High Courts19 Sept 1974Dismissed
V.R. Subbaih, Murgun Trading Agency Vs Assistant Collector of Central Excise: I.D.O.
Madras High Court · (1978) 2 ELT 227
Central Excises and Salt Act, 1944 — Section 33
COURT ARCHIVE
Madras High Court judgments, 1974
456 judgments · page 7 of 23
High Courts19 Sept 1974
The Management of Hindu Vs Principal Labour Court and Others K.R. Venkatesan, T.E. Ethirajan and M. Ramarathinam Vs Labour Court and Another
Madras High Court · (1975) 2 LLJ 439
Constitution of India, 1950 — Article 226Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 12, 13, 17, 9
High Courts18 Sept 1974
R. Ramachandra Naidu Vs Commissioner of Income Tax and Another
Madras High Court · (1976) 102 ITR 227
Income Tax Act, 1961 — Section 132, 132(5)
High Courts17 Sept 1974
Mohammed Asaraf and others Vs Kulasekaraperumal Pillal
Madras High Court · (1974) 09 MAD CK 0010
Easements Act, 1882 — Section 13, 13(b)Transfer of Property Act, 1882 — Section 8
High Courts16 Sept 1974Dismissed
The Coimbatore District Central Co-Operative Supply and Marketing Society Ltd., Coimbatore Vs Deputy Commercial Tax Officer, Coimbatore and Another
Madras High Court · (1975) 88 LW 435 : (1975) 35 STC 226
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 3, 5, 6
High Courts16 Sept 1974
A. Pafeeq Ahmed Sahib Vs Istiaq Ahmed
Madras High Court · (1975) CriLJ 1470 : (1975) 88 LW 135
High Courts16 Sept 1974Dismissed
Ramalinga Choodambikai Mills Ltd. Vs The Government of India and Others
Madras High Court · AIR 1975 Mad 217 : (1984) 15 ELT 407 : (1975) 88 LW 437
Central Excise Rules, 1944 — Rule 10, 10A, 56, 9BCentral Excises and Salt Act, 1944 — Section 37, 37(2)Constitution of India, 1950 — Article 226
High Courts16 Sept 1974
A. Rafeeq Ahmed Sahib Vs Istiaq Ahmed
Madras High Court · (1975) 2 MLJ 4
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Evidence Act, 1872 — Section 3
High Courts16 Sept 1974
M/s. The Farm Tea Estates Syndicate, Kotagiri Vs The Government of India, Ministry of Finance, Department of Revenue and Insurance, New Delhi and another
Madras High Court · (1974) 09 MAD CK 0002
High Courts13 Sept 1974Allowed
Ayyamperumal Gounder Vs Parthasarathi Naicker
Madras High Court · (1975) ILR (Mad) 506
High Courts12 Sept 1974
Tarakshi Panchayat Vs District Revenue Officer and Another
Madras High Court · (1975) 88 LW 180 : (1975) 1 MLJ 4
Tamil Nadu Panchayats Act, 1958 — Section 86
High Courts12 Sept 1974Allowed
Mothi Mondi Ambalam Vs Alagammal
Madras High Court · (1974) 09 MAD CK 0007
Hindu Succession Act, 1956 — Section 14, 14(1), 15, 16, 6
High Courts10 Sept 1974
Parry and Company Limited Vs State of Tamil Nadu and Others
Madras High Court · (1975) 1 MLJ 318
Contract Act, 1872 — Section 72Madras General Sales Tax Act, 1939 — Section 18ATamil Nadu General Sales Tax Act, 1959 — Section 51
High Courts10 Sept 1974
Baluchamy Vs Srinivasan Ayyavaru
Madras High Court · (1975) 88 LW 189 : (1975) 1 MLJ 30
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(3)(a)
High Courts06 Sept 1974
Neela Bai Ammal Vs Krishnaveni Ammal
Madras High Court · (1975) 88 LW 28 : (1975) 2 MLJ 37
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 11, 46Evidence Act, 1872 — Section 114(e)
High Courts06 Sept 1974Allowed
The Bank of Madurai Ltd. and Another Vs P.C. Subba Raju and Another
Madras High Court · (1975) ILR (Mad) 496
Stamp Act, 1899 — Article 5, 6
High Courts06 Sept 1974Allowed
The Bank of Madurai Ltd. and another Vs P.C. Subba Raju and another
Madras High Court · (1975) ILR (Mad) 496
Stamp Act, 1899 — Article 5(c), 6
High Courts05 Sept 1974Allowed
Muthuswami Pillai and another Vs Inspector of Police Ilayangudi (Parthibanoor P.S.G. No. (sic)/73)
Madras High Court · (1974) 09 MAD CK 0030
Penal Code, 1860 (IPC) — Section 323, 324
High Courts02 Sept 1974
N. Natesa Naicker and Others Vs Vedagiri
Madras High Court · (1975) 88 LW 779 : (1975) 1 MLJ 301
Specific Relief Act, 1963 — Section 15
High Courts30 Aug 1974
Raja Ambalam and Others Vs M.K.PL. Adaikkappan
Madras High Court · (1975) 88 LW 177 : (1975) 1 MLJ 276
Civil Procedure Code, 1908 (CPC) — Section 115, 3