High Courts30 Sept 1981
C. Ramakrishna and Another Vs The Chief Inspector of Factories, Madras and Another
Madras High Court · (1982) LW(Cri) 146
COURT ARCHIVE
Madras High Court judgments, 1981
647 judgments · page 12 of 33
High Courts30 Sept 1981
COMMISSIONER OF Income Tax, MADRAS Vs SMT SAROJ GOENKA.
Madras High Court · (1983) 33 CTR 92 : (1983) 140 ITR 88
Wealth Tax Act, 1957 — Section 5(1)(viii)
High Courts30 Sept 1981
Indian Bank Vs B.D. Kothandapani and Others
Madras High Court · (1982) 95 LW 277 : (1982) 1 MLJ 367
Limitation Act, 1963 — Section 13(1), 15(1)
High Courts30 Sept 1981
R. Ramanujam Chettiar Vs The Commissioner and Secretary to the Government of Tamil Nadu, Food and Co-operative Dept., Madras
Madras High Court · AIR 1982 Mad 261 : (1982) ILR (Mad) 388
Constitution of India, 1950 — Article 226, 39, 47Essential Commodities Act, 1955 — Section 3
High Courts30 Sept 1981
Commissioner of Income Tax, Madras Vs Saroj Goenka
Madras High Court · (1983) 33 CTR 92 : (1983) 140 ITR 88
Income Tax Act, 1961 — Section 2(14)Wealth Tax Act, 1957 — Section 5(1)
High Courts30 Sept 1981
National Textile Workers' Union Vs Ramakrishnan and Others
Madras High Court · (1982) 1 LLJ 203
Companies (Amendment) Act, 1963 — Section 10, 11Companies Act, 1956 — Section 397, 398, 433, 439Constitution of India, 1950 — Article 134, 22, 3, 32
High Courts30 Sept 1981Dismissed
Mothulakshmi Vs Arumuga Padayachi and Another
Madras High Court · (1982) ILR (Mad) 366
Tamil Nadu Agriculturists Relief Act, 1938 — Section 3, 7, 9A
High Courts29 Sept 1981
Soft Beverages (Pvt.) Ltd., Madurai Vs Union of India and Another
Madras High Court · (1982) 10 ELT 119 : (1982) ILR (Mad) 124
Central Excise Rules, 1944 — Rule 11Customs Act, 1962 — Section 25, 27
High Courts29 Sept 1981
The Salem Municipal Council Vs Karupanna Pillai
Madras High Court · (1982) 2 MLJ 191
Tamil Nadu District Municipalities Act, 1920 — Section 82
High Courts29 Sept 1981
P.S. Ramamurthy and Company Vs Salvar Paints and Varnish Works (P.) Ltd.
Madras High Court · (1982) ILR (Mad) 414 : (1982) 95 LW 46 : (1982) 1 MLJ 191
Civil Procedure Code, 1908 (CPC) — Section 37
High Courts29 Sept 1981
Commissioner of Wealth-tax, Tamil Nadu-II Vs S.A.P. Annamalai
Madras High Court · (1982) 31 CTR 356 : (1983) 141 ITR 578
Income Tax Act, 1961 — Section 3Wealth Tax Act, 1957 — Section 2, 27(1), 35, 5, 5(1)
High Courts29 Sept 1981
Commissioner of Income Tax, Tamil Nadu Vs Tractors and Equipment Ltd. and Others
Madras High Court · (1982) 133 ITR 147
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 37(1), 80J, 84
High Courts29 Sept 1981
Commissioner of Income Tax, Tamil Nadu-IV Vs Rukmani Mills Ltd.
Madras High Court · (1982) 27 CTR 135 : (1982) 133 ITR 155
Income Tax Act, 1961 — Section 37
High Courts28 Sept 1981
Commissioner of Income Tax Vs Chitra Palayakat Co.
Madras High Court · (1985) 156 ITR 730
Income Tax Act, 1961 — Section 147(1), 27, 6(2)
High Courts28 Sept 1981
Commissioner of Income Tax, Madras Central Vs South India Viscose Ltd.
Madras High Court · (1981) 09 MAD CK 0028
Income Tax Act, 1961 — Section 80J
High Courts28 Sept 1981
Ashok Leyland Limited Vs Government of India and Others
Madras High Court · (1983) ECR 59 : (1987) 30 ELT 281
Central Excises and Salt Act, 1944 — Section 4, 4(4)
High Courts28 Sept 1981
The Secretary, Spencer and Co. Ltd., Madras-600 002 Vs The Additional Commissioner for Workmen's Compensation II, Madras and Another
Madras High Court · (1982) 2 LLJ 36
Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(2)
High Courts28 Sept 1981
R. Seshier Vs T. Ayyachi Ambalam
Madras High Court · AIR 1982 Mad 270 : (1982) 95 LW 114
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)
High Courts25 Sept 1981
Amirthammal and Others Vs M.K. Mani Iyer
Madras High Court · (1982) 95 LW 225 : (1982) 1 MLJ 326
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1963 — Article 182
High Courts25 Sept 1981
K. Jayaprakash Vs The Executive Authority, Tiruthangal Town Panchayat
Madras High Court · AIR 1982 Mad 272 : (1982) 95 LW 109 : (1982) 1 MLJ 18
Tamil Nadu Panchayats Rules, 1995 — Rule 10(3)