High Courts24 Jul 1981
The General Manager, Southern Railway, Madras Vs M.S. Sarangapani and Another
Madras High Court · (1982) 1 LLJ 370
Industrial Disputes Act, 1947 — Section 2, 33C(2)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,507 of 5,229
High Courts24 Jul 1981Allowed
P.A.P. Chidmbara Nadar Vs C. Ganapathia Pillai
Madras High Court · (1982) ILR (Mad) 354
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(2)
High Courts23 Jul 1981
Rahmath Bi and Another Vs State Wakf Board
Madras High Court · AIR 1982 Mad 202 : (1981) 94 LW 803
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 7 Rule 11Waqf Act, 1954 — Section 15(1), 56
High Courts23 Jul 1981
Krishnan and Another Vs Krishnamurthi and Others
Madras High Court · AIR 1982 Mad 101 : (1982) ILR (Mad) 397 : (1981) 94 LW 703 : (1982) 1 MLJ 4
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Jul 1981
In re: P.K. Abu Backer
Madras High Court · (1982) LW(Cri) 18
Factories Act, 1948 — Section 6
High Courts23 Jul 1981
Dasappa Chettiar Vs S.R. Venkatarama Chettiar and Sons
Madras High Court · AIR 1982 Mad 218 : (1982) 95 LW 115
Tamil Nadu Debt Relief (Amendment) Act, 1981 — Section 7Tamil Nadu Debt Relief Act, 1980 — Section 3, 4
High Courts23 Jul 1981
Seshasayee Paper and Boards Limited Vs Deputy Commercial Tax Officer, Thiruchengode, Salem District
Madras High Court · (1984) 56 STC 8
Central Sales Tax Act, 1956 — Section 5(1)
High Courts23 Jul 1981
The Deputy Commissioner (C.T.), Coimbatore Division Vs The South India Traders
Madras High Court · (1982) 50 STC 106
Tamil Nadu General Sales Tax Act, 1959 — Section 8
High Courts23 Jul 1981
Food Inspector, Pondicherry Vs T.S. Subramania Iyer and Another
Madras High Court · (1982) CriLJ 1140
Prevention of Food Adulteration Act, 1954 — Section 5(1), 7(1), 7(2)
High Courts23 Jul 1981
Hemalatha Textiles Ltd. Vs The State of Tamil Nadu
Madras High Court · (1983) 52 STC 241
Central Sales Tax Act, 1956 — Section 3
High Courts21 Jul 1981
The Proprietor Sri Rajeswari Transports (Firm) Vs M.G. Rajan and Others
Madras High Court · (1982) 1 MLJ 248
High Courts21 Jul 1981Dismissed
Rajeswari Transports (Firm) Vs M.G. Rajan and Others
Madras High Court · (1982) ACJ 118
Motor Vehicles Act, 1988 — Section 95(2)
High Courts20 Jul 1981
P. Somasundaram Vs M. Govindaswamy
Madras High Court · AIR 1982 Mad 117 : (1982) ILR (Mad) 1 : (1982) 95 LW 10
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4
High Courts20 Jul 1981
Venkatesh Emporium Vs Commissioner of Income Tax
Madras High Court · (1983) 12 TAXMAN 70
Income Tax Act, 1961 — Section 154, 40, 40(b)
High Courts20 Jul 1981
S. Srinivasan (Died) and Others Vs Assistant Collector of Central Excise, Tiruchirapalli and Others
Madras High Court · (1982) 10 ELT 360
Drugs and Cosmetics Act, 1940 — Section 16, 18Drugs and Cosmetics Rules, 1945 — Rule 2
High Courts17 Jul 1981
A.K. Kuppuswamy Vs The Urban Land Tax Tribunal and Others
Madras High Court · (1982) ILR (Mad) 103
Tamil Nadu Urban Land Tax Act, 1966 — Section 2, 29A, 5
High Courts16 Jul 1981
The State of Tamil Nadu Vs A. Rafeeq Ahmed and Co.
Madras High Court · (1983) 52 STC 281
Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts16 Jul 1981
B. Soundarapandian Vs Industrial Finance Corporation of India
Madras High Court · AIR 1982 Mad 206 : (1982) ILR (Mad) 376 : (1982) 95 LW 21 : (1982) 1 MLJ 233
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 2, 122Industrial Finance Corporation Act, 1948 — Section 30(11), 30(14)Madras High Court (Original Side) Rules, 1956 — Order 34 Rule 4, Order 34 Rule 7
High Courts15 Jul 1981Allowed
P. Karuppiah Vs The Inspector General of Police and Another
Madras High Court · (1982) ILR (Mad) 432
Constitution of India, 1950 — Article 311, 311(2)Tamil Nadu Liberalised Pension Rules, 1960 — Rule 2(3), 3(2)
High Courts14 Jul 1981
Rathinasamy Vs Komalavalli and Another
Madras High Court · AIR 1983 Mad 45
Limitation Act, 1963 — Section 10, 11, 12, 13, 14Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23(1)