COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 3,838 of 5,226

High Courts24 Apr 1967

S.R. Chockalingam Chettiar Vs Commissioner of Gift-Tax

Madras High Court · (1968) 70 ITR 397

Companies Act, 1956 — Section 81, 81(1), 81(1)(c), 81(1)(d), 85Gift Tax Act, 1958 — Section 2(xii), 2(xxii), 26(1), 4Sales of Goods Act, 1930 — Section 2(7)

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High Courts21 Apr 1967

The Chief Controlling Revenue Authority, Madras Vs Pioneer Spinners Private Ltd.

Madras High Court · AIR 1968 Mad 223 : (1968) ILR (Mad) 284 : (1967) 80 LW 483

Stamp Act, 1899 — Article 5, 6, 57

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High Courts21 Apr 1967

R. Sivasankara Mehta Vs Election Commission of India and Another

Madras High Court · AIR 1968 Mad 234

Constitution of India, 1950 — Article 192(1)

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High Courts21 Apr 1967

K. Muniandi Vs Selvarajan and Another

Madras High Court · (1968) ILR (Mad) 370 : (1968) 81 LW 32 : (1968) 2 MLJ 12

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High Courts21 Apr 1967

R. Sivasankara Mehta Vs The Election Commission of India and Another

Madras High Court · (1967) 2 MLJ 607

Constitution of India, 1950 — Article 191(1)(c)

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High Courts20 Apr 1967

M.C. Perumal Chettiar and Others Vs The Estates Abolition Tribunal (District Judge) and Others

Madras High Court · (1968) 2 MLJ 157

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High Courts20 Apr 1967

Duraivelu Vs The Commissioner, Hindu Religious and Charitable Endowments (Administration) Department and Others

Madras High Court · (1967) 80 LW 536 : (1967) 2 MLJ 421

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 26(h)

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High Courts20 Apr 1967

Mahendra Kumar Ishwarlal and Co. Vs The State of Madras

Madras High Court · AIR 1968 Mad 241 : (1968) 21 STC 72

Tamil Nadu General Sales Tax Act, 1959 — Section 2

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High Courts19 Apr 1967

The Managment of the Vaikundan Estate Vs Sri T.S. Ramaswami, Arbitrator and Another

Madras High Court · (1968) 1 MLJ 202

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17APlantations Labour Act, 1951 — Section 10(2)

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High Courts19 Apr 1967

Vaikuntam Estate Vs Arbitrator [Ramaswami (T.S.)] and Another

Madras High Court · (1968) 1 LLJ 93

Arbitration Act, 1940 — Section 10Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10A, 17A

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High Courts19 Apr 1967Dismissed

The State of Madras Vs T.T. Gopalier and Another

Madras High Court · (1969) 21 STC 451

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High Courts17 Apr 1967

The Chief Controlling Revenue Authority, Madras, Board of Revenue Madras, Referring Officer Vs The Canara Industrial and Banking Syndicate Ltd., Madras and Others

Madras High Court · AIR 1969 Mad 1

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Stamp Act, 1899 — Article 23, 2(10), 2(12), 2(14), 2(6)

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High Courts17 Apr 1967

The Chief Controlling Revenue Authority, Board of Revenue, Referring Officer Vs The Canara Industrial and Banking Syndicate Limited and Others

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

Stamp Act, 1899 — Section 57

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High Courts13 Apr 1967

Mannammal Vs Sesha Mudaliar and Others

Madras High Court · (1968) ILR (Mad) 616 : (1967) 80 LW 486 : (1968) 1 MLJ 94

Tamil Nadu Panchayats Act, 1958 — Section 178(2)(2)Tamil Nadu Panchayats Act, 1994 — Section 15(4)

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High Courts12 Apr 1967

Rajagopal Pillai and Others Vs Pakkiam Ammal and Another

Madras High Court · (1968) ILR (Mad) 138 : (1968) 81 LW 200 : (1968) 2 MLJ 411

Hindu Womens Right to Property Act, 1937 — Section 3(2)

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High Courts12 Apr 1967

T.M.S. Mohammed Abdul Kader Vs Commissioner of Gift-Tax, Madras

Madras High Court · (1968) 70 ITR 237

Gift Tax Act, 1958 — Section 23(5), 23(5), 26(3)

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High Courts11 Apr 1967

Muthukumaran Vs The Inspector of Panchayats and Others

Madras High Court · (1967) 80 LW 672 : (1967) 2 MLJ 264

Tamil Nadu Panchayats Act, 1958 — Section 28

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High Courts07 Apr 1967

N. Sathianathan, N.S. Motor Service Ltd., Salem Vs Secretary, Regional Transport Authority, Salem and Another

Madras High Court · AIR 1968 Mad 236 : (1969) ILR (Mad) 416 : (1968) 1 MLJ 31

Central Motor Vehicles Rules, 1989 — Rule 134Motor Vehicles (Amendment) Act, 1956 — Section 59(3)Motor Vehicles Act, 1939 — Section 43(1), 44(3), 48(3), 51(2)

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High Courts07 Apr 1967

C.V. Venkataramana Iyengar Dharmasthapanam by Managing Trustee, Dr. C.A. Vijayaraghavan Vs P.N. Rangaswami Naidu

Madras High Court · (1968) 81 LW 47 : (1968) 2 MLJ 8

Limitation Act, 1963 — Section 14

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High Courts07 Apr 1967Allowed

In Re: Rajendra Industries (Private) Limited

Madras High Court · (1967) 37 CompCas 563

Companies Act, 1956 — Section 17

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