High Courts29 Jan 1981
Commissioner of Income Tax Vs Thanthi Trust
Madras High Court · (1981) 23 CTR 155 : (1982) 137 ITR 735
Income Tax Act, 1961 — Section 11, 11(1), 11(4), 12, 13
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,518 of 5,229
High Courts28 Jan 1981Allowed
Srinivasan by K. Kempu Chettiar Vs S.S. Arumugam
Madras High Court · (1982) ILR (Mad) 299
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 19Transfer of Property Act, 1882 — Section 106
High Courts28 Jan 1981
Srinivasan Vs Arurnuaham
Madras High Court · AIR 1981 Mad 246 : (1981) 94 LW 310 : (1981) 2 MLJ 16
Civil Procedure Code, 1908 (CPC) — Section 11Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 19
High Courts28 Jan 1981
State Bank of Travancore Vs Dy. Commissioner of Labour, Coimbatore and Another
Madras High Court · (1981) 1 LLJ 393
Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(1), 41(2)
High Courts28 Jan 1981
Sri Ram Products Vs The State of Tamil Nadu
Madras High Court · (1983) 52 STC 187
Drugs and Cosmetics Act, 1940 — Section 3
High Courts28 Jan 1981
The X-ray and Allied Products Vs The State of Tamil Nadu
Madras High Court · (1983) 54 STC 121
High Courts27 Jan 1981
Pichai Mohamed and Others Vs P.P. Muthu Mohamed and Others
Madras High Court · (1986) 1 MLJ 76
Tamil Nadu Civil Courts Act, 1873 — Section 16
High Courts22 Jan 1981
R.V.E. Venkatachala Gounder Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments (Admn.) Department
Madras High Court · (1983) 2 MLJ 434
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 90(2)
High Courts22 Jan 1981
Packwell Industries (P.) Ltd. Vs The State of Tamil Nadu
Madras High Court · (1982) 51 STC 329
Central Sales Tax Act, 1956 — Section 5(3)
High Courts22 Jan 1981
Andal Sweet Stall and Tiffin Dining Hall Vs State of Tamil Nadu
Madras High Court · (1981) 48 STC 551
Tamil Nadu General Sales Tax Act, 1959 — Section 31(1)
High Courts21 Jan 1981
Mohamed Ali and Another Vs M.K. Abdul Salam Saheb and Others
Madras High Court · (1982) ILR (Mad) 269 : (1982) 95 LW 213 : (1982) 1 MLJ 425
Transfer of Property Act, 1882 — Section 69
High Courts21 Jan 1981
Deputy Commissioner of Commercial Taxes, Tiruchirapalli Vs Sri Venkateswaran Dyeing Factory
Madras High Court · (1983) 54 STC 120
Tamil Nadu General Sales Tax Act, 1959 — Section 16
High Courts21 Jan 1981
Tamil Nadu Wakf Board Vs Khader Badsha Saheb
Madras High Court · AIR 1982 Mad 376 : (1982) 95 LW 138
Limitation (Amendment) Act, 1959 — Section 3Limitation Act, 1963 — Article 96, 10Waqf Act, 1954 — Section 15(2), 3
High Courts20 Jan 1981
T. Periaswamy Gounder Vs Agrl. Income Tax Officer, Pollachi and Another
Madras High Court · (1982) 134 ITR 155
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 65A(3), 9(2)
High Courts13 Jan 1981
The State of Tamil Nadu Vs Dunlop India Limited
Madras High Court · (1981) 48 STC 521
High Courts13 Jan 1981
Valivalam Desikar High School Trust Vs Commissioner of Agricultural Income Tax, Madras
Madras High Court · (1981) 131 ITR 84
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 2
High Courts13 Jan 1981
State (The Food Inspector, Avanashi) Vs Eswaran
Madras High Court · (1982) LW(Cri) 57
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts12 Jan 1981
Collector of Nilgiris at Ootacamund Vs Mahavir Plantations Pvt. Ltd.
Madras High Court · AIR 1982 Mad 138 : (1982) ILR (Mad) 175 : (1981) 94 LW 685
Stamp Act, 1899 — Section 47A
High Courts12 Jan 1981
Madras Rubber Factory Ltd. Vs Assistant Collector of Central Excise, Madras and Another
Madras High Court · (1981) 8 ELT 565
Central Excise Rules, 1944 — Rule 10, 10(1), 11, 12, 173JCentral Excises and Salt Act, 1944 — Section 3, 35, 35A, 36(2), 37Constitution of India, 1950 — Article 226