High Courts04 Apr 1972
Rajagopal Vs M. Oppilamani and Another
Madras High Court · AIR 1973 Mad 91
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,730 of 5,229
High Courts04 Apr 1972
First Income Tax Officer Vs AL. AR. RM. AR. Kalaraja Chettiar (Decd.) (by Legal Representatives)
Madras High Court · (1972) ILR (Mad) 318 : (1973) 87 ITR 268 : (1972) 85 LW 906 : (1972) 85 LW 806
Income Tax Act, 1961 — Section 226(4)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 41(1)
High Courts04 Apr 1972
Nelleyappan Sastha and Bros. Vs Commissioner of Agricultural Income Tax
Madras High Court · (1972) 86 ITR 151
High Courts04 Apr 1972Dismissed
State by Public Prosecutor Vs R. Sundararajan
Madras High Court · (1972) LW(Cri) 217
Motor Transport Workers Act, 1961 — Section 13, 32, 37, 37(1)
High Courts04 Apr 1972Allowed
Deputy Commissioner of Commercial Taxes Vs Dhanalakshmi Trading Company
Madras High Court · (1973) 31 STC 113
Tamil Nadu General Sales Tax Act, 1959 — Section 3
High Courts03 Apr 1972
Somasundaram Chettiar Vs Rakkammal
Madras High Court · (1973) CriLJ 731
Penal Code, 1860 (IPC) — Section 380
High Courts02 Apr 1972
C. Kishnasami Naidu Vs The Commissioner of Income Tax
Madras High Court · (1972) ILR (Mad) 600
Income Tax Act, 1922 — Section 2(9), 28, 28(1), 3, 34
High Courts01 Apr 1972
Jugalkishore Devideen Vs Sri Murugan Ghee Supply Co. and Others
Madras High Court · AIR 1973 Mad 331
Contract Act, 1872 — Section 106, 151, 152, 160, 161Railways Act, 1989 — Section 72(1), 73
High Courts01 Apr 1972
Sri Sakthi Textiles Vs Government of India Central, Excise Department and Others
Madras High Court · (1972) ILR (Mad) 149
Central Excises and Salt Act, 1944 — Section 37, 37(1), 37(2)
High Courts01 Apr 1972Dismissed
The Indian Officers' Association Vs Deputy Commercial Tax Officer, Royapettah Division
Madras High Court · (1973) 31 STC 138
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 24
High Courts01 Apr 1972
Padmasani Ammal Vs Devaraja Pillai
Madras High Court · AIR 1973 Mad 294 : (1973) 86 LW 289 : (1973) 1 MLJ 26
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19, Order 20 Rule 7Madras City Tenants Protection Act, 1922 — Section 3, 4, 4(1), 4(3), 4(4)
High Courts01 Apr 1972
P. Madhavan Unni Vs M. Jayapandia Nadar
Madras High Court · (1972) ILR (Mad) 527 : (1972) 85 LW 606 : (1972) 2 MLJ 309
Civil Procedure Code, 1908 (CPC) — Section 24, 39
High Courts01 Apr 1972
P. Arumugam, formerly Pipe Line Lascar Vs The Divisional Personnel Officer, Madras Division, Southern Railway and Another
Madras High Court · (1973) 86 LW 832 : (1973) 1 MLJ 40
High Courts01 Apr 1972Allowed
Rai Sahib Jugalkishore Devideen Vs Sri Murugan Ghee Supply Company and Others
Madras High Court · (1973) ILR (Mad) 165
Contract Act, 1872 — Section 151, 152, 161Evidence Act, 1872 — Section 106Railways Act, 1890 — Section 72, 72(1), 73
High Courts30 Mar 1972
South India Corporation (Agencies) Private Limited carrying on business Vs Abdul Hussain Nazarally and Company Abdul Hussain Nazarally and Company Vs South India Corporation (Agencies) Private Limited carrying on business
Madras High Court · (1973) 86 LW 717 : (1972) 2 MLJ 617
High Courts30 Mar 1972
Arumugha Thevar Vs Palaniammal and Others
Madras High Court · AIR 1973 Mad 426 : (1973) 86 LW 14 : (1973) 1 MLJ 111
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 46, Order 40 Rule 1, 11, 51
High Courts30 Mar 1972
B. Gopalakrishnan Vs Meganathan (Died) and Others
Madras High Court · AIR 1973 Mad 170 : (1973) 86 LW 714
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts30 Mar 1972
G. Doraiswamy Vs The Land Commissioner, Board of Revenue (Land Reforms) and Another
Madras High Court · (1973) 86 LW 840 : (1972) 2 MLJ 262
High Courts30 Mar 1972
E. Gopalakrishnan Vs Meganathan (died) and Others
Madras High Court · (1972) 2 MLJ 481
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts29 Mar 1972Dismissed
Narasu's Private Ltd. and Others Vs Assistant Registrar of Companies
Madras High Court · (1972) 03 MAD CK 0037
Companies Act, 1956 — Section 220