High Courts21 Sept 1971
Sethu Parvathy Ammal Vs Bajji K. Srinivasan Chettiar and Others
Madras High Court · AIR 1972 Mad 222 : (1972) 85 LW 85 : (1972) 85 LW 84
Specific Relief Act, 1877 — Section 12(3), 15
COURT ARCHIVE
Madras High Court judgments, 1971
530 judgments · page 7 of 27
High Courts21 Sept 1971
Singam Chetty Ateendrooloo Chetty Charities Vs Additional Commissioner of Income Tax and Another
Madras High Court · (1972) 85 LW 500
Constitution of India, 1950 — Article 226
High Courts21 Sept 1971
Singam Chetty Ateendrooloo Chetty Charities Vs Additional Commissioner of Income Tax, Madras, and Another
Madras High Court · (1972) 86 ITR 262
High Courts20 Sept 1971
Jegannatham Pillai Vs Kunjithapatham Pillai and Others
Madras High Court · AIR 1972 Mad 390 : (1972) ILR (Mad) 83 : (1972) 85 LW 113
Hindu Succession Act, 1956 — Section 14(1), 4Specific Relief Act, 1963 — Section 28, 35
High Courts20 Sept 1971Allowed
M.K. Govind Singh Vs The Additional Commissioner for Workmen's Compensation, Madras and another
Madras High Court · (1971) 09 MAD CK 0024
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 115, 23Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts20 Sept 1971Dismissed
Vellingiri Thevar and Another Vs State and Another
Madras High Court · (1971) LW(Cri) 255
Penal Code, 1860 (IPC) — Section 304A
High Courts17 Sept 1971Dismissed
In Re: Budree
Madras High Court · (1972) LW(Cri) 11
Constitution of India, 1950 — Article 166(2)
High Courts17 Sept 1971
The Vellore Shrof Kumarswami Chetti Choultry Vs Veerasami
Madras High Court · AIR 1972 Mad 303 : (1972) 85 LW 192
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 21, 32Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 25
High Courts16 Sept 1971Dismissed
S.H. Benson (India) Private Ltd. Vs The State of Tamil Nadu
Madras High Court · (1973) 30 STC 228
High Courts15 Sept 1971Dismissed
In Re: Rayappa Asari
Madras High Court · (1972) CriLJ 1226 : (1972) LW(Cri) 48
Evidence Act, 1872 — Section 25, 3, 45, 47Penal Code, 1860 (IPC) — Section 302
High Courts09 Sept 1971
The Management of Sri Krishna Talkies Vs The President Officer, Labour Court and Another
Madras High Court · (1972) 85 LW 516 : (1972) 2 MLJ 329
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts09 Sept 1971Allowed
The Anglo-American Direct Tea Trading Company Ltd. and Others Vs The Assistant Commercial Tax Officer, Srirangam Division
Madras High Court · (1972) 29 STC 123
Central Sales Tax Act, 1956 — Section 7, 8Constitution of India, 1950 — Article 366
High Courts09 Sept 1971
Union of India Vs Hoechast Pharmaceuticals Ltd., Bombay
Madras High Court · AIR 1972 Mad 465 : (1972) 85 LW 509
Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 3
High Courts09 Sept 1971Dismissed
Sivagami Ammal Vs Valliammal and others
Madras High Court · (1971) 09 MAD CK 0002
High Courts08 Sept 1971
K. Srinivasan Vs The General Manager, Southern Railway and Another
Madras High Court · (1972) 85 LW 457 : (1972) 2 MLJ 1
High Courts07 Sept 1971Dismissed
State of Madras Vs SF Products India Ltd.
Madras High Court · (1972) 85 LW 504 : (1972) 29 STC 454
High Courts07 Sept 1971
M.P. Shanmugham Vs The Land Commissioner, Board of Revenue and Others
Madras High Court · (1972) 85 LW 554 : (1972) 2 MLJ 159
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(29)
High Courts06 Sept 1971
In Re: K.M. Thomas
Madras High Court · (1973) 1 MLJ 179
Penal Code, 1860 (IPC) — Section 302
High Courts06 Sept 1971
T.V. Ramasubba Iyer and Another Vs A.M. Ahamed Mohideen
Madras High Court · AIR 1972 Mad 398
Central Provinces Laws Act, 1875 — Section 6Defamation Act, 1952 — Section 4
High Courts06 Sept 1971
T.V. Ramasubba Iyer, Editor, "Dinamalar" and Another Vs Am. Ahamad Mohideen
Madras High Court · (1972) 85 LW 400 : (1972) 1 MLJ 508
Central Provinces Laws Act, 1875 — Section 6Defamation Act, 1952 — Section 4