High Courts14 Apr 1972
G.R. Govindarajulu Naidu and Another Vs Commissioner of Income Tax
Madras High Court · (1973) ILR (Mad) 97 : (1973) 90 ITR 13
Companies Act, 1956 — Section 153, 205, 206Income Tax Act, 1922 — Section 10(2), 2(6A)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,729 of 5,229
High Courts14 Apr 1972
Commissioner of Gift-tax Vs S. Rukmani Ammal (Legal heir to the Estate of the Late Seshadri Iyengar)
Madras High Court · (1972) ILR (Mad) 348 : (1973) 87 ITR 549
Gift Tax Act, 1958 — Section 5(1)
High Courts14 Apr 1972
Commissioner of Wealth Tax Vs Vasantha
Madras High Court · (1972) ILR (Mad) 665 : (1973) 87 ITR 17
General Clauses Act, 1897 — Section 20Wealth Tax Act, 1957 — Section 2, 4, 46Wealth Tax Rules, 1957 — Rule 1A, 2, 2(1)
High Courts12 Apr 1972Dismissed
The Madras Metal Works Vs The State of Madras
Madras High Court · (1973) 31 STC 566
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts11 Apr 1972Dismissed
Dulichand Omraolal Vs The State of Madras
Madras High Court · (1973) 30 STC 279
Central Sales Tax Act, 1956 — Section 15Tamil Nadu General Sales Tax Act, 1959 — Section 4
High Courts11 Apr 1972
In Re: Union Services Private Ltd.
Madras High Court · (1973) 45 CompCas 146
Companies Act, 1956 — Section 39(1), 394(1)
High Courts11 Apr 1972
The Revenue Divisional Officer and Another Vs V.K. Ramanathan and Others
Madras High Court · AIR 1974 Mad 155
Constitution of India, 1950 — Article 226Tamil Nadu Panchayats Act, 1958 — Section 12, 155(1)
High Courts11 Apr 1972
The Revenue Divisional Officer and Another Vs V.K. Ramanathan P. Duraisamy Naicker Vs The Revenue Divisional Officer and Ors
Madras High Court · (1972) ILR (Mad) 322 : (1972) 85 LW 903 : (1972) 2 MLJ 410
Tamil Nadu Panchayats Act, 1958 — Section 12(1)
High Courts10 Apr 1972
Commissioner of Income Tax Vs P. Suryanarayana (Deceased) by L.R.
Madras High Court · (1973) 88 ITR 321
Income Tax Act, 1961 — Section 45, 48, 52
High Courts10 Apr 1972
R.M.V. Vellachi Achi Vs R.M.A. Ramanathan Chettiar
Madras High Court · AIR 1973 Mad 141 : (1972) ILR (Mad) 423 : (1972) 85 LW 626
Civil Procedure Code, 1908 (CPC) — Section 13, 44, 44A, 44A(1)
High Courts07 Apr 1972
Nagoor Rowther Vs Abdul Rahim
Madras High Court · AIR 1973 Mad 360 : (1973) 86 LW 611 : (1973) 1 MLJ 198
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 96
High Courts07 Apr 1972
In Re: Mohanlal
Madras High Court · (1973) 87 ITR 253
Criminal Procedure Code, 1898 (CrPC) — Section 439, 517, 523, 561AIncome Tax Act, 1961 — Section 132
High Courts07 Apr 1972
V. Govindaswami Vs The Collector of Central Excise
Madras High Court · (1973) CriLJ 293
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts07 Apr 1972
Krishnan Vs Perumal Nadar and Others
Madras High Court · (1973) 86 LW 706 : (1972) 2 MLJ 451
High Courts07 Apr 1972Dismissed
C.S.Natarajan Vs Inspector of factories, Coimbatore
Madras High Court · (1972) LW(Cri) 165
Industrial Disputes Act, 1947 — Section 2, 2(s), 25(c)
High Courts06 Apr 1972
Mohammed Sheriff Sahib (died) and Others and Aswath Vs Mumtaz Begum Sahiba and Others
Madras High Court · (1973) 86 LW 815 : (1973) 1 MLJ 165
Transfer of Property Act, 1882 — Section 41
High Courts06 Apr 1972
T.G. Jagannathan and Others Vs The Director of Settlement, Madras and Another
Madras High Court · AIR 1973 Mad 146 : (1972) ILR (Mad) 162 : (1972) 85 LW 904
General Clauses Act, 1897 — Section 13Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 19
High Courts06 Apr 1972
U.C. Misra and Others Vs State
Madras High Court · (1973) CriLJ 545
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 5(2)
High Courts05 Apr 1972
Nesamma Nadachi Vs Muthukannu Nadar Paul Nadar
Madras High Court · AIR 1973 Mad 231 : (1973) 86 LW 712 : (1973) 1 MLJ 63
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Succession Act, 1956 — Section 15, 15(2), 18
High Courts05 Apr 1972Allowed
In Re: S. Chandrasekharan and Another
Madras High Court · (1972) LW(Cri) 180
Madras Prohibition Act, 1937 — Section 4(1)(a), 4(1)(j)