High Courts30 Jan 1984
Meyyappa Chettiar and Another Vs K.N. Balakrishrian and Another
Madras High Court · AIR 1984 Mad 135 : (1984) 97 LW 108 : (1984) 1 MLJ 314
Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1973 — Section 14(1), 25
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,432 of 5,229
High Courts27 Jan 1984
C.M. Khaja Hussain Vs R. Rajamani and Others
Madras High Court · (1984) 97 LW 375 : (1984) 2 MLJ 202
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts27 Jan 1984
A.S. Shaik Fathima and Others Vs Omer Cloth Store and Others
Madras High Court · AIR 1986 Mad 90 : (1985) ILR (Mad) 158 : (1985) 98 LW 311
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 14(1), 25Thailand Buildings (Lease and Rent Control) Act, 1960 — Section 10(8)
High Courts27 Jan 1984
S. Parvathammal Vs Commissioner of Income Tax
Madras High Court · (1987) 163 ITR 161
Income Tax Act, 1961 — Section 256(1), 78(2)
High Courts27 Jan 1984
Coimbatore Club Vs Wealth-tax Officer
Madras High Court · (1984) 43 CTR 38 : (1985) 153 ITR 172
Wealth Tax Act, 1957 — Section 3
High Courts27 Jan 1984
Gnanasekaran Vs State by Inspector of Police, C.C.I.W, C.I.D, Cuddalore
Madras High Court · (1984) LW(Cri) 44
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 409Tamil Nadu Co-operative Societies Act, 1961 — Section 65
High Courts25 Jan 1984
Commissioner of Income Tax, (Central), Madras Vs Alagappa Cotton Mills
Madras High Court · (1984) 41 CTR 230 : (1984) 149 ITR 640
Income Tax Act, 1961 — Section 143, 144, 170, 187(2), 188
High Courts25 Jan 1984
State of Tamil Nadu Vs Indian Eyelets Industries
Madras High Court · (1984) 55 STC 354
Tamil Nadu General Sales Tax Act, 1959 — Section 69
High Courts25 Jan 1984
Amin and Co. Vs Southern Roadways Ltd., Madurai
Madras High Court · AIR 1985 Mad 287 : (1984) 97 LW 656 : (1985) 1 MLJ 78
Carriers Act, 1865 — Section 8, 9
High Courts24 Jan 1984
Chinnamman and Co., Pollachi and Another Vs Tamil Nadu Electricity Board, Madras and Others
Madras High Court · AIR 1986 Mad 302
Constitution of India, 1950 — Article 226
High Courts24 Jan 1984
Commissioner of Income Tax Vs L. Venkatapathy
Madras High Court · (1987) 163 ITR 178
Income Tax Act, 1961 — Section 14, 4, 56, 80Land Acquisition Act, 1894 — Section 34
High Courts23 Jan 1984
R. Ramanathan Chettiar Vs Commissioner of Income Tax
Madras High Court · (1985) 152 ITR 493
Income Tax Act, 1961 — Section 2(14), 45
High Courts23 Jan 1984
S.P.G.C. Metal Industries Pvt. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1985) 152 ITR 484
Income Tax Act, 1961 — Section 32(1), 32A(2)
High Courts23 Jan 1984
Commissioner of Income Tax Vs R. Ramanathan Chettiar
Madras High Court · (1985) 152 ITR 489 : (1985) 20 TAXMAN 232
Income Tax Act, 1961 — Section 45, 48
High Courts23 Jan 1984
S. Parvathammal Vs Commissioner of Income Tax
Madras High Court · (1984) 01 MAD CK 0015
Income Tax Act, 1961 — Section 78(2)Partnership Act, 1932 — Section 30, 31, 42, 46
High Courts23 Jan 1984
Indian Duplicators Ltd. Vs State of Tamil Nadu
Madras High Court · (1984) 57 STC 263
Central Sales Tax Act, 1956 — Section 3, 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 34
High Courts20 Jan 1984
A. Selvaraj Vs State
Madras High Court · (1984) LW(Cri) 6
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 112Penal Code, 1860 (IPC) — Section 188
High Courts20 Jan 1984
K. Raju Vs Third Income Tax Officer, Circle I, Salem and Others
Madras High Court · (1985) 44 CTR 200 : (1985) 153 ITR 139 : (1985) 22 TAXMAN 523
Income Tax Act, 1961 — Section 132(8)(9A)
High Courts20 Jan 1984
A.P. Jain, Commercial Manager, Oswal Oil and Vanaspathi Industries, Madras Vs Bharat K. Parikh, rep. Oswal Agra Mills Ltd., Madras
Madras High Court · (1984) LW(Cri) 125
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Jan 1984
Ramakrishna Mills (Coimbatore) Limited Vs The Government of Tamil Nadu and Kovai Mavatta Dravida Pothu Thozhilalar Munnertra Sangam
Madras High Court · (1984) 2 LLJ 259
Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(4), 12(5)