High Courts04 May 1973
Amina Bi and Others Vs Khamurunnisa
Madras High Court · (1973) 2 MLJ 314
Transfer of Property Act, 1882 — Section 129
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,702 of 5,229
High Courts04 May 1973
The State of Madras Vs Bombay Ammonia Ltd.
Madras High Court · (1974) 34 STC 364
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 32
High Courts04 May 1973
Sri Ganapathy Mills Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1974) 94 ITR 429
Super Profits Tax Act, 1963 — Rule 1
High Courts04 May 1973
Commissioner of Income Tax Vs Indian Steel Rolling Mills Ltd.
Madras High Court · (1973) ILR (Mad) 327 : (1973) 92 ITR 78
Super Profits Tax Act, 1963 — Rule 1
High Courts04 May 1973
R.M. Veerabhadra Thevar Vs Commissioner of Income Tax
Madras High Court · (1973) 92 ITR 357
Income Tax Act, 1922 — Section 10(2)Taxation Laws (Extension to Merged States and Amendment) Act, 1949 — Section 11
High Courts04 May 1973
Amina Bi and Others Vs Khamurunnissa
Madras High Court · AIR 1974 Mad 54
Transfer of Property Act, 1882 — Section 129
High Courts04 May 1973
Nagammal Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (1974) 94 ITR 387
Super Profits Tax Act, 1963 — Rule 1
High Courts04 May 1973
R. Rathinasabapathy Chettiar Vs Commissioner of Wealth-tax
Madras High Court · (1974) 93 ITR 555
Wealth Tax Act, 1957 — Section 7(1)
High Courts03 May 1973
Muriyattu Nakaranna Krishna Dass Narayana Bhrahmananda Dheerthar Peria Swamiyar Thirumum Pilli Vs Panchayat Union Arudesom Village and Others
Madras High Court · (1978) 87 LW 635 : (1973) 2 MLJ 461
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20
High Courts03 May 1973
Muriyattu Nakaranna Krishna Dass Narayana Brahmananda Dheerthar Peria Swamiyar Thirumum Pillai Vs Panchayat Union and Others
Madras High Court · AIR 1974 Mad 167 : (1974) 87 LW 635
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, Order 41 Rule 33, Order 42 Rule 1, Order 43 Rule 1
High Courts03 May 1973
C.A. Natarajan Vs The Commissioner of Income Tax
Madras High Court · (1973) ILR (Mad) 499
Companies Act, 1956 — Section 481Income Tax Act, 1922 — Section 12B
High Courts02 May 1973
Anthony Servai Vs Pethi Naicker and Others and Kulandama Naicker (died) and Others Narayana Konar and Others Vs Shanmughasundarathammal
Madras High Court · (1973) ILR (Mad) 19 : (1978) 87 LW 254 : (1974) 2 MLJ 19
Hindu Succession Act, 1956 — Section 8
High Courts02 May 1973Allowed
State of Madras Vs E.A.N. Meerakasim Carnatic Seat Company
Madras High Court · (1973) 32 STC 463
Tamil Nadu General Sales Tax Act, 1959 — Item 38
High Courts02 May 1973Allowed
The State of Madras Vs M.P. Rajan and Company
Madras High Court · (1974) ILR (Mad) 461 : (1973) 32 STC 256
High Courts02 May 1973
Dhanalakshmi and Co. Vs The State of Madras
Madras High Court · (1974) 34 STC 186
High Courts02 May 1973
R.K. Manufacturers and Others Vs Minerals and Metals Trading Corporation of India Ltd. and Others
Madras High Court · (1973) 2 MLJ 389
Constitution of India, 1950 — Article 14
High Courts25 Apr 1973Dismissed
K. Balachandran Vs A.M. Muthayyan Mudaliar
Madras High Court · (1974) ILR (Mad) 446
Civil Procedure Code, 1882 — Section 240Civil Procedure Code, 1908 (CPC) — Section 64
High Courts25 Apr 1973Allowed
State of Madras Vs Champion Motor Works
Madras High Court · (1974) 34 STC 338
Central Sales Tax Act, 1956 — Section 12(3)
High Courts25 Apr 1973
Muthiah Vs Michael and Another
Madras High Court · AIR 1974 Mad 237 : (1973) ILR (Mad) 548 : (1978) 87 LW 60 : (1974) 87 LW 60
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1908 — Section 18
High Courts25 Apr 1973Dismissed
The State of Madras Vs Raman and Co. and Others
Madras High Court · (1974) 33 STC 1