High Courts27 Sept 1972
Ajax Products Ltd. (In Voluntary Liquidation) Vs Commissioner of Income Tax
Madras High Court · (1974) ILR (Mad) 395 : (1973) 91 ITR 327
Income Tax Act, 1922 — Section 66(5), 66(7)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,719 of 5,229
High Courts27 Sept 1972
The Rajalakshmi Mills Limited and Others Vs The Singanallur Municipality and Another
Madras High Court · (1973) 86 LW 430 : (1973) 2 MLJ 116
Tamil Nadu District Municipalities Act, 1920 — Section 82
High Courts27 Sept 1972
S.B. Ameeruddin Vs Income Tax Officer
Madras High Court · (1973) 92 ITR 366
Income Tax Act, 1961 — Section 155, 187, 187(1)Partnership Act, 1932 — Section 32(2)
High Courts27 Sept 1972
State of Madras Vs K.O. Mohamed Sulaiman and Co.
Madras High Court · (1980) 46 STC 162
Tamil Nadu General Sales Tax Act, 1959 — Section 5
High Courts27 Sept 1972
K.M. Madhava Krishnan Vs K.V. Thangaperumal and Others
Madras High Court · (1973) 86 LW 241 : (1973) 1 MLJ 277
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 151
High Courts26 Sept 1972
V.T. Veerappa Chettiar Vs P.S. Palaniappa Chettiar
Madras High Court · AIR 1973 Mad 313 : (1973) 86 LW 223 : (1973) 1 MLJ 316
Civil Procedure Code, 1908 (CPC) — Section 63
High Courts26 Sept 1972Dismissed
State of Madras Vs Harshkant S. Mehta
Madras High Court · (1973) 31 STC 365
Tamil Nadu General Sales Tax Act, 1959 — Section 30(I)
High Courts26 Sept 1972
Ramudu Mudaliar Vs Elammal (died) and Others
Madras High Court · (1973) 86 LW 509 : (1973) 1 MLJ 388
High Courts26 Sept 1972Allowed
The Copra Producers and Crushers Co-operative Society Ltd. Vs The State of Madras
Madras High Court · (1973) 32 STC 458
Central Sales Tax Act, 1956 — Section 5
High Courts26 Sept 1972
Mangai Achi Vs S. Asokan and Another
Madras High Court · AIR 1973 Mad 258
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 4, Order 41 Rule 27
High Courts26 Sept 1972
Ramudu Mudaliar Vs Elammal (Died) and Others
Madras High Court · AIR 1974 Mad 51
High Courts26 Sept 1972Dismissed
A. Sanjeevi Naidu Vs The Deputy Commercial Tax Officer and Others
Madras High Court · (1973) 31 STC 377
Tamil Nadu General Sales Tax Rules, 1959 — Rule 52(a), 52(b), 52(c)
High Courts26 Sept 1972
The State of Madras Vs Dr. Sathu V. Narayanaswami Pillai
Madras High Court · (1973) 31 STC 522
High Courts26 Sept 1972
Manggai Achi through her husband and Power of Attorney Agent M.P.R. Chockalingam Chettiar Vs S. Asokan represented by Advocate S. Rajan and Another
Madras High Court · (1973) 86 LW 449 : (1973) 1 MLJ 128
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts25 Sept 1972
Kumbakonam Bank Ltd. (Now Kumbakonam City Union Bank Ltd.) Vs Commissioner of Income Tax, Madras
Madras High Court · (1973) 92 ITR 302
Income Tax Act, 1922 — Section 60(1)Income Tax Act, 1961 — Section 86(i)
High Courts25 Sept 1972
A. Graham and Brothers Vs State of Madras
Madras High Court · (1973) ILR (Mad) 674 : (1973) 91 ITR 412
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 10(2), 2, 3(3)
High Courts22 Sept 1972
In Re: Sreerangayee
Madras High Court · (1973) 1 MLJ 231
Penal Code, 1860 (IPC) — Section 302
High Courts22 Sept 1972
A. Seshan and Another Vs A.V. Venkataramanasawamy alias A.V. Venkataramana Iyer and Others
Madras High Court · (1973) 86 LW 332 : (1973) 1 MLJ 422
High Courts22 Sept 1972Allowed
M.V. Sarangapani Vs The Kancheepuram Municipality and Another
Madras High Court · (1973) ILR (Mad) 629
Constitution of India, 1950 — Article 14Tamil Nadu District Municipalities Act, 1920 — Section 321(2)Tamil Nadu Panchayats Act, 1958 — Section 102
High Courts21 Sept 1972
M. Sadasivam Pillai Vs State of Tamil Nadu and Another
Madras High Court · AIR 1974 Mad 131
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 3, 3(2), 3(3)