High Courts30 Oct 1968
Jay Shree Tea and Industries Ltd. Vs First Additional Income Tax Officer
Madras High Court · (1969) 73 ITR 161 : (1969) 82 LW 231
Income Tax Act, 1922 — Section 18A(11), 18A(12), 3, 4
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,808 of 5,229
High Courts30 Oct 1968
Madras-Bangalore Transport Company Vs Regional Provident Fund Commissioner
Madras High Court · (1969) 2 LLJ 136 : (1969) 82 LW 90
Constitution of India, 1950 — Article 20, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14B, 15, 17, 7A
High Courts30 Oct 1968
Madras Bangalore Transport Company Vs The Commissioner, Regional Provident Fund
Madras High Court · (1969) 2 MLJ 156
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts30 Oct 1968
T. Abdullah, Muthavalli of and as representing the New Street, Mosque Vs N. Abdul Samad Saheb and Others
Madras High Court · (1970) ILR (Mad) 258 : (1970) 2 MLJ 510
Limitation Act, 1963 — Article 144
High Courts29 Oct 1968Allowed
Kamatchi Ammal Vs Athigamudaya Pillai and Others
Madras High Court · AIR 1969 Mad 426 : (1969) 82 LW 113 : (1969) 1 MLJ 440
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9
High Courts29 Oct 1968Allowed
Muthulakshmi Ammal Vs The Thirugnanasambana Swamigal Aatheenam Mutt and others
Madras High Court · (1968) 10 MAD CK 0018
High Courts29 Oct 1968
N.P.S.S. Soundaram, President, Sri Pathirakaliamman Festival Exhibition Committee Vs The Entertainment Tax Officer Cum-Deputy Commercial Tax Officer and Another
Madras High Court · (1969) 82 LW 296 : (1969) 2 MLJ 6
High Courts29 Oct 1968
N.P.S.S. Soundaram, President, Sri Pathirakaliamman Festival Exhibition Committee Vs The Entertainment Tax Officer cum Deputy Commercial Tax Officer and Another
Madras High Court · (1969) 2 MLJ 184
High Courts28 Oct 1968Allowed
Srinivasa Timber Depot and Others Vs Deputy Commercial Tax Officer, Choolai Division, Madras-29 and Another
Madras High Court · (1970) ILR (Mad) 253 : (1969) 82 LW 147 : (1969) 23 STC 158
High Courts28 Oct 1968
In Re: Chinnapaiyan alias Arumugham
Madras High Court · (1969) 1 MLJ 511
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 379
High Courts28 Oct 1968
V.P. Vadivel Achari Vs Madras Sales Tax Appellate Tribunal (Second Additional Bench)
Madras High Court · (1969) 82 LW 149 : (1969) 23 STC 273
High Courts28 Oct 1968
V.P. Vadivel Achari Vs Madras Sales Tax Appellate Tribunal (Second Additional Bench), City Civil Court and Another
Madras High Court · (1969) 2 MLJ 4
High Courts25 Oct 1968
Chinnaswami Naicker Vs Kandasami Goundar and Others
Madras High Court · (1969) 1 MLJ 393
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
High Courts25 Oct 1968Dismissed
M. Krishnan Vs Pankaj Jethalal Sha
Madras High Court · (1970) ACJ 211 : AIR 1970 Mad 259 : (1970) 83 LW 28
Motor Vehicles Act, 1939 — Section 110C(2)
High Courts25 Oct 1968Dismissed
Chinnaswami Naicker Vs Kandasami Gounder and Others
Madras High Court · AIR 1970 Mad 81
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 6 Rule 17
High Courts24 Oct 1968Allowed
M. Varuvel Nadar Vs A. Varuvel Nadar
Madras High Court · AIR 1970 Mad 232 : (1970) ILR (Mad) 564 : (1969) 82 LW 551
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts24 Oct 1968
B. Raghuveeriah, Prop., L.B. Industries Vs The National Small Industries Corporation Ltd.
Madras High Court · (1969) 82 LW 247 : (1969) 2 MLJ 99
Arbitration Act, 1940 — Section 34
High Courts23 Oct 1968
Perumalsami Konar (Died) by L.Rs. Vs Dr. C.K. Rajagopal
Madras High Court · (1969) 82 LW 498 : (1969) 2 MLJ 304
High Courts23 Oct 1968Dismissed
R. Ramasrinivasan Vs P. Shanmugham
Madras High Court · AIR 1969 Mad 378
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Contempt of Courts Act, 1971 — Section 3Evidence Act, 1872 — Section 123, 162
High Courts23 Oct 1968Allowed
Sivaganga Co-operative Urban Bank Vs The District Judge, Ramanathapuram at Madurai (constituted as Tribunal under Madras Act 53/61) and another
Madras High Court · (1968) 10 MAD CK 0020
Co-operative Societies Act, 1961 — Section 96