High Courts08 Aug 1984Dismissed
Agma Nachiar (Died) and Others Vs Union of India (UOI)
Madras High Court · (1987) 13 ECR 295 : (1986) 26 ELT 925
Gold (Control) Act, 1968 — Section 12, 16, 16(1), 16(11), 16(3)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,419 of 5,229
High Courts08 Aug 1984
M/s. Buhari Sons Pvt. Ltd. Madras and A.M. Buhari, M.B. Buhari and M.C. Buhari Vs Asst. Registrar of Companies, Shastri Bhawan/ Madras
Madras High Court · (1985) LW(Cri) 93
Companies Act, 1956 — Section 58A(3)(c)Constitution of India, 1950 — Article 20
High Courts08 Aug 1984
East Asiatic Co. (India) Private Limited Vs State of Tamil Nadu
Madras High Court · (1987) 64 STC 25
Central Sales Tax Act, 1956 — Section 3, 5, 5(2)
High Courts07 Aug 1984
Sanghvi Brothers Vs The State of Tamil Nadu
Madras High Court · (1986) 63 STC 269
High Courts07 Aug 1984
Alagan and Others Vs Lakshmanan Servai
Madras High Court · (1984) 97 LW 389 : (1984) 2 MLJ 268
High Courts07 Aug 1984
Mrs. S. Sivanarul Vs The State of Tamil Nadu
Madras High Court · (1986) ILR (Mad) 159 : (1985) 2 LLJ 133
Constitution of India, 1950 — Article 13, 14, 21
High Courts07 Aug 1984
The State of Tamil Nadu Vs Sri Venkatesa Mills Ltd.
Madras High Court · (1986) 63 STC 141
Textiles Committee Act, 1963 — Section 5A(1)
High Courts07 Aug 1984
Sivanarul Vs State of Tamil Nadu and Vijaya Ananda
Madras High Court · (1986) ILR (Mad) 159 : (1985) 2 LLJ 133
High Courts07 Aug 1984
State of Tamil Nadu Vs Moopanar Family Charitable Trust
Madras High Court · (1984) 08 MAD CK 0011
Income Tax Act, 1961 — Section 28
High Courts07 Aug 1984Dismissed
Krishnaveni Ammal and another Vs Premavathi and 4 others
Madras High Court · (1984) 08 MAD CK 0002
Evidence Act, 1872 — Section 32(6)
High Courts03 Aug 1984
P.S.S. Sundar Rao (General Superintendent) Christian Medical College and Hospital, Vellore (Now Professor and Head of The Department of Biostatistic of The Christian Medical College) Vs Inspector of Factories Vellore
Madras High Court · (1984) 2 LLJ 237
Factories Act, 1948 — Section 2, 22(1), 6(1), 7(1)
High Courts01 Aug 1984Allowed
S.P. Sakthi Devi Vs The Collector of Salem and Others
Madras High Court · (1986) ILR (Mad) 118
Evidence Act, 1872 — Section 74, 76General Clauses Act, 1897 — Section 21
High Courts01 Aug 1984
Khaizar Basha Vs Indian Airlines Corporation, New Delhi
Madras High Court · AIR 1984 Mad 379
Air Corporations Act, 1953 — Section 45Constitution of India, 1950 — Article 14
High Courts01 Aug 1984
The Bombay Burmah Trading Corporation Ltd. Vs The State of Tamil Nadu
Madras High Court · (1986) 63 STC 411
High Courts01 Aug 1984
P. Kanniappan (Died) and Others Vs The State of Tamil Nadu
Madras High Court · (1986) 61 STC 25
Tamil Nadu General Sales Tax Act, 1959 — Section 17
High Courts01 Aug 1984
K. Krishnaveni Vs Appellate Asst. Commissioner of Income Tax, 'C' Range, Madras and Another
Madras High Court · (1984) 42 CTR 290 : (1985) 151 ITR 83
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 4, 64(1)
High Courts01 Aug 1984
Mariamman Industries Vs State of Tamil Nadu
Madras High Court · (1986) 61 STC 358
High Courts31 Jul 1984
State of Tamil Nadu Vs P. Ganesa Udayar
Madras High Court · (1988) 172 ITR 199
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 9(2)
High Courts31 Jul 1984
Deputy Commissioner (C.T.), Coimbatore Division, Coimbatore Vs Govardhana Engineering Industries
Madras High Court · (1986) 63 STC 109
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 12(5)
High Courts31 Jul 1984
T.O.M. Sariba Begum Vs Government of Tamil Nadu
Madras High Court · (1985) 5 ECC 45
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 22(1)