COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,592 of 5,229

High Courts07 Mar 1978Allowed

Aruppukottai Sri Jaya Vilas (P.) Ltd. Vs K.N. Karuppiah and Others

Madras High Court · AIR 1978 Mad 384 : (1978) 91 LW 468 : (1977) 90 LW 469

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 9 Rule 5(1), Order 9 Rule 5(2)

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High Courts06 Mar 1978Allowed

Mill Stores Pvt. Limited Vs Union of India (UOI)

Madras High Court · (1979) 4 ELT 9

Constitution of India, 1950 — Article 226

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High Courts06 Mar 1978

Sri Pushpagiri Mutt, by its Peedathipathi Sri Vidya Nrusimha Bharathy Swamy Varu Vs Ramalinga Sastri and Others

Madras High Court · (1979) 1 MLJ 54

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 3 Rule 4, Order 41 Rule 1Limitation Act, 1963 — Section 22(1)

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High Courts06 Mar 1978

Mill Stores Private Limited and Bhandari Agencies Vs The Govt. of India and Others

Madras High Court · (1979) CENCUS 186

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High Courts03 Mar 1978

Commissioner of Income Tax Vs Inland Agencies P. Ltd.

Madras High Court · (1983) 143 ITR 195

Income Tax Act, 1961 — Section 80G(5)

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High Courts03 Mar 1978

Chengayya Vs M.V. Swaminatha Mudaliar and Others

Madras High Court · AIR 1979 Mad 116 : (1979) 92 LW 429

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Companies Act, 1956 — Section 153Provincial Insolvency Act, 1920 — Section 10, 59, 68

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High Courts02 Mar 1978Allowed

Calcutta Chemical Company Ltd. Vs Union of India (UOI) and Others

Madras High Court · (1978) 2 ELT 671

Central Excise Rules, 1944 — Rule 173C

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High Courts02 Mar 1978

S. Sethuratnam and Another Vs M. Muthiah and Another

Madras High Court · AIR 1979 Mad 60 : (1978) 91 LW 620 : (1977) 90 LW 620

Contract Act, 1872 — Section 20

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High Courts02 Mar 1978

J.H. Tarapore Vs Income Tax Officer and Another

Madras High Court · (1982) 133 ITR 785

Income Tax Act, 1961 — Section 182(4)

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High Courts01 Mar 1978

Deivasigamani Gounder Vs Authorised Officer, (Land Reforms), Erode

Madras High Court · AIR 1979 Mad 71 : (1979) ILR (Mad) 100 : (1978) 91 LW 585 : (1977) 90 LW 585

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High Courts01 Mar 1978Allowed

Sri Thiruvengada Ramanujachariar Vs The Government of Tamil Nadu and Others

Madras High Court · (1978) ILR (Mad) 278

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 28, 29(1), 29(2), 30, 31Trusts Act, 1882 — Section 46, 47

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High Courts01 Mar 1978

R. Narasimhachari Vs Andalammal (Died) and Others

Madras High Court · AIR 1979 Mad 31 : (1979) ILR (Mad) 1 : (1978) 91 LW 598 : (1977) 90 LW 598

Hindu Succession Act, 1956 — Section 14(1)Hindu Womens Right to Property Act, 1937 — Section 3(2)

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High Courts01 Mar 1978

State by Public Prosecutor Vs K.R. Krishnamurthy

Madras High Court · (1979) 1 MLJ 337

Prevention of Corruption Act, 1988 — Section 5(1)(c), 5(2)

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High Courts28 Feb 1978

Thimmi Chetty Vs Goundan alias Muniappa Gounder

Madras High Court · (1978) 02 MAD CK 0004

Transfer of Property Act, 1882 — Section 19

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High Courts27 Feb 1978Dismissed

R. Dayalan and Others, In re

Madras High Court · (1978) LW(Cri) 146

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts27 Feb 1978Dismissed

M. Jalaluddin Vs Syed Ibrahim and Another

Madras High Court · (1978) 02 MAD CK 0012

Penal Code, 1860 (IPC) — Section 420

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High Courts27 Feb 1978

Rajarathnam Vs Anantha Narayanan and Others

Madras High Court · (1978) CriLJ 1856

Criminal Procedure Code, 1973 (CrPC) — Section 208, 209, 482Penal Code, 1860 (IPC) — Section 395

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High Courts27 Feb 1978

P. Srinivasa Thevar Vs S. Rajam Iyer

Madras High Court · (1978) 02 MAD CK 0009

Tamil Nadu District Municipalities Act, 1920 — Section 3(ii)

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High Courts27 Feb 1978

D.V. Doma Sah Vs N.C. Balasubramanian

Madras High Court · (1978) 02 MAD CK 0008

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High Courts25 Feb 1978

Ramu Reddy and another Vs A.K. Sampath Reddy and another

Madras High Court · (1978) 02 MAD CK 0054

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 104, 151

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