High Courts01 Mar 1985Allowed
Rajeevi Ammal and Jayaraman Vs M.M. Swamy Naidu by power of Attorney Agent B.A. Govindarajulu Naidu
Madras High Court · (1985) 03 MAD CK 0055
COURT ARCHIVE
Madras High Court judgments, 1985
453 judgments · page 18 of 23
High Courts01 Mar 1985
K. Periakali Poosari and Others Vs M. Periakali Poosari and Others
Madras High Court · (1985) 03 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Section 100, 9Specific Relief Act, 1963 — Section 34
High Courts01 Mar 1985
Smt. Sinnammal and another Vs Muthuramalingam and 3 others Muthuramalingam and other Vs R. Nachimuthu Gounder and 11 others
Madras High Court · (1985) 03 MAD CK 0049
High Courts01 Mar 1985
V.K. Elayalwar Vs Assistant Commissioner, Urban Land Tax, Salem-1
Madras High Court · (1985) LW(Cri) 56
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Mar 1985
M. Mohan and Others Vs P.G. Shankaramoorthy and Others
Madras High Court · (1985) 98 LW 450 : (1987) 2 MLJ 122
High Courts01 Mar 1985
In Re: D. Vedagiri
Madras High Court · (1985) LW(Cri) 243
Prevention of Corruption Act, 1947 — Section 5(1)(e)
High Courts01 Mar 1985
Anandan Vs K.R. Lakshmanan Chettiar
Madras High Court · (1986) 99 LW 999 : (1987) 1 MLJ 346
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1963 — Section 6, 7Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(1), 10(3)(a)(i), 10(3)(c)
High Courts01 Mar 1985
Vikrama Engineering Company Vs The State of Tamil Nadu
Madras High Court · (1985) 60 STC 102
Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts01 Mar 1985
Commissioner of Income Tax Vs United India Roller Flour Mills Limited
Madras High Court · (1985) 48 CTR 157 : (1985) 155 ITR 358
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 256(1), 36(1)
High Courts28 Feb 1985
P. Thyagaraj and Another Vs Tax Recovery Officer and Another
Madras High Court · (1987) 165 ITR 413
Income Tax Act, 1922 — Section 46(2)Income Tax Act, 1961 — Section 231
High Courts28 Feb 1985
P.V. Thyagaraj and Another Vs Tax Recovery Officer and Another
Madras High Court · (1986) 54 CTR 239 : (1987) 165 ITR 412 : (1987) 30 TAXMAN 330
Income Tax Act, 1961 — Section 28
High Courts28 Feb 1985
T. Muthu Kone Vs S.S. Ramachandran
Madras High Court · (1985) 02 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11
High Courts26 Feb 1985
K. Janakiraman Vs Hajee Abdul Sattar and Another
Madras High Court · (1985) 98 LW 309 : (1985) 2 MLJ 151
High Courts26 Feb 1985
Chinnasamy Naidu Vs Amsaveni Ammal and others
Madras High Court · (1985) 02 MAD CK 0043
High Courts26 Feb 1985
Kishan Gopal Jhavar by Power Agent Shivchand Daga Vs Ramanarayan Bhattad and Others
Madras High Court · (1985) 98 LW 494 : (1985) 2 MLJ 1
High Courts26 Feb 1985
Thavasiappa Gounder Vs A. C. Narayanaswamy
Madras High Court · (1985) 02 MAD CK 0028
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 39, Order 21 Rule 39(1), Order 21 Rule 40
High Courts26 Feb 1985
Chanda Paints (Madras) Ltd. Vs Commercial Tax Officer, Royapettah Assessment Circle, Madras-5.
Madras High Court · (1986) 61 STC 335
Central Sales Tax Act, 1956 — Section 10
High Courts26 Feb 1985
State Bank of India Officers Association Vs Commissioner of Wealth-tax
Madras High Court · (1986) 51 CTR 235 : (1986) 158 ITR 23 : (1986) 2 LLJ 267
Wealth Tax Act, 1957 — Section 27(3), 3
High Courts26 Feb 1985
Kishan Gopal Jhaver Vs Ramnarayan Bhattad and Others
Madras High Court · AIR 1986 Mad 26 : (1985) 98 LW 494
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 2(2)
High Courts26 Feb 1985
Commissioner of Income Tax Vs Deccan Sugars and Abkhari and Co. Ltd.
Madras High Court · (1986) 157 ITR 467 : (1987) 33 TAXMAN 28
Income Tax Act, 1961 — Section 256(1), 28