High Courts09 Mar 1972
C.P. Janammal Vs C.M. Ranganathan
Madras High Court · AIR 1973 Mad 362
Presidency Towns Insolvency Act, 1909 — Section 17, 21, 23, 58, 61Provincial Insolvency Act, 1920 — Section 16
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 23 of 29
High Courts09 Mar 1972
In Re: Gurumurthy and Another
Madras High Court · (1972) ILR (Mad) 362 : (1974) 2 MLJ 466
Penal Code, 1860 (IPC) — Section 120B, 302
High Courts09 Mar 1972
Thakkadi Syed Mohamed Vs Ahmed Fathumml and Others
Madras High Court · AIR 1973 Mad 302
Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 111
High Courts09 Mar 1972
The Vanguard Investments Ltd., Madras Vs The Indian Mutual General Insurance Society Ltd., Madras
Madras High Court · (1973) ACJ 3 : AIR 1973 Mad 147 : (1972) 85 LW 642
High Courts09 Mar 1972
Takkadi Syed Mohamed Vs Ahmed Fathummal and Others
Madras High Court · (1973) 86 LW 527 : (1972) 2 MLJ 630
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(1)
High Courts09 Mar 1972
C.P. Janammal alias Janaki Ammal Vs C.M. Ranganathan
Madras High Court · (1973) 86 LW 552 : (1972) 2 MLJ 571
Presidency Towns Insolvency Act, 1909 — Section 17
High Courts08 Mar 1972
R.P. David and Others Vs Agricultural Income Tax Officer and Another
Madras High Court · (1972) ILR (Mad) 324 : (1972) 86 ITR 699 : (1972) 85 LW 480
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 40
High Courts08 Mar 1972Dismissed
Commissioner, Corporation of Madras Vs Assistant Collector of Central Excise and Another
Madras High Court · (1978) 2 ELT 653 : (1972) ILR (Mad) 515
Central Excises and Salt Act, 1944 — Section 2, 3, 3(1)
High Courts08 Mar 1972
G. Ramaswamy Naidu (by legal representatives) Vs Commissioner of Income Tax
Madras High Court · (1972) 86 ITR 768
Income Tax Act, 1961 — Section 2(22), 34(3)
High Courts08 Mar 1972
Ganapathy Naicker and Another Vs The Special Officer for Wakfs
Madras High Court · (1974) 1 MLJ 239
Waqf Act, 1954 — Section 36A
High Courts08 Mar 1972
G. Ramaswamy Naidu (By Legal Representatives) Vs Commissioner of Income Tax, Madras
Madras High Court · (1972) 86 ITR 768
Income Tax Act, 1961 — Section 2(22)(e), 256(1)
High Courts07 Mar 1972
State of Tamil Nadu Vs Savari Cruz and Another
Madras High Court · (1973) ILR (Mad) 364
Constitution of India, 1950 — Article 162, 19(1), 19(6), 226, 46Madras Hereditary Village Offices Act, 1895 — Section 10(5)Madras Motor Vehicles (Amendment) Act, 1948 — Section 43A
High Courts07 Mar 1972
Sivakami Company Private Ltd. and Others Vs Commissioner of Income Tax
Madras High Court · (1973) 88 ITR 311
Income Tax Act, 1922 — Section 12B, 12B(2)
High Courts07 Mar 1972
Aswini Transports (P) Ltd., Pollachi Vs Pollachi Roadways (P) Ltd. and Others
Madras High Court · AIR 1973 Mad 172 : (1972) ILR (Mad) 144 : (1972) 85 LW 930 : (1972) 85 LW 830
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts03 Mar 1972
P. Narayana Rao Vs The Accommodation Controller, Madras
Madras High Court · AIR 1973 Mad 292
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3(10), 3(9)
High Courts03 Mar 1972
The Melur Co-operative Marketing Society Vs Salia Mariam and Others
Madras High Court · (1972) 85 LW 621 : (1972) 2 MLJ 406
Transfer of Property Act, 1882 — Section 54
High Courts03 Mar 1972
P.V. Krishnaiar and Another Vs Perumal Nadar through his power Agent S. Pandian
Madras High Court · (1972) 2 MLJ 435
High Courts03 Mar 1972
P. Narayana Rao Vs The Accommodation Controller and Others
Madras High Court · (1972) 85 LW 694 : (1972) 2 MLJ 334
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3(10)(c)
High Courts03 Mar 1972
T.S. Santhanam Vs Expenditure Tax Officer
Madras High Court · (1973) 87 ITR 582
Expenditure Tax Act, 1957 — Section 16, 4
High Courts03 Mar 1972
P.V. Krishnaier and Another Vs Perumal Nadar
Madras High Court · AIR 1973 Mad 173 : (1972) 85 LW 919