High Courts30 Nov 1972
Balasubramania Nadalvar Vs Saraboji Gounder
Madras High Court · AIR 1973 Mad 305 : (1973) 86 LW 740 : (1973) 1 MLJ 248
Evidence Act, 1872 — Section 116
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 4 of 29
High Courts30 Nov 1972
The Life Insurance Corporation Higher Grade Assistants Association Vs Life Insurance Corporation of India and Others
Madras High Court · (1973) 1 LLJ 87
Constitution of India, 1950 — Article 12, 14, 16, 162, 226General Clauses Act, 1897 — Section 11Industrial Disputes Act, 1947 — Section 10, 12, 13, 15, 18
High Courts30 Nov 1972
Manjini Mudaliar Vs Karunanidhi and Others
Madras High Court · AIR 1973 Mad 399 : (1973) 86 LW 500 : (1973) 1 MLJ 404
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts30 Nov 1972
Palaniappan and Others Vs Kuppammal and Others
Madras High Court · (1974) ILR (Mad) 545
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 15Registration Act, 1877 — Section 17, 17(1), 49
High Courts29 Nov 1972
Varadappa Naicker Vs Appavu alias Ramaswami Gounder
Madras High Court · (1973) 86 LW 328 : (1973) 1 MLJ 346
Hindu Succession Act, 1956 — Section 8
High Courts29 Nov 1972
Varadappa Naicker Vs Appavu alias Ramaswami Gaunder
Madras High Court · AIR 1973 Mad 454
Hindu Succession Act, 1956 — Section 14, 8
High Courts29 Nov 1972
The Trustees of the Port or Madras Vs Roberts Maclean and Company Limited and Another
Madras High Court · (1973) 86 LW 724 : (1973) 2 MLJ 455
Madras Port Trust Act, 1905 — Section 110
High Courts27 Nov 1972
Eswari Bai Vs The Collector of Madras
Madras High Court · (1973) 86 LW 507 : (1973) 2 MLJ 5
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts27 Nov 1972
Commissioner of Gift-tax Vs K.P.S.V. Duraiswamy Nadar (Decd.) (By Legal Representative)
Madras High Court · (1973) ILR (Mad) 475 : (1973) 91 ITR 473
Gift Tax Act, 1958 — Section 2Partnership Act, 1932 — Section 14, 29, 48, 55(1)
High Courts24 Nov 1972
G. Sivaram Chetty Vs Srinivasa Odavar
Madras High Court · (1973) CriLJ 1680
Criminal Procedure Code, 1898 (CrPC) — Section 417
High Courts23 Nov 1972
Kuppa Gounder Vs Sivaprakasam and Others
Madras High Court · (1973) 86 LW 481 : (1973) 2 MLJ 186
Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts23 Nov 1972
Kuppa Goundar Vs Sivaprakasam and Others
Madras High Court · AIR 1974 Mad 115
Hindu Minority and Guardianship Act, 1956 — Section 8Limitation Act, 1963 — Article 144, 44
High Courts23 Nov 1972
A.R. Narayanan and Others Vs Wealth-tax Officer and Others
Madras High Court · (1974) 94 ITR 393
Wealth Tax Act, 1957 — Section 5(1)
High Courts23 Nov 1972
A Dhoddiah Chettiar Vs Madukkarai (Niligiris) Estates Tea Factory and Another
Madras High Court · (1978) 87 LW 412 : (1974) 1 MLJ 146
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 92Presidency Towns Insolvency Act, 1909 — Section 55
High Courts22 Nov 1972
T.G. Appanda Mudaliar Vs The State of Madras
Madras High Court · AIR 1973 Mad 276 : (1973) 86 LW 228 : (1973) 1 MLJ 263
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 1(1), 1(3), 2(1)
High Courts21 Nov 1972
The State of Tamil Nadu and Another Vs T.N. Chandrasekaran and G. Devandrakumar and Another The Personal Assistant to the Collector of Madras and Another Vs P.M. Sundaram and Another
Madras High Court · (1973) ILR (Mad) 621 : (1973) 86 LW 414 : (1973) 2 MLJ 89
Constitution of India, 1950 — Article 14, 19(1)
High Courts21 Nov 1972
Rajamani Ammal Vs Bhoorasami Padayachi and Others
Madras High Court · (1973) 86 LW 325 : (1973) 1 MLJ 400
Contract Act, 1872 — Section 16
High Courts21 Nov 1972
Rajamani Ammal Vs Bhoorasami Padayachi and Another
Madras High Court · AIR 1974 Mad 36
Contract Act, 1872 — Section 16, 19ALimitation Act, 1963 — Article 56, 58, 59, 65Trusts Act, 1882 — Section 89
High Courts21 Nov 1972
The State of Tamil Nadu Vs T.N. Chandrasekharan
Madras High Court · AIR 1974 Mad 117
Constitution of India, 1950 — Article 14, 19(1)Stamp (Madras Amendment) Act, 1967 — Section 27, 3
High Courts21 Nov 1972
Express Newspapers (P.) Ltd. Vs Income Tax Officer, Administration and Collection and Another
Madras High Court · (1973) 88 ITR 255
Income Tax Act, 1961 — Section 139(1), 271(1)