COURT ARCHIVE

Madras High Court judgments, 1975

457 judgments · page 22 of 23

High Courts27 Jan 1975

State Bank of India Vs The Additional Commissioner for Workmen's Compensation and Another

Madras High Court · (1975) 1 LLJ 159

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33ATamil Nadu Shops and Establishments Act, 1947 — Section 25F, 41

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High Courts24 Jan 1975

The Ramanathapuram Market Committee Vs East India Corporation Ltd.

Madras High Court · AIR 1976 Mad 323 : (1975) ILR (Mad) 412 : (1976) 89 LW 426 : (1975) 2 MLJ 214

Madras Agricultural Produce Markets Act, 1959 — Section 5

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High Courts24 Jan 1975

Kamakshi Ammal and Others Vs Pappathi alias Kamalambai

Madras High Court · AIR 1976 Mad 292 : (1976) ILR (Mad) 145 : (1976) 89 LW 124 : (1976) 2 MLJ 60

Civil Procedure Code, 1908 (CPC) — Section 151Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972 — Section 3

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High Courts24 Jan 1975

Sampoornam and Another Vs Arjunan

Madras High Court · (1975) CriLJ 1466

Criminal Procedure Code, 1973 (CrPC) — Section 488(1)

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High Courts24 Jan 1975

A.D. Jayaveerapandia Nadar and Co. and Others Vs Income Tax Officer

Madras High Court · (1975) 101 ITR 390

Income Tax Act, 1961 — Section 2(23), 2(31), 277Partnership Act, 1932 — Section 4

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High Courts22 Jan 1975

Muthuswami Naidu Vs The State of Tamil Nadu and another

Madras High Court · (1975) 01 MAD CK 0040

Constitution of India, 1950 — Article 14Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29

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High Courts22 Jan 1975Allowed

M.V. Kuppuswami Vs The Taluk Supply Officer, Sriperumbudur and Another

Madras High Court · AIR 1975 Mad 395 : (1975) 88 LW 305

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102, 103Essential Commodities Act, 1955 — Section 3

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High Courts22 Jan 1975

Kazimar Periya Pallivasal and Others Vs K.A.S. Arumugam and Others

Madras High Court · AIR 1976 Mad 45 : (1975) ILR (Mad) 79 : (1975) 88 LW 584 : (1975) 2 MLJ 454

Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 3

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High Courts21 Jan 1975

Cosmopolitan Club Vs The Tahsildar and Others

Madras High Court · (1975) ILR (Mad) 435 : (1975) 88 LW 589 : (1975) 2 MLJ 460

Companies Act, 1913 — Section 26

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High Courts21 Jan 1975

A.N. Ramaswami Iyer and Others Vs The Commissioner, The Hindu Religious and Charitable Endowments (Administration) and Another

Madras High Court · (1975) ILR (Mad) 504 : (1975) 88 LW 801 : (1975) 2 MLJ 178

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High Courts21 Jan 1975Dismissed

Manjeh Cine Productions Vs A. Sundaresan and Another

Madras High Court · (1975) ILR (Mad) 353

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High Courts21 Jan 1975

The Union of India (UOI) Vs Davanagere Cotton Mills' Ltd. and The Jupiter General Insurance Co. Ltd.

Madras High Court · (1975) 88 LW 534 : (1975) 2 MLJ 341

Civil Procedure Code, 1908 (CPC) — Section 26, 80

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High Courts21 Jan 1975Dismissed

Golla Rama Rao Vs Union of India and others

Madras High Court · (1975) 01 MAD CK 0007

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts21 Jan 1975

N. Bhaskaran Vs Pa. Sarkarai and Others

Madras High Court · (1975) ILR (Mad) 128 : (1976) 89 LW 15 : (1976) 2 MLJ 291

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts20 Jan 1975

Ilango and Another Vs T.S. Gopalakrishnan and Others

Madras High Court · (1975) 88 LW 721 : (1976) 1 MLJ 188

Limitation Act, 1963 — Article 107

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High Courts20 Jan 1975Dismissed

L. Arunachalam Vs The Deputy Chief Mechanical Engineer, Southern Railway and Another

Madras High Court · (1975) ILR (Mad) 233

Constitution of India, 1950 — Article 311Railway Servants (Discipline and Appeal) Act — Section 2Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 12, 145, 145(1), 145(3), 24

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High Courts20 Jan 1975