High Courts02 Jan 1980Dismissed
State Vs Appuswami and Another
Madras High Court · (1980) LW(Cri) 196
Evidence Act, 1872 — Section 134Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(1)
COURT ARCHIVE
Madras High Court judgments, 1980
557 judgments · page 28 of 28
High Courts02 Jan 1980
Commissioner of Income Tax, Madras Vs V. Mandiram Pillai
Madras High Court · (1980) 16 CTR 232 : (1980) 126 ITR 88
Income Tax Act, 1961 — Section 29
High Courts01 Jan 1980
The Assistant Collector of Central Excise, Preventive, Madras Vs K.S. Chandrasekharan
Madras High Court · (1980) CENCUS 467 : (1980) 6 ELT 346
Gold (Control) Act, 1968 — Section 27(1), 85
High Courts01 Jan 1980
Saigal Industries Vs Central Board of Excise and Customs and Another
Madras High Court · (1980) CENCUS 455 : (1980) 6 ELT 547
Tariff Act, 1934 — Section 130, 2, 2(A), 2A(1)
High Courts01 Jan 1980
Kwality Coated Products Vs Government of India and Another
Madras High Court · (1980) CENCUS 541 : (1980) 6 ELT 579
High Courts01 Jan 1980
Assistant Collector of Central Excise, Vellore Vs Subramania Chettiar
Madras High Court · (1980) 6 ELT 609
Central Excise Rules, 1944 — Rule 63Central Excises and Salt Act, 1944 — Section 2, 6, 9(1)
High Courts01 Jan 1980
Assistant Collector of Central Excise, Customs House, Pondicherry and Another Vs New Horizon Sugar Mills (P) Ltd., Pondicherry
Madras High Court · (1980) CENCUS 44 : (1980) 6 ELT 10
Central Excise Rules, 1944 — Rule 173G, 53, 8, 8(1)Central Excises and Salt Act, 1944 — Section 33
High Courts01 Jan 1980
V.A. Ramraj and Others Vs Collector of Central Excise, Madras and Others
Madras High Court · (1980) CENCUS 469 : (1980) 6 ELT 459
Central Excise Rules, 1944 — Rule 144, 151, 223A, 56Central Excises and Salt Act, 1944 — Section 12, 13, 13(1), 3, 37Customs Act, 1962 — Section 110
High Courts01 Jan 1980
E.M. Karuppannan Vs Union of India
Madras High Court · (1980) 6 ELT 171
Central Excise Rules, 1944 — Rule 19, 24, 26, 29, 31Central Excises and Salt Act, 1944 — Section 24
High Courts01 Jan 1980
Lucas T.V.S. Padi, Madras Vs Assistant Collector of Customs, Madras and Others
Madras High Court · (1980) 6 ELT 465
Customs Act, 1962 — Section 2(18), 2(19), 2(27), 2(28), 75
High Courts01 Jan 1980
Commissioner of Income Tax, Tamil Nadu-II Vs Forma Brothers
Madras High Court · (1980) 01 MAD CK 0037
Income Tax Act, 1961 — Section 139, 148, 271
High Courts01 Jan 1980
National Industries Vs Assistant Collector of Customs Madras
Madras High Court · (1980) 6 ELT 128
Customs Act, 1962 — Section 144, 17, 17(1), 17(3), 45
High Courts01 Jan 1980
Asst. Collector of Central Excise, Vellore Vs R. Padmanabhan
Madras High Court · (1980) 6 ELT 631
Customs Act, 1962 — Section 104, 105, 107, 108, 108(1)
High Courts01 Jan 1980
Brakes India Limited Vs Superintendent of Central Excise, Madras II Division and Others
Madras High Court · (1980) 6 ELT 775
Central Excises and Salt Act, 1944 — Section 2
High Courts01 Jan 1980
In Re : Madras Rubber Factory Limited, Madras
Madras High Court · (1980) 01 MAD CK 0020
Central Excises and Salt Act, 1944 — Section 3, 4, 4(4)
High Courts01 Jan 1980
Parry Confectinery Ltd., Madras Vs Government of India and Others
Madras High Court · (1980) 6 ELT 468
Central Excise Rules, 1944 — Rule 11, 173B, 9Central Excises and Salt Act, 1944 — Section 3
High Courts01 Jan 1980
S. Hodayathullah Vs Government of India
Madras High Court · (1980) 6 ELT 604
Central Excise Rules, 1944 — Rule 196, 223, 223A