High Courts09 Aug 1971
Kamakshi Ammal Vs Balakrishna Pillai
Madras High Court · AIR 1972 Mad 236 : (1972) 85 LW 79
COURT ARCHIVE
Madras High Court judgments, 1971
530 judgments · page 10 of 27
High Courts06 Aug 1971
K. Gopalachari Vs State of Tamil Nadu
Madras High Court · AIR 1972 Mad 365
Constitution of India, 1950 — Article 31Madras Estates Land (Third Amendment) Act, 1936 — Section 2(11), 2(14), 2(7), 2(9)Madras Estates Land Act, 1908 — Section 3(2)
High Courts06 Aug 1971
Kumarasami alias Muthukumaraswami Vs Theagarajan
Madras High Court · (1972) 1 MLJ 166
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)(b)
High Courts06 Aug 1971
M.N.A. Abdul Rahiman Rowther Vs V.S. Sankaran and Another
Madras High Court · (1972) 1 MLJ 164
Industrial Disputes Act, 1947 — Section 17(2)
High Courts06 Aug 1971
Azizunnissa Begum Vs V. Govindan Nair
Madras High Court · (1972) 85 LW 23 : (1972) 1 MLJ 169
Madras City Tenants Protection Act, 1922 — Section 9Presidency Small Cause Courts Act, 1882 — Section 41
High Courts06 Aug 1971
The State of Madras and Another Vs M. Kandaswamy
Madras High Court · (1972) 85 LW 221 : (1972) 1 MLJ 374
Constitution of India, 1950 — Article 226
High Courts06 Aug 1971
V. Govindaswami Vs The Revenue Divisional Officer and Another
Madras High Court · (1972) 85 LW 531 : (1972) 2 MLJ 153
Tamil Nadu Panchayats Act, 1958 — Section 53
High Courts06 Aug 1971
Annamalai Padayachi (died) and others Vs Theagarajan
Madras High Court · (1971) 08 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4
High Courts06 Aug 1971
K. Gopalachari and Others Vs The State of Tamil Nadu
Madras High Court · (1972) ILR (Mad) 5 : (1972) 85 LW 170 : (1973) 1 MLJ 90
Pudukottai (Settlement of Inams) Act — Section 2(11)
High Courts05 Aug 1971Allowed
Tirumala Tirupati Devasthanam Vs The State of Madras and Another
Madras High Court · (1972) 29 STC 266
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3
High Courts05 Aug 1971
D. Lohiah Chetty Vs The M.P.H.J.S. Nidhi or The Permanent General Benefit Fund Ltd.
Madras High Court · AIR 1972 Mad 407 : (1972) 85 LW 268
Contract Act, 1872 — Section 29Evidence Act, 1872 — Section 92Negotiable Instruments Act, 1881 (NI) — Section 4, 79, 80
High Courts04 Aug 1971
Souriyar and Others Vs N. Shanmugasundaram Pillai and Another
Madras High Court · AIR 1973 Mad 24 : (1972) ILR (Mad) 1 : (1972) 85 LW 149
High Courts04 Aug 1971Dismissed
Easun Engineering Co. Ltd. Vs Sales Tax Appellate Tribunal and Another
Madras High Court · (1972) 29 STC 378
Tamil Nadu General Sales Tax Act, 1959 — Section 55
High Courts04 Aug 1971
R. Dhanalakshmi Ammal Vs G. Anthuraj and Others
Madras High Court · AIR 1972 Mad 185 : (1972) ILR (Mad) 174 : (1972) 85 LW 51
High Courts04 Aug 1971Dismissed
Jeewanlal (1929) Limited Vs Joint Commercial Tax Officer
Madras High Court · (1973) 30 STC 22
Tamil Nadu General Sales Tax Act, 1959 — Section 16, 32, 34
High Courts04 Aug 1971Allowed
Eltex Engineering Corporation Private Ltd. Vs The Joint Commercial Tax Officer, Avanashi Road Division
Madras High Court · (1973) 30 STC 146
Tamil Nadu General Sales Tax Act, 1959 — Section 3
High Courts03 Aug 1971Allowed
The New India Assurance Co. Ltd. Vs Deputy Commercial Tax Officer, Esplanade Division I
Madras High Court · (1972) 29 STC 539
High Courts03 Aug 1971
A.R. Damodara Mudaliar and Company, by partner A.R. Damodaran Vs The Commissioner, Nellikuppam Municipality
Madras High Court · (1973) 86 LW 28 : (1972) 1 MLJ 389
Tamil Nadu District Municipalities Act, 1920 — Section 249
High Courts03 Aug 1971
The New India Assurance Co., Ltd. Vs Deputy Commercial Tax Officer, Esplanade Division
Madras High Court · (1972) 85 LW 399 : (1972) 1 MLJ 398
Tamil Nadu General Sales Tax Act, 1959 — Section 2(g)
High Courts03 Aug 1971Allowed
Janakiram Mills Ltd. Vs Deputy Commercial Tax Officer
Madras High Court · (1972) 29 STC 522
Tamil Nadu General Sales Tax Act, 1959 — Section 21, 25