COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,570 of 5,229

High Courts12 Feb 1979Allowed

Smt. M.D. Sigamani Vs The Presiding Officer The Labour Court and Another

Madras High Court · (1979) ILR (Mad) 328

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 23, 33C(2)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14, 23

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High Courts09 Feb 1979

T.N. Lakshmanan Vs S.P. Hajee Alavudeen Saheb Sons

Madras High Court · (1980) 1 MLJ 9

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)Transfer of Property Act, 1882 — Section 106

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High Courts08 Feb 1979

Commissioner of Income Tax Vs Krishna and Co.

Madras High Court · (1979) 120 ITR 144

Income Tax Act, 1961 — Section 271(1)

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High Courts08 Feb 1979

S. Sundararajan Vs The Authorised Officer (Land Reforms)

Madras High Court · (1979) ILR (Mad) 442 : (1979) 92 LW 503 : (1980) 1 MLJ 36

Limitation Act, 1972 — Section 5Madras Buildings (Lease and Rent Control) Act, 1946 — Section 12

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High Courts06 Feb 1979

Arimuthu and Others Vs Latchoumanpoulle

Madras High Court · (1979) 2 MLJ 101

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High Courts06 Feb 1979

Controller of Estate Duty Vs S. Kuppuswami

Madras High Court · (1979) 13 CTR 319 : (1981) 131 ITR 709

Estate Duty Act, 1953 — Section 10, 2(15), 27, 27(2), 27(6)

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High Courts06 Feb 1979Allowed

Durga Shankar Industries Vs Government of India and Another

Madras High Court · (1979) CENCUS 213 : (1979) 4 ELT 227 : (1979) ILR (Mad) 257

Customs Act, 1962 — Section 25, 27, 27(1)Sea Customs Act, 1878 — Section 40

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High Courts06 Feb 1979

R. Kantnimathi Vs State of Tamil Nadu

Madras High Court · (1979) 2 MLJ 316

Constitution of India, 1950 — Article 313Government of India Act, 1919 — Section 96(b)

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High Courts06 Feb 1979Allowed

Seshasayee Paper and Boards Limited Vs The Assistant Collector, Central Excise

Madras High Court · (1979) CENCUS 280 : (1979) 4 ELT 238

Central Excise Rules, 1944 — Rule 10A, 9(1), 9(2)Constitution of India, 1950 — Article 226

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High Courts05 Feb 1979

E.I.D. Parry (India) Ltd. Vs Government of India

Madras High Court · (1979) CENCUS 370 : (1979) 4 ELT 253

Central Excise Rules, 1944 — Rule 56A, 56A(2), 56A(3)

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High Courts04 Feb 1979

Commissioner of Income Tax Vs M. Seshasayee

Madras High Court · (1979) 12 CTR 360 : (1981) 129 ITR 166

Income Tax Act, 1961 — Section 256(1), 280O, 74, 80B(5), 80E

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High Courts01 Feb 1979

Haji Abdullah Sait Vs K. Sanjeevi Rao and Others

Madras High Court · (1979) 92 LW 611 : (1979) 2 MLJ 413

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

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High Courts01 Feb 1979

Commissioner of Gift-tax Vs K.V.K. Veerappa Chettiar

Madras High Court · (1980) 121 ITR 854

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High Courts01 Feb 1979Allowed

Sri Sankaraswamy Madam and Another Vs The Authorised Officer (Land Reforms)

Madras High Court · (1980) ILR (Mad) 107

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 2, 3(34), 3(36A), 3(36AAA), 5

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High Courts01 Feb 1979

Commissioner of Wealth-tax Vs M.V. Rajamma

Madras High Court · (1979) 120 ITR 132

Wealth Tax Act, 1957 — Section 17, 18(1)

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High Courts01 Feb 1979

Kuppa Pandithan Vs Marudhachala Pandithan and Others

Madras High Court · (1979) 92 LW 235 : (1979) 1 MLJ 503

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High Courts31 Jan 1979

Commissioner of Income Tax Vs Woodlands Hotel

Madras High Court · (1981) 128 ITR 603

Income Tax Act, 1961 — Section 37Tamil Nadu Urban Land Tax Act, 1966 — Section 15

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High Courts31 Jan 1979

N. DHARMALINGAM Vs UNION OF INDIA AND OTHERS.

Madras High Court · (1979) 119 ITR 170 : (1979) 92 LW 459

Companies Act, 1956 — Section 555(3)

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High Courts31 Jan 1979

Commissioner Of Income Tax Vs Venkateswara Bus Union.

Madras High Court · (1979) 12 CTR 374

Income Tax Act, 1961 — Section 256(1), 41(2), 45, 52(2)

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High Courts31 Jan 1979

Vaiyapuri Paradesi Annadhana Chatram and Dharmasthapanam by fit person T.V. Lakshminarayana Reddiar Vs The Authorised Officer, Land Reforms

Madras High Court · (1979) 1 MLJ 376

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