High Courts14 Mar 1969
C. Venkatesalu Vs The Union of India (UOI) and Others
Madras High Court · (1969) 2 MLJ 364
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,797 of 5,229
High Courts14 Mar 1969
Sarathy Brothers and Another Vs The Bank of India Ltd. and Others
Madras High Court · (1970) 83 LW 256 : (1970) 2 MLJ 38
High Courts13 Mar 1969
Singh (H.S.) Vs Labour Court and Another
Madras High Court · (1969) 2 LLJ 370
Industrial Disputes Act, 1947 — Section 2, 25F, 33C
High Courts10 Mar 1969
Ponniah Nadar and Others Vs Chellian Nadar and Others
Madras High Court · (1970) 2 MLJ 526
Criminal Procedure Code, 1898 (CrPC) — Section 145Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 70
High Courts10 Mar 1969Dismissed
Pannalal Ratnlal Suranna Vs Manakchand Lodha
Madras High Court · AIR 1970 Mad 330 : (1969) 82 LW 644 : (1970) 1 MLJ 283
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts10 Mar 1969
The Management, Udipi Hindu Restaurant Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1970) 2 MLJ 492
Industrial Disputes Act, 1947 — Section 39C(2)
High Courts09 Mar 1969
Somasundaram Mills Private Ltd. Vs Union of India and Another
Madras High Court · (1969) 74 ITR 668
Civil Procedure Code, 1908 (CPC) — Section 151, 73Constitution of India, 1950 — Article 372, 372(1)Income Tax Act, 1922 — Section 46, 46(2)
High Courts07 Mar 1969
The Thiruchankattankudi Tenants Co-operative Farming Society Vs Sri Rudrapathiswaraswami Devasthanam, Thiruchankattankudi
Madras High Court · (1969) 82 LW 543 : (1970) 1 MLJ 18
Tamil Nadu Co-operative Societies Act, 1961 — Section 89
High Courts07 Mar 1969Allowed
Vellapandi Vs Manicka Thai
Madras High Court · (1970) ACJ 65
Motor Vehicles Act, 1939 — Section 110A, 110F
High Courts07 Mar 1969
V. Sambandam Vs V. Natarajan Brinda Ammal and Others, minors by their father and next friend V.M. Ratnasabhapathy Vs V. Sambandam
Madras High Court · (1970) 83 LW 31 : (1970) 83 LW 1 : (1969) 2 MLJ 473
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 2 Rule 1Succession Act, 1925 — Section 192, 192(1), 193, 270, 276
High Courts07 Mar 1969
The Union of India (UOI) Vs Sakthi Textiles
Madras High Court · (1970) 1 MLJ 15
Railways Act, 1890 — Section 78B
High Courts07 Mar 1969
Commissioner of Income Tax Vs South India Flour Mills Private Ltd.
Madras High Court · (1970) 75 ITR 147
High Courts07 Mar 1969
V. Muthuswami Gounder Vs Thulasi Ammal
Madras High Court · (1970) 1 MLJ 263
Motor Vehicles Act, 1988 — Section 31
High Courts06 Mar 1969
The Workmen of V.M. Bus Service Vs The Labour Officer, II and Another
Madras High Court · (1970) 1 MLJ 221
Industrial Disputes Act, 1947 — Section 12(1)
High Courts06 Mar 1969Allowed
Caltex (India) Limited and Another Vs The Commercial Tax Officer and Another
Madras High Court · (1970) ILR (Mad) 56
Finance Act, 1950 — Section 13(1)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 17Madras General Sales Tax Act, 1939 — Section 19, 19(1), 19(2)
High Courts06 Mar 1969
Workmen of V.M. Bus Service Vs Labour Officer and Another
Madras High Court · (1970) 2 LLJ 95
Industrial Disputes Act, 1947 — Section 12, 22
High Courts05 Mar 1969
The Management of Xavier Contractor Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1970) 1 MLJ 219
Constitution of India, 1950 — Article 226
High Courts05 Mar 1969
Commissioner of Gift-tax Vs V.A.M. Ayya Nadar
Madras High Court · (1970) ILR (Mad) 49 : (1969) 73 ITR 761
Gift Tax Act, 1958 — Section 4, 6(3)Gift Tax Rules, 1958 — Rule 10
High Courts05 Mar 1969
Municipal Council Vs S.C.M. Haniffa and Others
Madras High Court · (1970) ILR (Mad) 343 : (1969) 2 MLJ 495