High Courts07 Apr 1984
Sanbagalakshmi Ammal, by Power of Attorney Agent S.R. Sriniyasan Vs Ramakrishnan
Madras High Court · (1984) 04 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1
COURT ARCHIVE
Madras High Court judgments, 1984
541 judgments · page 21 of 28
High Courts06 Apr 1984
S. Karuppanna Gounder Vs S. Ramaswamy
Madras High Court · (1984) 97 LW 540 : (1984) 2 MLJ 207
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts06 Apr 1984
Subbiah Vs Muthuswamy
Madras High Court · AIR 1984 Mad 206 : (1984) 97 LW 254 : (1984) 1 MLJ 354
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 150
High Courts06 Apr 1984
A. Lakshminarasimhan Vs The Dean, Madras Veterinary College, Madras-7, The Registrar, The Tamilnadu Agricultural University, Coimbatore, The Controller, Tamilnadu Agricultural University, Coimbatore and State Government of Tamilnadu - Secretary - Agricultural Department, Fort St. George, Madras-9
Madras High Court · (1984) 2 LLJ 28
Tamil Nadu Agricultural University Act, 1971 — Section 38, 42, 48(4)
High Courts06 Apr 1984
Suresh Babu Vs Madhu
Madras High Court · AIR 1984 Mad 186 : (1984) 97 LW 464 : (1984) 1 MLJ 381
Guardians and Wards Act, 1890 — Section 25, 4(2)Hindu Minority and Guardianship Act, 1956 — Section 4, 4, 6, 6
High Courts05 Apr 1984
Commissioner of Income Tax Vs L. Balasubramaniam and Another
Madras High Court · (1984) 40 CTR 150 : (1985) 153 ITR 696
Income Tax Act, 1961 — Section 64, 64(2)
High Courts05 Apr 1984
L.R. Rajendran Vs Gajalakshmi
Madras High Court · AIR 1985 Mad 195(1)
Divorce Act, 1869 — Section 36Hindu Marriage Act, 1955 — Section 24
High Courts04 Apr 1984
Commissioner of Income Tax Vs V. Kumaraswamy
Madras High Court · (1987) 33 TAXMAN 58
Income Tax Act, 1961 — Section 64(1)(ii)
High Courts04 Apr 1984
COMMISSIONER OF INCOME TAX Vs v. KUMARASWAMY.
Madras High Court · (1985) 47 CTR 336
Income Tax Act, 1961 — Section 64(1)(ii)
High Courts04 Apr 1984
P.K. Subramani Vs Paster Mani and Another
Madras High Court · AIR 1986 Mad 181 : (1985) 98 LW 339
High Courts04 Apr 1984
Commissioner of Income Tax Vs K.S.P. Shanmugavel Nadar and Others
Madras High Court · (1985) 153 ITR 596
Excess Profits Tax Act, 1940 — Section 17Income Tax Act, 1922 — Section 25(3)
High Courts04 Apr 1984
Commissioner of Income Tax Vs V. Kumaraswami and Others
Madras High Court · (1987) 163 ITR 252
Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 64(1)
High Courts04 Apr 1984
Chief Engineer (Personnel) TNEB, Madras Vs K. Raman
Madras High Court · (1985) 1 LLJ 164 : (1984) 2 MLJ 137
Constitution of India, 1950 — Article 14, 19(1), 211, 226, 311(2)
High Courts04 Apr 1984
Commissioner of Income Tax, Tamil Nadu-III, Madras Vs Chinna Oomen
Madras High Court · (1984) 150 ITR 583
Income Tax Act, 1961 — Section 10(3)
High Courts03 Apr 1984
The Deputy Commissioner (C.T.), Coimbatore Division, Coimbatore-2 Vs Cheran Transport Corporation Limited
Madras High Court · (1985) 59 STC 95
High Courts03 Apr 1984
Sakthi Charities Vs Commissioner of Income Tax, Madras
Madras High Court · (1984) 41 CTR 192 : (1984) 149 ITR 624
Income Tax Act, 1961 — Section 11, 80G
High Courts31 Mar 1984
State of Tamil Nadu Vs P. Ganesa Udayar
Madras High Court · (1984) 03 MAD CK 0014
Income Tax Act, 1961 — Section 254Tamil Nadu Agricultural Income Tax Act, 1955 — Section 9(2)
High Courts30 Mar 1984
Subramania Gurukkal and Others Vs Arulmighu Thirurnaleswaraswamy Deity and Another
Madras High Court · AIR 1984 Mad 217 : (1984) 97 LW 243
Civil Procedure Code, 1908 (CPC) — Section 11Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 11, 43, 46, 8(2)
High Courts29 Mar 1984
Arul Murugan Traders Vs Rashtriya Chemicals and Fertilizers Ltd. and Another
Madras High Court · (1984) 97 LW 598 : (1984) 2 MLJ 375
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Contract Act, 1872 — Section 126, 128, 133, 140, 145
High Courts29 Mar 1984
Arul Murugan Traders Vs Rashtriya Chemicals and Fertilisers Ltd., Bombay and Another
Madras High Court · AIR 1986 Mad 161 : (1986) 59 CompCas 399 : (1984) 97 LW 598
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 126