High Courts28 Jul 1967Dismissed
V.O.C. Arumugham Pillai Vs A. Ilango and Others
Madras High Court · AIR 1969 Mad 252 : (1968) 81 LW 561
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 101, 102, 103, 104
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,833 of 5,226
High Courts27 Jul 1967
Muthukumaraswami Pillai Vs Srimushnam Vedapatasalai
Madras High Court · (1968) ILR (Mad) 432 : (1968) 2 MLJ 463
Madras Estates Land Act, 1908 — Section 3(2)(d)
High Courts27 Jul 1967
The State of Madras Vs Messrs. Moulvie Estate, Nagalur Post, Yercaud, Salem Dt.
Madras High Court · (1967) 07 MAD CK 0046
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5(e)
High Courts27 Jul 1967
G.M.A. Bhaimia, Muthavalli "Wakf Estate A.M. Bhaimia" and Others Vs The Madras State Wakf Board and Another
Madras High Court · (1968) 1 MLJ 410
Waqf Act, 1954 — Section 49
High Courts26 Jul 1967
The Official Assignee of Madras Vs D. Sahadeva Mudaliar
Madras High Court · (1967) 80 LW 492 : (1967) 2 MLJ 462
Presidency Towns Insolvency Act, 1909 — Section 7
High Courts26 Jul 1967
Loyal Textile Mills Ltd. Vs The State of Madras
Madras High Court · (1968) 21 STC 195
High Courts26 Jul 1967
A.V.M. Subbaraju Vs A. Balanarasimhaiya and Others
Madras High Court · (1968) 1 MLJ 182
High Courts26 Jul 1967
Kimberly Clark Corporation Vs Bay's Chemicals
Madras High Court · (1968) 81 LW 23 : (1969) 2 MLJ 14
High Courts25 Jul 1967
Scindia Steam Navigation Co., Ltd. Vs Union of India and Others
Madras High Court · AIR 1968 Mad 289
Sea Customs Act, 1878 — Section 20
High Courts24 Jul 1967
Uthandarama Pillai Vs M. Arumugham Pillai
Madras High Court · AIR 1971 Mad 215
High Courts24 Jul 1967
Chidambaram Chetty and Another Vs Sakku Bai alias Lakshmi Bai and Another
Madras High Court · (1968) 81 LW 396 : (1969) 1 MLJ 543
Tamil Nadu Agriculturists Relief Act, 1938 — Section 9A
High Courts21 Jul 1967
S. Kannappa Mudaliar Vs State of Madras
Madras High Court · AIR 1968 Mad 329 : (1968) 1 MLJ 6 : (1968) 21 STC 41
Central Sales Tax Act, 1956 — Section 14
High Courts21 Jul 1967
V. Selvaraj Vs Mylapore Hindu Permanent Fund Ltd. and Others
Madras High Court · AIR 1968 Mad 378
Companies Act, 1956 — Section 166, 186, 256
High Courts20 Jul 1967
Ashok Leyland Ltd., Ennore, Madras Vs State of Madras
Madras High Court · AIR 1968 Mad 348 : (1967) 20 STC 450
Sales of Goods Act, 1930 — Section 4(2), 6
High Courts20 Jul 1967Allowed
The Ben Gorm Nilgiri Plantations Company Vs The Government of Madras
Madras High Court · (1968) 21 STC 480
Central Sales Tax Act, 1956 — Section 10
High Courts20 Jul 1967
Ashok Leyland Limited Vs The State of Madras
Madras High Court · (1967) 80 LW 515 : (1967) 2 MLJ 436
High Courts19 Jul 1967
Mahomed Ebrahim and Co. (Private) Ltd. Vs Sridhar and Co.
Madras High Court · (1968) 2 MLJ 117
High Courts19 Jul 1967
Mohamed Ebrahim and Co. (P.) Ltd. Vs Sridhar and Co.
Madras High Court · (1969) ILR (Mad) 512 : (1968) 81 LW 10 : (1968) 1 MLJ 406
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts19 Jul 1967
Kanthammal Vs D. Venkatakrishna Reddiar and Others
Madras High Court · AIR 1968 Mad 362 : (1968) 1 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts18 Jul 1967
The Deputy Commissioner of Commercial Taxes Vs A.R.S. Thirumeninatha Nadar Firm
Madras High Court · (1968) 21 STC 184
Contract Act, 1872 — Section 14, 176, 8