COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,698 of 5,229

High Courts02 Aug 1973Allowed

The Joint Receivers of Nilambur Kovilakam Forests and Others Vs The State of Madras and Others

Madras High Court · (1974) ILR (Mad) 515

Constitution of India, 1950 — Article 14, 19, 31, 31(2A), 31ATamil Nadu Private Forests (Assumption of Management) Act, 1961 — Section 12, 14, 16, 17, 18, 18

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High Courts02 Aug 1973

K. Narayanaswami and Another Vs P.N. Viswanathan and Another

Madras High Court · (1974) CriLJ 1524

Penal Code, 1860 (IPC) — Section 420

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High Courts01 Aug 1973

K. Narayana Rao Vs Meenakshi Velu and Others Meenakshi Velu Vs Kasturi Sakuntala and Others Kasturi Sankuntala Vs V. Ranganathan Chetty and Another

Madras High Court · (1973) ILR (Mad) 543 : (1973) 86 LW 736 : (1973) 2 MLJ 467

Transfer of Property Act, 1882 — Section 69

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High Courts01 Aug 1973

K. Narayana Rao Vs Meenakshi Velu and Others

Madras High Court · AIR 1974 Mad 158

Transfer of Property Act, 1882 — Section 60, 69

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High Courts31 Jul 1973

The State of Tamil Nadu Vs Cauvery Spinning and Weaving Mills Limited

Madras High Court · (1974) 33 STC 506

Constitution of India, 1950 — Article 286

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High Courts31 Jul 1973

Bhagwan Motor Company Vs The Government of Madras

Madras High Court · (1975) 2 MLJ 289

Tamil Nadu General Sales Tax Act, 1959 — Section 16(2)

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High Courts31 Jul 1973

Commissioner of Income Tax Vs I.G. Mackintosh and Another

Madras High Court · (1973) 99 ITR 419

Income Tax Rules, 1922 — Rule 24AIncome Tax Rules, 1962 — Rule 3

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High Courts31 Jul 1973

R.S.S. Shanmugam Pillai and Sons Vs Commissioner of Income Tax

Madras High Court · (1974) 95 ITR 109

Income Tax Act, 1922 — Section 4A, 66(5)Income Tax Act, 1961 — Section 6(2)

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High Courts31 Jul 1973

S. Kaliarajan Vs Assistant Collector of Central Excise, Integrated Divisional Officer

Madras High Court · (1975) CriLJ 516

Criminal Procedure Code, 1898 (CrPC) — Section 561A

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High Courts31 Jul 1973

The State of Tamil Nadu Vs Thiru Cavuary Spinning and Weaving Mills Ltd.

Madras High Court · (1975) 1 MLJ 132

Constitution of India, 1950 — Article 286(1)(b)

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High Courts30 Jul 1973

R.M. Ramanathan Chettiar and Another Vs Controller of Estate Duty

Madras High Court · (1973) ILR (Mad) 145 : (1975) 99 ITR 410 : (1978) 87 LW 325

Estate Duty Act, 1953 — Section 21(1), 85Estate Duty Rules, 1953 — Rule 7Partnership Act, 1932 — Section 14

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High Courts30 Jul 1973

The Union Co-operative Insurance Society Ltd., Madras Vs Lazarammal Ravel and Others

Madras High Court · AIR 1974 Mad 379 : (1974) 87 LW 322

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 110, 76(1), 95(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 51

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High Courts30 Jul 1973Dismissed