COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,441 of 5,229

High Courts26 Sept 1983

Periaswamy Vs The Special Tahsildar (Adi Dravidam Welfare) Vridhachalam and Another

Madras High Court · AIR 1984 Mad 142 : (1984) ILR (Mad) 276

Constitution of India, 1950 — Article 31(2)Land Acquisition Act, 1894 — Section 17, 4(1), 6

High Courts23 Sept 1983

E.I.D. Parry (India) Limited Vs The Secy., Thanjavur Marketing Committee and Another

Madras High Court · (1984) 2 MLJ 211

Seeds Act, 1966 — Section 9

High Courts22 Sept 1983

India Beedi Leaves Vs State of Tamil Nadu

Madras High Court · (1984) 57 STC 190

Tamil Nadu General Sales Tax Act, 1959 — Section 2

High Courts22 Sept 1983

Mrs. Kunhane and Others Vs Rent Controller under the Act and Another

Madras High Court · (1984) 97 LW 415 : (1984) 2 MLJ 185

Civil Procedure Code, 1908 (CPC) — Section 18

High Courts21 Sept 1983

The State of Tamil Nadu Vs Eastern Acquatic Traders

Madras High Court · (1985) 58 STC 151

Central Sales Tax Act, 1956 — Section 5(3), 8(3)Central Sales Tax Rules, 1957 — Rule 13

High Courts20 Sept 1983

Universal Radiators Ltd. Vs Commissioner of Income Tax

Madras High Court · (1985) 153 ITR 556

Income Tax Act, 1961 — Section 36, 36(2), 41(4)

High Courts19 Sept 1983

Commissioner of Income Tax Vs Gordon Woodroffe and Co. (Madras) Private Ltd.

Madras High Court · (1990) 183 ITR 465

High Courts19 Sept 1983

Commissioner of Income Tax Vs S. Kamaraja Pandian

Madras High Court · (1984) 150 ITR 703

Income Tax Act, 1961 — Section 131, 68

High Courts16 Sept 1983

Krishna Ready and Others Vs S. Vasudevayya

Madras High Court · (1984) 1 MLJ 22

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)

High Courts16 Sept 1983

Kalimuthu and Others Vs Amma Muthu and Another

Madras High Court · (1984) LW(Cri) 59

Penal Code, 1860 (IPC) — Section 109, 494

High Courts15 Sept 1983

N. Sambaudan and Another Vs Saraswathi Ammal

Madras High Court · (1984) 97 LW 212 : (1984) 2 MLJ 116

Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 107

High Courts14 Sept 1983

Hindustan Machine Tools Ltd. and Others Vs Union of India and Another

Madras High Court · AIR 1985 Mad 130 : (1984) 97 LW 432

Civil Procedure Code, 1908 (CPC) — Section 20, 4Railways Act, 1890 — Section 80

High Courts14 Sept 1983Dismissed

P.E. Roopalinga Chettiar and Others Vs The Deputy Commissioner, H.R. and C.E. Dpepartment and Others

Madras High Court · (1984) ILR (Mad) 313

Manner of Proof of Professing Hindu Religious Rules — Rule 16, 18, 19, 2, 3Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 110, 116(2), 26, 43(3), 43(5)

High Courts14 Sept 1983Allowed

The State of Tamil Nadu and Others Vs K. Ramanathan and Others

Madras High Court · (1985) ILR (Mad) 160

Constitution of India, 1950 — Article 133(1), 14, 162, 19, 19(1)Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5Essential Commodities Rules, 1955 — Rule 8

High Courts14 Sept 1983

Premier Instruments Coimbatore Limited Vs The State of Tamil Nadu

Madras High Court · (1984) 57 STC 167

Tamil Nadu General Sales Tax Act, 1959 — Section 17

High Courts14 Sept 1983

T. Sivasankaran Vs H.K.N. Kacharlal Sowcar

Madras High Court · AIR 1984 Mad 37 : (1983) 96 LW 618 : (1984) 1 MLJ 155

Civil Procedure Code, 1908 (CPC) — Section 144Tamil Nadu Buildings (Lease and Rent Control) (Amendment) Act, 1973 — Section 18Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)

High Courts14 Sept 1983

Sun Paper Mill Ltd. and Others Vs Assistant Registrar of Companies

Madras High Court · (1986) 59 CompCas 320

Companies Act, 1956 — Section 58A, 58A(1), 58A(3), 58A(5)

High Courts14 Sept 1983

Indian Bank Ltd. Vs Commissioner of Income Tax

Madras High Court · (1985) 58 CompCas 30 : (1985) 152 ITR 557

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 6Income Tax Act, 1961 — Section 28

High Courts14 Sept 1983

Pugal Vs Kamala and Another

Madras High Court · AIR 1984 Mad 262 : (1984) 97 LW 236 : (1984) 1 MLJ 414

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 4

High Courts14 Sept 1983

P.E. Roopalinga Chettiar and others Vs Deputy Commissioner H.R. and C.E. Dept., Madras

Madras High Court · (1984) ILR (Mad) 313