High Courts20 Dec 1977
Marudambal Ammal and Others Vs Marudanayagam Pillai and Another
Madras High Court · (1978) 1 MLJ 471
Succession Act, 1925 — Section 88
COURT ARCHIVE
Madras High Court judgments, 1977
442 judgments · page 2 of 23
High Courts19 Dec 1977
A. Florance Vs The Director of School Education and Another
Madras High Court · (1979) 1 MLJ 374
Madras Co-operative Societies Act, 1932 — Section 101, 107
High Courts16 Dec 1977Dismissed
State Trading Corporation of India Ltd. Vs K.V. Vaidyalingam and Others
Madras High Court · AIR 1978 Mad 294 : (1978) 91 LW 184 : (1978) 1 MLJ 345
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4
High Courts16 Dec 1977Dismissed
Charles Robson Vs The State of Tamil Nadu and Another
Madras High Court · AIR 1978 Mad 392 : (1978) 91 LW 260 : (1977) 90 LW 260
Constitution of India, 1950 — Article 30(1)
High Courts15 Dec 1977Dismissed
The State of Tamil Nadu Vs Estate of V.U. Panneer Nadar
Madras High Court · (1979) 44 STC 300
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 16, 38
High Courts15 Dec 1977
The Savamalai Estates Limited Vs P.M. Kannayan
Madras High Court · (1978) ILR (Mad) 83 : (1978) 91 LW 225 : (1978) 1 MLJ 424
Contract Act, 1872 — Section 56
High Courts14 Dec 1977Allowed
S.R. and Company Vs State of Tamil Nadu
Madras High Court · (1978) ILR (Mad) 340 : (1978) 42 STC 99
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 37
High Courts14 Dec 1977
S. R. and Company Vs State of Tamil Nadu
Madras High Court · (1978) 7 CTR 242(2)
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 37
High Courts13 Dec 1977
S. Jabaperumal Vs Central Bank of India and Others
Madras High Court · (1978) 91 LW 178 : (1978) 1 MLJ 312
High Courts09 Dec 1977
S.G. Desai Vs The Director of Education, Government of Pondicherry
Madras High Court · (1978) 1 MLJ 517
Constitution of India, 1950 — Article 226
High Courts08 Dec 1977
MAVUKKARAI (N) ESTATE TEA FACTORY Vs ADDITIONAL COMMISSIONER OF Income Tax, MADRAS-II.
Madras High Court · (1978) 112 ITR 715
Income Tax Act, 1961 — Section 187(2)
High Courts08 Dec 1977
Additional Commissioner of Income Tax, Madras-1 Vs Chillies Export House Ltd.
Madras High Court · (1978) ILR (Mad) 390 : (1978) 115 ITR 73
Finance Act — Section 2(6)(c)
High Courts08 Dec 1977
Mavukkarai (N) Estate Tea Factory Vs Additional Commissioner of Income Tax
Madras High Court · (1978) ILR (Mad) 221
Income Tax Act, 1961 — Section 187(2)
High Courts08 Dec 1977
Additional Commissioner of Income Tax Vs Chillies Export House Ltd.
Madras High Court · (1978) ILR (Mad) 390 : (1978) 115 ITR 73
Finance (No. 2) Act, 1971 — Section 2(6)
High Courts07 Dec 1977
Jeevanlal (1929) Ltd. Vs State of Tamil Nadu
Madras High Court · (1978) 7 CTR 238
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 14, 15, 16, 31
High Courts07 Dec 1977Allowed
Jeewanlal (1929) Ltd. Vs The State of Tamil Nadu
Madras High Court · (1978) ILR (Mad) 40 : (1978) 42 STC 263
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 14, 15, 16, 31
High Courts06 Dec 1977
Kandaswamy Koundar Vs Thirumurthy Goundar and Another
Madras High Court · (1979) 1 MLJ 155
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts05 Dec 1977
The Chief Controlling Revenue Authority, Madras Vs P.A. Muthukumar
Madras High Court · AIR 1979 Mad 5 : (1978) 91 LW 557
Stamp Act, 1899 — Article 55, 58, 64, 2(24)Trusts Act, 1882 — Section 3
High Courts05 Dec 1977
The Chief Controlling Revenue Authority, Board of Revenue, Madras Vs V. Daniel
Madras High Court · AIR 1978 Mad 242 : (1978) ILR (Mad) 333 : (1978) 91 LW 577 : (1978) 1 MLJ 327
Stamp Act, 1899 — Article 55, 2(10), 57, 58
High Courts02 Dec 1977
Chiranjilal Daga Vs Commissioner of Income Tax and Another
Madras High Court · (1978) ILR (Mad) 382 : (1978) 113 ITR 363
Income Tax Act, 1961 — Section 264