COURT ARCHIVE

Madras High Court judgments, 1981

647 judgments · page 18 of 33

High Courts12 Aug 1981

Tata Oil Mills Co. Ltd., Madras Vs Superintendent of Central Excise, Madhavaram Range, Madras and Others

Madras High Court · (1981) 1 ECR 475 : (1982) 10 ELT 358 : (1983) ILR (Mad) 392

Central Excises and Salt Act, 1944 — Section 4, 4(1)

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High Courts12 Aug 1981

Burn Standard Company Limited Vs The State of Tamil Nadu and Others

Madras High Court · (1983) 52 STC 62

Burn Company and Indian Standard Wagon Company (Taking Over of Management) (Amendment) Act, 1976 — Section 18, 25, 5, 5(1), 7(1)Burn Company and Indian Standard Wagon Company (Taking Over of Management) Act, 1973 — Section 2, 5(1), 5(3)Tamil Nadu General Sales Tax Act, 1959 — Section 26, 27

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High Courts12 Aug 1981Allowed

M. Muthu Krishna Vs R. Brindha and Others

Madras High Court · (1982) ACJ 428

Motor Vehicles Act, 1988 — Section 110A

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High Courts12 Aug 1981

V. Nageswaran and Others Vs The Authorised Officer (Land Reforms) and Others

Madras High Court · (1983) ILR (Mad) 291 : (1983) 96 LW 195 : (1983) 2 MLJ 67

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21Limitation Act, 1963 — Section 5

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High Courts11 Aug 1981

State of Tamil Nadu and Another Vs P.K. Anandan

Madras High Court · AIR 1982 Mad 136

Motor Vehicles Act, 1939 — Section 110B

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High Courts11 Aug 1981

Tamil Nadu Agencies Vs The Commercial Tax Officer, Sivakasi (Town)

Madras High Court · (1982) 50 STC 146

Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 54

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High Courts11 Aug 1981Dismissed

M.G. Bros. Lorry Service and Anoher Vs S. Andalammal and Others

Madras High Court · (1982) ACJ 408

Penal Code, 1860 (IPC) — Section 304A

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High Courts10 Aug 1981

T.S. Kannan Vs The High Court of Judicature of Tamil Nadu High Court Buildings and Another

Madras High Court · (1982) 1 MLJ 372

Tamil Nadu Ministerial Service Rules — Rule 5

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High Courts10 Aug 1981

Doom Doma Tea Company Limited and Another Vs The Union of India (UOI) and Others

Madras High Court · (1982) 95 LW 41 : (1982) 1 MLJ 85

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High Courts07 Aug 1981

Official Liquidator Vs Best and Crompton Engineering Ltd.

Madras High Court · (1981) 51 CompCas 501

Companies Act, 1956 — Section 458A

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High Courts07 Aug 1981

Thakur Shipping Co. Ltd., Bombay and Another Vs Food Corporation of India

Madras High Court · AIR 1983 Mad 105 : (1983) ILR (Mad) 237

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High Courts07 Aug 1981

State by Public Prosecutor Vs Sokkanna Mudaliar

Madras High Court · (1982) LW(Cri) 84

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)

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High Courts06 Aug 1981

Commissioner of Gift-tax Vs Smt. E.S.M.P. Rasiya Banu

Madras High Court · (1984) 146 ITR 592

Gift Tax Act, 1958 — Section 5(1)

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High Courts06 Aug 1981

P. Swaminathan and Others Vs Presiding Officer, Central Government Labour Court, Madras and Others

Madras High Court · (1983) 2 LLJ 347

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts05 Aug 1981

Commissioner of Wealth-tax, Tamil Nadu Vs B.M. Ramalingam

Madras High Court · (1982) 30 CTR 179 : (1983) ILR (Mad) 42

Wealth Tax Act, 1957 — Section 16, 23, 23(1), 24, 24(2)

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High Courts05 Aug 1981

Commissioner of Income Tax, Central Vs Georgepolous

Madras High Court · (1984) 146 ITR 380

Income Tax Act, 1961 — Section 37, 37(1)

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High Courts05 Aug 1981

Commissioner of Income Tax Vs Georgepolous

Madras High Court · (1985) 23 TAXMAN 439

Income Tax Act, 1961 — Section 10(2)(xv), 37

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High Courts04 Aug 1981

M. Devaraja Padayachi Vs The District Revenue Officer and Another

Madras High Court · (1982) ILR (Mad) 200 : (1982) 95 LW 174 : (1982) 1 MLJ 404

Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965 — Rule 10

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High Courts04 Aug 1981

Commissioner of Income Tax (Central), Madras Vs J.K.K. Angappa Chaettiar and Others

Madras High Court · (1982) 27 CTR 123 : (1983) 144 ITR 775

Income Tax Act, 1922 — Section 66(2)

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High Courts03 Aug 1981

R. Rajamanickam alias Kolandai Vs K. Saroja and Others

Madras High Court · (1982) ILR (Mad) 251

Motor Vehicles Act, 1939 — Section 95, 95(2)

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