COURT ARCHIVE

Madras High Court judgments, 1969

474 judgments · page 4 of 24

High Courts19 Nov 1969Allowed

The State of Madras Vs M.A. Noor Mohamed and Co. Tanners and Dealers in Hides and Skins, Chrompet, Madras-44

Madras High Court · AIR 1970 Mad 494 : (1970) 26 STC 549

Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 16Madras General Sales Tax Act, 1939 — Section 3(1), 5

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High Courts19 Nov 1969Dismissed

M. Haji Mohammed Ismail Sahib and Co., Tanners, Pernambut, North Arcot District Vs The Deputy Commercial Tax Officer, Gudiyatham, North Arcot District

Madras High Court · AIR 1970 Mad 422 : (1970) 25 STC 328

Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 38

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High Courts19 Nov 1969Dismissed

M. Haji Mohamed Ismail Sahib and Co. Vs The State of Madras

Madras High Court · AIR 1970 Mad 378 : (1970) ILR (Mad) 43 : (1970) 26 STC 73

Madras General Sales Tax Act, 1939 — Section 12B(7)

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High Courts19 Nov 1969

Commissioner of Income Tax Vs Sundaram and Company (P.) Ltd. and Another and Manickavasagam Private Ltd.

Madras High Court · (1971) ILR (Mad) 664 : (1970) 78 ITR 162

Income Tax Act, 1922 — Section 34(1)

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High Courts18 Nov 1969Allowed

The Deputy Commissioner of Commercial Taxes, Madurai Vs A. Anantharama Nadar and Sons Merchants, Teppam South, Virudhunagar

Madras High Court · AIR 1970 Mad 314 : (1970) ILR (Mad) 39 : (1970) 25 STC 276

Tamil Nadu General Sales Tax Act, 1959 — Section 2

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High Courts18 Nov 1969

Panchayat Union Council, Tirupattur and Another Vs C. Tirupathy

Madras High Court · AIR 1971 Mad 26 : (1970) 83 LW 536

Madras Local Boards Act, 1884 — Section 156Madras Local Boards Act, 1920 — Section 225Madras Village Panchayats Act, 1950 — Section 107

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High Courts18 Nov 1969

Panchayat Union Council and Another Vs C. Tirupathy

Madras High Court · (1970) ILR (Mad) 441 : (1970) 2 MLJ 572

Tamil Nadu Panchayats Act, 1958 — Section 170

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High Courts17 Nov 1969

State of Madras Vs Muthurethinam and Others

Madras High Court · AIR 1970 Mad 353 : (1970) ILR (Mad) 1 : (1970) 83 LW 424

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1908 — Section 12(2)

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High Courts14 Nov 1969Allowed

Miss Violet Wapshare Vs Miss Maureen Froud

Madras High Court · (1970) LW(Cri) 4

Penal Code, 1860 (IPC) — Section 499, 500

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High Courts14 Nov 1969

Raghuvir Kumar by next friend and mother Smt. D.P. Kamala Kumari and Another Vs Smt. Shanmughavadivu and Others

Madras High Court · (1970) 2 MLJ 193

Evidence Act, 1872 — Section 21Insurance Act, 1938 — Section 39

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High Courts13 Nov 1969

The Self-Respect Sangam, Erode by President, E.V. Ramaswami Naicker Vs Nagammal

Madras High Court · (1970) 83 LW 199 : (1970) 1 MLJ 367

Partition Act, 1893 — Section 6

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High Courts13 Nov 1969

R. Murugesan Vs Union Terrirtory of Pondicherry and Others

Madras High Court · (1976) 2 LLJ 435

Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 28, 31, 33

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High Courts12 Nov 1969

Elumalai Vs The Management of Simplex Concrete Piles (India) Ltd. and Another

Madras High Court · (1970) 2 MLJ 233

Industrial Disputes Act, 1947 — Section 2(s), 25C, 33(c)(2)

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High Courts12 Nov 1969

The Tirunelveli Tuticorin Electric Supply Co. Ltd. Vs The Industrial Tribunal and Another

Madras High Court · (1975) 1 LLJ 304

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33

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High Courts12 Nov 1969Allowed

N. Muthiah Achary and Sons Vs State of Madras

Madras High Court · AIR 1970 Mad 346 : (1970) 25 STC 350

Tamil Nadu General Sales Tax Act, 1959 — Section 2

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High Courts12 Nov 1969

Elumalai Vs Management of Simplex Concrete Piles (India) Ltd. and Another

Madras High Court · (1970) 2 LLJ 454 : (1970) 83 LW 317

Industrial Disputes Act, 1947 — Section 2, 25C, 33

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High Courts12 Nov 1969

K.G. Ponnuswami Chettiar, Ex-partner, Dhanalakshmi Oil Mills Vs The State of Madras

Madras High Court · (1971) 2 MLJ 237

Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18(A), 5(1)(1)

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High Courts12 Nov 1969

Commissioner of Agricultural Income Tax Vs Tipperary Estates Company

Madras High Court · (1970) 76 ITR 396

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5

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High Courts12 Nov 1969

Swamy and Co. (Tanners) Vaniambadi by V. Narayanaswami Senior partner Vs Employees' State Insurance Corporation

Madras High Court · (1970) 2 MLJ 232

Employees State Insurance Act, 1948 — Section 40(1)

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High Courts11 Nov 1969

A. Velayutha Raja, Raja Engineering Co., Madurai Vs Board of Revenue (CT), Madras

Madras High Court · AIR 1971 Mad 137 : (1970) ILR (Mad) 560 : (1970) 83 LW 488 : (1971) 2 MLJ 546 : (1970) 26 STC 176

Tamil Nadu General Sales Tax Act, 1959 — Section 12, 14, 15, 16, 16(1)

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