High Courts31 Jan 1979Dismissed
N. Dharmalingam Vs Union of India (UOI) and Others
Madras High Court · (1979) 49 CompCas 567 : (1979) 119 ITR 171 : (1979) 92 LW 459
Companies Act, 1956 — Section 555(3), 555(7)
COURT ARCHIVE
Madras High Court judgments, 1979
587 judgments · page 27 of 30
High Courts31 Jan 1979
Jambagavalli Ammal Vs Govindaraja Kandlar
Madras High Court · AIR 1980 Mad 103 : (1979) ILR (Mad) 259 : (1979) 92 LW 343
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts31 Jan 1979Allowed
Segm. Abdul Malik Sahib and another Vs Sellappa Grounder and another
Madras High Court · (1979) 01 MAD CK 0005
High Courts30 Jan 1979
G. Ramasubbu Pillai and Others Vs Government of India and Others
Madras High Court · AIR 1980 Mad 23 : (1980) ILR (Mad) 93 : (1979) 1 LLJ 346 : (1979) 92 LW 550
Constitution of India, 1950 — Article 226
High Courts30 Jan 1979
G. Ramasubbu Pillai and Others Vs The Government of India and Others
Madras High Court · (1979) 92 LW 550 : (1979) 2 MLJ 80
High Courts30 Jan 1979
Kolapur Traders by partner Gandhibai Vs Subramania Mudaliar
Madras High Court · (1979) ILR (Mad) 440 : (1979) 92 LW 290 : (1979) 2 MLJ 43
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts30 Jan 1979
Controller of Estate Duty Vs Estate of Late V. Shyamala Anni
Madras High Court · (1980) ILR (Mad) 77 : (1979) 119 ITR 391
Estate Duty Act, 1953 — Section 10
High Courts30 Jan 1979Dismissed
The State of Tamil Nadu Vs S. Viswanathan (Printers and Publishers) Private Ltd.
Madras High Court · (1979) 44 STC 156
Tamil Nadu General Sales Tax Rules, 1959 — Rule 6(cc)
High Courts29 Jan 1979Allowed
R. Ramasamy Vs The Revenue Divisional Officer, Vridhachalam and others
Madras High Court · (1979) 01 MAD CK 0065
Essential Commodities Act, 1955 — Section 3, 7
High Courts29 Jan 1979
Meenakshi Ammal Vs J. Balakrishnan
Madras High Court · (1980) CriLJ 1200
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts25 Jan 1979
Renown Biscuit Co., Bombay Vs Kamalanathan
Madras High Court · AIR 1980 Mad 28
Civil Procedure Code, 1908 (CPC) — Section 115, 20, 21
High Courts25 Jan 1979
Renown Biscuit Company Vs Kamalanathan
Madras High Court · (1979) 92 LW 556 : (1979) 2 MLJ 377
Contract Act, 1872 — Section 28
High Courts25 Jan 1979Allowed
Nagpal Petro-Chem. Limited Vs Assistant Collector of Central Excise
Madras High Court · (1979) CENCUS 97 : (1979) 4 ELT 117
Central Excise (Amendment) Act, 1973 — Section 4Central Excises and Salt Act, 1944 — Section 3, 4, 4(1)
High Courts25 Jan 1979
Kandaswamy Gounder Vs Kandasamy Gounder
Madras High Court · (1979) 92 LW 510 : (1979) 2 MLJ 238
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3
High Courts24 Jan 1979
Commissioner of Income Tax Vs S. R.M. C.T.M. Tiruppani Trust and Another
Madras High Court · (1984) 150 ITR 642
Income Tax Act, 1961 — Section 11, 11(2)
High Courts24 Jan 1979
Rathinam Pillai Vs Gnanabaraman Pillai
Madras High Court · (1980) 1 MLJ 191
Civil Procedure Code, 1908 (CPC) — Section 144(1)
High Courts24 Jan 1979
Commissioner of Income Tax Vs Sri Venkateswara Bank Ltd.
Madras High Court · (1979) 120 ITR 207
Income Tax Act, 1961 — Section 36(1), 37(1)
High Courts24 Jan 1979
Commissioner of Income Tax Vs Concord Industries Limited
Madras High Court · (1979) 13 CTR 312 : (1979) ILR (Mad) 429 : (1979) 119 ITR 458
Income Tax Act, 1961 — Section 79
High Courts24 Jan 1979
Addl. Commissioner of Income Tax Vs Misrimul Sowcar
Madras High Court · (1979) 119 ITR 123
Income Tax Act, 1961 — Section 64(1)
High Courts24 Jan 1979
C. Muthu Bhattar Vs The Authorised Officer (Land Reforms)
Madras High Court · (1979) ILR (Mad) 462 : (1979) 92 LW 212 : (1979) 1 MLJ 480
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 83