High Courts17 Nov 1980
Commissioner of Income Tax, Tamil Nadu-I Vs Vijaya Productions Pvt. Ltd.
Madras High Court · (1985) 152 ITR 613
Income Tax Act, 1961 — Section 155(5)
COURT ARCHIVE
Madras High Court judgments, 1980
557 judgments · page 5 of 28
High Courts14 Nov 1980
Kothandaraja Pillai Vs Piramadesam Village, Viswakula Street, Swamy Viswa Vinayakar Kovil and Others
Madras High Court · AIR 1981 Mad 207 : (1981) 94 LW 167 : (1981) 1 MLJ 344
High Courts13 Nov 1980
A.V.K. Marimuthu Nadar and Brothers Vs The State of Tamil Nadu
Madras High Court · (1981) 47 STC 314
Tamil Nadu General Sales Tax Act, 1959 — Section 34
High Courts12 Nov 1980
Dalmia Magnesite Corporation, Salem Vs Regional Labour Commissioner (Central), Madras and Another
Madras High Court · (1981) 43 FLR 17 : (1981) 2 LLJ 136 : (1981) 94 LW 112
Payment of Gratuity Act, 1972 — Section 2, 4(1), 7(7)
High Courts12 Nov 1980
Mrs. Premila Devi Vs R. Jayachandran, Sub-Inspector of Police, Pallipalayam Police Station and Another
Madras High Court · (1981) 94 LW 294 : (1981) 1 MLJ 497
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 491Guardians and Wards Act, 1890 — Section 25
High Courts12 Nov 1980
Rangabashyam Naidu Vs V. Premkumari and Others
Madras High Court · (1980) 11 MAD CK 0036
High Courts12 Nov 1980
Dalmia Magnesite Corporation, Salem Vs The Regional Labour Commissioner (Central), and Another
Madras High Court · (1981) 1 MLJ 412
Payment of Gratuity Act, 1972 — Section 2(b), 2(c), 2(i), 4, 4(1)
High Courts12 Nov 1980
M.S. Hameed Vs Kanniammal
Madras High Court · (1981) ILR (Mad) 226 : (1981) 1 MLJ 477
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts12 Nov 1980
Vedapatasala Trust, Sooramangalam and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1981) 94 LW 137 : (1981) 1 MLJ 225
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 2(1)(i), 2(1)(ii)
High Courts10 Nov 1980
The Chief Controlling Revenue Authority, Board of Revenue Vs T. Rangnathan Pillai, Represented by the Power of Attorney Agent, R. Krishnaveni
Madras High Court · (1981) ILR (Mad) 177 : (1981) 94 LW 267 : (1981) 1 MLJ 474
Stamp Act, 1899 — Section 2(24), 2(24)(a), 2(24)(b), 2(24)(c), 57
High Courts10 Nov 1980
The Chief Controlling Revenue Authority, Board of Revenue, Madras Vs T. Ranganathan Pillai
Madras High Court · AIR 1981 Mad 193 : (1981) 94 LW 267
Stamp Act, 1899 — Article 58(A), 64(A), 2(24)
High Courts10 Nov 1980
Sree Kannikaparameswari Devasthanam Vs The Salem Municipal Council
Madras High Court · (1980) 11 MAD CK 0002
Tamil Nadu District Municipalities Act, 1920 — Section 354, 6(17), 7(2), 83, 83(1)(a)
High Courts07 Nov 1980
P. Karunakaran Vs V.M. Ponnuswamy Achari
Madras High Court · (1981) 94 LW 312 : (1981) 1 MLJ 485
Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 39
High Courts04 Nov 1980
Mohamed Khan Sahib Vs Ali Khan Sahib and Another
Madras High Court · AIR 1981 Mad 209 : (1981) 94 LW 97
Evidence Act, 1872 — Section 112
High Courts04 Nov 1980
S. Arunachalam and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1981) 94 LW 261 : (1981) 1 MLJ 489
Tamil Nadu Water Supply and Drainage Board Act, 1970 — Section 30
High Courts04 Nov 1980
Mohammed Khan Sahib Vs Ali Khan Sahib and Another
Madras High Court · (1981) 94 LW 97 : (1981) 1 MLJ 402
High Courts04 Nov 1980
Bengal Electric Lamp Works Ltd. Vs Collector of Customs, Madras and Another
Madras High Court · (1981) 1 ECR 154 : (1981) 8 ELT 233
High Courts04 Nov 1980
State by Public Prosecutor Vs Chellammal
Madras High Court · (1982) LW(Cri) 56
Madras Prohibition Act, 1937 — Section 4(J)(b)Probation of Offenders Act, 1958 — Section 5(1)(b)
High Courts02 Nov 1980Dismissed
Periasami Gounder and Others Vs Chinnaraj Gounder and Others
Madras High Court · (1980) 11 MAD CK 0021
Registration Act, 1908 — Section 77
High Courts31 Oct 1980
K.R. Padmavathy Ammal (died) and Others Vs E.R. Manickam
Madras High Court · (1981) 94 LW 206 : (1981) 1 MLJ 359
Civil Procedure Code, 1908 (CPC) — Section 115