High Courts11 Sept 1980Dismissed
Madurai Municipal Corpation Vs T.R. Narasimhachari
Madras High Court · (1980) 09 MAD CK 0040
Tamil Nadu District Municipalities Act, 1920 — Section 310(2)
COURT ARCHIVE
Madras High Court judgments, 1980
557 judgments · page 10 of 28
High Courts11 Sept 1980Allowed
The Vazir Sultan Tobacco Co. Ltd. Vs Vishnudas Trading as Vishnudas Kishandas Zarda Factory and Another
Madras High Court · (1982) ILR (Mad) 274
English Trade Marks Act, 1938 — Section 26, 26Trade and Merchandise Marks Act, 1958 — Section 12, 12(1), 133(2), 2, 23Trade and Merchandise Marks Rules, 1959 — Rule 26(1), 97
High Courts10 Sept 1980
S. Duraisami Nadar Vs Nagammal
Madras High Court · (1980) 93 LW 858 : (1981) 1 MLJ 35
High Courts10 Sept 1980
The Advocate-General of Tamil Nadu, Madras Vs R.M. Krishna Raju and Others
Madras High Court · (1981) ILR (Mad) 246
Constitution of India, 1950 — Article 134(1)
High Courts08 Sept 1980
Ama Corporation Vs Food Corporation of India
Madras High Court · AIR 1981 Mad 121 : (1981) ILR (Mad) 235 : (1981) 94 LW 71
Arbitration Act, 1940 — Section 20, 39
High Courts08 Sept 1980
Syed Ahmed Vs Salima Bi and Others
Madras High Court · AIR 1982 Mad 44 : (1981) ILR (Mad) 397 : (1981) 94 LW 218
Civil Procedure Code, 1908 (CPC) — Section 144Transfer of Property Act, 1882 — Section 111
High Courts08 Sept 1980
G.R. Radhakrishnan Vs Rani Ammal and Others
Madras High Court · (1981) 94 LW 176 : (1981) 1 MLJ 244
Stamp Act, 1899 — Article 55
High Courts05 Sept 1980
Wazirunnissa Begam Vs S. Mohamed Haneef
Madras High Court · (1981) 94 LW 64 : (1981) 1 MLJ 312
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(8)
High Courts04 Sept 1980
Doveton Cafe Vs The State of Tamil Nadu
Madras High Court · (1981) 47 STC 345
Constitution of India, 1950 — Article 136Tamil Nadu General Sales Tax Act, 1959 — Section 16, 36, 38
High Courts04 Sept 1980
The State of Tamil Nadu Vs Navinchandra and Company
Madras High Court · (1981) 48 STC 118
High Courts04 Sept 1980
Management of Sri Rajagopal Transports (P) Ltd. Vs Labour Court, Madurai and Others
Madras High Court · (1980) 2 LLJ 351
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 2A, 33A
High Courts03 Sept 1980
G. Balakrishnan Vs The Official Assignee and Another
Madras High Court · (1981) 94 LW 107 : (1981) 1 MLJ 417
Negotiable Instruments Act, 1881 (NI) — Section 73, 83, 84
High Courts03 Sept 1980
Deputy Commissioner of Commercial Taxes, Vellore Vs Devandran and Co.
Madras High Court · (1981) 47 STC 264
High Courts03 Sept 1980
P.S. Veerappa Vs Commissioner of Income Tax, Tamil Nadu
Madras High Court · (1980) 09 MAD CK 0011
Income Tax Act, 1961 — Section 147, 148
High Courts03 Sept 1980
Dhanalakshmi Pictures Vs Commissioner of Income Tax, Madras
Madras High Court · (1983) 144 ITR 452
Income Tax Act, 1961 — Section 143(3), 144
High Courts02 Sept 1980Dismissed
V. Narayana Udayar and another Vs Chandrasekaran and 5 others
Madras High Court · (1980) 09 MAD CK 0035
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)
High Courts02 Sept 1980
Mangilal Jain Vs Collector of Customs, Madras and Others
Madras High Court · (1981) 20 CTR 314 : (1982) 133 ITR 762
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 121, 132, 132(1), 132(11), 132(12)
High Courts01 Sept 1980
Regional Commissioner, EPF, Tamil Nadu and Pondicherry Vs Management of Southern Alloy Foundries (P) Ltd.
Madras High Court · (1982) 1 LLJ 28 : (1980) 93 LW 797 : (1981) 2 MLJ 185
Employees Provident Fund and Family Pension Act, 1952 — Section 2, 6
High Courts29 Aug 1980Allowed
Thimma Venkataraman (Died) and Others Vs R. Rangaswamy
Madras High Court · (1981) ILR (Mad) 166
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 58Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 4(1)
High Courts29 Aug 1980
Director of Enforcement, Shastri Bhavan Vs Rama Arangannal and Others
Madras High Court · (1981) 1 MLJ 64
Foreign Exchange Regulation Act, 1973 — Section 54Income Tax Act, 1961 — Section 253, 256Tamil Nadu General Sales Tax Act, 1959 — Section 57