COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,784 of 5,229

High Courts18 Nov 1969

Panchayat Union Council, Tirupattur and Another Vs C. Tirupathy

Madras High Court · AIR 1971 Mad 26 : (1970) 83 LW 536

Madras Local Boards Act, 1884 — Section 156Madras Local Boards Act, 1920 — Section 225Madras Village Panchayats Act, 1950 — Section 107

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High Courts18 Nov 1969

Panchayat Union Council and Another Vs C. Tirupathy

Madras High Court · (1970) ILR (Mad) 441 : (1970) 2 MLJ 572

Tamil Nadu Panchayats Act, 1958 — Section 170

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High Courts17 Nov 1969

State of Madras Vs Muthurethinam and Others

Madras High Court · AIR 1970 Mad 353 : (1970) ILR (Mad) 1 : (1970) 83 LW 424

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1908 — Section 12(2)

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High Courts14 Nov 1969Allowed

Miss Violet Wapshare Vs Miss Maureen Froud

Madras High Court · (1970) LW(Cri) 4

Penal Code, 1860 (IPC) — Section 499, 500

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High Courts14 Nov 1969

Raghuvir Kumar by next friend and mother Smt. D.P. Kamala Kumari and Another Vs Smt. Shanmughavadivu and Others

Madras High Court · (1970) 2 MLJ 193

Evidence Act, 1872 — Section 21Insurance Act, 1938 — Section 39

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High Courts13 Nov 1969

The Self-Respect Sangam, Erode by President, E.V. Ramaswami Naicker Vs Nagammal

Madras High Court · (1970) 83 LW 199 : (1970) 1 MLJ 367

Partition Act, 1893 — Section 6

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High Courts13 Nov 1969

R. Murugesan Vs Union Terrirtory of Pondicherry and Others

Madras High Court · (1976) 2 LLJ 435

Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 28, 31, 33

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High Courts12 Nov 1969

Elumalai Vs The Management of Simplex Concrete Piles (India) Ltd. and Another

Madras High Court · (1970) 2 MLJ 233

Industrial Disputes Act, 1947 — Section 2(s), 25C, 33(c)(2)

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High Courts12 Nov 1969

The Tirunelveli Tuticorin Electric Supply Co. Ltd. Vs The Industrial Tribunal and Another

Madras High Court · (1975) 1 LLJ 304

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33

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High Courts12 Nov 1969Allowed

N. Muthiah Achary and Sons Vs State of Madras

Madras High Court · AIR 1970 Mad 346 : (1970) 25 STC 350

Tamil Nadu General Sales Tax Act, 1959 — Section 2

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High Courts12 Nov 1969

Elumalai Vs Management of Simplex Concrete Piles (India) Ltd. and Another

Madras High Court · (1970) 2 LLJ 454 : (1970) 83 LW 317

Industrial Disputes Act, 1947 — Section 2, 25C, 33

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High Courts12 Nov 1969

K.G. Ponnuswami Chettiar, Ex-partner, Dhanalakshmi Oil Mills Vs The State of Madras

Madras High Court · (1971) 2 MLJ 237

Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18(A), 5(1)(1)

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High Courts12 Nov 1969

Commissioner of Agricultural Income Tax Vs Tipperary Estates Company

Madras High Court · (1970) 76 ITR 396

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5

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High Courts12 Nov 1969

Swamy and Co. (Tanners) Vaniambadi by V. Narayanaswami Senior partner Vs Employees' State Insurance Corporation

Madras High Court · (1970) 2 MLJ 232

Employees State Insurance Act, 1948 — Section 40(1)

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High Courts11 Nov 1969

A. Velayutha Raja, Raja Engineering Co., Madurai Vs Board of Revenue (CT), Madras

Madras High Court · AIR 1971 Mad 137 : (1970) ILR (Mad) 560 : (1970) 83 LW 488 : (1971) 2 MLJ 546 : (1970) 26 STC 176

Tamil Nadu General Sales Tax Act, 1959 — Section 12, 14, 15, 16, 16(1)

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High Courts11 Nov 1969

Spirit Warehouse Vs The State of Madras

Madras High Court · (1971) 1 MLJ 7

Madras General Sales Tax Act, 1939 — Section 2(n)

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High Courts11 Nov 1969

Rajammal Vs The Union of India (UOI)

Madras High Court · (1970) ACJ 430 : (1970) 83 LW 734 : (1970) 2 MLJ 497

Railways Act, 1890 — Section 66, 82A

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High Courts07 Nov 1969Allowed

In Re: S.C. Pandian

Madras High Court · (1970) LW(Cri) 6

Penal Code, 1860 (IPC) — Section 353

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High Courts07 Nov 1969Dismissed

The Rayala Corporation Private Limited by Managing Director, M.R. Pratap Vs The Secretary, Ministry of Industrial Development and Department of Company Affairs, Company Law Board and Others

Madras High Court · (1969) 11 MAD CK 0047

Companies Act, 1956 — Section 209, 209(4), 234, 235, 236Constitution of India, 1950 — Article 226

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High Courts07 Nov 1969

N. Bashyam and Another Vs The State of Madras and Others

Madras High Court · (1970) 83 LW 132 : (1970) 1 MLJ 510

Tamil Nadu General Clauses Act, 1891 — Section 3(22)Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 60

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