COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,638 of 5,229

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)

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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)

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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

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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

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High Courts22 Apr 1976

Krishnaswami Naidu and Another Vs The State of Tamil Nadu

Madras High Court · (1977) CriLJ 1013

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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)

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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

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High Courts21 Apr 1976

Caravan Goods Carriers Pvt. Ltd. Vs Labour Court and Another

Madras High Court · (1977) 2 LLJ 199

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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)

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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

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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

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High Courts20 Apr 1976

K. Ramakrishnan Vs The Authorised Officer (Land Reforms) Madurai and others

Madras High Court · (1976) 04 MAD CK 0008

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High Courts20 Apr 1976

K. Veerappa Thevar Vs S.V. Kandaswamy

Madras High Court · (1976) 04 MAD CK 0006

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts15 Apr 1976

A.M.E.P. Mohammed Ismail and Others Vs S.A.S. Alagappa Chettiar

Madras High Court · (1976) 89 LW 624 : (1977) 1 MLJ 76

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High Courts15 Apr 1976

V. Rajammal Vs P. Jesudhas and Others

Madras High Court · (1976) 89 LW 621 : (1976) 2 MLJ 378

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, Order 34 Rule 11

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High Courts15 Apr 1976

Commissioner Of Income Tax, Madras Vs Madras Stock Exchange Ltd. And Others.

Madras High Court · (1976) 105 ITR 546

Income Tax Act, 1922 — Section 4, 4(3), 4(3)(i)Income Tax Act, 1961 — Section 11, 11(1), 11(1)(a), 11(1)(b), 11(4)

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High Courts15 Apr 1976

The Chief Controlling Revenue Authority, Board of Revenue Vs Dr. K. Manjunatha Rai

Madras High Court · (1976) 2 MLJ 279

Stamp Act, 1899 — Section 31, 32, 57

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High Courts15 Apr 1976

Commissioner of Income Tax Vs Amalgamations (P.) Ltd.

Madras High Court · (1977) 109 ITR 115

Income Tax Act, 1922 — Section 23A

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High Courts15 Apr 1976

The Chief Controlling Revenue Authority, Board of Revenue, Madras Vs K. Manjunatha Rai

Madras High Court · AIR 1977 Mad 10 : (1976) 89 LW 537

Stamp Act, 1899 — Section 31, 31(1), 32, 32(1), 32(3)

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High Courts14 Apr 1976

S.C. Sohanraj Vs The Asst. Collector of Central Excise

Madras High Court · (1977) CriLJ 428

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