High Courts20 Aug 1968
P. Subbiah Iyer and Another Vs Pichiah Pillai and Others
Madras High Court · (1969) ILR (Mad) 535 : (1969) 82 LW 439 : (1970) 1 MLJ 132
Limitation Act, 1908 — Article 134Transfer of Property Act, 1882 — Section 63A
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,813 of 5,229
High Courts20 Aug 1968
Commissioner of Income Tax Vs M.S.M. Ratnaswami Nadar
Madras High Court · (1969) 74 ITR 204
Appellate Tribunal Rules, 1946 — Rule 13Income Tax Act, 1922 — Section 33(2A)
High Courts19 Aug 1968
Nonsuch Tea Estates Ltd. Vs Commissioner of Income Tax
Madras High Court · (1969) 39 CompCas 283 : (1969) 72 ITR 274
Companies Act, 1956 — Section 326
High Courts16 Aug 1968Allowed
The Cement Distributors (P.) Ltd. Vs The Deputy Commercial Tax Officer and Others
Madras High Court · (1969) ILR (Mad) 265 : (1969) 23 STC 86
Central Sales Tax Act, 1956 — Section 3, 4, 8, 9
High Courts16 Aug 1968
Mrs. Kamalam Paul Vs G.H. Rama Rao
Madras High Court · (1969) 82 LW 47 : (1969) 1 MLJ 344
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2)(e)
High Courts16 Aug 1968
RM. AK. P. Kannammal Achi and Others Vs A.N. Narayanan Chettiar
Madras High Court · (1969) 82 LW 613 : (1970) 1 MLJ 252
High Courts14 Aug 1968Dismissed
Management of the K.C.P. Ltd., Central Workshop, Madras 19 Vs Secretary, K.C.P. Employees Asscn., Madras and Others
Madras High Court · AIR 1969 Mad 370 : (1969) 18 FLR 52
Companies Act, 1956 — Section 211(2)Payment of Bonus Act, 1965 — Section 3
High Courts14 Aug 1968Partly Allowed
Management of Kodaikanal Motor Union (P) Ltd., Thenkarai, Peria Kutam, Madurai Vs A. Nallathambi represented by Madurai Motor Labourers' Union Branch Thenkarai, Periakulam and Others
Madras High Court · AIR 1969 Mad 374 : (1969) 18 FLR 151 : (1969) 2 LLJ 141 : (1969) 82 LW 15
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts14 Aug 1968
T.P. Sokkalal Ramsait Factory Private Limited Vs The Government of Madras by the Secretary, Department of Industries, Labour and Housing
Madras High Court · (1969) 2 MLJ 366
Minimum Wages Act, 1948 — Section 5(2)
High Courts13 Aug 1968Allowed
Kannaiyan and Another Vs Asstt. Collector of Central Excise, Erode and Others
Madras High Court · AIR 1970 Mad 320
Constitution of India, 1950 — Article 226
High Courts13 Aug 1968
Kannaiyan and Another Vs The Assistant Collector of Central Excise and Others
Madras High Court · (1969) 2 MLJ 277
Income Tax Act, 1961 — Section 16(3)(a)
High Courts13 Aug 1968
The Management of Natarajan Engineering Works Vs Govindaswami Naicker and Others
Madras High Court · (1969) 82 LW 491 : (1969) 2 MLJ 211
Industrial Disputes Act, 1947 — Section 12
High Courts12 Aug 1968
Icco Engineers Vs Appellate Assistant Commissioner (Commercial Taxes-III)
Madras High Court · (1969) 1 MLJ 343
High Courts12 Aug 1968
G.R. Narasimier and Co. Vs Commissioner of Income Tax
Madras High Court · (1969) 73 ITR 257
Income Tax Act, 1922 — Section 10, 12
High Courts12 Aug 1968Allowed
Mahalakshmi Textile Mills, Pasumalai Vs Government of Madras
Madras High Court · AIR 1969 Mad 273 : AIR 1968 Mad 273 : (1969) 18 FLR 146 : (1969) 2 LLJ 133
Payment of Bonus Act, 1965 — Section 10, 34(3), 36
High Courts12 Aug 1968Allowed
Icco Engineers Vs Appellate Assistant Commissioner (Commercial Taxes) III
Madras High Court · (1969) 82 LW 25 : (1969) 23 STC 71
High Courts09 Aug 1968Dismissed
Reginald Danieal Vs Sarojam and Another
Madras High Court · AIR 1969 Mad 365 : (1968) 81 LW 613
Guardians and Wards Act, 1890 — Section 17, 19, 25
High Courts09 Aug 1968
A.S. Vethamurthy Mudaliar Vs Saroja Ammal
Madras High Court · (1969) 82 LW 700 : (1970) 1 MLJ 128
Hindu Marriage Act, 1955 — Section 13(1)(viii), 23
High Courts08 Aug 1968
Mannarswami Nattar and Others Vs C.K. Arumugha Mudaliar
Madras High Court · (1970) 2 MLJ 317
Madras Estates Land Act, 1908 — Section 50(3), 55
High Courts07 Aug 1968Allowed
S. Arunachalam Asari (died) and Others Vs Sivan Perumal Asari and Another
Madras High Court · AIR 1970 Mad 226
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 23, 47Transfer of Property Act, 1882 — Section 3, 48, 55(3), 78