High Courts19 Jun 1979
Manivannan Vs His Excellency the Lt. Governor, Pondicherry State and Others
Madras High Court · (1979) 92 LW 676 : (1979) 2 MLJ 474
Government of Union Territories Act, 1963 — Section 55
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,562 of 5,229
High Courts19 Jun 1979
Commissioner of Income Tax Vs P. Ganesa Chettiar
Madras High Court · (1982) 133 ITR 103
Income Tax Act, 1961 — Section 86
High Courts19 Jun 1979
V.S. Mani Vs Commissioner of Gift-tax
Madras High Court · (1980) 123 ITR 414
Gift Tax Act, 1958 — Section 2
High Courts19 Jun 1979
Angammal and Others Vs Balasubramaniam and Another
Madras High Court · (1980) 1 MLJ 242
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Hindu Succession Act, 1956 — Section 14
High Courts19 Jun 1979
S.P. Janakipatti Vs Presiding Officer, Labour Court and Another
Madras High Court · (1979) 2 LLJ 340
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Payment of Bonus Act, 1965 — Section 2
High Courts18 Jun 1979
Addl. Commissioner of Income Tax Vs Govindoss Purushothamdoss
Madras High Court · (1980) 4 TAXMAN 433
Income Tax Act, 1961 — Section 256(1), 48, 49, 49(1), 49(1)(i)
High Courts18 Jun 1979Allowed
S. Sornam Vs Inspector of Central Excise and Others
Madras High Court · (1980) CENCUS 145 : (1982) 10 ELT 49
Central Excise Rules, 1944 — Rule 10, 10A, 8(1)Constitution of India, 1950 — Article 226
High Courts17 Jun 1979
S. Arumugam Vs Government of Tamil Nadu and Another
Madras High Court · (1979) 06 MAD CK 0040
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 12
High Courts15 Jun 1979Allowed
K.M. Mohamed Ghouse and Co. Vs Assistant Collector of Central Excise
Madras High Court · (1979) 4 ELT 683
Customs Act, 1962 — Section 112, 147, 147(3), 28, 28(1)Imports and Exports (Control) Act, 1947 — Section 3(2)
High Courts15 Jun 1979
Ramalinga Kalingarayar Vs The Village Panchayat, Vadakkur South and Others
Madras High Court · (1980) 2 MLJ 345
Tamil Nadu Panchayats Act, 1958 — Section 173(2)
High Courts15 Jun 1979
Commissioner of Income Tax Vs H. Rajan and H. Kannan
Madras High Court · (1985) 21 TAXMAN 344
Income Tax Act, 1922 — Section 10(2)(vii)Income Tax Act, 1961 — Section 2(47), 256(1), 41(2), 45
High Courts15 Jun 1979
Commissioner of Income Tax Vs H. Rajan and H. Kannan (L. Rs. of late K. Damodaran Nair)
Madras High Court · (1984) 149 ITR 545
Income Tax Act, 1961 — Section 2(47), 45
High Courts14 Jun 1979
S. Ramanujam and Others Vs M.E. Manicka Mudaliar
Madras High Court · (1980) ILR (Mad) 185 : (1980) 93 LW 411 : (1980) 2 MLJ 553
Madras City Tenants Protection Act, 1922 — Section 9Presidency Small Cause Courts Act, 1882 — Section 41
High Courts14 Jun 1979
Commissioner of Gift-tax Vs Indo Traders and Agencies (Madras) P. Ltd.
Madras High Court · (1981) 131 ITR 313
Gift Tax Act, 1958 — Section 4(1), 5(1)
High Courts14 Jun 1979
Somasundara Kounder Vs Krishna Kounder
Madras High Court · (1980) 1 MLJ 41
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts14 Jun 1979
A.P.V. Rajendran Vs S.A. Sundararajan and Others
Madras High Court · AIR 1980 Mad 123 : (1980) ILR (Mad) 1 : (1980) 93 LW 47
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47
High Courts14 Jun 1979
Controller of Estate Duty Vs K. Hilal
Madras High Court · (1981) 130 ITR 781
Estate Duty Act, 1953 — Section 33(1)
High Courts13 Jun 1979
T.P. Abdul Khadar and Others Vs Rajammal and Others
Madras High Court · (1980) 1 MLJ 331
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1908 — Section 5Madras City Tenants Protection Act, 1922 — Section 9
High Courts13 Jun 1979Allowed
Deputy Commissioner (C.T.) Vs G. Govindaraju Chettiar
Madras High Court · (1981) ILR (Mad) 128 : (1980) 46 STC 341
Civil Procedure Code, 1908 (CPC) — Section 98Tamil Nadu General Sales Tax Act, 1959 — Section 10, 12, 31, 36, 4
High Courts13 Jun 1979
Seethammal Vs Commissioner of Income Tax
Madras High Court · (1981) 130 ITR 597
Income Tax Act, 1961 — Section 171, 171(1)