High Courts09 Apr 1981
Mallika and others Vs S.V. Alagarsami (died) and Others
Madras High Court · (1982) ACJ 272
Motor Vehicles Act, 1939 — Section 95
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,512 of 5,229
High Courts08 Apr 1981
N. Kailasam Vs The Secretary to Government of Tamil Nadu Home (Cinema) Fort St. George, Madras and Others
Madras High Court · (1981) 04 MAD CK 0037
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 11, 5(1)
High Courts06 Apr 1981
N.C.T. Chidambaram Chettiar and Another Vs Ct. A. Ct. Subramaniam and Others
Madras High Court · AIR 1982 Mad 228 : (1982) 95 LW 126
Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 3, 4Trusts Act, 1882 — Section 90
High Courts06 Apr 1981
State Vs Panchanadham
Madras High Court · (1981) LW(Cri) 220
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts06 Apr 1981Dismissed
State by Public Prosecutor Vs Panchattadham
Madras High Court · (1981) LW(Cri) 220
Prevention of Food Adulteration Act, 1954 — Section 17(1)(b), 7(i)
High Courts03 Apr 1981
V.S. Alwar Ayyangar Vs Gurusamy Thevar
Madras High Court · AIR 1981 Mad 354 : (1982) ILR (Mad) 197 : (1981) 94 LW 707
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, 47Specific Relief Act, 1963 — Section 39Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 16A
High Courts03 Apr 1981
The Regional Director of Employees' State Insurance Corporation Vs Amalgamation Repco Ltd.
Madras High Court · (1982) ILR (Mad) 210 : (1982) 95 LW 264 : (1982) 2 MLJ 126
Employees State Insurance Act, 1948 — Section 2(22)
High Courts03 Apr 1981
Employees' State Insurance Corporation, Madras Vs Amalgamations Repco Limited, Madras
Madras High Court · (1983) 2 LLJ 193
Employees State Insurance Act, 1948 — Section 2, 22(2), 39, 75
High Courts02 Apr 1981
Krishnamoorthy Koundar Vs Paramasiva Koundar
Madras High Court · AIR 1981 Mad 310 : (1981) ILR (Mad) 407
Specific Relief Act, 1963 — Section 37Transfer of Property Act, 1882 — Section 53
High Courts01 Apr 1981
Satyendra Kumar Vs Commissioner of Income Tax, Madras
Madras High Court · (1981) 24 CTR 28 : (1983) 140 ITR 840
High Courts01 Apr 1981
R.V. Dharmalinga Mudaliar Vs K. Annamalai
Madras High Court · AIR 1981 Mad 312 : (1982) ILR (Mad) 327 : (1981) 94 LW 487 : (1981) 2 MLJ 234
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
High Courts01 Apr 1981
Annamalai Chettiar Vs The Union of India
Madras High Court · (1981) 04 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Section 20, 20(c), 80
High Courts31 Mar 1981
State of Tamil Nadu and Others Vs P.M. Madhavan Nair and Others
Madras High Court · (1982) 49 STC 244
Income Tax Act, 1922 — Section 30, 30(1), 31, 33Limitation Act, 1963 — Section 28Tamil Nadu General Sales Tax Act, 1959 — Section 12, 14, 15, 16(1), 16(2)
High Courts31 Mar 1981
Union of India Vs Tamil Nadu Small Industries Corporation Ltd.
Madras High Court · AIR 1981 Mad 316 : (1981) 94 LW 469
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts30 Mar 1981
R. Sundaresan and Others Vs A. Ramachandran and Co. by Partner Ramachandran and Others
Madras High Court · (1981) 1 MLJ 389
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts30 Mar 1981
Commissioner of Income Tax, Tamil Nadu-II Vs Seshasayee Brothers P. Ltd.
Madras High Court · (1984) 146 ITR 322
Income Tax Act, 1961 — Section 37(1), 39
High Courts30 Mar 1981
J.K.A. Rajappa Chettiar Vs The Director of Enforcement, New Delhi
Madras High Court · (1982) CriLJ 1562
Foreign Exchange Regulation Act, 1947 — Section 12(2), 23, 23(1)
High Courts29 Mar 1981
Commissioner of Income Tax, Tamil Nadu-V Vs L. Kuppuswamy Chettiar
Madras High Court · (1981) 25 CTR 315 : (1981) 132 ITR 416
Income Tax Act, 1961 — Section 23, 23(1), 24, 24(1)
High Courts29 Mar 1981
T.M.N.M. SOMASUNDARA NADAR SONS Vs COMMISSIONER OF Income Tax, TAMIL NADU-IV.
Madras High Court · (1982) 137 ITR 815
Income Tax Act, 1961 — Section 40(b)
High Courts29 Mar 1981
S. Muthiah Vs Commissioner of Income Tax, Madras M. Subbaraya Mudaliar Vs Commissioner of Income Tax
Madras High Court · (1983) 140 ITR 1030
Income Tax Act, 1961 — Section 263, 35B, 67(3)