High Courts21 Mar 1980
S. Natesa Mudaliar (died) and others Vs T. Sulochana Ammal
Madras High Court · (1980) 03 MAD CK 0047
Contract Act, 1872 — Section 74
COURT ARCHIVE
Madras High Court judgments, 1980
557 judgments · page 20 of 28
High Courts20 Mar 1980Allowed
In Re: Arumugham Pillai
Madras High Court · (1981) LW(Cri) 119
Madras Prohibition Act, 1937 — Section 4(1)(i)
High Courts20 Mar 1980
K.V. Rajendran Vs Dy. Commissioner of Labour, Madurai and Others
Madras High Court · (1981) 42 FLR 138 : (1981) ILR (Mad) 304 : (1980) 2 LLJ 275 : (1981) 94 LW 583
Constitution of India, 1950 — Article 14, 19(1)Industrial Disputes Act, 1947 — Section 2, 25N, 25Q, 25R
High Courts20 Mar 1980
Raj Lubricants Vs The State of Tamil Nadu
Madras High Court · (1980) 46 STC 449
High Courts20 Mar 1980
Commissioner of Income Tax, Tamil Nadu-V Vs Festo Elgi Pvt. Ltd.
Madras High Court · (1981) 129 ITR 499
Income Tax Act, 1961 — Section 32, 43(2)
High Courts20 Mar 1980
Commissioner of Income Tax Vs Festo Elgi (P.) Ltd.
Madras High Court · (1981) 7 TAXMAN 87
High Courts19 Mar 1980
Commissioner of Income Tax, Tamil Nadu-V Vs Lakshmi Card Clothing Manufacturing Company Private Ltd.
Madras High Court · (1984) 149 ITR 712
Income Tax Act, 1961 — Section 23(1), 37, 37(1)
High Courts19 Mar 1980
Commissioner of Income Tax, Tamil Nadu-II Vs Madras Wire Products
Madras High Court · (1980) 18 CTR 11 : (1980) 123 ITR 722
Income Tax Act, 1961 — Section 216, 43, 43(6), 84Income Tax Rules, 1962 — Rule 19(1)
High Courts19 Mar 1980
Shardlow India Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1980) 19 CTR 232 : (1981) 128 ITR 571
Income Tax Act, 1961 — Section 80, 80E
High Courts19 Mar 1980
Commissioner of Income Tax Vs Lakshmi Card Clothing Mfg. Co. (P.) Ltd.
Madras High Court · (1985) 21 TAXMAN 177
Income Tax Act, 1961 — Section 37, 37(1)
High Courts18 Mar 1980
Saradamani Vs Rajendran
Madras High Court · AIR 1981 Mad 217 : (1981) ILR (Mad) 367 : (1981) 94 LW 307
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 9, Order 9 Rule 13
High Courts18 Mar 1980
Steel Authority of India Limited Vs The Union of India and Another The Trustees of the Port of Madras Vs Hindustan Steel Limited and Others The Trustees of the Port of Madras Vs The Hindustan Steel Limited
Madras High Court · (1981) ILR (Mad) 15 : (1980) 93 LW 524 : (1981) 1 MLJ 126
Madras Port Trust Act, 1905 — Section 110Railways Act, 1890 — Section 80
High Courts18 Mar 1980
M. Muthayya Vs Kamu alias Kamala Ammal and Others
Madras High Court · (1981) 94 LW 192 : (1981) 1 MLJ 107
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts17 Mar 1980
Sri Ranga Vilas Ginning and Oil Mills Vs Commissioner of Income Tax, Tamil Nadu
Madras High Court · (1982) 133 ITR 85
Income Tax Act, 1961 — Section 2(1), 28, 43(3), 43(5), 73
High Courts14 Mar 1980
Commissioner of Income Tax, Tamil Nadu-III Vs Engine Valves Ltd.
Madras High Court · (1980) 19 CTR 274 : (1980) 126 ITR 347
Income Tax Act, 1961 — Section 256(2)
High Courts14 Mar 1980
In Re: Kamala Sugar Mills Ltd.; In Re: Tirumurti Mills Ltd.
Madras High Court · (1984) 55 CompCas 308
Companies Act, 1956 — Section 391, 391(1), 391(2), 394Income Tax Act, 1961 — Section 72AMonopolies and Restrictive Trade Practices Act, 1969 — Section 23, 23(1), 23(2), 28
High Courts14 Mar 1980
Kalyani Sundaram Vs Assistant Controller of Estate Duty-I, Madras
Madras High Court · (1980) 16 CTR 201 : (1980) 126 ITR 615
Estate Duty (Controlled Companies) Rules, 1953 — Rule 15Estate Duty Act, 1953 — Section 17, 17(1), 19, 2(12A), 61
High Courts13 Mar 1980
P.S. Mohana Srinivasan Vs Girija
Madras High Court · (1981) 1 MLJ 321
Hindu Marriage Act, 1955 — Section 12(1)(d)
High Courts13 Mar 1980
Addl. Commissioner of Income Tax, Madras-I Vs Sm. M. Muthappa Chettiar and Sm. Karuppan Chettiar Firm
Madras High Court · (1983) 139 ITR 396
Income Tax Act, 1961 — Section 37(1)