High Courts13 Dec 1978Allowed
S. Alaghia Doss, Officiating Superintendent Vs The Director General, Post and Telegraphs Ors.
Madras High Court · (1979) ILR (Mad) 312
Constitution of India, 1950 — Article 16, 16(1), 16(2), 16(4)
COURT ARCHIVE
Madras High Court judgments, 1978
508 judgments · page 2 of 26
High Courts12 Dec 1978
Alamelu alias Chinnakannammal and Others Vs Manickkammal
Madras High Court · (1979) 92 LW 306 : (1979) 2 MLJ 8
Court Fees Act, 1870 — Section 25(d)Specific Relief Act, 1963 — Section 39(1)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 40
High Courts12 Dec 1978
R.M.S. Jayaram Vs A. Narayanan and Others
Madras High Court · (1979) 92 LW 408 : (1979) 1 MLJ 301
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(4)Contract Act, 1872 — Section 72Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18
High Courts08 Dec 1978
E.V. Ganapathi Iyer and Another Vs V. Venugopal (died) and Others
Madras High Court · (1980) 93 LW 250 : (1980) 1 MLJ 411
Building Societies Act, 1939 — Section 10
High Courts08 Dec 1978
V. Palaniappa Chettiar Vs P. Vaidyanatha Iyer and Others P. Vaidyanatha Ayyar Vs V. Palaniappa Chettiar and Another
Madras High Court · (1979) 92 LW 322 : (1979) 1 MLJ 327
High Courts07 Dec 1978
Additional Commissioner of Income Tax Vs Madras Fertilisers Ltd. Madras Fertilisers Ltd. Vs Additional Commissioner of Income Tax
Madras High Court · (1980) 13 CTR 261 : (1980) 122 ITR 139
Income Tax Act, 1961 — Section 57
High Courts07 Dec 1978
K. Kuttya Nadar Vs K. Kumareswaraperumal and Others
Madras High Court · (1978) 12 MAD CK 0030
High Courts07 Dec 1978
ADDITIONAL COMMISSIONER OF Income Tax, MADRAS-I Vs MADRAS FERTILISERS LTD.
Madras High Court · (1980) 13 CTR 261 : (1980) 122 ITR 139
Income Tax Act, 1961 — Section 263
High Courts06 Dec 1978
Commissioner of Income Tax, Central Vs M.R. Pratap
Madras High Court · (1981) 128 ITR 421 : (1979) 92 LW 448
Income Tax Act, 1961 — Section 256(1)
High Courts06 Dec 1978
Natesa Reddiar and Another Vs Saradhambal and Others
Madras High Court · (1979) ILR (Mad) 337 : (1979) 92 LW 275 : (1979) 2 MLJ 33
Government of India Act, 1915 — Section 107(2)Hindu Womens Right to Property Act, 1937 — Section 3
High Courts06 Dec 1978
Additional Commissioner of Income Tax Vs Thyagasundara Mudaliar and Munuswami Mudaliar and Co.
Madras High Court · (1981) 127 ITR 520
Income Tax Act, 1961 — Section 187, 188Partnership Act, 1932 — Section 42
High Courts06 Dec 1978
Additional Commissioner of Income Tax Vs Thyagasundara Mudaliar
Madras High Court · (1981) 127 ITR 520
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 144, 170, 187, 187(2)Partnership Act, 1932 — Section 31, 35, 4, 42, 42(c)
High Courts05 Dec 1978
Duraisami Mudaliar Vs Ramasami Chettiar and Another
Madras High Court · (1979) ILR (Mad) 218 : (1979) 92 LW 144 : (1979) 1 MLJ 380
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Presidency Small Cause Courts Act, 1882 — Section 41
High Courts05 Dec 1978Dismissed
Binny Limited and Others Vs Union of India (UOI)
Madras High Court · (1979) CENCUS 290 : (1979) 4 ELT 230
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72Limitation Act, 1963 — Article 96, 17
High Courts05 Dec 1978Allowed
Yarn and Cloth Processing Centre Vs The Assistant Collector of Central Excise and Another
Madras High Court · (1979) CENCUS 218 : (1979) 4 ELT 175
Central Excise Rules, 1944 — Rule 10Constitution of India, 1950 — Article 226
High Courts04 Dec 1978
Additional Commissioner of Income Tax Vs Chitra Sagar
Madras High Court · (1980) 121 ITR 699
Income Tax Act, 1961 — Section 207, 208, 209, 210, 211
High Courts04 Dec 1978
R. Lakshminarayana Reddiar Vs Commissioner of Income Tax
Madras High Court · (1980) 121 ITR 767
Income Tax Act, 1961 — Section 139(1), 139(2), 139(8), 147(1), 271(1)
High Courts01 Dec 1978Allowed
In Re: Arunachala Mudaliar
Madras High Court · (1978) 12 MAD CK 0028
Essential Commodities Act, 1955 — Section 3
High Courts01 Dec 1978Dismissed
Sree Visalam Chit Fund Ltd. and Others Vs N. Krishnamurthy Rao, Deputy Chief Officer, Department of Non-Banking Companies, Reserve Bank of India
Madras High Court · (1978) 12 MAD CK 0020
Reserve Bank of India Act, 1934 — Section 45I, 45K, 45L, 58B(5), 58B(6)
High Courts01 Dec 1978
Karmega Kone Vs Udayar Kone and Others
Madras High Court · (1979) 92 LW 299 : (1979) 1 MLJ 419