High Courts17 Mar 1971Dismissed
The Deputy Commissioner (C.T.) Vs Lakshminarayana Textiles (P.) Ltd. and Another
Madras High Court · (1971) 28 STC 288
COURT ARCHIVE
Madras High Court judgments, 1971
530 judgments · page 21 of 27
High Courts17 Mar 1971Allowed
A. Appathurai Nadar and Others Vs Deputy Commercial Tax Officer, Srivaikuntam II
Madras High Court · (1972) 29 STC 681
Tamil Nadu General Sales Tax Act, 1959 — Section 16
High Courts17 Mar 1971
Nallappa Reddiar Vs Kamachi Moopan
Madras High Court · (1971) LW(Cri) 105
Evidence Act, 1872 — Section 27
High Courts17 Mar 1971Allowed
In Re: M. Kasi
Madras High Court · (1971) LW(Cri) 210
Essential Commodities Act, 1955 — Section 7(1)(a)(II)
High Courts17 Mar 1971
T.S.A. Hamid and Another Vs Sri Alanduraiapparswami Temple and Others
Madras High Court · AIR 1972 Mad 372 : (1971) 84 LW 710
Easements Act, 1882 — Section 52, 62
High Courts17 Mar 1971Dismissed
Shree Rajendera Mills Ltd. Vs Joint Commercial Tax Officer
Madras High Court · (1978) 2 ELT 551
Central Excises and Salt Act, 1944 — Section 36Customs Act, 1962 — Section 131
High Courts17 Mar 1971
T. Ezhumalai Vs Padmavathi Ammal
Madras High Court · (1971) 84 LW 446 : (1971) 2 MLJ 121
Transfer of Property Act, 1882 — Section 76(b)
High Courts16 Mar 1971
P. Kandappa Gounder Vs Fifth Income Tax Officer, Salem, and Others
Madras High Court · (1972) 83 ITR 42
Income Tax Act, 1922 — Section 34
High Courts16 Mar 1971Dismissed
P.N. Vembu Pillai Vs Seshammal and Others
Madras High Court · (1970) ILR (Mad) 195
Hindu Succession Act, 1956 — Section 14, 15, 16, 19, 4(1)Limitation Act, 1908 — Article 125Limitation Act, 1963 — Article 108
High Courts16 Mar 1971
P. Kandappa Gounder Vs Fifth Income Tax Officer and Others
Madras High Court · (1972) 83 ITR 42
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 131, 226(3)
High Courts15 Mar 1971
M.R. Pratap and Another Vs The Director of Enforcement, New Delhi
Madras High Court · AIR 1972 Mad 18 : (1971) 2 MLJ 95
Criminal Procedure Code, 1898 (CrPC) — Section 556, 561Defence of India (Amendment) Rules, 1964 — Rule 132Foreign Exchange Regulation (Amendment) Act, 1957 — Section 23, 23(1), 4(3), 5(1), 9
High Courts15 Mar 1971
Motor Owners' Insurance Co. Ltd. Vs V. Daniel and Another
Madras High Court · (1971) ACJ 318 : AIR 1972 Mad 15 : (1971) 41 CompCas 922 : (1971) 84 LW 518 : (1971) 2 MLJ 377
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 110(A), 96(2)
High Courts12 Mar 1971
R. Tulasi Vs Hamed Bi and Others
Madras High Court · AIR 1972 Mad 61 : (1971) 84 LW 749 : (1971) 2 MLJ 249
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4
High Courts12 Mar 1971
C. Ponnudurai, Official Receiver Vs K.A. Kumaraswamy Mudaliar and Others
Madras High Court · (1971) 2 MLJ 252
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts11 Mar 1971
V.S. Kothandapani Naidu Vs P. Venkatachala Gounder and Others
Madras High Court · (1971) 84 LW 685 : (1972) 1 MLJ 311
Income Tax Act, 1922 — Section 26A
High Courts11 Mar 1971
S.R. Srinivasa Iyengar Vs The Ramil Nadu State Government
Madras High Court · (1971) 1 MLJ 502
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3
High Courts10 Mar 1971
B.S. Rajarama Iyer and Another Vs Parasumanna K. Ramaswami Iyer (Decd.) and Others
Madras High Court · AIR 1971 Mad 475 : (1971) 84 LW 448 : (1971) 2 MLJ 124
Madras City Tenants Protection Act, 1922 — Section 7
High Courts10 Mar 1971
Authorised Officer (Land Reforms) Vs Subbalakshmi Ammal
Madras High Court · (1971) 84 LW 501 : (1971) 2 MLJ 266
High Courts10 Mar 1971
Jagadishchandra F. Modi Vs Joint-Commercial Tax Officer, Harbour Division II and Others
Madras High Court · (1972) 2 MLJ 256
Partnership Act, 1932 — Section 39
High Courts10 Mar 1971Allowed
Jagadishchandra F. Modi Vs Joint Commercial Tax Officer, Harbour Division II and Others
Madras High Court · (1972) 29 STC 144
Partnership Act, 1932 — Section 39, 46, 48