High Courts27 Apr 1971
Kumaravelu Pillai Vs The Madurai District Co-operative Supply and Marketing Society Ltd. and Another
Madras High Court · (1972) 2 LLJ 383
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C
COURT ARCHIVE
Madras High Court judgments, 1971
530 judgments · page 17 of 27
High Courts27 Apr 1971
Cement Distributors Private Ltd. Vs Inspecting Assistant Commissioner (Central) Range II and Another
Madras High Court · (1973) 87 ITR 163
Constitution of India, 1950 — Article 20(1)Income Tax Act, 1961 — Section 271, 271(1), 277, 297(2)
High Courts26 Apr 1971
T.R. Rajakumari and Others Vs Income Tax Officer
Madras High Court · (1972) 83 ITR 189
Income Tax Act, 1961 — Section 221(1), 231, 232
High Courts26 Apr 1971
T.R. Rajakumari and Others Vs Income Tax Officer, Central Circle VI, Madras
Madras High Court · (1972) 83 ITR 189
Income Tax Act, 1961 — Section 210
High Courts23 Apr 1971
Union of India (UOI) Vs India Cements Ltd. and Others
Madras High Court · (1972) ILR (Mad) 443 : (1971) 84 LW 583 : (1971) 2 MLJ 502
Industries (Development and Regulation) Act, 1951 — Section 18(G)
High Courts23 Apr 1971
Gnana Prakasi Vs Devadhason Nadar and Another
Madras High Court · (1971) 84 LW 868 : (1972) 1 MLJ 40
High Courts23 Apr 1971
Ponnamma Kaliamma Vs Kumara Pillai and Others
Madras High Court · AIR 1972 Mad 200 : (1972) ILR (Mad) 299 : (1972) 85 LW 29
High Courts23 Apr 1971
The Assistant Commissioner, Hindu Religious and Charitable Endowments (Administration) Department. Thanjavur and Another Vs D. Rajagopala Ponnapoondar and Others
Madras High Court · AIR 1972 Mad 105 : (1971) 84 LW 764
High Courts23 Apr 1971Allowed
M.K. Kandaswami and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1971) 28 STC 227
Constitution of India, 1950 — Article 14, 19
High Courts23 Apr 1971
V. Srinivasan and Others Vs Sundaramurthi and Another
Madras High Court · (1972) ILR (Mad) 377 : (1972) 85 LW 857 : (1972) 1 MLJ 141
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Evidence Act, 1872 — Section 115Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 44
High Courts23 Apr 1971
V. Munusami Naidu Vs A. Kasim Khan
Madras High Court · AIR 1972 Mad 437 : (1971) 84 LW 521 : (1971) 2 MLJ 379
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 6 Rule 17Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts23 Apr 1971
Kesava Pillai and Others Vs Kamalammal and Others
Madras High Court · AIR 1972 Mad 1 : (1971) 84 LW 547 : (1971) 2 MLJ 397
Lunacy Act, 1912 — Section 62, 63, 67, 72
High Courts22 Apr 1971
Subramanyam Vs Venkataraman and Others
Madras High Court · AIR 1972 Mad 3 : (1971) 84 LW 766 : (1971) 2 MLJ 323
Limitation Act, 1908 — Section 7
High Courts22 Apr 1971
Cauvery Sugars and Chemicals Ltd. and Others Vs The Joint Commercial Tax Officer and Another
Madras High Court · (1972) ILR (Mad) 181 : (1972) 85 LW 75 : (1972) 29 STC 1
High Courts22 Apr 1971
C.V. Gokulapathy and Others Vs K.R. Venkatarama Sarma, Advocate Receiver
Madras High Court · AIR 1972 Mad 54 : (1971) 84 LW 649 : (1971) 2 MLJ 320
Transfer of Property Act, 1882 — Section 108, 51
High Courts21 Apr 1971
S. Sarangapani Chettiar Vs Assistant Controller Estate Duty-cum-Income Tax
Madras High Court · (1972) 1 MLJ 135
Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts21 Apr 1971
S. Sarangapani Chettiar Vs Assistant Controller of Estate Duty-cum-Income Tax
Madras High Court · (1972) ILR (Mad) 397 : (1972) 85 ITR 59 : (1973) 86 LW 31
Estate Duty Act, 1953 — Section 55, 6, 7
High Courts21 Apr 1971
Union of India and Another Vs Jetmall Sukanraj
Madras High Court · AIR 1972 Mad 134 : (1971) 84 LW 719 : (1971) 2 MLJ 257
Contract Act, 1872 — Section 151, 152, 161Railways Act, 1989 — Section 13, 72, 72
High Courts20 Apr 1971
Pappi Chetty Raghaviah Chetty's Charities Vs The commissioner of Labour, Madras and Another
Madras High Court · AIR 1972 Mad 139 : (1972) ILR (Mad) 47 : (1971) 84 LW 812 : (1971) 84 LW 811
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2(16)Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 7(1), 8
High Courts20 Apr 1971
The State of Madras Vs P. Seetharamammal and Another
Madras High Court · AIR 1972 Mad 170 : (1972) 85 LW 158
Land Acquisition Act, 1894 — Section 23, 4(1)