COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,478 of 5,229

High Courts21 Jun 1982

Sundaram Finance Limited Vs The State of Tamil Nadu Rubber General Industries Vs The State of Tamil Nadu and Another The Special Tahsildar (L.A.) Miscellaneous Schemes Vs Parthasarathy Naicker

Madras High Court · (1984) 1 MLJ 1

Constitution of India, 1950 — Article 142, 145(h)

High Courts21 Jun 1982

Commissioner of Income Tax Vs South Arcot Electricity Distribution Company Ltd.

Madras High Court · (1983) ILR (Mad) 307

Madras Electricity supply Undertakings (Acquisition) Act, 1954 — Section 5, 6

High Courts21 Jun 1982

Transformer and Switchgear Ltd. Vs Commissioner of Income Tax

Madras High Court · (1982) 06 MAD CK 0011

Income Tax Act, 1961 — Section 37(1)

High Courts18 Jun 1982

Alamelu and Another Vs S. Subas Chandra Bose

Madras High Court · (1984) 97 LW 571 : (1982) 2 MLJ 344

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 14

High Courts18 Jun 1982

Bank of Baroda Vs Mahendra Dadha and Others

Madras High Court · (1983) ILR (Mad) 332 : (1982) 95 LW 337 : (1982) 2 MLJ 85

High Courts17 Jun 1982

Special Officer, Namakkal Municipality, Namakkal Vs S. Krishnaveni

Madras High Court · (1982) 06 MAD CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 313Tamil Nadu District Municipalities Act, 1920 — Section 205, 205(1), 205(2), 205(3), 317

High Courts16 Jun 1982

Commissioner of Income Tax, Tamil Nadu-III Vs South Arcot Electricity Distribution Co. Ltd.

Madras High Court · (1983) 140 ITR 997

Income Tax Act, 1961 — Section 4

High Courts16 Jun 1982Dismissed

State by Public Prosecutor Vs Natarajan

Madras High Court · (1983) LW(Cri) 216

Prevention of Food Adulteration Act, 1954 — Section 2(ia)(a), 7(i)

High Courts15 Jun 1982

Commissioner of Income Tax, Tamil Nadu-IV Vs O.P.N. Arunachala Nadar

Madras High Court · (1983) 141 ITR 620

High Courts15 Jun 1982

Commissioner of Income Tax, Tamil Nadu-III Vs North Arcot District Co-operative Spinning Mills Ltd.

Madras High Court · (1984) 148 ITR 406

Income Tax Act, 1961 — Section 145, 33, 33(1)

High Courts15 Jun 1982

Commissioner of Income Tax Vs North Arcot District Co-operative Spinning Mills Ltd.

Madras High Court · (1984) 17 TAXMAN 40

Income Tax Act, 1961 — Section 33, 33(1)(b)(B)(i), 33(1)(b)(B)(i)(a)

High Courts14 Jun 1982

A. Sivaraman Vs Tamil Nadu Water Supply and Drainage Board

Madras High Court · (1983) ILR (Mad) 371 : (1983) 2 MLJ 263

High Courts13 Jun 1982

In re: Mohan Raj and Appavoo

Madras High Court · (1982) LW(Cri) 164

Tamil Nadu Forest Act, 1882 — Section 36A, 36E

High Courts08 Jun 1982

M. Renold Princely Vs Government of Tamil Nadu and Others

Madras High Court · (1982) 2 LLJ 342

Constitution of India, 1950 — Article 14, 16, 311, 311(2)Government of India Act, 1935 — Section 240(1), 240(3)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17

High Courts30 Apr 1982

T.P. Kunhiraman Vs Official Assignee, Madras

Madras High Court · AIR 1983 Mad 148 : (1984) 97 LW 442 : (1982) 95 LW 442 : (1983) 1 MLJ 116

Presidency Towns Insolvency Act, 1909 — Section 38, 39, 39(2)

High Courts30 Apr 1982

P.S. Palaniappa Chettiar Vs A. Simen George

Madras High Court · (1983) ILR (Mad) 90 : (1983) 96 LW 394 : (1983) 2 MLJ 354

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(ii)(a), 10(3)(a)(i), 25

High Courts30 Apr 1982

The State of Tamil Nadu Vs Janaki

Madras High Court · (1983) ILR (Mad) 66 : (1982) 95 LW 437 : (1982) 2 MLJ 82

High Courts28 Apr 1982

Bapalal and Co. Vs P. Thakurdas and Others

Madras High Court · AIR 1982 Mad 399 : (1982) 95 LW 345 : (1982) 2 MLJ 174

Constitution of India, 1950 — Article 122, 14, 19, 254(2), 74(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 1, 10

High Courts28 Apr 1982

His Holiness Sri-La-Sri Ambalavana Pandara Sannathi Avergal Vs State of Tamil Nadu and Another

Madras High Court · (1984) 97 LW 502 : (1982) 2 MLJ 221

High Courts27 Apr 1982

R. Shanmugam Vs The Officer Commanding 65 Coy. ASS Supply (Type B) and Others

Madras High Court · (1983) 2 MLJ 401

Army Act, 1950 — Section 63Constitution of India, 1950 — Article 311