High Courts27 Oct 1972
Parameswaran Tampi Vs Madhavan Pillai
Madras High Court · AIR 1973 Mad 352 : (1973) 86 LW 100 : (1973) 1 MLJ 282
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 7 of 29
High Courts27 Oct 1972
P. Rangaswami Reddiar and Another Vs R. Krishnaswami Reddiar and Another
Madras High Court · AIR 1973 Mad 251 : (1973) 43 CompCas 232 : (1973) 86 LW 547
Companies Act, 1956 — Section 292, 47
High Courts26 Oct 1972Allowed
The State of Madras Vs S. Mohammed Samiulla Sahib and Company
Madras High Court · (1973) 32 STC 179
Madras General Sales Tax Act, 1939 — Section 10
High Courts26 Oct 1972Allowed
Deputy Commissioner of Commercial Taxes, Tiruchirappalli Division Vs D. Varadaraja Padayachi
Madras High Court · (1973) 32 STC 150
High Courts26 Oct 1972Allowed
Deputy Commissioner of Commercial Taxes, Madurai Division Vs M.R.R.M.S. Palaniappan and Co.
Madras High Court · (1973) 31 STC 387
Income Tax Act, 1922 — Section 2(l)(a)Tamil Nadu General Sales Tax Act, 1959 — Section 2(r)
High Courts25 Oct 1972
S. Ameeran Sahib and Another Vs Somanatha Nadar
Madras High Court · AIR 1973 Mad 308 : (1973) 86 LW 92 : (1973) 1 MLJ 255
Limitation Act, 1963 — Article 123, 124, 164
High Courts24 Oct 1972
C.P. Srinivasam Pillai Vs Chellakumara Gounder
Madras High Court · AIR 1973 Mad 253 : (1973) 86 LW 239 : (1973) 1 MLJ 258
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 11
High Courts24 Oct 1972
The Commissioner, Hindu Religious and Charitable Endowments Vs H.H. Perarulala Ramanuja Jeer and Others
Madras High Court · (1973) ILR (Mad) 534 : (1973) 86 LW 444 : (1973) 2 MLJ 17
High Courts24 Oct 1972
The Commissioner of H.R. and C.E., Madras Vs Perarulala Ramanuja Jeer and Others
Madras High Court · AIR 1974 Mad 129
Interpretation Act, 1889 — Section 11(1), 38(2)
High Courts23 Oct 1972Dismissed
The State of Madras Vs The South Indian Export Company Limited
Madras High Court · (1973) 32 STC 199
High Courts23 Oct 1972Allowed
D. Damodara Rao Vs State of Madras
Madras High Court · (1973) 32 STC 255
High Courts23 Oct 1972
Varadaraja Gounder and Others Vs The State of Tamil Nadu and Another
Madras High Court · AIR 1973 Mad 278 : (1973) 86 LW 709 : (1973) 1 MLJ 408
Land Acquisition Act, 1894 — Section 4(1), 5
High Courts13 Oct 1972
Srinivasan and Another Vs Deputy Superintendent of Police and Others
Madras High Court · (1973) 91 ITR 308
Criminal Procedure Code, 1898 (CrPC) — Section 523Customs Act, 1962 — Section 100Gold (Control) Act, 1968 — Section 66
High Courts13 Oct 1972
K.C. Mohamed Sulaiman and Co. Vs State of Madras and Others
Madras High Court · (1974) ILR (Mad) 1
Ceylon Independence Act, 1947 — Section 6(3)Ceylon Motor Car Act — Section 133(1)Civil Procedure Code, 1908 (CPC) — Section 113
High Courts13 Oct 1972
Mohammad Kunhi and V. Mohanlal Vs S. Mohammad Koya and Others
Madras High Court · (1973) 1 MLJ 227
Criminal Procedure Code, 1898 (CrPC) — Section 523
High Courts13 Oct 1972
K.O. Mohamed Sulaiman and Co. Vs State of Madras and Others
Madras High Court · (1973) 86 LW 693 : (1973) 31 STC 414
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 19
High Courts13 Oct 1972
Haridas Girdhardas and 5 others Vs M. Varadaraja Pillai and another M. Varadaraja Pillai Vs Haridas Girdhardas and others
Madras High Court · (1972) 10 MAD CK 0027
Constitution of India, 1950 — Article 14, 141, 178, 179, 19Presidency Small Cause Courts Act, 1882 — Section 12, 3, 4, 41, 9Specific Relief Act, 1963 — Section 42
High Courts13 Oct 1972
Mohammed Kunhi Vs Mohammed Koya and Others
Madras High Court · (1973) 91 ITR 301
Income Tax Act, 1961 — Section 132, 132(1)
High Courts13 Oct 1972
Commissioner of Agricultural Income Tax Vs Craigmore Land and Produce Co. Ltd.
Madras High Court · (1973) 91 ITR 476
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5
High Courts13 Oct 1972
PL. VRM. Ramaswamy Chettiar Vs Assistant Controller of Estate Duty
Madras High Court · (1974) ILR (Mad) 24 : (1973) 92 ITR 195
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 2(15), 21, 21(1), 5, 85Estate Duty Rules, 1953 — Rule 7, 8, 9