High Courts24 Mar 1971
L. Vedagiri Vs M.S. Devaraja Mudaliar
Madras High Court · (1971) 2 MLJ 433
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 33(i)
COURT ARCHIVE
Madras High Court judgments, 1971
530 judgments · page 20 of 27
High Courts23 Mar 1971Dismissed
M.M. Anwaraulla Am. Ghouse and Company Vs State of Tamil Nadu and Another
Madras High Court · (1972) ILR (Mad) 37 : (1971) 28 STC 610
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 226, 304
High Courts22 Mar 1971
Lakshmi Thankachi Vs N. Narayana Pillai and Others
Madras High Court · AIR 1972 Mad 116 : (1971) 84 LW 683 : (1971) 2 MLJ 429
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152, 153
High Courts19 Mar 1971
N.A. Ramanatha Iyer and Others Vs Bathul Bai and Others
Madras High Court · (1971) 84 LW 578 : (1971) 2 MLJ 383
Transfer of Property Act, 1882 — Section 106
High Courts19 Mar 1971
S.A. Henry Vs J.V.K. Rao
Madras High Court · AIR 1972 Mad 64 : (1971) 84 LW 99 : (1971) 84 LW 523 : (1971) 2 MLJ 297
Conveyancing Act, 1881 — Section 14Landlord and Tenant Act, 1954 — Section 30Law of Property Act, 1925 — Section 146
High Courts19 Mar 1971
Madurai Insurance Co. Ltd. Vs Balasubramaniam and Another
Madras High Court · (1971) ACJ 472 : AIR 1972 Mad 13 : (1971) 41 CompCas 924 : (1971) 2 MLJ 400
High Courts19 Mar 1971
Arulanandam Vethakannu Nadar and Others Vs Bhagavathi Pillai Thankachi and Others
Madras High Court · AIR 1972 Mad 207 : (1972) 85 LW 34
Civil Procedure Code, 1908 (CPC) — Section 2(2)Transfer of Property Act, 1882 — Section 92
High Courts19 Mar 1971
Dr. N. Natesan Vs Mrs. S. Santhalakshmi
Madras High Court · (1971) 84 LW 509 : (1971) 2 MLJ 164
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)
High Courts18 Mar 1971
Mohamad Nachiar Vs The Authorised Officer (Land Reforms), Mayuram and Another
Madras High Court · AIR 1972 Mad 146 : (1971) 84 LW 860
Constitution of India, 1950 — Article 31Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 6
High Courts18 Mar 1971Allowed
Mahendrakumar Ishwarlal and Co. Vs Deputy Commercial Tax Officer
Madras High Court · (1971) 28 STC 551
High Courts18 Mar 1971
State Vs Natarajan
Madras High Court · (1971) CriLJ 1479
Penal Code, 1860 (IPC) — Section 380, 457
High Courts18 Mar 1971
Perumal Gounder and Others Vs Athapa Gounder and Another
Madras High Court · (1972) 85 LW 232 : (1972) 1 MLJ 349
High Courts18 Mar 1971Allowed
A. Karuppannan Servai Vs The State of Madras
Madras High Court · (1970) ILR (Mad) 278
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 19A, 3, 67(1), 67(2)
High Courts18 Mar 1971Allowed
Ammonia Supply Corporation Vs Joint Commercial Tax Officer, Rattan Bazaar Division
Madras High Court · (1972) 29 STC 356
High Courts18 Mar 1971Dismissed
A.A. Kasi Annamalai Nadar and Company Vs Deputy Commercial Tax Officer
Madras High Court · (1971) 28 STC 462
Constitution of India, 1950 — Article 226
High Courts18 Mar 1971Dismissed
T.K. Subramaniam Vs Commissioner Salem Muncipality, Salem
Madras High Court · (1971) LW(Cri) 167
Tamil Nadu District Municipalities Act, 1920 — Section 182(1), 313
High Courts18 Mar 1971
Pitchai Vs The Collector of Madurai
Madras High Court · (1971) 84 LW 760 : (1972) 1 MLJ 62
Land Acquisition Act, 1894 — Section 18
High Courts18 Mar 1971Allowed
In Re: Jambulingam
Madras High Court · (1971) LW(Cri) 160
Essential Commodities Act, 1955 — Section 7(1)
High Courts17 Mar 1971Dismissed
Sree Rajendra Mills Ltd. Vs Joint Commercial Tax Officer
Madras High Court · (1971) 28 STC 483
Constitution of India, 1950 — Article 226