COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 3,962 of 5,226

High Courts28 Sept 1961

The Film Distributors Employees Association Vs The Management of Metro Goldwyn Mayer (India) Limited and Another

Madras High Court · (1962) ILR (Mad) 554 : (1962) 75 LW 25 : (1962) 1 MLJ 240

Industrial Disputes Act, 1947 — Section 25G

High Courts27 Sept 1961

M. Natesan Vs State of Madras and Another

Madras High Court · AIR 1962 Mad 216

Penal Code, 1860 (IPC) — Section 88, 89

High Courts22 Sept 1961Allowed

A.V. Pachiappa Chettiar and Brothers Vs The State of Madras

Madras High Court · (1962) 75 LW 132 : (1962) 13 STC 202

High Courts22 Sept 1961

M.M. Mohideed Thumby and Co., Madras Vs State of Madras

Madras High Court · AIR 1962 Mad 323 : (1962) 13 STC 805

Constitution of India, 1950 — Article 286

High Courts22 Sept 1961

M.M. Mohideen Thumby and Co. Vs The State of Madras

Madras High Court · (1962) 2 MLJ 197

Constitution of India, 1950 — Article 286

High Courts22 Sept 1961

The Catholic Centre Staff Union Vs His Grace The Most Rev. Dr. L. Mathias, S.D.F., Archbishop of Madras-Mylapore and Another

Madras High Court · (1962) 1 MLJ 451

Tamil Nadu Shops and Establishments Act, 1947 — Section 2(14)

High Courts21 Sept 1961

Arumugham Pillai Vs Gnanasoundara Pandian and Another

Madras High Court · AIR 1962 Mad 362 : (1962) 75 LW 760 : (1962) 2 MLJ 146

Criminal Procedure Code, 1898 (CrPC) — Section 545Motor Vehicles Act, 1988 — Section 112, 3, 89Penal Code, 1860 (IPC) — Section 337, 338

High Courts20 Sept 1961

Deputy Commissioner of Commercial Taxes, Madras Vs Caltex (India) Ltd., Madras

Madras High Court · AIR 1962 Mad 298 : (1962) ILR (Mad) 585 : (1962) 13 STC 163

Constitution of India, 1950 — Article 286(1)Sea Customs Act, 1878 — Section 3

High Courts19 Sept 1961

Doriaswami Gounder Vs Revenue Divisional Officer, Coimbatore

Madras High Court · AIR 1962 Mad 425

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 17, 35, 40, 40(1), 61

High Courts19 Sept 1961

Bitla Rajalingam and Sons and Another Vs C.P.V. Kotiah Chetti and Co. and Others

Madras High Court · AIR 1962 Mad 301 : (1962) 75 LW 76

Civil Procedure Code, 1908 (CPC) — Section 34Limitation Act, 1963 — Article 64, 85

High Courts19 Sept 1961

Palani Kudumban and Others Vs Dinakaran

Madras High Court · (1962) CriLJ 555 : (1962) 2 MLJ 283

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(b)Penal Code, 1860 (IPC) — Section 379

High Courts18 Sept 1961

In Re: Pakkirisamy Pillai

Madras High Court · AIR 1962 Mad 142 : (1961) 74 LW 763 : (1962) 1 MLJ 62

Criminal Procedure Code, 1898 (CrPC) — Section 251A(1), 251A(2), 436

High Courts15 Sept 1961

Jagadesan and Another Vs Saraswathi Ammal and Others

Madras High Court · AIR 1962 Mad 174 : (1962) ILR (Mad) 120 : (1962) 75 LW 51

Civil Procedure Code, 1908 (CPC) — Section 103Provincial Insolvency Act, 1920 — Section 31

High Courts15 Sept 1961Dismissed

E.K. Mohamed Ibrahim Sahib and Sons Vs The Government of Madras

Madras High Court · (1962) ILR (Mad) 565 : (1962) 13 STC 343

Constitution of India, 1950 — Article 286

High Courts15 Sept 1961

Khadar Hussain Sahib (B.M.) Vs Mohamed Sheriff and Another

Madras High Court · (1962) 1 LLJ 361

Industrial Disputes Act, 1947 — Section 2, 25F, 25FF, 33C

High Courts15 Sept 1961

B.M. Khadar Hussain Sahib Vs Mohamed Sheriff and Another

Madras High Court · (1962) 75 LW 768 : (1962) 2 MLJ 172

Industrial Disputes Act, 1947 — Section 2(OO), 25F, 25F(a), 25FF, 33C(2)

High Courts15 Sept 1961

Workers of N. Desai Gounder and Co. Vs Labour Court and Another

Madras High Court · (1962) 2 LLJ 133 : (1961) 74 LW 833

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25F, 25FFF, 33C

High Courts15 Sept 1961

Andalammal Vs Alamelu Ammal

Madras High Court · AIR 1962 Mad 378 : (1962) 75 LW 89

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7(1)

High Courts15 Sept 1961Dismissed

Saradha Oil Mills Vs The State of Madras

Madras High Court · (1961) 09 MAD CK 0007

High Courts15 Sept 1961

A.K.D. Rangaswami Raja and Another Vs A.K.D. Venkata Raja and Others

Madras High Court · (1965) ILR (Mad) 722

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 41 Rule 27, 151, 24Evidence Act, 1872 — Section 3High Court Fees Rules, 1956 — Order 5 Rule 16