High Courts23 Dec 1980
S. Valliammai and Another Vs Commissioner of Income Tax, Madras
Madras High Court · (1982) ILR (Mad) 319 : (1981) 127 ITR 713
Income Tax Act, 1961 — Section 256(2), 45, 48, 49, 49(1)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,520 of 5,229
High Courts23 Dec 1980
Smt. S. Valliammai Vs Commissioner of Income Tax
Madras High Court · (1982) ILR (Mad) 319 : (1981) 127 ITR 713
Estate Duty Act, 1953 — Section 48, 74, 74(1)Income Tax Act, 1961 — Section 256(1), 256(2), 45, 48, 49
High Courts23 Dec 1980
Kanyalal Chandanmul Vs T. Raghavalu Naidu
Madras High Court · (1980) 12 MAD CK 0004
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i), 10(3)(a)(iii), 2(6A)
High Courts21 Dec 1980
Devi Match Factory and Others Vs Superintendent of Central Excise, Sattur
Madras High Court · (1983) 12 ELT 99
Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 3
High Courts19 Dec 1980
Ahamed Vs Rukmaniammal
Madras High Court · AIR 1981 Mad 205 : (1981) 94 LW 147
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103
High Courts19 Dec 1980
Ahamed Vs Rukmaniammal and Others
Madras High Court · (1981) 94 LW 147 : (1981) 1 MLJ 315
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100
High Courts19 Dec 1980Allowed
The Commissioner, H.R. and C.E. (Admn.) Department Vs Kacheri Chamy alias Karuppanna Thevar and Others
Madras High Court · (1982) ILR (Mad) 155
Civil Procedure Code, 1908 (CPC) — Section 30, 80Constitution of India, 1950 — Article 26Limitation Act, 1963 — Section 15(1), 15(2)
High Courts18 Dec 1980
Rajagopalan Vs Kamalammal
Madras High Court · AIR 1982 Mad 187 : (1981) 94 LW 695
Hindu Marriage Act, 1955 — Section 25
High Courts18 Dec 1980
B. Ravi Vs The State of Tamil Nadu and Another
Madras High Court · (1981) 48 STC 274
High Courts18 Dec 1980
New Bharat Confectionery Vs The State of Tamil Nadu
Madras High Court · (1981) 48 STC 140
High Courts17 Dec 1980
C.R. Ramaswami Vs Needle industries (I) Ltd. and Another
Madras High Court · (1981) 1 MLJ 448
Industrial Disputes Act, 1947 — Section 2ATamil Nadu Shops and Establishments Act, 1947 — Section 4(2), 41, 41(1), 41(2)
High Courts17 Dec 1980
The liquidator and Co-operative Sub-Registrar (Stores) P-2076 Melapalayam Nehru Multi-Purpose Co-operative Society Vs M.S. Sahul Hameed and Others
Madras High Court · (1982) ILR (Mad) 452 : (1981) 94 LW 324 : (1981) 1 MLJ 443
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Provincial Insolvency Act, 1920 — Section 75(4)Registration Act, 1908 — Section 77
High Courts17 Dec 1980
The Liquidator and Co-operative Sub-Registrar (Stores) Vs M.S. Sahul Hameed
Madras High Court · AIR 1981 Mad 295 : (1981) 94 LW 324
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1
High Courts17 Dec 1980
Addl Commissioner of Income Tax, Madras-I Vs Gangabai Charities
Madras High Court · (1983) 142 ITR 718
Income Tax Act, 1961 — Section 11, 13, 13(1), 2(15)
High Courts17 Dec 1980
Ramesh and Company Vs The Commissioner for Land Revenue and Commercial Taxes, Board of Revenue (C.T.), Madras-5
Madras High Court · (1981) 48 STC 41
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 14, 15, 31(3), 32
High Courts16 Dec 1980
R. Kuppuswamy Chetty Vs Commissioner of Income Tax, Madras
Madras High Court · (1982) 30 CTR 189 : (1982) ILR (Mad) 235 : (1982) 135 ITR 235
Income Tax Act, 1961 — Section 143, 144, 147, 148, 149
High Courts16 Dec 1980
Southern Roadways Ltd. Vs Commissioner of Income Tax, Tamil Nadu-IV
Madras High Court · (1981) ILR (Mad) 109 : (1981) 130 ITR 545
Companies (Profits) Surtax Act, 1964 — Rule 2Companies Act, 1956 — Section 166, 209, 210(1), 211, 211(1)
High Courts15 Dec 1980
R.S.K. Chandrasekaran Vs The Official Receiver, Madurai and Another
Madras High Court · AIR 1981 Mad 235 : (1981) 94 LW 284
Provincial Insolvency Act, 1920 — Section 28(2), 28(6), 28(7)
High Courts15 Dec 1980
R.S.K. Chandrasekaran Vs The Official Receiver and Another
Madras High Court · (1981) ILR (Mad) 295 : (1981) 1 MLJ 491
Civil Procedure Code, 1908 (CPC) — Order 21 rule 90Provincial Insolvency Act, 1920 — Section 28(7)