High Courts19 Mar 1982
K. Sambandam Vs Sirkali Cooperative Urban Bank Ltd. and Another
Madras High Court · AIR 1983 Mad 36 : (1984) 97 LW 586
Civil Procedure Code, 1908 (CPC) — Section 34
COURT ARCHIVE
Madras High Court judgments, 1982
549 judgments · page 21 of 28
High Courts19 Mar 1982
State by Public Prosecutor Vs P. Shanmugam
Madras High Court · (1982) LW(Cri) 209
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 33
High Courts19 Mar 1982
In re: Ramaswami
Madras High Court · (1982) LW(Cri) 195
Penal Code, 1860 (IPC) — Section 380, 457(2)
High Courts19 Mar 1982
N.R. Natarajan Vs Gnanambal Ammal
Madras High Court · (1983) ILR (Mad) 262 : (1984) 97 LW 508 : (1982) 2 MLJ 327
High Courts19 Mar 1982
M.R. Natarajan Vs Gnanambal Ammal
Madras High Court · AIR 1983 Mad 184 : (1982) 95 LW 508
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 4
High Courts19 Mar 1982
Commissioner of Income Tax Vs P.M. Muthuramakrishnan
Madras High Court · (1986) 157 ITR 654
High Courts19 Mar 1982
K. Sambandam Vs Sirkali Co-operative Urban Bank Limited and Another
Madras High Court · (1982) 2 MLJ 227
High Courts18 Mar 1982
Kanyakumari Automobiles (P) Ltd. Vs P. Natarajan and Another
Madras High Court · (1983) ILR (Mad) 213 : (1983) 1 LLJ 323 : (1984) 97 LW 697 : (1982) 2 MLJ 303
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10A, 11
High Courts16 Mar 1982
T.I. and M. Sales Limited Vs The State of Tamil Nadu
Madras High Court · (1983) 52 STC 94
Central Sales Tax Act, 1956 — Section 14
High Courts16 Mar 1982
Southern Publications Private Ltd. Vs Commissioner of Income Tax, Tamil Nadu-II.
Madras High Court · (1982) 31 CTR 26 : (1982) 137 ITR 822
Income Tax Act, 1961 — Section 212, 271, 273, 273(b), 274
High Courts16 Mar 1982
Tamil Nadu Wakf Board Vs S. Syed Inam Saheb and Another
Madras High Court · AIR 1983 Mad 297 : (1983) ILR (Mad) 228 : (1983) 96 LW 128
Waqf Act, 1954 — Section 15, 3(1), 36A, 66C
High Courts16 Mar 1982Dismissed
T.I. and M. Sales limited Vs The State of Tamil Nadu
Madras High Court · (1983) 52 STC 94
Central Sales Tax Act, 1956 — Section 14
High Courts16 Mar 1982
M.P. Gnanambal Ammal Vs Commissioner of Income Tax
Madras High Court · (1985) 152 ITR 659
Income Tax Act, 1961 — Section 22
High Courts16 Mar 1982
Southern Publications Private Ltd. Vs Commissioner of Income Tax, Tamil Nadu-II
Madras High Court · (1983) 12 TAXMAN 197
Income Tax Act, 1961 — Section 271, 273, 273(B), 274, 68
High Courts15 Mar 1982
United India Fire and General Insurance Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1983) 144 ITR 638
Income Tax Act, 1961 — Section 25, 28, 29, 30, 31
High Courts15 Mar 1982
Minerals and Metals Trading Corporation of India Ltd. Vs State of Tamil Nadu
Madras High Court · (1983) 52 STC 85
Central Sales Tax Act, 1956 — Section 2, 5
High Courts13 Mar 1982
Commissioner of Income Tax Vs Standard Motor Products of India Ltd.
Madras High Court · (1983) 13 TAXMAN 269
Constitution of India, 1950 — Article 147Income Tax Act, 1922 — Section 22, 22(2), 23(4), 34, 34(1)Income Tax Act, 1961 — Section 139, 139(2), 147, 147(1)(a), 147(1)(b)
High Courts12 Mar 1982
Prakash Roadlines (P.) Ltd. Vs United India Insurance Co., Ltd. and Another
Madras High Court · (1983) ILR (Mad) 177 : (1983) 96 LW 440 : (1984) 1 MLJ 167
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts12 Mar 1982Allowed
K. Doraisami Chettiar and Another Vs Tirupattur Municipality
Madras High Court · (1983) ILR (Mad) 80
Specific Relief Act, 1963 — Section 34, 42Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 14, 24, 25, 25(4), 26
High Courts12 Mar 1982
In Re: Manickammal and Kanniammal (Accused Nos. 1 and 2)
Madras High Court · (1982) LW(Cri) 157
Penal Code, 1860 (IPC) — Section 448, 48