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Madras High Court judgments, 1980

557 judgments · page 12 of 28

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High Courts15 Aug 1980

R. S. Muthuswami Gounder Vs A. Annamalai and Others

Madras High Court · (1981) 1 MLJ 258

Monopolies and Restrictive Trade Practices Act, 1969 — Section 55
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High Courts14 Aug 1980

A. Gulam Mohamed Vs A.K.M. Pichai Maracair

Madras High Court · (1981) ILR (Mad) 305 : (1981) 94 LW 181 : (1981) 1 MLJ 99

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(vi)
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High Courts11 Aug 1980

Parasurama Mudaliar and Others Vs B. Ramanathan and Others

Madras High Court · (1981) 1 MLJ 38

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High Courts11 Aug 1980

Tamil Nadu Electricity Board Accounts and Executive Staff Union Vs Tamil Nadu Electricity Board

Madras High Court · (1980) 2 LLJ 246

Constitution of India, 1950 — Article 19(1), 226Industrial Employment (Standing Orders) Act, 1946 — Section 2Trade Unions Act, 1926 — Section 26, 26(1)
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High Courts08 Aug 1980

P. Narayanaswamy Vs The Director of School Education

Madras High Court · (1980) 93 LW 818 : (1981) 1 MLJ 255

Penal Code, 1860 (IPC) — Section 120BProbation of Offenders Act, 1958 — Section 12Tamil Nadu Education Rules, 1892 — Rule 154
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High Courts08 Aug 1980

E.R. Kothandaraman Vs Commissioner of Wealth-tax, Madras

Madras High Court · (1981) 129 ITR 450

Estate Duty Act, 1953 — Section 61Land Acquisition Act, 1894 — Section 11, 25(1), 9(1)
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High Courts07 Aug 1980

N. Manoharan Vs The State of Tamil Nadu and Another

Madras High Court · (1981) ILR (Mad) 376 : (1981) 1 MLJ 368

Constitution of India, 1950 — Article 226
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High Courts07 Aug 1980

N. Manoharan Vs State of Tamil Nadu and Another

Madras High Court · AIR 1981 Mad 147 : (1981) 94 LW 51

Commissions of Inquiry (Tamil Nadu) Rules, 1972 — Rule 10, 7Commissions of Inquiry Act, 1952 — Section 8Constitution of India, 1950 — Article 226, 311
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High Courts07 Aug 1980

D. Seshayyamma Guru Vs Commissioner of Income Tax

Madras High Court · (1985) 156 ITR 820

Income Tax Act, 1961 — Section 2(14), 45
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High Courts07 Aug 1980

Commissioner of Income Tax, Tamil Nadu-III Vs C.R. Narayana Rao

Madras High Court · (1984) 146 ITR 310

Income Tax Act, 1961 — Section 35B, 35B(1), 37, 80
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High Courts06 Aug 1980

C. Alagirisamy Naidu Vs The Collector of Madurai District and Another

Madras High Court · (1981) ILR (Mad) 315 : (1981) 94 LW 56 : (1981) 1 MLJ 372

Tamil Nadu Panchayats Act, 1958 — Section 60(2)
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High Courts06 Aug 1980Dismissed

St. Joseph's Armoury Gunamithe Vs Comm. Venkidu, Secretary, Communist Party of India (Marxs) Coimbatore and Nilgiris

Madras High Court · (1981) ILR (Mad) 182

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 14(1)
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High Courts06 Aug 1980

The Management, Balajee Cotton Mills Ltd., Salem Vs M.C. Manickam

Madras High Court · (1981) 94 LW 149 : (1981) 1 MLJ 350

Workmens Compensation Act, 1923 — Section 30(1)
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High Courts06 Aug 1980

The Tirunelveli Weavers Co-operative Production and Sales Society Limited Vs The South India Bank Employees Union

Madras High Court · (1980) 93 LW 798 : (1981) 1 MLJ 155

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
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High Courts06 Aug 1980

Kuppana Chettiar and Another Vs K. Ramachandran Nanjappa Chettiar and Others Vs K. Subba Rao

Madras High Court · (1980) 93 LW 656 : (1981) 1 MLJ 136

Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)(a), 3(4)(b)
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High Courts05 Aug 1980

R.S. Muthuswami Gounder Vs A. Annamalai and Others

Madras High Court · AIR 1981 Mad 220 : (1981) 94 LW 617

Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 39
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High Courts05 Aug 1980

Additional Commissioner of Income Tax, Madras-I Vs K.A. Kuppuswami Chettiar

Madras High Court · (1981) 130 ITR 464

Income Tax Act, 1961 — Section 271, 271(1), 271(1)(C), 68
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High Courts05 Aug 1980

Standard Batteries Ltd. Vs Appraiser, Appraising Deptt. and Others

Madras High Court · (1981) 8 ELT 257

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72Limitation Act, 1908 — Article 96
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High Courts04 Aug 1980

K. Jamal Co. Vs Union of India

Madras High Court · (1981) 8 ELT 162

Customs Act, 1962 — Section 15, 2(23), 25, 25(1), 46Customs Tariff Act, 1975 — Section 15, 2(23), 25
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High Courts04 Aug 1980Dismissed

M. Jamal Co. Vs Union of India (UOI) and Others

Madras High Court · (1981) ECR 14

Customs Act, 1962 — Section 15, 25, 3
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