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Madras High Court judgments, 1981

647 judgments · page 6 of 33

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High Courts19 Nov 1981Dismissed

Narayanan Vs Sri Sundaravinayagar Devasthanam

Madras High Court · (1982) ILR (Mad) 397

Madras City Tenants Protection Act, 1922 — Section 11, 9
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High Courts18 Nov 1981

Commissioner of Income Tax, Tamil Nadu-IV Vs Nadar Press Ltd.

Madras High Court · (1984) 147 ITR 39 : (1983) 14 TAXMAN 237

Income Tax Act, 1961 — Section 37(1)
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High Courts18 Nov 1981

Commissioner of Income Tax, Tamil Nadu Vs Gemini Pictures Circuit P. Ltd.

Madras High Court · (1984) 146 ITR 540

Income Tax Act, 1961 — Section 37
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High Courts18 Nov 1981

Krishnamoorthy Thondaman Vs D. Ramanathan

Madras High Court · (1984) 97 LW 446 : (1982) 2 MLJ 57

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High Courts18 Nov 1981

Commissioner of Income Tax, Tamil Nadu-I Vs Late T.S. Srinivasa Iyer

Madras High Court · (1984) ILR (Mad) 230 : (1984) 146 ITR 526

Income Tax Act, 1961 — Section 17, 171, 24(1), 24(3), 37
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High Courts18 Nov 1981

Rane Brake Linings Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1983) 144 ITR 340

Companies (Profits) Surtax Act, 1964 — Rule 1A
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High Courts18 Nov 1981

K.M.R. Sultan Akbarsha Vs Sultanasofia Begum and Others

Madras High Court · (1982) ILR (Mad) 259 : (1984) 97 LW 470

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 491
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High Courts18 Nov 1981

K.L. Saradambal Vs K. Vaidyanatha Sastri and Others

Madras High Court · (1983) ILR (Mad) 124

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 11, Order 33 Rule 10, Order 33 Rule 11A, Order 33 Rule 12, Order 44 Rule 1
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High Courts17 Nov 1981

N.E. Venkatarama Iyer Vs C.N. Krishnaswamy

Madras High Court · (1982) 95 LW 100 : (1982) 1 MLJ 195

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 47
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High Courts17 Nov 1981

K. Mohideen Hussain Jaffer, Licencee Andavar Match Works, Kovilpatti, Tirunelveli Dt and Others Vs Assistant Director (Match), Directorate of Marketing (Match Division), Khadi and Village Industries Commission, Sattur and Another

Madras High Court · (1983) 12 ELT 763 : (1984) ILR (Mad) 208

Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 2, 4
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High Courts17 Nov 1981

Syed Ahamed Mohideen and Others and Syed Badruzsamman and Another Vs Mohamed Zainulabudeen and Others

Madras High Court · (1982) 2 MLJ 203

Civil Procedure Code, 1908 (CPC) — Section 92
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High Courts17 Nov 1981

COMMISSIONER OF Income Tax, TAMIL NADU-I Vs CROMPTON ENGINEERING CO. (MADRAS) LTD.

Madras High Court · (1983) 31 CTR 347 : (1983) 140 ITR 320

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High Courts17 Nov 1981

Commissioner of Income Tax (Central), Madras Vs Mettur Spinning Mills

Madras High Court · (1981) 25 CTR 76 : (1983) 140 ITR 991

Income Tax Act, 1961 — Section 36(1), 37
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High Courts17 Nov 1981

Commissioner of Income Tax, Tamil Nadu-I Vs Crompton Engineering Co. (Madras) Ltd.

Madras High Court · (1983) 31 CTR 347 : (1983) 140 ITR 320

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High Courts17 Nov 1981

Commissioner of Income Tax Vs Madras Auto Service (P.) Ltd.

Madras High Court · (1982) 30 CTR 202 : (1985) 156 ITR 828

Companies (Profits) Surtax Act, 1964 — Section 2(8)
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High Courts17 Nov 1981

Viswanathan Vs State Superintendent of Police, Commercial Crime Investigation Wing, Nagapattinam

Madras High Court · (1982) LW(Cri) 70

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34
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High Courts16 Nov 1981

Periya Angammal and Others Vs The State of Tamil Nadu and Another

Madras High Court · (1982) 2 MLJ 98

Land Acquisition Act, 1894 — Section 11, 45(3), 9(3)
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High Courts16 Nov 1981

S.P. Subramanian Vs S. Chockalingam

Madras High Court · (1982) 2 MLJ 104

Central Motor Vehicles Rules, 1989 — Rule 155A(2)(iv)
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High Courts13 Nov 1981

Rakkayi Ammal Vs Murugaiyyan Pillai and Others

Madras High Court · (1982) 95 LW 134 : (1982) 1 MLJ 255

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(A), Order 21 Rule 72(A)(2), 151, 73
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High Courts13 Nov 1981

P. Srinivasulu Vs Shanthi Traders and Another

Madras High Court · AIR 1982 Mad 126 : (1982) 95 LW 111

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 14(1), 25
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