High Courts18 Jul 1983
Secretary of Tamilnadu Electricity Board Accounts Subordinate Union Vs Tamilnadu Electricity Board and Others
Madras High Court · (1984) 2 LLJ 478
Industrial Disputes Act, 1947 — Section 9A
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,447 of 5,229
High Courts17 Jul 1983
K. Meyyappan Vs The Asst. General Manager, Staff Department, Bank of Madura Limited, Madras-2
Madras High Court · (1984) 1 LLJ 50
Constitution of India, 1950 — Article 311Specific Relief Act, 1963 — Section 14(1), 41
High Courts16 Jul 1983
Southern Traders Vs Commercial Tax Officer
Madras High Court · (1984) 56 STC 51
Tamil Nadu General Sales Tax Act, 1959 — Section 24(3)
High Courts16 Jul 1983
K.R. Karalan Vs Southern Roadways Ltd.
Madras High Court · (1984) LW(Cri) 104
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Jul 1983
State by Public Prosecutor Vs S. Rajagopal
Madras High Court · (1984) LW(Cri) 71
Factories Act, 1948 — Section 6(1)Factories Rules — Rule 3, 4
High Courts15 Jul 1983
Deputy Commissioner (C.T.), Coimbatore Division, Coimbatore Vs M. Murugesan and Bros.
Madras High Court · (1985) 58 STC 143
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 22, 22(2), 3, 3(1)
High Courts15 Jul 1983
The State of Tamil Nadu Vs Prem Electrical Conductors (M.) Pvt. Ltd.
Madras High Court · (1984) 57 STC 29
High Courts15 Jul 1983
Lodge Malaysia and Others Vs Tamil Nadu Real Estates and Another
Madras High Court · (1983) 2 MLJ 550
Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 12(2)
High Courts15 Jul 1983
Dina Malar Publications Vs The Tiruchirapalli Municipality and Others
Madras High Court · (1983) ILR (Mad) 395 : (1984) 97 LW 365 : (1984) 2 MLJ 306
High Courts15 Jul 1983
The State of Tamil Nadu Vs Kutty Flush Doors and Furniture Company
Madras High Court · (1984) 57 STC 223
Tamil Nadu General Sales Tax Act, 1959 — Section 36, 36(3)
High Courts15 Jul 1983
Ramakrishnan Vs The State of Tamil Nadu and Another
Madras High Court · (1983) CriLJ 1763
Criminal Procedure Code, 1973 (CrPC) — Section 432(2), 482Penal Code, 1860 (IPC) — Section 302
High Courts14 Jul 1983
P. Pragasam Vs The Union of India (UOI) and Others
Madras High Court · (1983) 07 MAD CK 0044
Constitution of India, 1950 — Article 226, 311, 32
High Courts14 Jul 1983
Commissioner of Income Tax Vs Pranchand Bhandari
Madras High Court · (1983) 15 TAXMAN 296
Income Tax Act, 1961 — Section 147, 147(b), 23, 23(1)
High Courts13 Jul 1983
V. Mohanakrisnan Vs Shanmughavadivu
Madras High Court · (1984) LW(Cri) 55
Evidence Act, 1872 — Section 124
High Courts11 Jul 1983
The Associated Traders and Engineers Ltd. Vs Alamelu Ammal
Madras High Court · (1984) 1 MLJ 251
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(ii)(b), 10(iii)
High Courts11 Jul 1983Allowed
Maddi Venkataratnam and Company Private Limited Vs Union of India (UOI) and Others
Madras High Court · (1993) 42 ECC 204
High Courts11 Jul 1983
N. Prabakaran and Another Vs Supervisor, Regulator Market, South Arcot Market Committee, Chinna Salem
Madras High Court · (1983) 07 MAD CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Penal Code, 1860 (IPC) — Section 323
High Courts11 Jul 1983
Kulsumbai Mulla Jeewajee Vs Madras Marine Private Limited
Madras High Court · (1984) 1 MLJ 399
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts07 Jul 1983
R. Srinivasan and Others Vs G. Shanmugha Vadivu
Madras High Court · (1983) 07 MAD CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397(2), 482Penal Code, 1860 (IPC) — Section 109, 34
High Courts07 Jul 1983
P.R. Ramakrishnan and Co. Vs A. Mounagurusami
Madras High Court · (1984) LW(Cri) 148
Companies Act, 1956 — Section 108A, 308(3)