High Courts27 Jul 1982
Swami Ayya also known as Swaminathan and others Vs Karuppaih Ambalam and others
Madras High Court · (1982) 07 MAD CK 0033
Civil Procedure Code, 1908 (CPC) — Section 9
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,476 of 5,229
High Courts27 Jul 1982
Indian Organic Chemicals Ltd. Vs Union of India and Others
Madras High Court · (1983) 12 ELT 34
Central Excise Rules, 1944 — Rule 7, 8, 8(1), 9, 9ACentral Excises and Salt Act, 1944 — Section 11A
High Courts26 Jul 1982
Commissioner of Income Tax Vs Rani Mayyammai Achi By Executor, Sri Vaidyasubramaniya Iyer
Madras High Court · (1984) 16 TAXMAN 102
Income Tax Act, 1961 — Section 80A(2), 80K, 80L, 80M, 85A
High Courts26 Jul 1982
Commissioner of Income Tax Vs S.A.E. (I)(P.) Ltd.
Madras High Court · (1985) 20 TAXMAN 219
Income Tax Act, 1961 — Section 28, 36(1)(v), 37(2), 40A(7)Wealth Tax Act, 1957 — Section 2(m)
High Courts24 Jul 1982
Ayyasami Pillai and Another Vs Subbaraya Pillai and Others
Madras High Court · (1983) ILR (Mad) 129 : (1983) 96 LW 261 : (1983) 2 MLJ 340
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 133(1)Specific Relief Act, 1963 — Section 42
High Courts22 Jul 1982
Chinnu Naicken Vs Rangasami
Madras High Court · (1983) CriLJ 494
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Jul 1982
Divisional Engineer, Vellore, Tamil Nadu Electricity Board Vs G. Mallikarjun and Others
Madras High Court · (1983) 2 LLJ 354 : (1983) 2 MLJ 213
Industrial Disputes Act, 1947 — Section 18(1), 33C(2)
High Courts22 Jul 1982
Pioneer Kothalapallam Estate Thadikarankonam, Nagercoil and 2 Others Vs State by the Provident Fund Inspector Grade I, Nagercoil
Madras High Court · (1982) LW(Cri) 211
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(IA)
High Courts20 Jul 1982
Krishna Naidu and Others Vs Rajalakshmi Ammal and Another
Madras High Court · AIR 1983 Mad 229
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts20 Jul 1982
Senthilve and Others Vs State of Tamil Nadu and Others
Madras High Court · AIR 1983 Mad 316 : (1983) ILR (Mad) 43 : (1983) 96 LW 327 : (1983) 2 MLJ 368
Constitution of India, 1950 — Article 14, 19(1)Essential Commodities Act, 1955 — Section 3
High Courts19 Jul 1982
Commissioner of Income Tax Vs P.M. Muthuramakrishnan
Madras High Court · (1986) 157 ITR 654
Income Tax Act, 1961 — Section 64
High Courts16 Jul 1982
Shanmughasundaram Pillai Vs The State
Madras High Court · (1982) 07 MAD CK 0017
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 422, 482
High Courts15 Jul 1982
Sri Bharat Traders and Others Vs S.R. Viswanathan
Madras High Court · (1983) ILR (Mad) 303 : (1983) 96 LW 113 : (1983) 2 MLJ 1
High Courts15 Jul 1982
State by Public Prosecutor Vs Pachiappan
Madras High Court · (1982) LW(Cri) 207
High Courts15 Jul 1982
N. Rajakumar Vs The Management of Indian Bank, Madras
Madras High Court · AIR 1983 Mad 145 : (1983) ILR (Mad) 126 : (1983) 96 LW 65 : (1983) 1 MLJ 4
Constitution of India, 1950 — Article 226, 41, 46
High Courts13 Jul 1982
Vivekananda Middle School Vs The State of Tamil Nadu and Others
Madras High Court · (1983) 2 MLJ 280
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 12(2)
High Courts12 Jul 1982Allowed
R. Baluswami Chettiar Vs The Appellate Assistant Commissioner (CT) and Another
Madras High Court · (1983) 52 STC 294
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 14, 15, 16, 18
High Courts12 Jul 1982
R. Baluswami Chettiar Vs The Appellate Assistant Commissioner (CT), Pollachi and Another
Madras High Court · (1983) ILR (Mad) 54
Tamil Nadu General Sales Tax Act, 1959 — Section 14, 31, 33, 33(1)
High Courts12 Jul 1982
Narayanan Nair Vs Karthiyayini
Madras High Court · (1982) LW(Cri) 274
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Jul 1982
T.K.V.S. Vidyapoornachary Sons and Others Vs M.R. Krishnamachary
Madras High Court · AIR 1983 Mad 291 : (1983) 96 LW 142 : (1983) 2 MLJ 4
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6