour Court and Others

Madras High Court · (1970) 1 LLJ 481

Industrial Disputes Act, 1947 — Section 33A

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High Courts13 Feb 1970

In Re: Elumalai and Another

Madras High Court · (1970) 2 MLJ 313

Essential Commodities Act, 1955 — Section 3, 7Madras Rationing Order, 1965 — Rule 5

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High Courts13 Feb 1970Dismissed

Arunachalathammal and Others Vs Sudalaimuthu Pillai and Others

Madras High Court · (1970) 02 MAD CK 0020

Court Fees Act, 1870 — Section 7, 7(4A)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 40, 40(1)

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High Courts13 Feb 1970

Ramaswami Naidu and Another Vs The State of Madras

Madras High Court · AIR 1971 Mad 297 : (1971) ILR (Mad) 682 : (1971) 84 LW 19

Land Acquisition Act, 1894 — Section 23(2)Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956 — Section 8(1)

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High Courts13 Feb 1970Dismissed

Arunachalathammal and others Vs Sudalaimuthu Pillai and others

Madras High Court · (1970) 02 MAD CK 0005

Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 41

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High Courts11 Feb 1970

M.K. Subramaniam Pillai Vs The State of Madras

Madras High Court · (1971) 1 MLJ 270

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High Courts11 Feb 1970Dismissed

M.K. Subramania Pillai Vs The State of Madras

Madras High Court · (1971) 27 STC 260

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High Courts11 Feb 1970Allowed

In Re: Manicka Achari and Another

Madras High Court · AIR 1970 Mad 491 : (1970) CriLJ 1590 : (1970) 2 MLJ 380

Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 4(1), 8

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High Courts10 Feb 1970

Balammal Vs PHK. S. Muthuswami Chettiar and Others

Madras High Court · (1972) 85 LW 916 : (1972) 2 MLJ 427

Easements Act, 1882 — Section 3(f)

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High Courts10 Feb 1970Allowed

Elumalai Gounder Vs Annamalal Gounder and 15 Others

Madras High Court · (1970) LW(Cri) 59

Criminal Procedure Code, 1898 (CrPC) — Section 145(1)

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