High Courts28 Oct 1981
Kancheepuram Municipality Vs Government of Tamil Nadu
Madras High Court · AIR 1982 Mad 194
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5, 5(1)Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 35
COURT ARCHIVE
Madras High Court judgments, 1981
647 judgments · page 9 of 33
High Courts27 Oct 1981Dismissed
State by Sub Inspector R.P.F., Royapuram Madras Vs Ramasamy (M)
Madras High Court · (1983) LW(Cri) 59
Evidence Act, 1872 — Section 64, 65, 9Penal Code, 1860 (IPC) — Section 29Railway Property (Unlawful Possession) Act, 1966 — Section 2(d), 3, 3(a)
High Courts27 Oct 1981
A. Soundarapadian Nadar Vs S. Madasamy Mudaliar and Another
Madras High Court · (1982) 95 LW 107 : (1982) 1 MLJ 299
High Courts26 Oct 1981Allowed
United India Fire and General Insurance Co. Ltd. Vs Vadivatha and Another
Madras High Court · (1982) ACJ 75
Workmens Compensation Act, 1923 — Section 2, 2(1)
High Courts23 Oct 1981
Arumugam Vs D.R. Srinivasan
Madras High Court · (1982) 95 LW 328 : (1982) 2 MLJ 298
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts23 Oct 1981
The Authorised Officer (Land Reforms), Erode Vs N. Ramaswamy Gounder and others
Madras High Court · (1981) 10 MAD CK 0047
Transfer of Property Act, 1882 — Section 53A
High Courts23 Oct 1981
T.S. Yusuf and Others Vs Tamil Nadu Wakf Board
Madras High Court · AIR 1982 Mad 115 : (1982) 1 MLJ 245
Waqf Act, 1954 — Section 15
High Courts22 Oct 1981
Sebastian Vs The State
Madras High Court · (1981) 10 MAD CK 0068
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9
High Courts22 Oct 1981
The State of Tamil Nadu Vs K.M. Pichai Ammal and Others
Madras High Court · (1982) ILR (Mad) 163 : (1983) 96 LW 373 : (1982) 1 MLJ 173
High Courts22 Oct 1981
Velu Naidu Vs State
Madras High Court · (1982) LW(Cri) 44
Prevention of Food Adulteration Act, 1954 — Section 16(i)(a)(i), 7(i)
High Courts22 Oct 1981
R. Balakrishna Brick Works Vs The State of Tamil Nadu
Madras High Court · (1982) 49 STC 251
Tamil Nadu General Sales Tax Rules, 1959 — Rule 6
High Courts21 Oct 1981
S. Srinivasaraghavan Vs Thiru Muthukaruppa Muthiriar
Madras High Court · (1982) 95 LW 84 : (1982) 1 MLJ 135
High Courts21 Oct 1981
COMMISSIONER OF Income Tax, TAMIL NADU-I Vs BUSH BOAKE ALLEN (INDIA) LTD.
Madras High Court · (1982) 30 CTR 6 : (1982) 135 ITR 306
High Courts21 Oct 1981Allowed
Cauvery and Company Bus Transporters Vs Motor Accidents Claims Tribunal (V Additional Sub Court) and Ors
Madras High Court · (1981) 10 MAD CK 0054
Central Motor Vehicles Rules, 1989 — Rule 18, 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 11Motor Vehicles Act, 1988 — Section 110A(2), 110B
High Courts21 Oct 1981
Commissioner of Income Tax, Tamil Nadu-III Vs S.K. Sanjan Chettiar and Sons.
Madras High Court · (1982) 134 ITR 647
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 254, 271(1)
High Courts21 Oct 1981
Commissioner of Income Tax, Tamil Nadu-I Vs Bush Boake Allen (India) Ltd.
Madras High Court · (1982) 30 CTR 6 : (1982) 135 ITR 306
Income Tax Act, 1961 — Section 37(1)
High Courts21 Oct 1981
Additional Commissioner of Income Tax, Madras-I Vs New India Martine Agency (P) Ltd.
Madras High Court · (1984) 146 ITR 403 : (1985) 21 TAXMAN 335
Income Tax Act, 1961 — Section 141, 271(1)
High Courts21 Oct 1981
Gopikishan and Ramkishan Vs Commissioner of Income Tax
Madras High Court · (1987) 61 CTR 232 : (1988) 170 ITR 368
Income Tax Act, 1961 — Section 247, 67, 67(2)
High Courts21 Oct 1981
Commissioner of Income Tax, Tamil Nadu-II Vs Sundaram Clayton Ltd.
Madras High Court · (1981) 10 MAD CK 0016
Companies (Profits) Surtax Act, 1964 — Rule 3, 4
High Courts20 Oct 1981
Mohammed Nachiar Vs The District Registrar, Chidambaram
Madras High Court · AIR 1983 Mad 19 : (1982) 95 LW 208
Stamp Act, 1899 — Section 31, 33, 33(1), 62