High Courts25 Jan 1983Allowed
Govindasamy Kounder Vs The Authorised Officer (Land Reforms)
Madras High Court · (1984) ILR (Mad) 190
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10(1), 10(5), 73, 8
COURT ARCHIVE
Madras High Court judgments, 1983
597 judgments · page 28 of 30
High Courts24 Jan 1983
Commissioner of Wealth-tax, Tamil Nadu-II Vs K. Lakshmi
Madras High Court · (1984) ILR (Mad) 350 : (1983) 142 ITR 656
Wealth Tax Act, 1957 — Section 5(1)
High Courts24 Jan 1983
H.G. Krishna Reddy and Co. Vs M.M. Thimmaiah and Another
Madras High Court · AIR 1983 Mad 169 : (1983) 96 LW 88 : (1983) 1 MLJ 467
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 103Contract Act, 1872 — Section 10, 2, 3, 7Evidence Act, 1872 — Section 114, 115
High Courts24 Jan 1983
R. Chandra sekaran Vs The State of Tamil Nadu
Madras High Court · (1985) 58 STC 204
High Courts24 Jan 1983
Commissioner of Wealth Tax, Tamil Nadu-IV Vs P.T.N. Shensagamoorthy and Another
Madras High Court · (1983) 35 CTR 144 : (1983) 144 ITR 724 : (1983) 15 TAXMAN 404
Wealth Tax Act, 1957 — Section 5(1)
High Courts24 Jan 1983
Sabanayagam K. Vs The Secretary to Government of Tamilnadu, Housing Department and Others
Madras High Court · (1984) 1 LLJ 87
Industrial Disputes Act, 1947 — Section 2, 20(2), 32, 36Payment of Bonus Act, 1965 — Section 1(3), 10, 16, 2(11), 2(14)
High Courts24 Jan 1983
Sampoorna Ammal Vs Asokan and Others
Madras High Court · (1984) 97 LW 217 : (1984) 1 MLJ 66
High Courts24 Jan 1983
Ramanuja Mudali Vs M. Gangan
Madras High Court · AIR 1984 Mad 103
Civil Procedure Code, 1908 (CPC) — Section 96(4)
High Courts24 Jan 1983
Ramanuia Mudali Vs M. Gangan
Madras High Court · (1984) 2 ACC 85 : (1984) ILR (Mad) 289
Civil Procedure Code, 1908 (CPC) — Section 102, 115, 96(4)
High Courts24 Jan 1983
K.R. Subramaniam Vs The State of Tamil Nadu and Others
Madras High Court · (1983) 96 LW 409 : (1983) 2 MLJ 267
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5
High Courts21 Jan 1983
S. Sathinarayanan Vs Bhagwandas Bathija Kanyalal and Sons, Salem
Madras High Court · AIR 1983 Mad 264 : (1983) 96 LW 317 : (1983) 2 MLJ 382
Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 115Tamil Nadu Relief Undertakings (Special Provisions) Act, 1969 — Section 4
High Courts21 Jan 1983
Chemplast Employees Union Vs The Appellate Authority under the Industrial Employment (Standing Order) Act, 1946. The Labour Court and Others
Madras High Court · (1983) 2 MLJ 476
Industrial Employment (Standing Orders) Act, 1946 — Section 10(2)
High Courts21 Jan 1983
Selvalammal Vs Sumathi Ammal
Madras High Court · AIR 1983 Mad 294 : (1983) 96 LW 151 : (1983) 2 MLJ 146
Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 20
High Courts21 Jan 1983
Lakshmi Vs Meenakshi Ammal
Madras High Court · AIR 1984 Mad 10 : (1983) 96 LW 227 : (1983) 2 MLJ 44
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 3, 37(2)
High Courts21 Jan 1983
The State Vs Ponnuvel Alias Manivelu
Madras High Court · (1983) 01 MAD CK 0031
Protection of Civil Rights Act, 1955 — Section 7(1)
High Courts21 Jan 1983
V. Chandrasekhara Pandian Vs Muthukaruppa Thevar
Madras High Court · (1983) 01 MAD CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190(1), 200, 202Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 336
High Courts21 Jan 1983
Arunachalam Vs Kesavan Chettiar
Madras High Court · (1983) 96 LW 277 : (1983) 2 MLJ 166
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Jan 1983
S. Venkitachalam Iyer Vs S. Rama Iyer
Madras High Court · AIR 1984 Mad 75 : (1983) 96 LW 251 : (1983) 2 MLJ 330
Madras City Tenants Protection Act, 1922 — Section 10, 2(4), 9
High Courts21 Jan 1983
R. Mohanarangam Vs The Food Corporation of India and Others
Madras High Court · (1985) 2 MLJ 139
Food Corporations Act, 1964 — Section 45
High Courts20 Jan 1983
P. Ramasamy Vs The State of Tamil Nadu
Madras High Court · (1984) 57 STC 72
Tamil Nadu General Sales Tax Act, 1959 — Section 22