COURT ARCHIVE

Madras High Court judgments, 1981

647 judgments · page 32 of 33

High Courts22 Jan 1981

R.V.E. Venkatachala Gounder Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments (Admn.) Department

Madras High Court · (1983) 2 MLJ 434

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 90(2)

High Courts22 Jan 1981

Packwell Industries (P.) Ltd. Vs The State of Tamil Nadu

Madras High Court · (1982) 51 STC 329

Central Sales Tax Act, 1956 — Section 5(3)

High Courts22 Jan 1981

Andal Sweet Stall and Tiffin Dining Hall Vs State of Tamil Nadu

Madras High Court · (1981) 48 STC 551

Tamil Nadu General Sales Tax Act, 1959 — Section 31(1)

High Courts21 Jan 1981

Mohamed Ali and Another Vs M.K. Abdul Salam Saheb and Others

Madras High Court · (1982) ILR (Mad) 269 : (1982) 95 LW 213 : (1982) 1 MLJ 425

Transfer of Property Act, 1882 — Section 69

High Courts21 Jan 1981

Deputy Commissioner of Commercial Taxes, Tiruchirapalli Vs Sri Venkateswaran Dyeing Factory

Madras High Court · (1983) 54 STC 120

Tamil Nadu General Sales Tax Act, 1959 — Section 16

High Courts21 Jan 1981

Tamil Nadu Wakf Board Vs Khader Badsha Saheb

Madras High Court · AIR 1982 Mad 376 : (1982) 95 LW 138

Limitation (Amendment) Act, 1959 — Section 3Limitation Act, 1963 — Article 96, 10Waqf Act, 1954 — Section 15(2), 3

High Courts20 Jan 1981

Senniappa Gounder Vs V.K. Venkataraman and others

Madras High Court · (1981) 01 MAD CK 0036

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 5(1), 144Hindu Adoptions and Maintenance Act, 1956 — Section 28Specific Relief Act, 1963 — Section 10, 16, 16(c), 20(2), 20(2)

High Courts20 Jan 1981

T. Periaswamy Gounder Vs Agrl. Income Tax Officer, Pollachi and Another

Madras High Court · (1982) 134 ITR 155

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 65A(3), 9(2)

High Courts13 Jan 1981

The State of Tamil Nadu Vs Dunlop India Limited

Madras High Court · (1981) 48 STC 521

High Courts13 Jan 1981

Valivalam Desikar High School Trust Vs Commissioner of Agricultural Income Tax, Madras

Madras High Court · (1981) 131 ITR 84

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 2

High Courts13 Jan 1981

State (The Food Inspector, Avanashi) Vs Eswaran

Madras High Court · (1982) LW(Cri) 57

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

High Courts12 Jan 1981

Collector of Nilgiris at Ootacamund Vs Mahavir Plantations Pvt. Ltd.

Madras High Court · AIR 1982 Mad 138 : (1982) ILR (Mad) 175 : (1981) 94 LW 685

Stamp Act, 1899 — Section 47A

High Courts12 Jan 1981

Madras Rubber Factory Ltd. Vs Assistant Collector of Central Excise, Madras and Another

Madras High Court · (1981) 8 ELT 565

Central Excise Rules, 1944 — Rule 10, 10(1), 11, 12, 173JCentral Excises and Salt Act, 1944 — Section 3, 35, 35A, 36(2), 37Constitution of India, 1950 — Article 226

High Courts12 Jan 1981

Commissioner of Income Tax Vs M.N. Rajam

Madras High Court · (1982) 31 CTR 85 : (1983) ILR (Mad) 135 : (1982) 133 ITR 75

Wealth Tax Act, 1957 — Section 2, 5(1)

High Courts12 Jan 1981

The Collector of Nilgiris at Ootacamund Vs Messrs. Mahavir Plantations Pte. Ltd.

Madras High Court · (1981) 01 MAD CK 0005

Land Acquisition Act, 1894 — Section 23, 4(1)

High Courts12 Jan 1981

Shriram Chits and Investments (P.) Ltd. Vs S. Padmanaban and Others

Madras High Court · (1981) 1 MLJ 472

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(2), 151

High Courts09 Jan 1981Allowed

In Re: Thirumalaiappa Gounder alias C. Chinnaswamy and Others

Madras High Court · (1981) LW(Cri) 106

Criminal Procedure Code, 1973 (CrPC) — Section 111, 482

High Courts08 Jan 1981

V. Ramakrishna and Sons Limited Vs Commissioner of Income Tax, Tamil Nadu-I, Madras

Madras High Court · (1984) 149 ITR 554

Income Tax Act, 1961 — Section 147, 33, 33(1)

High Courts08 Jan 1981

C.G. Natarajan Vs The Deputy Commercial Tax Officer, Pollachi West

Madras High Court · (1981) 48 STC 193

Tamil Nadu General Sales Tax Act, 1959 — Section 16, 16(1), 16(4)

High Courts08 Jan 1981

Kushiram Baharilal Vs The State of Tamil Nadu

Madras High Court · (1983) 53 STC 93