High Courts06 Dec 1972
Janab M.M. Sultan Ibrahim Adhum Vs Wealth-tax Officer 1(1)
Madras High Court · (1973) ILR (Mad) 139 : (1973) 91 ITR 417
Constitution of India, 1950 — Article 14, 19(1), 19(5)Wealth Tax Act, 1957 — Section 18(1)
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 3 of 29
High Courts06 Dec 1972
Subramani Vs Kannappa Reddiar and Others
Madras High Court · AIR 1973 Mad 393 : (1973) 86 LW 58 : (1973) 1 MLJ 81
Specific Relief Act, 1963 — Section 12, 12(1), 12(2), 12(4), 14
High Courts06 Dec 1972
Neelacanta Pillai and Others Vs Chellian Nadar
Madras High Court · (1973) 86 LW 478 : (1973) 2 MLJ 295
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts06 Dec 1972
A.M. Sali Maricar and Another Vs Income Tax Officer and Another
Madras High Court · (1973) 90 ITR 116 : (1973) 86 LW 296
Constitution of India, 1950 — Article 14, 19(1), 19(5), 248Income Tax Act, 1961 — Section 140A(1), 140A(3)
High Courts06 Dec 1972
Mahendrakumar Iswarlal and Co. and Another Vs Union of India (UOI)
Madras High Court · (1974) 94 ITR 65
Income Tax Act, 1961 — Section 117A, 139, 139(1), 139(8)
High Courts05 Dec 1972
Soundramman Textiles and Others Vs The Collector of Customs, Customs House and Others
Madras High Court · (1973) 86 LW 688 : (1973) 2 MLJ 413
Finance Act, 1963 — Section 22Tariff Act, 1934 — Section 2A
High Courts05 Dec 1972Allowed
K.R. Appasamy Naidu Vs Board of Revenue
Madras High Court · (1972) 12 MAD CK 0036
Constitution of India, 1950 — Article 226
High Courts05 Dec 1972
J.K.K. Angappan and Bros. Vs Commissioner of Income Tax
Madras High Court · (1973) 91 ITR 513
Finance (No. 2) Act, 1967 — Section 1, 156, 46Finance Act, 1965 — Section 68Income Tax Act, 1961 — Section 220(2)
High Courts05 Dec 1972
J.K.K. Angappan Vs Income Tax Officer
Madras High Court · (1973) ILR (Mad) 606 : (1974) 94 ITR 397
General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 280K, 280R, 280T, 280X
High Courts05 Dec 1972Allowed
The Crompton Engineering Company Limited Vs State of Madras
Madras High Court · (1973) ILR (Mad) 427
Central Sales Tax Act, 1956 — Section 5(2)
High Courts05 Dec 1972
Manjunatha Rai Vs The Board of Revenue
Madras High Court · AIR 1973 Mad 343 : (1974) ILR (Mad) 305 : (1973) 86 LW 571 : (1973) 1 MLJ 390
Stamp Act, 1899 — Article 23, 55, 31, 32, 33
High Courts05 Dec 1972
Commissioner of Income Tax Vs P.R. Chockalingam Chettiar and Others
Madras High Court · (1973) 91 ITR 380
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 66(5)
High Courts05 Dec 1972Allowed
A.K. Ranganatham and Sons (Private) Limited Vs The Government of Tamil Nadu
Madras High Court · (1973) 32 STC 60
Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts04 Dec 1972
Sri-la-Sri Ayapanateswara Pandara Sannadhi and Others Vs The Commissioner, Hindu Religious and Charitable Endowments
Madras High Court · AIR 1974 Mad 181 : (1973) ILR (Mad) 539 : (1973) 86 LW 746
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 47(2)
High Courts04 Dec 1972
Krishnaswami Mudaliar Vs The Authorized Officer (Madras Land Reforms) Cuddalore
Madras High Court · AIR 1973 Mad 453 : (1973) 86 LW 206 : (1973) 2 MLJ 25
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10(1), 10(3), 10(4), 10(5), 12
High Courts01 Dec 1972
Nagendra Iyer Vs Premavathi and Others
Madras High Court · (1973) CriLJ 1677
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Adoptions and Maintenance Act, 1956 — Section 23
High Courts01 Dec 1972
P. Murugan Vs Ethirajammal
Madras High Court · (1973) CriLJ 1256 : (1974) 2 MLJ 474
Penal Code, 1860 (IPC) — Section 420
High Courts30 Nov 1972
Dhanalakshmi Ammual and Others Vs C.N. Ramaswamy Pillai
Madras High Court · (1973) 86 LW 503 : (1973) 1 MLJ 399
Limitation Act, 1963 — Section 31
High Courts30 Nov 1972
Umar Lebbai Vs Ambasamudram Taluk Inam Pottalpudur Mohideen Andavar Pallivasal Managing Committee and Others
Madras High Court · (1974) ILR (Mad) 315 : (1973) 86 LW 472 : (1973) 2 MLJ 293
High Courts30 Nov 1972
Rajamanicka Mudaliar Vs Vadivelu Mudaliar
Madras High Court · AIR 1973 Mad 319 : (1973) 86 LW 235 : (1973) 1 MLJ 380
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4Madras Village Courts Act, 1889 — Section 46Tamil Nadu Village Courts Act, 1888 — Section 46, 73