High Courts30 Apr 1981
Government of India Vs Madras Aluminium Co. Ltd., Coimbatore
Madras High Court · (1981) 8 ELT 892
Central Excise Rules, 1944 — Rule 10, 173B, 173B(2), 173C, 8Central Excises and Salt Act, 1944 — Section 3, 3(1), 3(2), 37(2), 4
COURT ARCHIVE
Madras High Court judgments, 1981
647 judgments · page 24 of 33
High Courts30 Apr 1981Dismissed
Govindarajan Vs The Food Inspector (Municipal Sanitary Inspector) Palni
Madras High Court · (1981) 04 MAD CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 319(1), 482
High Courts30 Apr 1981
V.P.S. Hameed and Another Vs Food Inspector, Corporation of Madras
Madras High Court · (1982) LW(Cri) 55
High Courts30 Apr 1981
Thulasibai Ammal Vs Kanna Pandithar and others
Madras High Court · (1982) ILR (Mad) 238
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 52
High Courts30 Apr 1981Dismissed
Kaliyaperumal, R. Vs The State
Madras High Court · (1981) 04 MAD CK 0001
Prevention of Corruption Act, 1947 — Section 5(I)(d)
High Courts28 Apr 1981Dismissed
State by Assistant Inspector of Labour, III Circle, Erode Vs K. Ipi Peter
Madras High Court · (1981) 04 MAD CK 0033
Tamil Nadu Weights and Measures (Enforcement) Act, 1958 — Section 25
High Courts28 Apr 1981
State Vs K. Ipi Peter
Madras High Court · (1981) 04 MAD CK 0017
Tamil Nadu Weights and Measures (Enforcement) Act, 1958 — Section 25Tamil Nadu Weights and Measures (Enforcement) Rules, 1967 — Rule 10, 10(1)
High Courts28 Apr 1981
P. Appavu Gounder Vs Collector of South Arcot Dt. at Cuddalore
Madras High Court · (1982) CriLJ 1145
Essential Commodities Act, 1955 — Section 2, 6
High Courts27 Apr 1981
G. Dhyanand and Another Vs Zaamni Bi and Others
Madras High Court · AIR 1982 Mad 311 : (1982) ILR (Mad) 146 : (1982) 95 LW 62 : (1982) 1 MLJ 290
Motor Vehicles Act, 1939 — Section 110, 95
High Courts27 Apr 1981
State Vs Rengasamy Naidu
Madras High Court · (1981) 04 MAD CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134, 68
High Courts27 Apr 1981Allowed
Ramu Padayachi Vs Krishna Padayachi
Madras High Court · (1982) ILR (Mad) 147
Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 16A
High Courts27 Apr 1981Allowed
State by Public Prosecutor Vs Rengasamy Naidu
Madras High Court · (1981) 04 MAD CK 0009
Prevention of Food Adulteration Act, 1954 — Section 16(1A), 7(ia)(a)
High Courts24 Apr 1981Allowed
Kasi Viswanathan Ambalam Vs Mr. R.M. Muthiah Chettiar
Madras High Court · (1982) ILR (Mad) 440
Madras City Tenants Protection (Amendment) Act, 1964 — Section 3Madras City Tenants Protection Act, 1922 — Section 1(2), 10, 11, 9
High Courts24 Apr 1981
Pallavan Transport Corporation Ltd., Madras Vs Dhaulat K. Nichani
Madras High Court · AIR 1982 Mad 72 : (1982) 95 LW 330
Motor Vehicles Act, 1939 — Section 110
High Courts22 Apr 1981
S. Ramiah Thevar Vs Balasundaram
Madras High Court · (1982) ILR (Mad) 292 : (1982) 95 LW 239 : (1982) 1 MLJ 431
Negotiable Instruments Act, 1881 (NI) — Section 20, 9
High Courts22 Apr 1981
The Authorised Officer (L. Refs.) Thanjavur, now at Kumbakonam Vs B.N. Abdul Rahiman Sahib
Madras High Court · AIR 1982 Mad 338
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(22), 9
High Courts22 Apr 1981Dismissed
P. Kasturi Bai Vs T. Varadan and Others
Madras High Court · (1982) ILR (Mad) 139
Berar Land Revenue Code, 1928 — Section 157, 192, 24Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 40 Rule 1Transfer of Property Act, 1882 — Section 69
High Courts21 Apr 1981
P. Nageswara Rao Vs Balaji Finance Corporation and Another
Madras High Court · AIR 1981 Mad 362 : (1982) ILR (Mad) 127 : (1981) 94 LW 563
Madras Revenue Recovery Act, 1864 — Section 28Presidency Towns Insolvency Act, 1909 — Section 21, 9
High Courts16 Apr 1981
Sri Vedapuriswaraswami, Thiruvathikudi Vs P.A. Abdul Hameed and Others
Madras High Court · (1982) ILR (Mad) 415
Constitution of India, 1950 — Article 281Transfer of Property Act, 1882 — Section 106, 107, 111, 117, 19
High Courts16 Apr 1981
M.R.S. Sankara Mudaliar and Others Vs B.M. Haji Abubacker Maricar
Madras High Court · (1982) ILR (Mad) 101 : (1982) 1 MLJ 197