High Courts27 Mar 1972
P.L. Chakrapani Naidu Vs T. Gopal Mudaliar and Others
Madras High Court · AIR 1973 Mad 8
Transfer of Property Act, 1882 — Section 69
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 22 of 29
High Courts27 Mar 1972
P.L. Chakrapani Naidu and T.K. Rajeswari Ammal and Another Vs T. Gopal Mudaliar and Others
Madras High Court · (1972) 85 LW 735 : (1972) 2 MLJ 390
Transfer of Property Act, 1882 — Section 69
High Courts23 Mar 1972
P.R. Nallathambi Goundan Vs Vijaya Raghavan and Others
Madras High Court · (1972) ILR (Mad) 384 : (1972) 2 MLJ 535
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Mar 1972Allowed
Aggarwal Bros. Vs Union of India (UOI) and Others
Madras High Court · (1984) 15 ELT 82
Central Excise Rules, 1944 — Rule 10A, 178(3), 8(1), 9, 9(2)Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 12
High Courts22 Mar 1972Allowed
Murugan and Company Vs Deputy Collector of Central Excise and Others
Madras High Court · (1980) CENCUS 250 : (1977) 1 ELT 193
Central Excise Rules, 1944 — Rule 10A, 47, 52, 52(a), 9(1)Central Excises and Salt Act, 1944 — Section 3, 36, 37, 9(2)Central Sales Tax (Tamil Nadu) Rules, 1957 — Rule 5
High Courts22 Mar 1972
Commissioner of Gift-tax Vs A.M. Abdul Rahman Rowther
Madras High Court · (1973) 89 ITR 219
Gift Tax Act, 1958 — Section 2, 4Partnership Act, 1932 — Section 48
High Courts22 Mar 1972Allowed
State by Public Prosecutor Vs Padma and Another
Madras High Court · (1972) LW(Cri) 211
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)(b)
High Courts21 Mar 1972
K.P. Pakkiriswamy Mudaliar and Others Vs K.P. Krishnaswamy Mudaliar and Others
Madras High Court · AIR 1973 Mad 36
Hindu Inheritance (Removal of Disabilities) Act, 1928 — Section 2Registration Act, 1908 — Section 35
High Courts21 Mar 1972
K.P. Pakkiriswamy Mudaliar by his wife and next friend Padmavathi Ammal (now deceased) and Others Vs K.P. Krishnaswamy Mudaliar and Others
Madras High Court · (1972) ILR (Mad) 445 : (1972) 85 LW 611 : (1972) 2 MLJ 341
Registration Act, 1908 — Section 35
High Courts21 Mar 1972
In Re: P.N. Viswanatha Rao
Madras High Court · (1972) LW(Cri) 129
Essential Commodities Act, 1955 — Section 7(i)(a)(ii)
High Courts20 Mar 1972
In Re: Lakshmanan
Madras High Court · (1973) CriLJ 110
Penal Code, 1860 (IPC) — Section 302
High Courts15 Mar 1972
T.S. Srinivasan Vs Commissioner of Expenditure-tax
Madras High Court · (1974) 93 ITR 146
Expenditure Tax Act, 1957 — Section 16, 2, 4, 6(2)
High Courts15 Mar 1972
T.V.S. and Sons Ltd. Vs The Commissioner of Expenditure Tax
Madras High Court · (1973) ILR (Mad) 316
Expenditure Tax Act, 1957 — Section 16, 16(6), 2, 3, 4Finance Act, 1969 — Section 2Income Tax Act, 1922 — Section 3(1), 34(1)
High Courts13 Mar 1972
State by Public Prosecutor Vs Rathinavelu
Madras High Court · (1973) CriLJ 354
Probation of Offenders Act, 1958 — Section 4(1)Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts13 Mar 1972
M. Andi Ambalam Vs P. Malaichami and Others
Madras High Court · (1972) 2 MLJ 118
Representation of the People Act, 1951 — Section 100, 84
High Courts10 Mar 1972Allowed
Rajababu Fathima Buhari and Another Vs S.V. Ramakrishna Mudaliar and Others
Madras High Court · (1972) ILR (Mad) 573
Transfer of Property Act, 1882 — Section 69
High Courts10 Mar 1972
Karuppusamy Vs A. Natarajan and Others
Madras High Court · (1974) CriLJ 33
Penal Code, 1860 (IPC) — Section 500
High Courts10 Mar 1972
A. Somasundaram Vs The State of Tamil Nadu and Another
Madras High Court · AIR 1974 Mad 156
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 7Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 20
High Courts10 Mar 1972
Dr. A. Somasundaram Vs The State of Tamil Nadu and Another
Madras High Court · (1972) 85 LW 723 : (1972) 2 MLJ 308
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 20
High Courts10 Mar 1972
Madras Dock Labour Board Vs Manjini
Madras High Court · (1973) ACJ 54 : (1972) 85 LW 550 : (1972) 2 MLJ 229
Workmens Compensation Act, 1923 — Section 16