High Courts07 Mar 1985Dismissed
M.P. Sirajudeen Vs M. Ganesan
Madras High Court · (1987) LW(Cri) 29
Criminal Procedure Code, 1973 (CrPC) — Section 175, 195(1)(b), 313Penal Code, 1860 (IPC) — Section 147, 211, 379, 448
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,403 of 5,229
High Courts07 Mar 1985
Anil G. Merchant Vs Director of Revenue Intelligence, Madras and Others
Madras High Court · (1985) 20 ELT 292
Customs Act, 1962 — Section 104, 104(1), 107, 108, 108(3)
High Courts07 Mar 1985
Anil G. Merchant Vs The Director of Revenue, Intelligence, Madras 17 and Others
Madras High Court · (1987) 12 ECC 183
Constitution of India, 1950 — Article 21, 22(1), 39Customs Act, 1962 — Section 104(1), 107, 108, 110, 135
High Courts07 Mar 1985
Madura Coats Limited Vs Commissioner of Income Tax
Madras High Court · (1986) 53 CTR 145 : (1986) 158 ITR 697 : (1986) 25 TAXMAN 200
Income Tax Act, 1961 — Section 199, 256(1)
High Courts06 Mar 1985
Commissioner of Income Tax Vs Carborandum Universal Ltd.
Madras High Court · (1986) 50 CTR 145 : (1985) 156 ITR 1
Income Tax Act, 1961 — Section 256, 256(1), 256(2), 37(1), 37(2B)Wealth Tax Act, 1957 — Section 5(1)
High Courts05 Mar 1985
Andiappan and Others Vs The State
Madras High Court · (1985) 03 MAD CK 0027
Evidence Act, 1872 — Section 57, 78, 81
High Courts05 Mar 1985
Commissioner of Income Tax Vs S. Balasubramaniam
Madras High Court · (1986) 50 CTR 90 : (1986) 24 CTR 380 : (1986) 159 ITR 288 : (1986) 27 TAXMAN 88 : (1985) 22 TAXMAN 595
Income Tax Act, 1961 — Section 256(1), 55(2)
High Courts05 Mar 1985
Commissioner of Income Tax Vs S. Balasubramanian (Lrs. of T.S. Srinivasa Iyer)
Madras High Court · (1986) 160 ITR 610
Income Tax Act, 1961 — Section 41(2)
High Courts04 Mar 1985
Seshasayee Paper and Boards Ltd. Vs Inspecting Assistant Commissioner of Income Tax
Madras High Court · (1986) 51 CTR 230 : (1986) 157 ITR 342 : (1986) 24 TAXMAN 604
Income Tax Act, 1961 — Section 254(4), 256, 80J, 80J(1A)
High Courts01 Mar 1985
State of Tamil Nadu Vs Venus Trading Company
Madras High Court · (1986) 9 ECC 298 : (1986) 26 ELT 731 : (1986) 61 STC 345
Tamil Nadu General Sales Tax Act, 1959 — Section 8
High Courts01 Mar 1985Allowed
Rajeevi Ammal and Jayaraman Vs M.M. Swamy Naidu by power of Attorney Agent B.A. Govindarajulu Naidu
Madras High Court · (1985) 03 MAD CK 0055
High Courts01 Mar 1985
K. Periakali Poosari and Others Vs M. Periakali Poosari and Others
Madras High Court · (1985) 03 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Section 100, 9Specific Relief Act, 1963 — Section 34
High Courts01 Mar 1985
Smt. Sinnammal and another Vs Muthuramalingam and 3 others Muthuramalingam and other Vs R. Nachimuthu Gounder and 11 others
Madras High Court · (1985) 03 MAD CK 0049
High Courts01 Mar 1985
V.K. Elayalwar Vs Assistant Commissioner, Urban Land Tax, Salem-1
Madras High Court · (1985) LW(Cri) 56
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Mar 1985
M. Mohan and Others Vs P.G. Shankaramoorthy and Others
Madras High Court · (1985) 98 LW 450 : (1987) 2 MLJ 122
High Courts01 Mar 1985
In Re: D. Vedagiri
Madras High Court · (1985) LW(Cri) 243
Prevention of Corruption Act, 1947 — Section 5(1)(e)
High Courts01 Mar 1985
Anandan Vs K.R. Lakshmanan Chettiar
Madras High Court · (1986) 99 LW 999 : (1987) 1 MLJ 346
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1963 — Section 6, 7Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(1), 10(3)(a)(i), 10(3)(c)
High Courts01 Mar 1985
Vikrama Engineering Company Vs The State of Tamil Nadu
Madras High Court · (1985) 60 STC 102
Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts01 Mar 1985
Commissioner of Income Tax Vs United India Roller Flour Mills Limited
Madras High Court · (1985) 48 CTR 157 : (1985) 155 ITR 358
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 256(1), 36(1)
High Courts28 Feb 1985
P. Thyagaraj and Another Vs Tax Recovery Officer and Another
Madras High Court · (1987) 165 ITR 413
Income Tax Act, 1922 — Section 46(2)Income Tax Act, 1961 — Section 231