High Courts10 Jan 1972
A.N.K. Rajamani Ammal Vs Controller of Estate Duty
Madras High Court · (1972) ILR (Mad) 256 : (1972) 84 ITR 790 : (1972) 85 LW 336
Estate Duty Act, 1953 — Section 2(15), 27(1)
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 29 of 29
High Courts07 Jan 1972Dismissed
The National Fire Works Factory and Others Vs Deputy Commercial Tax Officer, and Another
Madras High Court · (1973) 31 STC 132
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 14, 226
High Courts07 Jan 1972
K. Ramulu Vs The Director of Tamil Nadu Raffle, Government Estate and Others
Madras High Court · (1973) 86 LW 535 : (1972) 2 MLJ 239
Constitution of India, 1950 — Article 226
High Courts07 Jan 1972Dismissed
State by Public Prosecutor Vs Sivavadivel Udayar
Madras High Court · (1972) LW(Cri) 228
Factories Act, 1948 — Section 32(a), 41(3), 45, 45(3), 52
High Courts07 Jan 1972Dismissed
In Re: Murugesan
Madras High Court · (1972) LW(Cri) 145
Criminal Procedure Code, 1898 (CrPC) — Section 251AMadras Prohibition Act, 1937 — Section 4Penal Code, 1860 (IPC) — Section 325
High Courts06 Jan 1972Dismissed
S. Veesa Pandaram Vs Pt. M. Gopalaswami and Others
Madras High Court · (1972) LW(Cri) 54
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts06 Jan 1972Dismissed
In Re: Dakshinamoorthy
Madras High Court · (1972) LW(Cri) 223
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 392, 397, 411
High Courts05 Jan 1972Allowed
In Re: Ramalingam
Madras High Court · (1972) LW(Cri) 65
Penal Code, 1860 (IPC) — Section 304A, 337, 338
High Courts05 Jan 1972
K. V. Krishna Iyer Vs The President, Panchayat Board and Others
Madras High Court · (1974) 1 MLJ 218
Limitation Act, 1963 — Section 5
High Courts04 Jan 1972Dismissed
Kazi Mohammed Vali Ahamed Sahib Vs Syed Sulaiman
Madras High Court · (1972) LW(Cri) 60
Penal Code, 1860 (IPC) — Section 499, 501
High Courts04 Jan 1972Allowed
In Re: R. Kanniah and Another
Madras High Court · (1972) LW(Cri) 139
Motor Vehicles Act, 1939 — Section 123
High Courts04 Jan 1972
N. Palani Vs G. Loganathan and Another
Madras High Court · (1972) LW(Cri) 81
Penal Code, 1860 (IPC) — Section 323
High Courts03 Jan 1972Dismissed
State by Public Prosecutor Vs Joseph J. Palakunnal
Madras High Court · (1972) LW(Cri) 70
Plantations Labour Act, 1951 — Section 36
High Courts03 Jan 1972Dismissed
K. Ramanathan Vs The Secretary to the Government, Health and Family Planning Department and Another
Madras High Court · (1973) ILR (Mad) 359
Constitution of India, 1950 — Article 311
High Courts03 Jan 1972Dismissed
The Executive Officer, Velur Town Panchayat Vs Varadarajan
Madras High Court · (1972) LW(Cri) 63
Tamil Nadu Panchayats Act, 1994 — Section 178
High Courts03 Jan 1972
Smt. V. Kanakammal Proprietrix, Lakshmi Saraswathi Bus Service Vs Thiru K.L. Narasimhan, Proprietor, Ashoka Motors
Madras High Court · AIR 1972 Mad 266 : (1972) 1 MLJ 344
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Jan 1972
P. Muthalagu Vs The Collector of Tiruchirapalli and Others
Madras High Court · (1972) 85 LW 367 : (1972) 2 MLJ 42
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 3A, 5(1)(b)
High Courts03 Jan 1972Dismissed
V.S. Kumaraswamy Mudaliar and Others Vs The State of Madras and Another
Madras High Court · (1974) ILR (Mad) 362
Land Acquisition Act, 1894 — Section 35, 35(1), 36, 37Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956 — Section 3, 8, 8(1), 8(2), 8(3)