High Courts06 Feb 1985
Indian Textiles Vs Commissioner of Income Tax
Madras High Court · (1986) 53 CTR 104 : (1986) 157 ITR 112
Income Tax Act, 1961 — Section 251, 254, 263, 35B, 35B(1)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,406 of 5,229
High Courts06 Feb 1985
The Tamilnadu Co-operative Milk Producers Federation Ltd. and The State of Tamilnadu Vs The Tamilnadu Dairy Development Corporation Employees Union and Another
Madras High Court · (1985) 2 LLJ 532
Industrial Disputes Act, 1947 — Section 10, 11A, 12, 22, 23
High Courts05 Feb 1985
State by Public Prosecutor Vs Rajendran
Madras High Court · (1985) LW(Cri) 197
Prevention of Food Adulteration Act, 1954 — Section 7(i)
High Courts05 Feb 1985
Kodaikanal Wattle Bark Vyaparikal Sangam Vs State of Tamil Nadu and Others
Madras High Court · (1985) 2 MLJ 67
High Courts05 Feb 1985
Kodaikanal Wattle Bark Vyaparikal Sangam and etc. Vs State of Tamil Nadu and Another
Madras High Court · AIR 1986 Mad 137
Tamil Nadu Forest Act, 1882 — Section 2, 41, 56
High Courts05 Feb 1985
Metal Powder Co. Ltd., Tirumangalam and Another Vs The State of Tamil Nadu and Another
Madras High Court · (1985) 2 LLJ 376
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BFactories Act, 1948 — Section 35Industrial Disputes Act, 1947 — Section 11A, 18, 2, 22, 23
High Courts05 Feb 1985
The State of Tamil Nadu Vs A.R. Duraisamy Chettiar and Brothers
Madras High Court · (1986) 61 STC 360
High Courts05 Feb 1985
The State of Tamil Nadu Vs P.T.C. Sanghvi and Co. and Others
Madras High Court · (1987) 66 STC 69
Tamil Nadu General Sales Tax Act, 1959 — Section 24(3)
High Courts05 Feb 1985
Ravanaiya Reddy Vs Balaiya, Sub Inspector of Police, Jolarpettai Local Police Station, Jolarpettai, North Arcot
Madras High Court · (1985) LW(Cri) 37
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 166
High Courts05 Feb 1985Allowed
Ravanaiya Reddy Vs Balaiya
Madras High Court · (1985) ILR (Mad) 189
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197, 401Penal Code, 1860 (IPC) — Section 166
High Courts04 Feb 1985
D. Jayaraman and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1985) 2 MLJ 395
Constitution of India, 1950 — Article 309
High Courts01 Feb 1985
E. Mohammed Hussain and Others Vs F. Jagbar Nachiar and Another
Madras High Court · (1985) CriLJ 1307
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 398
High Courts01 Feb 1985
M. Sundaramoorthy Vs Inspector General, Central Industrial Security Force and Others
Madras High Court · (1985) 2 MLJ 246
High Courts01 Feb 1985Dismissed
Janakiammal Vs Miner Senguttuvan
Madras High Court · (1985) 02 MAD CK 0047
High Courts01 Feb 1985
E. Mohammed Hussain and Others Vs Jagbar Nachiar and Another
Madras High Court · (1985) CriLJ 1307
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 398
High Courts31 Jan 1985
Tamil Nadu Government Officials' Union Vs The Government of Tamil Nadu and Another
Madras High Court · (1986) 1 LLJ 262
High Courts30 Jan 1985
Selvamani, and Others Vs Kulandaivelu
Madras High Court · (1985) LW(Cri) 96
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Jan 1985
K. Radha and Babu alias Chakravarthi, K. Radha Vs The Commissioner of Police, Madras-8 and The Govt. of Tamil Nadu
Madras High Court · (1985) LW(Cri) 164
High Courts29 Jan 1985
K. Sarboji Vs State of Tamil Nadu and Another
Madras High Court · (1986) 1 LLJ 395
Constitution of India, 1950 — Article 226(3)Penal Code, 1860 (IPC) — Section 109, 34, 409
High Courts29 Jan 1985
A. Sundaram Vs Pallavan Transport Corporation Ltd.
Madras High Court · (1987) 1 LLJ 478
Arms Act, 1959 — Section 24Penal Code, 1860 (IPC) — Section 307, 322, 380, 401, 457Probation of Offenders Act, 1958 — Section 4(1)