High Courts28 Jan 1966Allowed
The Regional Provident Fund Commissioner, Madras Vs K.R. Subbaier Tape Factory, Woriyur, Tikuchirapalli
Madras High Court · (1966) 2 MLJ 403
Constitution of India, 1950 — Article 19(1)(b), 19(6), 226
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,862 of 5,226
High Courts28 Jan 1966
Arumuga Mudaliar Vs Annamalai Mudaliar
Madras High Court · (1966) 79 LW 358 : (1966) 2 MLJ 223
High Courts28 Jan 1966
Bathool Bai Vs A.S. Vaidyanathan
Madras High Court · (1966) 79 LW 612 : (1966) 2 MLJ 412
High Courts25 Jan 1966
P. Manavala Chetty and Others Vs P. Ramanujam Chetty and Another
Madras High Court · (1971) 1 MLJ 127
High Courts25 Jan 1966
M.A. Mohamed Ali Vs R. Ramadoss
Madras High Court · AIR 1966 Mad 441 : (1966) CriLJ 1453
Criminal Procedure Code, 1898 (CrPC) — Section 203, 250, 423, 423(1), 426Penal Code, 1860 (IPC) — Section 441, 448
High Courts21 Jan 1966
Trustees of the Port of Madras Vs Simpson and Co. Ltd., Madras and Others
Madras High Court · AIR 1967 Mad 194
Madras Port Trust Act, 1905 — Section 110, 40(2)
High Courts21 Jan 1966
The Trustees of the Port of Madras Vs Mettur Chemical and Industries Limited
Madras High Court · AIR 1967 Mad 109 : (1966) 79 LW 496 : (1968) 1 MLJ 162
High Courts21 Jan 1966
Trustees of the Port of Madras Vs Mettur Chemical and Industries Ltd., Salem
Madras High Court · AIR 1967 Mad 102 : (1967) ILR (Mad) 605
Limitation Act, 1908 — Section 15(2), 29(2)Madras Port Trust Act, 1905 — Section 110
High Courts21 Jan 1966
Commissioner of Income Tax, Madras Vs Coimbatore Salem Transport (Private) Limited.
Madras High Court · (1966) 61 ITR 480
Income Tax Act, 1922 — Section 10(2)(xv), 66(2)
High Courts20 Jan 1966
Raval and Co. and Another Vs K.G. Ramachandran and Others
Madras High Court · (1966) ILR (Mad) 437 : (1966) 79 LW 331 : (1966) 2 MLJ 68
High Courts20 Jan 1966
Raval and Co. Vs K.G. Ramachandran and Others
Madras High Court · AIR 1967 Mad 57 : (1966) 2 MLJ 63
Constitution of India, 1950 — Article 14, 254(1), 254(2), 358Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 18, 23, 25Transfer of Property Act, 1882 — Section 111
High Courts20 Jan 1966
Regional Provident Fund Commissioner, Madras Vs K.R. Subbaier Tape Factory, Tiruchirapalli
Madras High Court · AIR 1967 Mad 129 : (1967) ILR (Mad) 606 : (1966) 2 LLJ 676 : (1966) 79 LW 604
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19
High Courts13 Jan 1966
N.V. Radhiah and Bros. Vs Employee's State Insurance Corporation
Madras High Court · AIR 1967 Mad 111 : (1966) 2 LLJ 235
Employees State Insurance Act, 1948 — Section 2(12)
High Courts13 Jan 1966
Chidambara Thevar Vs T. Vedayya Thevar and Others
Madras High Court · AIR 1967 Mad 164 : (1967) ILR (Mad) 482
Easements Act, 1882 — Section 15
High Courts10 Jan 1966Allowed
Deaf and Dump Semba Goundr and others Vs Alagia Gounder and others
Madras High Court · (1967) ILR (Mad) 400
Court Fees Act, 1870 — Section 7
High Courts10 Jan 1966
R.S. Jhavar Vs P. Thanicakchala Gramani and Others
Madras High Court · (1966) 79 LW 312 : (1966) 2 MLJ 38
High Courts10 Jan 1966Allowed
Deaf and Dumb Semba Gounder and Another Vs Alagia Gounder and Others
Madras High Court · (1967) ILR (Mad) 400
Court Fees Act, 1870 — Section 7Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 40
High Courts07 Jan 1966
T.K. Appu Nair Vs Earnest and Others
Madras High Court · AIR 1967 Mad 262 : (1967) CriLJ 903
Penal Code, 1860 (IPC) — Section 323, 325, 34, 342, 347(1)
High Courts07 Jan 1966
Santharam by Next Friend, Saradambal Ammal Vs S. Ramanuja Reddiar
Madras High Court · (1966) 79 LW 260 : (1966) 2 MLJ 546
Hindu Adoptions and Maintenance Act, 1956 — Section 20, 3Hindu Minority and Guardianship Act, 1956 — Section 2, 3, 4(a)
High Courts06 Jan 1966
Champalal Jain and Others Vs B.P. Venkataraman
Madras High Court · (1966) ACJ 224 : AIR 1966 Mad 466 : (1966) 79 LW 271