High Courts19 Jan 1972
Thirumayee Ammal Vs Palaniappa Gounder
Madras High Court · AIR 1973 Mad 7 : (1972) 85 LW 498
Civil Procedure Code, 1908 (CPC) — Section 73
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 28 of 29
High Courts19 Jan 1972Dismissed
In Re: Sellan alias Ananda Selvan
Madras High Court · (1972) LW(Cri) 75
Penal Code, 1860 (IPC) — Section 356, 361, 363, 366, 376
High Courts18 Jan 1972
Rajaratnam and Another Vs L. Noronha
Madras High Court · AIR 1972 Mad 332 : (1972) 85 LW 298 : (1972) 85 LW 238
High Courts18 Jan 1972
Tirupurasundari Ammal and Others Vs Srinivasam Pillai and Others
Madras High Court · AIR 1972 Mad 264 : (1972) 85 LW 194
Hindu Succession Act, 1956 — Section 6
High Courts18 Jan 1972
Commissioner of Income Tax Vs U. G. Krishnaswami Naidu (Decd.) L.RS.V. Ramaswami Naidu Vs Commissioner of Income Tax
Madras High Court · (1972) 86 ITR 239
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 66
High Courts18 Jan 1972Dismissed
State by Public Prosecutor Vs Rangaswamy Gounder and Others
Madras High Court · (1972) LW(Cri) 133
Penal Code, 1860 (IPC) — Section 379
High Courts18 Jan 1972
Controller of Estate Duty Vs Smt. Y. Annapurnamba
Madras High Court · (1972) 84 ITR 756 : (1972) 85 LW 390
Estate Duty Act, 1953 — Section 14
High Courts18 Jan 1972
Commissioner of Income Tax Vs U.G. Krishnaswami Naidu (Decd.) by L. RS. V. Ramaswami Naidu Vs Commissioner of Income Tax
Madras High Court · (1972) ILR (Mad) 272
Income Tax Act, 1961 — Section 66
High Courts18 Jan 1972
T.N.K. Govindarajulu Chetty Vs Commissioner of Income Tax
Madras High Court · (1972) ILR (Mad) 228 : (1973) 87 ITR 22
Income Tax Act, 1922 — Section 10(1), 10(2), 66(1)Income Tax Act, 1961 — Section 5(1)Land Acquisition Act, 1894 — Section 28, 34
High Courts17 Jan 1972
Commissioner of Income Tax Vs A.M. Kaithan
Madras High Court · (1972) 85 ITR 14 : (1972) 85 LW 391
Income Tax Act, 1922 — Section 10(2), 23(5)
High Courts17 Jan 1972
Smt. R.V. Kamalam Vs Commissioner of Wealth-tax
Madras High Court · (1973) 87 ITR 265
Wealth Tax Act, 1957 — Section 27(3)
High Courts13 Jan 1972
In Re: Kothandam
Madras High Court · (1972) ACJ 251 : (1972) 1 MLJ 408
Motor Vehicles Act, 1988 — Section 116, 121Penal Code, 1860 (IPC) — Section 304A
High Courts12 Jan 1972
N. Pappu Reddiar and Others Vs The Regional Transport Authority, Salem and Others
Madras High Court · AIR 1973 Mad 271 : (1973) 1 MLJ 52
Motor Vehicles Act, 1988 — Section 46, 47, 57(2), 57(3), 64, 64Tamil Nadu Motor Vehicles Rules, 1940 — Rule 153
High Courts12 Jan 1972Dismissed
State by the Public prosecutor Vs C.P. Jeevarathinam
Madras High Court · (1972) LW(Cri) 79
Railway Property (Unlawful Possession) Act, 1966 — Section 3, 3(a)
High Courts12 Jan 1972
Bhoona Bi (died) by L.R. Vs Gujar Bi alias Hamida Bi
Madras High Court · (1972) ILR (Mad) 599 : (1972) 85 LW 740 : (1972) 2 MLJ 624
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts12 Jan 1972
Bhoona Bi and Another Vs Gujar Bi
Madras High Court · AIR 1973 Mad 154 : (1972) 85 LW 740
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts11 Jan 1972
Palaniappa Pandaram Vs The Commissioner of Hindu Religious and Charitable Endowments (Administration) and Another
Madras High Court · (1972) 85 LW 693 : (1972) 2 MLJ 276
High Courts11 Jan 1972
A. Gopalakrishna Naidu Vs The District Revenue Officer
Madras High Court · AIR 1973 Mad 186
Land Acquisition Act, 1894 — Section 23, 23(1), 4(1), 8(2), 8(3)
High Courts11 Jan 1972
Namachivaya Mudaliar and Another Vs P.J.A. Manickavelu and Co.
Madras High Court · AIR 1972 Mad 292 : (1972) 85 LW 197
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 37(1), Order 21 Rule 40, 51
High Courts11 Jan 1972
A. Gopalakrishna Naidu Vs The District Revenue Officer and Competent Authority
Madras High Court · (1972) 85 LW 644 : (1972) 2 MLJ 290
Land Acquisition Act, 1894 — Section 23