High Courts21 Sept 1983
The State of Tamil Nadu Vs Eastern Acquatic Traders
Madras High Court · (1985) 58 STC 151
Central Sales Tax Act, 1956 — Section 5(3), 8(3)Central Sales Tax Rules, 1957 — Rule 13
COURT ARCHIVE
Madras High Court judgments, 1983
597 judgments · page 8 of 30
High Courts20 Sept 1983
Universal Radiators Ltd. Vs Commissioner of Income Tax
Madras High Court · (1985) 153 ITR 556
Income Tax Act, 1961 — Section 36, 36(2), 41(4)
High Courts19 Sept 1983
Commissioner of Income Tax Vs Gordon Woodroffe and Co. (Madras) Private Ltd.
Madras High Court · (1990) 183 ITR 465
High Courts19 Sept 1983
Commissioner of Income Tax Vs S. Kamaraja Pandian
Madras High Court · (1984) 150 ITR 703
Income Tax Act, 1961 — Section 131, 68
High Courts16 Sept 1983
Krishna Ready and Others Vs S. Vasudevayya
Madras High Court · (1984) 1 MLJ 22
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts16 Sept 1983
Kalimuthu and Others Vs Amma Muthu and Another
Madras High Court · (1984) LW(Cri) 59
Penal Code, 1860 (IPC) — Section 109, 494
High Courts15 Sept 1983
N. Sambaudan and Another Vs Saraswathi Ammal
Madras High Court · (1984) 97 LW 212 : (1984) 2 MLJ 116
Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 107
High Courts14 Sept 1983
Hindustan Machine Tools Ltd. and Others Vs Union of India and Another
Madras High Court · AIR 1985 Mad 130 : (1984) 97 LW 432
Civil Procedure Code, 1908 (CPC) — Section 20, 4Railways Act, 1890 — Section 80
High Courts14 Sept 1983Dismissed
P.E. Roopalinga Chettiar and Others Vs The Deputy Commissioner, H.R. and C.E. Dpepartment and Others
Madras High Court · (1984) ILR (Mad) 313
Manner of Proof of Professing Hindu Religious Rules — Rule 16, 18, 19, 2, 3Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 110, 116(2), 26, 43(3), 43(5)
High Courts14 Sept 1983Allowed
The State of Tamil Nadu and Others Vs K. Ramanathan and Others
Madras High Court · (1985) ILR (Mad) 160
Constitution of India, 1950 — Article 133(1), 14, 162, 19, 19(1)Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5Essential Commodities Rules, 1955 — Rule 8
High Courts14 Sept 1983
Premier Instruments Coimbatore Limited Vs The State of Tamil Nadu
Madras High Court · (1984) 57 STC 167
Tamil Nadu General Sales Tax Act, 1959 — Section 17
High Courts14 Sept 1983
T. Sivasankaran Vs H.K.N. Kacharlal Sowcar
Madras High Court · AIR 1984 Mad 37 : (1983) 96 LW 618 : (1984) 1 MLJ 155
Civil Procedure Code, 1908 (CPC) — Section 144Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1973 — Section 18Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts14 Sept 1983
Sun Paper Mill Ltd. and Others Vs Assistant Registrar of Companies
Madras High Court · (1986) 59 CompCas 320
Companies Act, 1956 — Section 58A, 58A(1), 58A(3), 58A(5)
High Courts14 Sept 1983
Indian Bank Ltd. Vs Commissioner of Income Tax
Madras High Court · (1985) 58 CompCas 30 : (1985) 152 ITR 557
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 6Income Tax Act, 1961 — Section 28
High Courts14 Sept 1983
Pugal Vs Kamala and Another
Madras High Court · AIR 1984 Mad 262 : (1984) 97 LW 236 : (1984) 1 MLJ 414
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 4
High Courts14 Sept 1983
P.E. Roopalinga Chettiar and others Vs Deputy Commissioner H.R. and C.E. Dept., Madras
Madras High Court · (1984) ILR (Mad) 313
High Courts13 Sept 1983
S. Ramachandran Vs The Special Tahsildar No. 18, Land Acquisition Lignite Project and Another
Madras High Court · (1984) 2 MLJ 257
Land Acquisition Act, 1894 — Section 12(2), 18
High Courts12 Sept 1983
Commissioner of Income Tax, Tamil Nadu-II Vs Kalpana Theatres
Madras High Court · (1985) 152 ITR 576
Income Tax Act, 1961 — Section 2(31)
High Courts09 Sept 1983
Koothanallur Town Panchayat Board Vs Mariam Beevi Ammal
Madras High Court · AIR 1985 Mad 50 : (1983) ILR (Mad) 295 : (1984) 97 LW 202
Tamil Nadu Panchayats Act, 1958 — Section 120Tamil Nadu Panchayats Rules — Rule 23
High Courts07 Sept 1983
P.A. Arumgam and Another Vs Inspector of Police, District Crime Branch Salem
Madras High Court · (1984) LW(Cri) 61
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)