COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,747 of 5,229

High Courts06 Aug 1971

K. Gopalachari Vs State of Tamil Nadu

Madras High Court · AIR 1972 Mad 365

Constitution of India, 1950 — Article 31Madras Estates Land (Third Amendment) Act, 1936 — Section 2(11), 2(14), 2(7), 2(9)Madras Estates Land Act, 1908 — Section 3(2)

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High Courts06 Aug 1971

Kumarasami alias Muthukumaraswami Vs Theagarajan

Madras High Court · (1972) 1 MLJ 166

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)(b)

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High Courts06 Aug 1971

M.N.A. Abdul Rahiman Rowther Vs V.S. Sankaran and Another

Madras High Court · (1972) 1 MLJ 164

Industrial Disputes Act, 1947 — Section 17(2)

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High Courts06 Aug 1971

Azizunnissa Begum Vs V. Govindan Nair

Madras High Court · (1972) 85 LW 23 : (1972) 1 MLJ 169

Madras City Tenants Protection Act, 1922 — Section 9Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts06 Aug 1971

The State of Madras and Another Vs M. Kandaswamy

Madras High Court · (1972) 85 LW 221 : (1972) 1 MLJ 374

Constitution of India, 1950 — Article 226

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High Courts06 Aug 1971

V. Govindaswami Vs The Revenue Divisional Officer and Another

Madras High Court · (1972) 85 LW 531 : (1972) 2 MLJ 153

Tamil Nadu Panchayats Act, 1958 — Section 53

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High Courts06 Aug 1971

K. Gopalachari and Others Vs The State of Tamil Nadu

Madras High Court · (1972) ILR (Mad) 5 : (1972) 85 LW 170 : (1973) 1 MLJ 90

Pudukottai (Settlement of Inams) Act — Section 2(11)

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High Courts05 Aug 1971Allowed

Tirumala Tirupati Devasthanam Vs The State of Madras and Another

Madras High Court · (1972) 29 STC 266

Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3

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High Courts05 Aug 1971

D. Lohiah Chetty Vs The M.P.H.J.S. Nidhi or The Permanent General Benefit Fund Ltd.

Madras High Court · AIR 1972 Mad 407 : (1972) 85 LW 268

Contract Act, 1872 — Section 29Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 4, 79, 80

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High Courts04 Aug 1971

Souriyar and Others Vs N. Shanmugasundaram Pillai and Another

Madras High Court · AIR 1973 Mad 24 : (1972) ILR (Mad) 1 : (1972) 85 LW 149

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High Courts04 Aug 1971Dismissed

Easun Engineering Co. Ltd. Vs Sales Tax Appellate Tribunal and Another

Madras High Court · (1972) 29 STC 378

Tamil Nadu General Sales Tax Act, 1959 — Section 55

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High Courts04 Aug 1971

R. Dhanalakshmi Ammal Vs G. Anthuraj and Others

Madras High Court · AIR 1972 Mad 185 : (1972) ILR (Mad) 174 : (1972) 85 LW 51

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High Courts04 Aug 1971Dismissed

Jeewanlal (1929) Limited Vs Joint Commercial Tax Officer

Madras High Court · (1973) 30 STC 22

Tamil Nadu General Sales Tax Act, 1959 — Section 16, 32, 34

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High Courts04 Aug 1971Allowed

Eltex Engineering Corporation Private Ltd. Vs The Joint Commercial Tax Officer, Avanashi Road Division

Madras High Court · (1973) 30 STC 146

Tamil Nadu General Sales Tax Act, 1959 — Section 3

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High Courts03 Aug 1971Allowed

The New India Assurance Co. Ltd. Vs Deputy Commercial Tax Officer, Esplanade Division I

Madras High Court · (1972) 29 STC 539

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High Courts03 Aug 1971

A.R. Damodara Mudaliar and Company, by partner A.R. Damodaran Vs The Commissioner, Nellikuppam Municipality

Madras High Court · (1973) 86 LW 28 : (1972) 1 MLJ 389

Tamil Nadu District Municipalities Act, 1920 — Section 249

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High Courts03 Aug 1971

The New India Assurance Co., Ltd. Vs Deputy Commercial Tax Officer, Esplanade Division

Madras High Court · (1972) 85 LW 399 : (1972) 1 MLJ 398

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

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High Courts03 Aug 1971Allowed

Janakiram Mills Ltd. Vs Deputy Commercial Tax Officer

Madras High Court · (1972) 29 STC 522

Tamil Nadu General Sales Tax Act, 1959 — Section 21, 25

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High Courts03 Aug 1971

S. Velu Palandar Vs Deputy Commercial Tax Officer

Madras High Court · (1972) 29 STC 151

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High Courts03 Aug 1971Allowed

K.J. Joshi and Co. Vs Joint Commercial Tax Officer, Rattan Bazaar Division

Madras High Court · (1972) 29 STC 340

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