High Courts21 Mar 1985
Muthusamy Udayar Vs Pichaiammal and Others
Madras High Court · AIR 1986 Mad 300 : (1985) 98 LW 772
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92
COURT ARCHIVE
Madras High Court judgments, 1985
453 judgments · page 16 of 23
High Courts21 Mar 1985
A. Jayaraj Vs A. Kumaravel and Others
Madras High Court · AIR 1986 Mad 367 : (1985) 98 LW 859
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 20 Rule 18, 151
High Courts21 Mar 1985
Commissioner of Income Tax Vs Binny and Company
Madras High Court · (1985) 47 CTR 329 : (1986) 159 ITR 303
Income Tax Act, 1961 — Section 43(1), 80M
High Courts21 Mar 1985
State by Public Prosecutor Vs Duraisamy and Ramakrishnan
Madras High Court · (1985) LW(Cri) 102
Penal Code, 1860 (IPC) — Section 120B, 419, 451
High Courts20 Mar 1985Allowed
G. Nandakumar and others Vs State of Tamil Nadu
Madras High Court · (1985) 03 MAD CK 0058
Land Acquisition Act, 1894 — Section 4, 4(1), 4(1), 4(2), 4(b)
High Courts20 Mar 1985
Sree Murugan Financing Corporation Chit Promoters and Financiers and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1987) 1 MLJ 204
High Courts20 Mar 1985
B.K. Dastur and Another Vs N. Rajaram and Another
Madras High Court · (1986) 99 LW 859 : (1987) 1 MLJ 398
High Courts20 Mar 1985
Sree Murugan Financing Corporation, Chit Promoters and Financiers, Coimbatore 18 Vs The State of Tamil Nadu and The Registrar of Chits
Madras High Court · (1987) 1 MLJ 204
Companies Act, 1956 — Section 51(2)Constitution of India, 1950 — Article 110, 14, 19(1)(g), 266, 301
High Courts19 Mar 1985
Thomas Vs Sriramulu Chettiar and Others
Madras High Court · (1985) LW(Cri) 129
Penal Code, 1860 (IPC) — Section 147Protection of Civil Rights Act, 1955 — Section 7(1)
High Courts19 Mar 1985
Commissioner of Wealth-tax Vs M.K. Ananthakumar
Madras High Court · (1986) 157 ITR 598
Wealth Tax Act, 1957 — Section 4(1)
High Courts18 Mar 1985
Government of India Vs English Electric Company of India Ltd., Madras
Madras High Court · (1985) 5 ECC 182 : (1985) 21 ELT 63
High Courts18 Mar 1985
V.R. Ranganathan and others Vs State
Madras High Court · (1985) LW(Cri) 86
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Mar 1985
Commissioner of Income Tax Vs N. Ramakrishnan
Madras High Court · (1985) 49 CTR 165 : (1986) 160 ITR 625
Income Tax Act, 1961 — Section 147, 64
High Courts15 Mar 1985
D. Rajagopalan Vs The Union of India, The Salt Commissioner, Rajasthan and The Deputy Salt Commissioner, Madras
Madras High Court · (1985) 1 LLJ 459
Constitution of India, 1950 — Article 14
High Courts14 Mar 1985Dismissed
M. Thilakam and another Vs M.R. Radhika and another
Madras High Court · (1985) 03 MAD CK 0061
Constitution of India, 1950 — Article 14Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 6, 8, 8(1)Income Tax Act, 1961 — Section 101, 16(3)(a)(ii), 160, 161, 166
High Courts14 Mar 1985Allowed
Bank of Madura Limited, Madurai Vs L. Sethu Chettiar
Madras High Court · (1985) 03 MAD CK 0056
Usurious Loans Act, 1918 — Section 3(2)
High Courts14 Mar 1985
Commissioner of Income Tax Vs Vasan Publications P. Ltd. and Another
Madras High Court · (1986) 52 CTR 354 : (1986) 159 ITR 381
Income Tax Act, 1961 — Section 143(3), 147, 2, 259(2), 263
High Courts14 Mar 1985
K. Sampath Kumar Vs Commissioner of Income Tax
Madras High Court · (1986) 51 CTR 380 : (1986) 158 ITR 25
Income Tax Act, 1961 — Section 144A, 256(1), 256(2), 36(1)
High Courts14 Mar 1985
George Maijo and Co. (Vizag) Vs Commissioner of Income Tax
Madras High Court · (1986) 157 ITR 475
Income Tax Act, 1961 — Section 28
High Courts14 Mar 1985
D. Padmanabhan Vs Commissioner of Income Tax
Madras High Court · (1985) 156 ITR 751
Income Tax Act, 1961 — Section 263