COURT ARCHIVE

Madras High Court judgments, 1972

578 judgments · page 6 of 29

High Courts07 Nov 1972

V.S. Kumaraswami Mudaliar and Others Vs The State of Madras and Others

Madras High Court · AIR 1974 Mad 126 : (1973) 86 LW 437

Land Acquisition Act, 1894 — Section 35, 36, 37Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956 — Section 3, 8, 8(1), 8(2), 8(3)

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High Courts07 Nov 1972

In Re: Balan alias Balusami Mudali and Others

Madras High Court · (1973) CriLJ 1311 : (1974) 2 MLJ 460

Penal Code, 1860 (IPC) — Section 109, 302

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High Courts06 Nov 1972

K. Ramanathan Vs The Secretary to the Government, Health and Family Planing Dept. Govt. of Tamilnadu, Madras and another

Madras High Court · (1972) 11 MAD CK 0037

Constitution of India, 1950 — Article 311

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High Courts06 Nov 1972

Shanmugha Udayar and Another Vs Govinda Udayar and Others

Madras High Court · AIR 1974 Mad 127

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High Courts03 Nov 1972

The Government of Madras and Another Vs A. Ramanujulu Chetty Elementary School The Director of Public Instruction and Another Vs Sri Hindu Balapatasala Bharatha Matha Higher Elementary School Vs The Director of Public Instruction and Another

Madras High Court · (1973) 86 LW 440 : (1973) 2 MLJ 41

Tamil Nadu Elementary Education Act, 1920 — Section 47(2)

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High Courts03 Nov 1972

V.P. Thirunavukkarasu Vs The State of Tamil Nadu

Madras High Court · (1973) 86 LW 483 : (1973) 2 MLJ 181

Evidence Act, 1872 — Section 115

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High Courts02 Nov 1972

Valliammal Vs The Authorized Officer, Land Reforms, Coimbatore

Madras High Court · AIR 1973 Mad 321 : (1973) 86 LW 177 : (1973) 1 MLJ 377

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 21, 22, 3(42), 5, 8

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High Courts02 Nov 1972

J.A. Abdul Hamid Vs The Collector of Central Excise

Madras High Court · (1973) 86 LW 837 : (1973) 1 MLJ 311

Constitution of India, 1950 — Article 226

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High Courts02 Nov 1972Allowed

The Government of Madras by the Deputy Secretary to Government Education and Public Health Department and Others Vs The District Educational Officer and Others

Madras High Court · (1974) ILR (Mad) 177

Madras Education Act, 1939 — Section 14Tamil Nadu Education Rules, 1892 — Rule 29ATamil Nadu Elementary Education Act, 1920 — Section 56

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High Courts01 Nov 1972

Govinda Chetti Vs M.V. Chinnappa Udayar

Madras High Court · AIR 1973 Mad 400 : (1973) 86 LW 519 : (1973) 2 MLJ 20

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High Courts31 Oct 1972

Khadir Bi and Others Vs Mammoodunnissa Begum and Others

Madras High Court · AIR 1973 Mad 346

Provincial Insolvency Act, 1920 — Section 28(2), 37, 44, 44(2), 67

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High Courts31 Oct 1972

A. Somu Achari Vs R. Rajamanickam

Madras High Court · AIR 1973 Mad 350 : (1973) 86 LW 563 : (1973) 1 MLJ 205

Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 48(1), 57(2), 57(3)Transfer of Property Act, 1882 — Section 106

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High Courts31 Oct 1972

Periasami Asari and Another Vs President, Iluppur Panchayat Board, Iluppur and Others

Madras High Court · AIR 1973 Mad 250 : (1973) 86 LW 258 : (1973) 1 MLJ 244

Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151

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High Courts31 Oct 1972

V. Raghavachari and Others Vs Narayana Iyengar

Madras High Court · AIR 1973 Mad 323 : (1973) 86 LW 232 : (1973) 1 MLJ 252

Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 67

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High Courts31 Oct 1972Allowed

The Yercaud Coffee Curing Works Ltd. Vs The State of Madras

Madras High Court · (1974) 33 STC 170

Madras General Sales Tax Act, 1939 — Section 12(4)(b)

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High Courts30 Oct 1972Dismissed

H. Gouthamchand Jain Vs State of Tamil Nadu

Madras High Court · (1973) 86 LW 540 : (1973) 2 MLJ 27

Constitution of India, 1950 — Article 258(1)

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High Courts30 Oct 1972

H. Gouthamchand Jain Vs The State of Tamil Nadu

Madras High Court · (1973) 86 LW 540 : (1973) 2 MLJ 27

Constitution of India, 1950 — Article 258(1)Penal Code, 1860 (IPC) — Section 294A

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High Courts27 Oct 1972

Maheswari Metals and Metal Refinery, Bangalore Vs The Madras State Small Industries Corporation Ltd.

Madras High Court · AIR 1974 Mad 39

Civil Procedure Code Amendment Act, 1888 — Section 216Civil Procedure Code, 1859 — Order 7 Rule 6, Order 8 Rule 6, 111Contract Act, 1872 — Section 64, 75

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High Courts27 Oct 1972

Maheswari Metals and Metal Refinery by Partners, Aryam Srirangammal, R. Arumugam and M. Venkatammal Vs The Madras State Small Industries Corporation Limited by Managing Director, Thiru Chobra

Madras High Court · (1973) 86 LW 785 : (1973) 1 MLJ 209

Contract Act, 1872 — Section 64

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High Courts27 Oct 1972

Sri Panchanatheeswaraswami Devasthanam Vs Abdul Majid and Others

Madras High Court · (1974) ILR (Mad) 279

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 15(2), 18, 19, 2(1), 2(15)

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