High Courts28 Jun 1972
Rajagopal Pillai Vs State of Tamil Nadu, by the Collector of South Arcot and Another
Madras High Court · (1972) 85 LW 929 : (1972) 2 MLJ 507
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 7
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 17 of 29
High Courts28 Jun 1972
P. Pavanasa Nadar Vs Commissioner of Income Tax
Madras High Court · (1973) 87 ITR 552
Income Tax Act, 1922 — Section 34, 34(1), 66(1)
High Courts28 Jun 1972
P.A. Nallaperumal Vs P.R. Muthaiah
Madras High Court · (1973) CriLJ 541
Penal Code, 1860 (IPC) — Section 182, 211
High Courts27 Jun 1972
S. Sattiapal Vs The Pandiyan Brick Works and Another
Madras High Court · (1973) 86 LW 442 : (1973) 2 MLJ 281
Court Fees and Suits Valuation Act, 1955 — Section 8
High Courts27 Jun 1972
S. Sathiapal Vs The Pandiyan Brick Works and Another
Madras High Court · AIR 1974 Mad 53
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts27 Jun 1972
Madurai Municipality Vs M.G. Ethiraj and Others
Madras High Court · AIR 1973 Mad 69
Limitation Act, 1963 — Article 113
High Courts27 Jun 1972
C. Balchand Vs Devashola (Nilgiri) Tea Estates Co. Ltd.
Madras High Court · (1972) 42 CompCas 623
Companies Act, 1956 — Section 2(26), 256, 630, 630(1)
High Courts22 Jun 1972Allowed
In Re: Karalan and Others
Madras High Court · (1972) LW(Cri) 196
Penal Code, 1860 (IPC) — Section 302, 323
High Courts21 Jun 1972Dismissed
M. Ekambara Mudaliar and Another Vs State of Madras
Madras High Court · (1973) 32 STC 591
High Courts21 Jun 1972Allowed
Sri Rani Lakshmi Ginning, Spinning and Weaving Mills (Private) Ltd. Vs State of Madras
Madras High Court · (1973) 30 STC 387
Central Sales Tax Act, 1956 — Section 3, 5
High Courts21 Jun 1972Allowed
In Re: David and Another
Madras High Court · (1972) LW(Cri) 200
Penal Code, 1860 (IPC) — Section 441, 447
High Courts20 Jun 1972Allowed
M.A. Abdul Waheed Vs Commissioner of Commercial Taxes, Board of Revenue
Madras High Court · (1973) 30 STC 277
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts20 Jun 1972Dismissed
F.K. Haseeb and Co. Vs The State of Madras
Madras High Court · (1973) 31 STC 213
Central Sales Tax Act, 1956 — Section 3
High Courts19 Jun 1972
R.E.M. Ramakutty Nadar Vs The State of Madras
Madras High Court · (1973) 31 STC 44
High Courts19 Jun 1972Allowed
R. Arumugham Chettiar Vs The State of Madras
Madras High Court · (1973) 32 STC 71
High Courts15 Jun 1972
K.A. Namasivaya Mudaliar Vs The Revenue Divisional Officer and Another
Madras High Court · (1973) 1 MLJ 201
Criminal Procedure Code, 1898 (CrPC) — Section 164
High Courts14 Jun 1972Allowed
Deputy Commissioner (C.T.), Coimbatore Division Vs T.M. Ramaswamy Chettiar and Company
Madras High Court · (1973) 30 STC 556
High Courts14 Jun 1972
Muthammal Vs K. Jagadeesa Mudaliar and Others
Madras High Court · AIR 1973 Mad 230 : (1972) ILR (Mad) 326 : (1973) 86 LW 66
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 7, 115
High Courts13 Jun 1972
Commissioner of Income Tax Vs PL. M. TT. Firm
Madras High Court · (1973) 87 ITR 260
Income Tax Act, 1961 — Section 6(2)
High Courts13 Jun 1972Dismissed
Ambal and Co. Vs The Government of Madras
Madras High Court · (1973) 31 STC 53