COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,801 of 5,229

High Courts07 Feb 1969Dismissed

M.A. Khader and Co. Vs Deputy Commercial Tax Officer, Periamet Division

Madras High Court · (1970) ILR (Mad) 324 : (1970) 25 STC 104

Central Sales Tax Act, 1956 — Section 14, 15, 9Constitution of India, 1950 — Article 226, 301, 303

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High Courts06 Feb 1969

Management of Gillanders Arbuthnot and Company Ltd. Vs D. Ramachandran and Another

Madras High Court · (1969) 82 LW 599 : (1969) 2 MLJ 384

Industrial Disputes Act, 1947 — Section 33(C)(2)

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High Courts06 Feb 1969

Kandavelu Mudaliar Vs Rajammal

Madras High Court · (1970) 1 MLJ 279

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts06 Feb 1969Dismissed

Konappa Mudaliar Vs Kusalaru alias Munuswami Pillai and Others

Madras High Court · AIR 1970 Mad 328 : (1971) 84 LW 355

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 11

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High Courts05 Feb 1969

Commissioner of Income Tax Vs K.T.M.S. Mahmood

Madras High Court · (1970) ILR (Mad) 690 : (1969) 74 ITR 100

Income Tax Act, 1922 — Section 10(1)

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High Courts31 Jan 1969Allowed

Union of India (UOI) Vs Varadambal and Others

Madras High Court · (1969) 01 MAD CK 0034

Fatal Accidents Act, 1855 — Section 1

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High Courts30 Jan 1969

Radhika Mills Ltd. Vs Commissioner of Income Tax

Madras High Court · (1970) ILR (Mad) 676 : (1969) 74 ITR 661

Income Tax Act, 1922 — Section 10(2)

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High Courts30 Jan 1969

The State of Madras by the Secretary to Government, Industries, Labour and Housing Department Vs K.A. Joseph

Madras High Court · (1969) 82 LW 542 : (1969) 2 MLJ 242

Constitution of India, 1950 — Article 226

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High Courts30 Jan 1969Dismissed

The State of Madras Vs K.A. Joseph

Madras High Court · AIR 1970 Mad 155 : (1970) 1 LLJ 291

Constitution of India, 1950 — Article 226, 311

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High Courts28 Jan 1969Allowed

Jayajothi and Company Vs State of Madras

Madras High Court · (1969) 23 STC 321

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High Courts28 Jan 1969

The Chief Controlling Revenue Authority, Revenue Board Vs Swami Gounder

Madras High Court · (1969) ILR (Mad) 17 : (1969) 82 LW 229 : (1969) 2 MLJ 93

Stamp Act, 1899 — Article 23

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High Courts28 Jan 1969

Chief Controlling Revenue Authority Revenue Board, Madras Vs Swami Gounder

Madras High Court · AIR 1970 Mad 1

Stamp Duties Act, 1899 — Article 17, 23, 55

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High Courts28 Jan 1969

Antoniswamy Vs Anna Manickam and Another

Madras High Court · AIR 1970 Mad 91

Divorce Act, 1869 — Section 10, 17, 7Evidence Act, 1872 — Section 120, 134, 3

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High Courts28 Jan 1969

Chief Controlling Revenue Authority, Board of Revenue, Madras Vs Simpson and General Finance Co. Ltd., Madras

Madras High Court · AIR 1970 Mad 7

Madras City Municipal Corporation Act, 1919 — Section 135, 98Stamp Act, 1899 — Section 3, 76(2), 9

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High Courts28 Jan 1969

The Chief Controlling Revenue Authority, Board of Revenue Vs Simpson and General Finance Co. Limited

Madras High Court · (1969) ILR (Mad) 9 : (1969) 82 LW 227 : (1969) 1 MLJ 635

Stamp Act, 1899 — Section 9

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High Courts27 Jan 1969

The Chief Controlling Revenue Authority, Board of Revenue, Madras Vs Rani Pictures

Madras High Court · AIR 1970 Mad 10 : (1969) ILR (Mad) 1

Contract Act, 1872 — Section 172Stamp Act, 1899 — Article 15, 40, 6, 2(17), 2(5)

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High Courts27 Jan 1969

The Chief Controlling Revenue Authority Vs Chidambaram, Partner, Thachanallur Sugar Mills and Distilleries and Others

Madras High Court · (1970) ILR (Mad) 395 : (1969) 82 LW 420 : (1969) 2 MLJ 91

Partnership Act, 1932 — Section 14Stamp Act, 1899 — Section 5, 6

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High Courts27 Jan 1969

Chief Controlling Revenue Authority Vs Chidambaram, Partner, Thachanallur Sugar Mills and Distilleries and Others

Madras High Court · AIR 1970 Mad 5 : (1969) 82 LW 321

Partnership Act, 1932 — Section 14Stamp Act, 1899 — Article 23, 46Transfer of Property Act, 1882 — Section 10

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High Courts24 Jan 1969

Maduari K. Rengiah Chettiar and Co., Madurai Vs Union of India

Madras High Court · AIR 1971 Mad 34

Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 114Limitation Act, 1908 — Article 30

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High Courts24 Jan 1969

Dharmambal Achi Vs The Authorised Officer, Land Reforms and Another

Madras High Court · (1970) ILR (Mad) 119 : (1969) 82 LW 713 : (1970) 1 MLJ 544

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