High Courts17 Apr 1973
C.K. Kuppuramulu Vs A. Varadarajulu
Madras High Court · AIR 1973 Mad 479 : (1973) 86 LW 497 : (1973) 2 MLJ 108
Evidence Act, 1872 — Section 92
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,704 of 5,229
High Courts17 Apr 1973
B.M. Kuppuswami Mudaliar, Partner, Venus Talkies, Korukkupet Vs The Collector of Chingleput and Others
Madras High Court · (1973) 86 LW 731 : (1974) 1 MLJ 51
Constitution of India, 1950 — Article 226
High Courts17 Apr 1973Dismissed
Ramachandran and Another Vs Rukmangadan and Others
Madras High Court · AIR 1975 Mad 60 : (1974) ILR (Mad) 70 : (1978) 87 LW 184
Limitation Act, 1908 — Article 140, 44
High Courts12 Apr 1973
N.V. Mani Vs G.T. Rajan
Madras High Court · (1975) 1 MLJ 20
Motor Vehicles Act, 1988 — Section 112
High Courts12 Apr 1973
Periyammal and Others Vs Rukmani Ammal and Others
Madras High Court · AIR 1974 Mad 170 : (1973) 86 LW 652
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 29(1)Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 3
High Courts10 Apr 1973
C.S. Kumaraswami Gounder Vs Aravagiri Gounder and Another
Madras High Court · AIR 1974 Mad 239 : (1978) 87 LW 215 : (1974) 87 LW 215
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 17, 17(1), 53
High Courts09 Apr 1973
The Committee of Management of the Padanthalu Moodu Village Co-operative Agricultural Credit Society Vs Joint Registrar of Co-operative Societies Tirunelveli and Others
Madras High Court · AIR 1973 Mad 460 : (1973) 86 LW 494 : (1973) 2 MLJ 200
High Courts09 Apr 1973
Cosmopolitan Club Vs Regional Provident Fund Commissioner
Madras High Court · (1974) ILR (Mad) 226 : (1978) 87 LW 13 : (1974) 1 MLJ 83
High Courts06 Apr 1973Dismissed
Muthyala Balaiah Chetty and Sons Vs Joint Commercial Tax Officer, Sowcarpet Division I and Another
Madras High Court · (1974) 33 STC 605
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 16, 45, 46
High Courts06 Apr 1973
C. Muthuvel Pillai Vs Hazarath Syed Shah Mian Sakkab Sahib Kadhiri Thaikal
Madras High Court · AIR 1974 Mad 199 : (1978) 87 LW 71 : (1974) 87 LW 71
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 21 Rule 35, Order 23 Rule 3, Order 41 Rule 34, 151
High Courts06 Apr 1973
K. Ranmchandra Mudaliar Vs Eswara Devacayan
Madras High Court · (1975) 1 MLJ 19
Penal Code, 1860 (IPC) — Section 425, 426
High Courts03 Apr 1973
K.V. Viswanathan Vs The Collector of Central Excise, Madras
Madras High Court · AIR 1973 Mad 462 : (1973) 86 LW 838 : (1973) 2 MLJ 193
Central Excise Rules, 1944 — Rule 140
High Courts02 Apr 1973
The Collector of Thanjavur Vs T.R. Nataraja Iyer and Others
Madras High Court · (1973) ILR (Mad) 598
Civil Procedure Code, 1908 (CPC) — Section 35Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 141, 41, 41(2)
High Courts31 Mar 1973
Commissioner of Income Tax, Madras Vs I.G. Mackintosh and Another.
Madras High Court · (1975) 99 ITR 419
Estate Duty Act, 1953 — Section 7(1)Income Tax Act, 1922 — Section 2(6A)Income Tax Act, 1961 — Section 15, 16, 17, 17(2)
High Courts30 Mar 1973
B.K. Muthukrishna Sakthivel Vanavarayar Vs Somasundaram Mills (P.) Ltd. and Another
Madras High Court · AIR 1973 Mad 463 : (1976) 46 CompCas 274 : (1973) 86 LW 466 : (1973) 2 MLJ 169
Companies Act, 1956 — Section 391, 391(2), 392, 392(1)
High Courts30 Mar 1973
Coimbatore Spinning and Weaving Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1974) 95 ITR 375
High Courts30 Mar 1973Allowed
Commissioner of Commercial Taxes, Board of Revenue Vs Evangelical Literature Service
Madras High Court · (1974) 33 STC 325
Constitution of India, 1950 — Article 226
High Courts30 Mar 1973
Sampathammal Vs Veerammal and Others
Madras High Court · (1973) 86 LW 500 : (1974) 2 MLJ 163
Partition Act, 1893 — Section 3
High Courts29 Mar 1973
Dr. S. Subramania Iyer Vs The Secretary, The Karaikudi Co-operative Town Bank S. Ramaswami Iyer and S. Subramania Iyer Vs The Special Officer,The Karaikudi Cooperative Town Bank V. S. S. Mani and Others Vs The Special Officer, The Karaikudi Co-operative Town Bank and Another
Madras High Court · (1978) 87 LW 166 : (1974) 1 MLJ 441
Government of India Act, 1915 — Section 108Hindu Religious Endowments Act, 1927 — Section 84(2)Madras Co-operative Societies Act, 1932 — Section 49(2)
High Courts29 Mar 1973
Victory Motor Transport (Nilgiris 1956) Private Ltd. Vs Commissioner of Income Tax
Madras High Court · (1975) 98 ITR 646
Income Tax Act, 1922 — Section 23A