High Courts22 Nov 1973
K.M. Ramalinga Nadar and Another Vs The Collector and Additional District Magistrate (J)
Madras High Court · (1974) 2 MLJ 72
Maintenance of Internal Security Act, 1971 — Section 3(1)(a)(iii), 3(2)(b)
COURT ARCHIVE
Madras High Court judgments, 1973
412 judgments · page 3 of 21
High Courts21 Nov 1973
Kandaswami Mudaliar Vs Munuswamy Udayar and Others
Madras High Court · (1974) ILR (Mad) 23 : (1978) 87 LW 384 : (1974) 2 MLJ 62
Contract Act, 1872 — Section 55
High Courts19 Nov 1973
Chickanna Silk House and Another Vs State of Madras and Another
Madras High Court · (1974) 95 ITR 422
Income Tax Act, 1961 — Section 136, 142, 276(1)Penal Code, 1860 (IPC) — Section 193
High Courts19 Nov 1973
K.V. Nagaraja Iyer and Brothers Vs The Union of India
Madras High Court · (1973) 11 MAD CK 0029
Arbitration Act, 1940 — Section 34
High Courts19 Nov 1973
The Panchapandavamalai Masjid and Others Vs The State of Madras and Others
Madras High Court · (1973) 11 MAD CK 0008
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 6, 6(1), 6(2)
High Courts16 Nov 1973
In Re: Thommeni Nadar and Others
Madras High Court · (1974) CriLJ 1116
Penal Code, 1860 (IPC) — Section 159, 160
High Courts15 Nov 1973
M.S.M. Ratnaswami Nadar Vs Commissioner of Income Tax
Madras High Court · (1975) 100 ITR 669 : (1978) 87 LW 439 : (1974) 87 LW 439
Income Tax Act, 1922 — Section 16(3)Income Tax Act, 1961 — Section 64
High Courts15 Nov 1973
T. Velappan Vs Superintendent of Central Excise and Another
Madras High Court · (1974) 2 MLJ 6
Constitution of India, 1950 — Article 226
High Courts15 Nov 1973
Commissioner of Income Tax Vs Somasundaram Mills (P.) Ltd.
Madras High Court · (1974) 95 ITR 365
High Courts09 Nov 1973
The Cosmopolitan Club Vs The District Employment Officer
Madras High Court · (1974) ILR (Mad) 299 : (1975) 2 LLJ 235 : (1978) 87 LW 720 : (1974) 87 LW 720
COMPANIES ACT, 1956 — Section 617Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 10, 2, 3, 4, 5
High Courts08 Nov 1973
C. Narayanan Vs Madras State Palm Gur Sammelan and Another
Madras High Court · AIR 1974 Mad 281 : (1973) ILR (Mad) 13 : (1978) 87 LW 395
Motor Vehicles Act, 1988 — Section 110, 95, 95(1), 95(2)
High Courts08 Nov 1973
Periaswami Vs Rangaswami and Others
Madras High Court · (1978) 87 LW 460 : (1974) 87 LW 460 : (1974) 2 MLJ 69
Constitution of India, 1950 — Article 226
High Courts02 Nov 1973
T. Balakrishna Mehta Vs Burmah Shell Oil Storage and Distributing Company of India Limited
Madras High Court · (1974) ILR (Mad) 302 : (1978) 87 LW 360 : (1974) 1 MLJ 380
Presidency Small Cause Courts Act, 1882 — Section 47
High Courts01 Nov 1973Dismissed
S. Dhandapani Vs The Inspector of Police, Food Cell, C.I.D., Pollachi
Madras High Court · (1973) ILR (Mad) 56
Maintenance of Internal Security Act, 1971 — Section 3(2)(b)
High Courts01 Nov 1973Dismissed
S. Dhandapani Vs The Inspector of Police, Food Cell, C.I.D.
Madras High Court · (1973) ILR (Mad) 56
Constitution of India, 1950 — Article 14, 19, 19(1), 19(5), 21Maintenance of Internal Security Act, 1971 — Section 10, 11, 12, 12(1), 13
High Courts26 Oct 1973
Commissioner of Income Tax Vs T.V. Sundaram Iyengar and Sons (P.) Ltd.
Madras High Court · (1974) 95 ITR 428
Income Tax Act, 1922 — Section 10(2)
High Courts26 Oct 1973
S. Sankararamakrishnan Vs The State of Tamil Nadu and Another V. Selvaraj Vs The Secretary, Education Department, Government of Tamil Nadu and Another
Madras High Court · (1974) 1 MLJ 475
Constitution of India, 1950 — Article 14, 16, 311
High Courts23 Oct 1973
The Municipal Council Vs The Sree Meenakshi Mills Limited
Madras High Court · (1978) 87 LW 782 : (1974) 87 LW 782 : (1975) 1 MLJ 59
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts23 Oct 1973
B. Tiruvalloor Pillai Vs Seshadri Iyer and Others
Madras High Court · AIR 1974 Mad 282 : (1978) 87 LW 211 : (1974) 87 LW 211
Civil Procedure Code, 1882 — Section 424Civil Procedure Code, 1908 (CPC) — Section 80Court of Wards Act — Section 49
High Courts22 Oct 1973
L.C. Balakrishnan and Bros. (P.) Ltd. and Others Vs The Regional Transport Authority, Madurai and Another
Madras High Court · AIR 1974 Mad 381
Motor Vehicles Act, 1988 — Section 91(1)