High Courts04 Sept 1984
State of Tamil Nadu Vs S.N. Thirugnanam and Another
Madras High Court · (1986) 55 CTR 431
Income Tax Act, 1961 — Section 28
COURT ARCHIVE
Madras High Court judgments, 1984
541 judgments · page 10 of 28
High Courts31 Aug 1984
R. Vadivelu Vs Kamalanathan alias Chinnapaiyan
Madras High Court · (1986) 99 LW 152 : (1986) 1 MLJ 41
High Courts31 Aug 1984
Kanni R. Krishna Iyer Vs K.L. Krishnamachari and Others
Madras High Court · AIR 1985 Mad 346 : (1985) 98 LW 80
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Article 1, 11(H2)
High Courts31 Aug 1984
S. Sundaram, Inspecting Assistant Commissioner of Income Tax Vs Deputy Inspector of Police (Crimes)
Madras High Court · (1992) 197 ITR 696
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 204, 482Income Tax Act, 1961 — Section 276C, 277Penal Code, 1860 (IPC) — Section 120B, 193, 420, 511
High Courts29 Aug 1984
G. Kalyana Krishnaswamy Naidu Vs State of Tamil Nadu and others
Madras High Court · (1984) 08 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts28 Aug 1984
Arul Theatre and Others Vs The Regional Director Employees State Insurance Corporation
Madras High Court · (1985) 2 MLJ 121
High Courts28 Aug 1984
In Re. N. Neelamega Nadar
Madras High Court · (1984) 08 MAD CK 0040
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34(5), Order 21 Rule 34(6)(a)
High Courts28 Aug 1984
Arul Theatre and Others Vs Regional Director Employees State Insurance Corporation, Madras
Madras High Court · (1986) 1 LLJ 68 : (1985) 98 LW 644 : (1984) 97 LW 462
Employees State Insurance Act, 1948 — Section 78, 96
High Courts28 Aug 1984
M.N.A. Arumugha Perumal and Others Vs State
Madras High Court · (1984) LW(Cri) 271
Drugs and Cosmetics Act, 1940 — Section 27(b), 34
High Courts27 Aug 1984Dismissed
C. Kuppuswamy Naidu Vs V. Krishtappa Chetty (died) and another
Madras High Court · (1984) 08 MAD CK 0042
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 10(3)(a), 10(3)(a), 10(3)(a)(ii), 10(3)(c)
High Courts27 Aug 1984Dismissed
Mohana Vs State of Tamil Nadu and Others
Madras High Court · (1984) 08 MAD CK 0031
Constitution of India, 1950 — Article 21, 226, 32
High Courts27 Aug 1984
K.A. Kuddoos Vs Commissioner of Prohibition and Excise, Madras and Others
Madras High Court · AIR 1986 Mad 49
Constitution of India, 1950 — Article 226Madras Prohibition Act, 1937 — Section 54Tamil Nadu Toddy and Arrack Shops (Disposal in Auction) Rules, 1981 — Rule 20, 20(l)
High Courts27 Aug 1984
R. Gnanavelan and Another Vs State of Tamil Nadu and Others
Madras High Court · AIR 1985 Mad 69
Civil Procedure Code, 1908 (CPC) — Section 11Tamil Nadu Raffles Rules, 1976 — Rule 36
High Courts27 Aug 1984
Mohana Vs State of Tamil Nadu and The Superintendent, Central Prison, Vellore
Madras High Court · (1984) 08 MAD CK 0005
Constitution of India, 1950 — Article 21, 226, 32
High Courts27 Aug 1984
R. Gnanaselvan Vs The State of Tamil Nadu and Others C. Subramaniam Vs The Commr., Tamil Nadu Raffles Govt. Estate and Others
Madras High Court · (1984) 97 LW 522 : (1984) 2 MLJ 486
High Courts23 Aug 1984
A. Rajugini Ammal Vs The Firm of Seth Koopchand Narayandas, a firm by partner, Srichand, Salem and Others
Madras High Court · (1984) 08 MAD CK 0045
Limitation Act, 1963 — Article 136
High Courts23 Aug 1984
Lily Thomas Vs State of Tamil Nadu
Madras High Court · AIR 1985 Mad 240
Constitution of India, 1950 — Article 143, 186, 195, 245, 246Tamil Nadu Payment of Salaries Act, 1951 — Section 12B
High Courts21 Aug 1984
N.S. Jayaraman Vs C.A. Sunkuramiyer and Another
Madras High Court · AIR 1985 Mad 77 : (1984) 97 LW 453
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4, 4(4)
High Courts17 Aug 1984
Sargunam Vs Union of India and Others
Madras High Court · AIR 1986 Mad 301 : (1985) 98 LW 765
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58