COURT ARCHIVE

Madras High Court judgments, 1974

456 judgments · page 2 of 23

High Courts03 Dec 1974

Union of India (UOI) and Another Vs Khandelwal Bros. (P) Ltd. and Another

Madras High Court · AIR 1975 Mad 389 : (1975) ILR (Mad) 131 : (1975) 88 LW 543

Civil Procedure Code, 1908 (CPC) — Section 34Railways Act, 1890 — Section 77C, 77C(1)

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High Courts29 Nov 1974

P. Somasundaram Vs K. Rajammal

Madras High Court · (1975) ILR (Mad) 44 : (1976) 89 LW 151 : (1976) 2 MLJ 444

Succession Act, 1925 — Section 119

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High Courts29 Nov 1974Dismissed

Khivraj Chordia and Others Vs Esso Standard Eastern Inc.

Madras High Court · AIR 1975 Mad 374 : (1975) 88 LW 470 : (1975) 2 MLJ 65

Contract Act, 1872 — Section 29Specific Relief Act, 1963 — Section 10

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High Courts27 Nov 1974

Assistant Controller of Estate Duty Vs R. Sarangapani Chettiar

Madras High Court · (1976) 105 ITR 351

Estate Duty Act, 1953 — Section 5, 6, 7

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High Courts27 Nov 1974

Eranthankandy Ponathil Sankaran Vs Chirukandoth Mundayodan Narayani Ammal and Others

Madras High Court · (1975) 2 MLJ 131

Mahe Land Reforms Act, 1968 — Section 2(24)

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High Courts26 Nov 1974

Nathan Vs Vaithinathan and Others

Madras High Court · (1975) CriLJ 994

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 190, 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324

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High Courts26 Nov 1974

J. Harigopal Agarwal and Another Vs The State Bank of India, Ambattur Industrial Estate and Others The State Bank of India, Ambattur Industrial Estate Vs Madras Bolts and Nuts (Private) Limited and Others

Madras High Court · AIR 1974 Mad 211 : (1976) 89 LW 55 : (1976) 1 MLJ 250

Contract Act, 1872 — Section 139, 140, 141

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High Courts22 Nov 1974

In re: Kanwarlal

Madras High Court · (1976) CriLJ 603

Drugs and Cosmetics Act, 1940 — Section 3(b)(i)Essential Commodities Act, 1955 — Section 7(1)(a)(ii)

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High Courts22 Nov 1974

R. Dharmarajan Vs Nagalinga Kandiar and Another

Madras High Court · (1975) 88 LW 173 : (1975) 2 MLJ 34

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High Courts22 Nov 1974

South India Shipping Corporation Ltd. Vs Income Tax Officer

Madras High Court · (1976) 46 CompCas 250 : (1976) 103 ITR 1

Income Tax Act, 1922 — Section 15C(4)Income Tax Act, 1961 — Section 197(3), 80J, 80J(1), 80J(3), 80KIncome Tax Rules, 1962 — Rule 20

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High Courts21 Nov 1974

Correspondent, Madathupatti Gopal Naicker College Vs Madurai University

Madras High Court · (1975) ILR (Mad) 552 : (1975) 1 MLJ 323

Constitution of India, 1950 — Article 226

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High Courts20 Nov 1974

Smt. V. Amirtham Ammal Vs Commissioner of Income Tax

Madras High Court · (1975) ILR (Mad) 652 : (1976) 102 ITR 350

Income Tax Act, 1961 — Section 64

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High Courts20 Nov 1974

East India Corporation Ltd. Vs Commissioner of Income Tax

Madras High Court · (1975) 99 ITR 287

Income Tax Act, 1922 — Section 23A, 33, 33(4), 66, 66(5)

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High Courts19 Nov 1974

M. Abdul Khalick and Co. Vs Income Tax Officer

Madras High Court · (1975) 101 ITR 43

Income Tax Act, 1922 — Section 24B, 46(5A)

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High Courts19 Nov 1974Dismissed

Seth Nanak Chand Shaduram Vs The Tinnevely-Tuticorn Electric Supply Company Limited

Madras High Court · (1974) ILR (Mad) 620

Civil Procedure Code, 1908 (CPC) — Section 21, 99Contract Act, 1872 — Section 28Suits Valuation Act, 1887 — Section 11

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High Courts18 Nov 1974

Mrs. Nainammal Bibi Vs Mrs. Umma Habiba Bibi

Madras High Court · (1975) 2 MLJ 29

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 109

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High Courts18 Nov 1974

M.S. Balakrishna Chetty Vs Commissioner of Income Tax

Madras High Court · (1975) 101 ITR 557

Income Tax Act, 1961 — Section 28, 37

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High Courts18 Nov 1974

National Roadways Vs Commissioner of Income Tax

Madras High Court · (1975) 99 ITR 97

Income Tax Act, 1961 — Section 185

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High Courts15 Nov 1974

S. Natarajan Vs Amirthasamy and Another

Madras High Court · (1975) 1 MLJ 428

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts14 Nov 1974

S. Manickam Chettiar Vs Income Tax Officer

Madras High Court · (1976) 104 ITR 283 : (1975) 88 LW 626

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