High Courts28 Jul 1982
R. Indira Vs Regional Transport Authority and Another
Madras High Court · AIR 1983 Mad 380 : (1983) ILR (Mad) 217
Motor Vehicles Act, 1939 — Section 47(3), 57(2), 64(1)
COURT ARCHIVE
Madras High Court judgments, 1982
549 judgments · page 15 of 28
High Courts28 Jul 1982
D.S. Mohammed Khan Vs The Secretary to Government, Rural Development and Local Administration Department and Others
Madras High Court · (1983) ILR (Mad) 244 : (1983) 2 LLJ 219 : (1983) 96 LW 288 : (1983) 2 MLJ 134
High Courts27 Jul 1982
G.K. Devarajulu Naidu Vs Commissioner of Income Tax
Madras High Court · (1984) 16 TAXMAN 278
Income Tax Act, 1961 — Section 147, 147(b), 148, 23(2), 256(2)
High Courts27 Jul 1982
Swami Ayya also known as Swaminathan and others Vs Karuppaih Ambalam and others
Madras High Court · (1982) 07 MAD CK 0033
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 Jul 1982
Indian Organic Chemicals Ltd. Vs Union of India and Others
Madras High Court · (1983) 12 ELT 34
Central Excise Rules, 1944 — Rule 7, 8, 8(1), 9, 9ACentral Excises and Salt Act, 1944 — Section 11A
High Courts26 Jul 1982
Commissioner of Income Tax Vs Rani Mayyammai Achi By Executor, Sri Vaidyasubramaniya Iyer
Madras High Court · (1984) 16 TAXMAN 102
Income Tax Act, 1961 — Section 80A(2), 80K, 80L, 80M, 85A
High Courts26 Jul 1982
Commissioner of Income Tax Vs S.A.E. (I)(P.) Ltd.
Madras High Court · (1985) 20 TAXMAN 219
Income Tax Act, 1961 — Section 28, 36(1)(v), 37(2), 40A(7)Wealth Tax Act, 1957 — Section 2(m)
High Courts24 Jul 1982
Ayyasami Pillai and Another Vs Subbaraya Pillai and Others
Madras High Court · (1983) ILR (Mad) 129 : (1983) 96 LW 261 : (1983) 2 MLJ 340
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 133(1)Specific Relief Act, 1963 — Section 42
High Courts22 Jul 1982
Chinnu Naicken Vs Rangasami
Madras High Court · (1983) CriLJ 494
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Jul 1982
Divisional Engineer, Vellore, Tamil Nadu Electricity Board Vs G. Mallikarjun and Others
Madras High Court · (1983) 2 LLJ 354 : (1983) 2 MLJ 213
Industrial Disputes Act, 1947 — Section 18(1), 33C(2)
High Courts22 Jul 1982
Pioneer Kothalapallam Estate Thadikarankonam, Nagercoil and 2 Others Vs State by the Provident Fund Inspector Grade I, Nagercoil
Madras High Court · (1982) LW(Cri) 211
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(IA)
High Courts20 Jul 1982
Krishna Naidu and Others Vs Rajalakshmi Ammal and Another
Madras High Court · AIR 1983 Mad 229
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts20 Jul 1982
Senthilve and Others Vs State of Tamil Nadu and Others
Madras High Court · AIR 1983 Mad 316 : (1983) ILR (Mad) 43 : (1983) 96 LW 327 : (1983) 2 MLJ 368
Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 3
High Courts20 Jul 1982Dismissed
Ramaswami Vs Gopalan and Others
Madras High Court · (1983) LW(Cri) 21
Criminal Procedure Code, 1973 (CrPC) — Section 256, 47Penal Code, 1860 (IPC) — Section 426, 447
High Courts19 Jul 1982
Commissioner of Income Tax Vs P.M. Muthuramakrishnan
Madras High Court · (1986) 157 ITR 654
Income Tax Act, 1961 — Section 64
High Courts16 Jul 1982
Shanmughasundaram Pillai Vs The State
Madras High Court · (1982) 07 MAD CK 0017
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 422, 482
High Courts15 Jul 1982
Sri Bharat Traders and Others Vs S.R. Viswanathan
Madras High Court · (1983) ILR (Mad) 303 : (1983) 96 LW 113 : (1983) 2 MLJ 1
High Courts15 Jul 1982
State by Public Prosecutor Vs Pachiappan
Madras High Court · (1982) LW(Cri) 207
High Courts15 Jul 1982
N. Rajakumar Vs The Management of Indian Bank, Madras
Madras High Court · AIR 1983 Mad 145 : (1983) ILR (Mad) 126 : (1983) 96 LW 65 : (1983) 1 MLJ 4
Constitution of India, 1950 — Article 226, 41, 46
High Courts13 Jul 1982
Vivekananda Middle School Vs The State of Tamil Nadu and Others
Madras High Court · (1983) 2 MLJ 280
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 12(2)