High Courts10 Apr 1972
M.A. Rahim and Another Vs Sayari Bai
Madras High Court · AIR 1973 Mad 83
Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1939 — Section 110
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 20 of 29
High Courts10 Apr 1972
R.M.V. Vellachi Achi Vs R.M.A. Ramanathan Chettiar
Madras High Court · AIR 1973 Mad 141 : (1972) ILR (Mad) 423 : (1972) 85 LW 626
Civil Procedure Code, 1908 (CPC) — Section 13, 44, 44A, 44A(1)
High Courts10 Apr 1972
M.A. Rahim and Another Vs Sayani Bai
Madras High Court · (1972) ILR (Mad) 186 : (1972) 85 LW 668 : (1972) 2 MLJ 347
Motor Vehicles Act, 1988 — Section 110A
High Courts07 Apr 1972
Nagoor Rowther Vs Abdul Rahim
Madras High Court · AIR 1973 Mad 360 : (1973) 86 LW 611 : (1973) 1 MLJ 198
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 96
High Courts07 Apr 1972
In Re: Mohanlal
Madras High Court · (1973) 87 ITR 253
Criminal Procedure Code, 1898 (CrPC) — Section 439, 517, 523, 561AIncome Tax Act, 1961 — Section 132
High Courts07 Apr 1972
V. Govindaswami Vs The Collector of Central Excise
Madras High Court · (1973) CriLJ 293
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts07 Apr 1972
Krishnan Vs Perumal Nadar and Others
Madras High Court · (1973) 86 LW 706 : (1972) 2 MLJ 451
High Courts07 Apr 1972Dismissed
C.S.Natarajan Vs Inspector of factories, Coimbatore
Madras High Court · (1972) LW(Cri) 165
Industrial Disputes Act, 1947 — Section 2, 2(s), 25(c)
High Courts06 Apr 1972
Mohammed Sheriff Sahib (died) and Others and Aswath Vs Mumtaz Begum Sahiba and Others
Madras High Court · (1973) 86 LW 815 : (1973) 1 MLJ 165
Transfer of Property Act, 1882 — Section 41
High Courts06 Apr 1972
T.G. Jagannathan and Others Vs The Director of Settlement, Madras and Another
Madras High Court · AIR 1973 Mad 146 : (1972) ILR (Mad) 162 : (1972) 85 LW 904
General Clauses Act, 1897 — Section 13Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 19
High Courts06 Apr 1972
U.C. Misra and Others Vs State
Madras High Court · (1973) CriLJ 545
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 5(2)
High Courts05 Apr 1972
Nesamma Nadachi Vs Muthukannu Nadar Paul Nadar
Madras High Court · AIR 1973 Mad 231 : (1973) 86 LW 712 : (1973) 1 MLJ 63
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Succession Act, 1956 — Section 15, 15(2), 18
High Courts05 Apr 1972Allowed
In Re: S. Chandrasekharan and Another
Madras High Court · (1972) LW(Cri) 180
Madras Prohibition Act, 1937 — Section 4(1)(a), 4(1)(j)
High Courts04 Apr 1972
Rajagopal Vs M. Oppilamani and Another
Madras High Court · AIR 1973 Mad 91
Constitution of India, 1950 — Article 226
High Courts04 Apr 1972
First Income Tax Officer Vs AL. AR. RM. AR. Kalaraja Chettiar (Decd.) (by Legal Representatives)
Madras High Court · (1972) ILR (Mad) 318 : (1973) 87 ITR 268 : (1972) 85 LW 906 : (1972) 85 LW 806
Income Tax Act, 1961 — Section 226(4)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 41(1)
High Courts04 Apr 1972
Nelleyappan Sastha and Bros. Vs Commissioner of Agricultural Income Tax
Madras High Court · (1972) 86 ITR 151
High Courts04 Apr 1972Dismissed
State by Public Prosecutor Vs R. Sundararajan
Madras High Court · (1972) LW(Cri) 217
Motor Transport Workers Act, 1961 — Section 13, 32, 37, 37(1)
High Courts04 Apr 1972Allowed
Deputy Commissioner of Commercial Taxes Vs Dhanalakshmi Trading Company
Madras High Court · (1973) 31 STC 113
Tamil Nadu General Sales Tax Act, 1959 — Section 3
High Courts04 Apr 1972Dismissed
Deputy Commissioner of Commercial Taxes Vs Kodaikanal Motor Union Private Limited
Madras High Court · (1973) 31 STC 1
Central Sales Tax Act, 1956 — Section 10, 10A, 8
High Courts03 Apr 1972
In Re: Palaniappan
Madras High Court · (1972) 2 MLJ 497
Penal Code, 1860 (IPC) — Section 302