High Courts14 Mar 1968
S. Paramanayagam Asari Vs R.S. Naidu
Madras High Court · (1969) 82 LW 473 : (1969) 2 MLJ 271
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 43, Order 21 Rule 66
COURT ARCHIVE
Madras High Court judgments, 1968
477 judgments · page 19 of 24
High Courts14 Mar 1968
K.M. Natesa Gounder Vs State of Madras and Another
Madras High Court · (1969) 82 LW 520 : (1969) 2 MLJ 186
Constitution of India, 1950 — Article 14, 19, 301, 302, 304Essential Commodities Act, 1955 — Section 3, 3(2), 3(2)(c), 3(2)(g), 5
High Courts14 Mar 1968
Sree Shanmugar Mills Ltd., by Managing Agents Sri Alagai Ltd. Vs S.K. Dharmaraja Nadar and Another
Madras High Court · AIR 1970 Mad 203
Companies Act, 1956 — Section 433, 434, 466
High Courts14 Mar 1968Dismissed
C. Subramaniam Vs Speaker of the Madras, Legislative Assembly, Madras and Others
Madras High Court · AIR 1969 Mad 10 : (1968) ILR (Mad) 377 : (1968) 81 LW 369
Constitution of India, 1950 — Article 13, 19, 19(1), 194(3), 20
High Courts14 Mar 1968
Purushotham Chettiar Vs Ramanuja Padayachi and Others
Madras High Court · (1969) 82 LW 151 : (1969) 1 MLJ 237
Evidence Act, 1872 — Section 65
High Courts12 Mar 1968
Commissioner of Income Tax, Madras Vs Sundaram Industries Private Ltd.
Madras High Court · (1969) 71 ITR 380
Finance Act, 1955 — Section 20Finance Act, 1956 — Section 28Income Tax Act, 1922 — Section 23A, 34, 34(3), 66(1)
High Courts12 Mar 1968
Kv. Al. M. Ramanathan Chettiar by Legal Representative C. Vasantha Vs Commissioner of Income Tax
Madras High Court · (1969) 72 ITR 356
Income Tax Act, 1922 — Section 49D
High Courts08 Mar 1968
Doraikannu Padayachi Vs Kaliaperumal Padayachi
Madras High Court · (1968) 2 MLJ 526
High Courts08 Mar 1968
N. Sivanandam Vs Tribuvendas Vendraven Bros., by power of Attorney Agent K. Govindarajulu and Others
Madras High Court · (1968) 81 LW 478 : (1969) 1 MLJ 644
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(a)
High Courts07 Mar 1968
In Re: Ramaswami
Madras High Court · (1969) 1 MLJ 385
Prevention of Food Adulteration Act, 1954 — Section 2(1)(1)
High Courts06 Mar 1968
Ellappa Goundar Vs Govindaraja Gounder
Madras High Court · (1969) 1 MLJ 585
Criminal Procedure Code, 1898 (CrPC) — Section 147(1A)
High Courts05 Mar 1968
Gemini Studios Vs Employees' State Insurance Corporation and Another
Madras High Court · (1970) 2 LLJ 243
Civil Procedure Code, 1908 (CPC) — Section 48Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2, 75, 81
High Courts04 Mar 1968Allowed
Thirupathi Nadar Vs S.V.P.M.S. Kandasami Nadar
Madras High Court · (1968) 03 MAD CK 0039
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 2, 115, 4
High Courts04 Mar 1968
V. Palaniappa Chettiar and others Vs P. Vaidyanatha Iyer and others
Madras High Court · (1968) 03 MAD CK 0011
Partnership Act, 1932 — Section 29, 29(2)
High Courts01 Mar 1968
Hazarimal L. Shah Vs Phillips India Ltd.
Madras High Court · (1969) CriLJ 1167
High Courts01 Mar 1968Allowed
A. Hajee Abdul Shukoor and Co. and Others Vs The Special Deputy Commercial Tax Officer (Hides and Skins) and Others
Madras High Court · (1970) ILR (Mad) 607 : (1969) 23 STC 455
Constitution of India, 1950 — Article 226, 286, 304
High Courts01 Mar 1968Allowed
Sitalakshmi Mills Ltd. and Others Vs The Deputy Commercial Tax Officer and Others
Madras High Court · (1969) ILR (Mad) 22 : (1968) 22 STC 436
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Constitution of India, 1950 — Article 13, 14, 19, 226, 265
High Courts01 Mar 1968
V. Vr. N. Vr. Nagappa Chettiar and Another Vs Union of India (UOI)
Madras High Court · (1969) 72 ITR 255 : (1969) 82 LW 93
Income Tax Act, 1922 — Section 46, 46(2), 46(7)Income Tax Act, 1961 — Section 232, 67Limitation Act, 1908 — Article 149