High Courts29 Jul 1971Allowed
Brilliant Match Works Vs Deputy Commercial Tax Officer
Madras High Court · (1974) 33 STC 320
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,749 of 5,229
High Courts28 Jul 1971
Murugan Soap Works and Another Vs Assistant Commercial Tax Officer
Madras High Court · (1973) 30 STC 468
Tamil Nadu General Sales Tax Act, 1959 — Section 42, 44, 45, 46
High Courts28 Jul 1971
The Municipal Council Vs Syed Naziruddin Hussaini by next friend, father Syed Gaffar Mohideen Hussaini
Madras High Court · (1972) 85 LW 476 : (1972) 2 MLJ 132
Tamil Nadu District Municipalities Act, 1920 — Section 262A
High Courts27 Jul 1971Allowed
Madras Cements Limited Vs The State of Madras
Madras High Court · (1973) 31 STC 221
High Courts26 Jul 1971
The Official Assignee, Madras Vs Tehmina Dinshaw Tehrani and Another
Madras High Court · AIR 1972 Mad 187 : (1971) 84 LW 876
Presidency Towns Insolvency Act, 1909 — Section 55, 7Provincial Insolvency Act, 1920 — Section 53Transfer of Property Act, 1882 — Section 5, 53
High Courts23 Jul 1971
L. Govindarajulu Chettiar Vs V.N. Srinivasalu Naidu
Madras High Court · AIR 1972 Mad 307
Law of Property Act, 1925 — Section 62
High Courts23 Jul 1971Dismissed
R.V. Arunachala Thevar Vs Chinnammal
Madras High Court · (1971) LW(Cri) 263
Income Tax Act, 1922 — Section 33(a)(2)
High Courts23 Jul 1971
Venkatakrishna Reddiar and Others Vs Swamikannu Goundar and Others
Madras High Court · AIR 1972 Mad 129 : (1972) ILR (Mad) 79 : (1971) 84 LW 848 : (1971) 84 LW 843
General Clauses Act, 1897 — Section 3(26)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 31, 7(iv)(e)Tamil Nadu General Clauses Act, 1891 — Section 3(14), 3(4)
High Courts23 Jul 1971
P. Govindarajulu Chettiar Vs V.N. Srinivasalu Naidu
Madras High Court · (1972) 85 LW 296 : (1972) 1 MLJ 385
Law of Property Act, 1925 — Section 62
High Courts23 Jul 1971
C. Hariprasad and Another and Godavaribai Ghuwalewala and Another Vs The Amalgamated Commercial Traders Private Limited and Others Amalgamated Commercial Traders Private Limited Vs C. Hariprasad and Another
Madras High Court · (1972) 85 LW 91 : (1972) 1 MLJ 330
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 207
High Courts21 Jul 1971
K. Lakshmi Venkatrama Rao Vs The Commissioner, Hindu Religious and Charitable Endowments
Madras High Court · (1972) 85 LW 341 : (1972) 2 MLJ 93
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(20)
High Courts20 Jul 1971
Vinaitheethal Achi Vs Chidambaram Chettiar and Others
Madras High Court · AIR 1972 Mad 238 : (1972) 85 LW 855
Limitation Act, 1908 — Article 60
High Courts20 Jul 1971
V.N.R. Meenakshi Ammal Vs Agricultural Income Tax Officer and Another
Madras High Court · (1971) 82 ITR 676
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 17, 34, 4
High Courts20 Jul 1971
Mariam Aysha Vs Commissioner of Agricultural Income Tax
Madras High Court · (1976) 104 ITR 381
High Courts19 Jul 1971
The Highways Department of South Arcot, Cuddalore Vs Vedanthachariar and Others
Madras High Court · AIR 1972 Mad 148 : (1972) 85 LW 69
Constitution of India, 1950 — Article 300Government of India Act, 1858 — Section 65Government of India Act, 1915 — Section 32(2)
High Courts19 Jul 1971
Ramaseenivasa Iyengar (deceased) and Another Vs S. Padmasani Ammal
Madras High Court · (1973) 86 LW 456 : (1973) 1 MLJ 34
Civil Procedure Code, 1908 (CPC) — Section 50
High Courts19 Jul 1971
R. Venkatachala Thevar Vs State of Madras and Another
Madras High Court · (1972) 86 ITR 701
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 9(2)
High Courts19 Jul 1971
Baby Ammal Vs K.N. Rangababu and Others
Madras High Court · (1972) 85 LW 21 : (1972) 1 MLJ 194
Limitation Act, 1908 — Article 120Limitation Act, 1963 — Section 30
High Courts16 Jul 1971Allowed
Abdul Kadir Rowther Vs The State of Madras and another
Madras High Court · (1971) 07 MAD CK 0038
High Courts16 Jul 1971
Sellayya Pillai Vs Devaraya Pillai
Madras High Court · AIR 1972 Mad 309 : (1972) 85 LW 152
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Succession Act, 1925 — Section 28