COURT ARCHIVE

Madras High Court judgments, 1984

541 judgments · page 20 of 28

High Courts18 Apr 1984

C.V. Raman and Others Vs The Management of Bank of India, Regional Office, Southern Region and Others

Madras High Court · (1985) 57 CompCas 126 : (1986) ILR (Mad) 1 : (1984) 2 LLJ 34 : (1985) 98 LW 560

Constitution of India, 1950 — Article 12, 311Penal Code, 1860 (IPC) — Section 9Tamil Nadu Shops and Establishments Act, 1947 — Section 2(3), 2(6), 4(1), 41, 41(2)

High Courts18 Apr 1984

Kamadhenu Trading Company Vs The State of Tamil Nadu

Madras High Court · (1985) 60 STC 108

Tamil Nadu General Sales Tax Act, 1959 — Section 17(1)

High Courts18 Apr 1984

C.V. Raman Vs The Management of Bank of India and Another

Madras High Court · (1985) 2 MLJ 439

Tamil Nadu Shops and Establishments Act, 1947 — Section 2(3)

High Courts17 Apr 1984

A. Muthukumaran Vs The Commr. of Land Revenue Board of Revenue and Others

Madras High Court · (1984) 97 LW 537 : (1984) 2 MLJ 39

High Courts17 Apr 1984

A. Muthukumaran Vs Commissioner of Land Revenue, Board of Revenue, Madras and Others

Madras High Court · AIR 1985 Mad 160

Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5(6)

High Courts17 Apr 1984

Commissioner of Income Tax Vs Tamil Nadu Agro Industries Corporation Limited

Madras High Court · (1984) 41 CTR 223

Income Tax Act, 1961 — Section 32Registration Act, 1908 — Section 47

High Courts17 Apr 1984

Commissioner of Income Tax (Central) Vs Bhandari and Co.

Madras High Court · (1986) 56 CTR 179 : (1985) 152 ITR 687

Income Tax Act, 1961 — Section 2, 2(42A), 29

High Courts17 Apr 1984

Lakshminarayan Reddiar Vs T.K.S. Balarama Chettiar

Madras High Court · AIR 1984 Mad 370 : (1984) 97 LW 295 : (1985) 1 MLJ 148

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Tamil Nadu Debt Relief Act, 1978 — Section 6, 7Tamil Nadu Debt Relief Act, 1979 — Section 16, 32(1), 33, 33(1), 7

High Courts17 Apr 1984

C. Dhandayuthan Vs M. Natarajan and others

Madras High Court · (1984) 04 MAD CK 0005

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A, 151

High Courts17 Apr 1984

COMMISSIONER OF INCOME TAX Vs TAMIL NADU AGRO INDUSTRIES CORPORATION LIMITED.

Madras High Court · (1984) 41 CTR 223

Income Tax Act, 1961 — Section 32

High Courts16 Apr 1984

Commissioner of Income Tax Vs K.V. Somasundaram

Madras High Court · (1985) 45 CTR 323 : (1986) 160 ITR 404

High Courts12 Apr 1984

The Coimbatore Periar Mavatta Dravida Panchalai Thozhilalar Munnetra Sangam (P.F.) and Others Vs The State of Tamil Nadu and Others

Madras High Court · (1985) 2 MLJ 125

High Courts12 Apr 1984

Thambiram Achari and Others Vs State

Madras High Court · (1984) LW(Cri) 175

Criminal Procedure Code, 1973 (CrPC) — Section 175Penal Code, 1860 (IPC) — Section 120B

High Courts12 Apr 1984

Coimbatore Periyar Mavatta Dravida Panchalai Thozilalar Munnetra Sangam Vs State of Tamil Nadu

Madras High Court · (1986) 1 LLJ 303 : (1985) 98 LW 641 : (1984) 2 MLJ 102

Industrial Disputes Act, 1947 — Section 10, 10(1), 10B, 12, 12(5)Payment of Bonus Act, 1965 — Section 34

High Courts12 Apr 1984Allowed

Pachiammal Vs N. Radhakrishnan

Madras High Court · (1984) 04 MAD CK 0003

Hindu Succession Act, 1956 — Section 1, 14, 14(1), 14(2)

High Courts11 Apr 1984

Kasi and Others Vs Govt. of Tamil Nadu and Another

Madras High Court · AIR 1985 Mad 169 : (1984) 97 LW 560

Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 — Section 11, 3

High Courts10 Apr 1984

The State of Tamil Nadu Vs William Jacks and Company (India) Private Limited

Madras High Court · (1985) 59 STC 90

Central Sales Tax Act, 1956 — Section 5(2)

High Courts10 Apr 1984

The State of Tamil Nadu Vs I.B.M. World Trade Corporation

Madras High Court · (1985) 60 STC 118

Central Sales Tax Act, 1956 — Section 5(2)

High Courts09 Apr 1984

Baluswami Chettiar Vs State of Tamil Nadu

Madras High Court · (1986) 63 STC 492

Tamil Nadu General Sales Tax Act, 1959 — Section 16(1), 16(2), 36(3)

High Courts07 Apr 1984Dismissed

Sri Aurobindo Society and Another Vs State by Deputy Superintendent of Police, C.B.I., S.T.E., E.I.C., New Delhi

Madras High Court · (1984) LW(Cri) 157

Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 406