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
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,677 of 5,229
High Courts30 Aug 1974Allowed
General Manager, Kaleeswarar Mills Vs Savani Transport Pvt. Ltd.
Madras High Court · (1978) 48 CompCas 760
Sick Textile Undertakings (Taking Over of Management) Act, 1972 — Section 11(2)
High Courts29 Aug 1974
Mrs. P. Subbiah alias Dhanalakshmi Subbiah Vs Venkatathiru Muthuraja and Others
Madras High Court · (1975) ILR (Mad) 519 : (1975) 88 LW 354 : (1975) 1 MLJ 311
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 49
High Courts28 Aug 1974
In Re: Karumuthu Sivalingam Chettiar
Madras High Court · (1975) CriLJ 1232
Arms Act, 1959 — Section 27
High Courts28 Aug 1974
In Re: S.S. Sundaram
Madras High Court · (1975) CriLJ 1196
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307
High Courts28 Aug 1974
The Sales-Tax Officer (XIX) Vs K.M.S. Mari Chettiar
Madras High Court · (1975) 1 MLJ 1
Income Tax Act, 1961 — Section 44
High Courts27 Aug 1974
The Appellate Assistant Commissioner (Commercial Taxes) Salem, and Another Vs N. Kuppanna Gounder
Madras High Court · (1975) 88 LW 436 : (1975) 35 STC 170
Constitution of India, 1950 — Article 226
High Courts23 Aug 1974
The Official Receiver Vs Kadir Meera Hussain and Others
Madras High Court · (1975) 88 LW 40 : (1975) 2 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66, Order 21 Rule 90Provincial Insolvency Act, 1920 — Section 4
High Courts21 Aug 1974
P. Joseph and Others Vs The Management of Gopal Textile Mills and Another
Madras High Court · (1975) 1 LLJ 136
Industrial Disputes Act, 1947 — Section 2, 25C, 25F
High Courts21 Aug 1974
Commissioner of Income Tax Vs Mettupalayam Coonoor Service (P.) Ltd.
Madras High Court · (1975) 99 ITR 49
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts21 Aug 1974
Commissioner of Gift-tax Vs B. Sathiar Singh
Madras High Court · (1975) 98 ITR 316
Companies Act, 1956 — Section 75(1)Gift Tax Act, 1958 — Section 4, 4(2), 6Income Tax Act, 1922 — Section 12B(2)
High Courts21 Aug 1974
The North Arcot District Pawn Brokers' Association and Others Vs The Secretary to Government of India, Ministry of Finance (Department of Revenue and Insurance) and Others
Madras High Court · (1975) 1 MLJ 290
Constitution of India, 1950 — Article 226
High Courts20 Aug 1974
Kandaswami Pillai (Decd.) (by L.R.) Vs Commissioner of Income Tax
Madras High Court · (1977) 108 ITR 612
Income Tax Act, 1961 — Section 271(1)
High Courts20 Aug 1974
Kandaswami Pillai (Decd.) (By L.R) Vs Commissioner of Income Tax, Madras
Madras High Court · (1977) 108 ITR 612
Income Tax Act, 1961 — Section 256, 271
High Courts19 Aug 1974
In Re: Sivaguru
Madras High Court · (1974) 08 MAD CK 0032
City Police Act — Section 76Criminal Procedure Code, 1973 (CrPC) — Section 243
High Courts19 Aug 1974Allowed
Sri Chockanathaswami, Parthibanur through its Archakar and Hereditary Trustee Subramania Bhattar Vs Allapichai Rowther
Madras High Court · (1974) 08 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts16 Aug 1974
Commissioner of Income Tax Vs A. Vimalan
Madras High Court · (1975) 98 ITR 529
Income Tax Act, 1922 — Section 16(3), 2(6A)
High Courts16 Aug 1974
B. Narasimhalu Chettiar and Others Vs The Central Government and Others
Madras High Court · (1976) 1 MLJ 254
Constitution of India, 1950 — Article 19(1)(g)Gold (Control) Act, 1968 — Section 114(1)Gold Control (Licensing of Dealers) Rules, 1969 — Rule 3(ee)
High Courts16 Aug 1974
Canara Bank Limited Vs I.V. Rajagopal
Madras High Court · (1975) ILR (Mad) 608 : (1975) 1 MLJ 420
Contract Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 31
High Courts16 Aug 1974Allowed
Sri Kumarakattalai Subrahmanyaswami Devasthanam Vs K.S. Sundararajulu Chettiar
Madras High Court · (1975) ILR (Mad) 501
Madras City Tenants Protection Act, 1922 — Section 13, 13(1), 15, 18, 3