COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,523 of 5,229

High Courts21 Nov 1980Dismissed

V. Datohinamurthy/S. Natarajan Vs Asstt. Director of Inspection

Madras High Court · (1983) 12 TAXMAN 185

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 37 Rule 1, Order 37 Rule 4, 135(2)Constitution of India, 1950 — Article 226, 227, 32Evidence Act, 1872 — Section 131, 132

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High Courts21 Nov 1980Allowed

V.K. Krishnamurthi and Others Vs Central Bank of India and Others

Madras High Court · (1981) ILR (Mad) 44

Arbitration Act, 1940 — Section 4Constitution of India, 1950 — Article 12, 14, 16, 19, 19(1)Payment of Wages Act, 1936 — Section 7(2), 9

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High Courts21 Nov 1980

Muzamil Leathers Vs The State of Tamil Nadu

Madras High Court · (1981) 48 STC 166

Central Sales Tax Act, 1956 — Section 14, 15Tamil Nadu General Sales Tax Act, 1959 — Section 16

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High Courts21 Nov 1980

V. Datchinamurthy and Another Vs Asst. Director of Inspection, (Intelligence), I.T. Dept. and Another

Madras High Court · (1984) 149 ITR 341

Income Tax Act, 1961 — Section 131, 132, 132(3), 139, 148

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High Courts21 Nov 1980

V. Ganesan Vs The State Bank of India and Others

Madras High Court · (1981) 1 LLJ 64

Tamil Nadu Shops and Establishments Act, 1947 — Section 34, 36, 6Tamil Nadu Shops and Establishments Rules, 1948 — Rule 12

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High Courts21 Nov 1980

Sudalai Muthu Pillai Vs Santhanam

Madras High Court · (1981) 94 LW 271 : (1981) 1 MLJ 347

Partnership Act, 1932 — Section 69

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High Courts20 Nov 1980Allowed

Thangammal and Others Vs K. Dhanalakshmi and Others

Madras High Court · (1981) ILR (Mad) 341

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 89, Order 21 Rule 89(1), Order 21 Rule 90, Order 21 Rule 91

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High Courts20 Nov 1980

A.K. Ahmed and Co. Vs Regional Labour Commissioner (Central) and Another

Madras High Court · (1981) 94 LW 91 : (1981) 1 MLJ 495

Minimum Wages Act, 1948 — Section 20

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High Courts18 Nov 1980

Hathibudi Anandar Vs Govindan

Madras High Court · (1981) ILR (Mad) 40 : (1981) 1 MLJ 250

Tamil Nadu Buildings (Lease and Rent Control) Act, 1961 — Section 10(3)(a)(iii)

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High Courts18 Nov 1980

A.N. Anthony Packia Nadar Vs Commissioner of Agricultural Income Tax and Others

Madras High Court · (1982) 135 ITR 527

Income Tax Act, 1961 — Section 2(1A)

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High Courts17 Nov 1980

Commissioner of Income Tax, Tamil Nadu-I Vs Vijaya Productions Pvt. Ltd.

Madras High Court · (1985) 152 ITR 613

Income Tax Act, 1961 — Section 155(5)

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High Courts14 Nov 1980

Kothandaraja Pillai Vs Piramadesam Village, Viswakula Street, Swamy Viswa Vinayakar Kovil and Others

Madras High Court · AIR 1981 Mad 207 : (1981) 94 LW 167 : (1981) 1 MLJ 344

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High Courts13 Nov 1980

A.V.K. Marimuthu Nadar and Brothers Vs The State of Tamil Nadu

Madras High Court · (1981) 47 STC 314

Tamil Nadu General Sales Tax Act, 1959 — Section 34

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High Courts12 Nov 1980

Dalmia Magnesite Corporation, Salem Vs Regional Labour Commissioner (Central), Madras and Another

Madras High Court · (1981) 43 FLR 17 : (1981) 2 LLJ 136 : (1981) 94 LW 112

Payment of Gratuity Act, 1972 — Section 2, 4(1), 7(7)

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High Courts12 Nov 1980

Mrs. Premila Devi Vs R. Jayachandran, Sub-Inspector of Police, Pallipalayam Police Station and Another

Madras High Court · (1981) 94 LW 294 : (1981) 1 MLJ 497

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 491Guardians and Wards Act, 1890 — Section 25

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High Courts12 Nov 1980

Rangabashyam Naidu Vs V. Premkumari and Others

Madras High Court · (1980) 11 MAD CK 0036

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High Courts12 Nov 1980

Dalmia Magnesite Corporation, Salem Vs The Regional Labour Commissioner (Central), and Another

Madras High Court · (1981) 1 MLJ 412

Payment of Gratuity Act, 1972 — Section 2(b), 2(c), 2(i), 4, 4(1)

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High Courts12 Nov 1980

M.S. Hameed Vs Kanniammal

Madras High Court · (1981) ILR (Mad) 226 : (1981) 1 MLJ 477

Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

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High Courts12 Nov 1980

Vedapatasala Trust, Sooramangalam and Others Vs The State of Tamil Nadu and Others

Madras High Court · (1981) 94 LW 137 : (1981) 1 MLJ 225

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 2(1)(i), 2(1)(ii)

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High Courts10 Nov 1980

The Chief Controlling Revenue Authority, Board of Revenue Vs T. Rangnathan Pillai, Represented by the Power of Attorney Agent, R. Krishnaveni

Madras High Court · (1981) ILR (Mad) 177 : (1981) 94 LW 267 : (1981) 1 MLJ 474

Stamp Act, 1899 — Section 2(24), 2(24)(a), 2(24)(b), 2(24)(c), 57

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