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Madras High Court judgments, 1979

587 judgments · page 30 of 30

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High Courts05 Jan 1979

Johara Bivi Vs Julaika Bivi and Others

Madras High Court · (1979) ILR (Mad) 329 : (1979) 92 LW 239

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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
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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)
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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
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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)
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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)
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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)
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