High Courts28 Mar 1969
The Union of India (UOI) and Another Vs S. Narayana Iyer
Madras High Court · (1970) ILR (Mad) 221 : (1970) 1 MLJ 19
Constitution of India, 1950 — Article 19(1)(f)
COURT ARCHIVE
Madras High Court judgments, 1969
474 judgments · page 17 of 24
High Courts28 Mar 1969
In Re: N. Kasinathan and Another
Madras High Court · (1969) 2 MLJ 458
Penal Code, 1860 (IPC) — Section 420
High Courts27 Mar 1969Dismissed
DeputyCommissioner of Commercial Taxes, Madras Division Vs Khanna Auto Corporation
Madras High Court · (1969) 24 STC 153
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts26 Mar 1969
Thayammal Vs Muthuswami Gounder and Others
Madras High Court · (1970) 1 MLJ 222
Hindu Adoptions and Maintenance Act, 1956 — Section 23
High Courts25 Mar 1969
Boormal Vs The Assistant Collector of Central Excise
Madras High Court · (1969) 2 MLJ 485
Customs Act, 1962 — Section 135(b)
High Courts24 Mar 1969
Factors (P.) Ltd. Vs Amalgamated Commercial Traders (P.) Ltd.
Madras High Court · (1970) 83 LW 109 : (1970) 1 MLJ 529
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 70
High Courts24 Mar 1969Allowed
N. Thangavelu Vs The Accommodation Controller, Madras-2
Madras High Court · (1969) 03 MAD CK 0007
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3(1)
High Courts24 Mar 1969
Veerammal Vs Krishnan
Madras High Court · (1970) 83 LW 34 : (1969) 2 MLJ 477
Transfer of Property Act, 1882 — Section 91
High Courts24 Mar 1969Dismissed
V. Srinivasachariar Vs Thatha Desika Thathachariar and Others
Madras High Court · (1970) ILR (Mad) 146
Civil Procedure Code, 1908 (CPC) — Section 9Criminal Procedure Code, 1898 (CrPC) — Section 144Evidence Act, 1872 — Section 32, 32(4)
High Courts21 Mar 1969
M.N. Kanagasabai Chettiar Vs Commissioner of Income Tax
Madras High Court · (1970) 75 ITR 672
Income Tax Act, 1961 — Section 256(1)
High Courts21 Mar 1969
Proprietors of Vadivel Theatre and Others Vs The Commercial Tax Officer and Others
Madras High Court · (1970) ILR (Mad) 346
Constitution of India, 1950 — Article 143Madras Local Authorities Finance Act, 1961 — Section 4Tamil Nadu Entertainments Tax (Amendment) Act, 1966 — Section 7
High Courts21 Mar 1969Allowed
A.M.S. and Brothers Vs Union Territory of Pondicherry and Another
Madras High Court · AIR 1970 Mad 152
Pondicherry Alcoholic Liquors (Consumption Duty) Amendment Act, 1966 — Article 5
High Courts21 Mar 1969
K. Ramraj Vs Srivilliputhur Co-operative Spinning Mills Ltd.
Madras High Court · AIR 1971 Mad 315
Constitution of India, 1950 — Article 12, 226
High Courts21 Mar 1969
A.M.S. and Brothers Vs Union Territory of Pondichcrry and Another
Madras High Court · (1969) 2 MLJ 468
High Courts18 Mar 1969Allowed
The State of Madras Vs Sri Ramakrishna Mills (Coimbatore) Ltd.
Madras High Court · AIR 1970 Mad 316 : (1970) ILR (Mad) 130 : (1969) 24 STC 274
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 286Madras General Sales Tax Act, 1939 — Section 18A
High Courts18 Mar 1969
Commissioner of Income Tax Vs Suresh Gokuldas
Madras High Court · (1970) 75 ITR 62
Income Tax Act, 1922 — Section 23, 25A, 28, 44
High Courts18 Mar 1969
A.P.M.S. Mohammed Ali Maraikayar and Others Vs The Special Officer for Wakfs and Another
Madras High Court · (1969) 82 LW 461 : (1969) 2 MLJ 556
Waqf Act, 1954 — Section 15(1)
High Courts18 Mar 1969
Kaka Hajee Md. Ishaque Sahib Vs Kaka Md. Saddiq Sahib and Others
Madras High Court · (1969) 82 LW 622 : (1970) 1 MLJ 207
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 40
High Courts17 Mar 1969
P. Krishnamurthy and Others Vs Thambaram Panchayat and Another
Madras High Court · (1969) 82 LW 683 : (1970) 1 MLJ 444
Evidence Act, 1872 — Section 116
High Courts17 Mar 1969
Commissioner of Gift Tax Vs Rm. S. Ramanathan Chettiar
Madras High Court · (1969) 74 ITR 758
Gift Tax Act, 1958 — Section 2