High Courts14 Mar 1973
Sydney Victor and Another Vs Janab S. Kader Sheriff and Others
Madras High Court · (1974) ACJ 318 : AIR 1974 Mad 344 : (1978) 87 LW 365 : (1974) 87 LW 365
COURT ARCHIVE
Madras High Court judgments, 1973
412 judgments · page 16 of 21
High Courts14 Mar 1973
Kolandaswami Gounder and Others Vs K.M. Chandran and Another
Madras High Court · AIR 1973 Mad 430 : (1973) 86 LW 319 : (1973) 2 MLJ 359
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115
High Courts13 Mar 1973
T.A.S. Rathnam Brothers Vs The Commissioner of the Corporation of Madras
Madras High Court · AIR 1973 Mad 465 : (1974) ILR (Mad) 215 : (1973) 86 LW 427
Madras City Municipal Corporation Act, 1919 — Section 100, 105, 105(1), 3, 3(4)Madras City Municipal Corporation Rules — Rule 14, 15, 4Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(2), 26(1), 26(2)
High Courts13 Mar 1973
Paul Ponnusami Nadar and Another Vs Jayaprakash and Others
Madras High Court · AIR 1974 Mad 92
High Courts13 Mar 1973
Indian Institute of Engineering Technology Vs Commissioner of Income Tax
Madras High Court · (1973) 92 ITR 94
High Courts13 Mar 1973
Paul Ponnuswamy Nadar and Another Vs Jayaprakash and Others
Madras High Court · (1973) 86 LW 468 : (1973) 2 MLJ 166
High Courts13 Mar 1973
Commissioner of Agricultural Income Tax Vs H.Y. Cassim Sait
Madras High Court · (1974) 94 ITR 467
High Courts13 Mar 1973
K.R.S. Gurumurthy Pathar (by L.R.) Vs Commissioner of Income Tax
Madras High Court · (1974) 96 ITR 404
Income Tax Act, 1922 — Section 28(1)
High Courts12 Mar 1973
Sarayakaran Vs Perumal
Madras High Court · AIR 1973 Mad 448 : (1973) 86 LW 419
Partition Act, 1893 — Section 2, 3, 3(1)
High Courts12 Mar 1973Dismissed
Chesebrough Pond's Inc. Vs The Appellate Assistant Commissioner (C.T.) III and Another
Madras High Court · (1973) 32 STC 464
High Courts09 Mar 1973
Commissioner of Income Tax, Madras II Vs South Arcot District Co-operative Marketing Society Ltd.
Madras High Court · (1973) 92 ITR 371
Income Tax Act, 1922 — Section 14(3)(i), 14(3)(iv)
High Courts09 Mar 1973
Commissioner of Income Tax Vs South Arcot District Co-operative Marketing Society Ltd.
Madras High Court · (1989) 176 ITR 117
Income Tax Act, 1922 — Section 14(3)
High Courts09 Mar 1973
South Arcot District Co-operative Supply and Marketing Society Ltd. Vs Commissioner of Income Tax
Madras High Court · (1973) ILR (Mad) 438 : (1974) 97 ITR 500
Income Tax Act, 1922 — Section 14(3), 15B(2)
High Courts09 Mar 1973Dismissed
The Management of '7' Mark Beedi Factoby and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1973) ILR (Mad) 350
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 40, 40(1)Industrial Disputes Act, 1947 — Section 1, 10, 10(1), 12(3), 2Payment of Bonus Act, 1965 — Section 1(3), 10, 11, 2(13), 2(14)
High Courts08 Mar 1973
Commissioner of Income Tax Vs Ajax Products Ltd. (In Voluntary Liquidation)
Madras High Court · (1974) ILR (Mad) 662 : (1976) 104 ITR 375
Finance Act, 1956 — Section 2(1)Income Tax Act, 1922 — Section 55
High Courts07 Mar 1973
A.P. Dorairaj Vs The State of Madras
Madras High Court · (1974) ACJ 174 : AIR 1974 Mad 252 : (1973) ILR (Mad) 43 : (1978) 87 LW 21 : (1974) 87 LW 21
Motor Vehicles Act, 1988 — Section 110
High Courts06 Mar 1973
Dhala Tanning Company, Gemini Studios, Madras, Vijaya Productions (P.) Limited, Lessees of Vijaya Vauhini Studio Vs Employees State Insurance Corporation
Madras High Court · (1973) ILR (Mad) 382 : (1978) 87 LW 44 : (1974) 1 MLJ 71
Employees State Insurance Act, 1948 — Section 75(2)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts06 Mar 1973
E.A.E.T. Sundararaj Vs Commissioner of Income Tax
Madras High Court · (1974) 95 ITR 454
Income Tax Act, 1961 — Section 66(2)
High Courts02 Mar 1973
The Karur Vysia Bank Ltd., Coimbatore Vs Ramachandra C. Oza and Others
Madras High Court · AIR 1974 Mad 209
Civil Procedure Code, 1908 (CPC) — Section 20