High Courts21 Sept 1982
Commissioner of Income Tax Vs P. Bhandari
Madras High Court · (1984) 147 ITR 500
Transfer of Property Act, 1882 — Section 13
COURT ARCHIVE
Madras High Court judgments, 1982
549 judgments · page 10 of 28
High Courts21 Sept 1982
Arayi Ammal and Srinivasan represented by guardian-mother Arayi Ammal Vs Saraswathi Ammal
Madras High Court · (1982) 09 MAD CK 0043
Contract Act, 1872 — Section 2(d), 23Transfer of Property Act, 1882 — Section 6(2)(h), 6(h)
High Courts21 Sept 1982
Controller of Estate Duty, Madras Vs D. Rajesekaran Kamak
Madras High Court · (1983) 36 CTR 12 : (1984) 147 ITR 769
Estate Duty Act, 1953 — Section 25, 29, 32, 33, 33(1)
High Courts21 Sept 1982
Commissioner of Income Tax Vs Saravanbhava Mills Pvt. Ltd.
Madras High Court · (1983) 143 ITR 856
Income Tax Act, 1961 — Section 72, 79
High Courts21 Sept 1982
S. Manickam Vs Dhanakoti and Others
Madras High Court · (1983) LW(Cri) 50
Electricity Act, 1910 — Section 44(c)Penal Code, 1860 (IPC) — Section 379
High Courts20 Sept 1982
The India Leather Corporation Pvt. Limited Vs The State of Tamil Nadu
Madras High Court · (1984) ILR (Mad) 337 : (1984) 56 STC 1
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 34
High Courts20 Sept 1982Dismissed
T.S. Krishnamurthy and Another Vs The State of Tamil Nadu and Others
Madras High Court · (1984) ILR (Mad) 95
Tamil Nadu Indian Made Foreign Spirits (Supply by Wholesale) Rules, 1983 — Rule 3, 5
High Courts17 Sept 1982
COMMISSIONER OF Income Tax, TAMIL NADU-III Vs MADRAS RUBBER FACTORY LTD.
Madras High Court · (1984) 146 ITR 604
Income Tax Act, 1961 — Section 80I
High Courts17 Sept 1982
A.M.V. Jayaraman Vs Murugan Bus Service and Another
Madras High Court · AIR 1983 Mad 210 : (1984) 97 LW 732 : (1982) 95 LW 732
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8, 151Motor Vehicles Act, 1939 — Section 64B
High Courts17 Sept 1982
Commissioner of Income Tax, Tamil Nadu-III Vs Madras Rubber Factory Ltd.
Madras High Court · (1983) 36 CTR 271 : (1983) 144 ITR 678
Income Tax Act, 1961 — Section 37(1)
High Courts17 Sept 1982
Commissioner of Income Tax Tamil Nadu-II Vs Madras Rubber Factory Ltd.
Madras High Court · (1982) 09 MAD CK 0016
High Courts17 Sept 1982
A. Abdul Majeeth Vs State of Tamil Nadu and Another
Madras High Court · (1983) CriLJ 912 : (1984) ILR (Mad) 18
National Security Act, 1980 — Section 3(2)
High Courts16 Sept 1982
Pandian Timber Depot Vs State of Tamil Nadu
Madras High Court · (1982) 09 MAD CK 0027
High Courts15 Sept 1982
V.R. Shah and Another Vs N. Visalakshi
Madras High Court · (1983) 2 MLJ 186
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)
High Courts15 Sept 1982
Management of Tractors and Farms Equipment Ltd. Vs First Additional Labour Court, Madras and Another
Madras High Court · (1982) 2 LLJ 403 : (1984) 97 LW 537
Arms Act, 1959 — Section 19Banking Companies Act, 1949 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts14 Sept 1982
R. Venkatesan Vs The Government of Pondicherry and Another
Madras High Court · (1983) 2 MLJ 159
High Courts14 Sept 1982
K.A.S. Khader Sahib and Others Vs State of Tamil Nadu and Another
Madras High Court · AIR 1983 Mad 383
Land Acquisition Act, 1894 — Section 4(1), 6(1)
High Courts14 Sept 1982
Maritime Collector of Central Excise Vs East Asiatic Company (India) Ltd.
Madras High Court · (1994) 69 ELT 202
Central Excise Rules, 1944 — Rule 10ACentral Excises and Salt Act, 1944 — Section 11
High Courts14 Sept 1982
K.A.S. Khader Sahib and Others Vs The State of Tamil Nadu and Another
Madras High Court · (1984) 97 LW 73 : (1984) 1 MLJ 350
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1)
High Courts13 Sept 1982
Jayammal Vs Valliammal
Madras High Court · (1982) 09 MAD CK 0022
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 9, Order 5 Rule 9(4)(iii), 115