High Courts04 Mar 1971Dismissed
Balakrishna Chetty Vs Shanmugam
Madras High Court · (1971) LW(Cri) 164
Provincial Insolvency Act, 1920 — Section 28(2)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,759 of 5,229
High Courts04 Mar 1971Dismissed
Smt. Priya Bala Ghosh Vs Suresh Chandra Ghosh
Madras High Court · (1972) LW(Cri) 275
Evidence Act, 1872 — Section 17, 21Hindu Marriage Act, 1955 — Section 11, 17, 3, 7Penal Code, 1860 (IPC) — Section 494, 495
High Courts04 Mar 1971Dismissed
K. Krishnan Vs The State of Madras
Madras High Court · (1970) ILR (Mad) 11
Constitution of India, 1950 — Article 226, 311Tamil Nadu Civil Services (Disciplinary Proceedings Tribunal) Rules, 1955 — Rule 1, 4(1), 5
High Courts03 Mar 1971
Shah Chandanbhan Roopchand Bohra and Co. Vs The Union of India and Others
Madras High Court · AIR 1972 Mad 260
Constitution of India, 1950 — Article 226Gold (Control) Rules, 1963 — Rule 126, 126(1), 3Sea Customs Act, 1878 — Section 178A, 178A(2)
High Courts03 Mar 1971Allowed
M. Vishindas Vs The Deputy Commercial Tax Officer
Madras High Court · (1971) 84 LW 412 : (1971) 2 MLJ 90 : (1971) 28 STC 44
High Courts03 Mar 1971
Chellammal Vs Nallammal
Madras High Court · (1971) 1 MLJ 439
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts03 Mar 1971Allowed
Marakayar Brothers Vs The Deputy Commercial Tax Officer
Madras High Court · (1971) 84 LW 410 : (1971) 2 MLJ 140 : (1971) 28 STC 127
Constitution of India, 1950 — Article 226
High Courts03 Mar 1971
Sri Murugan Theatre, Madurai Vs The Commissioner of Land Revenue, Settlement of Estates and Transports, Board of Revenue, Madras and Others
Madras High Court · AIR 1972 Mad 30 : (1971) 84 LW 662
Constitution of India, 1950 — Article 226Foreign Compensation Act, 1950 — Section 4Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5(1), 5(7)
High Courts02 Mar 1971Partly Allowed
Arjundoss Vs P. Janakiram and Others
Madras High Court · (1971) 41 CompCas 731
High Courts02 Mar 1971Dismissed
K. Venkataraman and Company and Others Vs Deputy Commercial Tax Officer and Others
Madras High Court · (1973) 30 STC 57
Central Sales Tax Act, 1956 — Section 14, 15
High Courts02 Mar 1971
In Re: E. Elumalai
Madras High Court · (1971) CriLJ 1396
Criminal Procedure Code, 1898 (CrPC) — Section 249Motor Vehicles Act, 1988 — Section 115
High Courts02 Mar 1971
T.W. Ranganathan Vs T.K. Subramaniam and Others
Madras High Court · AIR 1971 Mad 477
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(2)
High Courts02 Mar 1971
T.N. Ranganathan Vs T.K. Subramaniam
Madras High Court · (1971) 84 LW 450 : (1971) 2 MLJ 126
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts02 Mar 1971
Thayammal (Died) and Another Vs Salammal and Others
Madras High Court · AIR 1972 Mad 83 : (1971) 84 LW 575 : (1971) 2 MLJ 286
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts25 Feb 1971Allowed
M. Vairakannu and Others Vs The Assistant Commercial Tax Officer and Others
Madras High Court · (1972) 29 STC 137
Constitution of India, 1950 — Article 226
High Courts24 Feb 1971
Stoneware Pipes (Madras) Ltd. Vs The Union of India
Madras High Court · AIR 1971 Mad 442 : (1971) 41 CompCas 580 : (1971) 84 LW 389
Constitution of India, 1950 — Article 19Defence of India (Amendment) Rules, 1965 — Rule 2Defence of India Rules, 1962 — Rule 132, 132
High Courts24 Feb 1971
Jagadeesa Thevar and Others Vs Rajabakiya Thevar
Madras High Court · (1971) CriLJ 1350
Child Marriage Restraint Act, 1929 — Section 5
High Courts24 Feb 1971Dismissed
P. Krishnaswamy Gounder Vs The Deputy Commercial Tax Officer
Madras High Court · (1971) 28 STC 478
High Courts24 Feb 1971Dismissed
T.S. Krishnan Namboodiri Vs The State of Madras and Others
Madras High Court · (1971) 28 STC 661
Constitution of India, 1950 — Article 226