High Courts21 Mar 1977
Lucas T. Vs S. Ltd. V. Government of India
Madras High Court · (1978) 7 CTR 28
Customs Act, 1962 — Section 131, 2Tariff (second Amendment) Act, 1933 — Section 2
COURT ARCHIVE
Madras High Court judgments, 1977
442 judgments · page 17 of 23
High Courts21 Mar 1977
Assistant Commissioner of Urban Land Tax II Vs M. C. Chockaliangam and Others
Madras High Court · (1978) 7 CTR 21(2)
Constitution of India, 1950 — Article 226Tamil Nadu Urban Land Tax Act, 1966 — Section 23, 32
High Courts21 Mar 1977
V. Sridhar, President, Sri Rao Bahadur Vemur Ranganathan Chetty Charities Vs The State of Tamil Nadu
Madras High Court · (1978) 1 MLJ 437
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 3, 3(1), 3(2), 3(3)
High Courts18 Mar 1977
M.S. Govindarajan Vs The General Manager, Heavy Vehicles Factory and Others
Madras High Court · (1977) 90 LW 636 : (1977) 2 MLJ 304
Constitution of India, 1950 — Article 16
High Courts18 Mar 1977Dismissed
Balasubramaniam and Another Vs Purushothaman and Others
Madras High Court · AIR 1978 Mad 228 : (1978) 91 LW 108 : (1977) 90 LW 108 : (1978) 1 MLJ 187
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts17 Mar 1977
Eni Ammal Vs Soosai Michael Mudaliar
Madras High Court · (1978) 1 MLJ 146
Transfer of Property Act, 1882 — Section 52
High Courts17 Mar 1977
S.K. Subbiah Pillai Vs Radhakrishnan, Special Officer for Salaimangalam Co-operative Stores Limited and Another
Madras High Court · (1977) 2 MLJ 497
Constitution of India, 1950 — Article 226Tamil Nadu Co-operative Societies Act, 1983 — Section 89, 96
High Courts16 Mar 1977
R. Vijayaraghavan Vs Commissioner of Agricultural Income Tax and Another
Madras High Court · (1977) 110 ITR 535
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 9(2)
High Courts16 Mar 1977
The Firm of Shamlal and Co. and Others Vs V.R.C. Rajagopala Chettiar
Madras High Court · AIR 1977 Mad 340 : (1977) 90 LW 555
Stamp Act, 1899 — Section 35
High Courts15 Mar 1977
Indira Chemical Agency Vs Commissioner of Income Tax
Madras High Court · (1979) 119 ITR 569
Income Tax Act, 1961 — Section 271(1), 283(2)
High Courts15 Mar 1977
K. Natarajan Vs Commissioner of Agricultural Income Tax and Another
Madras High Court · (1977) 110 ITR 580
High Courts14 Mar 1977
Premraj and Ganpatraj and Company (P.) Limited (Now known as Madras Electrial Conductors (P.) Limited) Vs The Assistant Collector of Customs and Others
Madras High Court · (1977) 90 LW 629 : (1977) 2 MLJ 302
Constitution of India, 1950 — Article 226
High Courts14 Mar 1977
Additional Commissioner of Income Tax Vs Kwality Spinning Mills (Private) Ltd.
Madras High Court · (1977) 109 ITR 646
Income Tax Act, 1961 — Section 33, 43(1), 43A(1), 43A(2)
High Courts14 Mar 1977
Premraj and Ganpatraj and Co. (P) Ltd. (now known as Madras Electrical Conductors (P) Ltd. Vs The Assistant Collector of Customs, Madras and Others
Madras High Court · AIR 1978 Mad 40 : (1977) 1 ELT 166 : (1977) 90 LW 629
Constitution of India, 1950 — Article 226
High Courts14 Mar 1977
Commissioner of Income Tax Vs I.A.E.C. (Pumps) Ltd.
Madras High Court · (1977) 110 ITR 353
High Courts11 Mar 1977Allowed
E.I D. Parry Limited and Another Vs Union of India (UOI)
Madras High Court · (1978) 2 ELT 18
Central Excises and Salt Act, 1944 — Section 13, 2, 3
High Courts11 Mar 1977
Addl. Commissioner of Gift-tax Vs P. Krishnamoorthy and Others
Madras High Court · (1977) 110 ITR 212
Gift Tax Act, 1958 — Section 2
High Courts10 Mar 1977
K.R. Raman Vs The Special Deputy Tahsildar, Tenancy Records and Others
Madras High Court · (1977) 2 MLJ 234
High Courts10 Mar 1977Allowed
K.R. Raman Vs The Special Deputy Tehsildar, Tenancy Records, Tirupattur and Others
Madras High Court · AIR 1978 Mad 45
Constitution of India, 1950 — Article 226Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 4A
High Courts09 Mar 1977
K. Arunachalam Mudaliar Vs Commissioner of Agricultural Income Tax and Another
Madras High Court · (1977) 90 LW 683
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 9(2)