High Courts14 Feb 1985
C. Kamatchi Ammal Vs Kattabomman Transport Corporation Ltd. and Others
Madras High Court · AIR 1985 Mad 295
Land Acquisition Act, 1894 — Section 4, 4(1), 5
COURT ARCHIVE
Madras High Court judgments, 1985
453 judgments · page 20 of 23
High Courts13 Feb 1985
S. Balasubramaniam Vs Shamsu Thalreez and Others
Madras High Court · (1985) 98 LW 536 : (1985) 2 MLJ 168
High Courts13 Feb 1985
Central Board of Excise and Customs Vs Ashok Leyland, Madras
Madras High Court · (1986) 7 ECC 10 : (1985) 5 ECR 2320 : (1985) 22 ELT 17
Customs Act, 1962 — Section 108, 128, 130, 130(1), 14(1)
High Courts12 Feb 1985
N.R. Chinnasamy Chettiar and Another Vs The State of Tamil Nadu and Others
Madras High Court · (1985) 98 LW 523 : (1985) 2 MLJ 383
High Courts12 Feb 1985
N.R. Chinnasamy Chettiar and Another Vs State of Tamil Nadu and Others
Madras High Court · AIR 1986 Mad 168
Constitution of India, 1950 — Article 226Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 9B
High Courts12 Feb 1985
K.M. Amir Abdul Kader Vs The Deputy Director, Enforcement Directorate, Madras
Madras High Court · AIR 1986 Mad 140 : (1985) 5 ECC 277
Customs Act, 1962 — Section 110Foreign Exchange Regulation Act, 1973 — Section 33, 41, 53(1), 9(1)
High Courts11 Feb 1985
Delhi Properties and Building Society (Pvt.) Ltd. Vs The Assistant Commissioner of Urban Land Tax and Another
Madras High Court · (1985) 98 LW 342 : (1985) 2 MLJ 362
High Courts11 Feb 1985
S. Thanikodi Vs Ramuthayee
Madras High Court · AIR 1986 Mad 263 : (1985) 98 LW 164
Hindu Marriage Act, 1955 — Section 23(2), 9
High Courts11 Feb 1985
The State of Tamil Nadu Vs East Coast Constructions and Industries
Madras High Court · (1986) 61 STC 337
Tamil Nadu General Sales Tax Act, 1959 — Section 3, 4, 5, 7, 7A
High Courts11 Feb 1985
Commissioner of Income Tax Vs United India Fire and General Insurance Co.
Madras High Court · (1990) 182 ITR 355
Income Tax Act, 1961 — Section 28
High Courts07 Feb 1985
Dhanavel Vs State of Tamil Nadu
Madras High Court · (1985) LW(Cri) 358
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts07 Feb 1985
Methala Balarama Veetil Vannathan Veetil Pathooty Umma Vs The Administrator, Appellate Authority, Under Mahe Land Reforms Act and Others
Madras High Court · (1985) 2 MLJ 195
High Courts06 Feb 1985
In Re: A. Sharbudeen
Madras High Court · (1986) 1 ACC 40 : (1987) ACJ 623
Criminal Procedure Code, 1973 (CrPC) — Section 313, 389(3), 397, 401Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts06 Feb 1985
Indian Textiles Vs Commissioner of Income Tax
Madras High Court · (1986) 53 CTR 104 : (1986) 157 ITR 112
Income Tax Act, 1961 — Section 251, 254, 263, 35B, 35B(1)
High Courts06 Feb 1985
The Tamilnadu Co-operative Milk Producers Federation Ltd. and The State of Tamilnadu Vs The Tamilnadu Dairy Development Corporation Employees Union and Another
Madras High Court · (1985) 2 LLJ 532
Industrial Disputes Act, 1947 — Section 10, 11A, 12, 22, 23
High Courts05 Feb 1985
State by Public Prosecutor Vs Rajendran
Madras High Court · (1985) LW(Cri) 197
Prevention of Food Adulteration Act, 1954 — Section 7(i)
High Courts05 Feb 1985
Kodaikanal Wattle Bark Vyaparikal Sangam Vs State of Tamil Nadu and Others
Madras High Court · (1985) 2 MLJ 67
High Courts05 Feb 1985
Kodaikanal Wattle Bark Vyaparikal Sangam and etc. Vs State of Tamil Nadu and Another
Madras High Court · AIR 1986 Mad 137
Tamil Nadu Forest Act, 1882 — Section 2, 41, 56
High Courts05 Feb 1985
Metal Powder Co. Ltd., Tirumangalam and Another Vs The State of Tamil Nadu and Another
Madras High Court · (1985) 2 LLJ 376
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BFactories Act, 1948 — Section 35Industrial Disputes Act, 1947 — Section 11A, 18, 2, 22, 23
High Courts05 Feb 1985
The State of Tamil Nadu Vs A.R. Duraisamy Chettiar and Brothers
Madras High Court · (1986) 61 STC 360