High Courts26 Sept 1967
Janardhanam (S.) Vs Additional Commissioner for Workmen's Compensation and Another
Madras High Court · (1969) 1 LLJ 507 : (1968) 81 LW 468
Tamil Nadu Shops and Establishments Act, 1947 — Section 41(1)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,828 of 5,226
High Courts26 Sept 1967
Madras State Wakf Board Vs Tajmul Hussain
Madras High Court · AIR 1968 Mad 332 : (1968) 1 MLJ 354
Waqf Act, 1954 — Section 31, 32, 41(1)
High Courts26 Sept 1967Allowed
Perumal Naicker Vs T. Ramaswami Kone and Another
Madras High Court · AIR 1969 Mad 346
Transfer of Property Act, 1882 — Section 3
High Courts26 Sept 1967
Madrasai Nusrathul Islam Trust, by Managing Trustee M.A. Md. Ismail Vs The State of Madras
Madras High Court · (1968) 81 LW 71 : (1968) 2 MLJ 77
Constitution of India, 1950 — Article 226
High Courts26 Sept 1967
S. Janardhanan Vs The Additional Commissioner for Workmen's Compensation and Another
Madras High Court · (1969) 1 MLJ 131
Tamil Nadu Shops and Establishments Act, 1947 — Section 41(1)
High Courts26 Sept 1967
Perumal Naicker Vs T. Ramaswsmi Kone and Another
Madras High Court · (1968) 2 MLJ 493
High Courts22 Sept 1967
In Re: W.A. Beardsell and Co. (P.) Ltd. and Mettur Industries Ltd.
Madras High Court · (1967) 09 MAD CK 0033
Companies Act, 1956 — Section 391, 391(1), 394, 394A
High Courts22 Sept 1967
B. Nagalakshmi Vs Mannargudi Transports (Pvt.) Ltd. and Others
Madras High Court · AIR 1968 Mad 317 : (1968) 38 CompCas 147
Companies Act, 1956 — Section 159, 428, 433, 439(1), 439(4)
High Courts22 Sept 1967
Rajkumar Bhagwatsaran Vs Commissioner of Police
Madras High Court · (1968) 1 MLJ 219
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420
High Courts22 Sept 1967Dismissed
V. Natesa Naicker Vs P. Arumugha Naicker
Madras High Court · (1968) ILR (Mad) 776
Madras City Tenants Protection Act, 1922 — Section 1(3), 11, 12, 13, 2(4)Transfer of Property Act, 1882 — Section 106, 108
High Courts21 Sept 1967
Solomon Devasahayam Selvaraj Vs Chandriah Mary
Madras High Court · (1968) 1 MLJ 289
Divorce Act, 1869 — Section 32
High Courts20 Sept 1967
Sivaprakasa Mudaliar Vs The State of Madras and Another
Madras High Court · (1969) 1 MLJ 8
Land Acquisition Act, 1894 — Section 4(1)
High Courts20 Sept 1967
The Trustees of the Port of Madras Vs The Home Insurance Co. Ltd.
Madras High Court · (1969) ILR (Mad) 641 : (1968) 81 LW 594 : (1968) 2 MLJ 497
Transfer of Property Act, 1882 — Section 130A, 135A
High Courts20 Sept 1967Allowed
Trustees of the Port of Madras Vs Home Insurance Co. Ltd.
Madras High Court · AIR 1970 Mad 48
Contract Act, 1872 — Section 151, 152, 161Evidence Act, 1872 — Section 102General Clauses Act, 1897 — Section 3(42)
High Courts20 Sept 1967
Rai Bahadur Shreeram Durga Prasad Private Ltd. and Others Vs The Union of India (UOI) and Others
Madras High Court · (1968) ILR (Mad) 421 : (1969) 1 MLJ 547
Foreign Exchange Regulation Act, 1947 — Section 23A
High Courts19 Sept 1967
Madras Cine Service by Sole Proprietor T.S. Lakshmi Vs Shyamala Pictures Private Ltd. by Managing Director AR.M.AN. Annamalai Chettiar
Madras High Court · (1968) 81 LW 174 : (1968) 2 MLJ 205
Presidency Small Cause Courts Act, 1882 — Section 38
High Courts19 Sept 1967Allowed
Perumal Naicker Vs T. Ramas Wami Kone and Another
Madras High Court · (1969) ILR (Mad) 379
Stamp Act, 1899 — Section 30(1)
High Courts19 Sept 1967Allowed
In Re: Valaguru Asari
Madras High Court · AIR 1969 Mad 85 : (1969) CriLJ 394
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts19 Sept 1967Dismissed
The State of Madras Vs The Rohtas Industries Limited
Madras High Court · (1969) ILR (Mad) 705
Constitution of India, 1950 — Article 299
High Courts19 Sept 1967Dismissed
The State of Madras Vs The Rohtas Industries Ltd., Dalmianagar, Shahabad Dt., Bihar State
Madras High Court · (1969) ILR (Mad) 705
Constitution of India, 1950 — Article 229, 299Government of India Act, 1935 — Section 175(3)