High Courts10 Nov 1983
Jaikrishandas Vs Chiruthai Ammal and Another
Madras High Court · (1985) 1 ACC 81 : AIR 1984 Mad 321 : (1984) 97 LW 352
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,438 of 5,229
High Courts09 Nov 1983
N.M.H. Rasheeda Bivi Vs V.R. Sreepathy
Madras High Court · AIR 1984 Mad 62 : (1983) 96 LW 677
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 10(4)(1), 2(8)
High Courts09 Nov 1983
Commissioner of Income Tax, Coimbatore Vs Meenakshi Bankers
Madras High Court · (1984) 41 CTR 219 : (1985) 152 ITR 132
Income Tax Act, 1961 — Section 187, 188
High Courts09 Nov 1983
Swadeshi Cotton Mills Thozhilalar Shemanala Padukappu Union Vs National Textiles Corporation Limited and Others
Madras High Court · (1984) 97 LW 149 : (1984) 1 MLJ 228
Companies Act, 1956 — Section 620Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 12(3)
High Courts09 Nov 1983
Commissioner of Income Tax, Tamil Nadu, Madras Vs Express Newspapers Pvt. Ltd.
Madras High Court · (1984) 149 ITR 311
Direct Taxes (Amendment) Act, 1974 — Section 22Income Tax Act, 1961 — Section 139(2), 156, 271, 271(1)
High Courts09 Nov 1983
Roshan Beevi and Others Vs Joint Secretary to Government of Tamil Nadu and Others
Madras High Court · (1984) 15 ELT 289
Constitution of India, 1950 — Article 20(3), 21, 22, 22(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 160(1), 164, 167(1), 2, 36(1)Evidence Act, 1872 — Section 24, 25, 26, 27
High Courts09 Nov 1983
Controller of Estate Duty Vs R. Arvamudham
Madras High Court · (1985) 156 ITR 341
Estate Duty Act, 1953 — Section 10
High Courts08 Nov 1983
Commissioner of Income Tax, Tamil Nadu-I Vs Bimetal Bearings Ltd. Commissioner of Income Tax, Tamil Nadu-I Vs Wheel and Rim Company of India Ltd. Paramakalyani Education Society Vs Commissioner of Income Tax, Madras Commissioner of Income Tax, Tamil Nadu-II Vs Paramakalyani Education Society
Madras High Court · (1984) 40 CTR 141 : (1985) 152 ITR 85
Income Tax Act, 1961 — Section 10(22), 10(22A), 11, 13, 13(1)
High Courts08 Nov 1983
Commissioner of Income Tax, Tamil Nadu-II Vs Sundaram Fastreners Limited
Madras High Court · (1984) 40 CTR 206 : (1985) ILR (Mad) 197 : (1984) 149 ITR 773
Income Tax Act, 1961 — Section 256(1), 32, 35, 35(2), 36(1)
High Courts08 Nov 1983
Commissioner of Income Tax Vs Paramakalyani Education Society
Madras High Court · (1984) 16 TAXMAN 235
Income Tax Act, 1961 — Section 10(22), 10(22A), 11, 13, 13(1)(c)
High Courts07 Nov 1983
M.A. Murugappan Vs Commissioner of Wealth Tax
Madras High Court · (1984) 42 CTR 35 : (1985) 153 ITR 628 : (1985) 153 ITR 626 : (1985) 21 TAXMAN 419
Wealth Tax Act, 1957 — Section 17(1), 17(1B), 2
High Courts07 Nov 1983
Commissioner of Income Tax, Tamil Nadu-IV, Madras Vs India Silk House
Madras High Court · (1984) 41 CTR 210 : (1985) 152 ITR 79 : (1984) 18 TAXMAN 333
Income Tax Act, 1961 — Section 37
High Courts04 Nov 1983
S. Viswanathan and Others Vs Deputy Registrar of Cooperative Societies, Credit, Madras and Others
Madras High Court · (1984) 1 LLJ 405
Industrial Disputes Act, 1947 — Section 18(1)
High Courts03 Nov 1983Allowed
A. Venkatesan Vs The Union of India (UOI) and Others
Madras High Court · (1983) 11 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 11, 12, 13, 14
High Courts02 Nov 1983
The State of Tamil Nadu Vs Sasman and Company
Madras High Court · (1984) 57 STC 160
Tamil Nadu General Sales Tax Act, 1959 — Section 22(2), 22(3)
High Courts01 Nov 1983
T.K. Govindarajulu Naidu Vs B. Dhanraj
Madras High Court · AIR 1984 Mad 4
Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1973 — Section 10(2)
High Courts01 Nov 1983
Commissioner of Income Tax, (Central), Madras Vs Shri Agastyar Trust
Madras High Court · (1984) 149 ITR 609
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 11(4), 12, 13, 2(15)
High Courts01 Nov 1983
Commissioner of Income Tax, Tamil Nadu-IV Vs Official Liquidator
Madras High Court · (1984) 40 CTR 114 : (1985) 151 ITR 781
High Courts30 Oct 1983
Amurtanjan Ltd. And Amrutanjan Limited Vs Metha Unani Pharmacy and Co. Harikishandas Hiralal
Madras High Court · (1984) LW(Cri) 91
Penal Code, 1860 (IPC) — Section 195, 340
High Courts28 Oct 1983
Mohammed Oomer Vs The Sub-Collector (Appellate Authority under the Tamil Nadu Debt Relief Act) and Another
Madras High Court · (1984) 97 LW 521 : (1984) 2 MLJ 417