High Courts03 Dec 1971Dismissed
R. Gopalakrishnan Vs P. A. C. R. Ramasubramania Raja and Others
Madras High Court · (1972) LW(Cri) 39
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 341
COURT ARCHIVE
Madras High Court judgments, 1971
530 judgments · page 2 of 27
High Courts02 Dec 1971
In Re: Yakub
Madras High Court · (1972) LW(Cri) 56
Penal Code, 1860 (IPC) — Section 22, 23, 23(1), 302, 53
High Courts02 Dec 1971
V.P.G. Murugesan Pillai alias V.P.G. Murugiah Pillai Vs State of Madras
Madras High Court · (1972) 85 LW 664 : (1972) 2 MLJ 272
Land Acquisition Act, 1894 — Section 18, 4(1), 6(1)
High Courts02 Dec 1971
V.P.G. Murugesan Pillai Vs State of Madras
Madras High Court · AIR 1973 Mad 112
Land Acquisition Act, 1894 — Section 18, 4(1), 6(1)
High Courts01 Dec 1971
P.V. Gandhi Vs Gitanjali and Others
Madras High Court · AIR 1973 Mad 115
Partnership Act, 1932 — Section 32, 32(3)Presidency Towns Insolvency Act, 1909 — Section 10, 11, 12, 13, 9
High Courts30 Nov 1971
V. Kadirvelu Vs The Secretary, The Madras State Khadi and Village Industries Board, Secretariat
Madras High Court · (1972) 85 LW 271 : (1972) 2 MLJ 64
Constitution of India, 1950 — Article 226
High Courts29 Nov 1971
Taj Prakash Thaikkal, represented by S.M.A. Syed Hameed, Managing trustee and Others Vs S.F. Wahab and Another
Madras High Court · (1972) 85 LW 308 : (1972) 2 MLJ 237
High Courts26 Nov 1971
R.A. Sathar and Another Vs The Official Assignee and Others
Madras High Court · (1973) 86 LW 24 : (1972) 1 MLJ 393
Civil Procedure Code, 1908 (CPC) — Section 64Income Tax Act, 1961 — Section 232Presidency Towns Insolvency Act, 1909 — Section 86
High Courts26 Nov 1971
Kannammal Vs Deivasigamani Gounder and Others
Madras High Court · AIR 1972 Mad 268 : (1972) 85 LW 274
High Courts25 Nov 1971
B.N. Thiagarajan and Others Vs B.N. Sundaravelu
Madras High Court · AIR 1972 Mad 216 : (1972) 85 LW 95
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, 115Limitation Act, 1963 — Article 181
High Courts25 Nov 1971
A. Rafeeq Ahmed and Co. Vs The Union of India and Another
Madras High Court · AIR 1972 Mad 454 : (1972) 85 LW 413
Railways Act, 1989 — Section 74, 74(3)
High Courts23 Nov 1971
K.S. Balakrishnan Vs Commissioner of Agricultural Income Tax
Madras High Court · (1972) 86 ITR 263 : (1972) 85 LW 449
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 10(1), 2Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(19), 7
High Courts23 Nov 1971
Kandaswami and Others Vs Venkatachala Kandar and Others
Madras High Court · (1972) 85 LW 616 : (1972) 2 MLJ 401
Contract Act, 1872 — Section 45
High Courts23 Nov 1971Dismissed
Parry and Company Limited Vs The State of Madras and Others
Madras High Court · (1973) 30 STC 168
Constitution of India, 1950 — Article 226
High Courts23 Nov 1971
T.M. Doraiswami and Others Vs Kanniappa Reddi
Madras High Court · AIR 1972 Mad 460 : (1972) 85 LW 507
Specific Relief Act, 1963 — Section 15
High Courts23 Nov 1971
The Mahalakshmi Textile Mills Limited Vs The Deputy Commercial Tax Officer and Another
Madras High Court · (1973) 30 STC 412
High Courts22 Nov 1971
W.H. Deeth and Company and Another Vs The Assistant Commercial Tax Officer and Another
Madras High Court · (1973) 30 STC 233
Constitution of India, 1950 — Article 226, 32
High Courts22 Nov 1971
Farm Tea Estates Syndicate Vs Agricultural Income Tax Officer and Another
Madras High Court · (1973) 87 ITR 444
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 34
High Courts19 Nov 1971
The Jamia Darus Salem Arabic College Trust Vs B. Rajanna and Another
Madras High Court · (1972) 85 LW 478 : (1972) 2 MLJ 141
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts19 Nov 1971
M. Narayanan Vs G. Subramaniam and Others
Madras High Court · (1972) 2 MLJ 212