High Courts21 Dec 1972Dismissed
Rallis India Ltd. Vs The State of Tamil Nadu
Madras High Court · (1973) ILR (Mad) 297 : (1974) 33 STC 251
Central Sales Tax Act, 1956 — Section 15, 8Constitution of India, 1950 — Article 286
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,712 of 5,229
High Courts20 Dec 1972
R. Natesan and Others Vs State
Madras High Court · (1974) 2 MLJ 103
Southern States (Regulation of Export of Rice) Order, 1964 — Clause 3A
High Courts20 Dec 1972
Bombay Hardware Syndicate Vs Commissioner of Income Tax
Madras High Court · (1973) 92 ITR 160
Income Tax Act, 1922 — Section 23(1), 23(2), 23(4), 66
High Courts20 Dec 1972
Deputy Commissioner of Commercial Taxes, Tiruchirapalli Division Vs Hameed Trading Company
Madras High Court · (1974) ILR (Mad) 592 : (1973) 32 STC 228
Madras General Sales Tax Act, 1939 — Section 6(1)
High Courts20 Dec 1972
S. Sethurathinam Piliai Vs Barbara alias Dolly Sethurathinam
Madras High Court · (1973) 2 MLJ 386
Criminal Procedure Code, 1898 (CrPC) — Section 488, 489(2)
High Courts19 Dec 1972
Karunaiananda Nadar Vs V.S.V. Senthiappa Nadar and Others
Madras High Court · AIR 1973 Mad 477 : (1973) 86 LW 197 : (1973) 1 MLJ 418
Easements Act, 1882 — Section 20, 22
High Courts19 Dec 1972
Commissioner of Income Tax Vs Ramakrishna Mills (Coimbatore) Ltd.
Madras High Court · (1974) 44 CompCas 33 : (1973) 92 ITR 477
Companies Act, 1956 — Section 2(25), 348, 352Income Tax Act, 1922 — Section 10(2)
High Courts19 Dec 1972
Commissioner of Income Tax, Madras Vs Ramkrishnan Mills (Coimbatore) Ltd.
Madras High Court · (1974) 93 ITR 49
Companies Act, 1956 — Section 348Income Tax Act, 1961 — Section 10(2)(xv)
High Courts18 Dec 1972
Kesavan Vs S. Vincent Pillai
Madras High Court · (1973) 86 LW 502 : (1973) 1 MLJ 406
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Dec 1972
Commissioner of Income Tax Vs Meccano Floorings (P.) Ltd.
Madras High Court · (1974) ILR (Mad) 583 : (1973) 92 ITR 352
Income Tax Act, 1922 — Section 23A
High Courts18 Dec 1972
Narayana Thevar Vs Arantangi Panchayat Union Council and Another
Madras High Court · (1973) 86 LW 603 : (1973) 2 MLJ 326
Tamil Nadu Panchayats Act, 1958 — Section 115
High Courts18 Dec 1972
Sivathi Ammal Vs Arulayee Ammal and Others
Madras High Court · (1973) 86 LW 560 : (1973) 2 MLJ 323
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72
High Courts15 Dec 1972
The Secretary of the North Arcot District Co-operative Supply and Marketing Society Vs Philo Josephine
Madras High Court · (1973) 86 LW 438 : (1973) 2 MLJ 284
Tamil Nadu Co-operative Societies Act, 1961 — Section 73
High Courts15 Dec 1972
S.V. Ramaswamy Poosari and Another Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments and Others
Madras High Court · (1973) 86 LW 271 : (1973) 1 MLJ 320
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 116, 26, 26(1)(b), 26(4), 26(6)
High Courts15 Dec 1972
Deivasigamani Udayar Vs Rajarani Ammal
Madras High Court · AIR 1973 Mad 369 : (1973) 86 LW 209 : (1973) 1 MLJ 383
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18Penal Code, 1860 (IPC) — Section 494
High Courts15 Dec 1972
S.N. Sudalaimuthu Chettiar Vs Assistant Controller of Estate Duty
Madras High Court · (1974) 94 ITR 192
Estate Duty Act, 1953 — Section 61
High Courts15 Dec 1972
Engineers International Vs C. Hanumantha Raju and Others C. Sakkubai and Others Vs Engineers International and Another
Madras High Court · (1973) ILR (Mad) 62 : (1978) 87 LW 16 : (1974) 1 MLJ 37
High Courts13 Dec 1972
S. Chenniappa Mudaliar Vs Commissioner of Income Tax
Madras High Court · (1974) 95 ITR 618
Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3(1)
High Courts13 Dec 1972
Chinnaswamy Thevar Vs Election Commissioner (District, Munsif) and Others
Madras High Court · (1974) 1 MLJ 198
Tamil Nadu Panchayats (Conduct of Election of President of Village Panchayat) Rules, 1970 — Rule 14
High Courts12 Dec 1972
M.R. Prakasam and Others Vs Tahsildar
Madras High Court · (1974) 97 ITR 235
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Income Tax (Certificate Proceedings) Rules, 1962 — Rule 62, 63Income Tax Act, 1961 — Section 222