High Courts27 Jun 1972
S. Sathiapal Vs The Pandiyan Brick Works and Another
Madras High Court · AIR 1974 Mad 53
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,727 of 5,229
High Courts27 Jun 1972
Madurai Municipality Vs M.G. Ethiraj and Others
Madras High Court · AIR 1973 Mad 69
Limitation Act, 1963 — Article 113
High Courts27 Jun 1972
C. Balchand Vs Devashola (Nilgiri) Tea Estates Co. Ltd.
Madras High Court · (1972) 42 CompCas 623
Companies Act, 1956 — Section 2(26), 256, 630, 630(1)
High Courts22 Jun 1972Allowed
In Re: Karalan and Others
Madras High Court · (1972) LW(Cri) 196
Penal Code, 1860 (IPC) — Section 302, 323
High Courts21 Jun 1972Dismissed
M. Ekambara Mudaliar and Another Vs State of Madras
Madras High Court · (1973) 32 STC 591
High Courts21 Jun 1972Allowed
Sri Rani Lakshmi Ginning, Spinning and Weaving Mills (Private) Ltd. Vs State of Madras
Madras High Court · (1973) 30 STC 387
Central Sales Tax Act, 1956 — Section 3, 5
High Courts21 Jun 1972Allowed
In Re: David and Another
Madras High Court · (1972) LW(Cri) 200
Penal Code, 1860 (IPC) — Section 441, 447
High Courts20 Jun 1972Allowed
M.A. Abdul Waheed Vs Commissioner of Commercial Taxes, Board of Revenue
Madras High Court · (1973) 30 STC 277
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts20 Jun 1972Dismissed
F.K. Haseeb and Co. Vs The State of Madras
Madras High Court · (1973) 31 STC 213
Central Sales Tax Act, 1956 — Section 3
High Courts19 Jun 1972
R.E.M. Ramakutty Nadar Vs The State of Madras
Madras High Court · (1973) 31 STC 44
High Courts19 Jun 1972Allowed
R. Arumugham Chettiar Vs The State of Madras
Madras High Court · (1973) 32 STC 71
High Courts15 Jun 1972
K.A. Namasivaya Mudaliar Vs The Revenue Divisional Officer and Another
Madras High Court · (1973) 1 MLJ 201
Criminal Procedure Code, 1898 (CrPC) — Section 164
High Courts14 Jun 1972
Muthammal Vs K. Jagadeesa Mudaliar and Others
Madras High Court · AIR 1973 Mad 230 : (1972) ILR (Mad) 326 : (1973) 86 LW 66
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 7, 115
High Courts13 Jun 1972
Commissioner of Income Tax Vs PL. M. TT. Firm
Madras High Court · (1973) 87 ITR 260
Income Tax Act, 1961 — Section 6(2)
High Courts13 Jun 1972
In Re: P. Rayappa Goundar
Madras High Court · (1972) 2 MLJ 389
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts26 May 1972
In Re: Marappa Gounder
Madras High Court · (1973) CriLJ 1044
Penal Code, 1860 (IPC) — Section 302
High Courts10 May 1972
Rajabu Fathima Buhari and Another Vs S.V. Ramakrishna Mudaliar and Others
Madras High Court · AIR 1973 Mad 70 : (1972) 85 LW 755
Transfer of Property Act, 1882 — Section 69
High Courts10 May 1972
Far East Steamship Line, Vladivostok and U.S.S.R. and Others Vs The Union of India
Madras High Court · AIR 1973 Mad 169 : (1972) 85 LW 807
Civil Procedure Code, 1908 (CPC) — Section 19, 20Supreme Court of Judicature (Consolidation) Act, 1925 — Section 41
High Courts10 May 1972
Far East Steamship Line, Vladivastok U.S.S.R. and Others Vs The Union of India (UOI)
Madras High Court · (1972) ILR (Mad) 168 : (1972) 85 LW 907 : (1972) 2 MLJ 578
Civil Procedure Code, 1908 (CPC) — Section 19
High Courts05 May 1972
Arjuna Goundar and Another Vs Pillaiyar Goundar
Madras High Court · (1972) 2 MLJ 462