High Courts24 Oct 1984
The Management of Needle Industries Vs The Presiding Officer, Labour Court, Coimbatore
Madras High Court · (1986) 1 LLJ 405
Industrial Disputes Act, 1947 — Section 10, 12, 12(1), 12(5), 2
COURT ARCHIVE
Madras High Court judgments, 1984
541 judgments · page 7 of 28
High Courts24 Oct 1984
Vinay Engineering Vs Neyvelilignite Corporation Ltd. and Another
Madras High Court · (1985) 98 LW 122
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts24 Oct 1984
Vinay Engineering Vs Neyyeh Ligonite Corporation Limited and Another
Madras High Court · AIR 1985 Mad 213 : (1985) 1 MLJ 426
Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 126, 128
High Courts24 Oct 1984
S. Subramania Gothavari and Another Vs K.S.G. Sivajothiammal and Others
Madras High Court · (1986) 99 LW 132 : (1986) 1 MLJ 321
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 28
High Courts19 Oct 1984
Musiri Cooperative Land Development Bank Ltd. Vs Ranganathan and Others
Madras High Court · (1985) 2 LLJ 128 : (1984) 97 LW 548 : (1985) 1 MLJ 67
Madras General Sales Tax Act, 1939 — Section 18
High Courts19 Oct 1984
P. Ramaswamy Vs Sri-la-Sri Somasundara Sri Gnanasambanda Desika Paramacharia Swamigal, Adheenakartha, Madurai Adheenam
Madras High Court · (1984) 10 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Section 2(12)
High Courts18 Oct 1984
Rajasekaran and 2 others Vs State
Madras High Court · (1985) LW(Cri) 24
City Police Act — Section 75
High Courts17 Oct 1984
S.V. Sivalinga Nadar Vs S.V. Chandrapandian and 4 others
Madras High Court · (1984) 10 MAD CK 0026
Arbitration Act, 1940 — Section 14(2), 30, 33Companies Act, 1956 — Section 188
High Courts17 Oct 1984
K.M. Ubaidur Rahman and K.U. Khaleel Rahman Vs K.E. Theerthamalai, Deputy Commercial Tax Officer, Enforcement II, Villupuram
Madras High Court · (1984) LW(Cri) 222
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Tamil Nadu General Sales Tax Act, 1959 — Section 45(2)(cc)
High Courts17 Oct 1984
W.P.A. Soundarapandian High School, Madras Vs The Joint Director of School Education (Secondary Education) and Appellate Authority, Madras and Another
Madras High Court · AIR 1986 Mad 37
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 20, 21
High Courts16 Oct 1984
The Government of Tamil Nadu and Another Vs G. Kalyanam
Madras High Court · (1985) 2 MLJ 218
High Courts15 Oct 1984
R.S. Gopalan Vs The Currently In Charge and Managing Director L.I.C of India, Bombay and Others
Madras High Court · (1986) 1 LLJ 272
Constitution of India, 1950 — Article 21Life Insurance Corporation Act, 1956 — Section 21
High Courts13 Oct 1984
Workmen of Indian Bank Vs Management of Indian Bank
Madras High Court · (1985) 1 LLJ 6
Industrial Disputes Act, 1947 — Section 2, 9A
High Courts12 Oct 1984
S. Hidhayathullah Sahib Vs Commissioner of Income Tax
Madras High Court · (1986) 158 ITR 20
Income Tax Act, 1961 — Section 2(14)
High Courts12 Oct 1984
Popular Lungi Co. Vs Commissioner of Income Tax
Madras High Court · (1985) 44 CTR 181 : (1986) 158 ITR 656
Income Tax Act, 1961 — Section 209, 210, 212(1) 212(3A), 273, 273(C)
High Courts12 Oct 1984
Commissioner of Gift-tax Vs N. Jothi Kumar
Madras High Court · (1986) 157 ITR 785
Gift Tax Act, 1958 — Section 4(1), 5(1)
High Courts11 Oct 1984
Shelat Brothers and etc. Vs Lodd Narendradas and Others
Madras High Court · AIR 1985 Mad 95
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(3), 23
High Courts11 Oct 1984
Vaithianathan alias Muthukumaraswami Vs The Deputy Salt Commissioner, Govt. of India, Madras-6 and Kannappa Mudaliar
Madras High Court · (1984) 10 MAD CK 0001