COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,787 of 5,229

High Courts29 Sept 1969Dismissed

S.P. Thiruvambalam and Others Vs The Commissioner, Hindu Religious and Charitable Endowments (Administration) and Others

Madras High Court · (1969) 09 MAD CK 0003

Constitution of India, 1950 — Article 26Madras Hindu Religious Endowments Act, 1926 — Section 84, 9(12)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 6(17), 6(9)

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High Courts26 Sept 1969

K.C.P., Ltd., Central Workshop Vs K.C.P. Employees' Association (by Secretary) and Others

Madras High Court · (1969) 09 MAD CK 0030

COMPANIES ACT, 1956 — Section 211Payment of Bonus Act, 1965 — Section 25, 3, 4, 5, 6

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High Courts26 Sept 1969

Ramiah Chettiar Vs K. Sankaralingam Pillai

Madras High Court · (1970) 83 LW 39 : (1970) 1 MLJ 483

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

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High Courts26 Sept 1969

S. Rangaraju Vs Sulochana Ammal

Madras High Court · AIR 1971 Mad 280

Registration Act, 1871 — Section 35, 35(3), 73, 75, 77

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High Courts24 Sept 1969

The Proprietor, Balasaraswathi Motor Works Vs Employees' State Insurance Corporation

Madras High Court · (1970) 2 LLJ 504 : (1970) 83 LW 463

Employees State Insurance Act, 1948 — Section 2, 75

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High Courts24 Sept 1969Dismissed

K. Narayanaswami Reddiar Vs T. Kolandaivelu Chettiar and Another

Madras High Court · AIR 1970 Mad 267 : (1970) CriLJ 980

Criminal Procedure Code, 1898 (CrPC) — Section 253, 476, 477, 478, 479A(6)

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High Courts24 Sept 1969

The Proprietor, Balasaraswathi Motor Works Vs Employees State Insurance Corporation

Madras High Court · (1970) 2 MLJ 403

Employees State Insurance Act, 1948 — Section 75(2)

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High Courts23 Sept 1969Dismissed

The Secretary, Revenue Department Government of Madras Vs M.V. Savitri Ammal

Madras High Court · (1970) ILR (Mad) 102

Succession Act, 1925 — Section 129, 130

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High Courts23 Sept 1969

G.A. Mistafa Vs Inyath Rathima Shah

Madras High Court · (1970) 83 LW 59 : (1970) 2 MLJ 354

Guardians and Wards Act, 1890 — Section 25, 7(1)(b)

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High Courts23 Sept 1969Dismissed

S.R. Muthuswami Gounder and Others Vs Official Liquidator

Madras High Court · (1969) 09 MAD CK 0027

Companies Act, 1956 — Section 446, 446(1)

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High Courts23 Sept 1969Dismissed

The Secretary, Revenue Dept. Govt. of Madras Vs M.V. Savitri Ammal

Madras High Court · AIR 1970 Mad 471 : (1970) 83 LW 168 : (1970) 2 MLJ 365

High Court Rules and Orders, 1950 — Order 45 Rule 1Succession Act, 1925 — Section 129, 130

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High Courts23 Sept 1969

Kamalayee Ammal Vs Parvathi Ammal and Another

Madras High Court · (1971) 84 LW 245 : (1970) 2 MLJ 678

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts23 Sept 1969

In Re: Abdul Khader

Madras High Court · (1970) CriLJ 1321 : (1970) 1 MLJ 410

Penal Code, 1860 (IPC) — Section 493

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High Courts23 Sept 1969

K. Vadivelu and Others Vs The Official Liquidator, Madras

Madras High Court · AIR 1971 Mad 311 : (1971) 84 LW 116

Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, 26, 92Companies Act, 1913 — Section 171Companies Act, 1956 — Section 446, 446(1)

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High Courts22 Sept 1969

Astrotito Compania Naviour S.A. Power of Attorney Agent, Shaw Wallace and Company Ltd. Vs Boots S.A. by Agents South India Corporation (Agencies) Private Ltd.

Madras High Court · (1970) 83 LW 14 : (1970) 1 MLJ 398

Arbitration Act, 1940 — Section 34

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High Courts22 Sept 1969Dismissed

Bortes S.A. by Agents, South India Corporation (Agencies) Private Ltd. Vs Astrouic Compania Naviors S.A. by Power of Attorney Agent Shaw Wallace Co. Ltd.

Madras High Court · AIR 1970 Mad 323

Arbitration Act, 1940 — Section 34

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High Courts19 Sept 1969

The Union of India (UOI) and Another Vs Sri Rajendra Mills Limited by Power of Attorney Agent, S. Singaram Chettiar and Another

Madras High Court · (1970) 83 LW 251 : (1970) 2 MLJ 212

Contract Act, 1872 — Section 151Evidence Act, 1872 — Section 114(g)

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High Courts19 Sept 1969

Union of India and Another Vs Sri Rajendra Mills Ltd., S. Singaram Chettiar and Another

Madras High Court · AIR 1971 Mad 53 : (1970) 83 LW 251 : (1971) 2 MLJ 41

Contract Act, 1872 — Section 151, 152Evidence Act, 1872 — Section 114

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High Courts18 Sept 1969Allowed

In Re: Veeral alias Kanal

Madras High Court · AIR 1970 Mad 298 : (1970) CriLJ 1020

Evidence Act, 1872 — Section 133, 24

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High Courts17 Sept 1969

M.G. Chakravarthi Naicker and Another Vs K.M. Thillaimoorthy and Others

Madras High Court · (1969) 82 LW 688 : (1970) 1 MLJ 476

Constitution of India, 1950 — Article 226

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