High Courts08 Jan 1986
Videowala Vs Union of India and Others
Madras High Court · AIR 1987 Mad 52 : (1986) 99 LW 591
Constitution of India, 1950 — Article 226Madras High Court Rules, 1967 — Rule 6
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,387 of 5,229
High Courts07 Jan 1986
B.N.K. Press Pvt. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1986) 161 ITR 310
Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 147, 148, 2(8), 279(2), 297(2)
High Courts07 Jan 1986
Preetam Pipes Syndicate Vs Tamil Nadu Slum Clearance Board, Madras
Madras High Court · AIR 1986 Mad 310
Constitution of India, 1950 — Article 226, 299
High Courts07 Jan 1986
K.K. Kuriyan Vs The State of Tamil Nadu and The Management, Southern Bottlers Private Ltd. Madras
Madras High Court · (1987) 1 LLJ 165
Industrial Disputes Act, 1947 — Section 10(1)
High Courts07 Jan 1986
B.N.K. Press (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1986) 26 TAXMAN 577
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147, 147(a), 148, 2(8), 297(2)
High Courts06 Jan 1986Dismissed
The Authorised Officer (Land Reforms), Kancheepuram Vs B. Balachandra Reddy
Madras High Court · (1986) 01 MAD CK 0044
High Courts06 Jan 1986Dismissed
In re: Balasubramani
Madras High Court · (1987) LW(Cri) 230
Penal Code, 1860 (IPC) — Section 304, 304A, 336, 337, 338
High Courts06 Jan 1986
Gyanchand Jain Vs Assistant Collector of Central Excise, Madras
Madras High Court · (1986) 9 ECC 230 : (1986) 25 ELT 163
Customs Act, 1962 — Section 110
High Courts03 Jan 1986
N. Lakshmi and Others Vs Pichaiammal and Others
Madras High Court · (1988) 64 CompCas 414
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110A
High Courts03 Jan 1986Allowed
Rengammal Vs N. Srinivasan and Another
Madras High Court · (1986) 01 MAD CK 0045
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3(a), Order 9 Rule 11, Order 9 Rule 13, Order 9 Rule 9
High Courts03 Jan 1986Allowed
Dhanalakshmi Ammal Vs Padmanabhan
Madras High Court · (1986) 01 MAD CK 0041
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i), 10(3)(c), 25
High Courts03 Jan 1986
N. Lakshmi and Another Vs Pichaiammal and Others
Madras High Court · (1986) 2 ACC 520 : (1987) ACJ 31 : (1986) 99 LW 618
High Courts03 Jan 1986
S. Hari Ganesh and Another Vs State of Tamil Nadu and Another
Madras High Court · AIR 1987 Mad 55
Constitution of India, 1950 — Article 14, 46
High Courts03 Jan 1986
K.J. Srinivasan and Others Vs Hindustan Petroleum Corporation Limited (HPCL) and Others
Madras High Court · (1986) 1 MLJ 393
High Courts20 Dec 1985
Qutubbuddin Syed Shah Mohammed Bakher Sahib Vs Hindustan Petrolieum Corporation Ltd.
Madras High Court · (1986) 1 MLJ 196
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 44, 44(2)
High Courts20 Dec 1985Dismissed
R. M. Veerappan Vs The Secretary, Ramanjathan Chettiar High School, Puduvayalm, Ramanathapuram District and others
Madras High Court · (1985) 12 MAD CK 0025
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 42Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 49
High Courts20 Dec 1985
Asst. Registrar of Companies Vs Southern Machinery Works Ltd. and Others
Madras High Court · (1986) 59 CompCas 670
Companies Act, 1956 — Section 159, 160, 161, 162, 2(30)
High Courts19 Dec 1985
English Electric Company of India Ltd. Vs Industrial Tribunal Madras and Another
Madras High Court · (1987) 1 LLJ 141
Industrial Disputes Act, 1947 — Section 10(1), 10(4), 2, 25B, 25C
High Courts19 Dec 1985
Government of India Vs Prema Metal Works, Madras and Others
Madras High Court · (1986) 9 ECC 247 : (1986) 26 ELT 529
Customs Act, 1962 — Section 27(1), 27(4), 46(4)