COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,793 of 5,229

High Courts18 Jun 1969Allowed

The State of Madras and Others Vs Vasudevan Potti and Others

Madras High Court · (1970) ILR (Mad) 546

Land Acquisition Act, 1894 — Section 11, 16, 28, 48, 48(2)Land Acquisition Rules — Rule 14, 5Limitation Act, 1908 — Article 18

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High Courts18 Jun 1969Dismissed

Pannalal Ramkumar and Co., Coimbatore Vs The Income Tax Officer, City Circle II, Coimbatore

Madras High Court · AIR 1970 Mad 264 : (1970) 75 ITR 309

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 184, 184(4), 264

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High Courts17 Jun 1969Allowed

K.L.M. Ramamoorthy and Others Vs State of Madras

Madras High Court · (1970) ILR (Mad) 788

Constitution of India, 1950 — Article 226Madras Estates Land Act, 1908 — Section 189, 189(3), 3(5), 3(6), 55Specific Relief Act, 1963 — Section 42

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High Courts17 Jun 1969

H. Muhamed Sultan Vs R.J. Mohamed Yakub

Madras High Court · (1970) 83 LW 70 : (1970) 2 MLJ 443

Contract Act, 1872 — Section 213

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High Courts17 Jun 1969

Smt. S.R.Y. Bhavani Devi Vs Corporation of Madras and Another

Madras High Court · (1969) 82 LW 724 : (1970) 1 MLJ 395

Madras City Municipal Corporation Act, 1919 — Section 105

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High Courts17 Jun 1969Dismissed

Smt. S.R.Y. Bhavani Devi Vs Commissioner, Corporation of Madras and Another

Madras High Court · AIR 1970 Mad 507

Madras City Municipal Corporation Act, 1919 — Section 105, 3(4)

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High Courts16 Jun 1969

Premier Printers Vs Labour Court and Others

Madras High Court · (1970) 2 LLJ 88

Constitution of India, 1950 — Article 226Payment of Bonus Act, 1965 — Section 10, 23, 25, 33, 4

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High Courts16 Jun 1969Allowed

Lakshmanan Nadar and Others Vs Appavu Nadar and Others

Madras High Court · (1970) ILR (Mad) 380

Limitation Act, 1908 — Article 141, 144, 148, 28

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High Courts16 Jun 1969

T. Linga Gowder Vs State of Madras and Others

Madras High Court · (1970) 1 MLJ 503

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 31Madras Revenue Recovery Act, 1864 — Section 52

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High Courts02 May 1969

Commissioner of Income Tax Vs K.L. Varadarajan

Madras High Court · (1970) 75 ITR 23

Income Tax Act, 1922 — Section 17, 17(1), 34

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High Courts29 Apr 1969Dismissed

Official Liquidator, Stocking and Sons Private Ltd. Vs Dr. S.R. Sarma

Madras High Court · (1969) 04 MAD CK 0043

Companies Act, 1956 — Section 468

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High Courts29 Apr 1969

In Re: Samiappan

Madras High Court · (1970) 1 MLJ 229

Penal Code, 1860 (IPC) — Section 302, 364

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High Courts28 Apr 1969

Balasundara Gounder Vs The Judicial Authority and Another

Madras High Court · (1969) 82 LW 711 : (1970) 1 MLJ 344

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 227

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High Courts28 Apr 1969

Union of India (UOI) Vs G. Swaminatha Mudaliar Sons

Madras High Court · (1969) 82 LW 647 : (1970) 1 MLJ 272

Railways Act, 1890 — Section 80

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High Courts28 Apr 1969

In Re: Sundaram Pillai

Madras High Court · (1969) 2 MLJ 464

Penal Code, 1860 (IPC) — Section 304A

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High Courts25 Apr 1969

S.S.A. Gangamirthammal and Co. Vs Commissioner of Income Tax

Madras High Court · (1969) 74 ITR 473

Income Tax Act, 1922 — Section 26A

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High Courts25 Apr 1969

R.V. Gopalan Vs Nill

Madras High Court · (1969) 82 LW 642 : (1970) 1 MLJ 159

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts25 Apr 1969Allowed

In Re: R.V. Gopalan

Madras High Court · AIR 1970 Mad 503

Civil Procedure Code, 1908 (CPC) — Section 115, 2(2)

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High Courts25 Apr 1969Dismissed

M.J. Delaflore and Another Vs Amir Mohammad and Others

Madras High Court · AIR 1970 Mad 308

Pondicherry (Extension of Laws) Act, 1968 — Section 3(1), 4(2)

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High Courts24 Apr 1969Dismissed

Gnanasoundara Pandian Vs Usha (through her brother and next friend A. Sethuraman) and another

Madras High Court · (1969) 04 MAD CK 0026

Motor Vehicles Act, 1988 — Section 110, 110(1), 112, 3, 89Penal Code, 1860 (IPC) — Section 337, 338, 96(1), 96(2)

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