High Courts28 Feb 1985
P.V. Thyagaraj and Another Vs Tax Recovery Officer and Another
Madras High Court · (1986) 54 CTR 239 : (1987) 165 ITR 412 : (1987) 30 TAXMAN 330
Income Tax Act, 1961 — Section 28
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,404 of 5,229
High Courts28 Feb 1985
T. Muthu Kone Vs S.S. Ramachandran
Madras High Court · (1985) 02 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11
High Courts26 Feb 1985
K. Janakiraman Vs Hajee Abdul Sattar and Another
Madras High Court · (1985) 98 LW 309 : (1985) 2 MLJ 151
High Courts26 Feb 1985
Chinnasamy Naidu Vs Amsaveni Ammal and others
Madras High Court · (1985) 02 MAD CK 0043
High Courts26 Feb 1985
Kishan Gopal Jhavar by Power Agent Shivchand Daga Vs Ramanarayan Bhattad and Others
Madras High Court · (1985) 98 LW 494 : (1985) 2 MLJ 1
High Courts26 Feb 1985
Thavasiappa Gounder Vs A. C. Narayanaswamy
Madras High Court · (1985) 02 MAD CK 0028
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 39, Order 21 Rule 39(1), Order 21 Rule 40
High Courts26 Feb 1985
Chanda Paints (Madras) Ltd. Vs Commercial Tax Officer, Royapettah Assessment Circle, Madras-5.
Madras High Court · (1986) 61 STC 335
Central Sales Tax Act, 1956 — Section 10
High Courts26 Feb 1985
State Bank of India Officers Association Vs Commissioner of Wealth-tax
Madras High Court · (1986) 51 CTR 235 : (1986) 158 ITR 23 : (1986) 2 LLJ 267
Wealth Tax Act, 1957 — Section 27(3), 3
High Courts26 Feb 1985
Kishan Gopal Jhaver Vs Ramnarayan Bhattad and Others
Madras High Court · AIR 1986 Mad 26 : (1985) 98 LW 494
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5), 2(2)
High Courts26 Feb 1985
Commissioner of Income Tax Vs Deccan Sugars and Abkhari and Co. Ltd.
Madras High Court · (1986) 157 ITR 467 : (1987) 33 TAXMAN 28
Income Tax Act, 1961 — Section 256(1), 28
High Courts26 Feb 1985
Commissioner of Income Tax Vs Deccan Sugars and Abkhani and Co. Ltd.
Madras High Court · (1986) 54 CTR 51
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts25 Feb 1985
Union of India Vs Anglo-french Textiles Ltd.
Madras High Court · (1985) 57 CompCas 489
Companies Act, 1956 — Section 433Foreign Exchange Regulation Act, 1973 — Section 18FAIndustries (Development and Regulation) Act, 1951 — Section 15A, 18AA, 18FA, 18FA(10), 18FC
High Courts25 Feb 1985
Commissioner of Income Tax Vs Copes Vulcan Inc.
Madras High Court · (1986) 57 CTR 244 : (1987) 167 ITR 884 : (1987) 30 TAXMAN 549
Income Tax Act, 1961 — Section 256(2), 9(1)
High Courts21 Feb 1985
S. Florance Kasturbai alias Kasturi Sakkain Vs Fatima College
Madras High Court · (1986) 99 LW 53 : (1986) 1 MLJ 220
High Courts20 Feb 1985
Krishna Chettiar and Others Vs The Secretary, Harijan Welfare Department, Government of Tamil Nadu and Others
Madras High Court · (1985) 98 LW 479 : (1985) 2 MLJ 328
High Courts20 Feb 1985
Krishna Chettiar and Others Vs Secretary, Harijan Welfare Dept., Madras and Others
Madras High Court · AIR 1986 Mad 239 : (1985) 98 LW 479
Land Acquisition Act, 1894 — Section 9(3)
High Courts20 Feb 1985
Nagarajan Vs Jinnah Saheb
Madras High Court · (1985) 02 MAD CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 378Penal Code, 1860 (IPC) — Section 415, 417
High Courts19 Feb 1985
Govindaraja Vanniar and Others Vs Thirusangu Vanniar and Others
Madras High Court · (1986) 99 LW 916 : (1988) 1 MLJ 501
High Courts19 Feb 1985
L. William Vs The Church of South India and Another
Madras High Court · (1987) 1 LLJ 249
Limitation Act, 1963 — Article 113, 58
High Courts18 Feb 1985
The Tahsildar, Madras-32, The State of Kerala and State of Tamil Nadu Vs Mr. J. Bahadur Singh Jain by Partner J. Bahadur Singh Bothra
Madras High Court · (1985) 02 MAD CK 0046