High Courts05 Jan 1979
K. Somasundaram Pillai and Others Vs R. Dorairaj and Others
Madras High Court · (1979) ILR (Mad) 386 : (1979) 92 LW 366 : (1979) 1 MLJ 443
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 18
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,574 of 5,229
High Courts05 Jan 1979Dismissed
Chinnasamy Vs Food Inspector, Perundurai Town Panchayat
Madras High Court · (1979) 01 MAD CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1)(b)
High Courts04 Jan 1979
V.S. Alwar Iyengar Vs Tahsildar and Record Officer, Srivilliputtur and Others
Madras High Court · AIR 1979 Mad 279 : (1979) ILR (Mad) 207 : (1979) 92 LW 343
Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 16A
High Courts04 Jan 1979Allowed
Assistant Collector of Central Excise Vs Nagappa Chettiar
Madras High Court · (1979) CENCUS 163 : (1979) 4 ELT 179
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)
High Courts02 Jan 1979
Commissioner of Income Tax Vs Nagapatinam Import and Export Corpn.
Madras High Court · (1980) 3 TAXMAN 150
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(2)(vi), 182, 24, 24(2), 256(1)
High Courts02 Jan 1979
Commissioner of Income Tax Vs Nagapatinam Import and Export Corporation
Madras High Court · (1979) 10 CTR 197 : (1979) 119 ITR 444
Income Tax Act, 1961 — Section 32(2)
High Courts22 Dec 1978
Balakrishna Gounder Vs V.A. Vadivel Mudaliar and Another
Madras High Court · (1980) ILR (Mad) 334 : (1980) 1 MLJ 153
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72
High Courts22 Dec 1978
V.V.P. Thangaraju Vs K.V. Perumal Chettiar and Others
Madras High Court · (1979) 2 MLJ 469
Partnership Act, 1932 — Section 43
High Courts22 Dec 1978
The Official Receiver, Salem Vs C.B. Samanthagam Ammal and Others
Madras High Court · (1979) 2 MLJ 115
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85Partition Act, 1893 — Section 3
High Courts22 Dec 1978
A.K.A.Ct. V.C.T. Meenakshisundaram Chettiar Vs A.K.A.Ct.V.C.T. Venkatachalam Chettiar
Madras High Court · (1979) 92 LW 471 : (1979) 1 MLJ 398
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 7(iv)(f)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(4), 35(1)
High Courts22 Dec 1978
V.V.P. Thangarajut Vs K.V. Perumal Chettiar and Others
Madras High Court · AIR 1980 Mad 7 : (1979) 92 LW 649
Partnership Act, 1932 — Section 43, 43(2)
High Courts22 Dec 1978
A.K.A.CT.V.CT. Meenakshisundaram Chettiar Vs A.K.A.CT.V.CT. Venkatachalam Chettiar
Madras High Court · (1979) 2 MLJ 104
Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1955 — Section 35(1)
High Courts22 Dec 1978
The Commissioner, Tambaram Municipality Vs Kothandaraman
Madras High Court · (1978) 12 MAD CK 0001
Tamil Nadu District Municipalities Act, 1920 — Section 317
High Courts21 Dec 1978
C.S. Narayanaswami Iyer Vs Narayana Sarma
Madras High Court · (1979) 1 MLJ 362
High Courts20 Dec 1978Allowed
Theagaraya Reddiar Vs Vedachala Gounder and Others
Madras High Court · (1980) ILR (Mad) 450
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Hindu Minority and Guardianship Act, 1956 — Section 11, 6, 8, 8(1), 8(2)
High Courts19 Dec 1978
Vijaya Production Private Ltd. Vs Commissioner of Income Tax
Madras High Court · (1979) 11 CTR 174 : (1980) 122 ITR 136
Income Tax Act, 1961 — Section 153Super Profits Tax Act, 1963 — Section 19, 9
High Courts19 Dec 1978
Lakshmi Ammal Vs The Special Tahsildar (LA.) Miscellaneous Scheme and Others
Madras High Court · (1979) 2 MLJ 26
Land Acquisition Act, 1894 — Section 31(2)
High Courts18 Dec 1978
Commissioner of Wealth Tax Vs M.K.S. Vanavarayar
Madras High Court · (1980) 122 ITR 184
Wealth Tax Act, 1957 — Section 18(1), 18(2A), 18(2B)
High Courts18 Dec 1978
Commissioner of Gift-tax Vs Pappathi Anni (by L. Rs.)
Madras High Court · (1981) 127 ITR 655
Gift Tax Act, 1958 — Section 16(1)
High Courts15 Dec 1978Allowed
S. Shankar Kumar Vs J. Ramachandran
Madras High Court · (1979) ILR (Mad) 438
Presidency Small Cause Courts Act, 1882 — Section 53