COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,780 of 5,229

High Courts16 Jan 1970Allowed

K. Mana hunainatha Desikar Vs Sundaralingam (represented by his next friend M. Swaminathan) and others

Madras High Court · AIR 1971 Mad 1 : (1970) ILR (Mad) 624 : (1970) 83 LW 640 : (1970) 2 MLJ 156

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11, 13, 2(11)Constitution of India, 1950 — Article 19(1), 19(1)(f), 31(2), 31(2)

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High Courts16 Jan 1970

K. Manathunainatha Desikar Vs Sundaralingam and Others

Madras High Court · AIR 1971 Mad 1 : (1970) ILR (Mad) 624 : (1970) 83 LW 640 : (1970) 2 MLJ 156

Limitation Act, 1877 — Article 124

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High Courts12 Jan 1970

Sri Ranganathar Mills Vs State of Madras and Another

Madras High Court · (1971) 84 LW 415 : (1971) 1 MLJ 268

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High Courts12 Jan 1970

S.P. Shanmugham Chettiar, Managing Director, Jai Hind Talkies (Paramakudi) Private Ltd. Vs P.S. Somasundaram and Others

Madras High Court · (1970) ILR (Mad) 509 : (1970) 83 LW 440 : (1970) 2 MLJ 245

Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 11

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High Courts12 Jan 1970Dismissed

Sri Ranganathar Mills Vs State of Madras

Madras High Court · (1971) 27 STC 216

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High Courts08 Jan 1970Allowed

Abdul Rashid Sahib Vs The Assistant Engineer (Highways) Kallakurichi and Another

Madras High Court · AIR 1970 Mad 387 : (1970) ILR (Mad) 68 : (1970) 83 LW 353 : (1970) 2 MLJ 298

Constitution of India, 1950 — Article 14, 226Tamil Nadu Land Encroachment Act, 1905 — Section 6

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High Courts07 Jan 1970

Rajalakshmi Vs Kothandapani Pillai

Madras High Court · (1970) 1 MLJ 494

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts07 Jan 1970

Rajalakshmi Vs Kothandapani Pillar

Madras High Court · AIR 1971 Mad 149 : (1971) CriLJ 383

Lunacy Act, 1912 — Section 15(1)

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High Courts06 Jan 1970

Maragathamani Vs Ebenezer Ponraj Samuel

Madras High Court · AIR 1971 Mad 27 : (1970) 83 LW 402

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High Courts05 Jan 1970

Chief Controlling Revenue Authority, Board of Revenue, Madras Vs B.P. Eswaran (Died) and Others

Madras High Court · AIR 1970 Mad 349 : (1970) 83 LW 203

Contract Act, 1872 — Section 65Stamp Act, 1899 — Section 49

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High Courts05 Jan 1970

R. Subbaraya Mudaliar Vs Suramangalam Town Panchayat

Madras High Court · (1970) 83 LW 635 : (1970) 2 MLJ 546

Tamil Nadu District Municipalities Act, 1920 — Section 354Tamil Nadu Panchayats Act, 1958 — Section 174

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High Courts05 Jan 1970

The Chief Controlling Revenue Authority, Board of Revenue, Madras Vs Rm. L. Rm. L. Lakshmanan Chettiar

Madras High Court · AIR 1970 Mad 348 : (1971) ILR (Mad) 259 : (1970) 83 LW 205

Stamp Act, 1899 — Article 23, 55

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High Courts05 Jan 1970

The Chief Controlling Revenue Authority, Board of Revenue Vs Mrs. Mangalam Iswaran L.R. of the deceased B.P. Eswaran

Madras High Court · (1970) 01 MAD CK 0006

Contract Act, 1872 — Section 65Stamp Act, 1899 — Section 2(14), 3, 49, 57

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High Courts05 Jan 1970

In Re: S.P. Naidu

Madras High Court · (1970) 1 MLJ 540

Tamil Nadu Preservation of Private Forests Act, 1949 — Section 3(2), 3(7)

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High Courts03 Jan 1970

T.E. Mohammed Shareef Vs The Superintendent (Wakfs), Central Zone and Others

Madras High Court · AIR 1971 Mad 243

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 53, 53(4), 64, 64(4)Waqf Act, 1954 — Section 27, 41

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High Courts03 Jan 1970

Rajapalayam Mills Ltd. Vs Commissioner of Income Tax

Madras High Court · (1970) 78 ITR 677

Income Tax Act, 1922 — Section 10, 15C

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High Courts03 Jan 1970

P. Vairamani Ammal Vs K.N.K.R.M. Kannappa

Madras High Court · (1970) 83 LW 515 : (1970) 2 MLJ 689

Transfer of Property Act, 1882 — Section 106

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High Courts03 Jan 1970

A.S. Krishnamurthi Vs Revenue Divisional Officer

Madras High Court · (1970) ILR (Mad) 580 : (1970) 83 LW 505 : (1970) 2 MLJ 692

Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition Act, 1894 — Section 53

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High Courts03 Jan 1970

A.S. Krishnamurthi Vs Revenue Divisional Officer, Saidapet, Chingleput District

Madras High Court · AIR 1971 Mad 236

Civil Procedure Code, 1908 (CPC) — Section 141, 152Land Acquisition Act, 1894 — Section 4(1)

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High Courts01 Jan 1970

In Re : Roja Kamalam

Madras High Court · (1970) 2 MLJ 441

Criminal Procedure Code, 1898 (CrPC) — Section 423(1)(b)Penal Code, 1860 (IPC) — Section 380

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