Madras Estates Land Act, 1908 — Section 151, 16, 19, 19(1), 2(19)Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972 — Section 3Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2, 3, 3(2), 4, 4A

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High Courts17 Oct 1974

S.V. Ramalingam and Others Vs K.E. Rajagopalan and Another

Madras High Court · (1975) ILR (Mad) 673 : (1975) 88 LW 477 : (1975) 2 MLJ 494

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151

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High Courts17 Oct 1974Allowed

Kuppayee Ammal Vs Guruswami Padayachi and Others

Madras High Court · AIR 1975 Mad 267 : (1975) 88 LW 36 : (1975) 2 MLJ 12

Civil Procedure Code, 1908 (CPC) — Section 60(1)Transfer of Property Act, 1882 — Section 6

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High Courts17 Oct 1974Allowed

Lakshmayee Vs Ponna Goundan and Others

Madras High Court · (1975) ILR (Mad) 662

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 9Evidence Act, 1872 — Section 41Hindu Adoptions and Maintenance Act, 1956 — Section 18

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High Courts16 Oct 1974Dismissed

Sundaram Industries Private Limited Vs The State of Madras

Madras High Court · (1975) 36 STC 95

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High Courts16 Oct 1974

The Educational Society Vs The Madurai University and Others

Madras High Court · (1975) 88 LW 772 : (1975) 1 MLJ 297

Societies Registration Act, 1860 — Section 6, 7

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High Courts15 Oct 1974

B. Subadhra Ammal Thankachi (deceased) and Others Vs Thankkappan Thampi

Madras High Court · (1975) 1 MLJ 370

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1

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High Courts15 Oct 1974Dismissed

Union Traders Vs Deputy Commercial Tax Officer, Thyagarayanagar Division

Madras High Court · (1975) 36 STC 180

Constitution of India, 1950 — Article 14

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High Courts15 Oct 1974

Madras Auto Service Vs Income Tax Officer

Madras High Court · (1975) 101 ITR 589

Income Tax Act, 1961 — Section 147, 80K, 80M, 99(1)

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High Courts15 Oct 1974Allowed

Subramaniam Chettiar Vs A. Murugappan Chettiar and Others

Madras High Court · (1972) ILR (Mad) 198

Civil Procedure Code, 1882 — Section 258Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(3)Evidence Act, 1872 — Section 126

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High Courts14 Oct 1974

The Secretary, Palani Co-operative Sales Society, Palani and Another Vs The Presiding Officer, Labour Court, Madurai and Another

Madras High Court · AIR 1975 Mad 241 : (1975) 88 LW 191

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High Courts14 Oct 1974

The Chief Controlling Revenue Authority, Board of Revenue, Madras Vs M. Hamid Sultan

Madras High Court · AIR 1975 Mad 161 : (1975) 88 LW 27

Stamp Act, 1899 — Section 57Trusts Act, 1882 — Section 82

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