High Courts11 Nov 1982
R. Muthu Vs Assistant Sub-Inspector. R.P.F.
Madras High Court · (1983) CriLJ 1309
COURT ARCHIVE
Madras High Court judgments, 1982
549 judgments · page 6 of 28
High Courts11 Nov 1982
R. Muthu Vs Assistant Sub-inspector, R.P.F., Erode
Madras High Court · (1983) CriLJ 1309
Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(2), 173
High Courts11 Nov 1982
E.V. Emperumal Vs Messrs. Raja Kalyana Mandapam
Madras High Court · (1982) 11 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Section 115Partnership Act, 1932 — Section 69(2)Presidency Small Cause Courts Act, 1882 — Section 38, 39
High Courts10 Nov 1982
K.M. Mutusamy Vs The Commissioner, Panchayat Union and Another
Madras High Court · (1983) 2 MLJ 271
Constitution of India, 1950 — Article 226, 226(3)
High Courts10 Nov 1982
Naina Trading Corporation Vs The Deputy Commercial Tax Officer, Harbour III Division, Madras
Madras High Court · (1984) 57 STC 134
High Courts09 Nov 1982
Commissioner of Income Tax Vs B. Nagi Reddi
Madras High Court · (1983) 15 TAXMAN 289
Income Tax Act, 1922 — Section 34, 34(1)(a), 34(1)(b)Income Tax Act, 1961 — Section 147, 147(a), 147(b), 148
High Courts09 Nov 1982
Ayyavu Konar Vs Chelliah
Madras High Court · (1984) LW(Cri) 115
Penal Code, 1860 (IPC) — Section 500
High Courts09 Nov 1982
Commissioner of Income Tax (Central), Madras Vs Indian Express (Madurai) Pvt. Ltd.
Madras High Court · (1983) 35 CTR 150 : (1983) 140 ITR 705
Income Tax Act, 1922 — Section 32(4)
High Courts09 Nov 1982
In Re: Duraisingam and Others
Madras High Court · (1983) CriLJ 1765
Criminal Procedure Code, 1973 (CrPC) — Section 395(2), 83
High Courts09 Nov 1982
Commissioner of Income Tax, Tamilnadu - I Vs B. Nagi Reddi
Madras High Court · (1983) 35 CTR 132 : (1983) 144 ITR 63
Income Tax Act, 1922 — Section 34, 34(1)Income Tax Act, 1961 — Section 147, 148
High Courts09 Nov 1982
Commissioner of Income Tax Vs Indian Express (Madurai) (P.) Ltd.
Madras High Court · (1983) 13 TAXMAN 441
Income Tax Act, 1922 — Section 10, 10(2)(v), 10(2)(vib), 31, 33Income Tax Act, 1961 — Section 254, 254(1)
High Courts05 Nov 1982
Britannia Biscuit Co. Ltd. Employees' Union Vs Assistant Commissioner of Labour, Head Quarters and Others
Madras High Court · (1983) 1 LLJ 181
Constitution of India, 1950 — Article 19(1), 226, 32Industrial Disputes Act, 1947 — Section 10A, 11(2), 11(4), 11(6), 12Penal Code, 1860 (IPC) — Section 21
High Courts05 Nov 1982
C.P. Mathew Vs The Union of India
Madras High Court · (1984) ILR (Mad) 15 : (1983) 1 LLJ 84
Constitution of India, 1950 — Article 12, 14, 16, 226, 311
High Courts05 Nov 1982
State Vs M/s. Scotch Pharmaceutical Works Madras (A1)
Madras High Court · (1985) LW(Cri) 108
Drugs and Cosmetics Act, 1940 — Section 18(1)(i), 27(b)
High Courts04 Nov 1982
Sarojini Ammal and Another Vs Anbazhagan and Others
Madras High Court · (1984) 2 MLJ 313
Succession Act, 1925 — Section 63(c)
High Courts04 Nov 1982
The Management of Kalpana Textiles Vs The Additional Commissioner for Work, men's Compensation (Appellate Authority under the Tamil Nadu Shops and Establishments Act, 1947), and Another
Madras High Court · (1984) 1 MLJ 74
Industrial Disputes Act, 1947 — Section 25F
High Courts04 Nov 1982
Union of India Vs Indo-French Pharmaceutical Company
Madras High Court · (1984) 2 ECC 237 : (1983) 3 ECR 41 : (1983) 12 ELT 725
Central Excises and Salt Act, 1944 — Section 3
High Courts03 Nov 1982
K.A.C. Trading Corporation Vs The State of Tamil Nadu
Madras High Court · (1984) 55 STC 62
High Courts03 Nov 1982
Additional Commissioner of Income Tax Vs C.R. Ranganathan Chetty and Others
Madras High Court · (1985) 153 ITR 456
Income Tax Act, 1961 — Section 64
High Courts03 Nov 1982
The State of Tamil Nadu Vs Sri Velan Stores
Madras High Court · (1984) 57 STC 10