High Courts05 Mar 1984Allowed
P. Andisamy Vs The Government of Tamil Nadu and Another
Madras High Court · (1985) ILR (Mad) 387
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,430 of 5,229
High Courts03 Mar 1984
Commissioner of Income Tax Vs P. Sarada
Madras High Court · (1985) 154 ITR 387
Income Tax Act, 1961 — Section 2(22), 2(6A)
High Courts03 Mar 1984
Commissioner of Wealth-tax Vs D.C. Barley Dharmaraja and Others
Madras High Court · (1986) 158 ITR 369
Wealth Tax Act, 1957 — Section 5(1)Wealth Tax Rules, 1957 — Rule 2(1)
High Courts03 Mar 1984
Commissioner of Income Tax, Tamil Nadu Vs Ennore Foundries Limited
Madras High Court · (1985) 45 CTR 321 : (1985) 151 ITR 464
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80
High Courts03 Mar 1984
Commissioner of Income Tax Vs Tamil Nadu Industrial Development Corporation Ltd.
Madras High Court · (1984) 03 MAD CK 0002
Income Tax Act, 1961 — Section 57
High Courts02 Mar 1984
Commissioner of Income Tax Vs P.R.L. Abubacker
Madras High Court · (1987) 163 ITR 348
Income Tax Act, 1961 — Section 147(A)
High Courts02 Mar 1984
Commissioner of Gift Tax Vs Muthukumaraswamy Mudaliar and Another
Madras High Court · (1985) 47 CTR 334 : (1986) 159 ITR 694
Gift Tax Act, 1958 — Section 29
High Courts29 Feb 1984Allowed
State of Tamil Nadu and Another Vs The Saroja Mills Ltd.
Madras High Court · (1985) ILR (Mad) 351
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 40, 6
High Courts29 Feb 1984
X-Quiz-It Vs State of Tamil Nadu
Madras High Court · (1985) 6 ECC 160 : (1986) 25 ELT 6 : (1985) 60 STC 97
Central Sales Tax Act, 1956 — Section 14
High Courts28 Feb 1984
The Management of Antiseptic (Journal) 326, Thambu Chetty Street, Madras-1 Vs A. Gangadharan and The Government of India
Madras High Court · (1984) 2 LLJ 232 : (1985) 1 MLJ 1
Industrial Disputes Act, 1947 — Section 25G
High Courts27 Feb 1984
Commissioner of Income Tax Vs B.A. Balasubramaniam and Bros.
Madras High Court · (1984) 40 CTR 217 : (1985) 152 ITR 529
Income Tax Act, 1961 — Section 271(1)
High Courts24 Feb 1984Allowed
Vellay Gounder Vs G.N. Thangavelu and Others
Madras High Court · (1985) ILR (Mad) 378
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 115, 2(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 51, 51(3)Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(22), 61(3), 77, 77(3), 78
High Courts23 Feb 1984
The Madras Pinto and Rotary Oil Owners' Association and Others Vs The Commissioner
Madras High Court · (1984) 2 MLJ 328
High Courts23 Feb 1984Allowed
P.S. Ponnudurai Pandian Vs State Bank of India and Others
Madras High Court · (1985) ILR (Mad) 272
Civil Procedure Code Amendment Act, 1982 — Section 326Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(1)
High Courts23 Feb 1984
P.S. Ponnudurai Pandian Vs State Bank of India, Tuticoria branch, thro' its branch Manager, Tuticorin and Others
Madras High Court · (1985) ILR (Mad) 272
Civil Procedure Code, 1908 (CPC) — Section 65
High Courts23 Feb 1984
Ayyavoo Chettiar and Others Vs Inspector of Police, Ennore Circle. Ennore, Kuppuraj and others and The State
Madras High Court · (1984) LW(Cri) 112
Criminal Procedure Code, 1973 (CrPC) — Section 111
High Courts21 Feb 1984
Deputy Commissioner (CT), Coimbatore Vs A.N. Angamuthu Mudaliar and Sons
Madras High Court · (1986) 63 STC 135
Tamil Nadu General Sales Tax Rules, 1959 — Rule 6
High Courts21 Feb 1984
Marappa Gounder and Others Vs Sellappa Gounder and Others
Madras High Court · AIR 1985 Mad 183 : (1984) 97 LW 617
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts21 Feb 1984
Controller of Estate Duty Vs A.M. S. Habibullah
Madras High Court · (1984) 40 CTR 222 : (1985) 153 ITR 259 : (1985) 153 ITR 258 : (1984) 19 TAXMAN 205
Estate Duty Act, 1953 — Section 64(3)
High Courts20 Feb 1984Allowed
A. Nesamony Vs The State of Tamil Nadu and Another
Madras High Court · (1984) LW(Cri) 107
Criminal Procedure Code, 1973 (CrPC) — Section 482