COURT ARCHIVE

Madras High Court judgments, 1983

597 judgments · page 11 of 30

High Courts12 Aug 1983

A. Vellanai Pandian Vs Collector and District Magistrate of Tirunelveli Dist. and Another

Madras High Court · (1983) 08 MAD CK 0023

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 162

High Courts12 Aug 1983

R. Singaravelu Pillai Vs S.B. Subramania Gurukkal and Another

Madras High Court · (1984) 97 LW 200 : (1984) 1 MLJ 298

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts12 Aug 1983

Vijaya Bank Vs Kiran and Co. and Another

Madras High Court · (1983) 96 LW 524 : (1984) 1 MLJ 32

Civil Procedure Code, 1908 (CPC) — Section 20(b), 20(c)

High Courts12 Aug 1983Allowed

T.K. Sudhindran and Others Vs P. Jothi, Secretary, College Committee, Sri Theagaraya College and Others

Madras High Court · (1985) ILR (Mad) 1

Constitution of India, 1950 — Article 226Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 11, 13, 13(1), 13(2), 13(3)Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 10(3), 11(2), 8, 8(2), 8(3)

High Courts12 Aug 1983Dismissed

Duraisamy Gounder and Others Vs The Inspector of Police, Kodumudi Police Station, Kodumudi, Periyar District and Others

Madras High Court · (1983) LW(Cri) 244

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 173, 173(2)Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302

High Courts12 Aug 1983Dismissed

The Union of India (UOI) and Others Vs K. Venu and Others

Madras High Court · (1985) ILR (Mad) 18

Constitution of India, 1950 — Article 14, 163, 166, 166, 166(1)Contract Act, 1872 — Section 2, 3, 4Government of India Act, 1935 — Section 40(1)

High Courts11 Aug 1983

Controller of Estate Duty, Madras Vs R. Raghava Iyengar

Madras High Court · (1984) 150 ITR 86 : (1984) 18 TAXMAN 2

Estate Duty Act, 1953 — Section 9Succession Act, 1925 — Section 88

High Courts11 Aug 1983

Lucas Electrical Tractor Service Limited Vs The State of Tamil Nadu

Madras High Court · (1984) 55 STC 286

Central Sales Tax Act, 1956 — Section 3, 6(2), 8(3)

High Courts11 Aug 1983

Thenmalaiyandi and Others Vs The State

Madras High Court · (1983) 08 MAD CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 116, 482

High Courts10 Aug 1983

Commissioner of Income Tax Vs C.V. Soundararajan and Another

Madras High Court · (1984) 150 ITR 80 : (1984) 18 TAXMAN 41

Income Tax Act, 1961 — Section 48

High Courts10 Aug 1983

H.K. Dastur Vs W.S. Thirugnanasambandan, Sanitary Inspector, Division Nos. 93 and 94, Corporation of Madras, Madras 3

Madras High Court · (1984) LW(Cri) 98

Tamil Nadu Public Health Act, 1939 — Section 44

High Courts09 Aug 1983Allowed

N. Loganathan Vs Commissioner, Thiruvottiyur Municipality

Madras High Court · (1985) ILR (Mad) 265

High Courts09 Aug 1983

M.M. Handalappa, A.G. Balasubramania Mudaliar and Company Vs H.G. Krishna Reddy and Company

Madras High Court · (1984) 97 LW 25 : (1984) 1 MLJ 85

Criminal Procedure Code, 1973 (CrPC) — Section 417(3)Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 58(3)

High Courts09 Aug 1983Allowed

D. Babu Rajendran Vs The General Manager Southern Railway and Others

Madras High Court · (1983) 08 MAD CK 0005

High Courts08 Aug 1983

Subramaniam Vs The Special Officer, Nambiyoor Town Panchayat and Others

Madras High Court · (1984) 1 MLJ 247

High Courts08 Aug 1983

Sarojini Ammal Vs Sohanlal Jain

Madras High Court · (1984) 1 MLJ 50

High Courts08 Aug 1983

Nallasenpathi Sarkarai Mandradiar Vs Commissioner of Wealth-Tax, Madurai

Madras High Court · (1985) 151 ITR 144

Wealth Tax Act, 1957 — Section 25

High Courts08 Aug 1983

Commissioner of Income Tax Vs Mysore Premier Metal Factory

Madras High Court · (1985) 156 ITR 671

Income Tax Act, 1961 — Section 256(2)

High Courts08 Aug 1983

Chinnaswamy and Others Vs State

Madras High Court · (1983) CriLJ 1761

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 145, 482

High Courts05 Aug 1983Allowed

Asia Tobacco Company Ltd. Vs Assistant Collector of Central Excise and Another

Madras High Court · (1984) 2 ECC 160

Central Excises and Salt Act, 1944 — Section 4