COURT ARCHIVE

Madras High Court judgments, 1979

587 judgments · page 4 of 30

High Courts19 Nov 1979Allowed

Madras Fertilizers Limited Vs Asstt. Collector of Central Excise, Madras IV Division, Sir Mansion, The Superintendent of Central Excise Group XXVI, Madras IV Division and Union of India (UOI)

Madras High Court · (1980) CENCUS 602

Constitution of India, 1950 — Article 226

High Courts19 Nov 1979

Commissioner of Income Tax Vs South Indian Film Chamber of Commerce

Madras High Court · (1981) ILR (Mad) 398 : (1981) 129 ITR 22

Income Tax Act, 1961 — Section 11, 2(15), 28

High Courts19 Nov 1979

Commissioner of Income Tax Vs Lakshmi Company

Madras High Court · (1982) 133 ITR 904

Income Tax Act, 1961 — Section 2(13)Partnership Act, 1932 — Section 2

High Courts19 Nov 1979Allowed

Madras Fertilisers Limited Vs Assistant Collector of Central Excise and Others

Madras High Court · (1981) 8 ELT 194

Central Excise Rules, 1944 — Rule 10, 173J, 56ACentral Excises and Salt Act, 1944 — Section 35, 35A, 36, 36(1), 36(2)Constitution of India, 1950 — Article 226, 226(1), 226(3), 32

High Courts19 Nov 1979Allowed

P.P.M. Thangiah Nadar Vs The State of Tamil Nadu

Madras High Court · (1980) 46 STC 67

Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3, 4, 5, 7A

High Courts16 Nov 1979

Durga Fabrics, Chennimalai and Others Vs Sri Durga Textiles, Karur

Madras High Court · (1980) 93 LW 863 : (1980) 2 MLJ 577

High Courts16 Nov 1979Allowed

K.G. Mohammad Kassim Vs A. Rahmathulla

Madras High Court · (1981) ILR (Mad) 274

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 4

High Courts16 Nov 1979Dismissed

Madura Coats Limited Vs The Inspector of Factories and Another

Madras High Court · (1980) ILR (Mad) 167

National and Festival Holidays Rules, 1959 — Rule 5Tamil Nadu Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 3, 4, 5, 5(1), 5(2)

High Courts15 Nov 1979Dismissed

T.M.A. Yacub Hussain Vs The State of Tamil Nadu

Madras High Court · (1980) 46 STC 470

Tamil Nadu General Sales Tax Act, 1959 — Section 4, 8

High Courts15 Nov 1979Allowed

Deputy Commissioner of Commercial Taxes Vs P.C. Mohammed Ibrahim Marakayar Sons

Madras High Court · (1980) 46 STC 22

Central Sales Tax Act, 1956 — Section 14

High Courts15 Nov 1979

Engineering Metal and General Workers' Union Vs M. Jeevanlal (1929) Ltd. and Others

Madras High Court · (1979) 11 MAD CK 0004

Industrial Disputes Act, 1947 — Section 25F, 25FFF, 4

High Courts14 Nov 1979

COMMISSIONER OF Income Tax, TAMIL NADU-V Vs SRI RANILAKSHMI GINNING, SPINNING and WEAVING MILLS (P.) LTD.

Madras High Court · (1981) 132 ITR 360

Income Tax Act, 1961 — Section 37

High Courts14 Nov 1979Dismissed

The State of Tamil Nadu Vs M. Vaithilingam

Madras High Court · (1980) 46 STC 297

High Courts14 Nov 1979

Commissioner of Income Tax Vs P.R. Ramakrishnan

Madras High Court · (1980) 18 CTR 52 : (1980) 124 ITR 545

Income Tax Act, 1961 — Section 2(24), 40

High Courts14 Nov 1979

Commissioner of Income Tax Vs Planters Co. (P.) Ltd.

Madras High Court · (1980) 15 CTR 395 : (1980) 123 ITR 648

Income Tax Act, 1961 — Section 256(1), 41(1)

High Courts14 Nov 1979Dismissed

State of Tamil Nadu Vs Sree Mahendra Brothers

Madras High Court · (1981) 8 ELT 143

High Courts14 Nov 1979Dismissed

A.H.K. and Company Vs The State of Tamil Nadu

Madras High Court · (1980) 46 STC 117

High Courts14 Nov 1979

Pandi and Others Vs State

Madras High Court · (1979) CriLJ 1503

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)(a)Penal Code, 1860 (IPC) — Section 302

High Courts14 Nov 1979

Commissioner of Income Tax Vs Sri Ranilakshmi Ginning, Spinning and Weaving Mills (P.) Ltd.

Madras High Court · (1979) 11 MAD CK 0019

Income Tax Act, 1961 — Section 37

High Courts14 Nov 1979

Nallu Poosari Vs P.S. Palaniappan, Hereditary Trustee of Sri Arulmigu Mariamman Temple at Valanadu, Tiruchi

Madras High Court · (1980) LW(Cri) 213

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101