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Phillips, J.@mdashIn this suit for redemption the plaintiffs'' who are the junior members of a tarwad sue on the strength of a. karar executed in their favour by defendant,?, the karnavan. Their right to sue was; questi…
1. Two questions have been raised in this second appeal. The first is at what rate the tenants have to be compensated for their improvements, The suit was brought on a kanom of 1900, which has been given in renewal of a…
P.V. Rajamannar, C.J.@mdashThis is a reference to us u/s 21(2) of the Chartered Accountants Act on the report of the Disciplinary Committee of the Council of the Institute of Chartered Accountants of India in pro-ceedin…
Veeraswami, J.@mdashThe petitioner was convicted u/s 16(1) read with Section 7 of the Prevention of Food Adulteration Act, 1954, it is in evidence that on 12-8-1959, at about 9-10 a.m. the food inspector of the Ayyampet…
Varadachariar, J.@mdashThis appeal arises out of a suit brought for some modification in the scheme framed by this Court in 1920 in respect of the management of Sri Arunachalaswaraswamy Devasthanam at Tiruvannamalai. Th…
Varadachariar, J.@mdashThe Court below has written a long order in this matter but I have found it very difficult to understand its reasoning; it seems to me waste of time to criticize the judgment. Far from a desire to…
Veeraswami, J.@mdashThese petitions under Article 226 of the Constitution concern the scope and validity of the powers of search and seizure of account books and other records and of confiscation of goods seized or impo…
K. Veeraswami, C.J.@mdashThis is an appeal from a judgment of Kailasam, J., declining to quash an award of the industrial tribunal, Madras. The issue for adjudication was to fix the quantum of bonus payable for the year…
K.K. Sasidharan, J.@mdashThe writ petitions in W.P. Nos. 23089, 23090, 27366 and 27367 of 2013 are at the instance of D.D. Medical College MBBS Students Welfare Association and a student of 2011-2012 MBBS Batch and the …