High Courts04 Feb 1978
The Commissioner of Income Tax Vs Ashok Leyland Ltd.
Madras High Court · (1979) ILR (Mad) 119
Income Tax Act, 1922 — Section 15C, 15C(1)Income Tax Act, 1961 — Section 80B(7), 80E, 80I
COURT ARCHIVE
Madras High Court judgments, 1978
508 judgments · page 23 of 26
High Courts04 Feb 1978
Commissioner of Gift-tax Vs G. Shanmugam and Another
Madras High Court · (1979) 118 ITR 890
Gift Tax Act, 1958 — Section 5(1)
High Courts04 Feb 1978
Additional Commissioner of Income Tax Vs Wheel and Rim Company of India Ltd.
Madras High Court · (1979) 118 ITR 16
High Courts03 Feb 1978
A.A. Nathan Vs United India Fire and General Insurance Company
Madras High Court · (1978) 1 LLJ 259
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12, 19Constitution of India, 1950 — Article 12, 226General Insurance (Emergency Provisions) Act, 1971 — Section 7
High Courts03 Feb 1978
SESHASAYEE PAPER and BOARDAS LTD. Vs DEPUTY DIRECTOR OF INSPECTION, CUSTOMS AND CENTRAL EXCISE, NEW DELHI, AND ANOTHER.
Madras High Court · (1978) 114 ITR 616
Income Tax Act, 1961 — Section 280ZD
High Courts03 Feb 1978
Reethalammal Vs K. Arumugham Pillai and Others
Madras High Court · (1978) ILR (Mad) 174 : (1978) 91 LW 231 : (1978) 1 MLJ 536
High Courts03 Feb 1978
Commissioner of Wealth-tax Vs V. Thayarammal
Madras High Court · (1983) 139 ITR 1072
Wealth Tax Act, 1957 — Section 24, 35
High Courts03 Feb 1978
Seshasayee Paper and Boards Ltd. Vs Deputy Director of Inspection, Customs and Central Excise and Another
Madras High Court · (1979) ILR (Mad) 20
Income Tax Act, 1961 — Section 280ZD, 280ZD(6)
High Courts02 Feb 1978Allowed
Panchalai Ammal Vs Muthulakshmi Ammal
Madras High Court · AIR 1978 Mad 311 : (1978) 91 LW 204 : (1977) 90 LW 204
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 14(2)
High Courts02 Feb 1978
Periaswami Gounder and Others Vs Nachimuthu Mudaliar and Another
Madras High Court · AIR 1979 Mad 87 : (1978) 91 LW 488 : (1977) 90 LW 488
High Courts02 Feb 1978
The Additional Commissioner of Income Tax, Madras Vs K.S. Sheik Mohideen
Madras High Court · AIR 1979 Mad 37 : (1979) ILR (Mad) 127 : (1978) 115 ITR 243
Income Tax Act, 1961 — Section 45, 53, 54, 54
High Courts02 Feb 1978
V. Natarajan Vs Principal District Judge
Madras High Court · (1979) 1 MLJ 221
Evidence Act, 1872 — Section 115
High Courts02 Feb 1978Dismissed
G. Loganayaki Vs Moolangudi Chit Funds Private Ltd.
Madras High Court · (1979) 49 CompCas 644
Companies Act, 1956 — Section 433, 434(1)
High Courts01 Feb 1978Allowed
Southern Steelmet and Alloys Ltd. Vs B.M. Steel, Madras
Madras High Court · AIR 1978 Mad 270 : (1978) ILR (Mad) 140 : (1978) 91 LW 243 : (1977) 90 LW 243 : (1978) 1 MLJ 468
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts01 Feb 1978
The Additional Commissioner of Income tax, Madras-I Vs P.L. Karuppan Chettiar
Madras High Court · AIR 1979 Mad 1 : (1978) ILR (Mad) 305 : (1978) 114 ITR 523 : (1978) 91 LW 529
Hindu Succession Act, 1956 — Section 8Income Tax Act, 1922 — Section 25Income Tax Act, 1961 — Section 256(1)
High Courts01 Feb 1978Dismissed
Amirjan Saheb Vs Syed Khader
Madras High Court · AIR 1978 Mad 385 : (1978) 91 LW 388 : (1977) 90 LW 388
Limitation Act, 1963 — Article 113
High Courts01 Feb 1978Dismissed
Deepchand Kherajmal by Partner D. Ramchand Vs Union of India (UOI) and Another
Madras High Court · (1979) ACJ 75 : AIR 1979 Mad 88
Railways Act, 1989 — Section 77, 77B
High Courts31 Jan 1978
M. Raghava Mudaliar Vs Commissioner of Gift Tax and Another
Madras High Court · (1979) 118 ITR 640
High Courts31 Jan 1978
Vaiyapuri Paradesi Annadhana Chatram and Dharmasthapanam by fit person T.V. Lakshminarayana Reddiar Vs The Authorised Officer, Land Reforms, Cuddalore
Madras High Court · (1978) 01 MAD CK 0005
High Courts30 Jan 1978Allowed
E.P. Ramakrishnan Vs V. Bashyam Achari and Another
Madras High Court · AIR 1978 Mad 387 : (1978) ILR (Mad) 218 : (1978) 91 LW 384
Presidency Towns Insolvency Act, 1909 — Section 36(4)