High Courts09 Nov 1982
Commissioner of Income Tax Vs Indian Express (Madurai) (P.) Ltd.
Madras High Court · (1983) 13 TAXMAN 441
Income Tax Act, 1922 — Section 10, 10(2)(v), 10(2)(vib), 31, 33Income Tax Act, 1961 — Section 254, 254(1)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,468 of 5,229
High Courts05 Nov 1982
Britannia Biscuit Co. Ltd. Employees' Union Vs Assistant Commissioner of Labour, Head Quarters and Others
Madras High Court · (1983) 1 LLJ 181
Constitution of India, 1950 — Article 19(1), 226, 32Industrial Disputes Act, 1947 — Section 10A, 11(2), 11(4), 11(6), 12Penal Code, 1860 (IPC) — Section 21
High Courts05 Nov 1982
C.P. Mathew Vs The Union of India
Madras High Court · (1984) ILR (Mad) 15 : (1983) 1 LLJ 84
Constitution of India, 1950 — Article 12, 14, 16, 226, 311
High Courts05 Nov 1982
State Vs M/s. Scotch Pharmaceutical Works Madras (A1)
Madras High Court · (1985) LW(Cri) 108
Drugs and Cosmetics Act, 1940 — Section 18(1)(i), 27(b)
High Courts04 Nov 1982
Sarojini Ammal and Another Vs Anbazhagan and Others
Madras High Court · (1984) 2 MLJ 313
Succession Act, 1925 — Section 63(c)
High Courts04 Nov 1982
The Management of Kalpana Textiles Vs The Additional Commissioner for Work, men's Compensation (Appellate Authority under the Tamil Nadu Shops and Establishments Act, 1947), and Another
Madras High Court · (1984) 1 MLJ 74
Industrial Disputes Act, 1947 — Section 25F
High Courts04 Nov 1982
Union of India Vs Indo-French Pharmaceutical Company
Madras High Court · (1984) 2 ECC 237 : (1983) 3 ECR 41 : (1983) 12 ELT 725
Central Excises and Salt Act, 1944 — Section 3
High Courts03 Nov 1982
K.A.C. Trading Corporation Vs The State of Tamil Nadu
Madras High Court · (1984) 55 STC 62
High Courts03 Nov 1982
Additional Commissioner of Income Tax Vs C.R. Ranganathan Chetty and Others
Madras High Court · (1985) 153 ITR 456
Income Tax Act, 1961 — Section 64
High Courts03 Nov 1982
The State of Tamil Nadu Vs Sri Velan Stores
Madras High Court · (1984) 57 STC 10
High Courts02 Nov 1982
A. Abdul Kareem Vs National Insurance Company Limited
Madras High Court · (1983) 96 LW 709 : (1983) 2 MLJ 240
Civil Procedure Code, 1908 (CPC) — Section 20(c)
High Courts02 Nov 1982
Commissioner of Income Tax Vs Mysore Fertiliser Co.
Madras High Court · (1985) 22 TAXMAN 133
Income Tax Act, 1961 — Section 140A, 140A(1), 140A(3), 143, 144
High Courts02 Nov 1982
Commissioner of Income Tax, Tamil Nadu-I Vs Mysore Fertiliser Company
Madras High Court · (1984) 145 ITR 91
Income Tax Act, 1961 — Section 140A, 140A(1), 140A(3), 143, 144
High Courts02 Nov 1982
State of Tamil Nadu Vs Arulmurugan and Company
Madras High Court · (1986) ILR (Mad) 97 : (1982) 51 STC 381
Central Sales Tax Act, 1956 — Section 8(4), 9Tamil Nadu General Sales Tax Act, 1959 — Section 36
High Courts01 Nov 1982Allowed
Sakthi Roadways Vs The Regional Transport Officer and Another
Madras High Court · (1984) ILR (Mad) 1
Motor Vehicles Taxation Act, 1931 — Section 48(3)
High Courts01 Nov 1982
B.R. Kapoor and Company Vs A. Rathinam Chetty
Madras High Court · (1983) 96 LW 513 : (1983) 2 MLJ 209
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(a)
High Courts22 Oct 1982Allowed
N.S.P. Pandian and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1983) ILR (Mad) 394
Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 3(3A), 3(3B)
High Courts22 Oct 1982
Workmen of Hindustan Teleprinters Vs Hindustan Teleprinters Ltd.
Madras High Court · (1983) 1 LLJ 429
Industrial Disputes Act, 1947 — Section 12(3), 33, 9, 9A
High Courts22 Oct 1982Allowed
G. Parvathi Ammal Vs Pallavan Transport Corporation Ltd.
Madras High Court · (1984) ACJ 342
High Courts21 Oct 1982
Commissionr of Wealth-tax Vs P.R. Shanmugam
Madras High Court · (1985) 153 ITR 330
Income Tax Act, 1961 — Section 143(3), 147, 148, 3, 3(1)