High Courts18 Oct 1983
W. Pappammal Vs I. Chidambaram
Madras High Court · AIR 1984 Mad 70 : (1983) 96 LW 599 : (1984) 1 MLJ 148
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,440 of 5,229
High Courts18 Oct 1983
Commissioner of Income Tax Vs Rambal (P) Ltd.
Madras High Court · (1984) 42 CTR 45 : (1988) 169 ITR 50
Income Tax Act, 1961 — Section 80A, 80A(2), 80B(5), 80I
High Courts07 Oct 1983
Bole Naidu Vs N. Kothandarama Pillai and others
Madras High Court · (1983) 10 MAD CK 0036
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 114, 115General Clauses Act, 1897 — Section 3(2)
High Courts07 Oct 1983
Pichai Pillai Konar Vs Krishnaswami Konar and Others
Madras High Court · (1984) 97 LW 190 : (1984) 2 MLJ 160
Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 60Transfer of Property Act, 1882 — Section 123
High Courts07 Oct 1983
Kulittalai Cane Farms P. Ltd. Vs State of Tamil Nadu (By Commissioner of Agrl. I.T.)
Madras High Court · (1985) 151 ITR 468
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 65
High Courts07 Oct 1983
Best and Crompton Engineering Ltd. Vs P.S. Jagdeesan (deceased) and Others
Madras High Court · AIR 1984 Mad 1 : (1983) 96 LW 648
Presidency Small Cause Courts Act, 1882 — Section 60, 61, 91
High Courts07 Oct 1983
Franco Wheeler by Proprietor, A.R. Dass Vs State Industries Promotion Corporation of Tamil Nadu Ltd. and Another
Madras High Court · (1984) 2 MLJ 461
Constitution of India, 1950 — Article 226
High Courts07 Oct 1983
T.M. Mohana Vs V. Kannan
Madras High Court · AIR 1984 Mad 14 : (1983) 96 LW 595 : (1984) 1 MLJ 134
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2(1), Order 13 Rule 2(2), Order 7 Rule 18(2), Order 8 Rule 1(2)
High Courts07 Oct 1983
Puthutotam Estates (1943) Ltd. Vs State of Tamil Nadu
Madras High Court · (1984) 42 CTR 57 : (1984) 148 ITR 341
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5, 5(3)
High Courts06 Oct 1983
Commissioner of Income Tax, Tamil Nadu-IV, Madras Vs Sundaram Industries (P) Ltd.
Madras High Court · (1984) 42 CTR 316 : (1985) 151 ITR 769
Companies (Profits) Surtax Rules, 1964 — Rule 1, 4Income Tax Act, 1961 — Section 10, 80A, 80K, 80M, 99(1)
High Courts05 Oct 1983
Commissioner of Income Tax Vs Tibruz Mustafa Bilgen
Madras High Court · (1986) 157 ITR 723
Income Tax Act, 1961 — Section 45, 47, 52, 52(2)
High Courts05 Oct 1983
The Management of Indian Bank Vs The Presiding Officer, Industrial Tribunal (Central Government) High Court Premises and Another
Madras High Court · (1984) 2 MLJ 390
Industrial Disputes Act, 1947 — Section 2(k)
High Courts04 Oct 1983
Baskaran and Others Vs State
Madras High Court · (1984) LW(Cri) 57
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Oct 1983
Commissioner of Income Tax, Tamil Nadu-II Vs Madras Rubber Factory Limited: (No. 2)
Madras High Court · (1984) 149 ITR 411
Income Tax Act, 1961 — Section 35B, 37
High Courts03 Oct 1983
Commissioner of Income Tax Vs Devi Educational Institution and Others
Madras High Court · (1984) 43 CTR 48 : (1985) 153 ITR 571
Income Tax Act, 1961 — Section 10(22), 11, 12(2), 80G
High Courts30 Sept 1983
Sing aravelu Vs State
Madras High Court · (1985) LW(Cri) 336
Criminal Procedure Code, 1973 (CrPC) — Section 313Madras City Police Act, 1888 — Section 75
High Courts29 Sept 1983
Tube Suppliers Ltd. Vs Commissioner of Income Tax
Madras High Court · (1985) 152 ITR 694
Income Tax Act, 1961 — Section 32, 32(1), 72
High Courts28 Sept 1983
Sivagnana Vadivu Nachiar Vs Controller of Estate Duty
Madras High Court · (1983) 09 MAD CK 0043
Estate Duty Act, 1953 — Section 10, 5
High Courts28 Sept 1983
L.G. Balakrishnan and Bros. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1985) 151 ITR 270
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 10(2), 147, 2(47), 80J, 84Wealth Tax Act, 1957 — Section 5(1)
High Courts28 Sept 1983
Commissioner of Income Tax, Tamil Nadu-I Madras Vs E.V. Rajan
Madras High Court · (1985) 151 ITR 189
Income Tax Act, 1961 — Section 271(1)