COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,679 of 5,229

High Courts02 Aug 1974Allowed

N. Ethirajulu Naidu Vs K.R. Chinnikrishnan Chettiar

Madras High Court · AIR 1975 Mad 333 : (1975) ILR (Mad) 430 : (1975) 88 LW 265

Contract Act, 1872 — Section 25(3)Evidence Act, 1872 — Section 101, 18Limitation (Amendment) Act, 1968 — Section 18

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High Courts02 Aug 1974

Commissioner of Income Tax Vs T. Stanes and Co. Ltd.

Madras High Court · (1976) 105 ITR 251

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 37

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High Courts01 Aug 1974

State Vs Savithiri and Others

Madras High Court · (1976) CriLJ 37

Penal Code, 1860 (IPC) — Section 109, 120B, 302, 34

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High Courts01 Aug 1974Allowed

Govind Singh and Others Vs A.S. Kailasam and Another

Madras High Court · AIR 1975 Mad 65 : (1978) 87 LW 851

Motor Vehicles Act, 1939 — Section 110B, 110C, 96(1)

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High Courts01 Aug 1974

N.K.S. Sankarakumara Nadar and Others Vs The Assistant Commissioner for Hindu Religious and Charitable Endowments

Madras High Court · (1975) ILR (Mad) 415 : (1975) 88 LW 348 : (1975) 1 MLJ 12

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 26

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High Courts31 Jul 1974Allowed

Moolchand Gupta (since deceased), Suryaprakash Gupta and others Vs The Madra Piecegoods Merchants Charitable Trust

Madras High Court · (1974) 07 MAD CK 0040

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High Courts30 Jul 1974

R. Swaminathan Vs Annammal

Madras High Court · (1975) 88 LW 197 : (1975) 1 MLJ 328

Civil Procedure Code, 1908 (CPC) — Section 60(1)(n)Criminal Procedure Code, 1973 (CrPC) — Section 488Transfer of Property Act, 1882 — Section 6(dd)

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High Courts30 Jul 1974

Industrial Chemical Works (Vellore) Private Ltd. Vs Commissioner of Income Tax

Madras High Court · (1976) 104 ITR 371

Income Tax Act, 1922 — Section 23A

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High Courts30 Jul 1974

Commissioner of Income Tax Vs T.G. Rathinaswamy Nadar

Madras High Court · (1976) 104 ITR 295

Income Tax Act, 1922 — Section 10(2), 34(1)

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High Courts29 Jul 1974

Palani Andavar Mills Ltd. Vs Commissioner of Income Tax

Madras High Court · (1975) 100 ITR 502

Companies Act, 1956 — Section 330

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High Courts29 Jul 1974

The Managiri Village Panchayat Vs The Government of Tamil Nadu and Another

Madras High Court · (1975) ILR (Mad) 405 : (1975) 1 MLJ 265

Madurai City Municipal Corporation Act, 1971 — Section 3(8)Tamil Nadu Panchayats Act, 1958 — Section 3

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High Courts26 Jul 1974

Chinna Vanan Vs Alamelu and Others

Madras High Court · (1975) 88 LW 767 : (1975) 1 MLJ 263

Specific Relief Act, 1963 — Section 19(b)Trusts Act, 1882 — Section 91

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High Courts26 Jul 1974

A.M. Abdul Khader and others Vs V.S.N. Mohammed Ibrahim and others

Madras High Court · (1974) 07 MAD CK 0007

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts26 Jul 1974Dismissed

Neyveli Lignite Corporation Ltd. Vs Govindarajulu

Madras High Court · (1974) 07 MAD CK 0004

Arbitration Act, 1940 — Section 30(i), 37(4), 39(i)(iv)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts25 Jul 1974

R. Sivanandan and Others Vs Rajammal and Another

Madras High Court · (1975) 1 MLJ 251

Easements Act, 1882 — Section 13, 41

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High Courts25 Jul 1974

Durgamma, Legal representative of Chinnabba Naidu Vs D. Kamakshiamma

Madras High Court · (1975) 88 LW 769 : (1975) 1 MLJ 280

Civil Procedure Code, 1908 (CPC) — Section 105(1)

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High Courts24 Jul 1974Dismissed

State Vs T.V. Shanmugam and Another

Madras High Court · (1978) 2 ELT 576

Central Excises and Salt Act, 1944 — Section 9

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High Courts24 Jul 1974Allowed

In Re: Cucla alias Coral Baker and another

Madras High Court · (1974) LW(Cri) 196

Penal Code, 1860 (IPC) — Section 294, 294(a)

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High Courts24 Jul 1974Allowed

Esakki Palpu and Others Vs Cherian Kochan and Others

Madras High Court · (1975) ILR (Mad) 564

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 105(2)Limitation Act, 1877 — Section 19Limitation Act, 1963 — Section 18(1), 19, 3

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High Courts23 Jul 1974

Indo-Ceylon Dental and Surgical Co. Ltd. Vs Commissioner of Income Tax

Madras High Court · (1975) 98 ITR 536

Income Tax Act, 1922 — Section 23A

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