High Courts23 Feb 1978
K. Krishnan Nair Vs Govt. of Tamil Nadu and Others
Madras High Court · (1978) 2 LLJ 40
COURT ARCHIVE
Madras High Court judgments, 1978
508 judgments · page 21 of 26
High Courts22 Feb 1978Partly Allowed
The Spl. Tahsildar (R.W.L.A.) Srivilliputtur Vs Sri Pethavanallur Mayurauathasami Temple, Rajapalayam
Madras High Court · AIR 1978 Mad 406 : (1978) ILR (Mad) 225 : (1978) 91 LW 481 : (1977) 90 LW 481
Land Acquisition Act, 1894 — Section 25(1), 4(1), 48, 48(1), 48(2)
High Courts22 Feb 1978Allowed
The Management of Messrs. Whiteway Dresses Vs The Presiding Officer, II Additional Labour Court and Another
Madras High Court · (1978) ILR (Mad) 267
Industrial Disputes Act, 1947 — Section 2, 33(C)(2)Tamil Nadu Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 3, 5, 5(3)Tamil Nadu Industrial Establishments (National and Festival Holidays) Rules, 1959 — Rule 1, 6
High Courts22 Feb 1978
Mohamed Abdul Kader Mariciar alias M.M. Maricair, represented by Power of Attorney Agent, Idris Maricair Vs The State of Pondicherry
Madras High Court · (1979) 1 MLJ 477
High Courts22 Feb 1978
The Special Tahsildar (H.W.L.A.) Vs Sri Pethavanallur Mayuranathasami Temple
Madras High Court · (1979) 1 MLJ 17
Land Acquisition Act, 1894 — Section 18(1), 23, 25(1), 25(2), 4(1)
High Courts22 Feb 1978
Additional Commissioner of Income Tax Vs Brakes India Ltd.
Madras High Court · (1979) ILR (Mad) 111 : (1979) 118 ITR 820
Income Tax Act, 1961 — Section 10(6), 32, 33A, 40, 40A(5)
High Courts22 Feb 1978Allowed
Guruswami Chettiar Vs Subramaniam
Madras High Court · (1978) ILR (Mad) 296
Madras Village Courts Act, 1889 — Section 13, 15, 5, 66, 66(1)
High Courts22 Feb 1978
Whiteway Dresses Vs Addl. Labour Court and Another
Madras High Court · (1978) 2 LLJ 345
Industrial Disputes Act, 1947 — Section 2Tamil Nadu Shops and Establishments Act, 1947 — Section 10, 11, 2, 25, 33C
High Courts20 Feb 1978
C. Palanisami Chetti Vs Muruganna Gounder
Madras High Court · (1979) ILR (Mad) 247 : (1979) 92 LW 44 : (1979) 1 MLJ 470
Transfer of Property Act, 1882 — Section 111(d)
High Courts17 Feb 1978
Addl. Commissioner of Income Tax Vs K. Al. Kr. Ramaswami Chettiar
Madras High Court · (1979) 120 ITR 694
Income Tax Act, 1961 — Section 70, 72, 80E, 80T
High Courts17 Feb 1978
Addl. Commissioner of Income Tax Vs South India Hire Purchase Association
Madras High Court · (1979) 116 ITR 793
Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 11, 2(15)
High Courts17 Feb 1978
Sengoda Gounder Vs Shanmugham
Madras High Court · (1979) CriLJ 430
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment and Special Provisions) Act, 1976 — Section 11(3)(c)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts17 Feb 1978
Addl. Commissioner of Income Tax Vs Shree Shankar and Co.
Madras High Court · (1979) 118 ITR 636
Income Tax Act, 1961 — Section 147, 154, 155, 183
High Courts16 Feb 1978Dismissed
Seenichamy and Others Vs Ramakrishnammal
Madras High Court · (1978) LW(Cri) 175
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Feb 1978Dismissed
Rajasekaran and Others Vs Nagarathinammal and Others
Madras High Court · (1979) ILR (Mad) 212
High Courts15 Feb 1978
Commissioner of Wealth-tax Vs J.K.K. Angappa Chettiar
Madras High Court · (1979) 116 ITR 456 : (1979) 92 LW 113
Income Tax Act, 1922 — Section 25A
High Courts15 Feb 1978
Rajasekharan and others Vs Nagarathinammal and others
Madras High Court · (1979) ILR (Mad) 212
High Courts14 Feb 1978
Commissioner of Income Tax Vs Fomra Brothers
Madras High Court · (1980) 122 ITR 312
Income Tax Act, 1961 — Section 271(1)
High Courts14 Feb 1978
BOMBAY HARDWARE SYNDICATE Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1978) 114 ITR 586
Income Tax Act, 1922 — Section 28(1)(c)
High Courts14 Feb 1978
Bombay Hardware Syndicate Vs Commissioner of Income Tax
Madras High Court · (1978) 114 ITR 586
Income Tax Act, 1922 — Section 28(1)