High Courts04 Feb 1972
Rangammal Vs Appasami and Others
Madras High Court · AIR 1973 Mad 12 : (1972) 85 LW 574
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15(3), Order 32 Rule 3, Order 32 Rule 3(5)
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 26 of 29
High Courts03 Feb 1972
C.R. Ramachandra Gowder and Others Vs C.P. Nanjappa
Madras High Court · AIR 1973 Mad 179 : (1972) ILR (Mad) 543 : (1972) 85 LW 727 : (1973) 1 MLJ 189
Income Tax Act, 1961 — Section 46(5)Succession Act, 1925 — Section 187, 213, 254, 255, 256
High Courts03 Feb 1972
Madras Rubber Factory Ltd. Vs The Joint Commercial Tax Officer, Mount Road III Division and Others
Madras High Court · (1973) 30 STC 96
Central Sales Tax Act, 1956 — Section 3, 4, 5Sales of Goods Act, 1930 — Section 23, 39, 51
High Courts03 Feb 1972Allowed
State by Public Prosecutor Vs P.K. Swami
Madras High Court · (1972) LW(Cri) 67
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
High Courts03 Feb 1972
Gouthamchand Galada and Gyanchand Galada Vs Commissioner of Wealth-tax
Madras High Court · (1972) 86 ITR 292 : (1972) 85 LW 429
Wealth Tax Act, 1957 — Section 27(1), 7, 7(1)
High Courts03 Feb 1972Allowed
Larsen and Toubro Limited Vs The Joint Commercial Tax Officer, Mount Road II Division
Madras High Court · (1972) ILR (Mad) 462 : (1973) 30 STC 77
Central Sales Tax Act, 1956 — Section 3, 4, 6, 8, 9Sales of Goods Act, 1930 — Section 23, 39, 51
High Courts03 Feb 1972Dismissed
The India Cements Limited Vs Deputy Commissioner of Commercial Taxes
Madras High Court · (1973) 30 STC 516
Central Sales Tax Act, 1956 — Section 9Tamil Nadu General Sales Tax Act, 1959 — Section 12, 31, 38, 55
High Courts03 Feb 1972
Appavoo Pillai Vs Vijayambal Ammal
Madras High Court · AIR 1973 Mad 64 : (1972) ILR (Mad) 129 : (1972) 85 LW 936 : (1972) 85 LW 836
Civil Procedure Code, 1908 (CPC) — Section 11, 47(1), 47(3)
High Courts03 Feb 1972
Mahe Beach Trading Company, by partner B. Kutti Hassan Haji Vs The Union Territory of Pondicherry and Others
Madras High Court · (1972) 2 MLJ 213
Pondicherry (Administration) Act, 1962 — Section 4(1)
High Courts03 Feb 1972
Rm. A.R. A.R. R.M. A.R. Arunachalam Chettiar Vs The Union of India (UOI) and Others
Madras High Court · (1972) 2 MLJ 439
Central Excise Rules, 1944 — Rule 115(1)
High Courts03 Feb 1972
Commissioner of Gift-tax Vs M.K. Krishna Chettiar
Madras High Court · (1973) 87 ITR 1
Gift Tax Act, 1958 — Section 2, 4Partnership Act, 1932 — Section 14, 55
High Courts03 Feb 1972Allowed
State by Public Prosecutor Vs P.N. Swami
Madras High Court · (1972) LW(Cri) 163
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(ii)
High Courts02 Feb 1972
R.V. Ramaswamy Naidu Vs The Election Court of Sattur (D.M.C. Sattur) and Others
Madras High Court · AIR 1972 Mad 330 : (1972) 85 LW 383
Constitution of India, 1950 — Article 226Tamil Nadu Panchayats (Conduct of Election of President of Village Panchayat) Rules, 1970 — Rule 27, 27(1), 27(2), 7, 8
High Courts02 Feb 1972
R.B. Ramaswamy Naidu Vs The Election Court of Sattur (D.M.C. Sattur) and Others
Madras High Court · (1972) 2 MLJ 74
Constitution of India, 1950 — Article 226
High Courts02 Feb 1972
P.S. Srinivasan and Others Vs The Deccan Sugar and Abkari Company Limited and Others
Madras High Court · (1974) ILR (Mad) 320
Constitution of India, 1950 — Article 14, 19, 226, 31, 358Essential Commodities Act, 1955 — Section 3Madras Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958 — Section 40
High Courts01 Feb 1972
Commissioner of Income Tax Vs A.S. Kuppa Ammal
Madras High Court · (1972) 85 ITR 633 : (1972) 85 LW 426
Income Tax Act, 1922 — Section 10(2)
High Courts01 Feb 1972
V. Manickam Pillai Vs State and Another
Madras High Court · (1972) CriLJ 1488
Penal Code, 1860 (IPC) — Section 314Probation of Offenders Act, 1958 — Section 4(1), 4(3)
High Courts28 Jan 1972
Armugha Gounder and Another Vs K. Marappa Gounder
Madras High Court · AIR 1973 Mad 46 : (1972) 85 LW 474 : (1972) 2 MLJ 145
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts25 Jan 1972Dismissed
N. Varadaraja Pillai and Another Vs The Salem Municipal Council and Others
Madras High Court · (1972) ILR (Mad) 1
Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 31Convincing and Law of Property Act, 1892 — Section 3Crown Lands Alienation Act, 1861 — Section 22, 25
High Courts25 Jan 1972
In Re: Dhanalakshmi
Madras High Court · (1974) CriLJ 61
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 3(1)