High Courts12 Feb 1986
Commissioner of Income Tax Vs East India Corporation Limited
Madras High Court · (1986) 53 CTR 212 : (1986) 159 ITR 712
Income Tax Act, 1961 — Section 256(1), 37(1)
COURT ARCHIVE
Madras High Court judgments, 1986
477 judgments · page 21 of 24
High Courts12 Feb 1986
Commissioner of Income Tax Vs Nazeena Traders (Private) Ltd.
Madras High Court · (1987) 165 ITR 405
Income Tax Act, 1961 — Section 37
High Courts12 Feb 1986
A. Ramaswamy Iyer Vs State Bank of India, Nagarcoil
Madras High Court · AIR 1987 Mad 246 : (1986) 99 LW 595
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 4, Order 34 Rule 5, 11
High Courts11 Feb 1986
Moulvi Abun Naser Khuthubuddin Syed Shah Mohammed Rakher Khadri Vs The Special Tahsildar for Land Acquisition (N-H. Scheme)
Madras High Court · (1988) 1 MLJ 490
High Courts11 Feb 1986Dismissed
Trilogchand Bafna Vs Chelliappan
Madras High Court · (1986) 02 MAD CK 0036
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, 2(11)Hindu Succession Act, 1956 — Section 15Limitation Act, 1963 — Section 5
High Courts11 Feb 1986
CONTROLLER OF ESTATE DUTY Vs V. P. K. THIRUPURASUNDARI AMMAL and Another
Madras High Court · (1986) 56 CTR 1
High Courts11 Feb 1986
Baste Subrayalu Vs Robert Mariadassou and Others
Madras High Court · (1986) 02 MAD CK 0021
Constitution of India, 1950 — Article 341Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Evidence Act, 1872 — Section 4
High Courts11 Feb 1986
Commissioner of Income Tax Vs K.S. Narayanan
Madras High Court · (1986) 54 CTR 235 : (1986) 159 ITR 618
Income Tax Act, 1961 — Section 256(1), 64(1), 80AA, 80AB, 80K
High Courts11 Feb 1986
Controller of Estate Duty Vs V.P.K. Thirupurasundari Ammal and Another
Madras High Court · (1986) 02 MAD CK 0018
Estate Duty Act, 1953 — Section 44, 46(1)
High Courts11 Feb 1986
Controller of Estate Duty Vs Susheela Mariappan
Madras High Court · (1987) 164 ITR 313
Estate Duty Act, 1953 — Section 10, 44A, 46, 46(1)
High Courts11 Feb 1986
Moulvi Abun Naser Khuthubuddin Syed Shah Mohammed Rakher Khadiri Vs The Special Tahsildar for Land Acquisition (N.H. Scheme), Sathuvachari
Madras High Court · AIR 1986 Mad 229 : (1986) 99 LW 138 : (1988) 1 MLJ 490
Court fees Act, 1870 — Section 8Land Acquisition Act, 1894 — Section 23(2), 26(2), 54Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 51
High Courts10 Feb 1986
Madras Dock Labour Board and Another Vs P. Thandavakrishna Naidu and Another
Madras High Court · (1988) 1 LW 544 : (1986) 1 MLJ 200
High Courts07 Feb 1986
Katha Pillai Vs Tamil Nadu State Wakf Board
Madras High Court · (1986) 99 LW 59 : (1986) 1 MLJ 301
High Courts06 Feb 1986
Government of Tamil Nadu Vs Chingleput Dravidar Kazhagam and Another
Madras High Court · AIR 1986 Mad 264
Tamil Nadu District Municipalities Act, 1920 — Section 61
High Courts06 Feb 1986
The Madras District Central Co-operative Bank Limited, Mylapore Branch Vs A. Venkatesh
Madras High Court · (1986) 99 LW 714 : (1986) 1 MLJ 470
High Courts06 Feb 1986
The Govt. of Tamil Nadu Vs The Chingleput Dravidar Kazhagam and Another
Madras High Court · (1986) 99 LW 159 : (1986) 1 MLJ 272
High Courts04 Feb 1986
English Electric Co. of India Ltd. Vs Commissioner of Income Tax
Madras High Court · (1987) 33 TAXMAN 214
Income Tax Act, 1961 — Section 256(1), 41(2), 80E, 80I
High Courts04 Feb 1986
Abbas Bhai and Others Vs T. Deivayani Ammal and Others
Madras High Court · (1986) 99 LW 170 : (1986) 1 MLJ 288
High Courts04 Feb 1986
C.P. Chitrarasu (By Legal Representative C. Socrates) Vs Commissioner of Income Tax
Madras High Court · (1986) 53 CTR 31 : (1986) 160 ITR 534
Income Tax Act, 1961 — Section 10(3), 256, 28
High Courts04 Feb 1986
Dasaprakash Bottling Co. Vs Commissioner of Income Tax
Madras High Court · (1986) 159 ITR 690
Income Tax Act, 1961 — Section 41(2)