High Courts13 Sept 1983
S. Ramachandran Vs The Special Tahsildar No. 18, Land Acquisition Lignite Project and Another
Madras High Court · (1984) 2 MLJ 257
Land Acquisition Act, 1894 — Section 12(2), 18
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,442 of 5,229
High Courts12 Sept 1983
Commissioner of Income Tax, Tamil Nadu-II Vs Kalpana Theatres
Madras High Court · (1985) 152 ITR 576
Income Tax Act, 1961 — Section 2(31)
High Courts09 Sept 1983
Koothanallur Town Panchayat Board Vs Mariam Beevi Ammal
Madras High Court · AIR 1985 Mad 50 : (1983) ILR (Mad) 295 : (1984) 97 LW 202
Tamil Nadu Panchayats Act, 1958 — Section 120Tamil Nadu Panchayats Rules — Rule 23
High Courts07 Sept 1983
P.A. Arumgam and Another Vs Inspector of Police, District Crime Branch Salem
Madras High Court · (1984) LW(Cri) 61
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts07 Sept 1983Allowed
A.K.N. Meenambal Vs The Secretary To Government of Tamil Nadu, Education Department, Fort Sr., George and Others
Madras High Court · (1984) ILR (Mad) 160
Land Acquisition Act, 1894 — Section 1, 2, 4(1), 5A, 9(1)
High Courts07 Sept 1983
V.N. Swaminathan Vs Commissioner of Income Tax, Tamil Nadu-III
Madras High Court · (1984) 150 ITR 375 : (1984) 18 TAXMAN 70
Wealth Tax Act, 1957 — Section 14, 14(5), 15(1), 15(5A)
High Courts07 Sept 1983
Commissioner of Income Tax, Tamil Nadu-I, Madras Vs Madras Fertilisers Limited
Madras High Court · (1984) 149 ITR 703 : (1985) 20 TAXMAN 349
Income Tax Act, 1961 — Section 194A, 201, 215
High Courts07 Sept 1983
Commissioner of Income Tax Vs Kasturi and Sons Limited
Madras High Court · (1985) 152 ITR 748
Income Tax Act, 1961 — Section 29, 31, 32, 32(1), 41(2)
High Courts07 Sept 1983
Commissioner of Income Tax, Madras Vs T.N. Krishnaswami
Madras High Court · (1984) 150 ITR 365
Income Tax Act, 1961 — Section 36(1)
High Courts06 Sept 1983
Mettur Chemicals and Industrial Corporation Limited Vs Inspecting Asst. Commissioner of I.T., Assessment Range-I, Salem
Madras High Court · (1984) 150 ITR 341
Income Tax Act, 1961 — Section 195, 201, 246
High Courts05 Sept 1983
The Management of Pithavadian Partners Vs Controlling Authority under the Payment of Gratuity Act, 1972 and Others
Madras High Court · (1984) ILR (Mad) 303 : (1984) 97 LW 162 : (1984) 2 MLJ 26
Payment of Gratuity Act, 1972 — Section 2(3)(b)Tamil Nadu Shops and Establishments Act, 1947 — Section 2(16)
High Courts05 Sept 1983
Income Tax Officer, Company Circle-II(I), Madras and Others Vs Vice-President, Income Tax Appellate Tribunal, Madras and Others
Madras High Court · (1984) 38 CTR 92 : (1985) 155 ITR 310
Income Tax Act, 1961 — Section 254(4)
High Courts05 Sept 1983
V.P. Hashumal, Sole Proprietor: Hashumals and Another Vs Sri Bombay Halwa House and Others Sri Bombay Halwa House and Others Vs Hashumal, Sole Proprietor, Hashumals and Another
Madras High Court · (1983) ILR (Mad) 213 : (1984) 97 LW 131 : (1984) 1 MLJ 200
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Constitution of India, 1950 — Article 133 (1)Transfer of Property Act, 1882 — Section 44
High Courts02 Sept 1983
C. Vadiappan and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1985) ILR (Mad) 354 : (1984) 97 LW 29 : (1984) 1 MLJ 96
High Courts01 Sept 1983
R. Mayaperuaml and Another Vs Azhagappan Nadar (died) and Others
Madras High Court · (1984) 97 LW 507 : (1984) 2 MLJ 422
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts01 Sept 1983
Seshasayee Paper and Boards Ltd., Erode Vs Appellate Collector of Customs and Central Excise, Madras and Another
Madras High Court · (1984) 15 ELT 3
Central Excise Rules, 1944 — Rule 49, 56ACentral Excises and Salt Act, 1944 — Section 3
High Courts01 Sept 1983
Dosky Machado Vs Francis Gomes
Madras High Court · (1984) 97 LW 224 : (1984) 2 MLJ 42
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 148, 151
High Courts31 Aug 1983
A. Soundarapandian Vs The State of Tamil Nadu and Others
Madras High Court · (1984) ILR (Mad) 53 : (1984) 1 MLJ 281
Land Acquisition Act, 1894 — Section 4(1)
High Courts31 Aug 1983
A. Soundarapandian Vs State of Tamil Nadu and Others
Madras High Court · AIR 1984 Mad 246 : (1984) 97 LW 80
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 5
High Courts30 Aug 1983
N. Rahmath and Others Vs Union of India and Others
Madras High Court · (1988) 38 ELT 425 : (1986) ILR (Mad) 287
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 3