High Courts29 Apr 1983
Amirkhan Vs Ghouse Khan
Madras High Court · (1985) 2 MLJ 136
Transfer of Property Act, 1882 — Section 129
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,451 of 5,229
High Courts29 Apr 1983
K.S. Haja Shareff Vs The Governor of Tamil Nadu, Madras and Others
Madras High Court · AIR 1985 Mad 55
Constitution of India, 1950 — Article 103(1), 103(2), 132(l), 188, 191
High Courts28 Apr 1983
White Field Ice-Cream, Bakery and Coffee House Vs State of Tamil Nadu
Madras High Court · (1990) 76 STC 332
High Courts28 Apr 1983
The Centre for Action of Law Vs The State of Tamil Nadu and Others
Madras High Court · (1984) 2 MLJ 414
High Courts28 Apr 1983
V.R. Margachari and Another Vs M.R. Krishnaswami Mudaliar and Another
Madras High Court · (1984) 97 LW 562 : (1984) 2 MLJ 285
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 41
High Courts28 Apr 1983
Sahul Hameed Vs State of Tamil Nadu
Madras High Court · AIR 1984 Mad 91 : (1983) ILR (Mad) 329 : (1984) 1 MLJ 272
Constitution of India, 1950 — Article 133, 14Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 14, 16, 29, 30
High Courts28 Apr 1983
P.S. Ramamoorthy Sastry Vs Selvar Paints and Varnish Works (Pvt.) Ltd.
Madras High Court · AIR 1984 Mad 172 : (1984) 97 LW 71
Civil Procedure Code, 1908 (CPC) — Section 40, 40, 41, 42, 46Constitution of India, 1950 — Article 215Debt Relief Act, 1980 — Section 4(O)
High Courts28 Apr 1983
V.A. Narayana Raja Vs Renganayaki Achi (died) and Others
Madras High Court · AIR 1984 Mad 27 : (1984) ILR (Mad) 129 : (1983) 96 LW 536
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 98, Order 34 Rule 5
High Courts27 Apr 1983
Orwo Films Eastern Unit Vs State of Tamil Nadu
Madras High Court · (1984) 55 STC 182
High Courts27 Apr 1983Dismissed
D. Narayanaswamy Vs The Union of India (UOI) and Others
Madras High Court · (1983) 04 MAD CK 0047
All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 3, 3Madras Police Service Special (Regulation of Seniority) Rules — Rule 7A(1), 9Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 2, 5
High Courts27 Apr 1983
Commissioner of Income Tax (Central) Madras Vs Buhari Sons Pvt. Ltd.
Madras High Court · (1984) 38 CTR 88 : (1983) 144 ITR 12
Finance Act, 1966 — Section 2(7)
High Courts26 Apr 1983
The Nilgiris Co-operative Marketing Society Limited Vs The Chief Inspector of Factories and Another
Madras High Court · (1984) 1 MLJ 7
Factories Act, 1948 — Section 2(1)
High Courts23 Apr 1983
Gordon Woodroffe and Co. (Madras) Private Ltd. Vs State of Tamil Nadu
Madras High Court · (1984) 55 STC 222
Central Sales Tax Act, 1956 — Section 14Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts23 Apr 1983
S. Pazhamalai Vs Aruna Sugars Ltd. and Another
Madras High Court · (1984) 55 CompCas 500
Companies Act, 1956 — Section 153, 171, 173, 173(1), 173(2)
High Courts21 Apr 1983
Dhanakodi Ammal Vs State of Tamil Nadu
Madras High Court · (1984) 2 ECC 23
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8Constitution of India, 1950 — Article 22
High Courts20 Apr 1983
M. Ramalingam Vs Bhagwandas Mahesh Kumar Maheswari, Hindu Undivided Family by Kartha, Bhagwandas
Madras High Court · (1984) 1 MLJ 285
Limitation Act, 1963 — Article 123, 5
High Courts20 Apr 1983
N. Sreedharan Thambi and Another Vs Velayudhan Pillai and Another
Madras High Court · AIR 1984 Mad 100 : (1984) ILR (Mad) 400 : (1983) 96 LW 589 : (1984) 1 MLJ 192
Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)
High Courts20 Apr 1983
Commissioner of Income Tax Vs Lucas TVS Ltd.
Madras High Court · (1985) 153 ITR 239
Income Tax Act, 1961 — Section 80J, 84
High Courts19 Apr 1983Allowed
Transworld Trading Corporation Vs Union of India (UOI) and Others
Madras High Court · (1993) 42 ECC 177
High Courts19 Apr 1983
Raja Sir M.A. Mutthiah Chettiar Vs Commissioner of Income Tax, Madras
Madras High Court · (1984) 38 CTR 76 : (1984) 148 ITR 532
Income Tax Act, 1922 — Section 22, 6, 9Succession Act, 1925 — Section 57Transfer of Property Act, 1882 — Section 122, 123, 5