High Courts09 Feb 1979
T.N. Lakshmanan Vs S.P. Hajee Alavudeen Saheb Sons
Madras High Court · (1980) 1 MLJ 9
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Madras High Court judgments, 1979
587 judgments · page 26 of 30
High Courts08 Feb 1979
Commissioner of Income Tax Vs Krishna and Co.
Madras High Court · (1979) 120 ITR 144
Income Tax Act, 1961 — Section 271(1)
High Courts08 Feb 1979
S. Sundararajan Vs The Authorised Officer (Land Reforms)
Madras High Court · (1979) ILR (Mad) 442 : (1979) 92 LW 503 : (1980) 1 MLJ 36
Limitation Act, 1972 — Section 5Madras Buildings (Lease and Rent Control) Act, 1946 — Section 12
High Courts06 Feb 1979
Controller of Estate Duty Vs S. Kuppuswami
Madras High Court · (1979) 13 CTR 319 : (1981) 131 ITR 709
Estate Duty Act, 1953 — Section 10, 2(15), 27, 27(2), 27(6)
High Courts06 Feb 1979Allowed
Durga Shankar Industries Vs Government of India and Another
Madras High Court · (1979) CENCUS 213 : (1979) 4 ELT 227 : (1979) ILR (Mad) 257
Customs Act, 1962 — Section 25, 27, 27(1)Sea Customs Act, 1878 — Section 40
High Courts06 Feb 1979
R. Kantnimathi Vs State of Tamil Nadu
Madras High Court · (1979) 2 MLJ 316
Constitution of India, 1950 — Article 313Government of India Act, 1919 — Section 96(b)
High Courts06 Feb 1979Allowed
Seshasayee Paper and Boards Limited Vs The Assistant Collector, Central Excise
Madras High Court · (1979) CENCUS 280 : (1979) 4 ELT 238
Central Excise Rules, 1944 — Rule 10A, 9(1), 9(2)Constitution of India, 1950 — Article 226
High Courts05 Feb 1979
E.I.D. Parry (India) Ltd. Vs Government of India
Madras High Court · (1979) CENCUS 370 : (1979) 4 ELT 253
Central Excise Rules, 1944 — Rule 56A, 56A(2), 56A(3)
High Courts04 Feb 1979
Commissioner of Income Tax Vs M. Seshasayee
Madras High Court · (1979) 12 CTR 360 : (1981) 129 ITR 166
Income Tax Act, 1961 — Section 256(1), 280O, 74, 80B(5), 80E
High Courts01 Feb 1979
Haji Abdullah Sait Vs K. Sanjeevi Rao and Others
Madras High Court · (1979) 92 LW 611 : (1979) 2 MLJ 413
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts01 Feb 1979
Commissioner of Gift-tax Vs K.V.K. Veerappa Chettiar
Madras High Court · (1980) 121 ITR 854
High Courts01 Feb 1979Allowed
Sri Sankaraswamy Madam and Another Vs The Authorised Officer (Land Reforms)
Madras High Court · (1980) ILR (Mad) 107
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 2, 3(34), 3(36A), 3(36AAA), 5
High Courts01 Feb 1979
Commissioner of Wealth-tax Vs M.V. Rajamma
Madras High Court · (1979) 120 ITR 132
Wealth Tax Act, 1957 — Section 17, 18(1)
High Courts01 Feb 1979
Kuppa Pandithan Vs Marudhachala Pandithan and Others
Madras High Court · (1979) 92 LW 235 : (1979) 1 MLJ 503
High Courts31 Jan 1979
Commissioner of Income Tax Vs Woodlands Hotel
Madras High Court · (1981) 128 ITR 603
Income Tax Act, 1961 — Section 37Tamil Nadu Urban Land Tax Act, 1966 — Section 15
High Courts31 Jan 1979
N. DHARMALINGAM Vs UNION OF INDIA AND OTHERS.
Madras High Court · (1979) 119 ITR 170 : (1979) 92 LW 459
Companies Act, 1956 — Section 555(3)
High Courts31 Jan 1979
Commissioner Of Income Tax Vs Venkateswara Bus Union.
Madras High Court · (1979) 12 CTR 374
Income Tax Act, 1961 — Section 256(1), 41(2), 45, 52(2)
High Courts31 Jan 1979
Vaiyapuri Paradesi Annadhana Chatram and Dharmasthapanam by fit person T.V. Lakshminarayana Reddiar Vs The Authorised Officer, Land Reforms
Madras High Court · (1979) 1 MLJ 376
High Courts31 Jan 1979
Commissioner of Income Tax Vs Shri Venkateswara Bus Union
Madras High Court · (1979) 119 ITR 507
Income Tax Act, 1961 — Section 45