High Courts16 Mar 1982
Tamil Nadu Wakf Board Vs S. Syed Inam Saheb and Another
Madras High Court · AIR 1983 Mad 297 : (1983) ILR (Mad) 228 : (1983) 96 LW 128
Waqf Act, 1954 — Section 15, 3(1), 36A, 66C
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,482 of 5,229
High Courts16 Mar 1982
M.P. Gnanambal Ammal Vs Commissioner of Income Tax
Madras High Court · (1985) 152 ITR 659
Income Tax Act, 1961 — Section 22
High Courts16 Mar 1982
Southern Publications Private Ltd. Vs Commissioner of Income Tax, Tamil Nadu-II
Madras High Court · (1983) 12 TAXMAN 197
Income Tax Act, 1961 — Section 271, 273, 273(B), 274, 68
High Courts15 Mar 1982
United India Fire and General Insurance Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1983) 144 ITR 638
Income Tax Act, 1961 — Section 25, 28, 29, 30, 31
High Courts15 Mar 1982
Minerals and Metals Trading Corporation of India Ltd. Vs State of Tamil Nadu
Madras High Court · (1983) 52 STC 85
Central Sales Tax Act, 1956 — Section 2, 5
High Courts13 Mar 1982
Commissioner of Income Tax Vs Standard Motor Products of India Ltd.
Madras High Court · (1983) 13 TAXMAN 269
Constitution of India, 1950 — Article 147Income Tax Act, 1922 — Section 22, 22(2), 23(4), 34, 34(1)Income Tax Act, 1961 — Section 139, 139(2), 147, 147(1)(a), 147(1)(b)
High Courts12 Mar 1982
Prakash Roadlines (P.) Ltd. Vs United India Insurance Co., Ltd. and Another
Madras High Court · (1983) ILR (Mad) 177 : (1983) 96 LW 440 : (1984) 1 MLJ 167
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts12 Mar 1982Allowed
K. Doraisami Chettiar and Another Vs Tirupattur Municipality
Madras High Court · (1983) ILR (Mad) 80
Specific Relief Act, 1963 — Section 34, 42Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 14, 24, 25, 25(4), 26
High Courts12 Mar 1982
In Re: Manickammal and Kanniammal (Accused Nos. 1 and 2)
Madras High Court · (1982) LW(Cri) 157
Penal Code, 1860 (IPC) — Section 448, 48
High Courts12 Mar 1982
Prakash Roadlines Pvt. Ltd. Vs United India Insurance Co. Ltd. and Another
Madras High Court · (1984) 2 ACC 141
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts12 Mar 1982Allowed
Dhananjaya Padayachi Vs Vanamail Ammal
Madras High Court · (1983) ILR (Mad) 195
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Debt Relief Act, 1980 — Section 12, 3, 4, 5, 6
High Courts12 Mar 1982
V. Kuppusamy Vs State of Tamil Nadu and Others
Madras High Court · (1982) 2 MLJ 278
High Courts11 Mar 1982
Commissioner of Income Tax, Tamil Nadu-I, Madras Vs K.S. Subbiah Pillai (Huf)
Madras High Court · (1983) 33 CTR 327 : (1984) 147 ITR 87
Income Tax Act, 1961 — Section 147, 148, 40
High Courts10 Mar 1982
Commissioner of Income Tax, Tamil Nadu-I Vs Paramanand Uttamchand
Madras High Court · (1984) 146 ITR 430
Income Tax Act, 1961 — Section 5
High Courts09 Mar 1982
Commissioner of Income Tax Vs Madras Auto Service Ltd.
Madras High Court · (1983) 33 CTR 106 : (1985) 156 ITR 740
Income Tax Act, 1961 — Section 45
High Courts09 Mar 1982
M. Janakirama Iyer Vs Meenakshiammal
Madras High Court · (1982) 2 MLJ 461
Limitation Act, 1963 — Article 137
High Courts09 Mar 1982
M.M. Mohideen Thambi and Company Vs The State of Tamil Nadu
Madras High Court · (1983) 52 STC 376
Central Sales Tax Act, 1956 — Section 5, 5(1)
High Courts05 Mar 1982
Oriental Bank of Commerce Vs The Commissioner of Labour, Madras-6 and Others
Madras High Court · (1982) 44 FLR 416 : (1982) 1 LLJ 354
Tamil Nadu Shops and Establishments Act, 1947 — Section 2(12), 2(5), 4, 4(1), 41
High Courts04 Mar 1982
A.M.S. Shakul Hameed Vs The Union of India (UOI) and Others
Madras High Court · (1982) LW(Cri) 136
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5AConstitution of India, 1950 — Article 133(1), 226, 234A
High Courts04 Mar 1982
Buhari Trading Co. Vs Star Metal Co.
Madras High Court · AIR 1983 Mad 150 : (1983) 96 LW 20 : (1983) 1 MLJ 10
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151Partnership Act, 1932 — Section 69