High Courts17 Dec 1981Allowed
Ramaswamy Pathar Vs Thiagaraja Chettiar
Madras High Court · (1982) ILR (Mad) 416
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 25
COURT ARCHIVE
Madras High Court judgments, 1981
647 judgments · page 3 of 33
High Courts16 Dec 1981
Kannu Konar Vs The Revenue Divisional Officer and Others
Madras High Court · (1984) 97 LW 573 : (1982) 2 MLJ 230
General Clauses Act, 1897 — Section 6(2)(b)(ii)
High Courts15 Dec 1981
J.K.K. Natarajah Vs Wealth Tax Officer
Madras High Court · (1983) 142 ITR 804
Wealth Tax Act, 1957 — Section 16A, 17A(4)
High Courts15 Dec 1981
J.K.K. Natarajah and Others Vs Wealth Tax Officer, Central Circle-VII, Madras and Others
Madras High Court · (1983) 142 ITR 804
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16A, 17A(4)
High Courts15 Dec 1981
Tamil Nadu Trading Company Vs The State of Tamil Nadu
Madras High Court · (1983) 52 STC 7
Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts14 Dec 1981
N. Kandasamy Vs Board of Revenue (Land Revenue) Chepauk, Madras and Another
Madras High Court · AIR 1983 Mad 89
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 57
High Courts14 Dec 1981
N.V. Sundarachar (died) and others Vs Alagappan and others
Madras High Court · (1981) 12 MAD CK 0050
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 6, 6A
High Courts14 Dec 1981
Mahalakshmi Metal Industries Vs K. Suseela Devi
Madras High Court · (1983) ILR (Mad) 149 : (1982) 2 MLJ 333
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts14 Dec 1981
K.C. Maran and Another Vs M. Jayaramaiah and Another
Madras High Court · AIR 1982 Mad 335 : (1982) 1 MLJ 336
Motor Vehicles Act, 1939 — Section 2(28)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 294
High Courts14 Dec 1981
N. Kandasamy alias K.K. Ram Vs The Board of Revenue (Land Revenue), Prohibition and Excise and Another
Madras High Court · (1982) 95 LW 369 : (1982) 2 MLJ 420
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 2(24)(c)
High Courts11 Dec 1981Allowed
Thandavachari and Others Vs Muthuvel Pillai
Madras High Court · (1981) 12 MAD CK 0055
Civil Procedure Code, 1908 (CPC) — Section 115, 148, 149Limitation Act, 1963 — Section 5
High Courts11 Dec 1981
Subramanian Vs Vellaiya Chetty
Madras High Court · (1984) 97 LW 448 : (1982) 2 MLJ 67
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 57, 47
High Courts10 Dec 1981
Khivraj Motors Ltd. Vs Commercial Tax Officer (CT) IV, Madras and Another
Madras High Court · (1982) 50 STC 141
Income Tax Act, 1961 — Section 274(1)Tamil Nadu General Sales Tax Act, 1959 — Section 24(3), 33, 35
High Courts10 Dec 1981
K.T.M.S. Umma Salma Vs Commissioner of Income Tax, Central Madras
Madras High Court · (1983) 144 ITR 890
Income Tax Act, 1961 — Section 116, 139, 143, 148, 156
High Courts09 Dec 1981Allowed
The Vellore Municipality Vs Rajeswari Ammal
Madras High Court · (1983) LW(Cri) 65
Tamil Nadu District Municipalities Act, 1920 — Section 205, 317, 347
High Courts09 Dec 1981
Commissioner of Gift-tax Vs Venu Srinivasan
Madras High Court · (1985) 156 ITR 679
High Courts08 Dec 1981
K.P. Ayyeemuthuswami Gounder Vs The Land Commissioner, Board of Revenue, Land Reforms and Another
Madras High Court · (1982) 95 LW 299 : (1982) 1 MLJ 133
High Courts08 Dec 1981
P. Sella Pillai Vs L. Balaraman
Madras High Court · (1984) 97 LW 678 : (1982) 2 MLJ 282
Evidence Act, 1872 — Section 116Tamil Nadu Land Encroachment Act, 1905 — Section 7Transfer of Property Act, 1882 — Section 106
High Courts08 Dec 1981
Sivagami Ammal and Others Vs P.S. Elango
Madras High Court · (1982) ILR (Mad) 64 : (1982) 95 LW 185 : (1982) 1 MLJ 423