High Courts08 Aug 1983
Commissioner of Income Tax Vs Mysore Premier Metal Factory
Madras High Court · (1985) 156 ITR 671
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,445 of 5,229
High Courts08 Aug 1983
Chinnaswamy and Others Vs State
Madras High Court · (1983) CriLJ 1761
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 145, 482
High Courts05 Aug 1983Allowed
Asia Tobacco Company Ltd. Vs Assistant Collector of Central Excise and Another
Madras High Court · (1984) 2 ECC 160
Central Excises and Salt Act, 1944 — Section 4
High Courts05 Aug 1983
Shantha Ammal and Others Vs Arasadi Karpaga Vinayagar Temple
Madras High Court · (1983) 96 LW 663 : (1984) 1 MLJ 36
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts04 Aug 1983
Mrs. Mehru Belgam Vala and Others Vs G. Bell and Co. and Others
Madras High Court · (1984) 1 MLJ 139
High Courts04 Aug 1983
Indo Burma Stationery and Paper Stores Vs State of Tamil Nadu
Madras High Court · (1984) 57 STC 290
Tamil Nadu General Sales Tax Rules, 1959 — Rule 26(9), 3(1)
High Courts04 Aug 1983
Mehru Belgam Vala and Others Vs G. Bell and Co. and Others
Madras High Court · AIR 1983 Mad 351 : (1984) 150 ITR 51 : (1983) 96 LW 493
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Partnership Act, 1932 — Section 14, 32
High Courts03 Aug 1983
M.K. Natesa Mudaliar and Sons by Partner M.K. Natesa Mudaliar and Another Vs P. Subramaniam
Madras High Court · (1984) 1 MLJ 56
High Courts03 Aug 1983
North Arcot District Co-operative Supply and Marketing Society Ltd. Vs Commissioner of Income Tax
Madras High Court · (1987) 165 ITR 623
Income Tax Act, 1961 — Section 32, 34, 36(1), 37, 41
High Courts03 Aug 1983
Commissioner of Income Tax, Tamil Nadu Vs Carborundum Universal Ltd.
Madras High Court · (1984) 149 ITR 759
Income Tax Act, 1922 — Section 13
High Courts01 Aug 1983
Commissioner of Income Tax, Tamil Nadu-II Vs Lucas-tvs Limited
Madras High Court · (1984) 149 ITR 771
Income Tax Act, 1961 — Section 32, 35, 35(2)
High Courts29 Jul 1983
Sesharal Bajna Vs V.C. Subramanian
Madras High Court · (1984) 1 MLJ 144
Negotiable Instruments Act, 1881 (NI) — Section 13, 20
High Courts29 Jul 1983
P. Ayya Naidu (Deceased) (By Legal Representatives) Vs Commissioner of Gift-tax
Madras High Court · (1983) ILR (Mad) 384 : (1985) 152 ITR 499
Gift Tax Act, 1958 — Section 5(1)
High Courts28 Jul 1983
K.P. Murugesan and Others Vs State and Others
Madras High Court · (1983) 07 MAD CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 482
High Courts28 Jul 1983
Kodiyambal Ammal Vs N.V. Ananthakrishnan and Another
Madras High Court · (1983) 2 MLJ 529
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(2)
High Courts27 Jul 1983
V. Krishna Chettiar Vs Commissioner of Income Tax
Madras High Court · (1984) 150 ITR 455
Income Tax Act, 1961 — Section 139, 139(1), 139(4)
High Courts27 Jul 1983
Commissioner of Income Tax Vs M. Ramaswamy
Madras High Court · (1985) 57 CompCas 7 : (1985) 151 ITR 122
Income Tax Act, 1961 — Section 256, 256(2), 45
High Courts27 Jul 1983
V. Radhakrishnan (Deceased) by his Lrs. Ors. Vs Indian Bank and Another
Madras High Court · (1986) 2 LLJ 443
Constitution of India, 1950 — Article 226, 306Tamil Nadu Shops and Establishments Act, 1947 — Section 41(1)
High Courts26 Jul 1983Allowed
Rajeshwari Vs United India Insurance Company and Others
Madras High Court · (1983) 07 MAD CK 0050
Civil Procedure Code, 1908 (CPC) — Section 151, 24Constitution of India, 1950 — Article 227Government of India Act, 1915 — Section 107