High Courts14 Oct 1968
Asea Electric (India) Private Ltd. and Others Vs The Joint Commercial Tax Officer, Harbour Division-1 and Others
Madras High Court · (1969) 2 MLJ 632
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,810 of 5,229
High Courts11 Oct 1968
Monna Ahamad (Died) and Others Vs Khadeeja Beevi and Others
Madras High Court · (1973) 86 LW 673 : (1970) 1 MLJ 285
High Courts10 Oct 1968
Sri Mottayan alias Ponnuswami Vs Sri Thambuswami Padayachi and Another
Madras High Court · (1970) 1 MLJ 137
Madras Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 — Section 3(i)
High Courts09 Oct 1968
Public Prosecutor Vs Rathinam (A.)
Madras High Court · (1970) 1 LLJ 295
Criminal Procedure Code, 1898 (CrPC) — Section 245(1)
High Courts09 Oct 1968Allowed
Messrs. V/O Tractoro export, Moscow Vs Messrs. Tarapore and Co. Madras and another
Madras High Court · (1969) ILR (Mad) 399
Constitution of India, 1950 — Article 226Sales of Goods Act, 1930 — Section 59
High Courts09 Oct 1968
Paramakudi Bus Transports (P.) Ltd. Vs The Regional Transport Authority and Others
Madras High Court · (1969) 2 MLJ 370
High Courts08 Oct 1968
K.S. Chakravarthi Iyengar (died) and Others Vs Chinnakutti Reddy and Others
Madras High Court · (1971) 1 MLJ 389
High Courts08 Oct 1968
In Re: Kannan
Madras High Court · (1969) 2 MLJ 109
Penal Code, 1860 (IPC) — Section 301, 302, 304A, 307, 321
High Courts08 Oct 1968
S. Pachiappa Mudaliar, Proprietor, Lakshmi S.P.S. Vilas Vs The State Transport Appellate Tribunal and Another
Madras High Court · (1969) 1 MLJ 597
High Courts27 Sept 1968
Union of India (UOI) and Another Vs Firm of Anjaneya Motor Transport
Madras High Court · (1970) 2 MLJ 32
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Income Tax Act, 1922 — Section 46, 46(2)Madras Revenue Recovery Act, 1864 — Section 17
High Courts27 Sept 1968
Union of India (UOI) and Another Vs Firm of Anjaneya Motor Transport, by Partner S. Srinivasan
Madras High Court · (1970) 2 MLJ 32
Madras Revenue Recovery Act, 1864 — Section 17
High Courts27 Sept 1968
Nagarathinam Pillai Vs Mahadevier
Madras High Court · (1970) 83 LW 12 : (1969) 2 MLJ 492
High Courts27 Sept 1968
COMMISSIONER OF Income Tax, MADRAS Vs K. RATHNAM NADAR.
Madras High Court · (1969) ILR (Mad) 495 : (1969) 71 ITR 433
Income Tax Act, 1922 — Section 66(1)
High Courts27 Sept 1968
P.R.V.R. Veerappa Chettiar Vs State of Madras and Another
Madras High Court · (1970) 1 MLJ 210
Tamil Nadu District Municipalities Act, 1920 — Section 86
High Courts27 Sept 1968Dismissed
Kumara Kangaya Goundar Vs Arumugha Goundar and Others
Madras High Court · AIR 1970 Mad 179 : (1970) 83 LW 322
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 3(1), Order 32 Rule 3(5), Order 32 Rule 3(7)
High Courts26 Sept 1968
Dorairaj also called Karuppiah Pillai alias Aiyaswami by his next friend and maternal uncle V. Chintamani Vs K. KR. Karuppiah Ambalam alias Karuppiah Pillai alias Periayya and Others
Madras High Court · (1970) ILR (Mad) 287 : (1969) 82 LW 323 : (1969) 1 MLJ 348
Limitation Act, 1963 — Section 13
High Courts23 Sept 1968Allowed
K.P. Abdulla and Bros. and Another Vs Check Post Officer, Kandaigoundanchavadi and Others
Madras High Court · AIR 1970 Mad 25 : (1968) 22 STC 552
Constitution of India, 1950 — Article 246Tamil Nadu General Sales Tax Act, 1959 — Section 42(3)
High Courts23 Sept 1968
K.P. Abdulla and Brothers Vs The Check-Post Officer, Kandaigoundan Chavadi and Another
Madras High Court · (1969) ILR (Mad) 484 : (1969) 2 MLJ 144
Tamil Nadu General Sales Tax Act, 1959 — Section 41, 41(4), 42(3), 42(3)(a)
High Courts20 Sept 1968
S. Venkataramanaswami Ayyar Vs S. Abdul Wahab (No. (2))
Madras High Court · (1969) 82 LW 42 : (1969) 1 MLJ 137
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Sept 1968Dismissed
S. Venkataramanaswami Ayyar Vs S. Abdul Wahab
Madras High Court · AIR 1969 Mad 473 : (1969) 1 MLJ 122
Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 10Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 5, 6, 7, 7(1), 7(2)