High Courts09 Sept 1976
Hopeville Estate Vs State of Tamil Nadu
Madras High Court · (1976) 09 MAD CK 0019
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5Tamil Nadu Agricultural Income Tax Rules, 1955 — Rule 4(1)
COURT ARCHIVE
Madras High Court judgments, 1976
628 judgments · page 11 of 32
High Courts09 Sept 1976Allowed
The State of Tamil Nadu Vs Saraswathy Kurwath Damodaran
Madras High Court · (1977) 39 STC 542
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 38
High Courts08 Sept 1976
Ramaswamy Padayachi Vs Rangaswami Padayachi (died) and Others
Madras High Court · (1977) 2 MLJ 51
High Courts08 Sept 1976
Havakkal Estate Co. Vs Commissioner of Income Tax
Madras High Court · (1977) ILR (Mad) 11 : (1977) 109 ITR 59
Income Tax Rules, 1962 — Rule 8
High Courts08 Sept 1976
Commissioner of Income Tax Vs Manasuba and Co. (P.) Ltd.
Madras High Court · (1976) 09 MAD CK 0020
Companies Act, 1956 — Section 361
High Courts08 Sept 1976
Kodur Orange Produce Co. Vs Commissioner of Income Tax
Madras High Court · (1977) 110 ITR 124
Income Tax Act, 1961 — Section 139(1), 271(1)
High Courts08 Sept 1976
Tiruvallurammal Vs Kullachiammal
Madras High Court · AIR 1977 Mad 283 : (1977) ILR (Mad) 78 : (1977) 90 LW 178 : (1977) 1 MLJ 306
Lunacy Act, 1912 — Section 38, 41, 62
High Courts08 Sept 1976
V.R. Karuppiah and others Vs Thiruvannamalai Adheenam and others
Madras High Court · (1976) 09 MAD CK 0003
Cultivating Tenants Protection Act, 1955 — Section 3
High Courts07 Sept 1976
R. Chakravarthy Vs M. Dhana Singh and Others The Chief Mechanical Engineer, Mechanical Department, Integral Coach Factory and Others Vs M. Dhana Singh, Chargemen, a Sheet Metal Mechanist, Mechanical Department, Integral Coach Factory, and Another
Madras High Court · (1977) 1 MLJ 407
Constitution of India, 1950 — Article 16(4), 335
High Courts07 Sept 1976
Commissioner of Income Tax Vs Wheel and Rim Company of India Ltd.
Madras High Court · (1977) ILR (Mad) 295 : (1977) 107 ITR 168
Finance Act, 1966 — Section 2(5)Income Tax (Determination of Export Profits) Rules, 1966 — Rule 2(2)
High Courts03 Sept 1976
Nachar and Others Vs Palanisamy and Others
Madras High Court · (1977) 90 LW 621 : (1977) 2 MLJ 306
High Courts03 Sept 1976Allowed
M. Appachi Gounder and Others Vs Superintendent of Central Excise and Others
Madras High Court · (1978) 2 ELT 549
Central Excise Rules, 1944 — Rule 10, 9, 9(1), 9(2), 96K(1)
High Courts02 Sept 1976Dismissed
Madura Hindu Permanent Fund Ltd. Vs Government of India
Madras High Court · (1977) 90 LW 281
Companies Act, 1956 — Section 314
High Courts02 Sept 1976
V. Ponnammal Vs K. Shanmughasundaran represented by power Agent Rajamanickam Chettiar
Madras High Court · (1977) ILR (Mad) 228 : (1977) 90 LW 169 : (1977) 2 MLJ 10
High Courts02 Sept 1976
B. Thirumalai Pillai Vs S. Ramalingam and Another
Madras High Court · (1977) 90 LW 626 : (1977) 2 MLJ 119
Constitution of India, 1950 — Article 226
High Courts02 Sept 1976Dismissed
Sadhu V. Narayanaswami Pillai Vs The State of Tamil Nadu
Madras High Court · (1977) 39 STC 307
High Courts02 Sept 1976Allowed
Sri Murugan and Co. Vs The State of Tamil Nadu
Madras High Court · (1977) 39 STC 422
Tamil Nadu General Sales Tax Act, 1959 — Section 3
High Courts01 Sept 1976
West Coast Electric Supply Corporation Ltd. and Another Vs Commissioner of Income Tax
Madras High Court · (1977) 107 ITR 483
Income Tax Act, 1922 — Section 12B, 2(4A)
High Courts31 Aug 1976
V. Srinivasa Pillai Vs Agent of Life Insurance Corporation of India, Madras and Another
Madras High Court · AIR 1977 Mad 381 : (1978) 91 LW 21 : (1977) 90 LW 21
Contract Act, 1872 — Section 17Insurance Act, 1938 — Section 45
High Courts31 Aug 1976
Kannapiran Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (1977) ILR (Mad) 408 : (1977) 106 ITR 947