High Courts15 Oct 1984
R.S. Gopalan Vs The Currently In Charge and Managing Director L.I.C of India, Bombay and Others
Madras High Court · (1986) 1 LLJ 272
Constitution of India, 1950 — Article 21Life Insurance Corporation Act, 1956 — Section 21
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,415 of 5,229
High Courts13 Oct 1984
Workmen of Indian Bank Vs Management of Indian Bank
Madras High Court · (1985) 1 LLJ 6
Industrial Disputes Act, 1947 — Section 2, 9A
High Courts12 Oct 1984
S. Hidhayathullah Sahib Vs Commissioner of Income Tax
Madras High Court · (1986) 158 ITR 20
Income Tax Act, 1961 — Section 2(14)
High Courts12 Oct 1984
Popular Lungi Co. Vs Commissioner of Income Tax
Madras High Court · (1985) 44 CTR 181 : (1986) 158 ITR 656
Income Tax Act, 1961 — Section 209, 210, 212(1) 212(3A), 273, 273(C)
High Courts12 Oct 1984
Commissioner of Gift-tax Vs N. Jothi Kumar
Madras High Court · (1986) 157 ITR 785
Gift Tax Act, 1958 — Section 4(1), 5(1)
High Courts11 Oct 1984
Shelat Brothers and etc. Vs Lodd Narendradas and Others
Madras High Court · AIR 1985 Mad 95
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(3), 23
High Courts11 Oct 1984
Vaithianathan alias Muthukumaraswami Vs The Deputy Salt Commissioner, Govt. of India, Madras-6 and Kannappa Mudaliar
Madras High Court · (1984) 10 MAD CK 0001
High Courts28 Sept 1984
Assistant Registrar of Companies, Madras Vs R. Narayanaswamy and Others
Madras High Court · (1985) 57 CompCas 787
Companies Act, 1956 — Section 18(1), 58A(3)
High Courts27 Sept 1984
Gurusami Naicker Vs The State of Tamil Nadu and The Superintended of Prisons, Central Prison, Palayamkottai
Madras High Court · (1984) LW(Cri) 214
Criminal Procedure Code, 1973 (CrPC) — Section 433Prisons Act, 1894 — Section 30(2)
High Courts26 Sept 1984
Rukmani and Others Vs H.N. Thirumalai Chettiar
Madras High Court · AIR 1985 Mad 283 : (1985) 98 LW 83 : (1985) 1 MLJ 142
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 104(1), 104(2)Transfer of Property Act, 1882 — Section 44
High Courts25 Sept 1984
M/s. Jayabharatham and Co., 235, Royapettah High Road, Madras-14 Vs Susila Chari
Madras High Court · (1984) 09 MAD CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 417Limitation Act, 1963 — Section 29, 5, 9, 9(1)
High Courts25 Sept 1984
Arumainayagam and Another Vs The State
Madras High Court · (1985) CriLJ 1969
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 2, 2(ix), 7
High Courts21 Sept 1984
R. Veerappan Vs State
Madras High Court · (1984) LW(Cri) 244
Criminal Procedure Code, 1973 (CrPC) — Section 190Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts20 Sept 1984
Y. Silas Vs The District Collector
Madras High Court · (1986) 99 LW 737 : (1987) 1 MLJ 78
High Courts20 Sept 1984
K.AL.RM.RM. Alagappan Vs Rajaguru and Co.
Madras High Court · AIR 1985 Mad 353 : (1985) 98 LW 189 : (1985) 1 MLJ 331
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51, 55
High Courts20 Sept 1984
P.D. Cruz Vs St. Dominics Anglo Indian Girls High School
Madras High Court · (1984) 09 MAD CK 0006
High Courts19 Sept 1984
R. Ranganathan Vs Govt. of Tamilnadu and Others
Madras High Court · (1985) 2 LLJ 124
Constitution of India, 1950 — Article 14, 16, 21, 309
High Courts18 Sept 1984
Venkatachala Mudaliyar Vs Balambal
Madras High Court · AIR 1984 Mad 363 : (1984) 97 LW 473
Civil Procedure Code, 1908 (CPC) — Section 35Legal Practitioners (Fees) Rules, 1973 — Rule 7(2)Tamil Nadu Debt Relief Act, 1979 — Section 17, 17(6), 17(7)
High Courts18 Sept 1984Allowed
Annamalai Gounder and Sons. Prop. of Sri. Krissna Rice and Oil Mills Vs The Secretary to Government of India, Ministry of Reconstruction and Others
Madras High Court · (1985) ILR (Mad) 197