COURT ARCHIVE

Madras High Court judgments, 1972

578 judgments · page 5 of 29

High Courts17 Nov 1972

Gopal Naidu and Executive Officer Kallalagar Devasthanam Vs The Special Tahsildar for Land Acquisition, Neighbourhood Project and Others

Madras High Court · (1978) 87 LW 67 : (1974) 1 MLJ 124

Land Acquisition Act, 1894 — Section 30

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High Courts17 Nov 1972

Thirulakshmi Ammal and Executive Officer Vs The Special Tahsildar for Land Acquisition, Neighbourhood Project and Others

Madras High Court · (1973) ILR (Mad) 230 : (1973) 86 LW 613 : (1973) 2 MLJ 317

Land Acquisition Act, 1894 — Section 30, 32(1)

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High Courts17 Nov 1972

T.V. Sambandam Chetty Vs St. Francis Xavier's Church

Madras High Court · (1973) 86 LW 516 : (1973) 2 MLJ 2

Madras City Tenants Protection Act, 1922 — Section 9

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High Courts17 Nov 1972

Thirulakshmi Ammal Vs The Special Tahsildar and Others

Madras High Court · AIR 1974 Mad 182

Land Acquisition Act, 1894 — Section 30, 32(1)

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High Courts17 Nov 1972

P.L. Subramania Chettiar Vs P.L. Uthaman Chettiar

Madras High Court · AIR 1974 Mad 5

Madras Estates Land (Reduction of Rent) Act, 1947 — Section 22, 23

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High Courts17 Nov 1972

M. E. Muthirula Mudaliar Vs M. E. Nataraja Mudaliar and Others Executive Officer Vs The Special Tahsildar for Land Acquisition and Others

Madras High Court · (1978) 87 LW 643 : (1974) 1 MLJ 129

Land Acquisition Act, 1894 — Section 30

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High Courts17 Nov 1972

P.K. Subramania Chettiar Vs P.L. Uthaman Chettiar

Madras High Court · AIR 1974 Mad 5

Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 7

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High Courts17 Nov 1972

P.L. Subramaniam Chettiar Vs P.L. Uthaman Chettiar

Madras High Court · (1973) 1 MLJ 386

Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 7

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High Courts15 Nov 1972Allowed

A. Loganathan Vs The Secretary to the Government of India, Ministry of Finance, Dept. of Revenue and Insurance, New Delhi and others

Madras High Court · (1972) 11 MAD CK 0029

Central Excise Rules, 1944 — Rule 160Central Excises and Salt Act, 1944 — Section 40

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High Courts15 Nov 1972Allowed

A. Loganathan Vs The Secretary to the Government of India, Ministry of Finance, Dept of Revenue and Insurance, New Delhi and others

Madras High Court · (1972) 11 MAD CK 0007

Central Excises and Salt Act, 1944 — Section 40

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High Courts14 Nov 1972

Seth Sundardas Harbhagwandas and Others Vs The Indian Bank Ltd. and Others

Madras High Court · (1973) 86 LW 195 : (1973) 1 MLJ 429

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High Courts14 Nov 1972

Mahboob Bi Vs Tax Recovery Officer and Another

Madras High Court · (1974) 93 ITR 127

Income Tax Act, 1961 — Rule 85

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High Courts14 Nov 1972

Sundardas Harbhagwandas and Others Vs The Indian Bank Ltd., Madras and Others

Madras High Court · AIR 1974 Mad 119

Madras High Court (Original Side) Rules, 1956 — Order 5

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High Courts13 Nov 1972

M. Gomathi Vs S. Natarajan

Madras High Court · AIR 1973 Mad 247 : (1973) 86 LW 213 : (1973) 1 MLJ 246

Civil Procedure Code, 1908 (CPC) — Section 20, 21, 4Divorce Act, 1869 — Section 10, 11, 3(3)Hindu Marriage Act, 1955 — Section 19, 20, 21

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High Courts13 Nov 1972

The Vanguard Insurance Co. Ltd. Vs Padma and Another K. Padma Vs Ambalal and Another

Madras High Court · (1973) ACJ 454 : (1973) 86 LW 473 : (1973) 2 MLJ 276

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High Courts10 Nov 1972Dismissed

Pioneer Match Works and Another Vs Deputy Commercial Tax Officer and Others

Madras High Court · (1974) 34 STC 266

Central Sales Tax Act, 1956 — Section 13, 15, 2, 6, 8Constitution of India, 1950 — Article 14, 19, 213, 246, 301

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High Courts09 Nov 1972

A. Venkataswami Naidu Vs The State of Tamil Nadu

Madras High Court · (1973) 86 LW 521 : (1973) 1 MLJ 410

Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 9(2)(b)

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High Courts09 Nov 1972

A. Venkatasami Naidu Vs The State of Tamil Nadu

Madras High Court · AIR 1974 Mad 124

Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(49), 5, 6, 73, 83

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High Courts09 Nov 1972

Ponnuswami Reddiar Vs Lalitha and Others

Madras High Court · (1973) 1 MLJ 414

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(a), 151

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High Courts09 Nov 1972

Dr. H.T. Veera Reddi Vs Smt. Kistamma

Madras High Court · (1973) 86 LW 776 : (1973) 1 MLJ 300

Hindu Marriage Act, 1955 — Section 9

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