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Madras High Court judgments

1,04,573 judgments · page 3,811 of 5,229

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High Courts19 Sept 1968

T.V. Sundaram Iyengar and Sons (P.) Ltd. by Managing Director T.S. Krishna Vs The State of Madras and Others

Madras High Court · (1969) 2 MLJ 214

Constitution of India, 1950 — Article 19Industrial Disputes Act, 1947 — Section 2A
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High Courts19 Sept 1968

Chinna Varaguna Rama Pandian and Others Vs Chelladurai alias Thiruvarasu Pandian and Others

Madras High Court · (1969) 82 LW 741 : (1970) 1 MLJ 443

Limitation Act, 1963 — Section 22
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High Courts18 Sept 1968

C.V. Sadasiva Rao, Official Receiver, Sub-Court Vs Government of Madras

Madras High Court · (1969) 82 LW 197 : (1968) 81 LW 659 : (1969) 2 MLJ 605

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 29(1)
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High Courts18 Sept 1968

C. Vs Sadasiva Rao, Official Receiver V. Government of Madras

Madras High Court · (1969) 71 ITR 747

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 29(1)
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High Courts17 Sept 1968

In Re: M.S. Dakshinamurthi Mudaliar

Madras High Court · (1968) 81 LW 590 : (1969) 1 MLJ 345

Guardians and Wards Act, 1890 — Section 29Hindu Minority and Guardianship Act, 1956 — Section 6
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High Courts17 Sept 1968

K.S. Doraiswami Nadar (Died) and Others Vs Vinayaka Ratnaswami Nadar and Others

Madras High Court · (1969) 82 LW 188 : (1969) 1 MLJ 392

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High Courts16 Sept 1968Dismissed

Thangavelu Moopanar Vs Kandaswami Moopanar and Another

Madras High Court · (1969) ILR (Mad) 382

Tamil Nadu Panchayats Act, 1958 — Section 178, 22, 23, 24, 25Village Panchayat Act, 1950 — Section 13, 15, 16, 17, 19
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High Courts16 Sept 1968

A.S.V. Varadachariar Vs The Commissioner of Police and Others

Madras High Court · (1968) 09 MAD CK 0029

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High Courts11 Sept 1968

P. Rm. S. Ramanathan Chettiar Vs Commissioner of Income Tax

Madras High Court · (1969) 72 ITR 534

Income Tax Act, 1922 — Section 10(2)
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High Courts11 Sept 1968Dismissed

Garnier and Co. Vs The State of Madras and Another

Madras High Court · (1969) 23 STC 467

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High Courts10 Sept 1968

Subbathal Vs Kittammal

Madras High Court · (1971) 1 MLJ 293

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High Courts10 Sept 1968

Commissioner of Income Tax Vs H.H. Sri Brahadambadas Raja Rajagopala Thondaiman

Madras High Court · (1969) 72 ITR 816

Income Tax Act, 1922 — Section 12B(4)
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High Courts10 Sept 1968Allowed

Bank of India Ltd., Madras Vs Sarathy Brothers and Another

Madras High Court · AIR 1970 Mad 37 : (1969) 82 LW 191

Civil Procedure Code, 1908 (CPC) — Section 100, 101Easements Act, 1882 — Section 13Transfer of Property Act, 1882 — Section 105, 108
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High Courts09 Sept 1968

H.P. Kannan Vs S. Muthiah Chettiar (decd.) and Others

Madras High Court · (1968) 81 LW 581 : (1968) 2 MLJ 631

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 9
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High Courts06 Sept 1968

Savarinathan (G.) Vs Director of Postal Services and Others

Madras High Court · (1970) 1 LLJ 293

Constitution of India, 1950 — Article 226, 311
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High Courts06 Sept 1968

G. Savarinathan Vs The Director of Postal Services and Others

Madras High Court · (1969) 82 LW 301 : (1969) 1 MLJ 595

Constitution of India, 1950 — Article 226, 311
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High Courts06 Sept 1968

Nallanna Gounder Vs Muthuswamy Gounder and Another

Madras High Court · (1969) 82 LW 652 : (1970) 1 MLJ 213

Government Grants Act, 1895 — Section 3
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High Courts05 Sept 1968

Saleh Bros. Vs K. Rajendran and Another

Madras High Court · (1969) 1 MLJ 247

Transfer of Property Act, 1882 — Section 113(a)
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High Courts05 Sept 1968

Commissioner of Income Tax Vs S. Devaraj

Madras High Court · (1969) ILR (Mad) 465 : (1969) 73 ITR 1

Income Tax Act, 1922 — Section 10(2), 12, 12(2)
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High Courts05 Sept 1968Allowed

Super Surgical Co. Vs S. Desikan and Another

Madras High Court · AIR 1969 Mad 406 : AIR 1968 Mad 406 : (1969) 18 FLR 149 : (1969) 2 LLJ 140

Civil Procedure Code, 1908 (CPC) — Section 11
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