High Courts28 Nov 1969Allowed
Samithurai Thevar K. and Others Vs T.E.S. Batcha
Madras High Court · (1970) LW(Cri) 7
Penal Code, 1860 (IPC) — Section 500
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,783 of 5,229
High Courts27 Nov 1969
R. Vaidyanatha Mudaliar Vs State of Madras
Madras High Court · (1976) 104 ITR 444
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 2
High Courts26 Nov 1969Dismissed
Hind Mercantile Corporation P. Ltd. Vs J.H. Rayner and Co. Ltd.
Madras High Court · (1971) 41 CompCas 548 : (1971) 84 LW 99
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 433
High Courts25 Nov 1969
Iyanar Coffee and Tea Company Vs Commissioner of Income Tax
Madras High Court · (1970) 78 ITR 775
Income Tax Act, 1961 — Section 37(1)
High Courts25 Nov 1969Dismissed
Murray and Co. Vs The Government of Madras
Madras High Court · (1970) 25 STC 323
Constitution of India, 1950 — Article 226
High Courts25 Nov 1969
Eastern Photo Studio and Eastern News Photo Service Vs The State of Madras
Madras High Court · (1970) 1 MLJ 372
Tamil Nadu General Sales Tax Rules, 1959 — Rule 5(3)
High Courts25 Nov 1969Dismissed
Easten Photo Studio and Eastern News Photo Service Vs The State of Madras
Madras High Court · (1970) 25 STC 376
High Courts21 Nov 1969
Secretary, Bank of Madura Ltd. Vs General Secretary, Bank of Madurai Employees' Union and Another
Madras High Court · (1970) 2 LLJ 91
Constitution of India, 1950 — Article 226Payment of Bonus Act, 1965 — Section 10, 2
High Courts21 Nov 1969Dismissed
Meenakshi Ammal Vs Somasundara Nadar
Madras High Court · AIR 1970 Mad 242 : (1970) CriLJ 817
Criminal Procedure Code, 1898 (CrPC) — Section 488(6), 68, 69, 70, 71Limitation Act, 1963 — Section 5
High Courts21 Nov 1969
Secretary, Bank of Madurai Limited Vs The General Secretary, Bank of Madurai Employees Union and Another
Madras High Court · (1970) 2 MLJ 239
Constitution of India, 1950 — Article 226Payment of Bonus Act, 1965 — Section 10, 2(21), 2(3)
High Courts20 Nov 1969Allowed
Madura Mills Company Limited Vs Government of Madras and Another
Madras High Court · (1970) 25 STC 407
Central Sales Tax Act, 1956 — Section 13, 14, 4, 8, 9
High Courts20 Nov 1969Allowed
Krishnammal and Others Vs Associated Apparel (P) Ltd. and Another
Madras High Court · (1970) ACJ 17
High Courts20 Nov 1969
Madura Mills Company Ltd. Vs Government of Madras and Another
Madras High Court · (1970) 2 MLJ 358
Central Sales Tax Act, 1956 — Section 13(3)
High Courts19 Nov 1969
M. Haji Mohamed Ismail Sahib and Company Vs The State of Madras
Madras High Court · (1970) 83 LW 486 : (1970) 83 LW 283 : (1970) 1 MLJ 624
Madras General Sales Tax Act, 1939 — Section 12B(7)(a)
High Courts19 Nov 1969
The State of Madras Vs M.A. Noor Mohamed and Co., Tanners and Dealers in Hides and Skins
Madras High Court · (1971) ILR (Mad) 1 : (1970) 83 LW 403 : (1970) 2 MLJ 234
Constitution of India, 1950 — Article 304Madras General Sales Tax Act, 1939 — Section 3
High Courts19 Nov 1969Allowed
The State of Madras Vs M.A. Noor Mohamed and Co. Tanners and Dealers in Hides and Skins, Chrompet, Madras-44
Madras High Court · AIR 1970 Mad 494 : (1970) 26 STC 549
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 16Madras General Sales Tax Act, 1939 — Section 3(1), 5
High Courts19 Nov 1969Dismissed
M. Haji Mohammed Ismail Sahib and Co., Tanners, Pernambut, North Arcot District Vs The Deputy Commercial Tax Officer, Gudiyatham, North Arcot District
Madras High Court · AIR 1970 Mad 422 : (1970) 25 STC 328
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts19 Nov 1969Dismissed
M. Haji Mohamed Ismail Sahib and Co. Vs The State of Madras
Madras High Court · AIR 1970 Mad 378 : (1970) ILR (Mad) 43 : (1970) 26 STC 73
Madras General Sales Tax Act, 1939 — Section 12B(7)
High Courts19 Nov 1969
Commissioner of Income Tax Vs Sundaram and Company (P.) Ltd. and Another and Manickavasagam Private Ltd.
Madras High Court · (1971) ILR (Mad) 664 : (1970) 78 ITR 162
Income Tax Act, 1922 — Section 34(1)
High Courts18 Nov 1969Allowed
The Deputy Commissioner of Commercial Taxes, Madurai Vs A. Anantharama Nadar and Sons Merchants, Teppam South, Virudhunagar
Madras High Court · AIR 1970 Mad 314 : (1970) ILR (Mad) 39 : (1970) 25 STC 276
Tamil Nadu General Sales Tax Act, 1959 — Section 2