High Courts14 Jun 1984
Ramakrishnan Vs Commissioner of Income Tax and Others
Madras High Court · (1985) 151 ITR 9
Income Tax Act, 1961 — Section 132
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,425 of 5,229
High Courts14 Jun 1984
N. Ramakrishnan Vs Commissioner of Income Tax
Madras High Court · (1985) 20 TAXMAN 465
Constitution of India, 1950 — Article 226
High Courts13 Jun 1984Allowed
R. Chandran Vs State of Tamil Nadu
Madras High Court · (1984) 3 ECC 317
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
High Courts13 Jun 1984
R. Eswara Iyer and Others Vs State of Tamil Nadu
Madras High Court · (1986) 157 ITR 500
High Courts12 Jun 1984
S.K. Panchaksharam Mudaliar (Died) and Others Vs T.V. Kanniah Naidu and Others
Madras High Court · AIR 1986 Mad 156 : (1985) 98 LW 674
Specific Relief Act, 1963 — Section 20
High Courts12 Jun 1984
In the matter of the detenu Duraiswamy Mudaliar, etc., Seetha Vs Government of Tamil Nadu
Madras High Court · (1984) LW(Cri) 182
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 25
High Courts12 Jun 1984
Usuvathun Hasana Muslim Sangam Vs Board of Revenue (SE), Madras and Another
Madras High Court · AIR 1984 Mad 368 : (1985) ILR (Mad) 232
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 18(4), 51, 7
High Courts12 Jun 1984
Seetha Vs Government of Tamil Nadu and Another
Madras High Court · (1985) CriLJ 1115
High Courts11 Jun 1984Dismissed
The Tamil Nadu Electricity Board Vs D. Vasantha
Madras High Court · (1998) 2 CTC 542
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 33
High Courts11 Jun 1984
Gopalakrishnan Vs M.A.V. Veerappa Chettiar (Died) and Others
Madras High Court · AIR 1986 Mad 274 : (1985) 98 LW 539
Provincial Insolvency Act, 1920 — Section 37, 43
High Courts11 Jun 1984
Tirumathi Manoranjitham Vs The Authorised Officer (Land Reforms) and Another
Madras High Court · (1984) 97 LW 362 : (1984) 2 MLJ 474
High Courts22 May 1984
N.K. Ramiah Vs The Yadava Kalvi Nithi a Registered Society and Others
Madras High Court · AIR 1985 Mad 211
Constitution of India, 1950 — Article 12, 226Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 11, 53Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 8, 8(4)
High Courts27 Apr 1984
P.N. Venkatesa Chettiar Vs Annamalai Industrial Corporation
Madras High Court · (1984) 2 MLJ 92
High Courts27 Apr 1984
J. K. A. ASOKAN and Others Vs INCOME TAX OFFICER/WEALTH TAX OFFICER and Others
Madras High Court · (1986) 55 CTR 444
High Courts27 Apr 1984
M. Narayanaswamy Vs State of Tamil Nadu and Another
Madras High Court · (1984) 04 MAD CK 0021
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 13, 18
High Courts27 Apr 1984
J.K.A. Asokan and Others Vs Income Tax Officer/Wealth Tax Officer and Others
Madras High Court · (1986) 55 CTR 444
Income Tax Act, 1961 — Section 16A, 28, 7(2)
High Courts26 Apr 1984Dismissed
T.O.M. Sabitha Vs The Government of Tamil Nadu
Madras High Court · (1986) 7 ECC 72
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5Constitution of India, 1950 — Article 22, 226
High Courts25 Apr 1984
Dasari Gowri Kumari Vs Satyanarayana
Madras High Court · (1984) 04 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Section 146
High Courts25 Apr 1984
Commissioner of Income Tax, Tamil Nadu-I Vs Indian Overseas Bank
Madras High Court · (1984) 41 CTR 212 : (1985) 151 ITR 446
Income Tax Act, 1961 — Section 29
High Courts25 Apr 1984
Commissioner of Income Tax Vs K.N. Srinivasan
Madras High Court · (1985) 46 CTR 156 : (1987) 163 ITR 320
Income Tax Act, 1961 — Section 45, 54