COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 3,856 of 5,226

High Courts24 Jun 1966

In Re: Manickammal

Madras High Court · (1966) 2 MLJ 374

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High Courts24 Jun 1966

M.K. Subbachariar and Others Vs The State of Madras by the Secretary to Government, Revenue Department, fort st. George and Others

Madras High Court · (1967) ILR (Mad) 646

Constitution of India, 1950 — Article 14, 19, 200, 201, 212Government of India Act, 1919 — Section 81(4)Government of India Act, 1935 — Section 13(2), 299, 299(2)

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High Courts24 Jun 1966

Haji J.A. Kareem Sait Vs The Deputy Commercial Tax Officer

Madras High Court · (1967) ILR (Mad) 720 : (1966) 2 MLJ 396

Central Sales Tax Act, 1956 — Section 13, 13(3), 13(4), 16, 7Constitution of India, 1950 — Article 286

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High Courts24 Jun 1966

J.A. Kareem Sait Vs The Deputy Commercial Tax Officer, Mettupalayam

Madras High Court · AIR 1967 Mad 171 : (1966) 18 STC 370

Constitution of India, 1950 — Article 286

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High Courts24 Jun 1966

The Hilal Press : Registered Firm No. 276 of 1957 Vs Sri Sivagami Sundaram Sri Chidambara Swami Devasthanam

Madras High Court · (1966) 79 LW 461 : (1966) 2 MLJ 323

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High Courts22 Jun 1966

Karur Taluk Ex. Tappers Association Vs Ramaswami Nadar and Others

Madras High Court · (1967) 80 LW 167 : (1966) 2 MLJ 524

Societies Registration Act, 1860 — Section 5

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High Courts22 Jun 1966

Karua Taluk Ex. Tappers Association Vs Ramaswami Nadar and Others

Madras High Court · AIR 1967 Mad 260 : (1966) 2 LLJ 892

Societies Registration Act, 1860 — Section 5Trade Unions Act, 1926 — Section 27(2)

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High Courts22 Jun 1966

P.S.S. Somasundaram Chettiar and Another Vs C.T. Senthilnathan and Others

Madras High Court · AIR 1967 Mad 253 : (1968) ILR (Mad) 222 : (1966) 79 LW 630

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63

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High Courts22 Jun 1966Dismissed

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

Madras High Court · (1966) 06 MAD CK 0003

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High Courts21 Jun 1966

Indian Overseas Bank Ltd., Madras Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1967 Mad 192 : (1967) 63 ITR 733

Banking Companies Act, 1949 — Section 10(2), 17Income Tax Act, 1922 — Section 66(1)

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High Courts21 Jun 1966

N. Varadappa Naicker Vs State of Madras and Another

Madras High Court · (1966) 79 LW 668 : (1966) 2 MLJ 438

Constitution of India, 1950 — Article 19(1)(f)Land Acquisition Act, 1894 — Section 4(1), 5A

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High Courts20 Jun 1966

The British Machinery Supplies Co., by Power-of-Agent and Branch Manager, Revachand Teckwani Vs Devaraj and Others

Madras High Court · (1966) 79 LW 653 : (1966) 2 MLJ 394

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High Courts29 Apr 1966

In Re: M. Kuppuswamy

Madras High Court · (1968) CriLJ 416

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High Courts29 Apr 1966

In Re: Ambalal

Madras High Court · (1967) ACJ 4 : AIR 1967 Mad 365 : (1967) CriLJ 1521

Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts29 Apr 1966

Sennammal Vs K. Natarajan and Others

Madras High Court · AIR 1967 Mad 76

Partition Act, 1893 — Section 4, 4(1)

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High Courts29 Apr 1966

S.V. Kalyani Achi Vs Life Insurance Corporation of India Ltd.

Madras High Court · (1966) 04 MAD CK 0006

Insurance Act, 1938 — Section 45

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High Courts28 Apr 1966

P. Amalanathan Vs The Superintendent of Police

Madras High Court · (1966) 2 MLJ 496

Constitution of India, 1950 — Article 309Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3(c)(4)

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High Courts27 Apr 1966

S.V. Palaniappan Vs The Commissioner of Salem Municipality and Another

Madras High Court · (1966) 2 MLJ 169

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High Courts27 Apr 1966

T.L. Jagannatha Iyer Vs Jeevan alias Bapoo and Another

Madras High Court · AIR 1967 Mad 75 : (1966) 79 LW 407 : (1966) 2 MLJ 494

Constitution of India, 1950 — Article 133

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High Courts27 Apr 1966

The Chief Controlling Revenue Authority Vs The Madras Industrial Investment Corporation and Another

Madras High Court · (1966) 2 MLJ 320

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