High Courts28 Feb 1983
Southern Brick Works Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1984) 41 CTR 200 : (1984) 146 ITR 479
Income Tax Act, 1961 — Section 194A, 256(1)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,457 of 5,229
High Courts28 Feb 1983
Commissioner of Income Tax, Tamil Nadu-I Vs M.A. Chidambaram
Madras High Court · (1984) 147 ITR 180
Income Tax Act, 1922 — Section 2(17), 45, 46(2)
High Courts28 Feb 1983
Commissioner of Income Tax, Tamil Nadu-I Vs Domint Works GMBH
Madras High Court · (1984) 39 CTR 30 : (1984) 148 ITR 625 : (1984) 18 TAXMAN 273
Income Tax Act, 1961 — Section 9
High Courts28 Feb 1983
D. Mohanlal Parekh Vs Commissioner of Income Tax
Madras High Court · (1983) 35 CTR 142 : (1984) 148 ITR 131 : (1983) 15 TAXMAN 361
Income Tax Act, 1961 — Section 28, 69A
High Courts28 Feb 1983
State by Public Procecutor Vs K. Srinivasan and Others
Madras High Court · (1984) LW(Cri) 127
Penal Code, 1860 (IPC) — Section 420
High Courts25 Feb 1983
Workmen, Employed in Engine Valves Limited Vs Engine Valves Limited
Madras High Court · (1983) 2 LLJ 232
Industrial Disputes Act, 1947 — Section 10A, 11A, 12(5)
High Courts24 Feb 1983
Dr. Madan Mohan Rao Vs The State of Tamil Nadu and Another
Madras High Court · (1984) ILR (Mad) 209 : (1984) 97 LW 92 : (1983) 2 MLJ 491
Motor Vehicles Act, 1939 — Section 110A
High Courts24 Feb 1983
Mayandi Chettiar Vs A.R. Senthilnathan
Madras High Court · (1985) 98 LW 85 : (1985) 2 MLJ 61
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, 39
High Courts24 Feb 1983
Thamirassu Vs Kamalathammal
Madras High Court · (1984) 1 MLJ 11
Civil Procedure Code, 1908 (CPC) — Section 115Pondicherry Cultivating Tenants Protection Act, 1970 — Section 10, 3(4)(a)
High Courts23 Feb 1983
The State of Tamil Nadu Vs Sree Alavoimani Industries
Madras High Court · (1984) 57 STC 293
Tamil Nadu General Sales Tax Act, 1959 — Section 12(1), 12(2), 12(3)
High Courts23 Feb 1983Allowed
Kanchenlal Hiralal Hanavati and Anothar Vs R. Prabhu and Others
Madras High Court · (1983) LW(Cri) 227
Banking Regulation Act, 1949 — Section 2, 21, 6, 6(1)Companies Act, 1956 — Section 108, 108B, 108B(1), 108B(2), 108B(6)Constitution of India, 1950 — Article 14
High Courts23 Feb 1983Dismissed
Divyanathan Vs Jayarani and Another
Madras High Court · (1983) LW(Cri) 277
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Feb 1983
Shamsuddin and Others Vs Tuticorin Jamia Masjid, Tuticorin and Others
Madras High Court · AIR 1984 Mad 276 : (1983) 96 LW 565 : (1984) 1 MLJ 77
Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1954 — Section 55
High Courts22 Feb 1983
India Manufacturers (P) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1984) 38 CTR 68 : (1985) 155 ITR 770 : (1984) 18 TAXMAN 327
Income Tax Act, 1961 — Section 37
High Courts22 Feb 1983
C. KR. C.N.K.R. Adhappa Chettiar and Others Vs R.M. Meenakshi Achi and Others
Madras High Court · AIR 1984 Mad 277 : (1983) 96 LW 652 : (1983) 2 MLJ 561
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts22 Feb 1983
Commissioner of Income Tax, Tamil Nadu-II Vs K.T.S. Nagamanickam Chettiar
Madras High Court · (1984) 39 CTR 288 : (1984) 148 ITR 115
Income Tax Act, 1961 — Section 185
High Courts22 Feb 1983Allowed
Autonomous St. Joseph College Society Vs The Director of Collegiate Education and Another
Madras High Court · (1984) ILR (Mad) 265
Constitution of India, 1950 — Article 30, 30(1), 50Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 21(1), 22, 23, 24, 25
High Courts21 Feb 1983
Blue Star Ltd. Vs State of Tamil Nadu
Madras High Court · (1984) 56 STC 172
Central Sales Tax Act, 1956 — Section 4, 4(2), 5(1), 5(2), 5(3)
High Courts21 Feb 1983
Controller of Estate Duty Vs Abdul Sattar Sait
Madras High Court · (1983) 02 MAD CK 0018
Cutchi Memons Act, 1938 — Section 2, 3
High Courts20 Feb 1983
New Bharath Steel House Vs The State of Tamil Nadu
Madras High Court · (1984) 57 STC 127
Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 5, 55, 7