High Courts06 Oct 1982
Additional Commissioner of Income Tax, Madras-II Vs Shree Shanmuga Gunny Stores
Madras High Court · (1984) 146 ITR 600
Income Tax Act, 1961 — Section 40A(3)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,470 of 5,229
High Courts06 Oct 1982
Commissioner of Income Tax, Coimbatore Vs Coimbatore Cotton Mills Ltd.
Madras High Court · (1983) 33 CTR 301 : (1983) 140 ITR 562
Income Tax Act, 1961 — Section 36(1), 37
High Courts06 Oct 1982
Commissioner of Income Tax Vs Coimbatore Cotton Mills Ltd.
Madras High Court · (1983) 13 TAXMAN 208
Income Tax Act, 1961 — Section 264, 36(1)(v)
High Courts06 Oct 1982
Additional Commissioner of Income Tax Vs Shree Shanmughar Gunny Stores
Madras High Court · (1984) 18 TAXMAN 127
Income Tax Act, 1961 — Section 40A(3)
High Courts05 Oct 1982
Commissioner of Income Tax Vs B. Nagi Reddy
Madras High Court · (1983) 15 TAXMAN 9
High Courts05 Oct 1982Dismissed
State Vs Baskaran
Madras High Court · (1983) LW(Cri) 56
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii), 2, 2(ia)(f), 2(la), 7(i)
High Courts05 Oct 1982
Commissioner of Income Tax, Tamil Nadu-I Vs B. Nagi Reddy
Madras High Court · (2009) 34 CTR 151 : (1984) 147 ITR 337
Income Tax Act, 1961 — Section 28
High Courts05 Oct 1982
M.R. Jayaram Vs Commissioner of Income Tax, Madras
Madras High Court · (1984) 147 ITR 807
Income Tax Act, 1961 — Section 143, 147, 148, 155, 155(1)
High Courts01 Oct 1982
In the matter of M. Adaikalam (Detenue) - Petitioner's Elder brother, Udayappan Vs State of Tamil Nadu, by Joint Secretary to Government, Public, (S.C.), Department, Fort St. George, Madras-9
Madras High Court · (1982) LW(Cri) 234
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts01 Oct 1982
M. Adaikalam (Detenu) Vs State of Tamil Nadu
Madras High Court · (1983) CriLJ 1310
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 166, 22, 226
High Courts30 Sept 1982
Rajeswari Vs Vasumal Lalchand
Madras High Court · AIR 1983 Mad 97 : (1984) 97 LW 588 : (1982) 95 LW 588 : (1983) 1 MLJ 52
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts30 Sept 1982
Secretary, Ministry of Finance, Government of India, New Delhi and Others Vs W.S. Insulators of India, Madras
Madras High Court · (1983) 14 ELT 2184
Central Excise Rules, 1944 — Rule 47, 49, 50, 52, 52ACentral Excises and Salt Act, 1944 — Section 2, 3, 3(2), 37, 4
High Courts30 Sept 1982
Madura Coats Ltd. Vs Government of India and Others
Madras High Court · (1983) 3 ECR 481 : (1986) 23 ELT 63 : (1983) 2 MLJ 123
Central Excises and Salt Act, 1944 — Section 7Customs Act, 1962 — Section 130, 75, 75(1), 75(2)
High Courts30 Sept 1982
Nagammal and another Vs Vasantha
Madras High Court · (1982) 09 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Sept 1982
In Re: Ganapati
Madras High Court · (1982) 09 MAD CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 433APenal Code, 1860 (IPC) — Section 302, 53, 53A
High Courts27 Sept 1982
Krishnan Servai Vs Arulmighu Kaliamman Temple, Batlagundu
Madras High Court · AIR 1983 Mad 142 : (1983) 96 LW 37 : (1983) 1 MLJ 19
Transfer of Property Act, 1882 — Section 106
High Courts27 Sept 1982
R.S. Subramaniam Vs The General Manager, Integral Coach Factory and Others
Madras High Court · (1983) 2 MLJ 304
Constitution of India, 1950 — Article 16
High Courts27 Sept 1982
Addl. Commissioner of Income Tax, Madras-I Vs A. Abbas, A. Abdul Khader (Deceased) and Others
Madras High Court · (1984) ILR (Mad) 42 : (1984) 149 ITR 597
Income Tax Act, 1961 — Section 256(2)
High Courts27 Sept 1982
Commissioner of Income Tax Vs P.J. Irani
Madras High Court · (1983) 15 TAXMAN 282
Income Tax Act, 1961 — Section 24, 24(1)(vii), 256(1), 37, 57
High Courts26 Sept 1982
National Insurance Company Limited Vs V. Vasantha and Others
Madras High Court · (1987) 2 MLJ 204
Motor Vehicles Act, 1988 — Section 95(a)