COURT ARCHIVE

Madras High Court judgments, 1969

474 judgments · page 21 of 24

High Courts17 Feb 1969Dismissed

Kadiravan alias Shamsudeen Vs R. Thirumalaikumar

Madras High Court · (1970) ILR (Mad) 183

Arbitration Act, 1940 — Section 39, 39(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17Constitution of India, 1950 — Article 226, 329(6)

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High Courts17 Feb 1969Dismissed

M. Allauddin Vs P.S. Lakshminarayanan

Madras High Court · AIR 1970 Mad 247

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10

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High Courts17 Feb 1969Dismissed

T. Subbiah Vs S.K.D. Ramaswamy Nadar

Madras High Court · AIR 1970 Mad 85 : (1970) CriLJ 254

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 164, 173, 60, 61, 62Evidence Act, 1872 — Section 45, 47, 73

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High Courts17 Feb 1969

T.M. Bashiam Vs M. Victor

Madras High Court · AIR 1970 Mad 12 : (1970) ILR (Mad) 591 : (1969) 82 LW 422

Constitution of India, 1950 — Article 14Divorce Act, 1869 — Section 10, 17, 22, 7, 8Matrimonial Causes Act, 1950 — Section 7(1), 7(2), 7(3)

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High Courts17 Feb 1969

V.K. Elayalwar Vs The Registrar, Madras High Court and Others

Madras High Court · (1970) ILR (Mad) 115 : (1970) 83 LW 93 : (1970) 2 MLJ 343

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 4Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 5

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High Courts14 Feb 1969Allowed

In Re: Sister Gemma

Madras High Court · AIR 1970 Mad 262

Guardians and Wards Act, 1890 — Section 17

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High Courts14 Feb 1969Allowed

Kullan Padayachi Vs Marimuthu and Others

Madras High Court · (1969) 02 MAD CK 0056

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High Courts14 Feb 1969

Radhakrishna Films (P.) Ltd., by Chairman S. Kumaraswamy Reddiar Vs Newtowne Studios (P.) Ltd., Director, Jittan Banerjee and Another

Madras High Court · (1970) 83 LW 459 : (1970) 2 MLJ 462

Penal Code, 1860 (IPC) — Section 409, 418

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High Courts13 Feb 1969

P.S. Shanmugham Vs The Deputy Commissioner of Police, Law and Order and Others

Madras High Court · (1970) ILR (Mad) 130 : (1969) 82 LW 722 : (1970) 1 MLJ 393

Constitution of India, 1950 — Article 14, 19Madras City Police Act, 1888 — Section 35

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High Courts13 Feb 1969

V. Amirtham Ammal Vs Commissioner of Income Tax

Madras High Court · (1969) 74 ITR 739

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High Courts12 Feb 1969

T.K.P.R. Ramanatha Chettiar and Bros., Chandra Lorry Service Vs Commissioner of Income Tax

Madras High Court · (1970) 1 MLJ 432

Income Tax Act, 1922 — Section 26AMotor Vehicles Act, 1988 — Section 42

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High Courts12 Feb 1969

Commissioner of Income Tax Vs S.N. Narayana Raja and Co. and Another

Madras High Court · (1969) 74 ITR 341

Income Tax Act, 1922 — Section 26A

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High Courts12 Feb 1969

T.K.P.R. Ramanatha Chettiar and Brothers and Another Vs Commissioner of Income Tax

Madras High Court · (1969) 73 ITR 811

Income Tax Act, 1922 — Section 26AMotor Vehicles Act, 1939 — Section 42

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High Courts12 Feb 1969

Chief Controlling Revenue Authority, Board of Revenue, Madras Vs M. Abdulla

Madras High Court · AIR 1970 Mad 2

Stamp Act, 1899 — Section 5, 6

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High Courts12 Feb 1969

P. Narayana Pillai Vs S. Nagamoney

Madras High Court · (1969) 82 LW 606 : (1970) 1 MLJ 161

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, 144, 151

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High Courts12 Feb 1969

The Chief Controlling Revenue Authority, the Board of Revenue Vs M. Abdulla

Madras High Court · (1970) ILR (Mad) 579 : (1969) 82 LW 317 : (1969) 2 MLJ 95

Stamp Act, 1899 — Section 57

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High Courts11 Feb 1969

Doris Padmavathy Vs V. Christodass

Madras High Court · AIR 1970 Mad 188

Divorce Act, 1869 — Section 10, 17, 22

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High Courts11 Feb 1969

A.B. Manual Vs Mrs. Libian Margaret Manual and Another

Madras High Court · AIR 1970 Mad 178

Divorce Act, 1869 — Section 10, 7

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High Courts11 Feb 1969

Mrs. Dawn Henderson Vs D. Henderson

Madras High Court · AIR 1970 Mad 104

Divorce Act, 1869 — Section 10, 17Hindu Marriage Act, 1955 — Section 13

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High Courts11 Feb 1969

Jayaraj Anthony Vs Mary Seeni Ammal

Madras High Court · AIR 1970 Mad 103

Divorce Act, 1869 — Section 18, 19(1)Evidence Act, 1872 — Section 114

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