High Courts18 Feb 1982
Chesebrough Pond's Inc. Vs The State of Tamil Nadu
Madras High Court · (1983) 52 STC 164
Central Sales Tax Act, 1956 — Section 3
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,484 of 5,229
High Courts16 Feb 1982Dismissed
Ponnappa Gounder Vs Kandaswamy and Another
Madras High Court · (1982) 02 MAD CK 0008
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 6B
High Courts15 Feb 1982
Engineering Investments P. Ltd. Vs Bharath Heavy Electricals Ltd., Madras and Another
Madras High Court · AIR 1983 Mad 1 : (1982) 95 LW 404
Civil Procedure Code, 1908 (CPC) — Section 24(1)
High Courts15 Feb 1982
O. Abdul Aziz and Others Vs Additional Director of Enforcement, Ministry of Law, Justice and Company Affairs, Government of India
Madras High Court · (1982) 2 MLJ 359
Foreign Exchange Regulation Act, 1973 — Section 81, 81(1), 81(2), 81(3)General Clauses Act, 1897 — Section 6
High Courts15 Feb 1982
The State of Tamil Nadu Vs Thakorebhai and Brothers
Madras High Court · (1983) 52 STC 104
Tamil Nadu General Sales Tax Act, 1959 — Section 36(6), 55
High Courts15 Feb 1982
Commissioner of Wealth-tax, Tamil Nadu-V Vs K. Ramachandra Chettiar
Madras High Court · (1983) 35 CTR 126 : (1983) 141 ITR 771
Wealth Tax Act, 1957 — Section 19A, 2, 5(1), 5(1)(iv)
High Courts15 Feb 1982
O. Abdul Aziz and Others Vs Additional Director of Enforcement, Ministry of Law, New Delhi
Madras High Court · AIR 1983 Mad 59
Foreign Exchange Regulation Act, 1947 — Section 19EForeign Exchange Regulation Act, 1973 — Section 81(3)
High Courts15 Feb 1982
Commissioner of Income Tax, Tamil Nadu-I Vs United India Fire and General Insurance Co. Ltd.
Madras High Court · (1982) 31 CTR 1 : (1983) 140 ITR 994 : (1982) 11 TAXMAN 217
Income Tax Act, 1961 — Section 44
High Courts15 Feb 1982
Ramasyee Agro-Industries Limited Vs The India Sugar Refineries Limited
Madras High Court · AIR 1983 Mad 194 : (1983) ILR (Mad) 254 : (1984) 97 LW 700 : (1983) 1 MLJ 91
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19
High Courts15 Feb 1982
K.M.S. Subbiah Chettiar and Bros. (Firm) Vs State of Tamil Nadu
Madras High Court · (1983) 142 ITR 16
Income Tax Act, 1961 — Section 187
High Courts15 Feb 1982
Executive Engineer, Public Works Department, Dindigul Vs V. Subbiah Naicker and Another
Madras High Court · (1983) ACJ 174 : (1982) 45 FLR 287 : (1983) 2 LLJ 320 : (1982) 2 MLJ 140
Workmens Compensation Act, 1923 — Section 12, 12(2)
High Courts15 Feb 1982Allowed
S. Ravindaan Vs The Secretary, Tamil Nadu Public Service Commission Government Estate and Another
Madras High Court · (1984) ILR (Mad) 75
Constitution of India, 1950 — Article 342Penal Code, 1860 (IPC) — Section 191
High Courts15 Feb 1982
T.S. Kothandraman and Another Vs Sub-Collector, Mettur and Another
Madras High Court · AIR 1983 Mad 63 : (1983) ILR (Mad) 44 : (1982) 95 LW 433 : (1983) 1 MLJ 170
Tamil Nadu Debt Relief Act, 1980 — Section 3
High Courts12 Feb 1982
T.N. Sankarasundaram Vs The Director of Stationery and Printing and Others
Madras High Court · (1982) 95 LW 382 : (1982) 2 MLJ 427
Constitution of India, 1950 — Article 226, 311
High Courts11 Feb 1982
M. Thangavelu Chetty Vs Chinnasamy and Others
Madras High Court · AIR 1983 Mad 21 : (1984) 97 LW 632
Tamil Nadu Debt Relief Act, 1976 — Section 3(1), 4
High Courts11 Feb 1982
The State of Tamil Nadu and Another Vs C. Vadiappan
Madras High Court · (1982) 2 MLJ 30
High Courts11 Feb 1982
A.K.L. Labbai Thambi Maraicar Vs Government of India, Enforcement Directorate and Others
Madras High Court · AIR 1983 Mad 102
Foreign Exchange Regulation Act, 1973 — Section 5(1), 81(3), 9General Clauses Act, 1897 — Section 6
High Courts11 Feb 1982
T. Chengalvarayan Vs The Muthialpet High School, Madras and Others
Madras High Court · AIR 1983 Mad 66 : (1982) 95 LW 693
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts11 Feb 1982
K. Chinna Vaira Thevar Vs S. Vaira Thevar
Madras High Court · (1984) 97 LW 566 : (1982) 2 MLJ 400
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 23 Rule 1(3)(b)
High Courts11 Feb 1982
A.K.L. Labbai Thambi Maraicar Vs The Government of India and Others
Madras High Court · (1982) 2 MLJ 59
Foreign Exchange Regulation Act, 1973 — Section 5(1), 5(1)(aa), 9(1)(b)General Clauses Act, 1897 — Section 6