High Courts18 Feb 1983
M.N. Mani Vs The State of Tamil Nadu and Another
Madras High Court · (1983) 2 MLJ 277
Tamil Nadu Public Health Act, 1939 — Section 8(2)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,458 of 5,229
High Courts18 Feb 1983
Commissioner of Income Tax Vs M.A. Chidambaram
Madras High Court · (1984) 17 TAXMAN 321
Income Tax Act, 1961 — Section 2(17), 256(1), 45, 46(2)
High Courts17 Feb 1983
Mumtaz Agencies Vs M.K. Mohideen and Another
Madras High Court · (1983) 2 LLJ 358 : (1983) 2 MLJ 108
Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts17 Feb 1983
The Management of Messrs Mumtaz Agencies Vs K.M. Mohideen and another
Madras High Court · (1983) 02 MAD CK 0042
Industrial Disputes Act, 1947 — Section 2(s), 33C(2)
High Courts16 Feb 1983
Controller of Estate Duty, Madras Vs Lakshmi Saraswathi Textiles (Arni) (P) Ltd. and Another
Madras High Court · (1983) 37 CTR 344 : (1984) 145 ITR 15
Income Tax Act, 1961 — Section 28
High Courts16 Feb 1983
Devendran and Company Vs State of Tamil Nadu
Madras High Court · (1983) 53 STC 229
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts16 Feb 1983Dismissed
Subramania Naicker Vs Vasu Naicker
Madras High Court · (1985) ILR (Mad) 409
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3, Order 40 Rule 4, Order 43 Rule 1, Order 43 Rule 1(1)
High Courts15 Feb 1983
Ultramarine and Pigments Ltd. Vs The Deputy Collector of Central Excise (Valuation), Madras and Another
Madras High Court · (1983) 13 ELT 926
Central Excise Rules, 1944 — Rule 173, 173(4), 53Central Excises and Salt Act, 1944 — Section 3, 33Constitution of India, 1950 — Article 226
High Courts15 Feb 1983
Commissioner of Gift-tax Vs Yateshwari Saradapriya
Madras High Court · (1985) 153 ITR 477
Gift Tax Act, 1958 — Section 26(3), 5(1)(V)
High Courts14 Feb 1983
Superintending Engineer, Parambikulam Aliar Project, Pollachi Vs Andammal
Madras High Court · (1983) 2 LLJ 326 : (1983) 96 LW 104 : (1983) 2 MLJ 63
Workmens Compensation Act, 1923 — Section 3(1)
High Courts14 Feb 1983
Massey Ferguson Perkins Ltd. Vs Commissioner of Income Tax
Madras High Court · (1987) 165 ITR 612
Income Tax Act, 1922 — Section 4(1), 42, 42(1)Income Tax Act, 1961 — Section 9
High Courts14 Feb 1983
Venkatachalam Vs Sundarambal Ammal and Another
Madras High Court · (1983) ACJ 513 : AIR 1983 Mad 197 : (1987) 61 CompCas 339 : (1983) 96 LW 108 : (1983) 2 MLJ 361
Motor Vehicles Act, 1939 — Section 110B, 84
High Courts14 Feb 1983
Jayalakshmi Vs Vijayalakshmi
Madras High Court · AIR 1985 Mad 192 : (1984) ILR (Mad) 83
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 25
High Courts09 Feb 1983
Swadeshi Cotton Mills Thozhilalar Shemalana Padukappu Union Vs National Textile Corporation Ltd. and Others
Madras High Court · (1984) 1 LLJ 140 : (1984) 97 LW 149
Industrial Disputes Act, 1947 — Section 12(3), 2, 4Payment of Bonus Act, 1965 — Section 32
High Courts09 Feb 1983
The Court Press Job Branch, Salem Vs The State of Tamil Nadu
Madras High Court · (1983) 54 STC 382
High Courts09 Feb 1983
A.S.P. Aiyer and Another Vs Reserve Bank of India and Another
Madras High Court · AIR 1983 Mad 330 : (1984) 56 CompCas 352
Constitution of India, 1950 — Article 19(1)Reserve Bank of India Act, 1934 — Section 45, 7
High Courts09 Feb 1983
A.S.P. Aiyar and Another Vs Reserve Bank of India, Calcutta and Another
Madras High Court · AIR 1983 Mad 330 : (1984) 56 CompCas 352
Constitution of India, 1950 — Article 19(1)Reserve Bank of India Act, 1934 — Section 45J, 45K, 45L, 58, 7Reserve Bank of India General Regulations, 1949 — Regulation 17(1)
High Courts09 Feb 1983
Bengal Behar Construction Co. (P.) Ltd. Vs The State of Tamil Nadu
Madras High Court · (1983) 54 STC 176
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12(1), 12(2), 12(3)
High Courts09 Feb 1983
The State of Tamil Nadu Vs Rallis India Limited
Madras High Court · (1984) 57 STC 218
High Courts09 Feb 1983
M.N. Pavithran Vs Central Bank of India
Madras High Court · (1984) ILR (Mad) 165 : (1985) 1 LLJ 26
Central Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 6, 6(7), 7(3), 8