High Courts20 Jan 1983
Lala Chatram, represented by hereditary and Managing Trustee, R. Ramanatha Misra, Advocate Vs Krishnammal and Others
Madras High Court · (1984) 1 MLJ 28
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2)
COURT ARCHIVE
Madras High Court judgments, 1983
597 judgments · page 29 of 30
High Courts20 Jan 1983
C.H. Kesava Rao Vs Commissioner of Income Tax
Madras High Court · (1983) 35 CTR 147 : (1985) 156 ITR 369
Income Tax Act, 1961 — Section 23, 23(1)
High Courts20 Jan 1983
PL. CT. SP. Subramaniam Chettiar Vs Muthiah Chettiar (died) and Others
Madras High Court · AIR 1984 Mad 215 : (1983) 2 MLJ 426
Contract Act, 1872 — Section 62Limitation Act, 1963 — Section 18
High Courts20 Jan 1983Dismissed
S. Thiyagarajan, B.Sc., B.L. Vs Ayyamperumal and State
Madras High Court · (1983) LW(Cri) 212
Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 203Penal Code, 1860 (IPC) — Section 109, 34, 500
High Courts19 Jan 1983
Commissioner of Income Tax, Tamil Nadu-IV Vs M.K. Kr. Muthukaruppan Chettiar
Madras High Court · (1984) 39 CTR 279 : (1984) 145 ITR 175
Income Tax Act, 1961 — Section 256(1), 4
High Courts18 Jan 1983
S. Ananda and Others Vs State of Tamil Nadu and Others
Madras High Court · (1983) 2 LLJ 277
Contract Act, 1872 — Section 14(5), 20, 22Tamil Nadu Pension Rules, 1978 — Rule 44Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 9
High Courts18 Jan 1983
George Verghese Vs The Food Corporation of India
Madras High Court · (1984) 48 FLR 295 : (1984) 1 LLJ 299
Food Corporation of India Staff Regulations, 1971 — Regulation 58
High Courts18 Jan 1983
M. Govindaraja Pillai Vs Thangavelu Pillai (Deceased by L.Rs.) and Others
Madras High Court · (1983) 01 MAD CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(1), 202(2), 202(3)
High Courts18 Jan 1983
George Varghese Vs The Food Corporation of India and Another
Madras High Court · (1983) 96 LW 465 : (1984) 1 MLJ 49
Food Corporation of India Staff Regulations, 1971 — Section 5
High Courts17 Jan 1983
Commissioner of Income Tax, Tamil Nadu-II Vs Madras Electrical Conductors (P.) Ltd.
Madras High Court · (1984) 146 ITR 316
Income Tax Act, 1961 — Section 40(2), 80I
High Courts17 Jan 1983
Commissioner of Income Tax, Tamil Nadu-V Vs P. Mariappa Gounder
Madras High Court · (1984) 147 ITR 676
Income Tax Act, 1961 — Section 145, 2(45), 5
High Courts17 Jan 1983
The Tirunagar Co-operative Stores Limited Vs The State of Tamil Nadu
Madras High Court · (1984) 55 STC 39
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 8
High Courts17 Jan 1983
M. Radhakrishniah Vs Commissioner of Income Tax, Madras
Madras High Court · (1984) 38 CTR 326 : (1984) 147 ITR 133
Income Tax Act, 1961 — Section 27(1), 271(1), 68
High Courts17 Jan 1983
Arcot Mills Limited Vs State of Tamil Nadu
Madras High Court · (1984) 55 STC 356
Central Sales Tax Act, 1956 — Section 4(2)Tamil Nadu General Sales Tax Act, 1959 — Section 2, 20, 21, 22, 23
High Courts17 Jan 1983
Commissioner of Income Tax, Tamil Nadu-III Vs Peirce Leslie and Co. Ltd.
Madras High Court · (1984) ILR (Mad) 349 : (1984) 147 ITR 157
Companies (Profits) Surtax Act, 1964 — Section 12Income Tax Act, 1961 — Section 254(1)
High Courts17 Jan 1983
COMMISSIONER OF WEALTH-TAX (CENTRAL), MADRAS Vs T. N. K. GOVINDARAJU CHETTIAR AND OTHERS.
Madras High Court · (1984) 149 ITR 588
Wealth Tax Act, 1957 — Section 2(e)(i)
High Courts17 Jan 1983
P.C. Dharmalinga Mudaliar Vs Commissioner of Income Tax
Madras High Court · (1985) 152 ITR 588
Income Tax Act, 1961 — Section 36(2)
High Courts17 Jan 1983
Commissioner of Income Tax, Tamil Nadu-I, Madras Vs EIMCO-K. C.P. Limited
Madras High Court · (1984) 147 ITR 603
Income Tax Act, 1961 — Section 263, 35A, 37(1)
High Courts17 Jan 1983
Commissioner of Income Tax, Tamil Nadu, Central Vs Express Newspaper Private Ltd.
Madras High Court · (1983) 37 CTR 153 : (1983) 144 ITR 907 : (1984) 16 TAXMAN 389
Companies (Profits) Surtax Act, 1964 — Rule 2
High Courts17 Jan 1983
Commissioner of Income Tax Vs J.K.A. Rajappa Chettiar
Madras High Court · (1985) 153 ITR 215
Income Tax Act, 1961 — Section 139(4), 142, 271(1), 271(4A), 277