High Courts30 Aug 1983
Commissioner of Income Tax, Tamil Nadu-III, Madras Vs Palaniappa Enterprises
Madras High Court · (1984) 40 CTR 146 : (1984) 150 ITR 237
Income Tax Act, 1961 — Section 41(2)
COURT ARCHIVE
Madras High Court judgments, 1983
597 judgments · page 10 of 30
High Courts29 Aug 1983Allowed
A.R. Krishnahurthy Vs Arni Municipality, Arni, North Arcot
Madras High Court · (1985) ILR (Mad) 285
Auction Rules — Rule 11Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Contract Act, 1872 — Section 73
High Courts29 Aug 1983Dismissed
Saroja Vs The State and Another
Madras High Court · (1985) 5 ECC 37
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22
High Courts29 Aug 1983
A.R. Krishnamurthy Vs Arni Municipality
Madras High Court · (1985) ILR (Mad) 285
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Contract Act, 1872 — Section 73
High Courts26 Aug 1983
In Re : Sundararaj
Madras High Court · (1984) LW(Cri) 223
Penal Code, 1860 (IPC) — Section 409, 467, 477A
High Courts25 Aug 1983
Ramayana Printing Works Vs The State of Tamil Nadu
Madras High Court · (1985) 58 STC 133
Tamil Nadu General Sales Tax Act, 1959 — Section 7
High Courts22 Aug 1983
Commissioner of Income Tax, Tamil Nadu-IV Vs Metal Powder Co. Ltd.
Madras High Court · (1984) 145 ITR 510
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 68, 80J, 84, 90J
High Courts22 Aug 1983
Commissioner of Income Tax, Tamil Nadu-I, Madras Vs Investment and Commercial Corporation (P.) Ltd.
Madras High Court · (1984) 150 ITR 639
Income Tax Act, 1961 — Section 104, 104(1), 104(2), 11, 11(1)
High Courts22 Aug 1983
G. Rangaraju Chettiar Vs Meenakshi Ammal and Others
Madras High Court · AIR 1984 Mad 147 : (1984) 97 LW 21 : (1984) 1 MLJ 125
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts20 Aug 1983Allowed
S. Arunachalam Pillai and Another Vs Muthiah
Madras High Court · (1984) ILR (Mad) 188
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 2(6)A
High Courts19 Aug 1983
Sakthivel Factory Vs The State of Tamil Nadu and Another
Madras High Court · (1984) 57 STC 214
Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts19 Aug 1983
Rajasthan Trading Corporation Vs Commissioner, Board of Revenue (Commercial Taxes), Madras
Madras High Court · (1984) 56 STC 113
Tamil Nadu General Sales Tax Act, 1959 — Section 34
High Courts19 Aug 1983
Commissioner of Income Tax, Tamil Nadu-III, Madras Vs Madras Motors (P.) Ltd.
Madras High Court · (1984) 150 ITR 150
Income Tax Act, 1961 — Section 2(45), 45, 48, 5, 72
High Courts17 Aug 1983
Rupalochani Saraswathiammal and Others Vs Sundaranarayanan and Others
Madras High Court · AIR 1984 Mad 266 : (1984) 1 MLJ 366
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2)
High Courts17 Aug 1983Allowed
S.M. Abdul Khader as Father and Guardian of his Children and Another Vs Fakrudeen and Co. and Others
Madras High Court · (1984) ILR (Mad) 175
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(6), 9(3)
High Courts16 Aug 1983
Deivani Ammal and Another Vs Sabbiah Pillai
Madras High Court · (1984) 1 MLJ 267
High Courts16 Aug 1983
B. Rama Subba Reddi and Others Vs P. Subbayyamma and Others
Madras High Court · (1984) 1 MLJ 390
Civil Procedure Code, 1908 (CPC) — Section 2(11)
High Courts16 Aug 1983
Reichhold Chemicals Ltd. Vs Government of India Revenue Ministry of Finance, New Delhi and Others
Madras High Court · (1984) 3 ECC 58 : (1984) 16 ELT 228 : (1984) ILR (Mad) 265
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11
High Courts12 Aug 1983
K.M.S.L. Sundaramier Vs K.N. Sarojini
Madras High Court · (1984) 97 LW 169 : (1984) 1 MLJ 255
Hindu Succession Act, 1956 — Section 7
High Courts12 Aug 1983Allowed
In the matter of the detenu, P. Gandhi, A. Vellanai Pandian Vs Collector and District Magistrate of Tirunelveli District and Government of Tamil Nadu
Madras High Court · (1983) LW(Cri) 236
Constitution of India, 1950 — Article 22(5), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 162Madras Prohibition Act, 1937 — Section 4(1)(a)