COURT ARCHIVE

Madras High Court judgments, 1971

530 judgments · page 19 of 27

High Courts08 Apr 1971

K. Subramania Iyer and Another Vs Olaganathan Pillai and Another

Madras High Court · AIR 1972 Mad 250 : (1971) 2 MLJ 233

Civil Procedure Code, 1882 — Section 320Civil Procedure Code, 1908 (CPC) — Section 48, 64General Clauses Act, 1897 — Section 10

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High Courts07 Apr 1971

R. Santhakumari Vs S. Natarajan

Madras High Court · (1973) 86 LW 487 : (1973) 2 MLJ 286

Guardians and Wards Act, 1890 — Section 25

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High Courts07 Apr 1971

The Management of Remington Rand of India Ltd. Vs The Additional Commissioner for Workmen's Compensation and Another

Madras High Court · (1972) 2 LLJ 381

Constitution of India, 1950 — Article 226

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High Courts07 Apr 1971

Sha Manmall Misrimall Vs K. Radhakrishnan

Madras High Court · AIR 1972 Mad 108 : (1971) 84 LW 745 : (1971) 2 MLJ 487

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Contract Act, 1872 — Section 61Limitation Act, 1963 — Section 19

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High Courts07 Apr 1971Allowed

S.K. Natesam Pillai Vs Deputy Commercial Tax Officer and Another

Madras High Court · (1971) 28 STC 517

Constitution of India, 1950 — Article 12, 14, 19, 226

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High Courts07 Apr 1971

Mohammed Abdul Kadas and Others Vs The District Collector of Kanyakumari and Others

Madras High Court · AIR 1972 Mad 56 : (1971) 84 LW 550 : (1971) 2 MLJ 267

Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 108

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High Courts06 Apr 1971

Venkataswami Reddiar and Another Vs Sundaramoorthy

Madras High Court · AIR 1972 Mad 171 : (1971) 2 MLJ 445

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2, 3(3)

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High Courts05 Apr 1971Dismissed

In Re: Narayana Panicker

Madras High Court · (1971) LW(Cri) 192

Rice Milling Industry (Regulation) Act, 1958 — Section 3(g)

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High Courts05 Apr 1971

Kanyalal Thakurdas, Bankers Vs The Bombay Cycle Importing Company, Cycle dealers

Madras High Court · (1972) ILR (Mad) 210 : (1972) 85 LW 60 : (1972) 1 MLJ 412

Evidence Act, 1872 — Section 115Negotiable Instruments Act, 1881 (NI) — Section 131

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High Courts05 Apr 1971

Ragaiya Bagavathar and Another Vs Kesava Bagavathar

Madras High Court · AIR 1972 Mad 324 : (1971) 84 LW 702 : (1971) 2 MLJ 387

Registration Act, 1866 — Section 17, 17(1), 49

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High Courts05 Apr 1971

Premlata Agarwal Vs Lakshman Prasad Gupta

Madras High Court · AIR 1972 Mad 111 : (1971) 84 LW 648 : (1971) 2 MLJ 294

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High Courts02 Apr 1971

The Life Insurance Corporation of India, Madras Vs K.A. Madhava Rao

Madras High Court · AIR 1972 Mad 112 : (1971) 41 CompCas 992 : (1971) 84 LW 789

Contract Act, 1872 — Section 65, 70Insurance Act, 1938 — Section 2(10), 40, 40(1), 42, 42(7)

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High Courts30 Mar 1971

Shetty Viswanathan Vs Doraiswamy

Madras High Court · (1971) LW(Cri) 118

Penal Code, 1860 (IPC) — Section 307, 325

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High Courts26 Mar 1971

Visalakshi Achi Vs Arunachalam Chettiar (Died) and Others

Madras High Court · AIR 1972 Mad 174 : (1972) 85 LW 40 : (1971) 2 MLJ 436

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 62Transfer of Property Act, 1882 — Section 60

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High Courts26 Mar 1971

S. Arthanari Vs First Income Tax Officer and Another

Madras High Court · (1972) 83 ITR 828

Income Tax Act, 1922 — Section 35(1), 35(5)

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High Courts26 Mar 1971

S. Arthanari Vs First Income Tax Officer, Salem, and Another

Madras High Court · (1972) 83 ITR 828

Income Tax Act, 1922 — Section 35

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High Courts25 Mar 1971Dismissed

Dorairaj and another Vs Sivalingam

Madras High Court · (1971) LW(Cri) 166

Penal Code, 1860 (IPC) — Section 34, 379

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High Courts25 Mar 1971

Ashok Electro Diamonds and Others Vs The Joint Commercial Tax Officer and The Senior Sueerintendent of Post Offices

Madras High Court · (1971) 28 STC 221

Tamil Nadu General Sales Tax Act, 1959 — Section 54

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High Courts24 Mar 1971Dismissed

Veerakesavan Vs Anchi Chettiar

Madras High Court · (1971) LW(Cri) 234

Criminal Procedure Code, 1898 (CrPC) — Section 197

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High Courts24 Mar 1971

C.H.S. Sabherwal and Surinder Singh Sabherwal Vs The Joint Commercial Tax Officer

Madras High Court · (1971) 28 STC 316

Constitution of India, 1950 — Article 226

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