High Courts11 Aug 1986
Commissioner of Income Tax Vs Kothari Textiles Ltd.
Madras High Court · (1987) 63 CTR 107 : (1988) 172 ITR 448 : (1987) 33 TAXMAN 31
Income Tax Act, 1961 — Section 31(3)
COURT ARCHIVE
Madras High Court judgments
1,04,574 judgments · page 3,374 of 5,229
High Courts11 Aug 1986
Ramachandran Vs M.G. Ramachandran, The Chief Minister of Tamil Nadu and Others
Madras High Court · AIR 1987 Mad 207 : (1987) 100 LW 178
Constitution of India, 1950 — Article 226
High Courts08 Aug 1986
Margabandhu and Another Vs Kothandarama Mandhiri and Others
Madras High Court · (1988) 1 LW 103 : (1987) 2 MLJ 267
High Courts07 Aug 1986Dismissed
E.B. Surabjan Singh Vs State
Madras High Court · (1986) 08 MAD CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 173Prevention of Corruption Act, 1947 — Section 5(1)
High Courts07 Aug 1986
Leos Mercantile Corporation Vs The Secretary Ministry of Labour, Government of India and Another
Madras High Court · (1987) 2 MLJ 332
High Courts07 Aug 1986
Leos Mercantile Corporation, Madras Vs Ministry of Labour, Govt. of India, New Delhi and The Regional Providend Fund Commissioner, Madras
Madras High Court · (1987) 2 LLJ 35 : (1986) 99 LW 846 : (1987) 2 MLJ 332
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(5), 16, 2, 2A
High Courts06 Aug 1986
K.T. Subramanian Chettiar and Others Vs The Deputy Director, Enforcement Directorate, Madras and Another
Madras High Court · (1987) 11 ECC 223 : (1986) 99 LW 754
Criminal Procedure Code, 1973 (CrPC) — Section 4(2)Evidence Act, 1872 — Section 25
High Courts06 Aug 1986Dismissed
M. Arunachalam Vs The Deputy Director, Enforcement Directorate
Madras High Court · (1987) 11 ECC 229
Foreign Exchange Regulation Act, 1973 — Section 9
High Courts06 Aug 1986
T.C. Kannan Vs The Government of Tamil Nadu
Madras High Court · (1987) 100 LW 1 : (1987) 1 MLJ 294
High Courts05 Aug 1986
V. Krishnaswami Vs State of Tamil Nadu
Madras High Court · (1986) 08 MAD CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 164, 167, 306, 306(4), 306(5)
High Courts05 Aug 1986
Managing Director, Thiruvalluvar Transport Corporation, Madras Vs M. Janardhanam
Madras High Court · (1987) 1 ACC 218 : (1987) ACJ 233 : AIR 1987 Mad 151 : (1986) 99 LW 1033 : (1987) 1 MLJ 423
Motor Vehicles Act, 1939 — Section 110
High Courts04 Aug 1986
Sekar Mudaliar and etc Vs Shajathi Bi and Another
Madras High Court · AIR 1987 Mad 239 : (1986) 99 LW 1001 : (1987) 1 MLJ 248
Contract Act, 1872 — Section 208Registration Act, 1908 — Section 32, 87
High Courts04 Aug 1986
Sekar Mudaliar Vs Shajathi Bi
Madras High Court · (1986) 99 LW 1001 : (1987) 1 MLJ 248
High Courts31 Jul 1986
Ellammal and Another Vs Government of Tamil Nadu and Others
Madras High Court · (1986) 2 ACC 546 : (1987) ACJ 17 : AIR 1987 Mad 80 : (1986) 99 LW 668
Civil Procedure Code, 1908 (CPC) — Section 9Motor Vehicles Act, 1939 — Section 110
High Courts30 Jul 1986Dismissed
P.N. Rangaswamy Vs The Deputy Director, Enforcement Directorate
Madras High Court · (1987) 11 ECC 242
High Courts30 Jul 1986Dismissed
The Union of India (UOI) Vs N. Annamalai
Madras High Court · (1987) 11 ECC 240
Essential Commodities Act, 1955 — Section 10
High Courts29 Jul 1986
The Workmen of Hindustan Construction Company Ltd. Vs The Management of Hindustan Construction Company Ltd., and Others
Madras High Court · (1987) 1 MLJ 40
High Courts29 Jul 1986
The Management of P.S. Higher Secondary School Vs Tribunal (constituted under S. 42 of Tamil Nadu Act 29/74), 1st Assistant City Civil Court, Madras and C. Krishnaswamy
Madras High Court · (1986) 07 MAD CK 0039
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 44
High Courts29 Jul 1986
V.G. Balasubramaniam Vs State
Madras High Court · (1988) LW(Cri) 400
Penal Code, 1860 (IPC) — Section 120B, 161, 163, 164, 165
High Courts29 Jul 1986
The Workmen of Hindustan Construction Co. Ltd. Vs Management of Hindustan Construction Co. Ltd. and Others
Madras High Court · (1987) 1 LLJ 451 : (1987) 1 MLJ 40
Industrial Disputes Act, 1947 — Section 12(3), 4Minimum Wages Act, 1948 — Section 4, 5(2)