High Courts12 Sept 1972Dismissed
A.A. Kasi Annamalai Nadar and Co. Vs The Government of Madras
Madras High Court · (1973) 32 STC 155
Tamil Nadu General Sales Tax Act, 1959 — Section 34
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,721 of 5,229
High Courts08 Sept 1972
K. Abdul Azeez Sahib and sons, Four Horse Beedi Manufacturers and Others Vs The Union of India (UOI) and Others
Madras High Court · (1974) ILR (Mad) 470 : (1973) 2 MLJ 126
Constitution of India, 1950 — Article 14, 19(1)(f)
High Courts08 Sept 1972
Pals Theaters and Others Vs B. Abdul Gafoor Sahib and Others
Madras High Court · AIR 1974 Mad 135 : (1973) 86 LW 65
Constitution of India, 1950 — Article 19(1), 226Madras Buildings (Lease and Rent Control) Rules, 1961 — Rule 10, 13Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14, 14(2) , 15, 16, 3(5)
High Courts08 Sept 1972
K.R.P.R.A.L.R. Meyyappa Chettiar and Another Vs KR. PR. AL. R. Shanmugham Chettiar and Others
Madras High Court · AIR 1973 Mad 260 : (1973) 86 LW 220 : (1973) 1 MLJ 260
High Courts08 Sept 1972
Balaraman Vs State
Madras High Court · (1974) 2 MLJ 101
Criminal Procedure Code, 1898 (CrPC) — Section 342Essential Commodities Act, 1955 — Section 3, 7
High Courts08 Sept 1972
Pals Theatres and Others Vs B. Abdul Gaffoor Saheb and Others
Madras High Court · (1972) 2 MLJ 554
High Courts06 Sept 1972
V. Ramaswami Naidu Vs Commissioner of Income Tax
Madras High Court · (1974) 93 ITR 341
Income Tax Act, 1922 — Section 66(1), 66(2)
High Courts06 Sept 1972
Thangam Textiles Vs First Income Tax Officer
Madras High Court · (1973) 90 ITR 412
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147, 148, 187, 189(1), 189(3)
High Courts06 Sept 1972
R. Nanjundeswaran Vs The Sub-Collector and Others
Madras High Court · (1973) 86 LW 226 : (1973) 1 MLJ 1
Constitution of India, 1950 — Article 309
High Courts04 Sept 1972
Manicka Mudaliar and Others Vs Munilakshmammal
Madras High Court · AIR 1973 Mad 157
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 144, 2, 2(2), 47
High Courts04 Sept 1972
Saraswathi Sriraman and Another Vs Pappi Chetty Raghaviah Chetti's Charities and Others
Madras High Court · AIR 1974 Mad 144
Madras Buildings (Lease and Rent Control) Act, 1970 — Section 10(2), 10(3), 2(8)
High Courts04 Sept 1972
Saraswathi Sriraman and Another Vs Pappi Chetty Raghaviah Chetty's Charities and Others
Madras High Court · (1972) 2 MLJ 515
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)
High Courts01 Sept 1972
Sreenivas and Company and Zubaida Leather Company and Others Vs Union of India (UOI)
Madras High Court · (1973) 2 MLJ 173
Foreign Exchange Regulation Act, 1947 — Section 12(1)
High Courts01 Sept 1972
Madhi Hussain Khan Ashurkhana Endowments and Another Vs Manivanna Naicker and Another
Madras High Court · AIR 1974 Mad 145
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34Waqf Act, 1954 — Section 36, 9
High Courts01 Sept 1972
Madhi Hussain Khan Ashurkhana Endowments and Others Vs Manivanna Naicker and Another
Madras High Court · (1973) 86 LW 549 : (1973) 1 MLJ 74
Waqf Act, 1954 — Section 36A
High Courts31 Aug 1972
Melur G. Venkatappa and Sons Vs T.V.R. Ramalingam Pillai and Sons
Madras High Court · AIR 1974 Mad 186 : (1973) 32 STC 274
Central Sales Tax Act, 1956 — Section 9, 9(2)Limitation Act, 1908 — Article 64Limitation Act, 1963 — Article 24
High Courts31 Aug 1972
Coimbatore District Motor Thozhilalar Bus Service Pvt. Ltd., Erode Vs O. Narmadammal
Madras High Court · AIR 1973 Mad 356 : (1973) 86 LW 678 : (1973) 1 MLJ 18
Central Motor Vehicles Rules, 1989 — Rule 156(1)
High Courts31 Aug 1972
Rajeswari and Co. and Others Vs The Union of India and Another
Madras High Court · AIR 1973 Mad 222 : (1973) ILR (Mad) 299 : (1974) 93 ITR 1 : (1973) 86 LW 140 : (1973) 1 MLJ 116
Income Tax Act, 1961 — Section 34Presidency Towns Insolvency Act, 1909 — Section 56Provincial Insolvency Act, 1920 — Section 54
High Courts31 Aug 1972
Melur G. Venkatappa and Sons and Others Vs T.V.R. Ramalingam Pillai and Sons and Others
Madras High Court · (1974) ILR (Mad) 367 : (1973) 86 LW 382 : (1973) 2 MLJ 110
Limitation Act, 1908 — Section 62
High Courts30 Aug 1972
Perumal Vs Devarajan and Others
Madras High Court · AIR 1974 Mad 14
Penal Code, 1860 (IPC) — Section 380, 411, 454Succession Act, 1925 — Section 306