High Courts01 Jan 1980
Assistant Collector of Central Excise, Vellore Vs Subramania Chettiar
Madras High Court · (1980) 6 ELT 609
Central Excise Rules, 1944 — Rule 63Central Excises and Salt Act, 1944 — Section 2, 6, 9(1)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,546 of 5,229
High Courts01 Jan 1980
Assistant Collector of Central Excise, Customs House, Pondicherry and Another Vs New Horizon Sugar Mills (P) Ltd., Pondicherry
Madras High Court · (1980) CENCUS 44 : (1980) 6 ELT 10
Central Excise Rules, 1944 — Rule 173G, 53, 8, 8(1)Central Excises and Salt Act, 1944 — Section 33
High Courts01 Jan 1980
V.A. Ramraj and Others Vs Collector of Central Excise, Madras and Others
Madras High Court · (1980) CENCUS 469 : (1980) 6 ELT 459
Central Excise Rules, 1944 — Rule 144, 151, 223A, 56Central Excises and Salt Act, 1944 — Section 12, 13, 13(1), 3, 37Customs Act, 1962 — Section 110
High Courts01 Jan 1980
E.M. Karuppannan Vs Union of India
Madras High Court · (1980) 6 ELT 171
Central Excise Rules, 1944 — Rule 19, 24, 26, 29, 31Central Excises and Salt Act, 1944 — Section 24
High Courts01 Jan 1980
Lucas T.V.S. Padi, Madras Vs Assistant Collector of Customs, Madras and Others
Madras High Court · (1980) 6 ELT 465
Customs Act, 1962 — Section 2(18), 2(19), 2(27), 2(28), 75
High Courts01 Jan 1980
Commissioner of Income Tax, Tamil Nadu-II Vs Forma Brothers
Madras High Court · (1980) 01 MAD CK 0037
Income Tax Act, 1961 — Section 139, 148, 271
High Courts01 Jan 1980
National Industries Vs Assistant Collector of Customs Madras
Madras High Court · (1980) 6 ELT 128
Customs Act, 1962 — Section 144, 17, 17(1), 17(3), 45
High Courts01 Jan 1980
Asst. Collector of Central Excise, Vellore Vs R. Padmanabhan
Madras High Court · (1980) 6 ELT 631
Customs Act, 1962 — Section 104, 105, 107, 108, 108(1)
High Courts01 Jan 1980
Brakes India Limited Vs Superintendent of Central Excise, Madras II Division and Others
Madras High Court · (1980) 6 ELT 775
Central Excises and Salt Act, 1944 — Section 2
High Courts01 Jan 1980
In Re : Madras Rubber Factory Limited, Madras
Madras High Court · (1980) 01 MAD CK 0020
Central Excises and Salt Act, 1944 — Section 3, 4, 4(4)
High Courts01 Jan 1980
Parry Confectinery Ltd., Madras Vs Government of India and Others
Madras High Court · (1980) 6 ELT 468
Central Excise Rules, 1944 — Rule 11, 173B, 9Central Excises and Salt Act, 1944 — Section 3
High Courts01 Jan 1980
S. Hodayathullah Vs Government of India
Madras High Court · (1980) 6 ELT 604
Central Excise Rules, 1944 — Rule 196, 223, 223A
High Courts20 Dec 1979
Kanhailan Chandak Vs R. Mohan
Madras High Court · (1980) 2 MLJ 234
Stamp Act, 1899 — Section 35
High Courts18 Dec 1979
Commissioner of Income Tax Vs Aruna Sizing Mills
Madras High Court · (1981) 5 TAXMAN 279
Income Tax Act, 1922 — Section 10(2), 10(2)(vii), 10(2)(xi)Income Tax Act, 1961 — Section 147, 32(1)(iii), 33, 34, 36
High Courts18 Dec 1979
Shanmugha Boopathi and Others Vs Periannan Servai and Others
Madras High Court · (1980) 93 LW 784 : (1980) 1 MLJ 318
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 6, Order 33 Rule 7
High Courts18 Dec 1979
The Land Commissioner, Board of Revenue Chepauk and The Authorised Officer (Land Reforms Vellore) Vs V. Udayakumar
Madras High Court · (1980) 2 MLJ 16
High Courts18 Dec 1979
P. Nachimuthu Mudaliar Vs M. Ponnuswamy
Madras High Court · (1980) 93 LW 874 : (1980) 1 MLJ 529
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madras City Tenants Protection Act, 1922 — Section 2(4), 9Transfer of Property Act, 1882 — Section 111
High Courts18 Dec 1979
Mrs. M.P. Gnanambal Vs Commissioner of Income Tax
Madras High Court · (1982) 136 ITR 103
Income Tax Act, 1961 — Section 22
High Courts18 Dec 1979
Commissioner of Income Tax, Central Vs Palaniappa Transports
Madras High Court · (1980) 17 CTR 325 : (1980) 124 ITR 634
Income Tax Act, 1961 — Section 271(1), 271(2), 280
High Courts17 Dec 1979
C. Ramanathan Vs Commissioner Of Income Tax
Madras High Court · (1980) 17 CTR 322
Income Tax Act, 1961 — Section 12B, 256(1), 41(1), 45, 54