High Courts03 Mar 1972
The Union of India (UOI) Vs P.M. Jayarajan
Madras High Court · (1972) 85 LW 541 : (1972) 2 MLJ 226
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 24 of 29
High Courts03 Mar 1972Dismissed
T. Durairajan and Others Vs Waterfall Estates Ltd. and Others
Madras High Court · (1972) 85 LW 495
Companies (Court) Rules, 1959 — Rule 85Companies Act, 1956 — Section 101, 102
High Courts03 Mar 1972
The Melur Co-operative Marketing Society Vs Salia Maniam and Others
Madras High Court · AIR 1974 Mad 30
Transfer of Property Act, 1882 — Section 54
High Courts01 Mar 1972
Commissioner of Income Tax Vs V.S. Sivalingam Chettiar
Madras High Court · (1972) 03 MAD CK 0055
Income Tax Act, 1961 — Section 66(1)
High Courts01 Mar 1972
Harakchand Roopchand Vs Sukraj Devajes and Others
Madras High Court · AIR 1973 Mad 41 : (1972) 85 LW 473
Oaths Act, 1873 — Section 12
High Courts01 Mar 1972
In Re: Meenakshi Achi and Others (Accused Nos. 1 to 3)
Madras High Court · (1973) CriLJ 356
Prevention of Food Adulteration Act, 1954 — Section 2(1)(b), 7(1)
High Courts29 Feb 1972
Godavari Bai Vs Controller of Estate Duty
Madras High Court · (1972) ILR (Mad) 497 : (1972) 86 ITR 533
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 9Estate Duty Act, 1953 — Section 10Partnership Act, 1932 — Section 13, 48, 69(1)
High Courts29 Feb 1972
P. Duraiswamy Naicker, President Vs The Government of Tamil Nadu and Others
Madras High Court · (1972) 85 LW 571 : (1972) 2 MLJ 205
Tamil Nadu Panchayats Act, 1958 — Section 12(1)
High Courts28 Feb 1972
R. Ratnam Vs Commissioner of Wealth-tax
Madras High Court · (1972) ILR (Mad) 477 : (1973) 87 ITR 602
Income Tax Act, 1961 — Rule 5Income Tax Rules, 1922 — Rule 6Insurance Act, 1938 — Section 64L, 64R
High Courts25 Feb 1972
Deivanaiammal Vs Nachammal and Another
Madras High Court · (1973) CriLJ 727
Penal Code, 1860 (IPC) — Section 405, 415, 420
High Courts24 Feb 1972
Subramaniam Vs Krishnaswami Gounder and Others
Madras High Court · AIR 1972 Mad 377 : (1972) 85 LW 211
Guardians and Wards Act, 1890 — Section 27, 29, 31Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 13, 2, 4
High Courts24 Feb 1972
Subbiah Goundan Vs Ramaswamy Goundan and Others
Madras High Court · AIR 1973 Mad 42 : (1972) 85 LW 659
High Courts24 Feb 1972Allowed
In Re: S. Chinnaswamy
Madras High Court · (1972) LW(Cri) 146
Madras City Police Act, 1888 — Section 65Probation of Offenders Act, 1958 — Section 3
High Courts24 Feb 1972
S. Chinnaswamy Vs The State
Madras High Court · (1973) CriLJ 358
Probation of Offenders Act, 1958 — Section 3
High Courts24 Feb 1972Allowed
In Re: Appu
Madras High Court · (1972) LW(Cri) 179
Penal Code, 1860 (IPC) — Section 304A
High Courts22 Feb 1972Allowed
A.V. Chinniah Thevar Vs Anthoniswamy, Sanitary Inspector, Gudalur
Madras High Court · (1972) LW(Cri) 215
Prevention of Food Adulteration Act, 1954 — Section 16(1), 17(1), 7
High Courts21 Feb 1972
State Vs Sriramulu Chettiar
Madras High Court · (1973) CriLJ 732
Essential Commodities Act, 1955 — Section 6A, 6C, 7
High Courts18 Feb 1972
D.S. Swamikannu Pillai and Another Vs Safoorma Bibi
Madras High Court · AIR 1973 Mad 148 : (1973) 86 LW 621
Civil Procedure Code, 1908 (CPC) — Section 151Guardians and Wards Act, 1890 — Section 23, 31, 43
High Courts18 Feb 1972Dismissed
State by Public Prosecutor Vs Kandaswami and Krishnan
Madras High Court · (1972) LW(Cri) 71
Motor Vehicles Act, 1988 — Section 123, 22
High Courts17 Feb 1972Dismissed
Palladam Regulated Market, Coimbatore Market Committee Vs K.A.R.M.R. Harichandran
Madras High Court · (1972) LW(Cri) 238
Madras Agricultural Produce Markets Act, 1959 — Section 6(1)