High Courts06 Sept 1971
T.V. Ramasubba Iyer and Another Vs A.M. Ahamed Mohideen
Madras High Court · AIR 1972 Mad 398
Central Provinces Laws Act, 1875 — Section 6Defamation Act, 1952 — Section 4
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,745 of 5,229
High Courts03 Sept 1971
Arumuga Mudaliar Vs Esakkia Pillai and Another
Madras High Court · AIR 1972 Mad 476 : (1972) 85 LW 293
Tamil Nadu Panchayats (Election of Vice President) Rules, 1961 — Rule 16
High Courts03 Sept 1971Allowed
In Re: Binny Ltd.
Madras High Court · (1973) 86 LW 255
Insurance Act, 1938 — Section 42, 42B
High Courts02 Sept 1971
V.S. Subba Reddiar and Another Vs Seetharaman and Others
Madras High Court · AIR 1972 Mad 421 : (1973) 86 LW 36
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 105, 105(1), 11, 47Provincial Insolvency Act, 1920 — Section 4
High Courts02 Sept 1971
T.A. Kuppuswami Chettiar and Co., Bhavani Vs The State of Tamil Nadu
Madras High Court · AIR 1972 Mad 478 : (1972) 30 STC 473
Constitution of India, 1950 — Article 226
High Courts01 Sept 1971
Jayalakshmi Ammal and Others Vs T.V. Ganesa Iyer
Madras High Court · AIR 1972 Mad 357 : (1972) ILR (Mad) 59 : (1972) 85 LW 82
Hindu Succession Act, 1956 — Section 2, 24, 25, 26, 28
High Courts31 Aug 1971
In Re: A.K. Ramachandran
Madras High Court · (1972) CriLJ 698
Penal Code, 1860 (IPC) — Section 408
High Courts31 Aug 1971
The State of Madras Vs Balamanavala Reddiar and Another
Madras High Court · AIR 1973 Mad 14 : (1972) ILR (Mad) 324 : (1972) 85 LW 141
Charitable and Religious Trusts Act, 1920 — Section 3Constitution of India, 1950 — Article 136, 226, 32Madras Estates Land Act, 1908 — Section 189(3), 20, 3(16)
High Courts30 Aug 1971
S.M. Dawood Bibi (died) and Others Vs Abu Bakker Pulavar (died) and Others
Madras High Court · AIR 1972 Mad 228 : (1972) 85 LW 225
Evidence Act, 1872 — Section 178, 32, 32(1), 50
High Courts30 Aug 1971
In Re: Narayanaswami
Madras High Court · (1973) CriLJ 1295
Penal Code, 1860 (IPC) — Section 149, 302
High Courts27 Aug 1971
Doraiswamy Gounder Vs State of Madras
Madras High Court · (1972) 85 LW 436
Income Tax Act, 1922 — Section 24B, 46(2)Madras Revenue Boards Act, 1959 — Section 59
High Courts27 Aug 1971Dismissed
In Re: Seeni Thevar, Thanga Thevar
Madras High Court · (1972) LW(Cri) 73
Penal Code, 1860 (IPC) — Section 215, 379
High Courts27 Aug 1971Dismissed
In Re: Seeni Thevar and Another
Madras High Court · (1971) LW(Cri) 268
Penal Code, 1860 (IPC) — Section 215
High Courts27 Aug 1971
Modern Housing Construction and Properties Limited, by Director Vs The Alagappa Textiles (Cochin) Ltd.
Madras High Court · (1972) 85 LW 251 : (1972) 2 MLJ 319
High Courts27 Aug 1971
C.V. Cunniah Chetty Vs P.L. Dharmalingam Chetty (Decd.) and Others
Madras High Court · AIR 1972 Mad 233 : (1972) ILR (Mad) 46 : (1972) 85 LW 120
Limitation Act, 1963 — Article 141
High Courts26 Aug 1971
Rajammal Vs A.T. Krishnaswami Mudaliar (Died) and Others
Madras High Court · AIR 1972 Mad 359 : (1972) ILR (Mad) 68 : (1972) 85 LW 215
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 52, Order 21 Rule 66, Order 21 Rule 90, Order 40 Rule 1
High Courts25 Aug 1971
Arunachala Gounder Vs S. Alagappa Chettiar and Others
Madras High Court · AIR 1972 Mad 293 : (1972) 85 LW 283
Limitation Act, 1908 — Article 115, 116, 97Limitation Act, 1963 — Article 24, 47, 55
High Courts23 Aug 1971
Jayarama Naidu Vs Tirupathi and Another
Madras High Court · AIR 1972 Mad 183 : (1972) 85 LW 49
Constitution of India, 1950 — Article 19(1)
High Courts20 Aug 1971Dismissed
L. Sundaresan Vs The Board of Revenue (C.T.)
Madras High Court · (1972) 29 STC 691
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 33, 45, 46
High Courts20 Aug 1971Dismissed
Thiruvalar Spinning Mills Vs The Board of Revenue (Commercial Taxes) and Another
Madras High Court · (1972) 29 STC 459
Constitution of India, 1950 — Article 226