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Madras High Court judgments, 1970

368 judgments · page 9 of 19

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High Courts10 Jul 1970

In Re: Poonaikannan alias Karuppa Valayan

Madras High Court · (1970) 2 MLJ 675

Penal Code, 1860 (IPC) — Section 397
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High Courts10 Jul 1970Dismissed

In Re : Thimmaraya Chetty

Madras High Court · (1970) LW(Cri) 267

Penal Code, 1860 (IPC) — Section 304
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High Courts09 Jul 1970Dismissed

R. Sundaresa Iyer and Sons Vs Board of Revenue (C.T.) and Another

Madras High Court · (1971) 28 STC 430

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High Courts08 Jul 1970

M. Pappu Reddiar (Died) and Others Vs Amaravathi Ammal and Others

Madras High Court · AIR 1971 Mad 182

Registration Act, 1908 — Section 17(2)Transfer of Property Act, 1882 — Section 53
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High Courts08 Jul 1970

M. Pappu Reddiar (died) and Others Vs Amaravathi Ammal alias Avudai Ammal and Others

Madras High Court · (1971) ILR (Mad) 497 : (1970) 83 LW 795 : (1971) 1 MLJ 225

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High Courts08 Jul 1970

In Re: Mrs. Aga Begum

Madras High Court · (1971) 1 MLJ 18

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High Courts07 Jul 1970

Sethu Ramalinga Menattarayar Vs Veerasami Chettiar and Others

Madras High Court · (1970) 83 LW 685 : (1971) 1 MLJ 329

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High Courts07 Jul 1970

Sethu Ramalinga Menattarayar Vs Veerawami Chettiar and Others

Madras High Court · AIR 1971 Mad 174

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
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High Courts07 Jul 1970Dismissed

R. Mohammed Kuthubuddin and Others Vs The Additional Tribunal for Disciplinary Proceedings and Another

Madras High Court · (1971) ILR (Mad) 623

Constitution of India, 1950 — Article 309, 311Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 251AEvidence Act, 1872 — Section 24
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High Courts06 Jul 1970

R. Thatha Desika Thathachariar Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments (Administration) and Others

Madras High Court · (1970) 83 LW 747 : (1970) 2 MLJ 475

Constitution of India, 1950 — Article 226
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High Courts06 Jul 1970

D.R. Nagarajan Vs The Commissioner, Hindu Religious and Charitable Endowments (Administration), Department, Madras

Madras High Court · AIR 1971 Mad 295

Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 45, 45(1), 47, 86
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High Courts06 Jul 1970

D.R. Nagarajan Vs The Commissioner, Hindu Religious and Charitable Endowments (Admn.) Department

Madras High Court · (1970) 83 LW 753 : (1970) 2 MLJ 599

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 86
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High Courts03 Jul 1970

Maria Rosal De Rose and Another Vs The State of Tamil Nadu and Another

Madras High Court · (1970) 2 MLJ 471

Land Acquisition Act, 1894 — Section 4, 6
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High Courts02 Jul 1970

R. Swaminathan Vs Annammal alias Srimathi

Madras High Court · (1970) 83 LW 767 : (1971) 1 MLJ 234

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High Courts02 Jul 1970

Bodi Reddy Vs Appu Goundan

Madras High Court · (1971) ILR (Mad) 155 : (1970) 83 LW 797 : (1970) 2 MLJ 577

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High Courts02 Jul 1970

A. Chinnaswami Gounder Vs The Director of Settlements and Others

Madras High Court · (1971) 84 LW 333 : (1971) 1 MLJ 235

Constitution of India, 1950 — Article 226
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High Courts02 Jul 1970

Narayanaswami Naidu Vs Chellammal and Others

Madras High Court · (1970) 2 MLJ 633

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 31Succession Act, 1925 — Section 214(1)(b)
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High Courts01 Jul 1970

T.A. Rathinam Pillai and Another Vs Sri Sankaraswami Mutt and Another

Madras High Court · (1970) 83 LW 694 : (1970) 2 MLJ 604

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High Courts01 Jul 1970

Ibrahim Bathima Vs Thirukkanna Thevar

Madras High Court · (1970) 2 MLJ 440

Criminal Procedure Code, 1898 (CrPC) — Section 520
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High Courts01 Jul 1970

In Re: Subramaniam alias Rangaswami

Madras High Court · (1971) 2 MLJ 110

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