High Courts20 Feb 1979
S. Perumal Chettiar Vs T. Santhanam
Madras High Court · (1980) ILR (Mad) 253 : (1979) 92 LW 225 : (1979) 2 MLJ 137
Negotiable Instruments Act, 1881 (NI) — Section 118
COURT ARCHIVE
Madras High Court judgments, 1979
587 judgments · page 25 of 30
High Courts19 Feb 1979
Assistant Collector of Customs Preventive Department Vs M.N. Mohamed Aboobaker, S.E. Mohamed Naina, S.A. Mustafa and S.M. Abdul Khader Hajiar
Madras High Court · (1979) CENCUS 362
Customs Act, 1962 — Section 111, 112, 126, 135, 135(b)(i)Foreign Exchange Regulation Act, 1973 — Section 1(1), 8(1)
High Courts19 Feb 1979
Ramaswami Naidu Vs M.S. Velappan and Others
Madras High Court · (1979) 2 MLJ 88
Transfer of Property Act, 1882 — Section 19
High Courts18 Feb 1979Dismissed
Mohan Meakin Breweries Ltd. Vs State of Tamil Nadu
Madras High Court · (1979) 4 ELT 646
Constitution of India, 1950 — Article 141, 226
High Courts16 Feb 1979
Commissioner of Income Tax Vs Bharani Pictures
Madras High Court · (1980) 14 CTR 245 : (1981) 129 ITR 244
Gift Tax Act, 1958 — Section 2, 4Income Tax Act, 1961 — Section 41(2), 45, 47, 52, 52(2)
High Courts16 Feb 1979
Ramu Nadar and Others Vs Sundararaja Iyengar and Others
Madras High Court · (1979) 92 LW 236 : (1979) 2 MLJ 95 : (1979) 2 MLJ 127
High Courts16 Feb 1979
A. Nabisa Beevi Vs Indian Chit Fund (P.) Ltd. by the Managing Director, K. Damodara Pillai
Madras High Court · (1979) ILR (Mad) 454 : (1979) 92 LW 500 : (1980) 1 MLJ 33
Tamil Nadu Agriculturists Relief Act, 1938 — Section 20
High Courts16 Feb 1979Allowed
R. Raghavan and Another Vs The Authorised Officer (Land Reforms) and Another
Madras High Court · (1979) ILR (Mad) 338
Constitution of India, 1950 — Article 226Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(15), 3(22), 5(2), 5(3), 6
High Courts15 Feb 1979
A Elliah Devar Vs D Ramakrishnan
Madras High Court · (1979) 2 MLJ 31
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)
High Courts15 Feb 1979
Mesdames Tara Moolgaukar and Others Vs T. Raja Mohan Rao
Madras High Court · (1979) ILR (Mad) 202 : (1979) 92 LW 341 : (1979) 2 MLJ 504
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2)(i)
High Courts14 Feb 1979
Commissioner of Income Tax Vs V. Krishnan
Madras High Court · (1980) 121 ITR 859
Income Tax Act, 1961 — Section 10(2)(xv), 256(1)
High Courts14 Feb 1979Allowed
R. Kuppuswamy Mudaliar and Sons Vs The Board of Revenue (Commercial Taxes) and Another
Madras High Court · (1980) 45 STC 152
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 55
High Courts14 Feb 1979Allowed
Ramadoss Vs State by S.I. of Police, Pularai
Madras High Court · (1979) LW(Cri) 110
Criminal Procedure Code, 1973 (CrPC) — Section 337, 339, 395, 397, 482Penal Code, 1860 (IPC) — Section 409Probation of Offenders Act, 1958 — Section 4(1)
High Courts13 Feb 1979
Commissioner of Income Tax Vs Abdul Cader Motor Service
Madras High Court · (1980) 14 CTR 231 : (1980) 122 ITR 812
Income Tax Act, 1961 — Section 271(1), 41(2)Partnership Act, 1932 — Section 32
High Courts13 Feb 1979
Controller Of Estate Duty Vs Smt. Padmavathi Ramachandran.
Madras High Court · (1980) 14 CTR 235
Estate Duty Act, 1953 — Section 10, 64(3)
High Courts13 Feb 1979
S.M. Syed Mohsin and Another Vs Commissioner of Income Tax
Madras High Court · (1979) 119 ITR 826
Income Tax Rules, 1962 — Rule 115
High Courts13 Feb 1979
M.K. Abdul Rahiman Vs Commissioner of Income Tax
Madras High Court · (1979) 119 ITR 93
Income Tax Act, 1961 — Section 256(1)
High Courts12 Feb 1979
CONTROLLER OF ESTATE DUTY Vs SMT. PADMAVATHI RAMACHANDRAN.
Madras High Court · (1980) 14 CTR 225
Income Tax Act, 1961 — Section 147(b)
High Courts12 Feb 1979
R. Kamalam Vs The State of Tamil Nadu and Another
Madras High Court · AIR 1980 Mad 86 : (1979) 92 LW 606
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80
High Courts12 Feb 1979Allowed
Smt. M.D. Sigamani Vs The Presiding Officer The Labour Court and Another
Madras High Court · (1979) ILR (Mad) 328
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 23, 33C(2)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14, 23