High Courts02 Mar 1987
Commissioner of Income Tax Vs Subramanian and Co.
Madras High Court · (1989) 180 ITR 149
Income Tax Act, 1961 — Section 144B
COURT ARCHIVE
Madras High Court judgments, 1987
534 judgments · page 23 of 27
High Courts01 Mar 1987
K. MUTHUSAMY PILLAI Vs Income Tax APPELLATE TRIBUNAL AND OTHERS.
Madras High Court · (1988) 68 CTR 76 : (1988) 174 ITR 636 : (1988) 37 TAXMAN 196
High Courts01 Mar 1987
K. Muthusamy Pillai Vs Income Tax Appellate Tribunal and Others
Madras High Court · (1988) 68 CTR 76 : (1988) 174 ITR 636 : (1988) 37 TAXMAN 196
Income Tax Act, 1961 — Section 147, 254, 256(1), 56(1)
High Courts27 Feb 1987
Pravin Kumar Vs P. Rajeswaran and Others
Madras High Court · AIR 1988 Mad 132 : (1987) 100 LW 895 : (1987) 2 MLJ 481
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 103Succession Act, 1925 — Section 2(H), 213, 74, 87, 92
High Courts27 Feb 1987
B. Paras Devi Vs Vijaya Auto Parts
Madras High Court · (1987) 100 LW 319 : (1987) 1 MLJ 482
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts25 Feb 1987
Oyya Thevar Vs Ramayyan and Kuppuswami Konar
Madras High Court · (1987) 02 MAD CK 0024
Transfer of Property Act, 1882 — Section 53A
High Courts24 Feb 1987
The Union of India Vs D. Ranganathan
Madras High Court · (1987) 02 MAD CK 0003
Constitution of India, 1950 — Article 311, 311(2), 311(2)
High Courts23 Feb 1987Allowed
E.S.T. Chandrammal Vs The Town Panchayat of Pallipat
Madras High Court · (1987) 02 MAD CK 0026
Tamil Nadu Panchayats Act, 1958 — Section 179Tamil Nadu Panchayats Act, 1994 — Section 178
High Courts20 Feb 1987
Smt. Mahadevi Vs Goutham Chand Jain
Madras High Court · (1987) 100 LW 612 : (1987) 2 MLJ 197
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts18 Feb 1987
P. Subbiah Doss (died) and Others Vs Christudoss Skanmugasunduram (died) and Another
Madras High Court · (1987) 02 MAD CK 0023
High Courts18 Feb 1987
The Commissioner for Hindu Religious and Charitable Endowments Vs G. Veluchamy and Others
Madras High Court · (1988) 1 LW 292 : (1987) 2 MLJ 403
High Courts17 Feb 1987
K.V. Janakirama Iyer Vs Radhakrishna Chettiar and Another
Madras High Court · (1988) 1 LW 16 : (1987) 2 MLJ 284
Civil Procedure Code, 1908 (CPC) — Section 122
High Courts17 Feb 1987
M.A. Brosh Nainar Vs State of Tamil Nadu
Madras High Court · (1987) 02 MAD CK 0009
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts17 Feb 1987Allowed
Ramasami Achary Vs State
Madras High Court · (1987) LW(Cri) 523
Penal Code, 1860 (IPC) — Section 20, 406, 420
High Courts17 Feb 1987
Vijaya Vs B.M.V. Chenniya Chetty and M.V. Ramalingam
Madras High Court · (1987) 02 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 90, Order 21 Rule 97, 2(2)Electricity Act, 1910 — Section 16(5), 18(1), 51
High Courts16 Feb 1987
East Coast Papers, Madras Vs Union of India and Another
Madras High Court · (1987) 30 ELT 248
Central Excises and Salt Act, 1944 — Section 2
High Courts12 Feb 1987
Dharmalinga Chetty and Others Vs Mathurambal and Another
Madras High Court · (1987) 2 MLJ 268
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts12 Feb 1987
Sellammal and Others Vs Union of India and Others
Madras High Court · (1987) 02 MAD CK 0010
Income Tax Act, 1961 — Section 28
High Courts10 Feb 1987
Chhogalal, rep by power of attorney agent C.Pukhraj Jain, sole propr: of Sha Jetmull Ganmull Vs G. Ramalingam
Madras High Court · (1987) 02 MAD CK 0025
Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20
High Courts10 Feb 1987
E.I.D. Parry (India) Ltd. Vs S.A.E. (India) Ltd.
Madras High Court · (1987) 02 MAD CK 0002
Contract Act, 1872 — Section 2(d)