High Courts05 Aug 1982
Commissioner of Income Tax Vs Janaki Ammal Ayya Nadar Trust
Madras High Court · (1985) 153 ITR 159
Income Tax Act, 1961 — Section 11, 11(1), 11(4), 14, 2(45)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,475 of 5,229
High Courts05 Aug 1982
Ponniah Chettiar Vs S. Rajagopal
Madras High Court · (1983) 2 MLJ 172
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)
High Courts04 Aug 1982
S.K. Shanmugavelu and Another Vs State of Tamil Nadu
Madras High Court · (1983) 54 STC 12
Tamil Nadu General Sales Tax Act, 1959 — Section 34
High Courts04 Aug 1982
K.L. Kuttayan Chettiar and Others Vs K.V.R. Surendranathachary and Others
Madras High Court · (1983) ILR (Mad) 10 : (1984) 97 LW 492 : (1982) 2 MLJ 443
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts03 Aug 1982
The Idol of Sri Ranganathaswamy Devasthanam Vs Mavadian and Others
Madras High Court · (1984) 1 MLJ 43
High Courts03 Aug 1982
V. Raju Vs Commissioner of Income Tax, Tamil Nadu-II
Madras High Court · (1983) 36 CTR 17 : (1984) 147 ITR 212
Income Tax Act, 1961 — Section 129, 147, 263, 263(1)
High Courts03 Aug 1982
Addl. Commissioner of Income Tax Vs S. Pichaimanickan Chettiar
Madras High Court · (1984) 147 ITR 251
Evidence Act, 1872 — Section 110Income Tax Act, 1961 — Section 69A
High Courts03 Aug 1982
Commissioner of Income Tax (Central), Madras Vs Indian Metal and Metallurgical Corporation
Madras High Court · (1983) 141 ITR 40
High Courts03 Aug 1982
N. Krishnammal Vs Commissioner of Income Tax
Madras High Court · (1984) 147 ITR 431
Income Tax Act, 1961 — Section 24, 28, 32, 32(1), 32(2)
High Courts02 Aug 1982
State by Public Prosecutor Vs Kasirajan and Another
Madras High Court · (1982) LW(Cri) 201
High Courts29 Jul 1982Allowed
The Tirupparankundram Sri Subramaniaswami Koil Vs Sheik Mohaideen and Others
Madras High Court · (1983) ILR (Mad) 1
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 3, 8, 8(1), 8(2), 9(1)
High Courts29 Jul 1982
Balakrishnan Vs Ayyaswami
Madras High Court · AIR 1983 Mad 17
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21Limitation Act, 1963 — Section 5
High Courts29 Jul 1982
Balakrishnan Vs Ayyasami
Madras High Court · (1982) 95 LW 420 : (1982) 2 MLJ 148
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21Limitation Act, 1963 — Section 14, 5
High Courts29 Jul 1982
Commissioner of Income Tax Vs Dadha and Company
Madras High Court · (1983) 36 CTR 287 : (1983) 142 ITR 792
High Courts29 Jul 1982
Commissioner of Income Tax Vs Dadha and Co
Madras High Court · (1983) 14 TAXMAN 219
Income Tax Act, 1961 — Section 2(47), 41(2)Registration Act, 1908 — Section 17(b)Stamp Act, 1899 — Section 2(15)
High Courts29 Jul 1982Dismissed
The Inspector of Provident Fund, Pondicherry Vs A.S. Kandaswamy Pillai
Madras High Court · (1983) LW(Cri) 19
High Courts28 Jul 1982
Commissioner of Income Tax Vs Sankara Allom (P.) Ltd.
Madras High Court · (1985) 20 TAXMAN 310
Income Tax Act, 1961 — Section 256(1), 264, 32, 43(6)(b)
High Courts28 Jul 1982
R. Indira Vs Regional Transport Authority and Another
Madras High Court · AIR 1983 Mad 380 : (1983) ILR (Mad) 217
Motor Vehicles Act, 1939 — Section 47(3), 57(2), 64(1)
High Courts28 Jul 1982
D.S. Mohammed Khan Vs The Secretary to Government, Rural Development and Local Administration Department and Others
Madras High Court · (1983) ILR (Mad) 244 : (1983) 2 LLJ 219 : (1983) 96 LW 288 : (1983) 2 MLJ 134
High Courts27 Jul 1982
G.K. Devarajulu Naidu Vs Commissioner of Income Tax
Madras High Court · (1984) 16 TAXMAN 278
Income Tax Act, 1961 — Section 147, 147(b), 148, 23(2), 256(2)