Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 40(1), 5ATamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34

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High Courts08 Jan 1968

AL.CT. Alagappa Chettiar, Hereditary Trustee of Sree Uchinathaswami Devasthanam Sivapuri Vs The Revenue Divisional Officer and Another

Madras High Court · (1968) 2 MLJ 310

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High Courts08 Jan 1968

Subbammal Vs The State of Madras and Another

Madras High Court · (1968) 81 LW 269 : (1968) 2 MLJ 190

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High Courts08 Jan 1968

T. Rama Rao Vs The Divisional Superintendent, Divisional Office, Personnel Branch, Southern Railway and Another

Madras High Court · (1968) 1 MLJ 394

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High Courts05 Jan 1968Dismissed

Pakkle and Others Vs P. Aiyasami Ganapathi and Others

Madras High Court · AIR 1969 Mad 351 : AIR 1968 Mad 351 : (1968) 81 LW 555

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 91Specific Relief Act, 1963 — Section 38

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High Courts05 Jan 1968

P.S.S. Bommanna Chettiar Vs Commissioner of Income Tax

Madras High Court · (1969) 73 ITR 26

Income Tax Act, 1922 — Section 28(1)(C), 34, 66

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High Courts05 Jan 1968

Fraser and Ross, Chartered Accountants Vs Sambasiva Iyer and Others

Madras High Court · (1968) ILR (Mad) 655 : (1968) 1 MLJ 361

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High Courts05 Jan 1968Allowed

Fraser and Ross, Chartered Accountants Vs Sambasiva Iyer and Another

Madras High Court · AIR 1969 Mad 134 : (1968) 68 ITR 279 : (1968) 1 LLJ 682

Industrial Disputes Act, 1947 — Section 2

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High Courts05 Jan 1968Dismissed

Pakkle alias D. Parvathi Nadar and Others Vs P. Aiyasami Ganapathi and Others

Madras High Court · (1969) ILR (Mad) 603

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High Courts04 Jan 1968

Sri Booman alias Parakalam Pillai Vs Kuppammal Achi and Others

Madras High Court · (1968) 2 MLJ 36

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