High Courts27 Apr 1976Dismissed
Unnamalayammal and Others Vs Kumaravel Nadar
Madras High Court · (1976) ILR (Mad) 415 : (1976) ILR (Mad) 209
Limitation Act, 1908 — Section 18
COURT ARCHIVE
Madras High Court judgments, 1976
628 judgments · page 20 of 32
High Courts27 Apr 1976
Secretary, Ramanathopuram Market Committee, Virudhunagar Vs D. Srinivasan Cherttar
Madras High Court · (1976) LW(Cri) 159
Madras Agricultural Produce Markets Act, 1959 — Section 6
High Courts27 Apr 1976Dismissed
Thayammal and Others Vs Krishna Chetty and Others
Madras High Court · (1976) 04 MAD CK 0051
High Courts26 Apr 1976
The Chief Controlling Revenue Authority, Board of Revenue, Madras Vs R.K. Subramaniam and Others
Madras High Court · AIR 1977 Mad 44 : (1976) ILR (Mad) 333 : (1976) 89 LW 684 : (1977) 1 MLJ 218
Contract Act, 1872 — Section 124, 2, 2(17)Stamp Act, 1899 — Article 34, 40, 57, 6
High Courts26 Apr 1976
Deputy Commissioner of Commercial Taxes (C.T.) Vs Vasantha Mills Ltd.
Madras High Court · (1976) 89 LW 561 : (1976) 38 STC 366
Central Sales Tax Act, 1956 — Section 13, 5Constitution of India, 1950 — Article 286
High Courts26 Apr 1976
The Deputy Commissioner (C.T.), Coimbatore Division Vs Vasantha Mills Limited
Madras High Court · (1976) 2 MLJ 524
Central Sales Tax Act, 1956 — Section 5, 5(1)
High Courts23 Apr 1976
M.N. Doraisami Vs The Bank of India and Another
Madras High Court · (1977) 2 MLJ 60
High Courts23 Apr 1976
M.N. Doraisami Vs Bank of India
Madras High Court · (1978) 1 LLJ 94
Constitution of India, 1950 — Article 226, 311
High Courts23 Apr 1976
P. Subramaniam Vs M. Kandasamy
Madras High Court · AIR 1977 Mad 96 : (1976) 89 LW 614 : (1977) 1 MLJ 49
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1975 — Section 3, 4(1)
High Courts23 Apr 1976
K.V. Kandasamy Gounder Vs The Collector and Inspector of Panchayats and others
Madras High Court · AIR 1976 Mad 367
Tamil Nadu Panchayats Act, 1958 — Section 149A(1)
High Courts23 Apr 1976
Syed Peer Shah Mohideen Kadiri Vs The Tamil Nadu Wakf Board and others
Madras High Court · (1976) 04 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Apr 1976Allowed
The Deputy Commissioner (C.T.) Vs N. Pillar Chetty and Co.
Madras High Court · (1976) 38 STC 342
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 40, 45, 46
High Courts22 Apr 1976
Krishnaswami Naidu and Another Vs The State of Tamil Nadu
Madras High Court · (1977) CriLJ 1013
High Courts21 Apr 1976
The Commissioner of Income Tax Vs The Pathinen Grama Arya Vysya Bank Ltd.
Madras High Court · (1977) ILR (Mad) 365
Companies Act, 1913 — Section 11(4)Income Tax Act, 1922 — Section 10(1), 10(2)Income Tax Act, 1961 — Section 256(1), 37, 41(2)
High Courts21 Apr 1976
Mettur Chemical and Industrial Corporation Ltd. Vs Commissioner of Income Tax
Madras High Court · (1977) ILR (Mad) 347 : (1977) 110 ITR 822
Income Tax Act, 1961 — Section 147, 154
High Courts21 Apr 1976
Caravan Goods Carriers Pvt. Ltd. Vs Labour Court and Another
Madras High Court · (1977) 2 LLJ 199
High Courts20 Apr 1976
Nataraja Iyer Vs Nacharammal
Madras High Court · AIR 1977 Mad 221 : (1976) 89 LW 609 : (1977) 1 MLJ 47
Civil Procedure Code Amendment Act, 1963 — Order 5 Rule 9Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9(1), Order 5 Rule 9(2)
High Courts20 Apr 1976
Sri Srinivas Transports Vs The Regional Transport Officer and Another
Madras High Court · (1977) 1 MLJ 227
Motor Vehicles Act, 1988 — Section 68
High Courts20 Apr 1976
Commissioner of Income Tax Vs Gemini Productions
Madras High Court · (1977) 110 ITR 847
Income Tax Act, 1922 — Section 10(4)Income Tax Act, 1961 — Section 147, 40
High Courts20 Apr 1976
K. Ramakrishnan Vs The Authorised Officer (Land Reforms) Madurai and others
Madras High Court · (1976) 04 MAD CK 0008