COURT ARCHIVE

Madras High Court judgments, 1983

597 judgments · page 25 of 30

High Courts23 Feb 1983Allowed

Kanchenlal Hiralal Hanavati and Anothar Vs R. Prabhu and Others

Madras High Court · (1983) LW(Cri) 227

Banking Regulation Act, 1949 — Section 2, 21, 6, 6(1)Companies Act, 1956 — Section 108, 108B, 108B(1), 108B(2), 108B(6)Constitution of India, 1950 — Article 14

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High Courts23 Feb 1983Dismissed

Divyanathan Vs Jayarani and Another

Madras High Court · (1983) LW(Cri) 277

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts23 Feb 1983

Shamsuddin and Others Vs Tuticorin Jamia Masjid, Tuticorin and Others

Madras High Court · AIR 1984 Mad 276 : (1983) 96 LW 565 : (1984) 1 MLJ 77

Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1954 — Section 55

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High Courts22 Feb 1983

India Manufacturers (P) Ltd. Vs Commissioner of Income Tax

Madras High Court · (1984) 38 CTR 68 : (1985) 155 ITR 770 : (1984) 18 TAXMAN 327

Income Tax Act, 1961 — Section 37

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High Courts22 Feb 1983

C. KR. C.N.K.R. Adhappa Chettiar and Others Vs R.M. Meenakshi Achi and Others

Madras High Court · AIR 1984 Mad 277 : (1983) 96 LW 652 : (1983) 2 MLJ 561

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10

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High Courts22 Feb 1983

Commissioner of Income Tax, Tamil Nadu-II Vs K.T.S. Nagamanickam Chettiar

Madras High Court · (1984) 39 CTR 288 : (1984) 148 ITR 115

Income Tax Act, 1961 — Section 185

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High Courts22 Feb 1983Allowed

Autonomous St. Joseph College Society Vs The Director of Collegiate Education and Another

Madras High Court · (1984) ILR (Mad) 265

Constitution of India, 1950 — Article 30, 30(1), 50Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 21(1), 22, 23, 24, 25

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High Courts21 Feb 1983

Blue Star Ltd. Vs State of Tamil Nadu

Madras High Court · (1984) 56 STC 172

Central Sales Tax Act, 1956 — Section 4, 4(2), 5(1), 5(2), 5(3)

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High Courts21 Feb 1983

Controller of Estate Duty Vs Abdul Sattar Sait

Madras High Court · (1983) 02 MAD CK 0018

Cutchi Memons Act, 1938 — Section 2, 3

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High Courts20 Feb 1983

New Bharath Steel House Vs The State of Tamil Nadu

Madras High Court · (1984) 57 STC 127

Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 5, 55, 7

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High Courts18 Feb 1983

M.N. Mani Vs The State of Tamil Nadu and Another

Madras High Court · (1983) 2 MLJ 277

Tamil Nadu Public Health Act, 1939 — Section 8(2)

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High Courts18 Feb 1983

Commissioner of Income Tax Vs M.A. Chidambaram

Madras High Court · (1984) 17 TAXMAN 321

Income Tax Act, 1961 — Section 2(17), 256(1), 45, 46(2)

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High Courts17 Feb 1983

Mumtaz Agencies Vs M.K. Mohideen and Another

Madras High Court · (1983) 2 LLJ 358 : (1983) 2 MLJ 108

Industrial Disputes Act, 1947 — Section 2, 33C(2)

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High Courts17 Feb 1983

The Management of Messrs Mumtaz Agencies Vs K.M. Mohideen and another

Madras High Court · (1983) 02 MAD CK 0042

Industrial Disputes Act, 1947 — Section 2(s), 33C(2)

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High Courts16 Feb 1983

Controller of Estate Duty, Madras Vs Lakshmi Saraswathi Textiles (Arni) (P) Ltd. and Another

Madras High Court · (1983) 37 CTR 344 : (1984) 145 ITR 15

Income Tax Act, 1961 — Section 28

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High Courts16 Feb 1983

Devendran and Company Vs State of Tamil Nadu

Madras High Court · (1983) 53 STC 229

Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)

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High Courts16 Feb 1983Dismissed

Subramania Naicker Vs Vasu Naicker

Madras High Court · (1985) ILR (Mad) 409

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3, Order 40 Rule 4, Order 43 Rule 1, Order 43 Rule 1(1)

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High Courts15 Feb 1983

Ultramarine and Pigments Ltd. Vs The Deputy Collector of Central Excise (Valuation), Madras and Another

Madras High Court · (1983) 13 ELT 926

Central Excise Rules, 1944 — Rule 173, 173(4), 53Central Excises and Salt Act, 1944 — Section 3, 33Constitution of India, 1950 — Article 226

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High Courts15 Feb 1983

Commissioner of Gift-tax Vs Yateshwari Saradapriya

Madras High Court · (1985) 153 ITR 477

Gift Tax Act, 1958 — Section 26(3), 5(1)(V)

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High Courts14 Feb 1983

Superintending Engineer, Parambikulam Aliar Project, Pollachi Vs Andammal

Madras High Court · (1983) 2 LLJ 326 : (1983) 96 LW 104 : (1983) 2 MLJ 63

Workmens Compensation Act, 1923 — Section 3(1)

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