High Courts29 Jan 1985
Commissioner of Income Tax Vs Chandra Litho Press
Madras High Court · (1986) 159 ITR 670
Income Tax Act, 1961 — Section 32
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,407 of 5,229
High Courts28 Jan 1985
Hidayathullah Vs Appellate Authority (Rent Controller) III Judge, Court of Small Causes, Madras and Others
Madras High Court · AIR 1986 Mad 30 : (1985) 98 LW 328
Civil Procedure Code, 1908 (CPC) — Section 144Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18(1), 18(2)
High Courts28 Jan 1985
S. Ramaswamy Vs The Special Tahsildar (D.R.) Tirunelveli, The Revenue Divisional Officer, Tirunelveli and Veeramani Ammal, Tirunelveli Town
Madras High Court · (1985) 01 MAD CK 0003
High Courts25 Jan 1985Dismissed
M/s. Balaji Finance Corporation, by Managing Partner, P.V. Thangaraj Vs R. Venugopal and Prakash alias Jayaprakashnarayanan
Madras High Court · (1985) 01 MAD CK 0036
Partnership Act, 1932 — Section 18, 19, 22
High Courts24 Jan 1985
The State of Tamil Nadu Vs State Trading Corporation of India Ltd.
Madras High Court · (1986) 61 STC 341
High Courts24 Jan 1985
South India Viscose Co-operative Stores Ltd. Vs Regional Director, Employees State Insurance Corporation
Madras High Court · (1986) 2 LLJ 149
Employees State Insurance Act, 1948 — Section 45A
High Courts23 Jan 1985
G. Govindaraj (deceased) and Adhikesavan and others Vs Secretary to Govt. of Tamil Nadu (Home) (Accommodation), Madras and The Accommodation Controller, Madras
Madras High Court · (1985) 01 MAD CK 0009
High Courts23 Jan 1985
N. Ambrose and others Vs The Executive Officer, Karungal Town Panchayat, (Selection Grade), Kanyakumari District and The Government of Tamil Nadu, by the District Collector, Kanyakumari at Nagercoil
Madras High Court · (1985) 01 MAD CK 0002
High Courts22 Jan 1985
The State of Tamil Nadu and Another Vs N.F. Veeraraghavan and Others
Madras High Court · (1986) ILR (Mad) 131 : (1985) 2 MLJ 435
High Courts22 Jan 1985
Sankaran Vs The Food Inspector-X Division, Tiruchirapalli Municipality, Tiruchirapalli
Madras High Court · (1985) LW(Cri) 33
High Courts22 Jan 1985
Coromandal Prodorite Pvt. Ltd. Vs Govt. of India and Others
Madras High Court · (1986) 7 ECC 1 : (1985) 20 ELT 257
Central Excise Rules, 1944 — Rule 10, 10(1)Central Excises and Salt Act, 1944 — Section 2, 3
High Courts22 Jan 1985
D.K. Javer and Others Vs The State
Madras High Court · (1985) CriLJ 1572
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Jan 1985
Sangu Chakra Hotels Private Limited Vs The State of Tamil Nadu
Madras High Court · (1985) 60 STC 125
Tamil Nadu General Sales Tax Act, 1959 — Section 17(1), 3, 3(1), 3(2), 32(1)
High Courts21 Jan 1985
State Vs Subbian Chettiar and Shanmugham
Madras High Court · (1985) LW(Cri) 140
Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 378Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts19 Jan 1985
Y. Rangahathan and Another Vs P.L.N. Gupta and Others
Madras High Court · AIR 1985 Mad 348 : (1986) 99 LW 552
Arbitration Act, 1940 — Section 31, 31(3), 31(4), 41
High Courts18 Jan 1985
M. Mani Vs D. Ramalingam
Madras High Court · (1985) 01 MAD CK 0006
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i), 10(3)(c), 10(3)(c), 10(3)(f)(i)
High Courts17 Jan 1985
Union of India Vs K.R. Abdul Majeed and another
Madras High Court · (1985) LW(Cri) 247
Criminal Procedure Code, 1973 (CrPC) — Section 377(2)
High Courts11 Jan 1985Dismissed
Pownambal Ammal Mudaliar and others Vs P. Balasubramanta Mudaliar and another
Madras High Court · (1985) 01 MAD CK 0042
Contract Act, 1872 — Section 16Transfer of Property Act, 1882 — Section 39