High Courts13 Aug 1969
Madras Non-Gazetted Civil Accounts Officers' Association Vs Accountant-General and Others
Madras High Court · (1970) 1 LLJ 303
Constitution of India, 1950 — Article 148, 149, 19, 223
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,790 of 5,229
High Courts11 Aug 1969
K. Saraswathi alias K. Kalpana Vs P.S.S. Somasundaram Chettiar
Madras High Court · (1970) 83 LW 42 : (1970) 2 MLJ 119
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Evidence Act, 1872 — Section 151Specific Relief Act, 1963 — Section 9
High Courts08 Aug 1969
Mrs. Kalidha Adib Begum and Another Vs S.A. Bashirunnissa Begum Hussaini and Others
Madras High Court · (1970) 83 LW 116 : (1970) 2 MLJ 98
Trusts Act, 1882 — Section 74
High Courts08 Aug 1969Dismissed
Al. Ar. Alagappa Chettiar Vs Pl. Ct. Palaniappa Chettiar
Madras High Court · AIR 1970 Mad 269 : (1970) 83 LW 22
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts07 Aug 1969
Sambandam (A.R.) Vs Central Government Labour Court and Another
Madras High Court · (1969) 2 LLJ 422
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C
High Courts07 Aug 1969
Commissioner of Income Tax Vs Estate of Late C. Raju Chettiar
Madras High Court · (1970) 76 ITR 211 : (1970) 83 LW 315
Hindu Marriage Act, 1955 — Section 7A, 7A(4)
High Courts06 Aug 1969
Daturam Devkar Vs T. Govindarajulu Naidu and Others
Madras High Court · AIR 1971 Mad 42 : (1970) 83 LW 437
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Original Side Rules — Order 7 Rule 5
High Courts06 Aug 1969Dismissed
Arun (Importers) Private Limited Vs The Union of India (UOI) and Another
Madras High Court · (1969) 08 MAD CK 0034
Evidence Act, 1872 — Section 3Sea Customs Act, 1878 — Section 167(8), 178, 178A, 182, 183
High Courts05 Aug 1969Allowed
The Hindu Religious and Charitable Endowments (Administration Dept.) Madras, by the Commissioner Vs Sri Singam Chetty S. Ateendrooloo Chetty's Charities and others
Madras High Court · (1970) ILR (Mad) 116
Hindu Religious Endowments Act — Section 77
High Courts05 Aug 1969Allowed
The Hindu Religious and Charitable Endowments (Administrative Department) Vs Sri Singam Chetty B. Ateendrooloo Chetty Charities
Madras High Court · (1970) ILR (Mad) 116
Hindu Religious Endowments Act, 1921 — Section 77Madras Hindu Religious Endowments Act, 1926 — Section 77, 77(1), 77(2)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103, 57, 62
High Courts04 Aug 1969
Souriyar and Others Vs N. Shanmugasundaram Pillai and Another
Madras High Court · (1972) 2 MLJ 62
High Courts04 Aug 1969
A. George Cornelius Vs Elizabeth Dopti Samadanam
Madras High Court · (1970) 83 LW 63 : (1970) 2 MLJ 351
Divorce Act, 1869 — Section 10English Matrimonial Causes Act, 1950 — Section 16(1)
High Courts04 Aug 1969
S. Marichamy Pillai Vs Meenakshisundaram Pillai and Another
Madras High Court · (1970) 1 MLJ 406
Penal Code, 1860 (IPC) — Section 323
High Courts01 Aug 1969
Chonachalam Pillai and Others Vs Sankaranarayana Pillai (died) and Others
Madras High Court · (1970) 1 MLJ 78
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 64
High Courts01 Aug 1969
Swayamprakasam alias Chidambaranathan Vs R. Vijayarangam
Madras High Court · (1970) 1 MLJ 243
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts01 Aug 1969Dismissed
In Re: L.N. Srinivasa Chetty
Madras High Court · AIR 1970 Mad 359 : (1970) CriLJ 1238 : (1970) 1 MLJ 405
Criminal Procedure Code, 1898 (CrPC) — Section 562(1A)Penal Code, 1860 (IPC) — Section 323, 332Probation of Offenders Act, 1958 — Section 3(1)
High Courts01 Aug 1969
Sulthan Rowther Vs Malungu Sahib
Madras High Court · (1970) 2 MLJ 227
Civil Procedure Code, 1908 (CPC) — Section 102Limitation Act, 1963 — Section 27
High Courts31 Jul 1969
In Re: Gunasingam
Madras High Court · (1970) 1 MLJ 242
Penal Code, 1860 (IPC) — Section 290, 323
High Courts31 Jul 1969
In Re: Pitchiah Pillai
Madras High Court · (1970) 1 MLJ 403
Madras City Police Act, 1888 — Section 75
High Courts31 Jul 1969
A.N. Sabapathy alias A. Narthanasabathy Mudaliar Vs Ponnammal
Madras High Court · (1970) 2 MLJ 322
Limitation Act, 1963 — Article 109