High Courts29 Dec 1985
Fathimuthu Vs Ghouse Ahmed Maracayar and Others
Madras High Court · (1986) 99 LW 354 : (1986) 1 MLJ 412
COURT ARCHIVE
Madras High Court judgments, 1985
453 judgments · page 1 of 23
High Courts20 Dec 1985
Qutubbuddin Syed Shah Mohammed Bakher Sahib Vs Hindustan Petrolieum Corporation Ltd.
Madras High Court · (1986) 1 MLJ 196
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 44, 44(2)
High Courts20 Dec 1985Dismissed
R. M. Veerappan Vs The Secretary, Ramanjathan Chettiar High School, Puduvayalm, Ramanathapuram District and others
Madras High Court · (1985) 12 MAD CK 0025
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 42Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 49
High Courts20 Dec 1985
Asst. Registrar of Companies Vs Southern Machinery Works Ltd. and Others
Madras High Court · (1986) 59 CompCas 670
Companies Act, 1956 — Section 159, 160, 161, 162, 2(30)
High Courts19 Dec 1985
English Electric Company of India Ltd. Vs Industrial Tribunal Madras and Another
Madras High Court · (1987) 1 LLJ 141
Industrial Disputes Act, 1947 — Section 10(1), 10(4), 2, 25B, 25C
High Courts19 Dec 1985
Government of India Vs Prema Metal Works, Madras and Others
Madras High Court · (1986) 9 ECC 247 : (1986) 26 ELT 529
Customs Act, 1962 — Section 27(1), 27(4), 46(4)
High Courts18 Dec 1985
Lucas Tvs, Madras Vs Assistant Collector of Customs, Madras and Others
Madras High Court · (1987) 13 ECC 292 : (1987) 12 ECR 1213 : (1987) 28 ELT 266
Customs Act, 1962 — Section 12, 2(16), 2(18), 2(23), 2(27)
High Courts18 Dec 1985
Indo Foreign Traders (P) Limited Vs Commissioner of Income Tax
Madras High Court · (1986) 53 CTR 181 : (1987) 166 ITR 308 : (1986) 25 TAXMAN 120
Income Tax Act, 1922 — Section 10(5A)Income Tax Act, 1961 — Section 28
High Courts18 Dec 1985
Shanmughavel Chettiar and Others Vs Sri Ramkumar Ginning Firm
Madras High Court · AIR 1987 Mad 28 : (1987) 100 LW 369
Specific Relief Act, 1963 — Section 38
High Courts18 Dec 1985
Rajathi Rajasingh Vs The Aluminium Products Corporation and Another
Madras High Court · AIR 1986 Mad 362
Insolvency Rules, 1958 — Rule 6Presidency Towns Insolvency Act, 1909 — Section 10, 11, 12, 13, 9(2)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 44(3)
High Courts17 Dec 1985
Controller of Estate Duty Vs A.V.S. Private Ltd. and Others, S. Vijaymmal (Decd.) and Another and Sri Hari Mills (P.) Ltd. S. Vijayammal (Decd.) Vs Controller of Estate Duty
Madras High Court · (1986) 55 CTR 127 : (1987) 166 ITR 285
High Courts17 Dec 1985
A.M. Paulraj Vs The Speaker, Tamil Nadu Legislative Assembly, Madras and Another
Madras High Court · AIR 1986 Mad 248 : (1986) 99 LW 374
Constitution of India, 1950 — Article 194(3), 208, 208(1), 21, 212Tamil Nadu Legislative Assembly Rules — Rule 248, 255
High Courts17 Dec 1985
Controller of Estate Duty Vs A.V.S. (P.) Ltd.
Madras High Court · (1986) 26 TAXMAN 581
Estate Duty Act, 1953 — Section 17, 44
High Courts16 Dec 1985
COMMISSIONER OF Income Tax Vs MADRAS MOTOR AND GENERAL INSURANCE CO. LTD.
Madras High Court · (1986) 51 CTR 71 : (1986) 159 ITR 601
High Courts16 Dec 1985
K. Vs KRISHNASWAMY NAIDU and CO. v. COMMISSIONER OF INCOME TAX AND OTHERS.
Madras High Court · (1987) 51 CTR 154 : (1987) 166 ITR 244
High Courts16 Dec 1985
Smt. Mena Kawar Vs Corporation of Madras and Another
Madras High Court · (1986) 1 MLJ 404
High Courts16 Dec 1985
Kwality Dyes and Chemicals Vs Collector of Central Excise and Customs, Madurai
Madras High Court · (1986) 24 ELT 238
Central Excise Rules, 1944 — Rule 173G, 173Q, 2, 200, 201Customs Act, 1962 — Section 105, 110, 118, 119, 120
High Courts16 Dec 1985
Commissioner of Income Tax Vs United India Insurance Co. Ltd.
Madras High Court · (1986) 51 CTR 71 : (1986) 159 ITR 601
Income Tax Act, 1961 — Section 2(15), 28, 80, 80, 80A
High Courts16 Dec 1985
K.V. Krishnaswamy Naidu and Co. Vs Commissioner of Income Tax and Others
Madras High Court · (1987) 166 ITR 240
Income Tax Act, 1961 — Section 117, 124, 131, 131(1A), 132
High Courts16 Dec 1985Allowed
State by Public Prosecutor Vs A. Subramanian Chettiar
Madras High Court · (1985) 12 MAD CK 0002