High Courts09 Aug 1972Allowed
Mettur Spinning Mills Vs The State of Madras
Madras High Court · (1973) 31 STC 511
Tamil Nadu General Sales Tax Act, 1959 — Section 34
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,723 of 5,229
High Courts08 Aug 1972
S. Devaraj Vs Commissioner of Wealth-tax Estate of T.R. Narayanaswami Naidu (by T.N. Rajasekharan) Vs Controller of Estate Duty
Madras High Court · (1972) ILR (Mad) 429 : (1973) 90 ITR 400
Estate Duty Act, 1953 — Section 53
High Courts08 Aug 1972
Bhaskara Camphor Works Vs The State of Madras
Madras High Court · (1973) 31 STC 101
High Courts07 Aug 1972
R. Ranganayaki Ammal and Others Vs The Controller of Estate Duty, Madras
Madras High Court · AIR 1973 Mad 160 : (1972) ILR (Mad) 404 : (1973) 88 ITR 386
Constitution of India, 1950 — Article 19(1), 31Estate Duty Act, 1953 — Section 63, 64(1)Income Tax Act, 1922 — Section 4(3)
High Courts07 Aug 1972
Ranganayaki Ammal and Others Vs Controller of Estate Duty
Madras High Court · (1973) 88 ITR 96
Estate Duty Act, 1953 — Section 9(1)
High Courts07 Aug 1972
S. Seetharama Iyer and Anrother Vs K.C. Ramulu alias Ramanathan
Madras High Court · (1972) LW(Cri) 226
Penal Code, 1860 (IPC) — Section 499, 500
High Courts07 Aug 1972Dismissed
C.V. Ramaswamy Gounder and Sons Erode Vs The State of Madras
Madras High Court · (1973) 32 STC 350
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 34
High Courts05 Aug 1972
L.A.N.N. Alagappan Vs P.S. Kalyanasundaram Iyer (Died) and Others
Madras High Court · (1977) 2 MLJ 291
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts04 Aug 1972
In Re: Santhanam
Madras High Court · (1973) CriLJ 1316
Constitution of India, 1950 — Article 136
High Courts04 Aug 1972
R. Somasundaram and Another Vs Union of India (UOI) and Others
Madras High Court · (1973) 1 MLJ 15
Constitution of India, 1950 — Article 14, 16, 239, 239A, 240
High Courts03 Aug 1972
Arunachalam and Others Vs The Estates Abolition Tribunal and Others
Madras High Court · (1972) 2 MLJ 594
Estates Abolition Act — Section 12(a)(i)
High Courts02 Aug 1972
Angu Pillai alias Kalyani Achi (died) and Others Vs M.S.H. Kasiviswanathan Chettiar and Others O.T.M.S.H. Kasiviswanathan Chettiar Vs R.M.H.O. Udayappa Chettiar (died) and Others
Madras High Court · (1973) ILR (Mad) 261 : (1973) 86 LW 94 : (1973) 1 MLJ 334
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts02 Aug 1972
Thiruvengada Varadachariar alias R. Varadachari and Others Vs Srinivasa Iyengar and Others
Madras High Court · (1973) 86 LW 116 : (1973) 1 MLJ 266
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63
High Courts02 Aug 1972
Govindasami Chettiar and Another Vs M.V.N. Kalidoss Chettiar and Sons by partner Kalidoss Chettiar and Others
Madras High Court · (1973) 86 LW 8 : (1973) 86 LW 68 : (1972) 2 MLJ 593
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Provincial Insolvency Act, 1920 — Section 75
High Courts02 Aug 1972Dismissed
Imperial Fertiliser and Company Vs State of Madras
Madras High Court · (1972) 31 STC 390
High Courts02 Aug 1972Allowed
AR. A. Shenbaga Nadar and P.V.P. Balasubramania Nadar Vs The State of Madras
Madras High Court · (1973) 31 STC 81
Tamil Nadu General Sales Tax Act, 1959 — Section 3
High Courts02 Aug 1972
Govindasami Chettiar and Another Vs M.V.N. Kalidoss Chettiar and Sons and Others
Madras High Court · AIR 1973 Mad 168
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Provincial Insolvency Act, 1920 — Section 75
High Courts02 Aug 1972
Angu Pillai and Others Vs M.S.M. Kasiviswanathan Chettiar and Others
Madras High Court · AIR 1974 Mad 16
Civil Procedure Code, 1908 (CPC) — Section 47, 64Transfer of Property Act, 1882 — Section 40, 54, 58
High Courts02 Aug 1972
Tiruvengada Varadachariar and Others Vs Srinivasa Iyengar and Others
Madras High Court · AIR 1973 Mad 281 : (1973) ILR (Mad) 280
Madras Hindu Religious Endowments Act, 1926 — Section 84Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 93Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 145, 57, 63, 69
High Courts01 Aug 1972
In Re: Thandavan
Madras High Court · (1973) CriLJ 1041
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302