High Courts28 Mar 1972
P.R. Nallathambi Goundan Vs Vijaya Raghavan and Others
Madras High Court · AIR 1973 Mad 25 : (1972) 85 LW 648
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2, Order 21 Rule 102, 151Transfer of Property Act, 1882 — Section 52
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,731 of 5,229
High Courts28 Mar 1972
E.K. Pattabirama Reddiar Vs K. Kanniappa Naicker (Died) and Others
Madras High Court · AIR 1973 Mad 92 : (1972) ILR (Mad) 649 : (1972) 85 LW 591
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Land Acquisition Act, 1894 — Section 31
High Courts28 Mar 1972
Mohammad Sultan Rowther Vs Naina Mohammad and Others
Madras High Court · AIR 1973 Mad 233
High Courts28 Mar 1972
Sundaramurthi Gramani Vs Kesava Naicker and Others
Madras High Court · (1972) 85 LW 720 : (1972) 2 MLJ 259
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts28 Mar 1972
Mohammed Sultan Rowther Vs Naina Mohammed and Others
Madras High Court · (1973) 86 LW 710 : (1972) 2 MLJ 576
High Courts27 Mar 1972
P.L. Chakrapani Naidu Vs T. Gopal Mudaliar and Others
Madras High Court · AIR 1973 Mad 8
Transfer of Property Act, 1882 — Section 69
High Courts27 Mar 1972
P.L. Chakrapani Naidu and T.K. Rajeswari Ammal and Another Vs T. Gopal Mudaliar and Others
Madras High Court · (1972) 85 LW 735 : (1972) 2 MLJ 390
Transfer of Property Act, 1882 — Section 69
High Courts23 Mar 1972
P.R. Nallathambi Goundan Vs Vijaya Raghavan and Others
Madras High Court · (1972) ILR (Mad) 384 : (1972) 2 MLJ 535
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Mar 1972Allowed
Aggarwal Bros. Vs Union of India (UOI) and Others
Madras High Court · (1984) 15 ELT 82
Central Excise Rules, 1944 — Rule 10A, 178(3), 8(1), 9, 9(2)Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 12
High Courts22 Mar 1972
Commissioner of Gift-tax Vs A.M. Abdul Rahman Rowther
Madras High Court · (1973) 89 ITR 219
Gift Tax Act, 1958 — Section 2, 4Partnership Act, 1932 — Section 48
High Courts22 Mar 1972Allowed
State by Public Prosecutor Vs Padma and Another
Madras High Court · (1972) LW(Cri) 211
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)(b)
High Courts21 Mar 1972
K.P. Pakkiriswamy Mudaliar and Others Vs K.P. Krishnaswamy Mudaliar and Others
Madras High Court · AIR 1973 Mad 36
Hindu Inheritance (Removal of Disabilities) Act, 1928 — Section 2Registration Act, 1908 — Section 35
High Courts21 Mar 1972
K.P. Pakkiriswamy Mudaliar by his wife and next friend Padmavathi Ammal (now deceased) and Others Vs K.P. Krishnaswamy Mudaliar and Others
Madras High Court · (1972) ILR (Mad) 445 : (1972) 85 LW 611 : (1972) 2 MLJ 341
Registration Act, 1908 — Section 35
High Courts21 Mar 1972
In Re: P.N. Viswanatha Rao
Madras High Court · (1972) LW(Cri) 129
Essential Commodities Act, 1955 — Section 7(i)(a)(ii)
High Courts13 Mar 1972
State by Public Prosecutor Vs Rathinavelu
Madras High Court · (1973) CriLJ 354
Probation of Offenders Act, 1958 — Section 4(1)Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts13 Mar 1972
M. Andi Ambalam Vs P. Malaichami and Others
Madras High Court · (1972) 2 MLJ 118
Representation of the People Act, 1951 — Section 100, 84
High Courts10 Mar 1972Allowed
Rajababu Fathima Buhari and Another Vs S.V. Ramakrishna Mudaliar and Others
Madras High Court · (1972) ILR (Mad) 573
Transfer of Property Act, 1882 — Section 69
High Courts10 Mar 1972
Karuppusamy Vs A. Natarajan and Others
Madras High Court · (1974) CriLJ 33
Penal Code, 1860 (IPC) — Section 500
High Courts10 Mar 1972
A. Somasundaram Vs The State of Tamil Nadu and Another
Madras High Court · AIR 1974 Mad 156
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 7Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 20
High Courts10 Mar 1972
Dr. A. Somasundaram Vs The State of Tamil Nadu and Another
Madras High Court · (1972) 85 LW 723 : (1972) 2 MLJ 308
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 20