High Courts05 Dec 1984
K. Ramaprasad Vs Record Officer and Special Tahsildar, No. 1, Tenancy Record and Others
Madras High Court · (1985) 98 LW 413 : (1985) 2 MLJ 212
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,411 of 5,229
High Courts05 Dec 1984
V.D. Swami and Co. Ltd. Vs The Chief Engineer, Public Health Engineering Department, Govt. of Kerala and Others
Madras High Court · (1986) 99 LW 817 : (1987) 1 MLJ 120
High Courts05 Dec 1984
The Madras Wines Vs B. Abraham
Madras High Court · (1985) 98 LW 373 : (1985) 2 MLJ 285
High Courts05 Dec 1984
Gemini Metal Works Vs Union of India and Others
Madras High Court · (1986) 7 ECC 51 : (1985) 5 ECR 2457 : (1985) 22 ELT 27 : (1986) ILR (Mad) 139 : (1985) 98 LW 767
Customs Act, 1962 — Section 111, 112
High Courts05 Dec 1984
Chinnamma and Others Vs State of Tamil Nadu and Another
Madras High Court · AIR 1986 Mad 55 : (1985) ILR (Mad) 97
Land Acquisition Act, 1894 — Section 17(1), 17(4)
High Courts05 Dec 1984
Deputy Commercial Tax Officer and The District Revenue Officer, Thanjavur Vs Azha Kumari
Madras High Court · (1984) 12 MAD CK 0007
Tamil Nadu General Sales Tax Act, 1959 — Section 24(1), 24(2)
High Courts04 Dec 1984
S. Alphonse and Others Vs The District Supply Officer and Others
Madras High Court · (1986) 1 MLJ 1
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3
High Courts04 Dec 1984
Commissioner of Income Tax Vs S.K. Ulagammal Achi
Madras High Court · (1987) 166 ITR 210
High Courts04 Dec 1984
S. Alphone Vs District Supply Officer, Nagarcoil and Others
Madras High Court · AIR 1986 Mad 20
High Courts03 Dec 1984
VINOD KUMAR DIDWANIA Vs INCOME TAX OFFICER and Others
Madras High Court · (1987) 59 CTR 255
Income Tax Act, 1961 — Section 271(1)(c)
High Courts03 Dec 1984
Vinod Kumar Didwania Vs Income Tax Officer, Central Circle III, Madras and Others
Madras High Court · (1986) 159 ITR 91
Income Tax Act, 1961 — Section 131, 132, 139(1), 139(2), 142(1)
High Courts03 Dec 1984
Chinniah Ambalagarar Vs Govindan Ambalagarar
Madras High Court · (1984) 12 MAD CK 0001
Evidence Act, 1872 — Section 115, 17(1)(b), 91
High Courts30 Nov 1984Allowed
Saraswathi Vs Sivaswami
Madras High Court · (1984) 11 MAD CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts30 Nov 1984
Juliet Vasantha Vs Antony Marimuthu
Madras High Court · (1985) CriLJ 1613 : (1985) 2 RCR(Criminal) 422
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Nov 1984
SECOND Income Tax OFFICER Vs N. R. GOPALAKRISHANAN.
Madras High Court · (1986) 17 ITD 819
High Courts29 Nov 1984
Thamizharasan Vs State
Madras High Court · (1984) LW(Cri) 272
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts28 Nov 1984Allowed
K. Anthony Savarimuthu and Others Vs The Director of School Education and Others
Madras High Court · (1986) ILR (Mad) 187
Constitution of India, 1950 — Article 14, 16, 226, 309Tamil Nadu Recognised Private School (Regulation) Amendment Rules, 1975 — Rule 15(6)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19, 50
High Courts28 Nov 1984
Associated Publishers (Madras) Ltd. Vs Govt. of Tamilnadu and Others
Madras High Court · (1985) 1 LLJ 63
Apprentices Act, 1961 — Section 36Industrial Disputes Act, 1947 — Section 10Payment of Bonus Act, 1965 — Section 10, 36
High Courts28 Nov 1984
Yeswant Hiralal Veecumsee Vs Usha Kumar Betala and Others
Madras High Court · AIR 1985 Mad 272 : (1985) 98 LW 146
Arbitration Act, 1940 — Section 34, 39(1)
High Courts27 Nov 1984
Meenakshisundaram and Vadivelmurugan Vs State
Madras High Court · (1985) LW(Cri) 53
Prevention of Food Adulteration Act, 1954 — Section 13(5)