High Courts20 Apr 1977
K. Palanichamy Vs Canara Bank and Another
Madras High Court · (1977) 2 MLJ 474
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1977
442 judgments · page 14 of 23
High Courts20 Apr 1977Allowed
Kochuman Mathew and Another Vs T.N.K. Estates
Madras High Court · AIR 1978 Mad 168
Constitution of India, 1950 — Article 133Transfer of Property Act, 1882 — Section 115
High Courts20 Apr 1977Allowed
Nagarajan Vs The Executive Officer, Sri Swaminathaswamy Devasthanam, Swamimalai and Others
Madras High Court · AIR 1978 Mad 30 : (1977) 90 LW 630
Constitution of India, 1950 — Article 226Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 14A, 14A(2)
High Courts20 Apr 1977
Kotchuman Mathew and Another Vs T.N.K. Estates, a registered partnership and firm of Planters, by their partner T.N.K. Govindaraju Chettiar and Others
Madras High Court · (1977) 2 MLJ 121
Civil Procedure Code, 1908 (CPC) — Section 105(2)Constitution of India, 1950 — Article 133Transfer of Property Act, 1882 — Section 115
High Courts20 Apr 1977
T. Appadurai Pillai Vs The Revenue Divisional Officer and Others
Madras High Court · (1977) 2 MLJ 511
High Courts20 Apr 1977
Nagarajan Vs The Executive Officer, Sri Swaminathaswamy Devasthanam and Others
Madras High Court · (1977) 90 LW 630 : (1977) 2 MLJ 328
Constitution of India, 1950 — Article 226
High Courts19 Apr 1977Allowed
The State of Tamil Nadu Vs Bombay Metal Depot
Madras High Court · (1978) 41 STC 140
Central Sales Tax Act, 1956 — Section 1, 2, 3, 6, 8Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts19 Apr 1977
Nilgiri Dairy Farm and Others Vs Manoharan
Madras High Court · (1978) 1 MLJ 357
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(3), 10(3)(a), 10(3)(a)(iii), 10(3)(c)
High Courts18 Apr 1977
Commissioner of Income Tax Vs Coromandal Prodorite Private Ltd.
Madras High Court · (1977) 04 MAD CK 0014
Income Tax Act, 1961 — Section 80E
High Courts15 Apr 1977
Sulochana Vs State Registrar of Chits (Investigation and Prosecution)
Madras High Court · (1978) CriLJ 116
Criminal Procedure Code, 1973 (CrPC) — Section 469(1)(b), 473
High Courts15 Apr 1977Dismissed
V. Usman Koya Vs R. Muthukrishnan and Others
Madras High Court · AIR 1978 Mad 158 : (1977) 90 LW 711 : (1978) 1 MLJ 10
Civil Procedure Code, 1908 (CPC) — Section 151Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 9(2)
High Courts14 Apr 1977Dismissed
The State of Tamil Nadu Vs Sri Venkateswara and Co.
Madras High Court · (1978) 41 STC 28
Tamil Nadu General Sales Tax Act, 1959 — Section 3
High Courts14 Apr 1977
The Deputy Commissioner (T.) Vs Thiru K.S.T. Raju Chettiar
Madras High Court · (1977) 2 MLJ 469
Tamil Nadu General Sales Tax Act, 1959 — Section 36, 36(1), 36(2), 36(3), 36(5)
High Courts14 Apr 1977
Associated Industries and Another Vs First Income Tax Officer
Madras High Court · (1983) 139 ITR 269
Income Tax Act, 1961 — Section 277, 278Penal Code, 1860 (IPC) — Section 120B, 193, 196
High Courts12 Apr 1977Dismissed
Haji S.P.E.S. Mohamed Aboobacker Vs The Tamil Nadu Wakf Board, Madras and Another
Madras High Court · AIR 1978 Mad 33 : (1977) 90 LW 572
Constitution of India, 1950 — Article 226(3)Waqf Act, 1954 — Section 15(1), 15(2), 43(1)
High Courts12 Apr 1977Dismissed
State of Tamil Nadu Vs Shanthi Stainless Steel Company
Madras High Court · (1977) 41 STC 270
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 3, 38, 4, 5
High Courts12 Apr 1977Allowed
Narasimha Agencies Vs The State of Tamil Nadu
Madras High Court · (1977) 40 STC 217
Central Sales Tax Act, 1956 — Section 14Tamil Nadu General Sales Tax Act, 1959 — Section 8
High Courts12 Apr 1977
Haji S.P.E.S. Mohamed Aboobacker, Mutawalli of Haji Pitchai Mohideen Rowther Wakf Vs The Tamil Nadu Wakf Board and Another
Madras High Court · (1977) 90 LW 579 : (1977) 2 MLJ 164
Waqf Act, 1954 — Section 43(a)(1)
High Courts11 Apr 1977
State of Tamil Nadu Vs Ball Bearing Centre
Madras High Court · (1978) 7 CTR 53(2)
Tamil Nadu General Sales Tax Act, 1959 — Section 15(4B), 3, 3(1), 7, 7(1)
High Courts11 Apr 1977Dismissed
The State of Tamil Nadu Vs Ball Bearing Centre
Madras High Court · (1978) 41 STC 264
Central Sales Tax Act, 1956 — Section 8