High Courts03 Jul 1969
V.S. Swaminatha Pillai Vs The Authorised Officer (Land Reforms) and Others
Madras High Court · (1970) 1 MLJ 238
Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Rules, 1962 — Rule 9(i)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,792 of 5,229
High Courts01 Jul 1969
S.C.C. Anthony Pillai Vs V.R. Nedunchezhian
Madras High Court · (1970) 2 MLJ 30
Penal Code, 1860 (IPC) — Section 171G, 499, 500
High Courts01 Jul 1969
S.C.C. Anthony Pillai Vs W.R. Nedanchezian
Madras High Court · AIR 1970 Mad 509 : (1970) CriLJ 1593
Criminal Procedure Code, 1898 (CrPC) — Section 196Penal Code, 1860 (IPC) — Section 171G, 499, 500
High Courts01 Jul 1969
The Corporation of Madras Vs R. Sundaram and Another
Madras High Court · (1970) 2 MLJ 348
Constitution of India, 1950 — Article 226
High Courts01 Jul 1969Allowed
Family Manager, Ramanathan alias Valliappa Chettiar Vs L. M. Bank Muthayya Chettiar and others
Madras High Court · (1969) 07 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Section 141, 146, 52
High Courts30 Jun 1969
C. Bhavarlal Managing Proprietor, Sri Meliata Talkies Vs Mallay Gounder
Madras High Court · (1969) 82 LW 694 : (1970) 1 MLJ 236
Constitution of India, 1950 — Article 226
High Courts27 Jun 1969
Chennichi Alias Parikkal Goundar Vs D.A. Srinivasan Chettiar
Madras High Court · (1970) 1 MLJ 234
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 Jun 1969
Manicka Vatsala Bai Vs Manicka Raja Rao
Madras High Court · (1970) 2 MLJ 225
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts26 Jun 1969Dismissed
K. Subramania Pillai and K. Ramdoos Pillai Vs State of Tamil Nadu and Others
Madras High Court · (1970) 25 STC 448
High Courts26 Jun 1969Dismissed
G. Ramakrishniah and Another Vs Dasaratharama Reddiar
Madras High Court · AIR 1970 Mad 484 : (1970) 83 LW 232
Transfer of Property Act, 1882 — Section 14
High Courts25 Jun 1969
In Re: Baluswamy
Madras High Court · (1970) 1 MLJ 228
Penal Code, 1860 (IPC) — Section 279, 338, 71
High Courts25 Jun 1969Dismissed
P.N. Raju Chettiar Vs The State of Tamil Nadu and Another
Madras High Court · AIR 1970 Mad 306 : (1970) ILR (Mad) 237 : (1969) 82 LW 695
Constitution of India, 1950 — Article 226Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(3), 29
High Courts24 Jun 1969
K.C. Devassay Vs The State of Madras and Another
Madras High Court · (1970) ILR (Mad) 602 : (1970) 83 LW 25 : (1970) 1 MLJ 533
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 29
High Courts23 Jun 1969Allowed
M/s. A.L.S. Productions by Partner A.L. Srinivasan and K.S. Gopalakrishnan Vs K. Jayalakshmi
Madras High Court · (1969) 06 MAD CK 0022
Copyright Act, 1957 — Section 14(1)(a)(v), 2(m), 55, 58
High Courts23 Jun 1969Allowed
A. L. Srinivasan and K. S. Gopalakrishnan Vs K. Jayalakshmi
Madras High Court · (1972) LW(Cri) 156
Copyright Act, 1957 — Section 55
High Courts20 Jun 1969
Black Sea State Steamship Line Vs Minerals and Meta's Trading Corporation of India Ltd.
Madras High Court · (1971) ILR (Mad) 706 : (1970) 83 LW 56 : (1970) 1 MLJ 548
Contract Act, 1872 — Section 28
High Courts20 Jun 1969Allowed
Parasurama Odayar Vs Appadurai Chetty and Others
Madras High Court · AIR 1970 Mad 271 : (1970) ILR (Mad) 393 : (1970) 83 LW 137
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, Order 48 Rule 2, Order 5 Rule 17, Order 5 Rule 19Limitation Act, 1908 — Article 164, 166, 169, 181Limitation Act, 1963 — Article 123, 127, 137
High Courts19 Jun 1969
Ramanujam Press Vs The Regional Provident Fund Commissioner, Madras
Madras High Court · AIR 1970 Mad 224 : (1970) 2 LLJ 106
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 5, 7A, 7A(3)
High Courts19 Jun 1969Dismissed
The Panchayat Union Council Vs Rev. Fr. Mathew D. Muttom and Others
Madras High Court · (1970) ILR (Mad) 537
Tamil Nadu District Municipalities Act, 1920 — Section 321(1), 321(11)Tamil Nadu Panchayats Act, 1958 — Section 111, 112, 113(3), 159, 159(1)
High Courts18 Jun 1969Allowed
The State of Madras Vs Vasudevan Potti and Others
Madras High Court · (1970) ILR (Mad) 546
Land Acquisition Act, 1894 — Section 11, 16, 28, 48, 48(2)