High Courts28 Feb 1984
The Management of Antiseptic (Journal) 326, Thambu Chetty Street, Madras-1 Vs A. Gangadharan and The Government of India
Madras High Court · (1984) 2 LLJ 232 : (1985) 1 MLJ 1
Industrial Disputes Act, 1947 — Section 25G
COURT ARCHIVE
Madras High Court judgments, 1984
541 judgments · page 24 of 28
High Courts27 Feb 1984
Commissioner of Income Tax Vs B.A. Balasubramaniam and Bros.
Madras High Court · (1984) 40 CTR 217 : (1985) 152 ITR 529
Income Tax Act, 1961 — Section 271(1)
High Courts24 Feb 1984Allowed
Vellay Gounder Vs G.N. Thangavelu and Others
Madras High Court · (1985) ILR (Mad) 378
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 115, 2(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 51, 51(3)Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(22), 61(3), 77, 77(3), 78
High Courts24 Feb 1984Dismissed
A.S.G. Jothimani Nadar Vs The Deputy Director, Enforcement Directorate
Madras High Court · (1984) 3 ECC 319
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 13, 18, 19, 23, 44
High Courts23 Feb 1984
The Madras Pinto and Rotary Oil Owners' Association and Others Vs The Commissioner
Madras High Court · (1984) 2 MLJ 328
High Courts23 Feb 1984Allowed
P.S. Ponnudurai Pandian Vs State Bank of India and Others
Madras High Court · (1985) ILR (Mad) 272
Civil Procedure Code Amendment Act, 1982 — Section 326Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(1)
High Courts23 Feb 1984
P.S. Ponnudurai Pandian Vs State Bank of India, Tuticoria branch, thro' its branch Manager, Tuticorin and Others
Madras High Court · (1985) ILR (Mad) 272
Civil Procedure Code, 1908 (CPC) — Section 65
High Courts23 Feb 1984
Ayyavoo Chettiar and Others Vs Inspector of Police, Ennore Circle. Ennore, Kuppuraj and others and The State
Madras High Court · (1984) LW(Cri) 112
Criminal Procedure Code, 1973 (CrPC) — Section 111
High Courts21 Feb 1984
Deputy Commissioner (CT), Coimbatore Vs A.N. Angamuthu Mudaliar and Sons
Madras High Court · (1986) 63 STC 135
Tamil Nadu General Sales Tax Rules, 1959 — Rule 6
High Courts21 Feb 1984
Marappa Gounder and Others Vs Sellappa Gounder and Others
Madras High Court · AIR 1985 Mad 183 : (1984) 97 LW 617
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts21 Feb 1984
Controller of Estate Duty Vs A.M. S. Habibullah
Madras High Court · (1984) 40 CTR 222 : (1985) 153 ITR 259 : (1985) 153 ITR 258 : (1984) 19 TAXMAN 205
Estate Duty Act, 1953 — Section 64(3)
High Courts20 Feb 1984Allowed
A. Nesamony Vs The State of Tamil Nadu and Another
Madras High Court · (1984) LW(Cri) 107
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Feb 1984
V.S. Devadoss Vs S. Velu and Another
Madras High Court · AIR 1984 Mad 150 : (1984) 97 LW 100 : (1984) 1 MLJ 301
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 11, 23
High Courts16 Feb 1984
K. Sabanayakam and Others Vs The Tamil Nadu Housing Board and Others
Madras High Court · (1984) 2 MLJ 259
Constitution of India, 1950 — Article 226
High Courts15 Feb 1984
D. Palani Vs K. Balasubramaniam and Another
Madras High Court · (1984) 2 MLJ 180
High Courts15 Feb 1984
Balamore Estate (Private) Ltd. Vs State of Tamil Nadu
Madras High Court · (1984) 40 CTR 231 : (1987) 163 ITR 195
High Courts10 Feb 1984
In Re: Subbiah Nadar
Madras High Court · (1984) LW(Cri) 248
Criminal Procedure Code, 1973 (CrPC) — Section 300Tamil Nadu District Municipalities Act, 1920 — Section 216(3), 317
High Courts10 Feb 1984
Tamil Nadu Electricity Board, Tiruttani Vs D.K. Kanniappa Mudaliar and Another
Madras High Court · (1984) 02 MAD CK 0008
Electricity Act, 1910 — Section 26, 26(1), 26(4), 26(7), 39Penal Code, 1860 (IPC) — Section 379
High Courts09 Feb 1984
M. Abdul Rahman Vs S. Sadasivam
Madras High Court · (1985) ILR (Mad) 187 : (1984) 97 LW 516 : (1984) 1 MLJ 410
High Courts09 Feb 1984Allowed
Saint Joseph Matriculation School Vs The State of Tamil Nadu and Others
Madras High Court · (1986) ILR (Mad) 368
Land Acquisition Act, 1894 — Section 16