High Courts18 Mar 1971
State Vs Natarajan
Madras High Court · (1971) CriLJ 1479
Penal Code, 1860 (IPC) — Section 380, 457
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,757 of 5,229
High Courts18 Mar 1971
Perumal Gounder and Others Vs Athapa Gounder and Another
Madras High Court · (1972) 85 LW 232 : (1972) 1 MLJ 349
High Courts18 Mar 1971Allowed
A. Karuppannan Servai Vs The State of Madras
Madras High Court · (1970) ILR (Mad) 278
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 19A, 3, 67(1), 67(2)
High Courts18 Mar 1971Allowed
Ammonia Supply Corporation Vs Joint Commercial Tax Officer, Rattan Bazaar Division
Madras High Court · (1972) 29 STC 356
High Courts18 Mar 1971Dismissed
A.A. Kasi Annamalai Nadar and Company Vs Deputy Commercial Tax Officer
Madras High Court · (1971) 28 STC 462
Constitution of India, 1950 — Article 226
High Courts18 Mar 1971Dismissed
T.K. Subramaniam Vs Commissioner Salem Muncipality, Salem
Madras High Court · (1971) LW(Cri) 167
Tamil Nadu District Municipalities Act, 1920 — Section 182(1), 313
High Courts18 Mar 1971
Pitchai Vs The Collector of Madurai
Madras High Court · (1971) 84 LW 760 : (1972) 1 MLJ 62
Land Acquisition Act, 1894 — Section 18
High Courts18 Mar 1971Allowed
In Re: Jambulingam
Madras High Court · (1971) LW(Cri) 160
Essential Commodities Act, 1955 — Section 7(1)
High Courts17 Mar 1971Dismissed
Sree Rajendra Mills Ltd. Vs Joint Commercial Tax Officer
Madras High Court · (1971) 28 STC 483
Constitution of India, 1950 — Article 226
High Courts17 Mar 1971Dismissed
The Deputy Commissioner (C.T.) Vs Lakshminarayana Textiles (P.) Ltd. and Another
Madras High Court · (1971) 28 STC 288
High Courts17 Mar 1971Allowed
A. Appathurai Nadar and Others Vs Deputy Commercial Tax Officer, Srivaikuntam II
Madras High Court · (1972) 29 STC 681
Tamil Nadu General Sales Tax Act, 1959 — Section 16
High Courts17 Mar 1971
Nallappa Reddiar Vs Kamachi Moopan
Madras High Court · (1971) LW(Cri) 105
Evidence Act, 1872 — Section 27
High Courts17 Mar 1971Allowed
In Re: M. Kasi
Madras High Court · (1971) LW(Cri) 210
Essential Commodities Act, 1955 — Section 7(1)(a)(II)
High Courts17 Mar 1971
T.S.A. Hamid and Another Vs Sri Alanduraiapparswami Temple and Others
Madras High Court · AIR 1972 Mad 372 : (1971) 84 LW 710
Easements Act, 1882 — Section 52, 62
High Courts17 Mar 1971Dismissed
Shree Rajendera Mills Ltd. Vs Joint Commercial Tax Officer
Madras High Court · (1978) 2 ELT 551
Central Excises and Salt Act, 1944 — Section 36Customs Act, 1962 — Section 131
High Courts17 Mar 1971
T. Ezhumalai Vs Padmavathi Ammal
Madras High Court · (1971) 84 LW 446 : (1971) 2 MLJ 121
Transfer of Property Act, 1882 — Section 76(b)
High Courts16 Mar 1971
P. Kandappa Gounder Vs Fifth Income Tax Officer, Salem, and Others
Madras High Court · (1972) 83 ITR 42
Income Tax Act, 1922 — Section 34
High Courts16 Mar 1971Dismissed
P.N. Vembu Pillai Vs Seshammal and Others
Madras High Court · (1970) ILR (Mad) 195
Hindu Succession Act, 1956 — Section 14, 15, 16, 19, 4(1)Limitation Act, 1908 — Article 125Limitation Act, 1963 — Article 108
High Courts16 Mar 1971
P. Kandappa Gounder Vs Fifth Income Tax Officer and Others
Madras High Court · (1972) 83 ITR 42
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 131, 226(3)
High Courts15 Mar 1971
M.R. Pratap and Another Vs The Director of Enforcement, New Delhi
Madras High Court · AIR 1972 Mad 18 : (1971) 2 MLJ 95
Criminal Procedure Code, 1898 (CrPC) — Section 556, 561Defence of India (Amendment) Rules, 1964 — Rule 132Foreign Exchange Regulation (Amendment) Act, 1957 — Section 23, 23(1), 4(3), 5(1), 9