High Courts28 Apr 1967
Gopalakrishnan Vs Balasubramania Chettiar and Others
Madras High Court · (1968) 81 LW 362 : (1969) 1 MLJ 537
Transfer of Property Act, 1882 — Section 38
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,837 of 5,226
High Courts28 Apr 1967
The Corporation of Madras Vs Seethalakshmi Ammal and Another
Madras High Court · (1968) 81 LW 522 : (1968) 2 MLJ 553
High Courts27 Apr 1967
Board of Revenue, Madras, Referring Authority Vs Annamalai and Co. (Pvt.) Ltd. and Another
Madras High Court · AIR 1968 Mad 50
Contract Act, 1872 — Section 202Stamp Act, 1899 — Article 48, 57
High Courts27 Apr 1967
S.N.A.S.A. Annamalai Chettiar Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1968 Mad 262 : (1968) 67 ITR 584
Income Tax Act, 1922 — Section 10(1), 66
High Courts27 Apr 1967
The State of Madras by the Collector of Thanjavur Vs Ramanatha Rao and Another
Madras High Court · (1968) ILR (Mad) 414 : (1968) 81 LW 64 : (1968) 2 MLJ 164
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts27 Apr 1967
Board of Revenue Vs Annamalai and Co., (P.) Ltd. and Another
Madras High Court · (1968) ILR (Mad) 1 : (1967) 80 LW 474 : (1967) 2 MLJ 515
Stamp Act, 1899 — Section 57
High Courts27 Apr 1967
K.M. Rajaram Vs Chinnathuraj and Another
Madras High Court · (1968) 81 LW 254 : (1968) 1 MLJ 383
Representation of the People Act, 1951 — Section 7(d)Transfer of Property Act, 1882 — Section 108B(1)
High Courts26 Apr 1967
Bharani Roadways (P.) Ltd. Vs Safe Service Ltd. and Another
Madras High Court · (1967) 2 MLJ 460
Motor Vehicles Act, 1988 — Section 3, 48(3)(xxi), 48(3)(xxi)(a), 57(3)
High Courts26 Apr 1967
In Re: Karuthiah alias Ilayaperumal
Madras High Court · (1967) 2 MLJ 459
Criminal Procedure Code, 1898 (CrPC) — Section 161
High Courts26 Apr 1967
M.P.K. Kandaswami Chettiar Vs The Commissioner of Agricultural Income Tax, Board of Revenue
Madras High Court · (1967) 80 LW 511 : (1967) 2 MLJ 352
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 34
High Courts26 Apr 1967
M.K. Mohamed Hussain and Another Vs Central Board of Excise and Customs and Another
Madras High Court · (1968) CriLJ 1004
Foreign Exchange Regulation Act, 1973 — Section 28Sea Customs Act, 1878 — Section 167(8)
High Courts26 Apr 1967
M.K. Mohamed Hussain and Another Vs The Central Board of Excise and Customs and Another
Madras High Court · (1968) 1 MLJ 211
Foreign Exchange Regulation Act, 1973 — Section 23Sea Customs Act, 1878 — Section 167(81)
High Courts26 Apr 1967
M.P.K. Kandasami Chettiar Vs Commissioner of Agricultural Income Tax, Madras
Madras High Court · (1967) 66 ITR 169
Income Tax Act, 1922 — Section 16(3)
High Courts26 Apr 1967
S.P. Kailasa Bhattar Vs Secretary to Government, Revenue Department and Another
Madras High Court · (1968) 81 LW 33 : (1967) 2 MLJ 610
Income Tax Act, 1961 — Section 4(3)(i)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 3
High Courts25 Apr 1967Dismissed
The Deputy Commissioner of Commercial Taxes Vs Sri Dayanand Corporation
Madras High Court · (1968) 21 STC 346
High Courts25 Apr 1967Dismissed
The State of Madras Vs M. Angappa Chettiar and Sons
Madras High Court · (1968) 22 STC 226
Central Sales Tax Act, 1956 — Section 10, 10A, 9
High Courts24 Apr 1967
Nagayasami Naidu and Others Vs Kochadai Naidu and Others
Madras High Court · AIR 1969 Mad 329 : (1969) ILR (Mad) 459
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Evidence Act, 1872 — Section 101, 102, 103, 104, 18
High Courts24 Apr 1967Dismissed
M.V. Pavadai Chettiar Sons Vs The State of Madras
Madras High Court · (1968) 21 STC 67
High Courts24 Apr 1967
H.D.V. Eustace Vs The General Manager, Southern Railway and Another
Madras High Court · (1968) 1 MLJ 208
Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts24 Apr 1967
Eustace (H.D.V.) Vs Southern Railway (by General Manager) and Another
Madras High Court · (1968) 2 LLJ 296
Railway Establishment Code — Rule 149