High Courts02 Jul 1973Dismissed
State of Madras Vs Sheik Ismail and Sons
Madras High Court · (1974) 34 STC 464
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,701 of 5,229
High Courts02 Jul 1973
Ghourinissa and Others Vs S.J. Kirmani
Madras High Court · AIR 1974 Mad 191 : (1973) 86 LW 749
Contract Act, 1872 — Section 25, 25(3)Limitation Act, 1963 — Section 18
High Courts27 Jun 1973
T.K. Santhanagopa'a Chettiar and Others Vs Thimmi M. Seetharama Chettiar and Others Thimmi M. Seetharama Chettiar and Ans. Vs T.K. Santhanagopa'a Chettiar and Others
Madras High Court · (1974) ILR (Mad) 222 : (1978) 87 LW 182 : (1974) 1 MLJ 215
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 26Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63
High Courts27 Jun 1973Allowed
The State of Tamil Nadu Vs Indian Express (Madurai) Limited
Madras High Court · (1974) 34 STC 231
High Courts27 Jun 1973
The State of Tamil Nadu Vs E.A.N. Abdul Latheef and Company
Madras High Court · (1974) 33 STC 110
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts27 Jun 1973
Commissioner of Agricultural Income Tax Vs Ouchterloney Valley Estates (1938) Ltd.
Madras High Court · (1975) 101 ITR 268
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5
High Courts27 Jun 1973Dismissed
Veerasekhara Varmarayar Vs Amirthavalliammal and Others
Madras High Court · AIR 1975 Mad 51 : (1974) ILR (Mad) 97 : (1978) 87 LW 397
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Hindu Succession Act, 1956 — Section 30, 4, 6
High Courts27 Jun 1973
The Commissioner of Agricultural Income Tax, Madras Vs M/s. Ochterlary Valley Estates, (1930) Ltd. Nilgiris
Madras High Court · (1973) 06 MAD CK 0002
Income Tax Act, 1961 — Section 5(1), 5(e), 80E
High Courts26 Jun 1973
T.A. Taylor and Company (Madras) Private Ltd. Vs The Government of Madras
Madras High Court · (1974) 34 STC 391
Madras Prohibition Act, 1937 — Section 21A
High Courts26 Jun 1973
Guruswami Mudaliar Vs Angaiyarkanni Ammal and Others
Madras High Court · AIR 1974 Mad 194 : (1973) 86 LW 824
High Courts22 Jun 1973
Dhanapal Bus Service (P) Limited Vs K.R. Venkatesan and Others
Madras High Court · (1976) 1 LLJ 15
High Courts20 Jun 1973Dismissed
The State of Tamil Nadu Vs Roy Amin And Company Pvt. Ltd.
Madras High Court · (1974) 33 STC 586
Central Sales Tax Act, 1956 — Section 5
High Courts19 Jun 1973Dismissed
The State of Tamil Nadu Vs Venkateswara Roller Flour Mills and Metal Industries
Madras High Court · (1974) 33 STC 369
High Courts19 Jun 1973
Swadeshi Cotton Mills Company Ltd. Vs Commune of Pondicherry and Others
Madras High Court · (1974) 1 MLJ 282
High Courts19 Jun 1973Allowed
K.V. Subbiah Pillai and Another Vs The State of Madras
Madras High Court · (1974) ILR (Mad) 1
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 100(2)Tamil Nadu Liberalised Pension Rules, 1960 — Rule 21, 4
High Courts04 May 1973
K. Nallathambi Pillai Vs Commissioner of Income Tax
Madras High Court · (1975) 98 ITR 13
Income Tax Act, 1961 — Section 256
High Courts04 May 1973
C.A. Natarajan Vs Commissioner of Income Tax
Madras High Court · (1973) 92 ITR 347
Income Tax Act, 1922 — Section 12B
High Courts04 May 1973
Commissioner of Wealth-tax Vs Ranganayaki Gopalan and Others
Madras High Court · (1973) 92 ITR 529
Wealth Tax Act, 1957 — Section 2, 27(1)
High Courts04 May 1973
Commissioner of Income Tax Vs Carborundum Company
Madras High Court · (1973) ILR (Mad) 475 : (1973) 92 ITR 411
Income Tax Act, 1922 — Section 2(5A), 4(1), 42