Civil Procedure Code Amendment Act, 1877 — Section 539Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 82, 92, 92(1), 92(2)Religious Endowments Act, 1863 — Section 1

Read judgment

High Courts04 Mar 1971Dismissed

P.V. Palaniappa Pillai Vs Deputy Commercial Tax Officer

Madras High Court · (1971) 28 STC 502

Tamil Nadu General Sales Tax Act, 1959 — Section 12, 2

Read judgment

High Courts04 Mar 1971Dismissed

Balakrishna Chetty Vs Shanmugam

Madras High Court · (1971) LW(Cri) 164

Provincial Insolvency Act, 1920 — Section 28(2)

Read judgment

High Courts04 Mar 1971

Pandurangan Vs Govinda Iyer

Madras High Court · (1971) CriLJ 1399

Read judgment

High Courts04 Mar 1971Dismissed

Smt. Priya Bala Ghosh Vs Suresh Chandra Ghosh

Madras High Court · (1972) LW(Cri) 275

Evidence Act, 1872 — Section 17, 21Hindu Marriage Act, 1955 — Section 11, 17, 3, 7Penal Code, 1860 (IPC) — Section 494, 495

Read judgment

High Courts04 Mar 1971Dismissed

K. Krishnan Vs The State of Madras

Madras High Court · (1970) ILR (Mad) 11

Constitution of India, 1950 — Article 226, 311Tamil Nadu Civil Services (Disciplinary Proceedings Tribunal) Rules, 1955 — Rule 1, 4(1), 5

Read judgment

High Courts03 Mar 1971

Shah Chandanbhan Roopchand Bohra and Co. Vs The Union of India and Others

Madras High Court · AIR 1972 Mad 260

Constitution of India, 1950 — Article 226Gold (Control) Rules, 1963 — Rule 126, 126(1), 3Sea Customs Act, 1878 — Section 178A, 178A(2)

Read judgment

High Courts03 Mar 1971Allowed

M. Vishindas Vs The Deputy Commercial Tax Officer

Madras High Court · (1971) 84 LW 412 : (1971) 2 MLJ 90 : (1971) 28 STC 44

Read judgment

High Courts03 Mar 1971

Chellammal Vs Nallammal

Madras High Court · (1971) 1 MLJ 439

Hindu Succession Act, 1956 — Section 14(1), 14(2)

Read judgment

High Courts03 Mar 1971Allowed

Marakayar Brothers Vs The Deputy Commercial Tax Officer

Madras High Court · (1971) 84 LW 410 : (1971) 2 MLJ 140 : (1971) 28 STC 127

Constitution of India, 1950 — Article 226

Read judgment

High Courts03 Mar 1971

Sri Murugan Theatre, Madurai Vs The Commissioner of Land Revenue, Settlement of Estates and Transports, Board of Revenue, Madras and Others

Madras High Court · AIR 1972 Mad 30 : (1971) 84 LW 662

Constitution of India, 1950 — Article 226Foreign Compensation Act, 1950 — Section 4Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5(1), 5(7)

Read judgment