High Courts30 Nov 1978
T.R. Kallapiran Pillai Vs The Authorised Officer, (Land Reforms) Tirunelveli
Madras High Court · (1978) 11 MAD CK 0008
COURT ARCHIVE
Madras High Court judgments, 1978
508 judgments · page 3 of 26
High Courts29 Nov 1978
Commissioner of Income Tax Vs Mir Mohamed Ali
Madras High Court · (1981) 128 ITR 215
Income Tax Act, 1961 — Section 271(1)
High Courts29 Nov 1978
The United India Fire and General Insurance Company Limited Vs Ayisa and Others
Madras High Court · (1979) 92 LW 561 : (1980) 1 MLJ 112
Penal Code, 1860 (IPC) — Section 304A
High Courts29 Nov 1978Dismissed
Verghese and Others Vs Mrs. Irudaya Mary
Madras High Court · (1979) ILR (Mad) 301
High Courts29 Nov 1978
R.J. Mehta and Co. Vs Prootam Singh
Madras High Court · (1979) 92 LW 404 : (1979) 2 MLJ 19
Partnership Act, 1932 — Section 4Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)
High Courts28 Nov 1978
Kasthuri and Others Vs Ramasamy
Madras High Court · (1979) CriLJ 741
Evidence Act, 1872 — Section 112
High Courts24 Nov 1978
Govindasami Padayachi and Others Vs Kalyanasundaram
Madras High Court · (1979) 2 MLJ 296
Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990 — Section 3
High Courts24 Nov 1978
S.V.A. Karuppanna Thevar, Jayalakshmi Vilas Transport Vs The Regional Transport Officer
Madras High Court · (1979) ILR (Mad) 199 : (1979) 92 LW 136 : (1979) 2 MLJ 57
High Courts24 Nov 1978
Velayudham Junior Basic School Vs The District Educational Officer
Madras High Court · (1979) ILR (Mad) 225 : (1979) 92 LW 178 : (1979) 2 MLJ 49
Constitution of India, 1950 — Article 226
High Courts24 Nov 1978
Velayudham Junior Basic School, Srivilliputjur Vs The District Educational Officer, Virudhunagar
Madras High Court · AIR 1979 Mad 167 : (1979) 92 LW 174
Constitution of India, 1950 — Article 226Tamil Nadu Elementary Education (Amendment) Act, 1939 — Section 14
High Courts24 Nov 1978Allowed
U. Balu Chettiar Vs The District Collector of Ramanithapuram at Madurai
Madras High Court · (1979) LW(Cri) 62
Essential Commodities Act, 1955 — Section 3, 6A, 6B
High Courts24 Nov 1978
Pavadai alias Selvaraj Chettiar Vs Chinnadurai Padayachi and another
Madras High Court · (1978) 11 MAD CK 0001
High Courts22 Nov 1978
Karuppusami Gounder Vs Palaniswami Gounder
Madras High Court · (1979) 1 MLJ 423
High Courts22 Nov 1978
Commissioner of Wealth Tax Vs S.P. Shanmugha Kesari
Madras High Court · (1979) ILR (Mad) 265 : (1980) 121 ITR 403
Wealth Tax Act, 1957 — Section 27(3), 5(1)
High Courts22 Nov 1978Allowed
Mohamed Yusuf Alu Abbas Vs A. Kuppu Konar and Others
Madras High Court · (1978) 11 MAD CK 0016
High Courts21 Nov 1978
The Peddanaickenpalayam Co-operative Agricultural Bank Ltd. Vs Government of Tamil Nadu and Others
Madras High Court · AIR 1979 Mad 241 : (1979) ILR (Mad) 242
Constitution of India, 1950 — Article 19(1)
High Courts21 Nov 1978
Controller of estate Duty, Madras Vs Leelavathi Devi, Madras
Madras High Court · AIR 1979 Mad 177 : (1979) ILR (Mad) 1 : (1979) 117 ITR 97
Estate Duty Act, 1953 — Section 10, 64(1)
High Courts21 Nov 1978Dismissed
Koodappan Vs Kothai alias Kothai Nachiarammal
Madras High Court · (1978) 11 MAD CK 0003
Penal Code, 1860 (IPC) — Section 494
High Courts20 Nov 1978
Jonas Woodhead and Sons (India) Ltd., Madras Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1979 Mad 185 : (1979) ILR (Mad) 119 : (1979) 117 ITR 55
High Courts20 Nov 1978
Thangammal and Others Vs K. Dhanalakshmi and Another
Madras High Court · AIR 1981 Mad 254
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92, Order 21 Rule 92(2), Order 21 Rule 99Limitation Act, 1963 — Article 127