High Courts27 Nov 1980
M. Venkatachalapathy Vs Saroja alias Thangammal
Madras High Court · (1981) 1 MLJ 440
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13(1)(b)
COURT ARCHIVE
Madras High Court judgments, 1980
557 judgments · page 4 of 28
High Courts27 Nov 1980
T.M. Menon Vs Universal Film (India) Private Ltd. and Others
Madras High Court · (1980) 11 MAD CK 0015
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 186
High Courts26 Nov 1980
Arumugha Nadar Vs Kumara Pillal and others
Madras High Court · (1980) 11 MAD CK 0034
Agricultural Income Tax (Amendment) Act, 1983 — Section 3(2)(a), 3(ii)
High Courts25 Nov 1980
Lakshmiammal and another Vs V.K. Sivasubramaniam
Madras High Court · (1980) 11 MAD CK 0035
Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 14(1)(b), 36, 37, 37(2)
High Courts25 Nov 1980
K. Nataraja Pillai and Another Vs Indian Bank
Madras High Court · (1981) 51 CompCas 494 : (1982) ILR (Mad) 124
Contract Act, 1872 — Section 62
High Courts25 Nov 1980
Janaki Ammal Vs Alagar Kothan
Madras High Court · (1981) ILR (Mad) 417 : (1981) 94 LW 83 : (1981) 1 MLJ 487
High Courts25 Nov 1980
Vaithilinga Naicker Vs Vivekananda Reddiar and Others
Madras High Court · (1980) 11 MAD CK 0003
High Courts24 Nov 1980Allowed
P. Jugra Lodha (Died) and Another Vs M. Nataraja Naicker
Madras High Court · (1981) ILR (Mad) 22
Tamil Nadu Agriculturists Relief (Amendment) Act, 1973 — Section 19
High Courts24 Nov 1980
Assistant Collector of Customs, Madras (Prosecution) Preventive Department Vs Leslie Bertram D'silva and Another
Madras High Court · (1984) 15 ELT 118
Customs Act, 1962 — Section 111, 135(1)
High Courts21 Nov 1980
Marudhavana Desigar Vs Thangamani Ammal
Madras High Court · (1981) ILR (Mad) 14 : (1981) 94 LW 225 : (1981) 1 MLJ 512
Tamil Nadu Agriculturists Relief Act, 1938 — Section 13
High Courts21 Nov 1980Dismissed
V. Datohinamurthy/S. Natarajan Vs Asstt. Director of Inspection
Madras High Court · (1983) 12 TAXMAN 185
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 37 Rule 1, Order 37 Rule 4, 135(2)Constitution of India, 1950 — Article 226, 227, 32Evidence Act, 1872 — Section 131, 132
High Courts21 Nov 1980Allowed
V.K. Krishnamurthi and Others Vs Central Bank of India and Others
Madras High Court · (1981) ILR (Mad) 44
Arbitration Act, 1940 — Section 4Constitution of India, 1950 — Article 12, 14, 16, 19, 19(1)Payment of Wages Act, 1936 — Section 7(2), 9
High Courts21 Nov 1980
Muzamil Leathers Vs The State of Tamil Nadu
Madras High Court · (1981) 48 STC 166
Central Sales Tax Act, 1956 — Section 14, 15Tamil Nadu General Sales Tax Act, 1959 — Section 16
High Courts21 Nov 1980
V. Datchinamurthy and Another Vs Asst. Director of Inspection, (Intelligence), I.T. Dept. and Another
Madras High Court · (1984) 149 ITR 341
Income Tax Act, 1961 — Section 131, 132, 132(3), 139, 148
High Courts21 Nov 1980
V. Ganesan Vs The State Bank of India and Others
Madras High Court · (1981) 1 LLJ 64
Tamil Nadu Shops and Establishments Act, 1947 — Section 34, 36, 6Tamil Nadu Shops and Establishments Rules, 1948 — Rule 12
High Courts21 Nov 1980
Sudalai Muthu Pillai Vs Santhanam
Madras High Court · (1981) 94 LW 271 : (1981) 1 MLJ 347
Partnership Act, 1932 — Section 69
High Courts20 Nov 1980Allowed
Thangammal and Others Vs K. Dhanalakshmi and Others
Madras High Court · (1981) ILR (Mad) 341
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 89, Order 21 Rule 89(1), Order 21 Rule 90, Order 21 Rule 91
High Courts20 Nov 1980
A.K. Ahmed and Co. Vs Regional Labour Commissioner (Central) and Another
Madras High Court · (1981) 94 LW 91 : (1981) 1 MLJ 495
Minimum Wages Act, 1948 — Section 20
High Courts18 Nov 1980
Hathibudi Anandar Vs Govindan
Madras High Court · (1981) ILR (Mad) 40 : (1981) 1 MLJ 250
Tamil Nadu Buildings (Lease and Rent Control) Act, 1961 — Section 10(3)(a)(iii)
High Courts18 Nov 1980
A.N. Anthony Packia Nadar Vs Commissioner of Agricultural Income Tax and Others
Madras High Court · (1982) 135 ITR 527
Income Tax Act, 1961 — Section 2(1A)