High Courts25 Oct 1971
S. Ramaswamy Iyer Vs Sendhil Tiruppani Kattalai attached to Sri Subramaniaswami Koil
Madras High Court · (1972) 85 LW 370 : (1972) 2 MLJ 15
Registration Act, 1908 — Section 17(1)(d)Transfer of Property Act, 1882 — Section 117
COURT ARCHIVE
Madras High Court judgments, 1971
530 judgments · page 5 of 27
High Courts25 Oct 1971
P.S. Jayaraman Vs The Presiding Officer, Labour Court, Coimbatore and another
Madras High Court · (1971) 10 MAD CK 0005
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts22 Oct 1971
K. Saradambal Vs Jagannathan and Brothers (Automobile Engineers and Motor Works (P.) Ltd.) T.V. Sundaram Iyengar and Sons P. Ltd. Vs Official Liquidator
Madras High Court · (1972) 42 CompCas 359
Companies Act, 1956 — Section 125, 529
High Courts22 Oct 1971Dismissed
The Motor Insurance Co. Ltd. Vs A.N. Pattammal and Another
Madras High Court · (1972) ACJ 380
Motor Vehicles Act, 1988 — Section 111A
High Courts22 Oct 1971
S.R. Srinivasa Thathachariar Vs Pitchai Muthu Moopan and Others
Madras High Court · (1972) CriLJ 287 : (1971) 84 LW 716 : (1971) 2 MLJ 424
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts22 Oct 1971
Sigappiachi and Others Vs M.A.P.A. Palaniappa Chettiar
Madras High Court · AIR 1972 Mad 463 : (1972) ILR (Mad) 333 : (1972) 85 LW 481
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts22 Oct 1971
R. Ananthan Vs Avery India Limited and Another
Madras High Court · (1973) 1 LLJ 166
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2, 59Industrial Disputes Act, 1947 — Section 33C
High Courts21 Oct 1971
State by Public Prosecutor Vs Vellaya Nadar
Madras High Court · (1972) LW(Cri) 66
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 20(1), 21(1)(a)(h), 7
High Courts20 Oct 1971
The Union of India Vs Cheyenna Compania Naviera S.A. and Another
Madras High Court · (1974) 1 MLJ 1
United States Carriage of Goods by Sea Act, 1936 — Section 4
High Courts19 Oct 1971
Eswari Amma and Another Vs K.K. Korah and Others
Madras High Court · AIR 1972 Mad 339 : (1972) 85 LW 239
Specific Relief Act, 1963 — Section 20Transfer of Property Act, 1882 — Section 105
High Courts15 Oct 1971
Eithiraj Vs K. Gopalaswamy Chetty
Madras High Court · AIR 1972 Mad 219 : (1972) 85 LW 150
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5, Order 18 Rule 6Evidence Act, 1872 — Section 91Madras City Tenants Protection Act, 1922 — Section 9
High Courts15 Oct 1971
Subramaniam Chettiar Vs A. Murugappan Chettiar and Others
Madras High Court · (1972) 85 LW 522 : (1972) 2 MLJ 168
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts15 Oct 1971Dismissed
The Assistant Director of Enforcement, Enforcement Directorate, Madras Vs M.M. Mohd. Meera Sahib
Madras High Court · (1971) LW(Cri) 258
Criminal Procedure Code, 1898 (CrPC) — Section 32Foreign Exchange Regulation Act, 1973 — Section 12(1)
High Courts15 Oct 1971Dismissed
K.A. Meera Saibo Vs The Income Tax Officer, Tirunelveli and another
Madras High Court · (1971) 10 MAD CK 0030
Income Tax Act, 1961 — Section 220, 220(2), 220(7)
High Courts15 Oct 1971
Nanja Naicken Vs Rangammal
Madras High Court · AIR 1972 Mad 384 : (1972) 85 LW 379
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts15 Oct 1971
B. Balaji Singh Vs B. Raj Kumari and Another
Madras High Court · AIR 1972 Mad 278 : (1972) 85 LW 16
Civil Procedure Code, 1908 (CPC) — Section 100, 13Hindu Marriage Act, 1955 — Section 13(1), 25, 26, 28Madras City Civil Courts Act, 1892 — Section 15, 4
High Courts14 Oct 1971
K.C. Vedadri Vs Commissioner of Income Tax
Madras High Court · (1973) 87 ITR 76
Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 264, 271(1)
High Courts14 Oct 1971Dismissed
Santhanam Kachapalaya Gurukkal alias Kachapeswara Gurukkal Vs V. Subramania Gurukkal
Madras High Court · AIR 1972 Mad 279
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Transfer of Property Act, 1882 — Section 100, 39
High Courts13 Oct 1971
A.V. Kannappa Mudaliar Vs V.C. Chellakutti Udayar
Madras High Court · AIR 1972 Mad 287 : (1972) 85 LW 187
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57(1)
High Courts13 Oct 1971
A.A. Abdul Rasheed Vs L.M. Basheer Ahmed Rowther and Another
Madras High Court · AIR 1972 Mad 181 : (1972) 85 LW 27
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1