High Courts18 Nov 1985
Commissioner of Gift-tax Vs Neelambal Ramaswamy
Madras High Court · (1986) 52 CTR 411 : (1987) 164 ITR 369
Gift Tax Act, 1958 — Section 5(1)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,390 of 5,229
High Courts18 Nov 1985
Commissioner of Gift Tax Vs Dr. (Mrs.) Neelambai Ramaswamy
Madras High Court · (1986) 24 TAXMAN 287
Gift tax Act, 1958 — Section 5(1), 5(1)(vii)
High Courts15 Nov 1985Allowed
G.R. Radhakrishnan Vs The Authorised Officer, Land Reforms, Kancheepuram
Madras High Court · (1985) 11 MAD CK 0003
High Courts14 Nov 1985
COMMISSIONER OF INCOME TAX Vs JEYA JOTHI and CO.
Madras High Court · (1986) 54 CTR 316
High Courts14 Nov 1985
Commissioner of Wealth-tax Vs K. Kanakarajan
Madras High Court · (1986) 55 CTR 139 : (1987) 164 ITR 750
Wealth Tax Act, 1957 — Section 5(1)
High Courts14 Nov 1985
Commissioner of Income Tax Vs Sri. Jeya Jothi and Co.
Madras High Court · (1987) 164 ITR 318
Income Tax Act, 1961 — Section 28
High Courts08 Nov 1985
N.V. Panchapagasan Vs K. Swaminathan
Madras High Court · AIR 1985 Mad 154
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts08 Nov 1985
Lakshmi Ammal and Others Vs The Southern India Central Benefit (Private) Ltd. and Another
Madras High Court · (1986) 99 LW 696 : (1986) 1 MLJ 155
High Courts08 Nov 1985Allowed
A. Brahmaraj Vs Sivakumar Spinning Mills Pvt. Ltd., Tirunelveli-6 and others
Madras High Court · (1985) 11 MAD CK 0022
Companies Act, 1956 — Section 396, 397, 397(1), 397(2), 398Limitation Act, 1963 — Section 22Telegraph Act, 1885 — Section 16(3)
High Courts08 Nov 1985
R. Venkataswami Naidu Vs South India Viscose Ltd., Coimbatore
Madras High Court · AIR 1985 Mad 257 : (1986) 60 CompCas 142
Civil Procedure Code, 1908 (CPC) — Section 21, 9
High Courts08 Nov 1985Dismissed
Pattammal and Other Vs Ponnusamy Udayar
Madras High Court · (1985) 11 MAD CK 0004
High Courts07 Nov 1985
R.K. Sambandam Chettiar Vs Marudambal and Another
Madras High Court · (1986) 99 LW 889 : (1986) 1 MLJ 340
High Courts07 Nov 1985
Additional Commissioner of Income Tax Vs Southern Leather Industries
Madras High Court · (1986) 54 CTR 385 : (1987) 164 ITR 194 : (1986) 26 TAXMAN 481
Income Tax Act, 1961 — Section 37(1)
High Courts06 Nov 1985Dismissed
The Land Commissioner, Board of Revenue, Land Reforms, Madras Vs V.C. Veerappa
Madras High Court · (1985) 11 MAD CK 0027
Constitution of India, 1950 — Article 226, 39
High Courts06 Nov 1985
K. Govindaswami Pillai Vs Government of India and Others
Madras High Court · AIR 1986 Mad 204
Constitution of India, 1950 — Article 134, 134(1), 136, 136(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 235, 354(3), 354(5), 362, 363(4)Penal Code, 1860 (IPC) — Section 302
High Courts05 Nov 1985
The State of Tamil Nadu and Another Vs C. Chandra Mohan and Others
Madras High Court · (1986) 1 MLJ 382
High Courts05 Nov 1985
Ukchand Ranka Vs Assistant Collector of Central Excise, Madras and Others
Madras High Court · (1987) 13 ECC 152 : (1987) 30 ELT 144
Customs Act, 1962 — Section 11(J), 11(K), 11(L), 110(2), 113(1)
High Courts04 Nov 1985
B. Selvaraj Vs Sri Kamakshi Amman Devasthanam
Madras High Court · (1985) 98 LW 732 : (1986) 1 MLJ 45
High Courts01 Nov 1985
Ravee Malhotra and Another Vs Vijayaraghavalu Naidu and Another
Madras High Court · (1986) 99 LW 337 : (1986) 1 MLJ 111
High Courts01 Nov 1985
Management of Madras Gymkhana Club Vs Presiding Officer III, Additional Labour Court, Madras and Others
Madras High Court · (1987) 54 FLR 195 : (1986) 2 LLJ 415
Industrial Disputes Act, 1947 — Section 2, 33C(2), 36(2)