High Courts25 Jan 1972
In Re: Sadagopan
Madras High Court · (1973) CriLJ 113
Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 27 of 29
High Courts25 Jan 1972Dismissed
M. Varadaraja Pillai Vs Salem Municipal Council and another
Madras High Court · (1972) ILR (Mad) 1
Constitution of India, 1950 — Article 14, 19, 19(1)(f), 19(5), 31General Clauses Act, 1897 — Section 6, 8Presidency Small Cause Courts Act, 1882 — Section 41
High Courts24 Jan 1972
Commissioner of Income Tax, Madras Vs Pudukottai Company P. Ltd.
Madras High Court · (1972) 84 ITR 788
Income Tax Act, 1922 — Section 66(1)
High Courts24 Jan 1972
The Manager, Rousdon Mullai Estate Vs V. Vasu Nair and Another
Madras High Court · (1972) 85 LW 520 : (1972) 2 MLJ 143
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts24 Jan 1972Dismissed
State by Public Prosecutor Vs Chandra-Kanthammal and Other
Madras High Court · (1972) LW(Cri) 68
Factories Act, 1948 — Section 2(m)(i), 6, 6(1)
High Courts21 Jan 1972
Tirupurasundari Ammal Vs Kalyanaraman and Another
Madras High Court · AIR 1973 Mad 99 : (1972) 85 LW 684
High Courts21 Jan 1972
C.A. Khaja Mohideen Sahib and Others Vs The Madras State Wakf Board and Others
Madras High Court · (1972) 85 LW 536 : (1972) 2 MLJ 222
High Courts21 Jan 1972
C.A. Khaja Mohidden Sahib and Others Vs The Madras State Wakf Board and Others
Madras High Court · AIR 1973 Mad 104
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts21 Jan 1972
Tirupurasundari Ammal by Power-of-Attorney Agent S. Janaki Vs Kalyanaraman by next friend and maternal grandfather R. Kanagasabai Pillai and Another
Madras High Court · (1972) 85 LW 684 : (1972) 2 MLJ 283
High Courts21 Jan 1972Allowed
In Re: Sahadevan
Madras High Court · (1972) LW(Cri) 169
Penal Code, 1860 (IPC) — Section 363
High Courts20 Jan 1972Allowed
Asbestos Cement Ltd. Vs Government of Tamil Nadu
Madras High Court · (1972) ILR (Mad) 288 : (1973) 30 STC 251
Central Sales Tax Act, 1956 — Section 3, 4, 5Constitution of India, 1950 — Article 286
High Courts20 Jan 1972Dismissed
In Re: Namadevan
Madras High Court · (1972) LW(Cri) 126
Penal Code, 1860 (IPC) — Section 304A, 337, 338, 356
High Courts20 Jan 1972
Commissioner of Wealth-tax Vs Mrs. Ida L. Chambers (Decd.) (Administrator-General as Legal Representative)
Madras High Court · (1972) ILR (Mad) 307 : (1972) 85 ITR 637
Transfer of Property Act, 1882 — Section 6Wealth Tax Act, 1957 — Section 2, 2(1)
High Courts20 Jan 1972
The Municipal Council, Tiruchirapalli Vs The South Madras Electric Supply Corporation Ltd.
Madras High Court · AIR 1972 Mad 439 : (1972) ILR (Mad) 226 : (1972) 85 LW 460
Electricity (Supply) Act, 1948 — Section 57, 57Electricity Act, 1910 — Section 22, 22, 3(1), 9
High Courts20 Jan 1972
The Corporation of Madras Vs Ratanlal Fomra and Others Fomra Brothers Vs The Corporation of Madras
Madras High Court · (1974) 1 MLJ 8
Contract Act, 1872 — Section 230
High Courts20 Jan 1972
Namadevan Vs The State of Madras
Madras High Court · (1972) CriLJ 1414
Penal Code, 1860 (IPC) — Section 101, 304A, 337, 338
High Courts19 Jan 1972
Moinuddin Khan Sahib Vs Rukmani Ammal
Madras High Court · AIR 1972 Mad 263 : (1972) 85 LW 298 : (1972) 85 LW 277
Transfer of Property Act, 1882 — Section 106, 7(3)
High Courts19 Jan 1972
Pandurangan and Another Vs Dasu Reddy
Madras High Court · (1972) 85 LW 689 : (1972) 2 MLJ 277
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts19 Jan 1972
In Re: Gajendran
Madras High Court · (1973) CriLJ 112
Essential Commodities Act, 1955 — Section 7
High Courts19 Jan 1972
P. Subramaniam Vs S. Pachamuthu and Others
Madras High Court · (1972) 85 LW 567 : (1972) 2 MLJ 217
Constitution of India, 1950 — Article 326