COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,728 of 5,229

High Courts05 May 1972

Govindaraj Vs Uthirapathi and Another

Madras High Court · AIR 1973 Mad 286

Conduct of Elections Rules, 1961 — Rule 93Tamil Nadu Panchayats (Conduct of Election of President of Village Panchayat) Rules, 1970 — Rule 22(2), 31(5), 33, 34, 35Tamil Nadu Panchayats Act, 1994 — Section 2(1)

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High Courts05 May 1972

Sakuntala Rajappa Vs K. Kamala

Madras High Court · (1972) 85 LW 896 : (1972) 2 MLJ 454

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8(5)

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High Courts28 Apr 1972Allowed

A.K. Narayanan Vs Coimbatore Municipal Council

Madras High Court · (1972) 04 MAD CK 0053

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High Courts28 Apr 1972

M.L. Hanumantha Rao Vs Sri Sai Baba

Madras High Court · (1980) 93 LW 328 : (1980) 2 MLJ 507

Income Tax Act, 1922 — Section 4

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High Courts26 Apr 1972

Shelat Brothers, a partnership firm of partners (a) Nanalal Harilal Shelat, (b) Someshwar Harilal Shelat and Another Vs Nanalal Harilal Shelat

Madras High Court · (1972) 85 LW 716 : (1972) 2 MLJ 315

Contract Act, 1872 — Section 70

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High Courts26 Apr 1972

Shelat Brothers and Others Vs Nanalal Harilal Shelat

Madras High Court · AIR 1973 Mad 78 : (1972) 85 LW 716

Contract Act, 1872 — Section 70

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High Courts26 Apr 1972

Jacob A. Chakramakkal Vs Mrs. Rosy J. Chakramakkal

Madras High Court · (1972) 85 LW 944 : (1972) 2 MLJ 520

Guardians and Wards Act, 1890 — Section 19, 25

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High Courts24 Apr 1972

Ibramsa Rowther and Others Vs Sk. Meerasa Rowther and Others

Madras High Court · AIR 1972 Mad 467 : (1972) 85 LW 596

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High Courts24 Apr 1972

Ibramsa Rowther and Others Vs Sheik Meerasa Rowther and Others

Madras High Court · (1972) ILR (Mad) 615 : (1972) 1 MLJ 466

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High Courts21 Apr 1972

S.N. Swarnammal Vs Controller of Estate Duty

Madras High Court · (1973) ILR (Mad) 585 : (1973) 88 ITR 366

Estate Duty Act, 1953 — Section 63

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High Courts21 Apr 1972

R.M. Ayyathurai Muthuraja (by L. Rs.) Vs Commissioner of Income Tax

Madras High Court · (1972) ILR (Mad) 279 : (1973) 87 ITR 449

Income Tax Act, 1961 — Section 271(1), 274(2)

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High Courts21 Apr 1972

Commissioner of Gift-tax Vs Shah Mohanraj

Madras High Court · (1972) ILR (Mad) 297 : (1973) 89 ITR 129

Gift Tax Act, 1958 — Section 13(2), 15(4), 2

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High Courts21 Apr 1972Allowed

Rangaswami Chetty and Others Vs P. N. Perumal and Another

Madras High Court · (1972) LW(Cri) 213

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101

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High Courts19 Apr 1972

V. Sannasi Konar Vs The Commissioner, Pudukottai Municipality and Another

Madras High Court · (1972) 85 LW 696 : (1972) 2 MLJ 264

Constitution of India, 1950 — Article 26

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High Courts18 Apr 1972

A.U. Mohamed Rowther and Another Vs Srimathi Jaina Bibi alias Thayammal

Madras High Court · (1973) 1 MLJ 236

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High Courts18 Apr 1972

Aas Mohmed Rowther and Another Vs Jaina Bibi

Madras High Court · AIR 1973 Mad 290 : (1973) 86 LW 268

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High Courts18 Apr 1972Allowed

In Re: Nangil N.V. Rajendran and Another

Madras High Court · (1972) LW(Cri) 185

Evidence Act, 1872 — Section 125

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High Courts14 Apr 1972

V.N.S. Sockalingam Chettiar (decd.) by L.R. Vs Commissioner of Income Tax

Madras High Court · (1973) 91 ITR 224

Income Tax Act, 1922 — Section 34, 34(1)

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High Courts14 Apr 1972Dismissed

N.S. Pandaria Pillai Vs The State of Madras

Madras High Court · (1973) ILR (Mad) 576 : (1973) 31 STC 108

Tamil Nadu General Sales Tax Act, 1959 — Section 2

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High Courts14 Apr 1972

N.S. Balasubramaniam and Others Vs State of Madras

Madras High Court · (1973) 90 ITR 377

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 17(2)

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