High Courts24 Dec 1982
P. Thanka Nadar Vs Nesamony Nadar
Madras High Court · (1984) ILR (Mad) 182 : (1983) 96 LW 433 : (1983) 2 MLJ 415
Civil Procedure Code, 1908 (CPC) — Section 115, 96(4)
COURT ARCHIVE
Madras High Court judgments, 1982
549 judgments · page 1 of 28
High Courts24 Dec 1982
V. Veeramani Vs Madurai District Cooperative Supply and Marketing Society Limited, Madurai and Another
Madras High Court · (1983) 2 LLJ 88 : (1983) 96 LW 48 : (1983) 2 MLJ 49
Industrial Disputes Act, 1947 — Section 10, 10(1), 10(8), 10A, 11
High Courts24 Dec 1982
Government of India and Others Vs Prabhakar Match Industries, Dharmapuri
Madras High Court · (1984) 15 ELT 316
Central Excise Rules, 1944 — Rule 10, 11, 9
High Courts23 Dec 1982
Indra Cotton Mills Pvt. Ltd. Vs Rakecha and Co., Bombay and Another
Madras High Court · AIR 1983 Mad 201 : (1983) ILR (Mad) 80 : (1983) 96 LW 379 : (1983) 2 MLJ 243
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts23 Dec 1982
Christian Medical College Vellore Association (By Secretary) Vs Government of India (By Secretary, Ministry of Law, Delhi) and Others
Madras High Court · (1983) 2 LLJ 372
Constitution of India, 1950 — Article 30, 30(1)Indian Medical Council Act, 1956 — Section 2Industrial Disputes Act, 1947 — Section 10, 11A, 2
High Courts23 Dec 1982
Commissioner of Wealth-tax and Others Vs S. Ram and Others
Madras High Court · (1983) 37 CTR 158 : (1984) 147 ITR 278
Income Tax Act, 1961 — Section 36(1), 40A(7)Wealth Tax Act, 1957 — Section 2
High Courts23 Dec 1982Dismissed
P. Kasilingam and Others Vs P.S.G. College of Technology and Others
Madras High Court · (1983) ILR (Mad) 347
Constitution of India, 1950 — Article 14, 226, 261, 356, 357Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 101, 13, 14, 14A, 14BTamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 10, 11, 11(4)(1), 14, 7
High Courts23 Dec 1982
Narasu's Coffee Company (Firm) Vs M. Muhammed Ibrahim Rowther
Madras High Court · (1984) ILR (Mad) 6 : (1983) 96 LW 656 : (1983) 2 MLJ 203
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)
High Courts22 Dec 1982
Adaikkaji Vs Abdul Rahman
Madras High Court · (1983) 96 LW 532 : (1983) 2 MLJ 152
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Dec 1982
Metal Sales Corporation Vs Joint Commercial Tax Officer, Harbour III Assessment Circle
Madras High Court · (1983) 52 STC 392
Tamil Nadu General Sales Tax Act, 1959 — Section 22, 22(1), 22(2), 3(1), 3(2)
High Courts21 Dec 1982
Commissioner of Income Tax Vs N. Rudrappan
Madras High Court · (1983) 15 TAXMAN 43
Income Tax Act, 1961 — Section 41(1), 67, 75, 78
High Courts20 Dec 1982
COMMISSIONER OF INCOME TAX Vs G. RAJAM and Another
Madras High Court · (1987) 64 CTR 256
Income Tax Act, 1961 — Section 46(2)
High Courts20 Dec 1982Allowed
Indian Oil Corporation Ltd. Vs S. Ravindran and V. Krishnan
Madras High Court · (1982) 12 MAD CK 0052
Arbitration Act, 1940 — Section 13(b), 24(2), 31, 33, 34
High Courts20 Dec 1982Allowed
State by the Public Prosecutor Vs Sankaran
Madras High Court · (1983) LW(Cri) 219
Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts20 Dec 1982
Marrappa Gounder Vs Venkatachalam and Another
Madras High Court · (1983) LW(Cri) 1
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 429
High Courts20 Dec 1982
Commissioner of Income Tax Vs G. Rajam and Another
Madras High Court · (1987) 64 CTR 256
Income Tax Act, 1961 — Section 2(14), 45, 46(2), 48
High Courts20 Dec 1982
The State of Tamil Nadu Vs Indian Cable Company Ltd.
Madras High Court · (1984) 56 STC 192
Central Sales Tax Act, 1956 — Section 2
High Courts17 Dec 1982
Nagammal Vs Alagumanna Chettiar
Madras High Court · (1984) ILR (Mad) 97 : (1983) 96 LW 521 : (1984) 1 MLJ 40
High Courts17 Dec 1982
A.S. Kasinathan Vs Madras Dock Labour Board
Madras High Court · (1983) 2 LLJ 364 : (1983) 2 MLJ 103
Industrial Disputes Act, 1947 — Section 11, 11A, 2
High Courts17 Dec 1982Dismissed
Balakrishna M. Kathare and Others Vs Assistant Registrar of Companies, Tamil Nadu Madras 6
Madras High Court · (1983) LW(Cri) 54
Companies Act, 1956 — Section 209A, 209A(5), 209A(8)Criminal Procedure Code, 1973 (CrPC) — Section 482