High Courts20 Dec 1971
N. Radhakrishna Naidu and Others Vs S. Govindaswami Naidu and Another
Madras High Court · (1975) 1 MLJ 212
Hindu Succession Act, 1956 — Section 15
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,739 of 5,229
High Courts17 Dec 1971
Aruppukottai Chandra Bus Lines Vs Commissioner of Income Tax
Madras High Court · (1973) 87 ITR 154 : (1972) 85 LW 423
Income Tax Act, 1922 — Section 34
High Courts17 Dec 1971
G. Muthuchami Naicker and Others Vs Senniappa Goundar and Others
Madras High Court · (1973) 86 LW 263 : (1972) 2 MLJ 36
Civil Procedure Code, 1908 (CPC) — Section 9, 92
High Courts17 Dec 1971
Srivedapuriswaraswami Tiruvedukudi Vs Sheik Farid
Madras High Court · AIR 1972 Mad 448 : (1972) 85 LW 577
Madras Port Trust Act, 1905 — Section 19, 57Transfer of Property Act, 1882 — Section 111
High Courts17 Dec 1971
Shanmughasundrathammal Vs Narayana Konar and Others
Madras High Court · AIR 1973 Mad 335 : (1972) 85 LW 678
Hindu Succession Act, 1956 — Section 4, 8
High Courts17 Dec 1971
Shanmughasundarathammal Vs Narayana Konar and Others
Madras High Court · (1972) 85 LW 678 : (1972) 2 MLJ 336
Hindu Succession Act, 1956 — Section 8
High Courts16 Dec 1971
Velayudham Pillai Vs Sandhosa Nadar and Others
Madras High Court · AIR 1973 Mad 299 : (1973) 86 LW 524 : (1973) 1 MLJ 44
Madras Estates Land Act, 1908 — Section 11, 3(16)
High Courts13 Dec 1971
P.S.N. Motor Pvt. Ltd. Vs V.C.K. Bus Service Pvt. Ltd. and Another
Madras High Court · AIR 1972 Mad 451
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 63(1)
High Courts13 Dec 1971
Thanthoni Naicker Vs Kuppammal and Others
Madras High Court · AIR 1973 Mad 274 : (1973) 86 LW 733 : (1973) 1 MLJ 25
Hindu Succession Act, 1956 — Section 11
High Courts09 Dec 1971
R. Neelakantan Vs The Collector of Chingleput and Another
Madras High Court · AIR 1972 Mad 417 : (1972) 85 LW 420
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 16Mines and Minerals (Regulation and Development) Rules, 1957 — Rule 8
High Courts09 Dec 1971
Swaminathan Ambalam Vs P.K. Nagaraja Pillai
Madras High Court · AIR 1973 Mad 110 : (1972) 85 LW 539
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4
High Courts06 Dec 1971Dismissed
Ayyapazham and 2 Others Vs State
Madras High Court · (1972) LW(Cri) 219
Penal Code, 1860 (IPC) — Section 302, 304, 323, 334, 34
High Courts03 Dec 1971Dismissed
T. Srinivasan Vs State by C.B.I. (S.P.E.) Special Police Establishment, Madras
Madras High Court · (1972) LW(Cri) 72
Prevention of Corruption Act, 1947 — Section 5(2), 5(i)(e)
High Courts02 Dec 1971
V.P.G. Murugesan Pillai alias V.P.G. Murugiah Pillai Vs State of Madras
Madras High Court · (1972) 85 LW 664 : (1972) 2 MLJ 272
Land Acquisition Act, 1894 — Section 18, 4(1), 6(1)
High Courts02 Dec 1971
V.P.G. Murugesan Pillai Vs State of Madras
Madras High Court · AIR 1973 Mad 112
Land Acquisition Act, 1894 — Section 18, 4(1), 6(1)
High Courts01 Dec 1971
P.V. Gandhi Vs Gitanjali and Others
Madras High Court · AIR 1973 Mad 115
Partnership Act, 1932 — Section 32, 32(3)Presidency Towns Insolvency Act, 1909 — Section 10, 11, 12, 13, 9
High Courts30 Nov 1971
V. Kadirvelu Vs The Secretary, The Madras State Khadi and Village Industries Board, Secretariat
Madras High Court · (1972) 85 LW 271 : (1972) 2 MLJ 64
Constitution of India, 1950 — Article 226
High Courts29 Nov 1971
Taj Prakash Thaikkal, represented by S.M.A. Syed Hameed, Managing trustee and Others Vs S.F. Wahab and Another
Madras High Court · (1972) 85 LW 308 : (1972) 2 MLJ 237
High Courts26 Nov 1971
R.A. Sathar and Another Vs The Official Assignee and Others
Madras High Court · (1973) 86 LW 24 : (1972) 1 MLJ 393
Civil Procedure Code, 1908 (CPC) — Section 64Income Tax Act, 1961 — Section 232Presidency Towns Insolvency Act, 1909 — Section 86
High Courts26 Nov 1971
Kannammal Vs Deivasigamani Gounder and Others
Madras High Court · AIR 1972 Mad 268 : (1972) 85 LW 274