COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,717 of 5,229

High Courts27 Oct 1972

Maheswari Metals and Metal Refinery, Bangalore Vs The Madras State Small Industries Corporation Ltd.

Madras High Court · AIR 1974 Mad 39

Civil Procedure Code Amendment Act, 1888 — Section 216Civil Procedure Code, 1859 — Order 7 Rule 6, Order 8 Rule 6, 111Contract Act, 1872 — Section 64, 75

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High Courts27 Oct 1972

Maheswari Metals and Metal Refinery by Partners, Aryam Srirangammal, R. Arumugam and M. Venkatammal Vs The Madras State Small Industries Corporation Limited by Managing Director, Thiru Chobra

Madras High Court · (1973) 86 LW 785 : (1973) 1 MLJ 209

Contract Act, 1872 — Section 64

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High Courts27 Oct 1972

Sri Panchanatheeswaraswami Devasthanam Vs Abdul Majid and Others

Madras High Court · (1974) ILR (Mad) 279

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 15(2), 18, 19, 2(1), 2(15)

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High Courts27 Oct 1972

Parameswaran Tampi Vs Madhavan Pillai

Madras High Court · AIR 1973 Mad 352 : (1973) 86 LW 100 : (1973) 1 MLJ 282

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17

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High Courts27 Oct 1972

P. Rangaswami Reddiar and Another Vs R. Krishnaswami Reddiar and Another

Madras High Court · AIR 1973 Mad 251 : (1973) 43 CompCas 232 : (1973) 86 LW 547

Companies Act, 1956 — Section 292, 47

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High Courts26 Oct 1972Allowed

The State of Madras Vs S. Mohammed Samiulla Sahib and Company

Madras High Court · (1973) 32 STC 179

Madras General Sales Tax Act, 1939 — Section 10

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High Courts26 Oct 1972Allowed

Deputy Commissioner of Commercial Taxes, Tiruchirappalli Division Vs D. Varadaraja Padayachi

Madras High Court · (1973) 32 STC 150

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High Courts26 Oct 1972Allowed

Deputy Commissioner of Commercial Taxes, Madurai Division Vs M.R.R.M.S. Palaniappan and Co.

Madras High Court · (1973) 31 STC 387

Income Tax Act, 1922 — Section 2(l)(a)Tamil Nadu General Sales Tax Act, 1959 — Section 2(r)

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High Courts25 Oct 1972

S. Ameeran Sahib and Another Vs Somanatha Nadar

Madras High Court · AIR 1973 Mad 308 : (1973) 86 LW 92 : (1973) 1 MLJ 255

Limitation Act, 1963 — Article 123, 124, 164

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High Courts24 Oct 1972

C.P. Srinivasam Pillai Vs Chellakumara Gounder

Madras High Court · AIR 1973 Mad 253 : (1973) 86 LW 239 : (1973) 1 MLJ 258

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 11

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High Courts24 Oct 1972

The Commissioner, Hindu Religious and Charitable Endowments Vs H.H. Perarulala Ramanuja Jeer and Others

Madras High Court · (1973) ILR (Mad) 534 : (1973) 86 LW 444 : (1973) 2 MLJ 17

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High Courts24 Oct 1972

The Commissioner of H.R. and C.E., Madras Vs Perarulala Ramanuja Jeer and Others

Madras High Court · AIR 1974 Mad 129

Interpretation Act, 1889 — Section 11(1), 38(2)

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High Courts23 Oct 1972Dismissed

The State of Madras Vs The South Indian Export Company Limited

Madras High Court · (1973) 32 STC 199

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High Courts23 Oct 1972Allowed

D. Damodara Rao Vs State of Madras

Madras High Court · (1973) 32 STC 255

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High Courts23 Oct 1972

Varadaraja Gounder and Others Vs The State of Tamil Nadu and Another

Madras High Court · AIR 1973 Mad 278 : (1973) 86 LW 709 : (1973) 1 MLJ 408

Land Acquisition Act, 1894 — Section 4(1), 5

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High Courts13 Oct 1972

Srinivasan and Another Vs Deputy Superintendent of Police and Others

Madras High Court · (1973) 91 ITR 308

Criminal Procedure Code, 1898 (CrPC) — Section 523Customs Act, 1962 — Section 100Gold (Control) Act, 1968 — Section 66

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High Courts13 Oct 1972

Mohammad Kunhi and V. Mohanlal Vs S. Mohammad Koya and Others

Madras High Court · (1973) 1 MLJ 227

Criminal Procedure Code, 1898 (CrPC) — Section 523

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High Courts13 Oct 1972

K.O. Mohamed Sulaiman and Co. Vs State of Madras and Others

Madras High Court · (1973) 86 LW 693 : (1973) 31 STC 414

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 19

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High Courts13 Oct 1972

Mohammed Kunhi Vs Mohammed Koya and Others

Madras High Court · (1973) 91 ITR 301

Income Tax Act, 1961 — Section 132, 132(1)

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High Courts13 Oct 1972

Commissioner of Agricultural Income Tax Vs Craigmore Land and Produce Co. Ltd.

Madras High Court · (1973) 91 ITR 476

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5

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