COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 3,854 of 5,226

High Courts05 Aug 1966Dismissed

Moolchand Gupta Vs The Madras Piecegoods Merchants Charitable Trust by Secretary V.S. Devanathan

Madras High Court · (1966) 08 MAD CK 0006

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 14, 19(1)(f)Transfer of Property Act, 1882 — Section 111

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High Courts05 Aug 1966Dismissed

K. Palaniappa Moopan and others Vs Angammal and others

Madras High Court · (1966) 08 MAD CK 0001

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High Courts03 Aug 1966

Ve. Vs Sivagami Achi v. Vr. Ve. Vr. Ramanathan Chettiar And Others.

Madras High Court · (1967) ILR (Mad) 91 : (1967) 64 ITR 36 : (1967) 80 LW 119

General Clauses Act, 1897 — Section 6, 6(c)Income Tax Act, 1922 — Section 54Income Tax Act, 1961 — Section 137, 137(1), 138, 138(2), 280

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High Courts29 Jul 1966Allowed

Ponnuswamy Reddiar Vs Vasantha (minor by mother and next friend Kannammal)

Madras High Court · (1966) 07 MAD CK 0023

Evidence Act, 1872 — Section 112, 114

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High Courts29 Jul 1966

Collector of Customs, Madras Vs Kotumal Bhirumal Pihlajani and Others

Madras High Court · AIR 1967 Mad 263 : (1967) CriLJ 1007 : (1967) ILR (Mad) 665

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 5(2)Customs Act, 1962 — Section 107, 108, 135

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High Courts29 Jul 1966

N. Krishnaraju Reddiar and Others Vs Authorised Officer, Land Reforms, Vellore and Others

Madras High Court · AIR 1967 Mad 352 : (1967) ILR (Mad) 109 : (1967) 80 LW 175

Constitution of India, 1950 — Article 13(1), 13(2), 14, 245, 246

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High Courts29 Jul 1966Allowed

G.A. Rajaram Vs R. Anantaram and others

Madras High Court · (1966) 07 MAD CK 0006

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts26 Jul 1966

In Re: S.S.M. Subramaniam Chettiar

Madras High Court · (1967) CriLJ 1232

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High Courts26 Jul 1966

The State of Madras Vs N.C. Ramalinga Reddiar and Others

Madras High Court · (1967) ILR (Mad) 1 : (1966) 79 LW 654 : (1967) 2 MLJ 131

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts22 Jul 1966Dismissed

C.S. Ramachandra Rao Vs P. Chinnaswamy Kandar and Others

Madras High Court · (1968) ILR (Mad) 490

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High Courts22 Jul 1966

S. Antony Vs G.S. Naidu

Madras High Court · AIR 1967 Mad 395 : (1967) CriLJ 1527

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High Courts20 Jul 1966

In Re: Mani and Others

Madras High Court · AIR 1967 Mad 400 : (1967) CriLJ 1528

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High Courts20 Jul 1966

Management of Lakshmi Coffee Hotel, Kumbakonam Vs Workmen of Lakshmi Coffee Hotel and Another

Madras High Court · AIR 1967 Mad 252 : (1967) 1 LLJ 258 : (1966) 79 LW 670

Industrial Disputes Act, 1947 — Section 2

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High Courts19 Jul 1966

Chandrasekara Bharathi Weaving Mills and Others Vs Assistant Collector of Central Excise and Another

Madras High Court · (1981) 8 ELT 62

Central Excise Rules, 1944 — Rule 12A, 230, 96JCentral Excises and Salt Act, 1944 — Section 37

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High Courts18 Jul 1966

Appachan and Others Vs R. Raju Gowder

Madras High Court · AIR 1967 Mad 441 : (1967) CriLJ 1646

Criminal Procedure Code, 1898 (CrPC) — Section 207

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High Courts18 Jul 1966

Sri Rama Machinery Corporation (P) Ltd., Madras Vs N.R. Murthy and Another

Madras High Court · AIR 1967 Mad 452 : (1967) 14 FLR 112 : (1966) 2 LLJ 899

Industrial Disputes Act, 1947 — Section 10(1), 20, 33

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High Courts18 Jul 1966

Sri Sadayapillai Trust Tiruppanandal and Others Vs Agricultural Income Tax Office Kumbakonam

Madras High Court · AIR 1967 Mad 396 : (1967) 63 ITR 520

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 34

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High Courts18 Jul 1966

P. Subrahmanyam Chetty and Others Vs The Authorised Officer, Land Ceilings, Saidapet, Madras and Others

Madras High Court · AIR 1967 Mad 422 : (1967) ILR (Mad) 101 : (1967) 80 LW 105

Constitution of India, 1950 — Article 31Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 22, 9(2)

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High Courts18 Jul 1966

C.R. Neelakantan and Another Vs Saidapet Annadhana Samajam

Madras High Court · AIR 1967 Mad 303 : (1966) 79 LW 628

Civil Procedure Code, 1908 (CPC) — Section 92Societies Registration Act, 1860 — Section 6, 7

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High Courts15 Jul 1966

R. Chockalingam Vs Sundari

Madras High Court · (1966) 2 MLJ 327

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