COURT ARCHIVE

Madras High Court judgments, 1974

456 judgments · page 3 of 23

High Courts12 Nov 1974Dismissed

Tamil Nadu (Madras State) Handloom Weavers Co-Operative Society Ltd. Vs Assistant Collector of Central Excise

Madras High Court · (1978) 2 ELT 57

Central Excise Rules, 1944 — Rule 10A, 8Central Excises and Salt Act, 1944 — Section 2(a), 2(d), 3

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High Courts11 Nov 1974

Reverend Br. A. Thomas S.H.J. General Manager of the Society of the Brothers of the Sacred Heart of Jesus Vs The Deputy Inspector of Schools and Others

Madras High Court · (1975) ILR (Mad) 367 : (1975) 88 LW 791 : (1975) 1 MLJ 353

Constitution of India, 1950 — Article 30

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High Courts11 Nov 1974

Velayya Reddiar Vs Errachi Reddiar and Another

Madras High Court · AIR 1975 Mad 273 : (1975) 88 LW 282

Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 — Section 3, 4, 4(2)

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High Courts11 Nov 1974

T.R. Krishnamoorthy and Others Vs T.S. Krishnamachary and Others

Madras High Court · (1976) 89 LW 456 : (1976) 1 MLJ 204

Civil Procedure Code, 1908 (CPC) — Section 92(1)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 93

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High Courts07 Nov 1974

Mrs. Ratnakumari Kumbhat Vs Controller of Estate Duty

Madras High Court · (1975) 101 ITR 572

Estate Duty Act, 1953 — Section 16(2), 44, 46, 46(1), 46(2)

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High Courts07 Nov 1974

Commissioner of Income Tax Vs Gobald Motor Service (P.) Ltd.

Madras High Court · (1975) 100 ITR 240

Income Tax Act, 1961 — Section 37

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High Courts07 Nov 1974

Commissioner of Income Tax Vs P.R. Seetharama Rao

Madras High Court · (1976) 105 ITR 151

Income Tax Act, 1922 — Section 28(1), 66(5)

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High Courts07 Nov 1974

A.M. Thiruvengadam Vs State

Madras High Court · (1975) CriLJ 1468

Penal Code, 1860 (IPC) — Section 161

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High Courts07 Nov 1974

State of Madras Vs T.R. Agoram Iyer

Madras High Court · (1975) 88 LW 357 : (1975) 1 MLJ 364

Essential Commodities Act, 1955 — Section 3

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High Courts05 Nov 1974

Pazhancottai Match Factory Vs Siva Match Industries and Others

Madras High Court · (1975) 2 MLJ 21

Trade and Merchandise Marks Act, 1958 — Section 2(1)(w)

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High Courts05 Nov 1974

The Pudukottah Textiles Limited and Another Vs B.R. Adityan

Madras High Court · AIR 1974 Mad 341 : (1975) 88 LW 788 : (1975) 1 MLJ 356

Contract Act, 1872 — Section 230

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High Courts04 Nov 1974Dismissed

Arumugha Gounder Vs Ardhanari Mudaliar and Others

Madras High Court · AIR 1975 Mad 231 : (1975) ILR (Mad) 205 : (1975) 88 LW 113

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2, 3

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High Courts04 Nov 1974Allowed

Venkateswara Commercials and Plastics (P.) Ltd. Vs The State of Tamil Nadu

Madras High Court · (1975) 35 STC 598

Central Sales Tax Act, 1956 — Section 10A, 7Constitution of India, 1950 — Article 226

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High Courts02 Nov 1974Allowed

The Assistant Controller of Estate Duty Vs R. Sarangapani Chettiar

Madras High Court · (1975) ILR (Mad) 119

Estate Duty Act, 1953 — Section 2(19), 5, 58(4), 6, 7Hindu Womens Right to Property Act, 1937 — Section 3(2)

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High Courts01 Nov 1974

A. Sahadevan Vs M. Muthuraj in his capacity as the Auditor of the Kilchettipattu Panchayat Board P. Doraiswami Naicker Vs The Revenue Divisional Officer (Auditor)

Madras High Court · (1975) 2 MLJ 122

Insurance Corporation Act, 1956 — Section 9Tamil Nadu Panchayats Act, 1994 — Section 178(2)

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High Courts31 Oct 1974

P.A. Chinnaswamy and Others Vs Chandra Rao S. Kathavukar

Madras High Court · (1975) CriLJ 1535

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High Courts31 Oct 1974

Varadarajan Vs Govindaswamy and Another

Madras High Court · (1975) 88 LW 793 : (1975) 2 MLJ 17

Civil Procedure Code, 1908 (CPC) — Section 104, 115

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High Courts31 Oct 1974Dismissed

Chandrasekaran Vs Kunju Vanniar and Others

Madras High Court · AIR 1975 Mad 227 : (1975) ILR (Mad) 196 : (1975) 88 LW 216

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2, 3, 6A

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High Courts30 Oct 1974Allowed

S. Vaithilingam Vs S. Chandrasekaran

Madras High Court · AIR 1975 Mad 186 : (1975) ILR (Mad) 1 : (1975) 88 LW 30

Constitution of India, 1950 — Article 227Tamil Nadu Panchayats (Election) Rules, 1960 — Rule 6(1)Tamil Nadu Panchayats Act, 1958 — Section 178(2)

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High Courts29 Oct 1974

P. Balakrishna Reddy Vs The Accommodation Controller, Madras

Madras High Court · AIR 1975 Mad 235

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3(1), 3(3), 3(9)

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