COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,758 of 5,229

High Courts15 Mar 1971

Motor Owners' Insurance Co. Ltd. Vs V. Daniel and Another

Madras High Court · (1971) ACJ 318 : AIR 1972 Mad 15 : (1971) 41 CompCas 922 : (1971) 84 LW 518 : (1971) 2 MLJ 377

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 110(A), 96(2)

High Courts12 Mar 1971

R. Tulasi Vs Hamed Bi and Others

Madras High Court · AIR 1972 Mad 61 : (1971) 84 LW 749 : (1971) 2 MLJ 249

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4

High Courts12 Mar 1971

C. Ponnudurai, Official Receiver Vs K.A. Kumaraswamy Mudaliar and Others

Madras High Court · (1971) 2 MLJ 252

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

High Courts11 Mar 1971

V.S. Kothandapani Naidu Vs P. Venkatachala Gounder and Others

Madras High Court · (1971) 84 LW 685 : (1972) 1 MLJ 311

Income Tax Act, 1922 — Section 26A

High Courts11 Mar 1971

S.R. Srinivasa Iyengar Vs The Ramil Nadu State Government

Madras High Court · (1971) 1 MLJ 502

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3

High Courts10 Mar 1971

B.S. Rajarama Iyer and Another Vs Parasumanna K. Ramaswami Iyer (Decd.) and Others

Madras High Court · AIR 1971 Mad 475 : (1971) 84 LW 448 : (1971) 2 MLJ 124

Madras City Tenants Protection Act, 1922 — Section 7

High Courts10 Mar 1971

Authorised Officer (Land Reforms) Vs Subbalakshmi Ammal

Madras High Court · (1971) 84 LW 501 : (1971) 2 MLJ 266

High Courts10 Mar 1971

Jagadishchandra F. Modi Vs Joint-Commercial Tax Officer, Harbour Division II and Others

Madras High Court · (1972) 2 MLJ 256

Partnership Act, 1932 — Section 39

High Courts10 Mar 1971Allowed

Jagadishchandra F. Modi Vs Joint Commercial Tax Officer, Harbour Division II and Others

Madras High Court · (1972) 29 STC 144

Partnership Act, 1932 — Section 39, 46, 48

High Courts10 Mar 1971

The Returning Officer (Special Officer) Tiruchirapalli Municipality and Another Vs S. Ramachandran and Others

Madras High Court · AIR 1972 Mad 17 : (1971) 84 LW 496 : (1971) 2 MLJ 264

Tamil Nadu District Municipalities Act, 1920 — Section 49(2)

High Courts09 Mar 1971

K. Srinivasan Vs Income Tax Officer, Collection Branch, Circle II Madras, and Another

Madras High Court · (1972) 83 ITR 299

Income Tax Act, 1961 — Section 230A

High Courts09 Mar 1971

I. Easwara Pillai and Others Vs The State of Tamil Nadu and Another

Madras High Court · (1972) 85 LW 894 : (1972) 1 MLJ 92

Land Acquisition Act, 1894 — Section 4(1)

High Courts09 Mar 1971

N.M. Swamy Vs State and Another

Madras High Court · (1971) CriLJ 1255

Criminal Procedure Code, 1898 (CrPC) — Section 137(3), 139A(1)

High Courts09 Mar 1971

K.V. Srinivasan Vs Income Tax Officer, Collection Branch and Another

Madras High Court · (1972) 83 ITR 299

Income Tax Act, 1961 — Section 230AIncome Tax Rules, 1962 — Rule 44A

High Courts09 Mar 1971

T. Baghchand Galada Vs The State of Tamil Nadu and Another

Madras High Court · (1971) 84 LW 442 : (1971) 2 MLJ 120

High Courts09 Mar 1971

Srila Sri Sivagnana Balaya Swamigal Madalayam, Mailam and Bommayyapalayam Vs The State of Tamil Nadu by the Secretary to Government, Revenue Department and Others

Madras High Court · (1972) 85 LW 750 : (1972) 2 MLJ 605

High Courts05 Mar 1971

Amirthalinga Pandarathar and Another Vs Kesavachariar

Madras High Court · AIR 1972 Mad 253 : (1972) 85 LW 300 : (1971) 2 MLJ 415

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2

High Courts05 Mar 1971

P. Narayanasami Reddiar Vs K.M. Jayarama Reddiar

Madras High Court · (1971) 84 LW 793 : (1971) 2 MLJ 369

Limitation Act, 1908 — Article 11A

High Courts05 Mar 1971Allowed

K. Sherfuddin Sahib Vs Ameermiah Sahib and Others

Madras High Court · (1970) ILR (Mad) 19

Civil Procedure Code Amendment Act, 1877 — Section 539Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 82, 92, 92(1), 92(2)Religious Endowments Act, 1863 — Section 1

High Courts04 Mar 1971Dismissed

P.V. Palaniappa Pillai Vs Deputy Commercial Tax Officer

Madras High Court · (1971) 28 STC 502

Tamil Nadu General Sales Tax Act, 1959 — Section 12, 2