COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,715 of 5,229

High Courts21 Nov 1972

The State of Tamil Nadu and Another Vs T.N. Chandrasekaran and G. Devandrakumar and Another The Personal Assistant to the Collector of Madras and Another Vs P.M. Sundaram and Another

Madras High Court · (1973) ILR (Mad) 621 : (1973) 86 LW 414 : (1973) 2 MLJ 89

Constitution of India, 1950 — Article 14, 19(1)

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High Courts21 Nov 1972

Rajamani Ammal Vs Bhoorasami Padayachi and Others

Madras High Court · (1973) 86 LW 325 : (1973) 1 MLJ 400

Contract Act, 1872 — Section 16

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High Courts21 Nov 1972

Rajamani Ammal Vs Bhoorasami Padayachi and Another

Madras High Court · AIR 1974 Mad 36

Contract Act, 1872 — Section 16, 19ALimitation Act, 1963 — Article 56, 58, 59, 65Trusts Act, 1882 — Section 89

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High Courts21 Nov 1972

The State of Tamil Nadu Vs T.N. Chandrasekharan

Madras High Court · AIR 1974 Mad 117

Constitution of India, 1950 — Article 14, 19(1)Stamp (Madras Amendment) Act, 1967 — Section 27, 3

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High Courts21 Nov 1972

Express Newspapers (P.) Ltd. Vs Income Tax Officer, Administration and Collection and Another

Madras High Court · (1973) 88 ITR 255

Income Tax Act, 1961 — Section 139(1), 271(1)

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High Courts17 Nov 1972

Gopal Naidu and Executive Officer Kallalagar Devasthanam Vs The Special Tahsildar for Land Acquisition, Neighbourhood Project and Others

Madras High Court · (1978) 87 LW 67 : (1974) 1 MLJ 124

Land Acquisition Act, 1894 — Section 30

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High Courts17 Nov 1972

Thirulakshmi Ammal and Executive Officer Vs The Special Tahsildar for Land Acquisition, Neighbourhood Project and Others

Madras High Court · (1973) ILR (Mad) 230 : (1973) 86 LW 613 : (1973) 2 MLJ 317

Land Acquisition Act, 1894 — Section 30, 32(1)

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High Courts17 Nov 1972

T.V. Sambandam Chetty Vs St. Francis Xavier's Church

Madras High Court · (1973) 86 LW 516 : (1973) 2 MLJ 2

Madras City Tenants Protection Act, 1922 — Section 9

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High Courts17 Nov 1972

Thirulakshmi Ammal Vs The Special Tahsildar and Others

Madras High Court · AIR 1974 Mad 182

Land Acquisition Act, 1894 — Section 30, 32(1)

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High Courts17 Nov 1972

P.L. Subramania Chettiar Vs P.L. Uthaman Chettiar

Madras High Court · AIR 1974 Mad 5

Madras Estates Land (Reduction of Rent) Act, 1947 — Section 22, 23

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High Courts17 Nov 1972

M. E. Muthirula Mudaliar Vs M. E. Nataraja Mudaliar and Others Executive Officer Vs The Special Tahsildar for Land Acquisition and Others

Madras High Court · (1978) 87 LW 643 : (1974) 1 MLJ 129

Land Acquisition Act, 1894 — Section 30

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High Courts17 Nov 1972

P.L. Subramaniam Chettiar Vs P.L. Uthaman Chettiar

Madras High Court · (1973) 1 MLJ 386

Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 7

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High Courts15 Nov 1972Allowed

A. Loganathan Vs The Secretary to the Government of India, Ministry of Finance, Dept. of Revenue and Insurance, New Delhi and others

Madras High Court · (1972) 11 MAD CK 0029

Central Excise Rules, 1944 — Rule 160Central Excises and Salt Act, 1944 — Section 40

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High Courts15 Nov 1972Allowed

A. Loganathan Vs The Secretary to the Government of India, Ministry of Finance, Dept of Revenue and Insurance, New Delhi and others

Madras High Court · (1972) 11 MAD CK 0007

Central Excises and Salt Act, 1944 — Section 40

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High Courts14 Nov 1972

Seth Sundardas Harbhagwandas and Others Vs The Indian Bank Ltd. and Others

Madras High Court · (1973) 86 LW 195 : (1973) 1 MLJ 429

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High Courts14 Nov 1972

Mahboob Bi Vs Tax Recovery Officer and Another

Madras High Court · (1974) 93 ITR 127

Income Tax Act, 1961 — Rule 85

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High Courts14 Nov 1972

Sundardas Harbhagwandas and Others Vs The Indian Bank Ltd., Madras and Others

Madras High Court · AIR 1974 Mad 119

Madras High Court (Original Side) Rules, 1956 — Order 5

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High Courts13 Nov 1972

M. Gomathi Vs S. Natarajan

Madras High Court · AIR 1973 Mad 247 : (1973) 86 LW 213 : (1973) 1 MLJ 246

Civil Procedure Code, 1908 (CPC) — Section 20, 21, 4Divorce Act, 1869 — Section 10, 11, 3(3)Hindu Marriage Act, 1955 — Section 19, 20, 21

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High Courts13 Nov 1972

The Vanguard Insurance Co. Ltd. Vs Padma and Another K. Padma Vs Ambalal and Another

Madras High Court · (1973) ACJ 454 : (1973) 86 LW 473 : (1973) 2 MLJ 276

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High Courts10 Nov 1972Dismissed

Pioneer Match Works and Another Vs Deputy Commercial Tax Officer and Others

Madras High Court · (1974) 34 STC 266

Central Sales Tax Act, 1956 — Section 13, 15, 2, 6, 8Constitution of India, 1950 — Article 14, 19, 213, 246, 301

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