High Courts28 Sept 1966
Podi alias Vedachalam
Madras High Court · (1967) 2 MLJ 74
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,851 of 5,226
High Courts28 Sept 1966Allowed
K. Visalam Vs The Additional Authorised Officer (Land Reforms)
Madras High Court · (1967) ILR (Mad) 139
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 12, 14, 17, 17(1), 5
High Courts28 Sept 1966Allowed
K. Visalam Vs The Additional Authorised Officer (Land Reforms) Nagapattinam
Madras High Court · (1967) ILR (Mad) 139
High Courts27 Sept 1966
M. Gopal Gounder Vs The Panchayat Board and Another
Madras High Court · (1968) ILR (Mad) 461 : (1968) 2 MLJ 81
High Courts23 Sept 1966Allowed
In Re: S.R. Swamy
Madras High Court · (1967) 19 STC 261
Penal Code, 1860 (IPC) — Section 25
High Courts22 Sept 1966
Neelamma Pillai Devaki Amma and Another Vs Kanakku Velayutham Pillai Narayana Pillai and Others
Madras High Court · AIR 1967 Mad 453 : (1967) 80 LW 132
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts22 Sept 1966
K.J. Lingan and Another Vs The Joint Commercial Tax Officer and Others
Madras High Court · (1967) 2 MLJ 59
Tamil Nadu General Sales Tax Act, 1959 — Section 33, 46
High Courts22 Sept 1966
The State of Madras Vs Tiruneveli Municipal Council
Madras High Court · (1967) ILR (Mad) 493
Central Provinces and Berar Municipalities Act, 1922 — Section 53A, 57Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 87
High Courts22 Sept 1966
K.J. Lingan and A.V. Mahayalam and Others Vs Joint Commercial Tax Officer and Another
Madras High Court · AIR 1968 Mad 76 : (1967) 19 STC 349
High Courts22 Sept 1966
V.T. Ramaswami and Another Vs The Management of Gemini Studios, Madras
Madras High Court · AIR 1968 Mad 49 : (1967) 15 FLR 359 : (1967) 1 LLJ 794
Factories Act, 1948 — Section 2(1)
High Courts22 Sept 1966
V.T. Ramaswami and Another Vs The Management of Gemini Studios
Madras High Court · (1967) 80 LW 111 : (1967) 2 MLJ 289
Factories Act, 1948 — Section 2(1)
High Courts20 Sept 1966Allowed
Murali Trading Co. Vs Joint Commercial Tax Officer
Madras High Court · (1967) 19 STC 221
High Courts20 Sept 1966
Ameer Bibi Vs Chinnammal and Another
Madras High Court · AIR 1968 Mad 83 : (1968) ILR (Mad) 533 : (1967) 80 LW 248
Limitation Act, 1908 — Article 144Transfer of Property Act, 1882 — Section 3
High Courts16 Sept 1966
Gowrammal Vs Lingappa Gowder
Madras High Court · AIR 1968 Mad 99 : (1968) ILR (Mad) 122 : (1967) 80 LW 79
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, 37, 38, 39, 41
High Courts16 Sept 1966Dismissed
M. Murali Dharan Vs The University of Madras
Madras High Court · (1966) 09 MAD CK 0004
Constitution of India, 1950 — Article 226, 320(3)(c)Government of India Act, 1935 — Section 256
High Courts16 Sept 1966Dismissed
K. Venkatasami Nayagar Vs Union of India (UOI)
Madras High Court · (1968) ILR (Mad) 182
High Courts16 Sept 1966
G.S.T. Shaik Mohideen Sahib Vs The State Wakf Board and Another
Madras High Court · (1968) ILR (Mad) 516 : (1968) 2 MLJ 144
High Courts15 Sept 1966Dismissed
R. Gopalakrishna Pillai Vs P.S. Venkatesam Pillai
Madras High Court · (1968) ILR (Mad) 271
Specific Relief Act, 1877 — Section 56, 9
High Courts09 Sept 1966
N. Sriraman and Others Vs Ganesa Engineering Works, Ltd.
Madras High Court · (1967) 1 LLJ 793 : (1967) 80 LW 266
Payment of Wages Act, 1936 — Section 15, 17
High Courts09 Sept 1966
N. Sriraman and Others Vs Sri Ganesa Engineering Works
Madras High Court · (1967) 2 MLJ 63
Payment of Wages Act, 1936 — Section 15(2), 17