Civil Procedure Code Amendment Act, 1929 — Order 34 Rule 4(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, 107, 151, 47, 48Limitation Act, 1908 — Article 182, 182(5)

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High Courts05 Dec 1963

In re : Perumal Konar

Madras High Court · (1965) CriLJ 389

Prevention of Food Adulteration Act, 1954 — Section 10(8), 16

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High Courts05 Dec 1963

A.H.M. Allaudin Vs The Commissioner of Income Tax and Others

Madras High Court · (1964) ILR (Mad) 15

Ceylon Double Taxation Relief Rules — Rule 3, 4, 5Income Tax Act, 1922 — Section 34, 49A, 50, 66(1), 66(2)

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High Courts05 Dec 1963

B. Jayarama Mudaliar Vs Bhoomi Ammal

Madras High Court · (1964) CriLJ 600

Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(1A)

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High Courts04 Dec 1963

In Re: S. Vaiyapuri and Another

Madras High Court · (1964) 77 LW 326 : (1964) 1 MLJ 445

Madras City Police Act, 1888 — Section 75

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High Courts03 Dec 1963Dismissed

General Manager, Southern Railway Vs J.B. Purushottam

Madras High Court · AIR 1964 Mad 243 : (1964) 9 FLR 118 : (1964) 77 LW 103

Constitution of India, 1950 — Article 311(2)

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High Courts03 Dec 1963Allowed

C. Murugesa Mudaliar Vs Management of S.U.S. Davey Sons and Another

Madras High Court · AIR 1964 Mad 503 : (1964) 77 LW 321

Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)Tamil Nadu Shops and Establishments Act, 1947 — Section 41

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High Courts03 Dec 1963

Mohammed Karimuddin and others Vs The Collector of Madras, First Line Beach, Madras

Madras High Court · (1963) 12 MAD CK 0055

Land Acquisition Act, 1894 — Section 17(1), 17(4), 4(1), 6

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High Courts03 Dec 1963

G. Murugesa Mudaliar Vs The Management of S.U.S. Davey Sons and Another

Madras High Court · (1964) 1 LLJ 219 : (1964) 1 MLJ 437

Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)

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High Courts03 Dec 1963

S. Sivaswamy Vs Inspector of Panchayats and Local Boards, being the District Collector and Another

Madras High Court · (1964) ILR (Mad) 681 : (1965) 78 LW 238 : (1964) 77 LW 186 : (1964) 1 MLJ 402

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High Courts03 Dec 1963

Public Prosecutor Vs Arulswami

Madras High Court · AIR 1964 Mad 350 : (1964) CriLJ 167 : (1964) ILR (Mad) 190 : (1964) 77 LW 182

Madras Village Panchayats Act, 1950 — Section 106, 127, 127(1)

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