COURT ARCHIVE

Madras High Court judgments, 1983

597 judgments · page 27 of 30

High Courts04 Feb 1983

Public Prosecutor Vs Kamakshi Ammal and Others

Madras High Court · (1983) LW(Cri) 37

Constitution of India, 1950 — Article 13, 13(3)(a), 166, 366(10), 372(1)Essential Commodities Act, 1955 — Section 16, 16(2), 7, 7(1)(a)(ii)Evidence Act, 1872 — Section 57, 57(1), 78, 81

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High Courts03 Feb 1983

The State of Tamil Nadu Vs Manakchand

Madras High Court · (1983) ILR (Mad) 1 : (1984) 56 STC 237

Central Sales Tax Act, 1956 — Section 13, 2, 3, 4, 5Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3, 3(1), 3(2), 3(3)

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High Courts03 Feb 1983

Shanmugham Vs The State

Madras High Court · (1983) 02 MAD CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 302

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High Courts03 Feb 1983

R. Rajangam Pillai Vs Authorised Officer (Land Reforms), Mayuram

Madras High Court · (1983) 02 MAD CK 0041

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts03 Feb 1983

M. Neelamega Nadar Vs The Special Tahsildar (D.R.), Usilampatti Division and Others

Madras High Court · (1983) 96 LW 520 : (1983) 2 MLJ 239

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High Courts03 Feb 1983

Deputy Commissioner (CT), Coimbatore Division, Coimbatore Vs G. RAMASWAMY and CO.

Madras High Court · (1984) 57 STC 13

Tamil Nadu General Sales Tax Act, 1959 — Section 16

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High Courts29 Jan 1983

Siriyapushpa Ratnam Vs Perumal Nadar

Madras High Court · (1983) 96 LW 654 : (1984) 1 MLJ 189

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, 115

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High Courts28 Jan 1983

Rajeswari Vs Durga Bai and Others

Madras High Court · (1984) 1 ACC 79 : (1983) ACJ 741 : AIR 1984 Mad 34 : (1983) 96 LW 579 : (1983) 2 MLJ 183

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20(2)Motor Vehicles Act, 1939 — Section 110ATamil Nadu Motor Accidents Claims Tribunal Rules, 1961 — Rule 13

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High Courts28 Jan 1983

H.N. Mariam and Others Vs Superintendent, Central Excise, Sankarankoil and Others

Madras High Court · (1984) 16 ELT 219

Central Excise Rules, 1944 — Rule 10, 13, 140, 27, 47Central Excises and Salt Act, 1944 — Section 11A, 2, 3

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High Courts28 Jan 1983

P. George Vs M. Narayanan Nair

Madras High Court · (1983) 01 MAD CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)

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High Courts28 Jan 1983

S. Ravindran and Others Vs State of Tamil Nadu and Others

Madras High Court · (1984) 3 ECC 79 : (1984) ILR (Mad) 105

Constitution of India, 1950 — Article 22(5)

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High Courts28 Jan 1983

Indra Match Works Kuruarkulam and Others Vs Superintendent of Central Excise, Sanarankoil

Madras High Court · (1983) 13 ELT 931

Central Excise Rules, 1944 — Rule 10, 13, 140, 27, 47Central Excises and Salt Act, 1944 — Section 11A, 2, 3, 9(2)

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High Courts27 Jan 1983

Commissioner of Income Tax Vs Krishnaveni Ammal (Legal Representative of K.M. Parthasarathy)

Madras High Court · (1986) 158 ITR 826

Income Tax Act, 1961 — Section 147

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High Courts27 Jan 1983

R. Gopal Rao Vs The Commissioner of Income Tax

Madras High Court · (1983) 2 MLJ 478

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High Courts27 Jan 1983Dismissed

N.R.M. Nachyappa Chettiar alias Srinivasa Chettiar and Others Vs P.L.S.R.M. Subramania Chettiar

Madras High Court · (1983) 01 MAD CK 0002

Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Debt Relief Act, 1978 — Section 7Tamil Nadu Debt Relief Act, 1979 — Section 1, 2, 32, 32(2), 32(3)

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High Courts26 Jan 1983