High Courts04 Apr 1984
Commissioner of Income Tax Vs K.S.P. Shanmugavel Nadar and Others
Madras High Court · (1985) 153 ITR 596
Excess Profits Tax Act, 1940 — Section 17Income Tax Act, 1922 — Section 25(3)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,428 of 5,229
High Courts04 Apr 1984
Commissioner of Income Tax Vs V. Kumaraswami and Others
Madras High Court · (1987) 163 ITR 252
Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 64(1)
High Courts04 Apr 1984
Chief Engineer (Personnel) TNEB, Madras Vs K. Raman
Madras High Court · (1985) 1 LLJ 164 : (1984) 2 MLJ 137
Constitution of India, 1950 — Article 14, 19(1), 211, 226, 311(2)
High Courts04 Apr 1984
Commissioner of Income Tax, Tamil Nadu-III, Madras Vs Chinna Oomen
Madras High Court · (1984) 150 ITR 583
Income Tax Act, 1961 — Section 10(3)
High Courts03 Apr 1984
The Deputy Commissioner (C.T.), Coimbatore Division, Coimbatore-2 Vs Cheran Transport Corporation Limited
Madras High Court · (1985) 59 STC 95
High Courts03 Apr 1984
Sakthi Charities Vs Commissioner of Income Tax, Madras
Madras High Court · (1984) 41 CTR 192 : (1984) 149 ITR 624
Income Tax Act, 1961 — Section 11, 80G
High Courts31 Mar 1984
State of Tamil Nadu Vs P. Ganesa Udayar
Madras High Court · (1984) 03 MAD CK 0014
Income Tax Act, 1961 — Section 254Tamil Nadu Agricultural Income Tax Act, 1955 — Section 9(2)
High Courts30 Mar 1984
Subramania Gurukkal and Others Vs Arulmighu Thirurnaleswaraswamy Deity and Another
Madras High Court · AIR 1984 Mad 217 : (1984) 97 LW 243
Civil Procedure Code, 1908 (CPC) — Section 11Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 11, 43, 46, 8(2)
High Courts29 Mar 1984
Arul Murugan Traders Vs Rashtriya Chemicals and Fertilizers Ltd. and Another
Madras High Court · (1984) 97 LW 598 : (1984) 2 MLJ 375
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Contract Act, 1872 — Section 126, 128, 133, 140, 145
High Courts29 Mar 1984
Arul Murugan Traders Vs Rashtriya Chemicals and Fertilisers Ltd., Bombay and Another
Madras High Court · AIR 1986 Mad 161 : (1986) 59 CompCas 399 : (1984) 97 LW 598
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 126
High Courts27 Mar 1984
Kuppurajammal Vs Meenakshi Amnmal and Others
Madras High Court · AIR 1984 Mad 257 : (1984) 1 MLJ 404
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts27 Mar 1984
Pankajam and Others Vs Chinliaswamy Naidu
Madras High Court · AIR 1984 Mad 235 : (1985) ILR (Mad) 87 : (1984) 97 LW 207 : (1984) 1 MLJ 345
Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 16A
High Courts26 Mar 1984
A.R. Sudarsanam Vs Madras Purasawalkam Hindu Janopakara Saswatha Nidhi Ltd.
Madras High Court · (1986) 60 CompCas 282
Companies (Court) Rules, 1959 — Rule 9
High Courts23 Mar 1984
C.C. Rangabashyam Vs Ranjini Murugan and Vimala
Madras High Court · (1984) LW(Cri) 276
Criminal Procedure Code, 1973 (CrPC) — Section 203Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494
High Courts23 Mar 1984
A. Nabisa Beevi Vs The Manager, Canara Bank, Nagarcoil
Madras High Court · AIR 1984 Mad 249 : (1984) 97 LW 177 : (1984) 2 MLJ 22
Civil Procedure Code, 1908 (CPC) — Section 60(1), 69(1)
High Courts23 Mar 1984
Nellai Mavatta Cooli Thozhilalar Sangam Vs State of Tamil Nadu and Others
Madras High Court · (1984) 2 LLJ 270
Constitution of India, 1950 — Article 23
High Courts22 Mar 1984
Rajambal Vs Murugappan
Madras High Court · AIR 1985 Mad 284
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24
High Courts22 Mar 1984
Natarajan Vs Nachimuthu Chettiar and Another
Madras High Court · AIR 1985 Mad 39 : (1984) 97 LW 347
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(l), 2(6), 2(8), 25
High Courts21 Mar 1984
Kala Vs Commissioner of Police (Madras City), Madras and Others
Madras High Court · (1984) 03 MAD CK 0016
Constitution of India, 1950 — Article 226Tamil Nadu General Clauses Act, 1891 — Section 9Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 14, 3, 3(3), 67
High Courts20 Mar 1984
Commissioner of Income Tax Vs K.P.R. Rajah
Madras High Court · (1987) 163 ITR 2 : (1986) 29 TAXMAN 8
Income Tax Act, 1961 — Section 143, 64