High Courts20 Jul 1972Dismissed
Taluq Vaisya Vannia Chekku Tholilalar Society Vs The State of Tamil Nadu and Another
Madras High Court · (1973) 32 STC 205
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 17
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,725 of 5,229
High Courts19 Jul 1972
V. Parthasarathi, Proprietor, Sathivilas Bus Service, Porayar and Others Vs State of Tamil Nadu and Others
Madras High Court · AIR 1974 Mad 76 : (1973) ILR (Mad) 1
Constitution of India, 1950 — Article 13(2), 14, 19(1), 19(5), 31
High Courts19 Jul 1972
R. Venkatasubramaniam and Others Vs Commissioner of Income Tax
Madras High Court · (1973) 91 ITR 220
Income Tax Act, 1922 — Section 10(2)
High Courts19 Jul 1972
Commissioner of Income Tax Vs A.R. Adaikappa Chettiar and Another
Madras High Court · (1973) ILR (Mad) 124 : (1973) 91 ITR 90
Income Tax Act, 1922 — Section 2(6C), 34(1)Income Tax Act, 1961 — Section 147, 2(24)
High Courts18 Jul 1972
T. Panchapakesan (died) and Others Vs Peria Thambi Naicker (died) and Others
Madras High Court · AIR 1973 Mad 133
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 9Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(2)
High Courts18 Jul 1972
H.J. Dorairaj Vs Viswanatha Rupa and Co. and Others
Madras High Court · AIR 1973 Mad 135 : (1972) ILR (Mad) 215 : (1973) 86 LW 10 : (1973) 1 MLJ 394
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 152Merchant Shipping Rules — Order 40 Rule 1(2)Original Side Rules — Order 14 Rule 8
High Courts18 Jul 1972Dismissed
East India Corporation Ltd. Vs The State of Madras
Madras High Court · (1973) ILR (Mad) 346 : (1973) 31 STC 330
Central Sales Tax Act, 1956 — Section 15, 9Tamil Nadu General Sales Tax Act, 1959 — Section 16, 3, 32, 34
High Courts18 Jul 1972
G. Krishnaswami Naidu Vs Commissioner of Income Tax
Madras High Court · (1973) 89 ITR 203
Income Tax Act, 1922 — Section 28(1)
High Courts18 Jul 1972Dismissed
Champalal Jain Vs Deputy Commercial Tax Officer, Esplanade II Division
Madras High Court · (1972) 30 STC 391
Tamil Nadu General Sales Tax Act, 1959 — Section 32, 44, 45
High Courts17 Jul 1972
Kuppu Ramalingam Chettiar Vs Ranganathan Chettiar and Others
Madras High Court · AIR 1974 Mad 27 : (1973) ILR (Mad) 249
High Courts17 Jul 1972
Kuppu Ramalingam Chettiar Vs Ranganatham Chettiar and Others
Madras High Court · (1973) 86 LW 131 : (1973) 1 MLJ 288
High Courts14 Jul 1972Dismissed
In Re: Ayyanar Konar and Others
Madras High Court · (1972) LW(Cri) 205
Penal Code, 1860 (IPC) — Section 323, 342, 441, 505, 506
High Courts13 Jul 1972Allowed
K. Kanagasabapathy Vs T.M. Shanmugham
Madras High Court · (1972) 42 CompCas 596
Companies Act, 1956 — Section 209(1), 209(4), 209(5), 209(6)
High Courts11 Jul 1972
Kunjadam alias Kunjadapadam Vs Sha Hasthmal Babulal
Madras High Court · (1973) CriLJ 938
Criminal Procedure Code, 1898 (CrPC) — Section 517, 520
High Courts11 Jul 1972
R.B. Subrahmanyan Vs The State of Tamil Nadu and Others
Madras High Court · (1972) ILR (Mad) 332 : (1972) 2 MLJ 620
High Courts10 Jul 1972
T.N. Kamala Vs The Director of School Education and Another
Madras High Court · (1973) 1 MLJ 68
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts10 Jul 1972
Vallamalai Estate Vs Workers of Vallamalai Estate and Another
Madras High Court · (1973) 1 LLJ 273 : (1973) 86 LW 63 : (1973) 86 LW 3
Industrial Disputes Act, 1947 — Section 10, 2
High Courts10 Jul 1972
The Management of Vallamalai Estate Vs Workers of Vallamalai Estate and Others
Madras High Court · (1972) ILR (Mad) 176 : (1973) 1 MLJ 292
Industrial Disputes Act, 1947 — Section 10(2)
High Courts07 Jul 1972
P. Gnanasambandam Vs Radhakrishnan Pillai
Madras High Court · AIR 1973 Mad 138
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts07 Jul 1972Dismissed
K.R. Subbier Vs The State of Madras
Madras High Court · (1972) ILR (Mad) 396 : (1973) 31 STC 205
Central Sales Tax Act, 1956 — Section 9