High Courts13 Dec 1979
Commissioner of Income Tax Vs Estate of V.L. Ethiraj (by Official Trustee)
Madras High Court · (1980) 16 CTR 165 : (1982) 136 ITR 12
Income Tax Act, 1961 — Section 11, 11(1), 11(2), 14
COURT ARCHIVE
Madras High Court judgments, 1979
587 judgments · page 2 of 30
High Courts13 Dec 1979Dismissed
S. Hedayatullah Vs Government of India and Others
Madras High Court · (1981) 8 ELT 672
Central Excise Rules, 1944 — Rule 197, 223, 223A
High Courts13 Dec 1979
Commissioner of Income Tax Vs English Electric Company Ltd.
Madras High Court · (1980) 17 CTR 312 : (1981) 131 ITR 277
Income Tax Act, 1961 — Section 80E, 80I
High Courts12 Dec 1979Dismissed
N. Palaniswamy Vs Ramaswamy and Others
Madras High Court · (1981) ACJ 115
High Courts11 Dec 1979Dismissed
Deputy Commissioner of Commercial Taxes, Tiruchirapalli Division Vs Panayappan Leather Industries
Madras High Court · (1979) 12 MAD CK 0013
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 13, 14, 15, 16
High Courts11 Dec 1979Dismissed
The State of Tamil Nadu Vs Associated Sales of India
Madras High Court · (1980) 46 STC 401
Tamil Nadu General Sales Tax Act, 1959 — Section 7A
High Courts10 Dec 1979
COMMISSIONER OF Income Tax, TAMIL NADU-III Vs SALEM CO-OPERATIVE CENTRAL BANK LTD.
Madras High Court · (1981) 17 CTR 306 : (1981) 132 ITR 612
Income Tax Act, 1961 — Section 256(1)
High Courts10 Dec 1979
Commissioner of Income Tax Vs Salem Co-operative Central Bank Ltd.
Madras High Court · (1981) 17 CTR 306 : (1981) 132 ITR 612
Income Tax Act, 1961 — Section 81(1)
High Courts10 Dec 1979
Commissioner of Income Tax Vs M. Kannappan
Madras High Court · (1980) 17 CTR 311 : (1981) 132 ITR 611
Income Tax Act, 1961 — Section 256(2)
High Courts10 Dec 1979
Commissioner of Gift Tax Vs K.B. Manickam Gupta
Madras High Court · (1981) 128 ITR 598
Gift Tax Act, 1958 — Section 2, 5(1)
High Courts07 Dec 1979Dismissed
Surekha Vs The United Bank of India, Madras-17
Madras High Court · (1979) 12 MAD CK 0006
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 10(3)(a)(i), 10(3)(c), 7, 7(3)(a)(i)
High Courts05 Dec 1979Allowed
Parrys Confectionery Ltd. Vs The Government of India (C.E. Revision)
Madras High Court · (1980) CENCUS 226
Central Excise Rules, 1944 — Rule 173(6)
High Courts05 Dec 1979
Dr. O.C. Mohamed Hashim Vs Tamil Nadu State Wakf Board and Others
Madras High Court · (1980) 93 LW 546 : (1980) 1 MLJ 235
Waqf Act, 1954 — Section 15
High Courts04 Dec 1979
Tottal Monthemmal Naidu Vs Kottikkollan Edavalath Nabeesa and Another
Madras High Court · (1980) ILR (Mad) 109 : (1980) 93 LW 202 : (1980) 2 MLJ 110
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10
High Courts30 Nov 1979
M. Kanakavel Pillai by power agent M. Sellaiyah Pillai Vs Drugs and Chemicals, Kumbakonom
Madras High Court · (1980) 2 MLJ 392
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts30 Nov 1979Allowed
Kappini Goundar Vs K. Kuppuswamy
Madras High Court · (1980) ILR (Mad) 61
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 8 Rule 6Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 8
High Courts29 Nov 1979Dismissed
Bava Prima Tannery Vs The State of Tamil Nadu
Madras High Court · (1979) 11 MAD CK 0052
Central Sales Tax Act, 1956 — Section 14, 15Tamil Nadu General Sales Tax Act, 1959 — Section 3, 4, 5
High Courts29 Nov 1979Allowed
Sarada Industries Vs Joint Secretary to the Government of India
Madras High Court · (1981) 8 ELT 262
High Courts27 Nov 1979Dismissed
Madras Aluminium Co. Ltd. and Another Vs Union of India (UOI)
Madras High Court · (1980) CENCUS 50 : (1990) ECR 607 : (1981) 8 ELT 478
Central Excise Rules, 1944 — Rule 10, 11, 173J, 27, 9Central Excises and Salt Act, 1944 — Section 26B(2), 3(1)Constitution of India, 1950 — Article 19(1), 19(6), 226, 265, 301