High Courts03 Sept 1982Allowed
In Re: P.M. Chandra
Madras High Court · (1983) LW(Cri) 161
Penal Code, 1860 (IPC) — Section 409
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,473 of 5,229
High Courts31 Aug 1982
P. Thiruvengada Mudaliar by Partner, P. Nagarathna Mudaliar and Others Vs Syndicate Bank and Others S.S. Sundaram Vs Thangam Theatre
Madras High Court · (1983) 96 LW 454 : (1983) 2 MLJ 242
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 66, 66(1)
High Courts31 Aug 1982
Mettur Spinning Mills, Mettur Dam Vs Dy. Commissioner of Labour, Coimbatore and Others
Madras High Court · (1983) 2 LLJ 50
Industrial Disputes Act, 1947 — Section 33(2)Payment of Gratuity Act, 1972 — Section 4(1), 4(6)
High Courts31 Aug 1982
Bahole Pharmaceuticals Co. Vs Government of India and Others
Madras High Court · (1984) 2 ECC 233 : (1983) 12 ELT 728 : (1983) 2 MLJ 235
Central Excise Rules, 1944 — Rule 10
High Courts31 Aug 1982
Assistant Collector of Central Excise, Salem Vs V. Ramachandran
Madras High Court · (1983) 12 ELT 332
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Gold (Control) Act, 1968 — Section 85, 87
High Courts31 Aug 1982
Premier Insurance Company Ltd. Vs C. Thomas and Others
Madras High Court · (1984) ILR (Mad) 193 : (1984) 1 LLJ 149 : (1983) 96 LW 581 : (1983) 2 MLJ 552
Motor Vehicles Act, 1988 — Section 110, 93, 94(1), 95, 95(1)Workmens Compensation Act, 1923 — Section 2, 3, 4
High Courts31 Aug 1982
Premier Insurance Co., Ltd. Vs C. Thomas and Others
Madras High Court · (1984) 2 ACC 439
Motor Vehicles Act, 1988 — Section 110AAWorkmens Compensation Act, 1923 — Section 14
High Courts26 Aug 1982
State of Tamil Nadu Vs Pyarelal Malhotra
Madras High Court · (1984) 57 STC 215
High Courts26 Aug 1982
Nemichand Parasmal and Company Vs The Deputy Commercial Tax Officer, Evening Bazaar Assessment Circle, Madras and Another
Madras High Court · (1984) 55 STC 47
Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts25 Aug 1982
Duraiswami Pradayachi and Another Vs Thangavel Padayachi
Madras High Court · AIR 1983 Mad 286
Tamil Nadu Debt Relief Act, 1979 — Section 16, 18
High Courts25 Aug 1982
Rallis India Limited Vs Additional Commissioner for Workmens Compensation, Madras and Another
Madras High Court · (1982) 2 LLJ 328
Tamil Nadu Shops and Establishments Act, 1947 — Section 2(12), 2(2), 4(1), 41(2)
High Courts25 Aug 1982
G. Srinivasan Vs The Government of Tamil Nadu and Others
Madras High Court · (1984) ILR (Mad) 32 : (1983) 2 MLJ 513
Prevention of Corruption Act, 1988 — Section 5(1)(a), 5(2)
High Courts25 Aug 1982
Ayappa Naicker Vs Subbammal and Another
Madras High Court · (1983) 96 LW 547 : (1984) 1 MLJ 214
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105(1), Order 21 Rule 106, 151
High Courts24 Aug 1982
Jayendrabhai Koshavlal Sheth, A-12 Prithamnagar, Alice Bridge, Ahmedabad-6 Vs Abdul Rahim alias Rahimbhai and two Others
Madras High Court · (1982) LW(Cri) 204
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts24 Aug 1982
Commissioner of Income Tax Vs India Pistons Repco. Ltd.
Madras High Court · (1987) 167 ITR 917
Income Tax Act, 1961 — Section 80I
High Courts23 Aug 1982Allowed
P.V. Mohammed Ghouse Vs State of Tamil Nadu and Others
Madras High Court · (1983) ILR (Mad) 157
Land Acquisition Act, 1894 — Section 17, 17(2), 17(4), 4(1), 5ALand Acquisition Rules — Rule 3, 3(4)
High Courts23 Aug 1982
Varada Iyengar Vs Ramudu
Madras High Court · (1983) 2 MLJ 517
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts20 Aug 1982
T.E. Ramanatha Rao Vs K. Janardhanan
Madras High Court · AIR 1983 Mad 144 : (1983) ILR (Mad) 152 : (1984) 97 LW 742
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 25(2)
High Courts20 Aug 1982
E.I.D. Parry (India) Ltd. Vs Regional Commissioner EPF Tamilnadu and Another
Madras High Court · (1984) 1 LLJ 300
Industrial Disputes Act, 1947 — Section 18(1), 2, 6
High Courts20 Aug 1982
A.M.A. SP. Narayanan Chettiar Vs Controller of Estate Duty
Madras High Court · (1985) 156 ITR 758
Estate Duty Act, 1953 — Section 2(15), 21, 27, 39, 5