High Courts05 Oct 1982
M.R. Jayaram Vs Commissioner of Income Tax, Madras
Madras High Court · (1984) 147 ITR 807
Income Tax Act, 1961 — Section 143, 147, 148, 155, 155(1)
COURT ARCHIVE
Madras High Court judgments, 1982
549 judgments · page 9 of 28
High Courts01 Oct 1982
In the matter of M. Adaikalam (Detenue) - Petitioner's Elder brother, Udayappan Vs State of Tamil Nadu, by Joint Secretary to Government, Public, (S.C.), Department, Fort St. George, Madras-9
Madras High Court · (1982) LW(Cri) 234
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts01 Oct 1982
M. Adaikalam (Detenu) Vs State of Tamil Nadu
Madras High Court · (1983) CriLJ 1310
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 166, 22, 226
High Courts30 Sept 1982
Rajeswari Vs Vasumal Lalchand
Madras High Court · AIR 1983 Mad 97 : (1984) 97 LW 588 : (1982) 95 LW 588 : (1983) 1 MLJ 52
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts30 Sept 1982
Secretary, Ministry of Finance, Government of India, New Delhi and Others Vs W.S. Insulators of India, Madras
Madras High Court · (1983) 14 ELT 2184
Central Excise Rules, 1944 — Rule 47, 49, 50, 52, 52ACentral Excises and Salt Act, 1944 — Section 2, 3, 3(2), 37, 4
High Courts30 Sept 1982
Madura Coats Ltd. Vs Government of India and Others
Madras High Court · (1983) 3 ECR 481 : (1986) 23 ELT 63 : (1983) 2 MLJ 123
Central Excises and Salt Act, 1944 — Section 7Customs Act, 1962 — Section 130, 75, 75(1), 75(2)
High Courts30 Sept 1982
Nagammal and another Vs Vasantha
Madras High Court · (1982) 09 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Sept 1982
J. Srinivasan, by mother and guardian J. Shanthi Propr : Sri Dhanalakshmi Service, Chidambaram Vs Kannan Motor Transport, Chidambaram
Madras High Court · (1982) 09 MAD CK 0044
Contract Act, 1872 — Section 11Hindu Minority and Guardianship Act, 1956 — Section 11, 13, 2, 4(c), 6
High Courts29 Sept 1982
In Re: Ganapati
Madras High Court · (1982) 09 MAD CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 433APenal Code, 1860 (IPC) — Section 302, 53, 53A
High Courts27 Sept 1982
Krishnan Servai Vs Arulmighu Kaliamman Temple, Batlagundu
Madras High Court · AIR 1983 Mad 142 : (1983) 96 LW 37 : (1983) 1 MLJ 19
Transfer of Property Act, 1882 — Section 106
High Courts27 Sept 1982
R.S. Subramaniam Vs The General Manager, Integral Coach Factory and Others
Madras High Court · (1983) 2 MLJ 304
Constitution of India, 1950 — Article 16
High Courts27 Sept 1982
Addl. Commissioner of Income Tax, Madras-I Vs A. Abbas, A. Abdul Khader (Deceased) and Others
Madras High Court · (1984) ILR (Mad) 42 : (1984) 149 ITR 597
Income Tax Act, 1961 — Section 256(2)
High Courts27 Sept 1982
Commissioner of Income Tax Vs P.J. Irani
Madras High Court · (1983) 15 TAXMAN 282
Income Tax Act, 1961 — Section 24, 24(1)(vii), 256(1), 37, 57
High Courts26 Sept 1982
National Insurance Company Limited Vs V. Vasantha and Others
Madras High Court · (1987) 2 MLJ 204
Motor Vehicles Act, 1988 — Section 95(a)
High Courts24 Sept 1982
Commissioner of Wealth-tax, Tamil Nadu-II, Madras Vs K.S. Ranganatha Mudaliar and Others
Madras High Court · (1984) 150 ITR 619
High Courts24 Sept 1982
Commissioner of Income Tax Vs N.S. Krishna Rao
Madras High Court · (1983) 14 TAXMAN 62
Income Tax Act, 1961 — Section 49, 50, 55(2)
High Courts24 Sept 1982Dismissed
Cauvery Spinning and Weaving Mills Ltd. Vs The Appellate Authority Under The Payment of Gratuity Act Tiruchirappalli and Others
Madras High Court · (1985) ILR (Mad) 316
Industrial Disputes Act, 1947 — Section 33C, 33C(2)Industries (Development and Regulation) Act, 1951 — Section 18AA(1), 18B, 18FB, 18FB(1), 25FPayment of Gratuity (Central) Rules, 1972 — Rule 17
High Courts24 Sept 1982
Commissioner of Income Tax, Tamil Nadu-I Vs P.J. Irani
Madras High Court · (1983) 30 CTR 155 : (1983) 143 ITR 541
Income Tax Act, 1961 — Section 24, 24(1), 37, 57
High Courts23 Sept 1982
Kuppu Boyan and Another Vs Sengottaiyan
Madras High Court · AIR 1983 Mad 314 : (1983) 96 LW 138 : (1983) 1 MLJ 193
Civil Procedure Code, 1908 (CPC) — Section 47Provincial Insolvency Act, 1920 — Section 28(2), 52
High Courts23 Sept 1982Allowed
Hyder Enterprises and Others Vs The Deputy Commissioner of Civil Supplies (City) and Others
Madras High Court · (1984) ILR (Mad) 230
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 5Essential Commodities Act, 1955 — Section 11, 3, 6A, 6B, 6C