High Courts17 Sept 1969Dismissed
The Provident Fund Inspector, Trivandrum Vs The Secretary N.S.S. Co-operative Society
Madras High Court · (1970) LW(Cri) 171
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)(b)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,788 of 5,229
High Courts17 Sept 1969Dismissed
M.G. Chakravarthi Naicker Vs The State of Madras and Others
Madras High Court · (1970) ILR (Mad) 790
Constitution of India, 1950 — Article 226
High Courts17 Sept 1969Dismissed
Ghouse Hameed Marcair Vs Ameena Bi and Others
Madras High Court · (1970) ILR (Mad) 170
Civil Procedure Code, 1882 — Section 462Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 23 Rule 3, Order 32 Rule 6Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts12 Sept 1969
V. Balakrishnan Vs RM.A.N. Annamalai Chettiar and Others
Madras High Court · (1970) 1 MLJ 464
Tamil Nadu Agriculturists Relief Act, 1938 — Section 9
High Courts12 Sept 1969
Venkitasubbu Ramaswami Vanavarayar Vs Marimuthu Gounder
Madras High Court · (1970) 83 LW 159 : (1970) 2 MLJ 108
Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 29
High Courts12 Sept 1969Dismissed
Thangammal and Others Vs Murugammal and Others
Madras High Court · AIR 1970 Mad 325 : (1970) 83 LW 195 : (1970) 1 MLJ 460
General Clauses Act, 1897 — Section 3(26), 3(36)Limitation Act, 1963 — Article 65Presidency Small Cause Courts Act, 1882 — Section 28
High Courts11 Sept 1969
G. Pulla Reddy, Specialist in Quality Sweets Vs The Indian International Trade and Industries Fair, 1968, India
Madras High Court · (1970) 1 MLJ 558
Arbitration Act, 1940 — Section 14, 20, 8
High Courts11 Sept 1969Allowed
A. Gnanasikhamony Vs Palukal Panchayat
Madras High Court · AIR 1970 Mad 360 : (1970) CriLJ 1239
Tamil Nadu Panchayats Act, 1958 — Section 178(2)Tamil Nadu Panchayats Rules — Rule 32
High Courts11 Sept 1969Dismissed
S.V.K.N. Palaniappa Chettiar Vs V.R.P.L.M. Palaniappa Chettiar and Others
Madras High Court · AIR 1970 Mad 401 : (1970) 83 LW 122 : (1970) 2 MLJ 458
Civil Procedure Code, 1908 (CPC) — Section 73(1)
High Courts11 Sept 1969
B. Kalyanasundaram Vs A.R. Natarajan
Madras High Court · (1970) ILR (Mad) 50 : (1969) 82 LW 636 : (1969) 2 MLJ 585
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1)
High Courts10 Sept 1969Dismissed
Mrs. C.R. Chandra Vs Tirupati Cotton Mills Ltd.
Madras High Court · (1971) 41 CompCas 94 : (1971) 84 LW 44 : (1971) 84 LW 4
Companies Act, 1956 — Section 433(E)
High Courts10 Sept 1969
B.K. Varma Vs Corporation of Madras
Madras High Court · AIR 1971 Mad 40 : (1971) CriLJ 60
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 95Prevention of Food Adulteration Act, 1954 — Section 16, 17, 2, 7
High Courts10 Sept 1969Dismissed
Gokhula and Others Vs N. Ramaswami Naicker
Madras High Court · AIR 1970 Mad 417 : (1970) ILR (Mad) 524 : (1970) 83 LW 258 : (1970) 2 MLJ 104
Interest Act, 1839 — Section 1
High Courts10 Sept 1969Allowed
C.R. Ramachandran and Others Vs C.P. Porai Goundar (Died) and Others
Madras High Court · (1969) 09 MAD CK 0008
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1908 — Article 59, 60Partnership Act, 1932 — Section 48, 49
High Courts10 Sept 1969Dismissed
Samaraj Oil Mills and Fertilisers and Others Vs D. Kothandaraman
Madras High Court · (1969) 09 MAD CK 0007
Penal Code, 1860 (IPC) — Section 338
High Courts09 Sept 1969
Cauvery Sugars and Chemicals Ltd. Vs K. Sundararajan
Madras High Court · (1970) ILR (Mad) 464 : (1970) 2 MLJ 256
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100Contract Act, 1872 — Section 70
High Courts09 Sept 1969
R. Thangavelu Vs Bhahadur Sheriff
Madras High Court · (1970) 83 LW 124 : (1970) 1 MLJ 495
Transfer of Property Act, 1882 — Section 106, 111, 111(A), 111(g), 111(h)
High Courts08 Sept 1969
Murugesa Muthu Pillai Vs Arumugathammal and Another
Madras High Court · (1970) 83 LW 223 : (1970) 1 MLJ 349
High Courts05 Sept 1969
S. Sannana Chetty and Sons and Others Vs Third Income Tax Officer
Madras High Court · (1970) 76 ITR 177
Constitution of India, 1950 — Article 14, 20(2)Income Tax Act, 1922 — Section 28(1), 28(4), 37(1), 37(4), 52Income Tax Act, 1961 — Section 131, 132, 133, 134, 135
High Courts05 Sept 1969
M.E. Hameed and Others Vs K.M. Sheriff Rowther and Another
Madras High Court · (1970) ILR (Mad) 760 : (1971) 1 MLJ 79
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Waqf Act, 1954 — Section 6(1), 6(4)