High Courts22 Dec 1972
The Pioneer Match Works and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1974) 2 MLJ 418
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 1 of 29
High Courts22 Dec 1972Dismissed
Pioneer Match Works and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1974) 34 STC 277
Central Sales Tax Act, 1956 — Section 9Constitution of India, 1950 — Article 19
High Courts22 Dec 1972
Controller of Estate Duty Vs K.A. Kader and Others
Madras High Court · (1973) ILR (Mad) 620 : (1974) 96 ITR 289
Estate Duty Act, 1953 — Section 12, 12(1)
High Courts22 Dec 1972
P.S. Kandasami Mudaliar and Another Vs T.N. Ranganathan
Madras High Court · AIR 1973 Mad 476 : (1973) 86 LW 499 : (1973) 2 MLJ 94
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts22 Dec 1972
State by Public Prosecutor Vs Chinnamuthu Naidu
Madras High Court · (1973) CriLJ 1566
Criminal Procedure Code, 1898 (CrPC) — Section 253(1)
High Courts21 Dec 1972
Thanthi Trust Vs Income Tax Officer
Madras High Court · (1974) ILR (Mad) 409 : (1973) 91 ITR 261
Income Tax Act, 1961 — Section 147, 148
High Courts21 Dec 1972
Verco Private Ltd. and Others Vs Newandram Naraindas and Another
Madras High Court · (1973) 86 LW 435 : (1973) 2 MLJ 92
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2
High Courts21 Dec 1972
K. James Vs V. Ponniah
Madras High Court · AIR 1973 Mad 338 : (1973) 86 LW 200 : (1973) 2 MLJ 54
Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts21 Dec 1972
Verco Private Ltd., Padi and Others Vs Newandram Naraindas and Another
Madras High Court · AIR 1974 Mad 4
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts21 Dec 1972Dismissed
Rallis India Ltd. Vs The State of Tamil Nadu and Another
Madras High Court · (1974) 34 STC 326
Central Sales Tax Act, 1956 — Section 15, 4Constitution of India, 1950 — Article 304
High Courts21 Dec 1972Dismissed
Rallis India Ltd. Vs The State of Tamil Nadu
Madras High Court · (1973) ILR (Mad) 297 : (1974) 33 STC 251
Central Sales Tax Act, 1956 — Section 15, 8Constitution of India, 1950 — Article 286
High Courts20 Dec 1972
R. Natesan and Others Vs State
Madras High Court · (1974) 2 MLJ 103
Southern States (Regulation of Export of Rice) Order, 1964 — Clause 3A
High Courts20 Dec 1972
Bombay Hardware Syndicate Vs Commissioner of Income Tax
Madras High Court · (1973) 92 ITR 160
Income Tax Act, 1922 — Section 23(1), 23(2), 23(4), 66
High Courts20 Dec 1972
Deputy Commissioner of Commercial Taxes, Tiruchirapalli Division Vs Hameed Trading Company
Madras High Court · (1974) ILR (Mad) 592 : (1973) 32 STC 228
Madras General Sales Tax Act, 1939 — Section 6(1)
High Courts20 Dec 1972
Soundaravalli Vs Thirunethiranathar Temple
Madras High Court · (1972) 12 MAD CK 0003
Limitation Act, 1908 — Section 10
High Courts20 Dec 1972
S. Sethurathinam Piliai Vs Barbara alias Dolly Sethurathinam
Madras High Court · (1973) 2 MLJ 386
Criminal Procedure Code, 1898 (CrPC) — Section 488, 489(2)
High Courts19 Dec 1972
Karunaiananda Nadar Vs V.S.V. Senthiappa Nadar and Others
Madras High Court · AIR 1973 Mad 477 : (1973) 86 LW 197 : (1973) 1 MLJ 418
Easements Act, 1882 — Section 20, 22
High Courts19 Dec 1972
Commissioner of Income Tax Vs Ramakrishna Mills (Coimbatore) Ltd.
Madras High Court · (1974) 44 CompCas 33 : (1973) 92 ITR 477
Companies Act, 1956 — Section 2(25), 348, 352Income Tax Act, 1922 — Section 10(2)
High Courts19 Dec 1972
Commissioner of Income Tax, Madras Vs Ramkrishnan Mills (Coimbatore) Ltd.
Madras High Court · (1974) 93 ITR 49
Companies Act, 1956 — Section 348Income Tax Act, 1961 — Section 10(2)(xv)
High Courts18 Dec 1972
Kesavan Vs S. Vincent Pillai
Madras High Court · (1973) 86 LW 502 : (1973) 1 MLJ 406
Civil Procedure Code, 1908 (CPC) — Section 115