High Courts23 Jun 1971
Suppanna Kavundar Vs Subbulakshmi (alias) Papathi and Another
Madras High Court · (1971) 84 LW 887 : (1972) 2 MLJ 110
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,752 of 5,229
High Courts23 Jun 1971Allowed
The Commissioner, H.R. and C.E. Vs T.R. Venkatachalapathi and Others
Madras High Court · (1972) ILR (Mad) 115
Central Provinces and Berar Municipalities Act, 1922 — Section 53A, 53A(1), 57, 57(5)Civil Procedure Code, 1908 (CPC) — Section 115, 92Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts23 Jun 1971
Mullaikodiammal Vs The Government of Tamil Nadu and Another
Madras High Court · AIR 1972 Mad 132 : (1971) 2 MLJ 449
High Courts23 Jun 1971
In Re: Muthusamy Odayar
Madras High Court · (1972) CriLJ 795
Probation of Offenders Act, 1958 — Section 4(1)Railway Stores (Unlawful Possession) Act, 1955 — Section 3
High Courts22 Jun 1971
Venkatarama Lyer and Another Vs Thiruvidamarudur Sri Manalingaswami Devastanam and Others
Madras High Court · AIR 1972 Mad 167 : (1971) 84 LW 857
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 23, 151Constitution of India, 1950 — Article 133, 136Madras City Tenants Protection (Amendment) Act, 1955 — Section 11, 2(4)
High Courts22 Jun 1971
N.K. Leela Thampatty Vs Commissioner of Agricultural Income Tax, Madras
Madras High Court · (1972) 83 ITR 903
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 34
High Courts22 Jun 1971
N.K. Leela Thampatty Vs Commissioner of Agricultural Income Tax
Madras High Court · (1972) 83 ITR 903
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 34
High Courts22 Jun 1971Allowed
N. Ramana Reddy Vs The Joint Commercial Tax Officer, Sowcarpet Division I, and Another
Madras High Court · (1971) 28 STC 683
High Courts21 Jun 1971Dismissed
T.A. Kuppuswami Chettiar Vs State of Madras
Madras High Court · (1971) 28 STC 570
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 24
High Courts21 Jun 1971
Abdul Sathar Sahib and Another Vs Abdul Lateef Sahib
Madras High Court · AIR 1972 Mad 322 : (1972) 85 LW 275
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35
High Courts21 Jun 1971
The Management of Thiru Arooran Sugars Limited Vs The Industrial Tribunal and Another
Madras High Court · (1971) 84 LW 778 : (1972) 1 MLJ 128
High Courts21 Jun 1971
S. Muthusankara Nadar Vs Deputy Commercial Tax Officer
Madras High Court · (1972) 29 STC 242
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 14, Order 32 Rule 15
High Courts18 Jun 1971
In Re: Munnikilavan and Others
Madras High Court · (1971) 2 MLJ 237(1)
Police Act, 1861 — Section 34(6), 46
High Courts17 Jun 1971
A.B. Lobo Vs Fateh Khan
Madras High Court · AIR 1972 Mad 323
Foreign Exchange Regulation Act, 1947 — Section 5, 5(1)
High Courts17 Jun 1971
M.K. Shaik Abdul Khader Vs State of Tamil Nadu
Madras High Court · AIR 1972 Mad 199 : (1972) 85 LW 15
High Courts16 Jun 1971
Malaichamy and Others Vs State of Madras
Madras High Court · (1972) 1 MLJ 445
Criminal Procedure Code, 1898 (CrPC) — Section 288Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 149
High Courts16 Jun 1971
In re T.C. Muthuswamy
Madras High Court · (1971) CriLJ 1811 : (1971) 2 MLJ 427
Penal Code, 1860 (IPC) — Section 109, 420, 466, 468, 471
High Courts15 Jun 1971
The General Manager, Southern Railway Vs N. Jeenaraj
Madras High Court · (1971) 84 LW 725 : (1971) 2 MLJ 202
High Courts15 Jun 1971Allowed
Krishnan and others Vs Muthuswami Udayar
Madras High Court · (1971) LW(Cri) 233
Penal Code, 1860 (IPC) — Section 147, 148
High Courts11 May 1971
T.A. Sankaralingam Vs T.N. Mani and Others
Madras High Court · (1971) 2 MLJ 136