High Courts28 Mar 1966Allowed
Gomathi Ammal and others Vs Ramachandran Pillai and another
Madras High Court · (1966) 03 MAD CK 0036
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,859 of 5,226
High Courts25 Mar 1966
Periaswami Pillai and Others Vs Sri Arunjadeswaraswami Temple at Tirupanandal
Madras High Court · AIR 1967 Mad 257 : (1966) 79 LW 637
Transfer of Property Act, 1882 — Section 106, 107
High Courts25 Mar 1966
Ponnuswamy Padayachi and Others Vs Nallamuthu Padayachi and Others
Madras High Court · (1966) 2 MLJ 371
High Courts25 Mar 1966
Amirthammal Vs K. Marimuthu
Madras High Court · (1968) ILR (Mad) 692 : (1966) 2 MLJ 506
Criminal Procedure Code, 1898 (CrPC) — Section 488(1)
High Courts25 Mar 1966
Dhanapal Chetti Vs Avva Kanniah Chetti
Madras High Court · (1966) 79 LW 403 : (1966) 2 MLJ 389
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Mar 1966Allowed
A.M. Chakrapani Reddiar Vs Issa Muniratnam Chetti
Madras High Court · (1966) 03 MAD CK 0008
High Courts24 Mar 1966Allowed
Vallimayil Ammal Vs The Commission of Inquiry (The District Judge) and Another
Madras High Court · (1968) ILR (Mad) 188
Central Commissions of Inquiry (Procedure) Rules, 1960 — Rule 2, 3, 4, 5Commissions of Inquiry Act, 1952 — Section 11, 12, 3, 4, 5Constitution of India, 1950 — Article 226
High Courts22 Mar 1966
K.S. Venkataraman and Co. (P.), Ltd. Vs State of Madras
Madras High Court · (1966) 79 LW 392 : (1966) 2 MLJ 238
High Courts21 Mar 1966
The Pilot Pen Co. (India) Private Ltd., Madras Vs The Gujarat Industries Private Ltd., Bombay
Madras High Court · AIR 1967 Mad 215 : (1966) 79 LW 510
Patents and Designs Act, 1911 — Section 2(5), 43, 48, 53Registered Designs Act, 1949 — Section 1(3)
High Courts21 Mar 1966
Pratapchand and Others Vs Lakshman Prasad Gupta
Madras High Court · AIR 1967 Mad 98
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Article 181, 182, 14, 15, 15(1)
High Courts18 Mar 1966
Ali Vs Mohamed
Madras High Court · (1966) 03 MAD CK 0043
Civil Procedure Code, 1908 (CPC) — Section 13, 47Limitation Act, 1908 — Article 182, 183
High Courts18 Mar 1966Dismissed
N.S. Rathnam Vs S. Thangasami Pillai and others
Madras High Court · (1966) 03 MAD CK 0034
High Courts18 Mar 1966
Valliammal Achi Vs V.R.V.S. Singaram Chettiar
Madras High Court · (1966) 79 LW 393 : (1966) 2 MLJ 425
Hindu Marriage Act, 1955 — Section 10(1)(a), 10(1)(f)
High Courts18 Mar 1966Allowed
P. Parthasarathy Chetty Vs S. Chitra Pillai and Another
Madras High Court · (1967) ILR (Mad) 797
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35Madras Buildings (Lease and Rent Control) Act, 1949 — Section 12C, 14, 15, 16, 18Rent Control Act, 1960 — Section 12C
High Courts18 Mar 1966
Sheik Ali Vs Sheik Mohamed
Madras High Court · AIR 1967 Mad 45 : (1966) ILR (Mad) 551 : (1966) 79 LW 473 : (1966) 2 MLJ 346
High Courts18 Mar 1966
Janab Haji Abdul Hamid Rowther and Another Vs Samsunnissa Begum
Madras High Court · (1967) ILR (Mad) 365 : (1966) 79 LW 455 : (1967) 2 MLJ 195
Limitation Act, 1908 — Article 44
High Courts16 Mar 1966
V. Mohamed Mohin Vs Madras State Wakf Board
Madras High Court · AIR 1968 Mad 243
Oudh Estates Act, 1869 — Section 18Waqf Act, 1954 — Section 3, 3(1), 5(2)
High Courts16 Mar 1966
Workmen of Ondiputhur Weavers' Co-operative Production and Sales Society Ltd. Vs State of Madras (by Secretary to Government, Industries, Labour and Co-operation) and Another
Madras High Court · (1966) 2 LLJ 887
Industrial Disputes Act, 1947 — Section 10