High Courts25 Oct 1983
Controller of Estate Duty, Coimbatore Vs Estate of Late K.S. Subbanna Gounder
Madras High Court · (1985) 151 ITR 710 : (1984) 18 TAXMAN 353
Estate Duty Act, 1953 — Section 61
COURT ARCHIVE
Madras High Court judgments, 1983
597 judgments · page 6 of 30
High Courts25 Oct 1983
Madras Race Club Vs Commissioner of Income Tax
Madras High Court · (1985) 151 ITR 675
Income Tax Act, 1961 — Section 33, 33(6), 37(1), 4(3), 80G
High Courts25 Oct 1983
Commissioner of Income Tax Vs Indian Textile Paper Tube Co. Ltd.
Madras High Court · (1985) 153 ITR 585
Income Tax Act, 1961 — Section 256(2)
High Courts25 Oct 1983
The Government of Tamil Nadu and Others Vs S. Vasudevan and Others
Madras High Court · (1984) ILR (Mad) 109
Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17, 17(3)Tamil Nadu Financial Code — Article 124
High Courts22 Oct 1983
Sakuntala (died) and Others Vs V. Sarangapani Naidu
Madras High Court · (1984) 97 LW 64 : (1984) 1 MLJ 336
High Courts21 Oct 1983
Commissioner of Income Tax, Tamil Nadu-II, Madras Vs Chelpark Company Ltd.
Madras High Court · (1985) 151 ITR 668
Companies (Profits) Surtax Rules, 1964 — Rule 1Income Tax Act, 1961 — Section 115, 45, 48, 49, 50
High Courts21 Oct 1983
Madurai Municipal Corporation Vs K. Ramaswami Mudaliar
Madras High Court · (1984) 97 LW 291 : (1984) 2 MLJ 346
Constitution of India, 1950 — Article 226
High Courts21 Oct 1983
In Re: Diraviam and Muthaiyah
Madras High Court · (1984) LW(Cri) 163
Penal Code, 1860 (IPC) — Section 457
High Courts20 Oct 1983
Commissioner of Income Tax, Tamil Nadu-II, Madras Vs North Arcot District Co-operative Spinning Mills Limited
Madras High Court · (1984) 42 CTR 51 : (1985) 151 ITR 238
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 32, 32(1), 32(2), 80J, 84
High Courts19 Oct 1983
Rahmania Trading Company Vs M.K. Pandarinathan
Madras High Court · (1984) 2 MLJ 251
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Constitution of India, 1950 — Article 227
High Courts19 Oct 1983
Commissioner of Income Tax, Tamil Nadu-I, Madras Vs Blue Mountain Estates and Industries Limited
Madras High Court · (1984) 43 CTR 58 : (1985) 151 ITR 616
Income Tax Act, 1961 — Section 37(1)
High Courts19 Oct 1983
Commissioner of Income Tax Vs Sujani Textiles (P) Ltd.
Madras High Court · (1984) 40 CTR 129 : (1985) 151 ITR 653
Income Tax Act, 1961 — Section 36(1), 40, 57, 66(1)
High Courts19 Oct 1983
Commissioner of Income Tax, Tamil Nadu-II, Madras Vs India Motor Parts and Accessories Limited
Madras High Court · (1985) 153 ITR 98
Companies (Profits) Surtax Act, 1964 — Section 8Income Tax Act, 1961 — Section 147
High Courts19 Oct 1983
Rukmani Ammal Vs The Union Territory of Pondicherry and Others Jayakumar represented by mother and Guardian V. Gowri Ammal and Another Vs The Authorised Officer, Land Reforms, Pondicherry, Office of the Deputy Collector
Madras High Court · (1984) 97 LW 533 : (1984) 2 MLJ 198
Constitution of India, 1950 — Article 31Tamil Nadu Land Reforms (Fixation of Ceiling on Land) (Amendment) Act, 1981 — Section 23
High Courts19 Oct 1983
Shahabuddin Vs S. Nohaman and Another
Madras High Court · (1984) 1 MLJ 180
Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1954 — Section 53
High Courts18 Oct 1983
W. Pappammal Vs I. Chidambaram
Madras High Court · AIR 1984 Mad 70 : (1983) 96 LW 599 : (1984) 1 MLJ 148
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts18 Oct 1983
Commissioner of Income Tax Vs Rambal (P) Ltd.
Madras High Court · (1984) 42 CTR 45 : (1988) 169 ITR 50
Income Tax Act, 1961 — Section 80A, 80A(2), 80B(5), 80I
High Courts07 Oct 1983
Bole Naidu Vs N. Kothandarama Pillai and others
Madras High Court · (1983) 10 MAD CK 0036
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 114, 115General Clauses Act, 1897 — Section 3(2)
High Courts07 Oct 1983
Pichai Pillai Konar Vs Krishnaswami Konar and Others
Madras High Court · (1984) 97 LW 190 : (1984) 2 MLJ 160
Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 60Transfer of Property Act, 1882 — Section 123
High Courts07 Oct 1983
Kulittalai Cane Farms P. Ltd. Vs State of Tamil Nadu (By Commissioner of Agrl. I.T.)
Madras High Court · (1985) 151 ITR 468
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 65