High Courts21 Sept 1981Dismissed
Gurusamy and Another Vs State by Sab-Inspector of Police, Ettayapuram
Madras High Court · (1981) 09 MAD CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 438
COURT ARCHIVE
Madras High Court judgments, 1981
647 judgments · page 14 of 33
High Courts21 Sept 1981
Bhagyalakshmi and Another Vs K.N. Narayana Rao
Madras High Court · AIR 1983 Mad 9 : (1982) ILR (Mad) 168 : (1982) 95 LW 391
Civil Procedure Code, 1908 (CPC) — Section 21Guardians and Wards Act, 1890 — Section 25, 4(5), 9(1)Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts21 Sept 1981
E. Joseph and Another Vs The Assistant Collector of Customs, Tuticorin
Madras High Court · (1982) CriLJ 559 : (1984) 15 ELT 84
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Evidence Act, 1872 — Section 27
High Courts21 Sept 1981
Collector of Central Excise Madras-34 Vs R. Seshammal and Another
Madras High Court · (1983) 144 ITR 509
Gold (Control) Act, 1968 — Section 16Income Tax Act, 1961 — Section 132
High Courts21 Sept 1981
Collector of Central Excise, Madras Vs R. Seshammal and Another
Madras High Court · (1983) ECR 209 : (1982) 10 ELT 404
Gold (Control) Act, 1968 — Section 58, 59, 66, 66(3)Gold (Control) Rules, 1968 — Rule 15, 17Income Tax Act, 1961 — Section 132(5), 132(5), 222, 226
High Courts21 Sept 1981
Lakshmiammal Vs Boobalan and Others
Madras High Court · AIR 1982 Mad 368 : (1982) ILR (Mad) 374 : (1982) 95 LW 182 : (1982) 1 MLJ 184
Succession Act, 1925 — Section 373, 383
High Courts21 Sept 1981
K.K. Sankaranarayanan Vs The Sub-Inspector of Police, Tank Factory Police Station, Avadi
Madras High Court · (1982) LW(Cri) 128
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts18 Sept 1981
R. Krishnasami Naidu Vs Pavayee and Others
Madras High Court · (1982) 2 MLJ 47
Arbitration Act, 1940 — Section 14
High Courts18 Sept 1981
R. Subbarajulu Vs Sulaiman, Proprietor of Naaz Dry Cleaners (died) and Others and Sulaiman (deceased) and Others
Madras High Court · (1982) 1 MLJ 348
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4(5)(a)
High Courts18 Sept 1981
M. Thangiah Nadar and Sons Vs R. Rajathi Ammal
Madras High Court · (1982) 1 MLJ 161
High Courts18 Sept 1981
Govindan Goundar Vs Govindan
Madras High Court · (1982) 95 LW 136 : (1982) 1 MLJ 231
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38
High Courts18 Sept 1981
B. Lakshmichand Vs Government of India
Madras High Court · (1983) 12 ELT 322
Customs Act, 1962 — Section 111, 112, 119
High Courts17 Sept 1981
Chitram and Company Private Limited Vs The State of Tamil Nadu
Madras High Court · (1982) 51 STC 367
High Courts17 Sept 1981
N. Jagie Gounder, the Nilgiris Vs The Regional Provident Fund Commissioner, Tamil Nadu and Pondicherry States
Madras High Court · (1982) 2 MLJ 435
Employees Provident Fund and Miscellaneous Provisions (Amendment) Act, 1988 — Section 1
High Courts17 Sept 1981
B.M. Ishak Maricar Vs The Special Director, Enforcement, Directorate and Another
Madras High Court · (1983) CriLJ 1210
High Courts17 Sept 1981
N. Jogie Gounder Vs Regional P.F. Commissioner, Madras
Madras High Court · (1983) 1 LLJ 179 : (1982) 95 LW 376
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(5), 7
High Courts17 Sept 1981
K.P. Sivasundara Pillai Vs C.P. Jagannatha Thevar and Others
Madras High Court · AIR 1983 Mad 34
Tamil Nadu Debt Relief Act, 1976 — Section 3(L), 3(O)
High Courts17 Sept 1981
Madras Aluminium Co. Ltd. Vs The State of Tamil Nadu
Madras High Court · (1982) 49 STC 259
Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 3(2)
High Courts17 Sept 1981
B.M. Ishak Maricar Vs The Special Director, Enforcement, Directorate, New Delhi and Another
Madras High Court · (1983) CriLJ 1210
Foreign Exchange Regulation Act, 1947 — Section 23(1), 5(1), 5(2)
High Courts17 Sept 1981Allowed
Sree Krishna Lunch Home and Another Vs Government of India, Ministry of Labour and Another
Madras High Court · (1981) 09 MAD CK 0013
Constitution of India, 1950 — Article 226Employees Provident Fund and Family Pension Act, 1952 — Section 1(3), 2, 6Tamil Nadu Catering Establishments Act, 1958 — Section 13, 15, 2(13A), 8