High Courts21 Sept 1972
M. Sadasivam Pillai Vs State of Tamil Nadu and Another
Madras High Court · AIR 1974 Mad 131
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 3, 3(2), 3(3)
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 10 of 29
High Courts21 Sept 1972
The Indian Overseas Bank Vs G. Nagiah and Another
Madras High Court · AIR 1973 Mad 409 : (1973) 86 LW 512 : (1973) 1 MLJ 341
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)
High Courts20 Sept 1972
Palanivelu and Others Vs Ouseph Mathai
Madras High Court · AIR 1973 Mad 309 : (1973) 86 LW 211 : (1973) 1 MLJ 264
Tamil Nadu Agriculturists Relief Act, 1938 — Section 9Transfer of Property Act, 1882 — Section 5, 53
High Courts20 Sept 1972
Commissioner of Income Tax (Central) Vs Inden Biselers
Madras High Court · (1973) ILR (Mad) 660 : (1973) 91 ITR 427
Income Tax Act, 1922 — Section 10(1), 10(2)
High Courts20 Sept 1972
Kil Kotagiri Tea and Coffee Estates Co. Ltd. Vs Government of Madras
Madras High Court · (1974) ILR (Mad) 386 : (1974) 96 ITR 165
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5
High Courts19 Sept 1972
Cauvery Peak Estate and Others Vs Government of Madras
Madras High Court · (1973) 91 ITR 638
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 2, 5
High Courts19 Sept 1972Dismissed
Subramaniam Brothers Vs The State of Madras
Madras High Court · (1973) 32 STC 139
Central Sales Tax Act, 1956 — Section 6, 7, 8
High Courts18 Sept 1972
The Madras State Bhoodan Yagna Board, Madurai Vs Subramania Athithan and Others
Madras High Court · AIR 1973 Mad 277 : (1973) 86 LW 218 : (1973) 1 MLJ 176
Hindu Succession Act, 1956 — Section 30, 4Madras Bhoodan Yagna (Amendment) Act, 1964 — Section 11Madras Bhoodan Yagna Act, 1958 — Section 11, 16, 16(1), 17(5), 4
High Courts18 Sept 1972
K. Shanmugha Appah Vs S.S. Abdul Hameed
Madras High Court · AIR 1974 Mad 133
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(8), 2(6)
High Courts18 Sept 1972
Pavadai Gounder and Others Vs State of Madras and Another
Madras High Court · AIR 1973 Mad 458
Constitution of India, 1950 — Article 15, 15(1), 15(4), 16(4), 17Land Acquisition Act, 1894 — Section 4(1), 5
High Courts18 Sept 1972
Pavadai Gounder and Others Vs State of Madras, by Secretary Department of Harijan-Welfare and Another
Madras High Court · (1972) 2 MLJ 517
Land Acquisition Act, 1894 — Section 4(1)
High Courts18 Sept 1972Dismissed
A.S.S.S. Sankarapandia Nadar and Sons Vs State of Madras
Madras High Court · (1973) 32 STC 357
High Courts15 Sept 1972
M.D. Saraswathi Vs State of Tamil Nadu and Another
Madras High Court · AIR 1973 Mad 132 : (1973) 86 LW 691 : (1973) 1 MLJ 3
High Courts15 Sept 1972Dismissed
The Coimbatore Municipality Vs K. Thiruvenkataswami
Madras High Court · (1972) 09 MAD CK 0002
Constitution of India, 1950 — Article 14, 16, 246, 254Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2(k), 2(k), 2(k)(iii), 2(m), 20
High Courts13 Sept 1972Dismissed
Chandrasekaran Vs Deputy Commercial Tax Officer
Madras High Court · (1973) 31 STC 103
Tamil Nadu General Sales Tax Act, 1959 — Section 26
High Courts12 Sept 1972
S. Chattanatha Karayalar Vs Excess Profits Tax Officer
Madras High Court · (1973) 92 ITR 384
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 25, 25ATravancore Excess Profits Tax Act, 1120 — Section 15, 21
High Courts12 Sept 1972
Nattuswamy and Another Vs Gift Tax Officer and Another
Madras High Court · (1973) 91 ITR 142
High Courts12 Sept 1972
Burmah Shell Oil Storage and Distributing Co. of India Ltd. Vs Commissioner of Commercial Taxes and Another
Madras High Court · (1973) 91 ITR 462
Civil Procedure Code, 1908 (CPC) — Section 115Madras Sales of Motor Spirit Taxation Act, 1939 — Section 25
High Courts12 Sept 1972
The Management of Sathya Studios P. Ltd. Vs The Presiding Officer, Labour Court, Madras and Another
Madras High Court · (1972) 09 MAD CK 0046
Industrial Disputes Act, 1947 — Section 18(3), 19, 19(1), 19(3)(d), 19(6)
High Courts12 Sept 1972
Burmah Shell Oil Storage and Distributing Company of India Limited Vs Commissioner for Commercial Taxes, Board of Revenue (C.T.) and Another
Madras High Court · (1973) 32 STC 207
Civil Procedure Code, 1908 (CPC) — Section 115