High Courts29 Mar 1976
Commissioner of Income Tax Vs M.M. Palanisami Nadar and Sons
Madras High Court · (1977) 108 ITR 158
COURT ARCHIVE
Madras High Court judgments, 1976
628 judgments · page 23 of 32
High Courts29 Mar 1976
P. Subramaniam and Bros. Vs Commissioner of Income Tax
Madras High Court · (1977) 106 ITR 508
Income Tax Act, 1961 — Section 271(1)
High Courts26 Mar 1976
B. Yamuna Bai Vs N. Rangaswamy
Madras High Court · (1977) 90 LW 355 : (1977) 1 MLJ 223
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 12, 14, 14(1)(b), 15
High Courts26 Mar 1976
Vaiyapuri Gounder Vs Kalianna Gounder
Madras High Court · AIR 1977 Mad 247 : (1976) 89 LW 566 : (1977) 1 MLJ 11
High Courts26 Mar 1976
Karnagam Vs Jayaseelam Chettiar and Others
Madras High Court · AIR 1977 Mad 250 : (1976) 89 LW 547
Provincial Insolvency Act, 1920 — Section 10, 10(1), 24(1)
High Courts26 Mar 1976
Dr. G. Madan Mohan Rao Vs The State of Tamil Nadu, by Secretary to Government, Law Department, Madras-9 and others
Madras High Court · (1976) 03 MAD CK 0061
Constitution of India, 1950 — Article 226
High Courts26 Mar 1976
Commissioner of Income Tax (Central), Madras Vs Dasaprakash
Madras High Court · (1978) 114 ITR 210
Income Tax Act, 1961 — Section 256(1), 37
High Courts26 Mar 1976
Karmagam Vs Jayaseelam Chettiar and Others
Madras High Court · (1976) ILR (Mad) 292 : (1976) 89 LW 547 : (1976) 2 MLJ 342
Provincial Insolvency Act, 1920 — Section 10(1)
High Courts25 Mar 1976
State of Tamil Nadu Vs Blue Star Engineering Co. Madras Private Limited
Madras High Court · (1977) 39 STC 194
Tamil Nadu General Sales Tax Act, 1959 — Section 16
High Courts25 Mar 1976
The Collector of Customs Vs Mehta Paint Works and Another
Madras High Court · AIR 1977 Mad 61 : (1977) 1 MLJ 15
Customs Act, 1962 — Section 144, 17(3), 17(4), 45(1), 51Madras Port Trust Act, 1905 — Section 42, 43, 43
High Courts25 Mar 1976
Chidambaram Vs Kalidas and Others
Madras High Court · AIR 1977 Mad 108 : (1976) 89 LW 605 : (1977) 1 MLJ 46
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 13
High Courts25 Mar 1976
Late T.S. Srinivasa Iyer (by legal representatives) Vs Commissioner of Wealth-tax
Madras High Court · (1976) ILR (Mad) 261 : (1976) 104 ITR 625
Wealth Tax Act, 1957 — Section 7
High Courts25 Mar 1976
M.C. Thirunavukkarasu Mudaliar Vs C.S. Rajan and Company
Madras High Court · (1976) 03 MAD CK 0006
High Courts24 Mar 1976
The State Wakf Board, Madras Vs Subramanyam and Others
Madras High Court · AIR 1977 Mad 79
Limitation Act, 1908 — Article 134B, 134CLimitation Act, 1963 — Article 96
High Courts24 Mar 1976
S. Loonkaran and Sons Vs Commissioner of Income Tax
Madras High Court · (1977) 108 ITR 92
Income Tax Act, 1961 — Section 139(2), 271(1)
High Courts24 Mar 1976
The State Wakf Board Vs Subramanyam and Others
Madras High Court · (1976) ILR (Mad) 79 : (1976) 89 LW 467 : (1976) 2 MLJ 263
Limitation Act, 1963 — Article 96
High Courts24 Mar 1976
M.S. Narayanan, Etc., Etc. Vs Accountant-General I and Others
Madras High Court · (1976) 1 LLJ 501
Constitution of India, 1950 — Article 148, 309
High Courts24 Mar 1976
Commissioner of Income Tax Vs Raman and Raman (P.) Ltd.
Madras High Court · (1977) 110 ITR 747
Income Tax Act, 1922 — Section 10(2), 10(4A)
High Courts24 Mar 1976Dismissed
Ramaswami Chettiar Vs The Deputy Superintendent of Police, Salem Town and others
Madras High Court · (1976) LW(Cri) 182
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
High Courts24 Mar 1976
N. Muthukrishna Reddiar Vs Amaravathi alias Avudayammal
Madras High Court · (1976) 03 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18, Order 21 Rule 72, Order 21 Rule 90, Order 21 Rule 92