High Courts11 Feb 1969
Doris Padmavathy Vs Christodass
Madras High Court · (1969) 82 LW 595 : (1969) 2 MLJ 645
Divorce Act, 1869 — Section 10, 17
COURT ARCHIVE
Madras High Court judgments, 1969
474 judgments · page 22 of 24
High Courts10 Feb 1969Dismissed
J. Chandrasekharan Vs G. Rosaline Pushpamoni and Another
Madras High Court · AIR 1970 Mad 211
Divorce Act, 1869 — Section 10
High Courts10 Feb 1969Dismissed
Samraj Nadar Vs Abraham Nadachi
Madras High Court · AIR 1970 Mad 434
Divorce Act, 1869 — Section 22, 32, 33Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 497
High Courts10 Feb 1969
J. Chandrasekharan alias Sekhar Vs G. Rosaline Pushpamoni and Another
Madras High Court · (1970) 83 LW 20 : (1969) 2 MLJ 607
Divorce Act, 1869 — Section 10, 17
High Courts07 Feb 1969Dismissed
M.A. Khader and Co. Vs Deputy Commercial Tax Officer, Periamet Division
Madras High Court · (1970) ILR (Mad) 324 : (1970) 25 STC 104
Central Sales Tax Act, 1956 — Section 14, 15, 9Constitution of India, 1950 — Article 226, 301, 303
High Courts06 Feb 1969
Management of Gillanders Arbuthnot and Company Ltd. Vs D. Ramachandran and Another
Madras High Court · (1969) 82 LW 599 : (1969) 2 MLJ 384
Industrial Disputes Act, 1947 — Section 33(C)(2)
High Courts06 Feb 1969
Kandavelu Mudaliar Vs Rajammal
Madras High Court · (1970) 1 MLJ 279
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts06 Feb 1969Dismissed
Konappa Mudaliar Vs Kusalaru alias Munuswami Pillai and Others
Madras High Court · AIR 1970 Mad 328 : (1971) 84 LW 355
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 11
High Courts05 Feb 1969
Commissioner of Income Tax Vs K.T.M.S. Mahmood
Madras High Court · (1970) ILR (Mad) 690 : (1969) 74 ITR 100
Income Tax Act, 1922 — Section 10(1)
High Courts31 Jan 1969Allowed
Union of India (UOI) Vs Varadambal and Others
Madras High Court · (1969) 01 MAD CK 0034
Fatal Accidents Act, 1855 — Section 1
High Courts30 Jan 1969
Radhika Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (1970) ILR (Mad) 676 : (1969) 74 ITR 661
Income Tax Act, 1922 — Section 10(2)
High Courts30 Jan 1969
The State of Madras by the Secretary to Government, Industries, Labour and Housing Department Vs K.A. Joseph
Madras High Court · (1969) 82 LW 542 : (1969) 2 MLJ 242
Constitution of India, 1950 — Article 226
High Courts30 Jan 1969Dismissed
The State of Madras Vs K.A. Joseph
Madras High Court · AIR 1970 Mad 155 : (1970) 1 LLJ 291
Constitution of India, 1950 — Article 226, 311
High Courts28 Jan 1969Allowed
Jayajothi and Company Vs State of Madras
Madras High Court · (1969) 23 STC 321
High Courts28 Jan 1969
The Chief Controlling Revenue Authority, Revenue Board Vs Swami Gounder
Madras High Court · (1969) ILR (Mad) 17 : (1969) 82 LW 229 : (1969) 2 MLJ 93
Stamp Act, 1899 — Article 23
High Courts28 Jan 1969
Chief Controlling Revenue Authority Revenue Board, Madras Vs Swami Gounder
Madras High Court · AIR 1970 Mad 1
Stamp Duties Act, 1899 — Article 17, 23, 55
High Courts28 Jan 1969
Antoniswamy Vs Anna Manickam and Another
Madras High Court · AIR 1970 Mad 91
Divorce Act, 1869 — Section 10, 17, 7Evidence Act, 1872 — Section 120, 134, 3
High Courts28 Jan 1969
Chief Controlling Revenue Authority, Board of Revenue, Madras Vs Simpson and General Finance Co. Ltd., Madras
Madras High Court · AIR 1970 Mad 7
Madras City Municipal Corporation Act, 1919 — Section 135, 98Stamp Act, 1899 — Section 3, 76(2), 9
High Courts28 Jan 1969
The Chief Controlling Revenue Authority, Board of Revenue Vs Simpson and General Finance Co. Limited
Madras High Court · (1969) ILR (Mad) 9 : (1969) 82 LW 227 : (1969) 1 MLJ 635
Stamp Act, 1899 — Section 9
High Courts27 Jan 1969
The Chief Controlling Revenue Authority, Board of Revenue, Madras Vs Rani Pictures
Madras High Court · AIR 1970 Mad 10 : (1969) ILR (Mad) 1
Contract Act, 1872 — Section 172Stamp Act, 1899 — Article 15, 40, 6, 2(17), 2(5)