High Courts12 Oct 1972
Employees' State Insurance Corporation Vs Prabhulal Brothers
Madras High Court · (1974) ILR (Mad) 171 : (1973) 1 LLJ 304 : (1973) 86 LW 101
Employees State Insurance Act, 1948 — Section 2
COURT ARCHIVE
Madras High Court judgments, 1972
578 judgments · page 8 of 29
High Courts11 Oct 1972
Rangaswamy Reddiar (died) and Others Vs Jayalakshmi Ammal
Madras High Court · (1974) ILR (Mad) 167 : (1973) 86 LW 518 : (1973) 2 MLJ 1
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts11 Oct 1972
Rangaswamy Reddiar (Died) and Others Vs C. Jayalakshmi Ammal
Madras High Court · AIR 1974 Mad 6
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts11 Oct 1972Dismissed
The State of Madras Vs Smt. K.A. Valliammal and Others
Madras High Court · (1973) 31 STC 581
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts11 Oct 1972
Sree Ayyanar Spinning and Weaving Mills Ltd. Vs V.V.V. Rajendran and Another
Madras High Court · (1973) 2 MLJ 68
Companies Act, 1956 — Section 81
High Courts10 Oct 1972
V. Devaki Ammal Vs Assistant Controller of Estate Duty
Madras High Court · (1973) 91 ITR 24
Constitution of India, 1950 — Article 14, 366(9)Estate Duty Act, 1953 — Section 10, 11, 12, 13, 14
High Courts09 Oct 1972
Stanmore (Anamallay) Estates Ltd. Vs Government of Madras
Madras High Court · (1973) ILR (Mad) 688 : (1973) 92 ITR 168
Constitution of India, 1950 — Article 366(1)Tamil Nadu Agricultural Income Tax Rules, 1955 — Rule 7
High Courts09 Oct 1972Allowed
Egberts India (P.) Ltd. Vs The State of Madras
Madras High Court · (1973) ILR (Mad) 160 : (1973) 31 STC 569
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts06 Oct 1972
K.R. Chinnikrishna Chetty Vs K. Venkatesa Mudaliar and Another
Madras High Court · AIR 1974 Mad 7
Trade and Merchandise Marks Act, 1958 — Section 11, 12(1), 9
High Courts06 Oct 1972
Kirorimal Kashiram Vs B.R. Venkatachalapathy Chettiar
Madras High Court · AIR 1973 Mad 256 : (1973) 86 LW 558 : (1973) 1 MLJ 279
Sales of Goods Act, 1930 — Section 54(2)
High Courts06 Oct 1972
K.R. Chinnikrishna Chetty trading as Ragha and Company Vs K. Venkatesa Mudaliar and K. Krishnamurthy Mudaliar trading as Ambal and Company and Another
Madras High Court · (1973) 2 MLJ 98
Trade and Merchandise Marks Act, 1958 — Section 12(i)
High Courts05 Oct 1972Dismissed
P. Manickam Chettiar Vs The Government of Madras
Madras High Court · (1973) 32 STC 74
Tamil Nadu General Sales Tax Act, 1959 — Section 16, 34
High Courts05 Oct 1972Dismissed
Deputy Commissioner of Commercial Taxes, Madurai Division Vs K.M. Thomas and Co.
Madras High Court · (1973) ILR (Mad) 683 : (1973) 31 STC 529
Madras General Sales Tax Act, 1939 — Section 12(3)
High Courts05 Oct 1972
A.E.K. Kaliappa Nadar Vs S.V.K.R. Amirthavalavandammal and Another
Madras High Court · AIR 1973 Mad 255 : (1973) ILR (Mad) 180
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts05 Oct 1972
A.B.K. Kaliappa Nadar Vs S.V.K.R. Amirthavalavandammal and Another
Madras High Court · (1973) 86 LW 61 : (1973) 1 MLJ 126
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts29 Sept 1972Dismissed
R. Chidambaranathan Vs Gannon Dunkerly and Co. (Madras) Ltd. Syed Mohiddin Vs Official Liquidator (Gannon Dunkerly and Co. (Madras) Ltd.)
Madras High Court · (1973) 43 CompCas 500
Companies Act, 1956 — Section 446(1)
High Courts29 Sept 1972
P. Krishnammal Vs A. Mahadeva Iyer A. Mahadeva Iyer Vs P. Krishnammal
Madras High Court · (1973) 1 MLJ 344
Criminal Procedure Code, 1898 (CrPC) — Section 488, 489(2)
High Courts29 Sept 1972
Sivaramalinga Thevar Vs V.S.T. Ahamed Haseem
Madras High Court · AIR 1974 Mad 13
High Courts29 Sept 1972
Syed Mohiddin (3rd party) Vs Official Liquidator, Madras, Liquidator of Gannon Dunkerly and Co. (now in liquidation)
Madras High Court · (1972) 09 MAD CK 0006
Companies Act, 1956 — Section 171, 446, 446(1)
High Courts27 Sept 1972
Ajax Products Ltd. (In Voluntary Liquidation) Vs Commissioner of Income Tax
Madras High Court · (1974) ILR (Mad) 395 : (1973) 91 ITR 327
Income Tax Act, 1922 — Section 66(5), 66(7)