COURT ARCHIVE

Madras High Court judgments, 1973

412 judgments · page 1 of 21

High Courts21 Dec 1973

The Union of India (UOI) and Another Vs S. Sonraj, represented by his power-of Attorney Agent, Shah Sukraj Poonamchand

Madras High Court · (1974) ILR (Mad) 65 : (1978) 87 LW 592 : (1974) 2 MLJ 299

Railways Act, 1890 — Section 75

High Courts21 Dec 1973

The State of Madras Vs Kasthuri Ammal and Others

Madras High Court · (1974) ILR (Mad) 309 : (1978) 87 LW 531 : (1974) 2 MLJ 139

Tamil Nadu Survey and Boundaries Act, 1923 — Section 13

High Courts20 Dec 1973

S. Mohamed Ismail and Others Vs M.S. Mohamed Essa and Others

Madras High Court · AIR 1974 Mad 301 : (1978) 87 LW 337

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4Trade and Merchandise Marks Act, 1958 — Section 105

High Courts20 Dec 1973Dismissed

Govindammal Vs The Collector and Additional District Magistrate, Coimbatore and another

Madras High Court · (1973) 12 MAD CK 0022

High Courts20 Dec 1973

T.V. Velmurugayya Pillai and Others Vs K.V. Lakshmana Perumal

Madras High Court · (1978) 87 LW 899 : (1974) 2 MLJ 295

Hindu Succession Act, 1956 — Section 14(1)

High Courts20 Dec 1973

Thangarajan by father and next friend T.V. Adhinarayana Chetty Vs Union of India (UOI)

Madras High Court · (1974) ILR (Mad) 48 : (1974) 2 MLJ 288

Government of India Act, 1915 — Section 65

High Courts20 Dec 1973Dismissed

Thangarajan Vs Union of India (UOI)

Madras High Court · AIR 1975 Mad 32 : (1978) 87 LW 521 : (1974) 87 LW 521

Constitution of India, 1950 — Article 300, 300(1)

High Courts20 Dec 1973Dismissed

M. Arasu Chettiar and Others Vs S.P. Narasimhalu Naidu and Others

Madras High Court · (1974) ILR (Mad) 322

Madras City Tenants Protection (Amendment) Act, 1972 — Section 3, 4, 5Madras City Tenants Protection Act, 1922 — Section 12, 2(1), 2(4), 4, 9

High Courts20 Dec 1973

S. Sonai Vs The Assistant Security Officer, Southern Railway, Railway Protection Force, Tiruchirapalli and another

Madras High Court · (1973) 12 MAD CK 0003

High Courts19 Dec 1973

Commissioner of Income Tax Vs Stanes Motors (South India) Ltd.

Madras High Court · (1976) 105 ITR 289

Income Tax Act, 1961 — Section 32(1), 34(2), 41(2), 43(2), 45

High Courts19 Dec 1973

Sivanandam Vs Ramabadra Reddy and Others

Madras High Court · (1978) 87 LW 615 : (1974) 87 LW 615 : (1974) 2 MLJ 212

Tamil Nadu Agriculturists Relief Act, 1938 — Section 19

High Courts18 Dec 1973

Sri Vanamamalai Mutt Vs The Panchayat Rajakkalamangalam and Others

Madras High Court · (1978) 87 LW 608 : (1974) 87 LW 608 : (1974) 2 MLJ 323

Tamil Nadu Panchayats Act, 1994 — Section 119, 119(3)

High Courts17 Dec 1973

Controller of Estate Duty Vs Estate of Late H.R. Goosey (by K.S. Nagarajan)

Madras High Court · (1973) ILR (Mad) 323 : (1974) 97 ITR 193

Estate Duty Act, 1953 — Section 21, 5Taxation Laws (Extension to Union Territories) Regulation, 1963 — Section 3, 3(1), 3(3)

High Courts15 Dec 1973Allowed

T.P. Attimuthu Goundar Vs A.K. Parvathammal and Another

Madras High Court · (1973) ILR (Mad) 301

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 41 Rule 20, 107Registration Act, 1877 — Section 77Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 41, 57, 63, 70

High Courts12 Dec 1973Dismissed

S.M. Mohamed Ibrahim and Co. Vs Superintendent of Central Excise and Others

Madras High Court · (1977) 1 ELT 156

High Courts12 Dec 1973

Coimbatore Motor Transport Co-operative Society for Ex-Servicemen Limited and Others Vs The State Transport Appellate Tribunal and Others

Madras High Court · (1974) ILR (Mad) 7 : (1978) 87 LW 718 : (1975) 1 MLJ 171

High Courts11 Dec 1973Dismissed

In Re : Vairavan

Madras High Court · (1973) 12 MAD CK 0021

Evidence Act, 1872 — Section 27

High Courts10 Dec 1973

State of Madras Vs Charles Harold Simpson

Madras High Court · (1974) 2 MLJ 122

Civil Procedure Code, 1908 (CPC) — Section 10

High Courts07 Dec 1973

Annapoorani Aramal Vs Jayavelu Mudaliar and Another

Madras High Court · (1974) 2 MLJ 285

Transfer of Property Act, 1882 — Section 52

High Courts06 Dec 1973

T. Durairajan Vs Sri Kasi Viswanathaswamy Temple (Tawker's Charities)

Madras High Court · (1975) 2 MLJ 323

Land Acquisition Act, 1894 — Section 30, 31(2)