High Courts07 Jul 1972
P. Gnanasambandan Vs Radhakrishna Pillai
Madras High Court · (1972) 85 LW 926 : (1972) 2 MLJ 478
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(ii)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,726 of 5,229
High Courts07 Jul 1972Allowed
G. Govindan Vs Assistant Commercial Tax Officer, Guindy Division and Another
Madras High Court · (1974) 33 STC 313
Tamil Nadu General Sales Tax Act, 1959 — Section 34
High Courts06 Jul 1972
A. Ramavel Vs Pandyan Automobiles Pvt. Ltd.
Madras High Court · AIR 1973 Mad 359 : (1973) 86 LW 237 : (1973) 1 MLJ 286
Limitation Act, 1908 — Article 64, 19, 20Limitation Act, 1963 — Article 26
High Courts06 Jul 1972Allowed
Ramco Cement Distribution Co. P. Ltd. Vs Deputy Commercial Tax Officer
Madras High Court · (1974) 33 STC 180
High Courts06 Jul 1972
Gangayya and Another Vs S. Mandan Chand Samdaria and Others
Madras High Court · AIR 1973 Mad 262 : (1973) 86 LW 451 : (1973) 1 MLJ 55
Madras City Tenants Protection (Amendment) Act, 1955 — Section 9Transfer of Property Act, 1882 — Section 107
High Courts05 Jul 1972
Kalyan Dass Vs State of Tamil Nadu and Another
Madras High Court · (1972) 2 MLJ 581
Tamil Nadu Temple Entry Authorization Act, 1947 — Section 8
High Courts05 Jul 1972
Manimalai Ganesan nee Manimalai D Vs The Deputy Director of Collegiate Education and Another
Madras High Court · (1973) 86 LW 828 : (1973) 1 MLJ 9
High Courts04 Jul 1972
N. Kuppana Gounder Vs The Appellate Assistant Commissioner (C.T.), Salem and Another
Madras High Court · (1973) 32 STC 522
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 35Tamil Nadu General Sales Tax Act, 1959 — Section 55
High Courts03 Jul 1972
M.M. Rafi and Others Vs The State
Madras High Court · (1972) 2 MLJ 466
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 7
High Courts29 Jun 1972
Chief Controlling Revenue Authority Board of Revenue, Madras Vs R. Thirthalu
Madras High Court · AIR 1973 Mad 1
Stamp Act, 1899 — Article 23, 2(10), 45
High Courts29 Jun 1972
Imperial Automobiles Vs Commissioner of Income Tax
Madras High Court · (1973) 87 ITR 695
Income Tax Act, 1961 — Section 184
High Courts29 Jun 1972
Commissioner of Income Tax Vs Smt. M. Rajeswari Vedachalam
Madras High Court · (1972) 86 ITR 753
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 32(1)
High Courts29 Jun 1972
Commissioner of Income Tax Vs Bombay Ajmeer Stores
Madras High Court · (1973) 87 ITR 613
Income Tax Act, 1961 — Section 184(5), 185
High Courts29 Jun 1972
The Chief Controlling Revenue Authority, Board of Revenue Vs R. Thirthalu
Madras High Court · (1972) ILR (Mad) 123 : (1972) 85 LW 663 : (1972) 2 MLJ 361
Stamp Act, 1899 — Section 2(10)
High Courts29 Jun 1972Allowed
Seemaichamy Vs State by S.I. of Police Chatrakudi Police Station Crime No. 156 of 1971
Madras High Court · (1972) LW(Cri) 204
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts28 Jun 1972
Rajagopal Pillai Vs The State of Tamil Nadu and Another
Madras High Court · AIR 1973 Mad 68 : (1972) 85 LW 829
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10, 10(1), 10(2), 7, 8
High Courts28 Jun 1972
Rajagopal Pillai Vs State of Tamil Nadu, by the Collector of South Arcot and Another
Madras High Court · (1972) 85 LW 929 : (1972) 2 MLJ 507
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 7
High Courts28 Jun 1972
P. Pavanasa Nadar Vs Commissioner of Income Tax
Madras High Court · (1973) 87 ITR 552
Income Tax Act, 1922 — Section 34, 34(1), 66(1)
High Courts28 Jun 1972
P.A. Nallaperumal Vs P.R. Muthaiah
Madras High Court · (1973) CriLJ 541
Penal Code, 1860 (IPC) — Section 182, 211
High Courts27 Jun 1972
S. Sattiapal Vs The Pandiyan Brick Works and Another
Madras High Court · (1973) 86 LW 442 : (1973) 2 MLJ 281
Court Fees and Suits Valuation Act, 1955 — Section 8