High Courts13 Mar 1985
Commissioner of Income Tax Vs Cheran Transport Private Ltd.
Madras High Court · (1986) 50 CTR 235 : (1986) 160 ITR 630 : (1986) 29 TAXMAN 242
Income Tax Act, 1961 — Section 37(1)
COURT ARCHIVE
Madras High Court judgments, 1985
453 judgments · page 17 of 23
High Courts13 Mar 1985
Commissioner of Income Tax Vs Balmore Estates Private Ltd.
Madras High Court · (1987) 164 ITR 687
Income Tax Act, 1961 — Section 147, 256(2)
High Courts13 Mar 1985
Union of India and Others Vs T.S.R. and Co.
Madras High Court · (1985) 5 ECC 177 : (1985) 22 ELT 701
Central Excise Rules, 1944 — Rule 173G
High Courts08 Mar 1985
Assistant Collector of Central Excise, Madurai Vs Madura Coats Ltd., Madurai
Madras High Court · (1985) 5 ECC 169 : (1986) 24 ELT 504
Central Excise Rules, 1944 — Rule 96H
High Courts08 Mar 1985
Messrs. The United Plantations and Industries Vs Messrs. Tata Tea Ltd., a Public Limited Liability Co., Munnar, Kerala
Madras High Court · (1985) 03 MAD CK 0059
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Contract Act, 1872 — Section 29, 63Evidence Act, 1872 — Section 92(6), 93
High Courts08 Mar 1985
G. Mounaguruswamy/M. Mylswamy Vs Agricultural Officer (Inputs) Office of the Assistant, Director of Agriculture, Krishnampalayam Road, Erode. The Special Tahsildar (Sugarcane Procurement), Krishnapuram 642111, Udumalpet TK
Madras High Court · (1985) LW(Cri) 206
Essential Commodities Act, 1955 — Section 11
High Courts08 Mar 1985
Commissioner of Income Tax Vs Hackbridge-Hewittic and Easun Ltd.
Madras High Court · (1985) 154 ITR 378
Income Tax Act, 1961 — Section 147, 148, 84Income Tax Rules, 1964 — Rule 19(5)
High Courts08 Mar 1985
Commissioner of Income Tax Vs T.S. Hajee Moosa and Company
Madras High Court · (1986) 51 CTR 200 : (1985) 153 ITR 422
Income Tax Act, 1961 — Section 137, 256, 30, 37, 37(1)
High Courts08 Mar 1985
Union of India and Others Vs S.S.M. Bros. Pvt. Ltd. and Another
Madras High Court · (1985) 5 ECC 173 : (1985) 22 ELT 766
Central Excise Rules, 1944 — Rule 173C, 96JCentral Excises and Salt Act, 1944 — Section 3, 4, 4
High Courts08 Mar 1985
Hallacarry Estate Vs Agricultural Income Tax Officer
Madras High Court · (1985) 155 ITR 411
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 40
High Courts07 Mar 1985Dismissed
M.P. Sirajudeen Vs M. Ganesan
Madras High Court · (1987) LW(Cri) 29
Criminal Procedure Code, 1973 (CrPC) — Section 175, 195(1)(b), 313Penal Code, 1860 (IPC) — Section 147, 211, 379, 448
High Courts07 Mar 1985
Anil G. Merchant Vs Director of Revenue Intelligence, Madras and Others
Madras High Court · (1985) 20 ELT 292
Customs Act, 1962 — Section 104, 104(1), 107, 108, 108(3)
High Courts07 Mar 1985
Anil G. Merchant Vs The Director of Revenue, Intelligence, Madras 17 and Others
Madras High Court · (1987) 12 ECC 183
Constitution of India, 1950 — Article 21, 22(1), 39Customs Act, 1962 — Section 104(1), 107, 108, 110, 135
High Courts07 Mar 1985
Madura Coats Limited Vs Commissioner of Income Tax
Madras High Court · (1986) 53 CTR 145 : (1986) 158 ITR 697 : (1986) 25 TAXMAN 200
Income Tax Act, 1961 — Section 199, 256(1)
High Courts06 Mar 1985
Commissioner of Income Tax Vs Carborandum Universal Ltd.
Madras High Court · (1986) 50 CTR 145 : (1985) 156 ITR 1
Income Tax Act, 1961 — Section 256, 256(1), 256(2), 37(1), 37(2B)Wealth Tax Act, 1957 — Section 5(1)
High Courts05 Mar 1985
Andiappan and Others Vs The State
Madras High Court · (1985) 03 MAD CK 0027
Evidence Act, 1872 — Section 57, 78, 81
High Courts05 Mar 1985
Commissioner of Income Tax Vs S. Balasubramaniam
Madras High Court · (1986) 50 CTR 90 : (1986) 24 CTR 380 : (1986) 159 ITR 288 : (1986) 27 TAXMAN 88 : (1985) 22 TAXMAN 595
Income Tax Act, 1961 — Section 256(1), 55(2)
High Courts05 Mar 1985
Commissioner of Income Tax Vs S. Balasubramanian (Lrs. of T.S. Srinivasa Iyer)
Madras High Court · (1986) 160 ITR 610
Income Tax Act, 1961 — Section 41(2)
High Courts04 Mar 1985
Seshasayee Paper and Boards Ltd. Vs Inspecting Assistant Commissioner of Income Tax
Madras High Court · (1986) 51 CTR 230 : (1986) 157 ITR 342 : (1986) 24 TAXMAN 604
Income Tax Act, 1961 — Section 254(4), 256, 80J, 80J(1A)
High Courts01 Mar 1985
State of Tamil Nadu Vs Venus Trading Company
Madras High Court · (1986) 9 ECC 298 : (1986) 26 ELT 731 : (1986) 61 STC 345
Tamil Nadu General Sales Tax Act, 1959 — Section 8