High Courts03 Jul 1984
Commissioner of Income Tax Vs Tamil Nadu Industrial Development Corporation Ltd.
Madras High Court · (1991) 189 ITR 670
Income Tax Act, 1961 — Section 57
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,423 of 5,229
High Courts03 Jul 1984
B.K. Shankar Vs L.M. Rajalakshmi and Others
Madras High Court · AIR 1985 Mad 81
Tamil Nadu Buildings (Lease and Rent Control) Act, 1946 — Section 11Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 21, 25
High Courts03 Jul 1984
(In the matter of the detenu Gemini alias Lakshmanan, husband of the Petitioner) Kannika Vs State of Tamil Nadu, by Commissioner and Secretary to Government, Madras-9 and Another
Madras High Court · (1984) LW(Cri) 186
Penal Code, 1860 (IPC) — Section 309
High Courts03 Jul 1984
Commissioner of Income Tax Vs Ennore Foundries Ltd.
Madras High Court · (1985) 21 TAXMAN 349
Income Tax Act, 1961 — Section 256(1), 256(2), 80J, 80J(3), 84
High Courts02 Jul 1984
Ajit India Pvt. Ltd. Vs Raghava and Veera and Others
Madras High Court · AIR 1986 Mad 151 : (1985) 98 LW 14
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123, 124Presidency Towns Insolvency Act, 1909 — Section 11, 13, 8, 9(2)
High Courts02 Jul 1984
Commissioner of Gift Tax Vs Muthukumaraswamy Mudaliar
Madras High Court · (1984) 07 MAD CK 0008
Gift Tax Act, 1958 — Section 29
High Courts02 Jul 1984
Commissioner of Income Tax Vs P.R.L.S. Abubacker
Madras High Court · (1986) 26 TAXMAN 518
Income Tax Act, 1961 — Section 147(a)
High Courts29 Jun 1984
S. Mohammed Vs The State of Tamil Nadu and Another
Madras High Court · (1984) 2 MLJ 326
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 14, 14(l)(b), 15, 16
High Courts29 Jun 1984
S. Mohammed Vs State of Tamil Nadu and Others
Madras High Court · AIR 1985 Mad 173 : (1984) 97 LW 361
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18(1), 18(2)
High Courts29 Jun 1984
Dolton Printers Private Limited Vs The State of Tamil Nadu and Others
Madras High Court · (1985) 58 STC 137
High Courts29 Jun 1984
S. Alagarsami Vs State of Tamil Nadu and Others
Madras High Court · (1986) ILR (Mad) 148
Constitution of India, 1950 — Article 22(5)
High Courts27 Jun 1984
Raman and Co. Vs Union of India (UOI) and Others
Madras High Court · (1985) 1 ACC 138 : (1984) ACJ 637 : (1984) 97 LW 320
Railways Act, 1890 — Section 77(2)
High Courts27 Jun 1984
Deputy Commissioner (CT), Coimbatore Division, Coimbatore Vs N.C.R. Venkatesan
Madras High Court · (1986) 63 STC 86
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts27 Jun 1984
The State of Tamil Nadu Vs South India Drum Manufacturing Co.
Madras High Court · (1985) 60 STC 110
Central Sales Tax Act, 1956 — Section 10
High Courts27 Jun 1984
Raman and Co. Vs Union of India and Another
Madras High Court · AIR 1985 Mad 37 : (1984) 97 LW 320
Contract Act, 1872 — Section 151, 152, 161Evidence Act, 1872 — Section 101, 102, 103, 104Railways Act, 1890 — Section 77(1), 77(2)
High Courts27 Jun 1984
K.V. Gnanasambandam Vs State of Tamil Nadu and Another
Madras High Court · (1984) 06 MAD CK 0012
Constitution of India, 1950 — Article 309Prevention of Corruption Act, 1947 — Section 5(1)
High Courts27 Jun 1984
Sathyalaya Social and Cultural Organisation Vs The Station Director, Madras Doordarshan and Others
Madras High Court · AIR 1985 Mad 186
Cinematograph Act, 1952 — Section 7Constitution of India, 1950 — Article 226
High Courts27 Jun 1984
K. Rajendran Vs Government of Tamil Nadu and Others
Madras High Court · AIR 1985 Mad 44
Constitution of India, 1950 — Article 226
High Courts26 Jun 1984
Naraindas Menghraj Vs Controller of Estate Duty
Madras High Court · (1986) 53 CTR 430 : (1985) 156 ITR 697 : (1987) 33 TAXMAN 52
Trusts Act, 1882 — Section 82
High Courts25 Jun 1984
S. Kamatchi Vs Tamil Nadu State Transport Department
Madras High Court · (1985) 2 LLJ 101