High Courts30 Dec 1980
Charag Chemical Industries Vs R.G. Ganesan
Madras High Court · (1981) 94 LW 659 : (1982) 1 MLJ 53
COURT ARCHIVE
Madras High Court judgments, 1980
557 judgments · page 1 of 28
High Courts30 Dec 1980Allowed
Dorai Knitting Company though its Partner R. Doraiswami Vs E. Ramasubramanian
Madras High Court · (1982) ILR (Mad) 95
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)Transfer of Property Act, 1882 — Section 83
High Courts24 Dec 1980
Nanjappa Textiles and Others Vs Commissioner of Income Tax
Madras High Court · (1985) 153 ITR 109
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(5)
High Courts24 Dec 1980
Lakshmi Machine Works Limited Vs The State of Tamil Nadu
Madras High Court · (1981) 48 STC 342
Central Sales Tax Act, 1956 — Section 5, 5(1)
High Courts24 Dec 1980
Tata Oil Mills Co. Ltd. Vs The State of Tamil Nadu
Madras High Court · (1983) 54 STC 164
High Courts23 Dec 1980Allowed
R. Bangaru Reddiar Vs K.P. Thiyagaraja Chettiar and Others
Madras High Court · (1981) ILR (Mad) 478
Bankruptcy Act, 1914 — Section 28Criminal Procedure Code, 1973 (CrPC) — Section 488Presidency Towns Insolvency Act, 1909 — Section 45, 45(1)(2), 45(1)(4)
High Courts23 Dec 1980Allowed
Soura Beeviammal Vs Ammeena Ammal
Madras High Court · (1981) ILR (Mad) 462
High Courts23 Dec 1980
S. Valliammai and Another Vs Commissioner of Income Tax, Madras
Madras High Court · (1982) ILR (Mad) 319 : (1981) 127 ITR 713
Income Tax Act, 1961 — Section 256(2), 45, 48, 49, 49(1)
High Courts23 Dec 1980
Smt. S. Valliammai Vs Commissioner of Income Tax
Madras High Court · (1982) ILR (Mad) 319 : (1981) 127 ITR 713
Estate Duty Act, 1953 — Section 48, 74, 74(1)Income Tax Act, 1961 — Section 256(1), 256(2), 45, 48, 49
High Courts23 Dec 1980
Kanyalal Chandanmul Vs T. Raghavalu Naidu
Madras High Court · (1980) 12 MAD CK 0004
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i), 10(3)(a)(iii), 2(6A)
High Courts21 Dec 1980
Devi Match Factory and Others Vs Superintendent of Central Excise, Sattur
Madras High Court · (1983) 12 ELT 99
Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 3
High Courts19 Dec 1980
Ahamed Vs Rukmaniammal
Madras High Court · AIR 1981 Mad 205 : (1981) 94 LW 147
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103
High Courts19 Dec 1980
Ahamed Vs Rukmaniammal and Others
Madras High Court · (1981) 94 LW 147 : (1981) 1 MLJ 315
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100
High Courts19 Dec 1980Allowed
The Commissioner, H.R. and C.E. (Admn.) Department Vs Kacheri Chamy alias Karuppanna Thevar and Others
Madras High Court · (1982) ILR (Mad) 155
Civil Procedure Code, 1908 (CPC) — Section 30, 80Constitution of India, 1950 — Article 26Limitation Act, 1963 — Section 15(1), 15(2)
High Courts18 Dec 1980
Rajagopalan Vs Kamalammal
Madras High Court · AIR 1982 Mad 187 : (1981) 94 LW 695
Hindu Marriage Act, 1955 — Section 25
High Courts18 Dec 1980
B. Ravi Vs The State of Tamil Nadu and Another
Madras High Court · (1981) 48 STC 274
High Courts18 Dec 1980
New Bharat Confectionery Vs The State of Tamil Nadu
Madras High Court · (1981) 48 STC 140
High Courts17 Dec 1980
C.R. Ramaswami Vs Needle industries (I) Ltd. and Another
Madras High Court · (1981) 1 MLJ 448
Industrial Disputes Act, 1947 — Section 2ATamil Nadu Shops and Establishments Act, 1947 — Section 4(2), 41, 41(1), 41(2)
High Courts17 Dec 1980
The liquidator and Co-operative Sub-Registrar (Stores) P-2076 Melapalayam Nehru Multi-Purpose Co-operative Society Vs M.S. Sahul Hameed and Others
Madras High Court · (1982) ILR (Mad) 452 : (1981) 94 LW 324 : (1981) 1 MLJ 443
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Provincial Insolvency Act, 1920 — Section 75(4)Registration Act, 1908 — Section 77