High Courts10 Dec 1980Dismissed
In Re: Sudarsan
Madras High Court · (1980) 12 MAD CK 0048
Penal Code, 1860 (IPC) — Section 304A, 338
COURT ARCHIVE
Madras High Court judgments, 1980
557 judgments · page 3 of 28
High Courts10 Dec 1980
M. Velayutham Vs Commissioner of Income Tax, Madras
Madras High Court · (1981) 130 ITR 145
Income Tax Act, 1961 — Section 220(7), 5
High Courts10 Dec 1980
Management of Diocesan Press Vs Labour Court, Madras and Another
Madras High Court · (1982) 1 LLJ 451
Employees State Insurance (General) Regulations, 1950 — Regulation 97Employees State Insurance Act, 1948 — Section 46(1), 47, 49, 50, 51Industrial Disputes Act, 1947 — Section 33C(2)
High Courts09 Dec 1980
Commissioner of Income Tax, Tamil Nadu-V Vs V.L. Balakrishnan
Madras High Court · (1981) 130 ITR 138
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts07 Dec 1980Allowed
Dunlop India Ltd. and India Tyre and Rubber Co. (India) Pvt. Ltd. Vs Union of India (UOI) and Another
Madras High Court · (1981) ECR 537
High Courts05 Dec 1980
T. Pragasam Vs The General Superintendent, Ennore Thermal Power Station, Madras 57 and another
Madras High Court · (1980) 12 MAD CK 0049
High Courts05 Dec 1980
S. Balasubramaniam Vs Gulab Jan
Madras High Court · (1982) ILR (Mad) 442 : (1981) 1 MLJ 354
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)
High Courts03 Dec 1980
M.V. Chockalingam Pillai and Others Vs Alamelu Ammal and Another
Madras High Court · AIR 1982 Mad 29 : (1981) 94 LW 328
Hindu Succession Act, 1956 — Section 14(1)Hindu Womens Right to Property Act, 1937 — Section 3, 3(2), 3(3)
High Courts03 Dec 1980
Nuwood Private Limited, Madras Vs Superintendent of Central Excise
Madras High Court · (1981) 8 ELT 184 : (1981) ILR (Mad) 295
Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226
High Courts03 Dec 1980Dismissed
Balasubramania Pillai Vs Arumugham Pillai and Another
Madras High Court · (1981) ILR (Mad) 353
Agriculturists Relief Act, 1938 — Section 8Contract Act, 1872 — Section 58, 61Tamil Nadu Agriculturists Relief Act, 1938 — Section 7(2), 8, 8, 8(2), 8(3)
High Courts02 Dec 1980
K. Venkataramani Vs S. Aravamuthan and Others
Madras High Court · (1981) 1 MLJ 516
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)
High Courts02 Dec 1980
Ashok Leyland Limited Vs A. Vijayakumar and Another
Madras High Court · (1981) 2 LLJ 9
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Tamil Nadu Shops and Establishments Act, 1947 — Section 4(1)
High Courts02 Dec 1980
A.R. Krishnamurthy and A.R. Rajagopalan Vs Commissioner of Income Tax, Madras
Madras High Court · (1981) 21 CTR 320 : (1982) 133 ITR 922
Income Tax Act, 1961 — Section 2(14), 2(47), 45, 47, 48
High Courts02 Dec 1980
C.P. Krishnan Nair Vs The National Small Industries Corporation Ltd. and others
Madras High Court · (1980) 12 MAD CK 0009
Specific Relief Act, 1877 — Section 11(a)
High Courts02 Dec 1980
Govinda Asari Vs The Kancheepuram Municipal Council
Madras High Court · (1980) 12 MAD CK 0008
Land Acquisition Act, 1894 — Section 4, 5A, 6(1)Tamil Nadu District Municipalities Act, 1920 — Section 162, 163, 164, 165, 3(21)
High Courts02 Dec 1980
A.R. Krishnamurthy/A.R. Rajagopalan Vs Commissioner of Income Tax
Madras High Court · (1981) 6 TAXMAN 289
Income Tax Act, 1961 — Section 2, 2(14), 2(47), 256(1), 45Transfer of Property Act, 1882 — Section 105
High Courts01 Dec 1980
M.V.S. Muthuvel Vs The Authorised Officer, Land Reforms Kovilpatti
Madras High Court · (1980) 2 MLJ 168
High Courts28 Nov 1980Dismissed
Pattammal and another Vs Kanniammal and others
Madras High Court · AIR 1981 Mad 252
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 63(c)Transfer of Property Act, 1882 — Section 3
High Courts28 Nov 1980Dismissed
K. Sarasu Vs Sengodan
Madras High Court · (1981) LW(Cri) 37
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Minority and Guardianship Act, 1956 — Section 6(a)
High Courts28 Nov 1980
Aviyur Mariamman Temple by Hereditary Trustee Parasuraman Vs T.N. Sundaramoorthi Pillai and Another
Madras High Court · (1981) 94 LW 375 : (1981) 1 MLJ 392
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 57(b)