High Courts13 Dec 1980Dismissed
Charag Chemical Industries Vs R.G. Genesan
Madras High Court · (1980) 12 MAD CK 0013
Workmens Compensation Act, 1923 — Section 10, 11, 12, 13, 14
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,521 of 5,229
High Courts12 Dec 1980
Perumal and Others Vs Ramachandra Padayachi and Others
Madras High Court · (1981) 94 LW 674 : (1982) 1 MLJ 65
High Courts12 Dec 1980Allowed
Arumbu Ammal Vs Elamathi and Others
Madras High Court · (1981) ILR (Mad) 422
High Courts12 Dec 1980
Arulandu Udayar, K.S. Soosai Udayar, Iru Sowrimuthu dayar and P.S. Sowrimuthu Udayar and Others Vs S.P. Palaniappa Ambalam and Others
Madras High Court · (1982) ILR (Mad) 48 : (1981) 94 LW 277 : (1982) 1 MLJ 257
High Courts12 Dec 1980
C. Hajee Abdul Subhan Sahib Vs The Joint Commercial Tax Officer, Madras-7 and Another
Madras High Court · (1982) ILR (Mad) 83 : (1982) 50 STC 143
High Courts12 Dec 1980
R. Natarajan Vs The State of Tamil Nadu by, Secretary to Government, Social Welfare Department and Another
Madras High Court · (1981) ILR (Mad) 437
Land Acquisition Act, 1894 — Section 2, 3, 4(1), 5A, 6
High Courts12 Dec 1980
R. Natarajan Vs The State of Tamil Nadu, by Secretary to Government, Social Welfare Dept., Madras and Another
Madras High Court · (1981) ILR (Mad) 437
Land Acquisition Act, 1894 — Section 2, 3, 4, 4(1), 5A
High Courts11 Dec 1980
Sudarsan Trading Company Ltd. Vs State of Tamil Nadu
Madras High Court · (1981) 48 STC 366
Tamil Nadu General Sales Tax Act, 1959 — Section 16
High Courts11 Dec 1980
Bapalal and Co. Vs Government of India and Others
Madras High Court · (1981) 1 ECR 279 : (1981) 8 ELT 587 : (1981) ILR (Mad) 426
Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226
High Courts11 Dec 1980
M.S.P. Rajah Vs Commissioner of Gift-tax, Madras
Madras High Court · (1981) 20 CTR 336 : (1982) 134 ITR 1 : (1981) 94 LW 132
Transfer of Property Act, 1882 — Section 7
High Courts10 Dec 1980
M. Velayutham Vs Commissioner of Income Tax
Madras High Court · (1981) 6 TAXMAN 344
Income Tax Act, 1961 — Section 145, 145(1), 220, 220(7), 4
High Courts10 Dec 1980
Rukku alias Rukkumani Vs Kannan and others
Madras High Court · (1980) 12 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 5(d), Order 33 Rule 7
High Courts10 Dec 1980Dismissed
In Re: Sudarsan
Madras High Court · (1980) 12 MAD CK 0048
Penal Code, 1860 (IPC) — Section 304A, 338
High Courts10 Dec 1980
M. Velayutham Vs Commissioner of Income Tax, Madras
Madras High Court · (1981) 130 ITR 145
Income Tax Act, 1961 — Section 220(7), 5
High Courts10 Dec 1980
Management of Diocesan Press Vs Labour Court, Madras and Another
Madras High Court · (1982) 1 LLJ 451
Employees State Insurance (General) Regulations, 1950 — Regulation 97Employees State Insurance Act, 1948 — Section 46(1), 47, 49, 50, 51Industrial Disputes Act, 1947 — Section 33C(2)
High Courts09 Dec 1980
Commissioner of Income Tax, Tamil Nadu-V Vs V.L. Balakrishnan
Madras High Court · (1981) 130 ITR 138
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts07 Dec 1980Allowed
Dunlop India Ltd. and India Tyre and Rubber Co. (India) Pvt. Ltd. Vs Union of India (UOI) and Another
Madras High Court · (1981) ECR 537
High Courts05 Dec 1980
T. Pragasam Vs The General Superintendent, Ennore Thermal Power Station, Madras 57 and another
Madras High Court · (1980) 12 MAD CK 0049
High Courts05 Dec 1980
S. Balasubramaniam Vs Gulab Jan
Madras High Court · (1982) ILR (Mad) 442 : (1981) 1 MLJ 354
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)
High Courts03 Dec 1980
M.V. Chockalingam Pillai and Others Vs Alamelu Ammal and Another
Madras High Court · AIR 1982 Mad 29 : (1981) 94 LW 328
Hindu Succession Act, 1956 — Section 14(1)Hindu Womens Right to Property Act, 1937 — Section 3, 3(2), 3(3)