COURT ARCHIVE

Madras High Court judgments, 1969

474 judgments · page 15 of 24

High Courts22 Apr 1969Allowed

B. Bakthavatsalu Naidu, President, The Co-operative Central Bank Limited Vs The Registrar of Co-Operative Societies

Madras High Court · (1970) ILR (Mad) 1

Constitution of India, 1950 — Article 226Madras Co-operative Societies Rules, 1963 — Rule 4

High Courts21 Apr 1969Dismissed

The Coimbatore Co-operative Milk Supply Union Ltd., Coimbatore Vs S. Siluvaimuthu and Others

Madras High Court · AIR 1970 Mad 305 : (1970) 2 LLJ 101

Industrial Disputes Act, 1947 — Section 10, 2A

High Courts21 Apr 1969

Devi Films Private Ltd. Vs Commissioner of Income Tax

Madras High Court · (1970) ILR (Mad) 80 : (1970) 75 ITR 301

Income Tax Act, 1922 — Section 10(2)

High Courts18 Apr 1969

Commissioner of Income Tax Vs P.S.S. Investments (P.) Ltd.

Madras High Court · (1971) 79 ITR 456

High Courts18 Apr 1969

Commissioner of Income Tax Vs S.K. Srinivasan

Madras High Court · (1970) 75 ITR 93

Income Tax Act, 1922 — Section 66(1), 66(2)

High Courts18 Apr 1969Dismissed

L.M.S. Sadak Thamby and CO. Vs The Appellate Assistant Commissioner of Commercial Taxes I

Madras High Court · (1970) ILR (Mad) 511 : (1969) 24 STC 468

Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 14, 226, 246, 286, 301

High Courts18 Apr 1969

Employees' State Insurance Corporation Vs A. Zackria

Madras High Court · (1970) 2 LLJ 96

Civil Procedure Code, 1908 (CPC) — Section 100Employees Compensation Act, 1923 — Section 4Employees State Insurance Act, 1948 — Section 2, 51, 54, 54A, 75

High Courts18 Apr 1969

Shanmugham Transports (P.) Ltd., Tircuchrapalli Vs V. Kunju Chettiar and Another

Madras High Court · AIR 1971 Mad 37

Central Motor Vehicles Rules, 1989 — Rule 147, 148ACivil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3General Clauses Act, 1897 — Section 14(1)

High Courts18 Apr 1969

The Coimbatore Municipal Council and Another Vs The State of Tamilnadu

Madras High Court · (1970) 1 MLJ 71

Madras Municipal Authorities (Term of Office and Election of Councillors) Act, 1963 — Section 8(2)

High Courts17 Apr 1969Dismissed

Srimathi Karpagammal, Proprietrix Vs N. Raghunathan and Another

Madras High Court · (1970) ILR (Mad) 461

Constitution of India, 1950 — Article 19, 19(1), 19(6), 226Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 10, 3, 5, 5(1), 5(2)Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 100, 106, 109, 109(1), 113

High Courts16 Apr 1969

Textool Co. Ltd. Vs The Ganapathi Town Panchayat

Madras High Court · (1970) 83 LW 638 : (1971) 1 MLJ 42

High Courts16 Apr 1969

Commissioner of Income Tax Vs R.S. Thangapalam

Madras High Court · (1969) 74 ITR 478

High Courts14 Apr 1969

Commissioner of Wealth-tax (Central) Vs T. Meenakshi Achi

Madras High Court · (1970) 75 ITR 122

Wealth Tax Act, 1957 — Section 3, 4(1)

High Courts13 Apr 1969Dismissed

R. Krishnaswami Iyengar Vs Thiagaraja Pillai and others

Madras High Court · AIR 1971 Mad 303

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts11 Apr 1969

R. Kandaswami and Others Vs R. Thirugnanasambandam and Others

Madras High Court · (1970) 83 LW 16 : (1970) 1 MLJ 455

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1Probate and Administration Act, 1881 — Section 89Succession Act, 1925 — Section 306

High Courts11 Apr 1969

Public Prosecutor Vs Subban Chettiar

Madras High Court · (1970) 1 MLJ 402

Evidence Act, 1872 — Section 134, 16(1), 2(1)(a), 7(1)Prevention of Food Adulteration Act, 1954 — Section 10(1)(a), 16(1), 2(1)(a), 7(1)

High Courts10 Apr 1969

Marimuthammal Vs The State of Madras and Another

Madras High Court · (1970) 1 MLJ 227

Land Acquisition Act, 1894 — Section 17, 4(1), 5A, 6

High Courts10 Apr 1969

Spencer and Co. Vs The Joint Commercial Tax Officer

Madras High Court · (1970) ILR (Mad) 486 : (1969) 24 STC 161

Constitution of India, 1950 — Article 226, 301, 302, 303, 304

High Courts10 Apr 1969Allowed

S.A.A. Annamalai Chettiar Vs Molaiyan and Others

Madras High Court · AIR 1970 Mad 396 : (1969) 82 LW 716 : (1970) 2 MLJ 562

Evidence Act, 1872 — Section 116Provincial Small Cause Courts Act, 1887 — Section 23

High Courts09 Apr 1969Allowed

P.N. Rangaswamy Naidu Vs P.N. Venkataramana Dharmasthapanam, Coimbatore by Managing Trustee Dr. C.A. Vijayaraghavan

Madras High Court · (1970) ILR (Mad) 69

Limitation Act, 1908 — Section 14, 15