High Courts27 Nov 1979Allowed
The Deputy Commissioner of Commercial Taxes, Tiruchirapalli Division Vs P. Gnanambal
Madras High Court · (1980) 46 STC 302
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 7A
COURT ARCHIVE
Madras High Court judgments, 1979
587 judgments · page 3 of 30
High Courts27 Nov 1979
The Music Academy Vs K. Raman Nair
Madras High Court · (1980) ILR (Mad) 98 : (1980) 2 MLJ 331
Madras City Tenants Protection Act, 1922 — Section 9
High Courts27 Nov 1979Dismissed
Government of India and Others Vs Reichold Chemicals (India) Ltd.
Madras High Court · (1986) 24 ELT 251
Central Excise Rules, 1944 — Rule 10A
High Courts27 Nov 1979
A. Arunachalam Pillai Vs Sri Mayuranathaswamy Temple, Mayuram
Madras High Court · (1980) 93 LW 497 : (1980) 2 MLJ 247
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 51
High Courts26 Nov 1979
B. Muniswami Naidu Vs The Official Trustee High Court and Others
Madras High Court · (1980) 93 LW 612 : (1980) 1 MLJ 223
Official Trustees Act, 1913 — Section 25
High Courts26 Nov 1979
K.M. Mohammed Yusuf Zulaika Unima and Others Vs P.A. Abdul Khader (Died) and Another
Madras High Court · AIR 1980 Mad 143 : (1980) ILR (Mad) 131 : (1980) 93 LW 77 : (1980) 1 MLJ 218
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts26 Nov 1979
P.L. Anwar Basha Vs M. Natarajan
Madras High Court · AIR 1980 Mad 56
Trade and Merchandise Marks Act, 1958 — Section 2, 23, 27, 29
High Courts23 Nov 1979
In Re: M/s. Premier Studs and Chaplels Co.
Madras High Court · (1980) LW(Cri) 226
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 468(2)(b)Factories Act, 1948 — Section 106
High Courts22 Nov 1979Dismissed
Bapalal and Co. Vs State of Tamil Nadu
Madras High Court · (1980) 46 STC 498
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 17, 3, 4, 5, 7A
High Courts22 Nov 1979
K.M. Ellappan Vs The Disttrict Collector and Others
Madras High Court · (1980) ILR (Mad) 327 : (1980) 93 LW 116 : (1980) 2 MLJ 75
High Courts22 Nov 1979
D.A. Sathyanarayana Chettiar Vs The State of Tamil Nadu
Madras High Court · (1982) 49 STC 303
Tamil Nadu General Sales Tax Act, 1959 — Section 3, 7, 7A
High Courts22 Nov 1979Allowed
P.S. Sankaralinga Nadar Vs The Commissioner for Commercial Taxes, Bord of Revenue and Another
Madras High Court · (1982) 49 STC 302
Tamil Nadu General Sales Tax Act, 1959 — Section 3, 7A
High Courts22 Nov 1979Dismissed
Ponnu Saw Mills Vs The State of Tamil Nadu
Madras High Court · (1980) 45 STC 291
Constitution of India, 1950 — Article 286
High Courts21 Nov 1979
Commissioner of Income Tax Vs Palani Andavar Mills (P.) Ltd.
Madras High Court · (1983) 144 ITR 138
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts21 Nov 1979
Jeypore Sugar Company Ltd. Vs Income Tax Officer, A Ward
Madras High Court · (1980) 124 ITR 518
Constitution of India, 1950 — Article 226, 226(2)Income Tax Act, 1961 — Section 124(3)
High Courts21 Nov 1979Allowed
In Re: Panchami
Madras High Court · (1981) LW(Cri) 112
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16(1)(a)(1), 2(ia)(a)(m), 7(1)
High Courts20 Nov 1979
K. Muthuramakrishna Chettiar (alias) K.M.R. Krishna Chettiar Vs K.V. Narayanan Kutty and Others
Madras High Court · (1980) 2 MLJ 212
Usurious Loans (Madras Amendment) Act, 1938 — Section 3(1)
High Courts20 Nov 1979
Commissioner of Income Tax Vs G.R. Karthikeyan
Madras High Court · (1980) 4 TAXMAN 49
Finance Act, 1972 — Section 11, 3(b)(ii), 4Income Tax Act, 1961 — Section 10, 10(5), 2(23)(ix), 2(24)(ix), 2(v)