High Courts17 Dec 1980
The Liquidator and Co-operative Sub-Registrar (Stores) Vs M.S. Sahul Hameed
Madras High Court · AIR 1981 Mad 295 : (1981) 94 LW 324
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1
COURT ARCHIVE
Madras High Court judgments, 1980
557 judgments · page 2 of 28
High Courts17 Dec 1980
Addl Commissioner of Income Tax, Madras-I Vs Gangabai Charities
Madras High Court · (1983) 142 ITR 718
Income Tax Act, 1961 — Section 11, 13, 13(1), 2(15)
High Courts17 Dec 1980
C.R. Ramaswami Vs Messrs. 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 41, 41(1), 41(2)
High Courts17 Dec 1980
Ramesh and Company Vs The Commissioner for Land Revenue and Commercial Taxes, Board of Revenue (C.T.), Madras-5
Madras High Court · (1981) 48 STC 41
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 14, 15, 31(3), 32
High Courts16 Dec 1980
R. Kuppuswamy Chetty Vs Commissioner of Income Tax, Madras
Madras High Court · (1982) 30 CTR 189 : (1982) ILR (Mad) 235 : (1982) 135 ITR 235
Income Tax Act, 1961 — Section 143, 144, 147, 148, 149
High Courts16 Dec 1980
Southern Roadways Ltd. Vs Commissioner of Income Tax, Tamil Nadu-IV
Madras High Court · (1981) ILR (Mad) 109 : (1981) 130 ITR 545
Companies (Profits) Surtax Act, 1964 — Rule 2Companies Act, 1956 — Section 166, 209, 210(1), 211, 211(1)
High Courts15 Dec 1980
R.S.K. Chandrasekaran Vs The Official Receiver, Madurai and Another
Madras High Court · AIR 1981 Mad 235 : (1981) 94 LW 284
Provincial Insolvency Act, 1920 — Section 28(2), 28(6), 28(7)
High Courts15 Dec 1980
R.S.K. Chandrasekaran Vs The Official Receiver and Another
Madras High Court · (1981) ILR (Mad) 295 : (1981) 1 MLJ 491
Civil Procedure Code, 1908 (CPC) — Order 21 rule 90Provincial Insolvency Act, 1920 — Section 28(7)
High Courts13 Dec 1980Dismissed
Charag Chemical Industries Vs R.G. Genesan
Madras High Court · (1980) 12 MAD CK 0013
Workmens Compensation Act, 1923 — Section 10, 11, 12, 13, 14
High Courts12 Dec 1980
Perumal and Others Vs Ramachandra Padayachi and Others
Madras High Court · (1981) 94 LW 674 : (1982) 1 MLJ 65
High Courts12 Dec 1980Allowed
Arumbu Ammal Vs Elamathi and Others
Madras High Court · (1981) ILR (Mad) 422
High Courts12 Dec 1980
Arulandu Udayar, K.S. Soosai Udayar, Iru Sowrimuthu dayar and P.S. Sowrimuthu Udayar and Others Vs S.P. Palaniappa Ambalam and Others
Madras High Court · (1982) ILR (Mad) 48 : (1981) 94 LW 277 : (1982) 1 MLJ 257
High Courts12 Dec 1980
C. Hajee Abdul Subhan Sahib Vs The Joint Commercial Tax Officer, Madras-7 and Another
Madras High Court · (1982) ILR (Mad) 83 : (1982) 50 STC 143
High Courts12 Dec 1980
R. Natarajan Vs The State of Tamil Nadu by, Secretary to Government, Social Welfare Department and Another
Madras High Court · (1981) ILR (Mad) 437
Land Acquisition Act, 1894 — Section 2, 3, 4(1), 5A, 6
High Courts12 Dec 1980
R. Natarajan Vs The State of Tamil Nadu, by Secretary to Government, Social Welfare Dept., Madras and Another
Madras High Court · (1981) ILR (Mad) 437
Land Acquisition Act, 1894 — Section 2, 3, 4, 4(1), 5A
High Courts11 Dec 1980
Sudarsan Trading Company Ltd. Vs State of Tamil Nadu
Madras High Court · (1981) 48 STC 366
Tamil Nadu General Sales Tax Act, 1959 — Section 16
High Courts11 Dec 1980
Bapalal and Co. Vs Government of India and Others
Madras High Court · (1981) 1 ECR 279 : (1981) 8 ELT 587 : (1981) ILR (Mad) 426
Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226
High Courts11 Dec 1980
M.S.P. Rajah Vs Commissioner of Gift-tax, Madras
Madras High Court · (1981) 20 CTR 336 : (1982) 134 ITR 1 : (1981) 94 LW 132
Transfer of Property Act, 1882 — Section 7
High Courts10 Dec 1980
M. Velayutham Vs Commissioner of Income Tax
Madras High Court · (1981) 6 TAXMAN 344
Income Tax Act, 1961 — Section 145, 145(1), 220, 220(7), 4
High Courts10 Dec 1980
Rukku alias Rukkumani Vs Kannan and others
Madras High Court · (1980) 12 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 5(d), Order 33 Rule 7