High Courts16 Jul 1971Allowed
Abdul Kadir Rowther Vs The State of Madras and another
Madras High Court · (1971) 07 MAD CK 0038
COURT ARCHIVE
Madras High Court judgments, 1971
530 judgments · page 13 of 27
High Courts16 Jul 1971
Sellayya Pillai Vs Devaraya Pillai
Madras High Court · AIR 1972 Mad 309 : (1972) 85 LW 152
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Succession Act, 1925 — Section 28
High Courts16 Jul 1971
K. Sundara Rajan Vs Deputy Inspector-General of Police Central Range and Others
Madras High Court · (1972) 85 LW 177 : (1972) 2 MLJ 103
Penal Code, 1860 (IPC) — Section 323, 324
High Courts15 Jul 1971
P.J.S. Jayarama Chettiar Vs D. Annamalai Chettiar
Madras High Court · AIR 1972 Mad 150 : (1971) 84 LW 767
Partition Act, 1893 — Section 2, 3, 4
High Courts15 Jul 1971Dismissed
Vaiyapuri Goundan-Petr. (accused) Vs The Commissioner, Salem Municipality, Salem-Respt. (Complainant)
Madras High Court · (1971) LW(Cri) 266
High Courts15 Jul 1971
Mahendrakumar Ishwarlal and Co. and Others Vs Union of India (UOI) and Others
Madras High Court · (1973) 91 ITR 101
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139(1)
High Courts14 Jul 1971
S.N. Sundaram and Co. Vs The State of Tamilnadu and Another
Madras High Court · AIR 1972 Mad 313
Criminal Procedure Code, 1898 (CrPC) — Section 102, 103Tamil Nadu Paddy and Rice Dealers Licensing and Regulation Order, 1968 — Rule 14
High Courts13 Jul 1971
P. Sivaramakrishna Pillai Vs The Land Commissioner, Board of Revenue, Chepauk, Madras and Others
Madras High Court · AIR 1972 Mad 189 : (1971) 84 LW 863
Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965 — Rule 7
High Courts13 Jul 1971
Srimagal and Co. Vs Books (India) Pvt. Ltd. and Others
Madras High Court · AIR 1973 Mad 49 : (1972) 85 LW 682
Copyright Act, 1957 — Section 18, 19, 30
High Courts13 Jul 1971
Srimagal and Company Vs Books (India) Private Limited and Others
Madras High Court · (1972) ILR (Mad) 309 : (1972) 85 LW 682 : (1972) 2 MLJ 610
Copyright Act, 1957 — Section 18, 19, 30
High Courts13 Jul 1971
Maniam Palanisami Gounder Vs P. Karuppa Gounder
Madras High Court · AIR 1972 Mad 243 : (1972) 85 LW 159
Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 80Madras Village Panchayats Act, 1950 — Section 106, 107, 108Penal Code, 1860 (IPC) — Section 19
High Courts12 Jul 1971
S. Raghavanandam Vs C.P. Chitrarasu The Chairman, Tamil Nadu Legislative Council and Others
Madras High Court · (1972) 85 LW 546 : (1972) 2 MLJ 147
Constitution of India, 1950 — Article 190, 190(3), 226
High Courts12 Jul 1971
S. Raghavanandam Vs C.P. Chitrarasu and Others
Madras High Court · AIR 1973 Mad 50
Constitution of India, 1950 — Article 190, 190(3), 226
High Courts08 Jul 1971
Thiruvalloor Pillai Vs Ramaswami Naidu and Another
Madras High Court · AIR 1972 Mad 410 : (1972) 85 LW 899
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 24, Order 21 Rule 53, Order 21 Rule 58, Order 21 Rule 66, 47
High Courts07 Jul 1971
S.T. Ramalingam Pillai Vs Dhanalakshmi and Co., Madurai and Another
Madras High Court · AIR 1972 Mad 190 : (1972) 85 LW 19
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 9 Rule 9, 11, 2(2), 47
High Courts07 Jul 1971
Swadeshi Cotton Mills Co. Ltd. Vs Commune of Pondicherry and Another
Madras High Court · (1972) 1 MLJ 457
Pondicherry (Administration) Act, 1962 — Section 7
High Courts06 Jul 1971
Natarajan Asari Vs Pichamuthu Asari
Madras High Court · (1972) 85 LW 184 : (1972) 1 MLJ 156
High Courts06 Jul 1971
S.B. Muthumunia Mudaliar Vs Commissioner of Agricultural Income Tax and Another
Madras High Court · (1972) 85 ITR 12
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 35
High Courts05 Jul 1971Dismissed
Balkishen Goenka Vs Special Assistant Commercial Tax Officer for Sales Tax Collection
Madras High Court · (1971) 28 STC 572
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 24