High Courts09 Apr 1970
K.N. Ramakrishnan Vs G. Keral Chand and Another
Madras High Court · (1970) 2 MLJ 386
Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,774 of 5,229
High Courts09 Apr 1970
K.N. Ramakrishnan Vs C. Kerala Chand and Another
Madras High Court · AIR 1971 Mad 150 : (1970) 83 LW 518
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, 12(2), 80Land Charges Act, 1925 — Section 13, 5(1)Transfer of Property Act, 1882 — Section 106
High Courts09 Apr 1970
In Re: Nattayyan
Madras High Court · (1970) 2 MLJ 668
Criminal Procedure Code, 1898 (CrPC) — Section 348(1)Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 75
High Courts08 Apr 1970
Madras Port Trust Vs Jal. E. Khambatta
Madras High Court · (1971) ILR (Mad) 758 : (1970) 2 LLJ 567 : (1970) 83 LW 749
Constitution of India, 1950 — Article 310, 311Government of India Act, 1935 — Section 240PROVIDENT FUNDS ACT, 1925 — Section 4
High Courts06 Apr 1970Dismissed
Pandara Nadar Vs Jagadeesan
Madras High Court · (1970) LW(Cri) 124
Penal Code, 1860 (IPC) — Section 344, 345
High Courts03 Apr 1970
In Re: Mrs. Constance Lubeck
Madras High Court · (1970) 78 ITR 199
Estate Duty Act, 1953 — Section 50Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 55(1), 56(1)
High Courts03 Apr 1970
A. Gurusamy Pillai Vs The Commissioner, Salem Municipality
Madras High Court · (1970) 2 MLJ 385
Tamil Nadu District Municipalities Act, 1920 — Section 311
High Courts03 Apr 1970
Bhanji Bagawandass Vs Commissioner of Income Tax
Madras High Court · (1972) ILR (Mad) 735 : (1971) 80 ITR 155
Income Tax (Amendment) Act, 1959 — Section 4Income Tax Act, 1922 — Section 34(1)
High Courts03 Apr 1970
Easwaran Chettiar Vs K. Subbarayan
Madras High Court · AIR 1971 Mad 163 : (1971) ILR (Mad) 534 : (1970) 83 LW 696
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 7(3)
High Courts03 Apr 1970
Hehnamann Homeo Institute, by Proprietor, Dr. S. Srinivasan Vs Government of India and Others
Madras High Court · (1974) 1 MLJ 22
Constitution of India, 1950 — Article 14, 19, 19(1)(g)Drugs and Cosmetics Act, 1940 — Section 18(c)
High Courts03 Apr 1970
In re; National and Gridlays Back Ltd. Madras
Madras High Court · (1970) 04 MAD CK 0007
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 55
High Courts02 Apr 1970Dismissed
Easun Engineering Company Ltd. Vs The Joint Commercial Tax Officer, Esplanade Division I and Another
Madras High Court · (1971) 84 LW 414 : (1971) 2 MLJ 67 : (1970) 26 STC 486
High Courts31 Mar 1970
Sowbagyam Vs Kaliamurthi
Madras High Court · (1970) LW(Cri) 87
Criminal Procedure Code, 1898 (CrPC) — Section 247Penal Code, 1860 (IPC) — Section 323
High Courts31 Mar 1970Dismissed
Mariappa Thevar Vs Kaliammal
Madras High Court · (1970) 03 MAD CK 0028
Transfer of Property Act, 1882 — Section 105, 108, 108(1), 108(i), 108(j)
High Courts31 Mar 1970
In Re: Vella Pinna Thevar
Madras High Court · (1970) 2 MLJ 383
Madras Prohibition Act, 1937 — Section 4(1)(a), 4(1)(b)
High Courts30 Mar 1970
T.T. Krishnamachari Vs Income Tax Officer, Collection Branch and Another
Madras High Court · (1970) 77 ITR 651
Income Tax Act, 1961 — Section 230AIncome Tax Rules, 1962 — Rule 44A
High Courts30 Mar 1970
A. Kannu Vs The State of Madras
Madras High Court · (1971) 84 LW 405 : (1971) 27 STC 25
High Courts30 Mar 1970
S. Sethuraman Vs Union of India (UOI)
Madras High Court · (1971) ILR (Mad) 331
Contract Act, 1872 — Section 60, 61Limitation Act, 1908 — Article 102, 19, 20
High Courts26 Mar 1970
Thiru K.A. Bari, Proprietor, Hotel Bharani and Another Vs The State of Tamil Nadu B. Sivarama Chettiar, Dealer in Food-grains Vs The Madras Sales Tax Appellate Tribunal (Additional Bench) and Another
Madras High Court · (1971) 1 MLJ 11
High Courts26 Mar 1970Allowed
K.A. Bari Vs The State of Tamil Nadu
Madras High Court · (1970) 26 STC 290