High Courts17 Jul 1973Allowed
Universal Radiators Vs The State of Tamil Nadu
Madras High Court · (1974) 33 STC 341
Tamil Nadu General Sales Tax Act, 1959 — Section 36
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,700 of 5,229
High Courts17 Jul 1973Dismissed
Indian Steel Rolling Mills Vs The State of Madras
Madras High Court · (1974) 34 STC 445
Central Sales Tax Act, 1956 — Section 8
High Courts17 Jul 1973
The Madras State Wakf Board, Madras Vs Khazi Mohideen Sheriff
Madras High Court · AIR 1974 Mad 225 : (1978) 87 LW 375 : (1974) 87 LW 375
Waqf Act, 1954 — Section 3(1), 3(A), 4, 5, 6
High Courts10 Jul 1973Allowed
The State of Tamil Nadu Vs East India Rubber Works
Madras High Court · (1974) 33 STC 399
Tamil Nadu General Sales Tax Act, 1959 — Section 32
High Courts10 Jul 1973Dismissed
M. Jeewajee and Co. Vs The State of Tamil Nadu
Madras High Court · (1974) 34 STC 4
Tamil Nadu General Sales Tax Act, 1959 — Section 8
High Courts10 Jul 1973
The Agricultural Farms Ltd. Vs The State of Tamil Nadu
Madras High Court · (1974) 34 STC 143
High Courts10 Jul 1973
Dalmia Cement (Bharat) Ltd. Vs Government of Madras
Madras High Court · (1974) 97 ITR 472
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 10
High Courts10 Jul 1973Dismissed
Loomchand Sait Vs The Revenue Divisional Officer, Trichy and Others
Madras High Court · AIR 1975 Mad 177 : (1973) ILR (Mad) 214 : (1975) 88 LW 207
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 30, 31(2), 54Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Article 1, 20
High Courts09 Jul 1973Dismissed
The State of Madras Vs Bramhappa Tavanappanavar (Mysore) Private Ltd.
Madras High Court · (1974) 33 STC 601
High Courts09 Jul 1973
The Workmen of Salem Co-operative Motor Society for Ex-Servicemen Ltd. Vs The Government of Tamil Nadu and Another
Madras High Court · (1974) ILR (Mad) 176 : (1974) 2 LLJ 385 : (1975) 88 LW 233
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts09 Jul 1973
K.M. Adam Vs Gopalakrishnan
Madras High Court · AIR 1974 Mad 232 : (1973) ILR (Mad) 533 : (1978) 87 LW 79 : (1974) 87 LW 79
Hindu Adoptions and Maintenance Act, 1956 — Section 2(1), 2(3)
High Courts09 Jul 1973
Sabarianandam Nadar Martarulappan Nadar Vs Chellachami Nadachi and Another
Madras High Court · AIR 1974 Mad 229 : (1973) ILR (Mad) 557 : (1978) 87 LW 76 : (1974) 87 LW 76
Provincial Insolvency Act, 1920 — Section 56
High Courts09 Jul 1973
Gopalakrishna Mudaliar and Others Vs Rajan Kattalai of Sri Thiyagaraja-swami Devastanam and Others
Madras High Court · (1974) 1 MLJ 184
Madras Estates Land Act, 1908 — Section 3(2)(d)Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 41
High Courts09 Jul 1973
The State of Tamil Nadu Vs Binny's Engineering Works Ltd.
Madras High Court · (1975) 35 STC 260
Madras General Sales Tax Act, 1939 — Section 3(3)
High Courts08 Jul 1973Dismissed
All India Insurance Employees' Association and Others Vs The Life Insurance Corporation, Higher Grade, Assistants' Association and Others
Madras High Court · (1974) ILR (Mad) 185
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 1, 12, 14, 16, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(2), 13(3)
High Courts05 Jul 1973
B.N. Mathur and Another Vs The Union of India
Madras High Court · AIR 1974 Mad 233 : (1973) ILR (Mad) 412 : (1978) 87 LW 55 : (1974) 87 LW 55
Contract Act, 1872 — Section 73, 74, 75
High Courts05 Jul 1973Allowed
Palanisamy Gounder and Another Vs Komaraswamy Gounder
Madras High Court · AIR 1975 Mad 50 : (1978) 87 LW 224
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4A(1), 4A(3)
High Courts03 Jul 1973Allowed
Kuppuswami Mudaliar and Sons Vs State of Madras
Madras High Court · (1974) 34 STC 6
Central Sales Tax Act, 1956 — Section 8Sales of Goods Act, 1930 — Section 19
High Courts03 Jul 1973
Devi and Co. Vs The Regional Provident Fund Commissioner and Another
Madras High Court · (1975) 88 LW 139 : (1974) 1 MLJ 19
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(5), 19A