High Courts14 Sept 1982
R. Venkatesan Vs The Government of Pondicherry and Another
Madras High Court · (1983) 2 MLJ 159
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,472 of 5,229
High Courts14 Sept 1982
K.A.S. Khader Sahib and Others Vs State of Tamil Nadu and Another
Madras High Court · AIR 1983 Mad 383
Land Acquisition Act, 1894 — Section 4(1), 6(1)
High Courts14 Sept 1982
Maritime Collector of Central Excise Vs East Asiatic Company (India) Ltd.
Madras High Court · (1994) 69 ELT 202
Central Excise Rules, 1944 — Rule 10ACentral Excises and Salt Act, 1944 — Section 11
High Courts14 Sept 1982
K.A.S. Khader Sahib and Others Vs The State of Tamil Nadu and Another
Madras High Court · (1984) 97 LW 73 : (1984) 1 MLJ 350
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1)
High Courts10 Sept 1982
State by Public Prosecutor Vs Vaithi (Accused)
Madras High Court · (1983) CriLJ 1565
Prevention of Food Adulteration Act, 1954 — Section 10, 16(1), 2, 7
High Courts09 Sept 1982
Commissioner of Wealth-tax, Tamil Nadu-IV Vs V.S. SV. Meenakshi Achi.
Madras High Court · (1984) 55 CompCas 545 : (1985) ILR (Mad) 53 : (1984) 147 ITR 14
Wealth Tax Act, 1957 — Section 45, 5(1)
High Courts09 Sept 1982
The State of Tamil Nadu Vs Vijayalakshmi Gunny Mundy
Madras High Court · (1984) 57 STC 210
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts09 Sept 1982
S. Radhakrishnan and Another Vs Income Tax Officer and Another
Madras High Court · (1983) 36 CTR 25 : (1984) ILR (Mad) 69 : (1985) 156 ITR 538
Income Tax Act, 1961 — Section 104, 2(22), 56
High Courts09 Sept 1982
Controller of Estate Duty, Madras Vs B. Kamalamma
Madras High Court · (1984) 148 ITR 434
Estate Duty Act, 1953 — Section 44
High Courts08 Sept 1982
Visalakshi and Visalakshi Krishnamurthy Vs Muthiah Chettiar and Others
Madras High Court · (1983) 96 LW 444 : (1983) 2 MLJ 447
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, 115
High Courts08 Sept 1982
Commissioner of Income Tax Vs Radhambal Ammal. (Legal Representative of Late Venugopal Reddiar)
Madras High Court · (1985) 153 ITR 440
Income Tax Act, 1961 — Section 171, 256(2)
High Courts08 Sept 1982Dismissed
Commissioner of Income Tax Vs Smt. Radhambal Ammal
Madras High Court · (1985) 20 TAXMAN 197
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts07 Sept 1982
Sri Rajendra Mills Ltd. Vs Pandian Bank Ltd., Canara Bank Ltd. and Others
Madras High Court · (1983) ILR (Mad) 201 : (1983) 96 LW 154 : (1983) 2 MLJ 139
Registration Act, 1908 — Section 64
High Courts07 Sept 1982
N. Sastha and Others (Legal heirs of Late S. Nelliappan) Vs Assistant Controller of Estate Duty, Madurai-I
Madras High Court · (1984) 146 ITR 62
Estate Duty Act, 1953 — Section 70, 73(4)
High Courts07 Sept 1982
Commissioner of Income Tax (Central), Madras Vs K. Saraswathi Ammal
Madras High Court · (1984) 39 CTR 35 : (1984) 146 ITR 486 : (1985) 20 TAXMAN 306
Income Tax Act, 1961 — Section 141, 154(3), 221, 292B
High Courts07 Sept 1982
The Suprintendent Tansi Leather Works, Madras Vs G. Gowri and Others
Madras High Court · (1986) 2 LLJ 263 : (1983) 96 LW 232
Industrial Disputes Act, 1947 — Section 10(1), 2, 25A, 25C, 33C(2)
High Courts06 Sept 1982
Ammakannu Ammal Vs Natesa Thevar (died) and Others
Madras High Court · (1984) ILR (Mad) 388 : (1983) 96 LW 530 : (1984) 1 MLJ 187
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 32, Order 21 Rule 97, Order 21 Rule 98
High Courts06 Sept 1982
Bombay Tyres International Ltd., Madras Vs P. Chitti Babu
Madras High Court · (1983) 1 LLJ 455
Industrial Disputes Act, 1947 — Section 2, 2A