High Courts06 Mar 1973
E.A.E.T. Sundararaj Vs Commissioner of Income Tax
Madras High Court · (1974) 95 ITR 454
Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,707 of 5,229
High Courts02 Mar 1973
The Karur Vysia Bank Ltd., Coimbatore Vs Ramachandra C. Oza and Others
Madras High Court · AIR 1974 Mad 209
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts01 Mar 1973
A.C. Paul Vs Commissioner of Income Tax Madras-I.
Madras High Court · (1974) 97 ITR 652
Income Tax Act, 1922 — Section 45(2)
High Courts01 Mar 1973
Khetty Traders and Another Vs Deputy Commercial Tax Officer II, Inspection Wing, Zone V
Madras High Court · (1973) 32 STC 484
Tamil Nadu General Sales Tax Rules, 1959 — Rule 26(14), 26(9)
High Courts01 Mar 1973
S. Padmanabhan Vs Commissioner of Income Tax
Madras High Court · (1974) 95 ITR 519
Income Tax Act, 1961 — Section 53
High Courts01 Mar 1973
Hotchand Chattaram Vs Commissioner of Income Tax
Madras High Court · (1974) 96 ITR 586
Income Tax Act, 1961 — Section 256(1)
High Courts01 Mar 1973
Commissioner of Income Tax Vs G. Venkataraman
Madras High Court · (1975) 101 ITR 673
Income Tax Act, 1922 — Section 2(6A), 23A
High Courts01 Mar 1973
The Nadar Mahajana Sangam Vs The Madurai Municipality
Madras High Court · (1978) 87 LW 225 : (1974) 1 MLJ 328
Tamil Nadu District Municipalities Act, 1920 — Section 354
High Courts28 Feb 1973
South India Viscose Ltd. Vs Textiles Committee and Others
Madras High Court · (1973) 91 ITR 595 : (1978) 87 LW 627 : (1974) 87 LW 627
Textiles Committee Act, 1963 — Section 12, 12(1), 4Textiles Committee Rules, 1965 — Rule 21
High Courts28 Feb 1973
S. Kannan and Others Vs The All India Sai Satnaj (Registered)
Madras High Court · (1973) ILR (Mad) 507 : (1978) 87 LW 81 : (1974) 1 MLJ 174
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(20)
High Courts28 Feb 1973
M. Ct. Muthiah Vs Commissioner of Income Tax
Madras High Court · (1974) 97 ITR 516
Income Tax Act, 1922 — Section 10, 23(5), 6, 9Income Tax Act, 1961 — Section 67(2)
High Courts28 Feb 1973
Velappa Gounder Vs Nachimuthu Gounder and Others
Madras High Court · AIR 1973 Mad 449 : (1973) 86 LW 193 : (1973) 1 MLJ 465
Land Acquisition Act, 1894 — Section 18, 30, 31, 54
High Courts27 Feb 1973
M.J. Xavier Vs N. Chidambaram and Another
Madras High Court · AIR 1974 Mad 96
Arbitration Act, 1940 — Section 30
High Courts27 Feb 1973
K.A. Mathialagan Vs P. Srinivasan and Others
Madras High Court · AIR 1973 Mad 371 : (1974) ILR (Mad) 350 : (1973) 86 LW 365
Constitution of India, 1950 — Article 174, 174(1), 174(2), 175(2), 179Tamil Nadu Legislative Assembly Rules — Rule 13, 2, 22, 344, 53
High Courts26 Feb 1973Dismissed
Vrajlal Parekh Vs Assistant Commercial Tax Officer, Park Town Division
Madras High Court · (1975) 35 STC 223
Tamil Nadu General Sales Tax Act, 1959 — Section 3, 5, 7
High Courts26 Feb 1973Allowed
State of Madras and Others Vs Arulraj Sunder and Others
Madras High Court · (1973) ILR (Mad) 343
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 2, 3(14), 3(42), 4, 5
High Courts23 Feb 1973
Subbiah Nadar Vs Nallaperumal Pillai and Others
Madras High Court · AIR 1973 Mad 432 : (1973) 86 LW 314 : (1973) 1 MLJ 459
Specific Relief Act, 1963 — Section 6, 9Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2, 3, 3(2), 4
High Courts23 Feb 1973
The Nagercoil, Asarimar Samudayam, Muthuraman and Natesa Trust and Others Vs Natarajan Asari and Others Soosaimariyan Nadar, B.J. Yovas and S. Siluvamony Nadar Vs N. Sastha
Madras High Court · (1973) 86 LW 574 : (1973) 2 MLJ 306
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts23 Feb 1973
K. Jayaraj Vs P.M. Ponuuswami and Another
Madras High Court · (1973) 86 LW 677 : (1973) 2 MLJ 379
Constitution of India, 1950 — Article 227
High Courts23 Feb 1973
Soma Veerappa Vs Muthurasappa Chettiar and Another
Madras High Court · AIR 1973 Mad 386 : (1973) 86 LW 204 : (1973) 2 MLJ 58