High Courts14 Nov 1977
C.V. Ramaswami Naidu and Others Vs C.S. Shyamala Devi and Others
Madras High Court · (1978) 91 LW 246 : (1978) 1 MLJ 505
Transfer of Property Act, 1882 — Section 45Trusts Act, 1882 — Section 90, 94, 95
COURT ARCHIVE
Madras High Court judgments, 1977
442 judgments · page 4 of 23
High Courts11 Nov 1977Dismissed
Swamijee Mills Limited Vs The State of Tamil Nadu and Others
Madras High Court · (1979) ILR (Mad) 76
Tamil Nadu General Sales Tax Rules, 1959 — Rule 18
High Courts11 Nov 1977
Additional Commissioner of Income Tax Vs Abhai Maligai
Madras High Court · (1978) 113 ITR 737
Income Tax Act, 1961 — Section 80G(2), 88(6)
High Courts11 Nov 1977
Addl. Commissioner of Income Tax Vs Chettinad Corporation (P.) Ltd.
Madras High Court · (1978) 112 ITR 898
Income Tax Act, 1961 — Section 10(3), 256(1)
High Courts11 Nov 1977
ADDL. COMMISSIONER OF Income Tax, MADRAS-II Vs CHETTINAD CORPORATION (P.) LTD.
Madras High Court · (1978) 112 ITR 898
Income Tax Act, 1961 — Section 256(1)
High Courts09 Nov 1977
Madras Motor and General Insurance Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1978) ILR (Mad) 186 : (1979) 117 ITR 534
Companies (Profits) Surtax Act, 1964 — Rule 1, 2
High Courts08 Nov 1977
Dr. M.R.S. Vas Vs The Commissioner of Landrevenue, Prohibition and Excise, Board of Revenue and Others
Madras High Court · (1978) ILR (Mad) 49
Cinematograph Act, 1952 — Section 12(1), 12(3)Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts08 Nov 1977
Chikkaraj Vs K.N. Viswanathan
Madras High Court · AIR 1979 Mad 103 : (1979) ILR (Mad) 138
Transfer of Property Act, 1882 — Section 19, 8
High Courts08 Nov 1977Allowed
The Secretary to Government Home Department and Another Vs T.V. Hari Rao
Madras High Court · AIR 1978 Mad 42 : (1978) 91 LW 4 : (1977) 90 LW 4
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3, 32(5)
High Courts08 Nov 1977Allowed
Dr. M.R.S. Vas Vs The Commissioner of Land Revenue, Madras and Others
Madras High Court · AIR 1978 Mad 126
Constitution of India, 1950 — Article 226Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(2), 30Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 13
High Courts08 Nov 1977
Additional Commissioner of Income Tax Vs Late Kumararaja M.A. Muthiah Chettlar
Madras High Court · (1978) 7 CTR 203
Income Tax Act, 1961 — Section 10(3)(1), 2(14), 2(17), 2(22)(c), 2(24)
High Courts07 Nov 1977
STATE OF TAMIL NADU Vs NATIONAL TRADING CO.
Madras High Court · (1978) 7 CTR 277 : (1978) ILR (Mad) 347 : (1978) 91 LW 263
Central Sales Tax Act, 1956 — Section 8(2)
High Courts07 Nov 1977Dismissed
B. Khushalchand Vs Jt. Secretary to the Govt. of India, Ministry of Finance, Department of Revenue and Insur. and The Assistant Collector of Customs
Madras High Court · (1979) CENCUS 332
Customs Act, 1962 — Section 11BSalmon Fishery Act, 1873 — Section 39
High Courts07 Nov 1977
V. Seetha Vs Employees' State Insurance Corporation
Madras High Court · (1978) CriLJ 1392
Employees State Insurance Act, 1948 — Section 16, 39, 39(3), 40, 43
High Courts02 Nov 1977
Additional Commissioner of Income Tax Vs Dalmia Magnesite Corporation
Madras High Court · (1979) 117 ITR 930
Companies Act, 1956 — Section 394Income Tax Act, 1922 — Section 15C, 35Income Tax Act, 1961 — Section 154, 155(5), 297, 84, 84(2)
High Courts31 Oct 1977
G. Renganathan and another Vs The State
Madras High Court · (1979) LW(Cri) 47
Criminal Procedure Code, 1973 (CrPC) — Section 482Tamil Nadu General Sales Tax Act, 1959 — Section 24, 24(2)(b)
High Courts28 Oct 1977Dismissed
Sha Bhoormull Buboothmull Jain Vs Joint Commercial Tax Officer, Sowcarpet Division I
Madras High Court · (1978) 41 STC 400
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 16
High Courts28 Oct 1977Dismissed
N.K. Paramasivam Vs Union of India (UOI)
Madras High Court · (1979) 4 ELT 14
Central Excise Rules, 1944 — Rule 161, 23A
High Courts28 Oct 1977Allowed
Kumaraswami Gounder and Others Vs D.R. Nanjappa Gounder (dead) and Others
Madras High Court · AIR 1978 Mad 285 : (1978) 91 LW 357
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4, Order 6 Rule 17, 100, 11Hindu Succession Act, 1956 — Section 14, 8
High Courts27 Oct 1977
R.R. Dalavai Vs The Government of Tamil Nadu by the Secretary to Government R.D. and L.A. Department and Another
Madras High Court · (1978) ILR (Mad) 302 : (1978) 91 LW 110 : (1978) 1 MLJ 93
Madras City Municipal Corporation Act, 1919 — Section 100