High Courts22 Jun 1982
Shyamala Pictures (P.) Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1983) 142 ITR 115
Income Tax Act, 1961 — Section 28
COURT ARCHIVE
Madras High Court judgments, 1982
549 judgments · page 17 of 28
High Courts22 Jun 1982
Manimegalai Janagaraj etc., etc. Vs S. Alaghia Dass etc., etc.
Madras High Court · (1984) ILR (Mad) 215 : (1983) 1 LLJ 481
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 16(4)
High Courts22 Jun 1982
Addl. Commissioner of Income Tax, Madras-II Vs Madras Radiators and Pressings
Madras High Court · (1984) 148 ITR 396
Income Tax Act, 1961 — Section 37(1)
High Courts22 Jun 1982
In re: V.V. Perumal
Madras High Court · (1982) LW(Cri) 167
Criminal Procedure Code, 1973 (CrPC) — Section 155Penal Code, 1860 (IPC) — Section 175
High Courts21 Jun 1982
Sundaram Finance Limited Vs The State of Tamil Nadu Rubber General Industries Vs The State of Tamil Nadu and Another The Special Tahsildar (L.A.) Miscellaneous Schemes Vs Parthasarathy Naicker
Madras High Court · (1984) 1 MLJ 1
Constitution of India, 1950 — Article 142, 145(h)
High Courts21 Jun 1982
Commissioner of Income Tax Vs South Arcot Electricity Distribution Company Ltd.
Madras High Court · (1983) ILR (Mad) 307
Madras Electricity supply Undertakings (Acquisition) Act, 1954 — Section 5, 6
High Courts21 Jun 1982
Transformer and Switchgear Ltd. Vs Commissioner of Income Tax
Madras High Court · (1982) 06 MAD CK 0011
Income Tax Act, 1961 — Section 37(1)
High Courts18 Jun 1982
Alamelu and Another Vs S. Subas Chandra Bose
Madras High Court · (1984) 97 LW 571 : (1982) 2 MLJ 344
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 14
High Courts18 Jun 1982
Bank of Baroda Vs Mahendra Dadha and Others
Madras High Court · (1983) ILR (Mad) 332 : (1982) 95 LW 337 : (1982) 2 MLJ 85
High Courts18 Jun 1982
Alagammal and Others Vs Rakkammal
Madras High Court · AIR 1982 Mad 354 : (1991) 2 MLJ 86
Evidence Act, 1872 — Section 114Succession Act, 1925 — Section 213, 228, 270, 57, 63
High Courts17 Jun 1982
Special Officer, Namakkal Municipality, Namakkal Vs S. Krishnaveni
Madras High Court · (1982) 06 MAD CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 313Tamil Nadu District Municipalities Act, 1920 — Section 205, 205(1), 205(2), 205(3), 317
High Courts16 Jun 1982
Commissioner of Income Tax, Tamil Nadu-III Vs South Arcot Electricity Distribution Co. Ltd.
Madras High Court · (1983) 140 ITR 997
Income Tax Act, 1961 — Section 4
High Courts16 Jun 1982Dismissed
State by Public Prosecutor Vs Natarajan
Madras High Court · (1983) LW(Cri) 216
Prevention of Food Adulteration Act, 1954 — Section 2(ia)(a), 7(i)
High Courts15 Jun 1982
Commissioner of Income Tax, Tamil Nadu-IV Vs O.P.N. Arunachala Nadar
Madras High Court · (1983) 141 ITR 620
High Courts15 Jun 1982
Commissioner of Income Tax, Tamil Nadu-III Vs North Arcot District Co-operative Spinning Mills Ltd.
Madras High Court · (1984) 148 ITR 406
Income Tax Act, 1961 — Section 145, 33, 33(1)
High Courts15 Jun 1982
Commissioner of Income Tax Vs North Arcot District Co-operative Spinning Mills Ltd.
Madras High Court · (1984) 17 TAXMAN 40
Income Tax Act, 1961 — Section 33, 33(1)(b)(B)(i), 33(1)(b)(B)(i)(a)
High Courts14 Jun 1982
A. Sivaraman Vs Tamil Nadu Water Supply and Drainage Board
Madras High Court · (1983) ILR (Mad) 371 : (1983) 2 MLJ 263
High Courts13 Jun 1982
In re: Mohan Raj and Appavoo
Madras High Court · (1982) LW(Cri) 164
Tamil Nadu Forest Act, 1882 — Section 36A, 36E
High Courts08 Jun 1982
M. Renold Princely Vs Government of Tamil Nadu and Others
Madras High Court · (1982) 2 LLJ 342
Constitution of India, 1950 — Article 14, 16, 311, 311(2)Government of India Act, 1935 — Section 240(1), 240(3)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17
High Courts30 Apr 1982
T.P. Kunhiraman Vs Official Assignee, Madras
Madras High Court · AIR 1983 Mad 148 : (1984) 97 LW 442 : (1982) 95 LW 442 : (1983) 1 MLJ 116
Presidency Towns Insolvency Act, 1909 — Section 38, 39, 39(2)