High Courts22 Dec 1978
Balakrishna Gounder Vs V.A. Vadivel Mudaliar and Another
Madras High Court · (1980) ILR (Mad) 334 : (1980) 1 MLJ 153
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72
COURT ARCHIVE
Madras High Court judgments, 1978
508 judgments · page 1 of 26
High Courts22 Dec 1978
V.V.P. Thangaraju Vs K.V. Perumal Chettiar and Others
Madras High Court · (1979) 2 MLJ 469
Partnership Act, 1932 — Section 43
High Courts22 Dec 1978
The Official Receiver, Salem Vs C.B. Samanthagam Ammal and Others
Madras High Court · (1979) 2 MLJ 115
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85Partition Act, 1893 — Section 3
High Courts22 Dec 1978
A.K.A.Ct. V.C.T. Meenakshisundaram Chettiar Vs A.K.A.Ct.V.C.T. Venkatachalam Chettiar
Madras High Court · (1979) 92 LW 471 : (1979) 1 MLJ 398
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 7(iv)(f)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(4), 35(1)
High Courts22 Dec 1978
V.V.P. Thangarajut Vs K.V. Perumal Chettiar and Others
Madras High Court · AIR 1980 Mad 7 : (1979) 92 LW 649
Partnership Act, 1932 — Section 43, 43(2)
High Courts22 Dec 1978
A.K.A.CT.V.CT. Meenakshisundaram Chettiar Vs A.K.A.CT.V.CT. Venkatachalam Chettiar
Madras High Court · (1979) 2 MLJ 104
Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1955 — Section 35(1)
High Courts22 Dec 1978
The Commissioner, Tambaram Municipality Vs Kothandaraman
Madras High Court · (1978) 12 MAD CK 0001
Tamil Nadu District Municipalities Act, 1920 — Section 317
High Courts21 Dec 1978
C.S. Narayanaswami Iyer Vs Narayana Sarma
Madras High Court · (1979) 1 MLJ 362
High Courts20 Dec 1978Allowed
Theagaraya Reddiar Vs Vedachala Gounder and Others
Madras High Court · (1980) ILR (Mad) 450
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Hindu Minority and Guardianship Act, 1956 — Section 11, 6, 8, 8(1), 8(2)
High Courts19 Dec 1978
Vijaya Production Private Ltd. Vs Commissioner of Income Tax
Madras High Court · (1979) 11 CTR 174 : (1980) 122 ITR 136
Income Tax Act, 1961 — Section 153Super Profits Tax Act, 1963 — Section 19, 9
High Courts19 Dec 1978
Lakshmi Ammal Vs The Special Tahsildar (LA.) Miscellaneous Scheme and Others
Madras High Court · (1979) 2 MLJ 26
Land Acquisition Act, 1894 — Section 31(2)
High Courts18 Dec 1978
Commissioner of Wealth Tax Vs M.K.S. Vanavarayar
Madras High Court · (1980) 122 ITR 184
Wealth Tax Act, 1957 — Section 18(1), 18(2A), 18(2B)
High Courts18 Dec 1978
Commissioner of Gift-tax Vs Pappathi Anni (by L. Rs.)
Madras High Court · (1981) 127 ITR 655
Gift Tax Act, 1958 — Section 16(1)
High Courts15 Dec 1978Allowed
S. Shankar Kumar Vs J. Ramachandran
Madras High Court · (1979) ILR (Mad) 438
Presidency Small Cause Courts Act, 1882 — Section 53
High Courts15 Dec 1978
Neyveli Lignite Corporation Ltd. Vs J. Satagopan and Another
Madras High Court · (1979) 2 LLJ 163
Factories Act, 1948 — Section 2Payment of Gratuity Act, 1972 — Section 1, 2PORTS ACT, 1908 — Section 15
High Courts15 Dec 1978
R. Kalyanakrishnan Vs Authorised Officer (Land Reforms)
Madras High Court · (1979) ILR (Mad) 306 : (1979) 92 LW 221 : (1979) 2 MLJ 132
High Courts15 Dec 1978Allowed
Raghuram Textiles Vs The Regional Provident Fund Commissioner
Madras High Court · (1980) ILR (Mad) 318
Constitution of India, 1950 — Article 226Employees Provident Fund and Family Pension Act, 1952 — Section 1(3), 16, 19A, 2, 3
High Courts14 Dec 1978
Hajia Aiysha Nachiar Kalvi Arakkattalai Vs State of Tamil Nadu
Madras High Court · (1979) 92 LW 467 : (1979) 1 MLJ 366
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 6(13)
High Courts14 Dec 1978
G.P. Govindarajulu Vs The State of Tamil Nadu
Madras High Court · (1979) ILR (Mad) 400 : (1979) 92 LW 233 : (1979) 2 MLJ 142
High Courts14 Dec 1978
Shanmughasundaram (unsound mind) by guardian mother Bagya Rathnammal Vs C. Ponnusami Mudaliar and Another
Madras High Court · (1979) 92 LW 215 : (1979) 2 MLJ 190
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15