High Courts30 Jul 1969
The State of Madras Vs Thiru Prem Industrial Corporation
Madras High Court · (1970) 1 MLJ 539
Central Sales Tax Act, 1956 — Section 10(b), 10A, 8(2)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,791 of 5,229
High Courts30 Jul 1969
The Union of India (UOI) Vs Vijaya Agencies (Cuddappah)
Madras High Court · (1970) 1 MLJ 247
High Courts24 Jul 1969Dismissed
The Mouna Mutt Kattalai Estate and Another Vs Andiappan and Others
Madras High Court · (1970) ILR (Mad) 427
Arbitration Act, 1940 — Section 17, 39(1), 39(2)Madras City Tenants Protection Act, 1922 — Section 3, 43, 6, 7, 7APresidency Small Cause Courts Act, 1882 — Section 41
High Courts23 Jul 1969
M. Kumarswami Mudaliar, Proprietor, Sri Balavinayagar Motor Service Vs N. Ponnuswami and Another
Madras High Court · (1970) 83 LW 270 : (1970) 2 MLJ 95
High Courts18 Jul 1969
R. Venugopala Reddiar and Others Vs Krishnaswamy Reddiar and Others
Madras High Court · AIR 1971 Mad 262 : (1971) 84 LW 263
Evidence Act, 1872 — Section 32(5), 50
High Courts17 Jul 1969
Chari and Ram Vs Employees' State Insurance Corporation
Madras High Court · (1970) 2 LLJ 115 : (1969) 82 LW 720
Employees State Insurance Act, 1948 — Section 75Industrial Disputes Act, 1947 — Section 33CLimitation Act, 1963 — Section 17
High Courts17 Jul 1969
Sanna Raghava Reddy and Another Vs The State of Madras and Another
Madras High Court · (1970) 83 LW 86 : (1970) 2 MLJ 88
Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 7
High Courts17 Jul 1969
Chari and Ram Vs The Employees State Insurance Corporation and Another
Madras High Court · (1970) 2 MLJ 92
Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1963 — Section 17
High Courts16 Jul 1969Dismissed
S. Murugesan Vs The Government of The Union Territory of Pondicherry and Another
Madras High Court · (1969) 07 MAD CK 0028
Constitution of India, 1950 — Article 227Pondicherry (Administration) Act, 1962 — Section 10, 9
High Courts15 Jul 1969
Prof. A. Sankaranarayanan Vs The University of Madras by vice-Chancellor and Another
Madras High Court · (1970) 1 MLJ 551
Madras University (Amendment) Act, 1966 — Section 54A(1)Madras University Act, 1923 — Section 16
High Courts15 Jul 1969
Arunachala Gramani and Others Vs Bijairaj Sowcar and Others
Madras High Court · (1969) 07 MAD CK 0027
Contract Act, 1872 — Section 73Transfer of Property Act, 1882 — Section 60, 65Trusts Act, 1882 — Section 90
High Courts14 Jul 1969
The Mangement of Bhavani Mills Ltd. Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1970) 2 LLJ 550
Constitution of India, 1950 — Article 226
High Courts14 Jul 1969
His Holiness Sri La Sri Ambalavana Pandara Sannadhi Avergal, Adheenakarthar Vs The Authorised Officer (Betterment Levy) and Another
Madras High Court · (1971) 2 MLJ 339
Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955 — Section 2(3A)
High Courts11 Jul 1969
In Re: Karuppan alias Mondi
Madras High Court · (1970) 1 MLJ 631
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302
High Courts09 Jul 1969Allowed
Somasundaram Mills (P.) Ltd., Coimbatore Vs Union of India (UOI) and Others
Madras High Court · AIR 1970 Mad 190 : (1970) ILR (Mad) 621 : (1969) 74 ITR 669 : (1970) 83 LW 189
Civil Procedure Code, 1908 (CPC) — Section 73Constitution of India, 1950 — Article 372Income Tax Act, 1922 — Section 46
High Courts07 Jul 1969
Gnanambikai Mills Ltd. Vs Employees' State Insurance Corporation
Madras High Court · (1970) 2 LLJ 233
Employees State Insurance Act, 1948 — Section 2, 38, 39, 46, 47
High Courts07 Jul 1969Dismissed
Arumugha Goundar and Others Vs Thirugnanam Pillai and Others
Madras High Court · (1970) ILR (Mad) 282
Constitution of India, 1950 — Article 10, 8
High Courts07 Jul 1969
M.V. Ramaswami Nadar Vs The State of Madras and Another
Madras High Court · (1970) 1 MLJ 240
Court Fees and Suits Valuation Act, 1955 — Section 70
High Courts07 Jul 1969Allowed
The Management of Sree Meenakshi Mills Ltd. Vs The Presiding Officer, Labour Court, Madurai and Another
Madras High Court · AIR 1970 Mad 260 : (1971) 2 LLJ 215
Industrial Disputes Act, 1947 — Section 25C
High Courts04 Jul 1969
U. Karuppan and Others Vs S.K. Lakshminarayana Iyer, Rent Court-Cum-Tahsildar
Madras High Court · (1970) 2 MLJ 314
Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 9