High Courts09 Apr 1969Allowed
P.N. Rangaswamy Naidu Vs P.N. Venkataramana Dharmasthapanam, Coimbatore by Managing Trustee Dr. C.A. Vijayaraghavan
Madras High Court · (1970) ILR (Mad) 69
Limitation Act, 1908 — Section 14, 15
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,795 of 5,229
High Courts09 Apr 1969
K.S. Santhalingam Vs Meenakshi Ammal and Another
Madras High Court · (1970) 83 LW 186 : (1970) 2 MLJ 85
High Courts09 Apr 1969
R. Kanakasabai and Others Vs The Controller of Estate Duty, Madras
Madras High Court · AIR 1970 Mad 197 : (1969) 74 ITR 429
Estate Duty Act, 1953 — Section 10, 12
High Courts09 Apr 1969Allowed
Kumbakonam Municipal Council and Others Vs V.R. Thangarajan and Others
Madras High Court · (1970) ILR (Mad) 373
Tamil Nadu District Municipalities Act, 1920 — Section 259, 260, 260(2)
High Courts08 Apr 1969
Bhandari Vs State of Madras
Madras High Court · (1970) ILR (Mad) 383 : (1970) 2 LLJ 238
Constitution of India, 1950 — Article 217
High Courts08 Apr 1969
Sri Bandari, Deputy General Manager, Establishment Department, Administrative Office of the Canara Bank Ltd. Vs The State of Madras
Madras High Court · (1970) 1 MLJ 388
Tamil Nadu Shops and Establishments Act, 1947 — Section 50
High Courts08 Apr 1969Allowed
Doraipandi Konar Vs P. Sundara Pathar
Madras High Court · AIR 1970 Mad 291 : (1969) 82 LW 640
Contract Act, 1872 — Section 70Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(7), 22Transfer of Property Act, 1882 — Section 108
High Courts08 Apr 1969Dismissed
S.S. Venkataraman Chettiar Vs S. Nandagopal Chettiar and Others
Madras High Court · (1970) ILR (Mad) 560
Hindu Succession Act, 1956 — Section 6Limitation Act, 1908 — Article 127Limitation Act, 1963 — Article 110
High Courts07 Apr 1969
S.P. Valliammai Achi Vs Controller of Estate Duty
Madras High Court · (1969) 73 ITR 806
Estate Duty Act, 1953 — Section 2(15), 27, 9
High Courts02 Apr 1969
Rama Rao and Another Vs V. Chandra Gopal
Madras High Court · (1969) 82 LW 738 : (1969) 2 MLJ 460
Trusts Act, 1882 — Section 3
High Courts02 Apr 1969
Meiyappan Servai Vs Meenakshi Achi
Madras High Court · (1969) 82 LW 645 : (1970) 1 MLJ 156
Limitation Act, 1908 — Section 9
High Courts02 Apr 1969
Public Prosecutor Vs Mayakrishnan
Madras High Court · (1970) 1 MLJ 275
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(i)(a)
High Courts01 Apr 1969
K. Venugopal Vs P.S. Doyal Prasad
Madras High Court · (1970) 1 MLJ 60
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts01 Apr 1969Dismissed
B.E. Kallaperumal Nattar Vs The Authorised Officer (Land Reforms), Tiruchirapalli
Madras High Court · (1969) 04 MAD CK 0038
High Courts01 Apr 1969
In Re: Mahali and Others
Madras High Court · (1970) CriLJ 288 : (1970) 1 MLJ 450
High Courts01 Apr 1969Dismissed
The Public Prosecutor, Government of Pondicherry Vs Abdul Aziz Khan and Another
Madras High Court · AIR 1970 Mad 311 : (1970) CriLJ 1107
Companies Act, 1956 — Section 633(1), 648, 658General Clauses Act, 1897 — Section 6
High Courts31 Mar 1969
Khadar Basha Vs K. Manickam
Madras High Court · (1970) 2 MLJ 530
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Mar 1969
E.C. Muthuswami Gounder Vs V.K. Chennimalai Gounder
Madras High Court · (1969) 82 LW 727 : (1970) 1 MLJ 341
Limitation Act, 1963 — Section 20
High Courts28 Mar 1969
P.S. Venkatachalapathy Iyer and Sons Vs Subramaniam Co. and Others
Madras High Court · (1969) 82 LW 564 : (1970) 1 MLJ 56
Negotiable Instruments Act, 1881 (NI) — Section 30, 98, 98(b)Provincial Small Cause Courts Act, 1887 — Section 25
High Courts28 Mar 1969
S.P. Krishna Rao Vs Thimurshakhan and Another
Madras High Court · AIR 1970 Mad 135 : (1969) 82 LW 541 : (1969) 2 MLJ 241
Civil Procedure Code, 1908 (CPC) — Section 115, 60(1)