High Courts17 Feb 1972
K.M. Govindaraja Mudaly Vs Sri Ellamman Temple, by Trustee and Periathanakar, T.N. Gujappa Chetty
Madras High Court · (1972) 85 LW 893 : (1972) 2 MLJ 357
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 25 of 29
High Courts17 Feb 1972
M. Nagalinga Josiar Vs The Trust for buildings, T.K.S.P. Arunachalam and Others
Madras High Court · AIR 1973 Mad 270
High Courts17 Feb 1972
K.M. Govindaraja Mudaly Vs Sri Ellamman Temple, Ambur
Madras High Court · AIR 1973 Mad 176
High Courts17 Feb 1972
M. Nagalinga Josiar Vs The Trust for building belonging to T.K.S.A.R. Punniyappan Nadar Sons and Others
Madras High Court · (1972) 85 LW 738 : (1972) 2 MLJ 623
High Courts16 Feb 1972
Commissioner of Income Tax Vs M.S.P. Nadar Sons
Madras High Court · (1972) ILR (Mad) 552 : (1973) 87 ITR 202
Income Tax Act, 1961 — Section 2(4), 28, 66(1)
High Courts16 Feb 1972
Saraswathi Ammal Vs T.M. Annamalai Mudaliar
Madras High Court · AIR 1973 Mad 234
Evidence Act, 1872 — Section 114
High Courts15 Feb 1972
Rainbow Electric Supply Corporation Vs S.V. Chenchuramiah and Another
Madras High Court · (1972) 85 LW 923 : (1972) 2 MLJ 446
High Courts11 Feb 1972Dismissed
State by Public Prosecutor Vs Ananthan Potty
Madras High Court · (1972) LW(Cri) 131
Factories Act, 1948 — Section 2(1), 6, 6(1)
High Courts11 Feb 1972
A.M. Arumugham Vs Commissioner of Income Tax
Madras High Court · (1972) ILR (Mad) 247 : (1973) 87 ITR 568
Income Tax Act, 1922 — Section 10(2)
High Courts11 Feb 1972
P.S. Bommanna Chettiar Sons and Another Vs Labour Court and Another
Madras High Court · (1972) 2 LLJ 376
Industrial Disputes Act, 1947 — Section 33C, 7A
High Courts10 Feb 1972Allowed
State by Public Prosecutor Vs Nagappan
Madras High Court · (1972) LW(Cri) 168
Penal Code, 1860 (IPC) — Section 381
High Courts10 Feb 1972
State Vs Nagappan
Madras High Court · (1973) CriLJ 548
Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 381
High Courts09 Feb 1972
State Public Prosecutor Vs Meenakshi Achi and Others
Madras High Court · (1972) CriLJ 1684
Prevention of Food Adulteration Act, 1954 — Section 2(i)(a), 7(i)
High Courts09 Feb 1972
Sarada Industries Vs M. Elumalai and Others
Madras High Court · (1973) 1 LLJ 248
Factories Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 33, 33A
High Courts09 Feb 1972Dismissed
State by Public Prosecutor Vs Meenakshi Achi and Others
Madras High Court · (1972) LW(Cri) 137
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(1), 2(1)(a)(1)
High Courts08 Feb 1972
Subba Reddiar Vs Hazra Bibi
Madras High Court · AIR 1973 Mad 237 : (1972) ILR (Mad) 104 : (1972) 85 LW 699
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 20 Rule 12(2), Order 20 Rule 18, 2
High Courts08 Feb 1972
In Re: Sant Prakash Sahni
Madras High Court · (1974) CriLJ 60
Customs Act, 1962 — Section 132Penal Code, 1860 (IPC) — Section 120B, 420
High Courts08 Feb 1972
Anglo-French Textile Ltd. Vs Industrial Tribunal
Madras High Court · (1973) 1 LLJ 241
Industrial Disputes Act, 1947 — Section 10, 2
High Courts08 Feb 1972Allowed
S.C. Jayaraman Vs E.V. Ramaswami Naicker
Madras High Court · (1972) LW(Cri) 55
Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts04 Feb 1972Allowed
In Re: Thangaraj and Others
Madras High Court · (1972) LW(Cri) 170
Penal Code, 1860 (IPC) — Section 204, 300, 302, 304, 307