COURT ARCHIVE

Madras High Court judgments, 1973

412 judgments · page 7 of 21

High Courts09 Aug 1973Allowed

B. Yegnanarayaniah Vs The Official Trustee

Madras High Court · (1974) ILR (Mad) 53

Constitution of India, 1950 — Article 21, 215Contempt of Courts Act, 1971 — Section 10, 14, 15, 17, 2, 2Penal Code, 1860 (IPC) — Section 70

High Courts09 Aug 1973Allowed

In Re : B. Yegnanarayaniah

Madras High Court · (1973) 08 MAD CK 0021

Contempt of Courts Act, 1971 — Section 12

High Courts09 Aug 1973

S. Saradha and Another Vs The State of Tamil Nadu and Others

Madras High Court · (1974) 1 MLJ 466

Madras City Municipal Corporation Act, 1919 — Section 87(4)

High Courts09 Aug 1973

Madras Motor and General Insurance Co. Ltd. Vs Jagadeeswari and Others

Madras High Court · AIR 1974 Mad 318 : (1978) 87 LW 231 : (1974) 87 LW 231

Motor Vehicles Act, 1988 — Section 101, 110, 96(1), 96(2)

High Courts09 Aug 1973

B. Yegnanarayaniah and Alladi Subramanian Vs B. Yegnanarayaniah and Another

Madras High Court · (1974) 1 MLJ 155

Contempt of Courts Act, 1971 — Section 12Penal Code, 1860 (IPC) — Section 70

High Courts09 Aug 1973Allowed

Hindustan Steel Limited Vs The Joint Commercial Tax Officer and Others

Madras High Court · (1974) 34 STC 79

Central Sales Tax Act, 1956 — Section 3Tamil Nadu General Sales Tax Act, 1959 — Section 16, 3, 4, 9

High Courts09 Aug 1973

Hindustan Steel Ltd. Vs The Joint Commercial Tax Officer and Others

Madras High Court · (1974) 2 MLJ 112

Central Sales Tax Act, 1956 — Section 3(2)(b), 3(a), 4(2)(b), 4(a)(b), 9(1)

High Courts08 Aug 1973

Commissioner of Income Tax/Wealth-Tax, Madras-I Vs A.R. Sahasranamam.

Madras High Court · (1974) 97 ITR 511

High Courts06 Aug 1973

The Accountant-General and Another and T.G. Srinivasan Vs S. Doraiswamy and Others and Vaidyanathan and Others

Madras High Court · (1973) 86 LW 730 : (1973) 2 MLJ 465

Constitution of India, 1950 — Article 148(1)Government of India Act, 1915 — Section 96, 96D

High Courts03 Aug 1973

Brahadambal and Others Vs Sri Swayambunathaswami Devasthanam and Others

Madras High Court · (1975) 88 LW 155 : (1975) 1 MLJ 161

High Courts02 Aug 1973

The Joint Receivers of Nilambur Kavilakam Forests and others Vs The State of Madras and others

Madras High Court · (1974) ILR (Mad) 515

Constitution of India, 1950 — Article 31(2A), 31A, 31A(1)(b), 31A(a)

High Courts02 Aug 1973Allowed

The Joint Receivers of Nilambur Kovilakam Forests and Others Vs The State of Madras and Others

Madras High Court · (1974) ILR (Mad) 515

Constitution of India, 1950 — Article 14, 19, 31, 31(2A), 31ATamil Nadu Private Forests (Assumption of Management) Act, 1961 — Section 12, 14, 16, 17, 18, 18

High Courts02 Aug 1973

Perumal and Others Vs G. Ellusamy Reddiar and Another

Madras High Court · (1974) ILR (Mad) 228 : (1978) 87 LW 122 : (1974) 1 MLJ 292

Fatal Accidents Act, 1855 — Section 1A

High Courts02 Aug 1973

K. Narayanaswami and Another Vs P.N. Viswanathan and Another

Madras High Court · (1974) CriLJ 1524

Penal Code, 1860 (IPC) — Section 420

High Courts01 Aug 1973

K. Narayana Rao Vs Meenakshi Velu and Others Meenakshi Velu Vs Kasturi Sakuntala and Others Kasturi Sankuntala Vs V. Ranganathan Chetty and Another

Madras High Court · (1973) ILR (Mad) 543 : (1973) 86 LW 736 : (1973) 2 MLJ 467

Transfer of Property Act, 1882 — Section 69

High Courts01 Aug 1973

K. Narayana Rao Vs Meenakshi Velu and Others

Madras High Court · AIR 1974 Mad 158

Transfer of Property Act, 1882 — Section 60, 69

High Courts31 Jul 1973

The State of Tamil Nadu Vs Cauvery Spinning and Weaving Mills Limited

Madras High Court · (1974) 33 STC 506

Constitution of India, 1950 — Article 286

High Courts31 Jul 1973

Bhagwan Motor Company Vs The Government of Madras

Madras High Court · (1975) 2 MLJ 289

Tamil Nadu General Sales Tax Act, 1959 — Section 16(2)

High Courts31 Jul 1973

Commissioner of Income Tax Vs I.G. Mackintosh and Another

Madras High Court · (1973) 99 ITR 419

Income Tax Rules, 1922 — Rule 24AIncome Tax Rules, 1962 — Rule 3

High Courts31 Jul 1973

R.S.S. Shanmugam Pillai and Sons Vs Commissioner of Income Tax

Madras High Court · (1974) 95 ITR 109

Income Tax Act, 1922 — Section 4A, 66(5)Income Tax Act, 1961 — Section 6(2)