High Courts20 Apr 1967
Mahendra Kumar Ishwarlal and Co. Vs The State of Madras
Madras High Court · AIR 1968 Mad 241 : (1968) 21 STC 72
Tamil Nadu General Sales Tax Act, 1959 — Section 2
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 18 of 26
High Courts19 Apr 1967
The Managment of the Vaikundan Estate Vs Sri T.S. Ramaswami, Arbitrator and Another
Madras High Court · (1968) 1 MLJ 202
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17APlantations Labour Act, 1951 — Section 10(2)
High Courts19 Apr 1967
Vaikuntam Estate Vs Arbitrator [Ramaswami (T.S.)] and Another
Madras High Court · (1968) 1 LLJ 93
Arbitration Act, 1940 — Section 10Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10A, 17A
High Courts19 Apr 1967Dismissed
The State of Madras Vs T.T. Gopalier and Another
Madras High Court · (1969) 21 STC 451
High Courts18 Apr 1967
Jagannadh Vs Perumal Naidu and Others
Madras High Court · (1969) ILR (Mad) 389 : (1969) 82 LW 167 : (1969) 2 MLJ 558
High Courts17 Apr 1967
The Chief Controlling Revenue Authority, Madras, Board of Revenue Madras, Referring Officer Vs The Canara Industrial and Banking Syndicate Ltd., Madras and Others
Madras High Court · AIR 1969 Mad 1
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Stamp Act, 1899 — Article 23, 2(10), 2(12), 2(14), 2(6)
High Courts17 Apr 1967
The Chief Controlling Revenue Authority, Board of Revenue, Referring Officer Vs The Canara Industrial and Banking Syndicate Limited and Others
Madras High Court · (1968) ILR (Mad) 1 : (1968) 81 LW 345 : (1969) 1 MLJ 1
Stamp Act, 1899 — Section 57
High Courts13 Apr 1967
In Re: Sudalaimuthu Nadar and Another
Madras High Court · (1968) 1 MLJ 132
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(i)(1), 23(1)(b)
High Courts13 Apr 1967
Mannammal Vs Sesha Mudaliar and Others
Madras High Court · (1968) ILR (Mad) 616 : (1967) 80 LW 486 : (1968) 1 MLJ 94
Tamil Nadu Panchayats Act, 1958 — Section 178(2)(2)Tamil Nadu Panchayats Act, 1994 — Section 15(4)
High Courts12 Apr 1967
Rajagopal Pillai and Others Vs Pakkiam Ammal and Another
Madras High Court · (1968) ILR (Mad) 138 : (1968) 81 LW 200 : (1968) 2 MLJ 411
Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts12 Apr 1967
T.M.S. Mohammed Abdul Kader Vs Commissioner of Gift-Tax, Madras
Madras High Court · (1968) 70 ITR 237
Gift Tax Act, 1958 — Section 23(5), 23(5), 26(3)
High Courts11 Apr 1967
Muthukumaran Vs The Inspector of Panchayats and Others
Madras High Court · (1967) 80 LW 672 : (1967) 2 MLJ 264
Tamil Nadu Panchayats Act, 1958 — Section 28
High Courts07 Apr 1967
Larsen and Toubra Ltd., Madras and Others Vs Joint Commercial Tax Officer, Madras and Others
Madras High Court · AIR 1968 Mad 407 : (1967) 20 STC 150
Central Sales Tax Act, 1956 — Section 6, 8, 8(2), 8(2)Constitution of India, 1950 — Article 226, 301, 303(1)
High Courts07 Apr 1967
N. Sathianathan, N.S. Motor Service Ltd., Salem Vs Secretary, Regional Transport Authority, Salem and Another
Madras High Court · AIR 1968 Mad 236 : (1969) ILR (Mad) 416 : (1968) 1 MLJ 31
Central Motor Vehicles Rules, 1989 — Rule 134Motor Vehicles (Amendment) Act, 1956 — Section 59(3)Motor Vehicles Act, 1939 — Section 43(1), 44(3), 48(3), 51(2)
High Courts07 Apr 1967
C.V. Venkataramana Iyengar Dharmasthapanam by Managing Trustee, Dr. C.A. Vijayaraghavan Vs P.N. Rangaswami Naidu
Madras High Court · (1968) 81 LW 47 : (1968) 2 MLJ 8
Limitation Act, 1963 — Section 14
High Courts07 Apr 1967Allowed
In Re: Rajendra Industries (Private) Limited
Madras High Court · (1967) 37 CompCas 563
Companies Act, 1956 — Section 17
High Courts07 Apr 1967
Larsen and Toubro Ltd. and Others Vs The Joint Commercial Tax Officer and Others
Madras High Court · (1967) 2 MLJ 552
Central Sales Tax Act, 1956 — Section 8(2), 9(3)
High Courts06 Apr 1967Dismissed
Deputy Commissioner of Commercial Taxes, Coimbatore Division Vs Sri Thirumagal Mills Limited
Madras High Court · (1968) ILR (Mad) 121 : (1967) 20 STC 287
Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts05 Apr 1967
Mckenzies Limited Vs Board of Revenue, Commercial Taxes
Madras High Court · (1968) 21 STC 279
High Courts05 Apr 1967
India Motor Parts and Accessories Ltd. Vs The Collector of Customs and Others
Madras High Court · (1968) 1 MLJ 337
Contract Act, 1872 — Section 72Sea Customs Act, 1878 — Section 10