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Madras High Court judgments, 1983

597 judgments · page 1 of 30

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High Courts23 Dec 1983

COMMISSIONER OF Income Tax, TAMIL NADU-II, MADRAS Vs SUNDARAM FINANCE (P.) LTD.

Madras High Court · (1985) 43 CTR 53 : (1985) 154 ITR 564

Income Tax Act, 1961 — Section 256(1)
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High Courts23 Dec 1983

K.S. Meenakshi Ammal and Others Vs M. Subbalakshmi Ammal

Madras High Court · AIR 1984 Mad 348 : (1984) 97 LW 230

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3
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High Courts23 Dec 1983

Commissioner of Income Tax, Tamil Nadu-II, Madras Vs Sundaram Finance (P.) Ltd.

Madras High Court · (1984) 43 CTR 53

Income Tax Act, 1961 — Section 13A, 37, 37(1), 37(2B)
Read judgment
High Courts22 Dec 1983

Rajammal and Others Vs The Authorised Officer (Land Reforms) and Another

Madras High Court · (1984) 1 MLJ 270

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 2(1)(ii)
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High Courts22 Dec 1983

Industrial Development Bank of India and Others Vs B. Ananthaswami and Others

Madras High Court · (1986) 60 CompCas 99

Capital Issues (Control) Act, 1947 — Section 2, 3, 3(2)Companies Act, 1956 — Section 155, 75(1)
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High Courts21 Dec 1983

R. Venkatasubba Reddiar and Others Vs The State of Tamil Nadu and Others

Madras High Court · (1984) 2 MLJ 71

Land Acquisition Act, 1894 — Section 3(f)Tamil University Act, 1982 — Section 3(2), 4
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High Courts21 Dec 1983

Sree Karpagambal Mills Ltd. Vs State of Tamil Nadu

Madras High Court · (1984) 57 STC 300

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High Courts20 Dec 1983

Addison Paints and Chemicals Ltd. Vs State of Tamil Nadu

Madras High Court · (1985) ILR (Mad) 55

Central Sales Tax Act, 1956 — Section 3
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High Courts20 Dec 1983

Commissioner of Income Tax Vs M.S. Menon

Madras High Court · (1987) 168 ITR 125

Income Tax Act, 1961 — Section 143
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High Courts20 Dec 1983

Tarapore and Co. (Cochin) Vs Commissioner of Income Tax

Madras High Court · (1985) 154 ITR 537 : (1987) 33 TAXMAN 46

Income Tax Act, 1961 — Section 256(2), 33(1), 33(1)(B)
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High Courts19 Dec 1983

Commissioner of Wealth Tax, Coimbatore Vs Sabita Chandran

Madras High Court · (1985) 151 ITR 210

Wealth Tax Act, 1957 — Section 27(3)Wealth Tax Rules, 1957 — Rule 1D
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High Courts16 Dec 1983

Sree Vengeeswarar Alagarperumal Devasthanam Vs The State of Tamil Nadu and Another

Madras High Court · (1984) 2 MLJ 427

Land Acquisition Act, 1894 — Section 4(1), 9(3)
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High Courts15 Dec 1983

Kuppu alias Kuppammal Vs Kuppuswami Mandiri and Others

Madras High Court · (1985) ILR (Mad) 360 : (1984) 2 MLJ 224

Limitation Act, 1908 — Section 28
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High Courts14 Dec 1983

A. Shanmugham Chetty Vs Commissioner of Income Tax

Madras High Court · (1985) 154 ITR 331

Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 17, 17(1)
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High Courts14 Dec 1983

Commissioner of Income Tax, Tamil Nadu-I Vs Nellai Murasu (P) Ltd.

Madras High Court · (1984) 40 CTR 243 : (1985) 154 ITR 355

Income Tax Act, 1961 — Section 3(1), 3(3), 45, 53, 54
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High Courts13 Dec 1983

M.R. Arumuga Nadar and Others Vs The State of Tamil Nadu

Madras High Court · (1984) 56 STC 53

Tamil Nadu General Sales Tax Act, 1959 — Section 17, 38, 7A
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High Courts13 Dec 1983

Commissioner of Income Tax Vs Veecumsee

Madras High Court · (1985) 152 ITR 708

Income Tax Act, 1961 — Section 28, 36(1)
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High Courts13 Dec 1983

Commissioner of Income Tax, Tamil Nadu-I, Madras Vs Surendra Manilal Mehta and Suresh B. Mehta

Madras High Court · (1984) 42 CTR 310 : (1985) 154 ITR 264

Income Tax Act, 1961 — Section 67(1)
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High Courts12 Dec 1983

Abirami Vs Mathinan and Another

Madras High Court · (1984) 2 MLJ 341

Hindu Succession Act, 1956 — Section 14(2)
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High Courts12 Dec 1983

P. Surya Rao Vs Madras Refineries Ltd. and Others

Madras High Court · (1984) 2 MLJ 318

Industrial Disputes Act, 1947 — Section 12(3)
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