High Courts05 Sept 1969
Sri Satyapromoda Theertha Swamigal of Uttaradi Mutt through his authorised agent G.V. Gopalachar Vs The State of Madras
Madras High Court · (1970) 83 LW 134 : (1970) 2 MLJ 606
Madras Local Boards Act, 1884 — Section 88
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,789 of 5,229
High Courts04 Sept 1969
A. Subramanyam and Others Vs B. Yegnanarayaniah and Another
Madras High Court · (1970) 83 LW 607 : (1971) 1 MLJ 46
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts04 Sept 1969Allowed
Muniswamy Reddiar and Others Vs S. Ramamurti and Others
Madras High Court · AIR 1970 Mad 406 : (1970) ILR (Mad) 153 : (1970) 83 LW 171
Provincial Insolvency Act, 1920 — Section 53
High Courts03 Sept 1969
T.R. Subbaraman and Others Vs State and Another
Madras High Court · (1970) CriLJ 1185
High Courts02 Sept 1969
Mara Naicker Vs The Special Tahsildar (Land Acquisition) Harijan Welfare, and Another
Madras High Court · (1970) 83 LW 266 : (1970) 1 MLJ 347
Constitution of India, 1950 — Article 226
High Courts01 Sept 1969
Zenith Lamps and Electricals Vs Additional Commissioner of Workmen's Compensation and Another
Madras High Court · (1970) 2 LLJ 103 : (1970) 2 MLJ 229
Constitution of India, 1950 — Article 226
High Courts28 Aug 1969
Sivanandam (S.) Vs Press Superintendent, Southern Railway, and Another
Madras High Court · (1969) 2 LLJ 373
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts26 Aug 1969Allowed
K. Valliammal and Another Vs Deputy Commissioner for Traffic and Licensing
Madras High Court · (1970) ILR (Mad) 248
Constitution of India, 1950 — Article 226Madras Hackney Carriage Act, 1911 — Section 3(3), 38, 6
High Courts25 Aug 1969
The Madras State Electricity Board Vs S.A. Nathan and Another
Madras High Court · (1970) 83 LW 176 : (1970) 2 MLJ 126
Industrial Employment (Standing Orders) Act, 1946 — Section 2
High Courts22 Aug 1969
Barbara and Another Vs Sethurathinam Pillai
Madras High Court · (1970) CriLJ 1721
High Courts22 Aug 1969Dismissed
T. Radhakrishna Chettiar and Another Vs K.V. Muthukrishnan Chettiar and Others
Madras High Court · AIR 1970 Mad 337 : (1970) ILR (Mad) 325 : (1970) 83 LW 181 : (1970) 2 MLJ 566
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Contract Act, 1872 — Section 43Limitation Act, 1908 — Article 115
High Courts21 Aug 1969
C.G. Kothainayaki Vs Director of Secondary Education
Madras High Court · (1973) 1 LLJ 189
High Courts21 Aug 1969
P. Susila represented by her father and next friend S. Perinpamuthoo Vs The State of Madras and Another
Madras High Court · AIR 1970 Mad 399 : (1970) 2 MLJ 164
Constitution of India, 1950 — Article 15(4)
High Courts21 Aug 1969
K.R. Subbaier, Tape Factory Vs The Regional Provident Fund Commissioner
Madras High Court · (1970) 1 MLJ 497
Penal Code, 1860 (IPC) — Section 196
High Courts20 Aug 1969
Sabura Ammal and Others Vs Ali Mohamed Nachiar and Others
Madras High Court · AIR 1970 Mad 411 : (1970) ILR (Mad) 289 : (1970) 83 LW 246 : (1970) 2 MLJ 398
High Courts18 Aug 1969
Thiruvavaduthurai Adheenam and His Holiness Sri La Sri Ambalavana Pandara Sannadhi Avergal present Adheenakartha Thiruvavaduthurai Adheenam Vs State of Madras by the Secretary to Government, Revenue Department, Fort St. George
Madras High Court · (1970) 1 MLJ 523
High Courts14 Aug 1969
T.S. Venkataraman and C.S. Subramanyam and Others Vs The Director of Postal Services, Posts and Telegraphs and Others
Madras High Court · (1970) 2 MLJ 49
Constitution of India, 1950 — Article 14, 16(1)
High Courts14 Aug 1969
In Re: V.V. Govindan and Another
Madras High Court · AIR 1970 Mad 315 : (1970) CriLJ 1110
Essential Commodities Act, 1955 — Section 7(1)
High Courts14 Aug 1969
Sanyasi Chettiar Vs Harigopalsami Udayar
Madras High Court · (1973) 86 LW 734 : (1970) 1 MLJ 246
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts14 Aug 1969
T.G. Venkataraman Vs The Director of Postal Services, Posts and Telegraph and Others
Madras High Court · (1970) 2 MLJ 49
Constitution of India, 1950 — Article 14, 16, 16(1), 311(2)