COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,614 of 5,229

High Courts17 Mar 1977

S.K. Subbiah Pillai Vs Radhakrishnan, Special Officer for Salaimangalam Co-operative Stores Limited and Another

Madras High Court · (1977) 2 MLJ 497

Constitution of India, 1950 — Article 226Tamil Nadu Co-operative Societies Act, 1983 — Section 89, 96

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High Courts16 Mar 1977

R. Vijayaraghavan Vs Commissioner of Agricultural Income Tax and Another

Madras High Court · (1977) 110 ITR 535

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 9(2)

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High Courts16 Mar 1977

The Firm of Shamlal and Co. and Others Vs V.R.C. Rajagopala Chettiar

Madras High Court · AIR 1977 Mad 340 : (1977) 90 LW 555

Stamp Act, 1899 — Section 35

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High Courts15 Mar 1977

Indira Chemical Agency Vs Commissioner of Income Tax

Madras High Court · (1979) 119 ITR 569

Income Tax Act, 1961 — Section 271(1), 283(2)

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High Courts15 Mar 1977

K. Natarajan Vs Commissioner of Agricultural Income Tax and Another

Madras High Court · (1977) 110 ITR 580

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High Courts14 Mar 1977

Premraj and Ganpatraj and Company (P.) Limited (Now known as Madras Electrial Conductors (P.) Limited) Vs The Assistant Collector of Customs and Others

Madras High Court · (1977) 90 LW 629 : (1977) 2 MLJ 302

Constitution of India, 1950 — Article 226

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High Courts14 Mar 1977

Additional Commissioner of Income Tax Vs Kwality Spinning Mills (Private) Ltd.

Madras High Court · (1977) 109 ITR 646

Income Tax Act, 1961 — Section 33, 43(1), 43A(1), 43A(2)

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High Courts14 Mar 1977

Premraj and Ganpatraj and Co. (P) Ltd. (now known as Madras Electrical Conductors (P) Ltd. Vs The Assistant Collector of Customs, Madras and Others

Madras High Court · AIR 1978 Mad 40 : (1977) 1 ELT 166 : (1977) 90 LW 629

Constitution of India, 1950 — Article 226

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High Courts14 Mar 1977

Commissioner of Income Tax Vs I.A.E.C. (Pumps) Ltd.

Madras High Court · (1977) 110 ITR 353

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High Courts11 Mar 1977Allowed

E.I D. Parry Limited and Another Vs Union of India (UOI)

Madras High Court · (1978) 2 ELT 18

Central Excises and Salt Act, 1944 — Section 13, 2, 3

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High Courts10 Mar 1977

K.R. Raman Vs The Special Deputy Tahsildar, Tenancy Records and Others

Madras High Court · (1977) 2 MLJ 234

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High Courts10 Mar 1977Allowed

K.R. Raman Vs The Special Deputy Tehsildar, Tenancy Records, Tirupattur and Others

Madras High Court · AIR 1978 Mad 45

Constitution of India, 1950 — Article 226Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 4A

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High Courts09 Mar 1977

K. Arunachalam Mudaliar Vs Commissioner of Agricultural Income Tax and Another

Madras High Court · (1977) 90 LW 683

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 9(2)

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High Courts09 Mar 1977Dismissed

Sampath Financial Chit Fund (P) Ltd. Vs N.P.M. Abdul Rahman and Another

Madras High Court · AIR 1978 Mad 160

Tamil Nadu Chit Funds Act, 1961 — Section 13, 14(4)

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High Courts09 Mar 1977

K. ARUNACHALAM MUDALIAR Vs COMMISSIONER OF AGRICULTURAL Income Tax, MADRAS, AND ANOTHER.

Madras High Court · (1978) 111 ITR 780

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 9(2)

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High Courts09 Mar 1977

N. Soundarapandian Vs Vallioor Panchayat Union Council and Another

Madras High Court · (1978) 1 MLJ 23

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High Courts09 Mar 1977

Sampath Financial Chit Fund (P.) Limited Vs N.P.M. Abdul Rahman and Another

Madras High Court · (1977) 2 MLJ 529

Tamil Nadu Chit Funds Act, 1961 — Section 13(b)

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High Courts08 Mar 1977

Marimuthu Vs Ambujam Ammal and Another

Madras High Court · (1977) 90 LW 536 : (1977) 2 MLJ 218

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, 65

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High Courts07 Mar 1977

Venkatavaradan Vs K. Janardanan

Madras High Court · (1977) ILR (Mad) 113 : (1977) 90 LW 376 : (1977) 2 MLJ 426

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High Courts06 Mar 1977Dismissed

Marimuthu Vs Ambujam Ammal and Another

Madras High Court · AIR 1978 Mad 50 : (1977) 90 LW 536

Civil Procedure Code, 1908 (CPC) — Section 65

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