High Courts19 Mar 1985
Commissioner of Wealth-tax Vs M.K. Ananthakumar
Madras High Court · (1986) 157 ITR 598
Wealth Tax Act, 1957 — Section 4(1)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,402 of 5,229
High Courts18 Mar 1985
Government of India Vs English Electric Company of India Ltd., Madras
Madras High Court · (1985) 5 ECC 182 : (1985) 21 ELT 63
High Courts18 Mar 1985
V.R. Ranganathan and others Vs State
Madras High Court · (1985) LW(Cri) 86
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts18 Mar 1985
Commissioner of Income Tax Vs N. Ramakrishnan
Madras High Court · (1985) 49 CTR 165 : (1986) 160 ITR 625
Income Tax Act, 1961 — Section 147, 64
High Courts15 Mar 1985
D. Rajagopalan Vs The Union of India, The Salt Commissioner, Rajasthan and The Deputy Salt Commissioner, Madras
Madras High Court · (1985) 1 LLJ 459
Constitution of India, 1950 — Article 14
High Courts14 Mar 1985Dismissed
M. Thilakam and another Vs M.R. Radhika and another
Madras High Court · (1985) 03 MAD CK 0061
Constitution of India, 1950 — Article 14Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 6, 8, 8(1)Income Tax Act, 1961 — Section 101, 16(3)(a)(ii), 160, 161, 166
High Courts14 Mar 1985Allowed
Bank of Madura Limited, Madurai Vs L. Sethu Chettiar
Madras High Court · (1985) 03 MAD CK 0056
Usurious Loans Act, 1918 — Section 3(2)
High Courts14 Mar 1985
Commissioner of Income Tax Vs Vasan Publications P. Ltd. and Another
Madras High Court · (1986) 52 CTR 354 : (1986) 159 ITR 381
Income Tax Act, 1961 — Section 143(3), 147, 2, 259(2), 263
High Courts14 Mar 1985
K. Sampath Kumar Vs Commissioner of Income Tax
Madras High Court · (1986) 51 CTR 380 : (1986) 158 ITR 25
Income Tax Act, 1961 — Section 144A, 256(1), 256(2), 36(1)
High Courts14 Mar 1985
George Maijo and Co. (Vizag) Vs Commissioner of Income Tax
Madras High Court · (1986) 157 ITR 475
Income Tax Act, 1961 — Section 28
High Courts14 Mar 1985
D. Padmanabhan Vs Commissioner of Income Tax
Madras High Court · (1985) 156 ITR 751
Income Tax Act, 1961 — Section 263
High Courts13 Mar 1985
Commissioner of Income Tax Vs Cheran Transport Private Ltd.
Madras High Court · (1986) 50 CTR 235 : (1986) 160 ITR 630 : (1986) 29 TAXMAN 242
Income Tax Act, 1961 — Section 37(1)
High Courts13 Mar 1985
Commissioner of Income Tax Vs Balmore Estates Private Ltd.
Madras High Court · (1987) 164 ITR 687
Income Tax Act, 1961 — Section 147, 256(2)
High Courts13 Mar 1985
Union of India and Others Vs T.S.R. and Co.
Madras High Court · (1985) 5 ECC 177 : (1985) 22 ELT 701
Central Excise Rules, 1944 — Rule 173G
High Courts08 Mar 1985
Assistant Collector of Central Excise, Madurai Vs Madura Coats Ltd., Madurai
Madras High Court · (1985) 5 ECC 169 : (1986) 24 ELT 504
Central Excise Rules, 1944 — Rule 96H
High Courts08 Mar 1985
G. Mounaguruswamy/M. Mylswamy Vs Agricultural Officer (Inputs) Office of the Assistant, Director of Agriculture, Krishnampalayam Road, Erode. The Special Tahsildar (Sugarcane Procurement), Krishnapuram 642111, Udumalpet TK
Madras High Court · (1985) LW(Cri) 206
Essential Commodities Act, 1955 — Section 11
High Courts08 Mar 1985
Commissioner of Income Tax Vs Hackbridge-Hewittic and Easun Ltd.
Madras High Court · (1985) 154 ITR 378
Income Tax Act, 1961 — Section 147, 148, 84Income Tax Rules, 1964 — Rule 19(5)
High Courts08 Mar 1985
Commissioner of Income Tax Vs T.S. Hajee Moosa and Company
Madras High Court · (1986) 51 CTR 200 : (1985) 153 ITR 422
Income Tax Act, 1961 — Section 137, 256, 30, 37, 37(1)
High Courts08 Mar 1985
Union of India and Others Vs S.S.M. Bros. Pvt. Ltd. and Another
Madras High Court · (1985) 5 ECC 173 : (1985) 22 ELT 766
Central Excise Rules, 1944 — Rule 173C, 96JCentral Excises and Salt Act, 1944 — Section 3, 4, 4
High Courts08 Mar 1985
Hallacarry Estate Vs Agricultural Income Tax Officer
Madras High Court · (1985) 155 ITR 411
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 40