COURT ARCHIVE

Madras High Court judgments, 1982

549 judgments · page 18 of 28

High Courts30 Apr 1982

P.S. Palaniappa Chettiar Vs A. Simen George

Madras High Court · (1983) ILR (Mad) 90 : (1983) 96 LW 394 : (1983) 2 MLJ 354

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(ii)(a), 10(3)(a)(i), 25

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High Courts30 Apr 1982

The State of Tamil Nadu Vs Janaki

Madras High Court · (1983) ILR (Mad) 66 : (1982) 95 LW 437 : (1982) 2 MLJ 82

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High Courts28 Apr 1982

Bapalal and Co. Vs P. Thakurdas and Others

Madras High Court · AIR 1982 Mad 399 : (1982) 95 LW 345 : (1982) 2 MLJ 174

Constitution of India, 1950 — Article 122, 14, 19, 254(2), 74(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 1, 10

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High Courts28 Apr 1982

His Holiness Sri-La-Sri Ambalavana Pandara Sannathi Avergal Vs State of Tamil Nadu and Another

Madras High Court · (1984) 97 LW 502 : (1982) 2 MLJ 221

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High Courts27 Apr 1982

R. Shanmugam Vs The Officer Commanding 65 Coy. ASS Supply (Type B) and Others

Madras High Court · (1983) 2 MLJ 401

Army Act, 1950 — Section 63Constitution of India, 1950 — Article 311

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High Courts27 Apr 1982Allowed

Sellappa Gounder Vs Marappa Gounder and Others

Madras High Court · (1983) ILR (Mad) 380

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 24, 25, 27, 53, 6

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High Courts27 Apr 1982Dismissed

The Commissioner of Civil Supplies and Another Vs P. Annamalai and Others

Madras High Court · (1984) ILR (Mad) 114

Constitution of India, 1950 — Article 134A, 14, 16, 309, 311

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High Courts26 Apr 1982Allowed

M. Sambandam Vs The Food Corporation of India

Madras High Court · (1984) ILR (Mad) 322

Constitution of India, 1950 — Article 16, 226Corporations Staff Regulations, 1971 — Regulation 10, 91Food Corporations Act, 1964 — Section 45

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High Courts23 Apr 1982

B.N. Shankar Vs The State of Tamil Nadu

Madras High Court · AIR 1983 Mad 277 : (1983) 52 STC 338

Tamil Nadu General Sales Tax Act, 1959 — Section 29, 44

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High Courts23 Apr 1982

S. Mani Vs T.K. Jacob

Madras High Court · (1983) ILR (Mad) 389 : (1983) 96 LW 270 : (1983) 2 MLJ 293

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 19

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High Courts21 Apr 1982

A.S. Hameed Bharath Press Vs State of Tamil Nadu

Madras High Court · (1983) 54 STC 379

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High Courts21 Apr 1982

M. Kanthilal Bafna Vs State of Tamil Nadu

Madras High Court · (1984) 55 STC 213

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High Courts21 Apr 1982

Glenrock Rubber Estates Vs The State of Tamil Nadu

Madras High Court · (1982) 51 STC 405

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High Courts20 Apr 1982

The Principal, Kendriya Vidyalaya, Madras and Another Vs V. Rajagopalan

Madras High Court · AIR 1982 Mad 414 : (1984) 97 LW 488 : (1982) 2 MLJ 165

Limitation Act, 1963 — Section 5

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High Courts19 Apr 1982

The Commissioner, Hindu Religious and Charitable Endowments (Admn.) Dept., Madras Vs V. Govindarajan

Madras High Court · AIR 1982 Mad 417 : (1983) ILR (Mad) 63

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115, 17, 18, 20Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(7), 70

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High Courts16 Apr 1982

Udayakumar Vs R. Kalavathi and another

Madras High Court · (1985) LW(Cri) 63

Criminal Procedure Code, 1973 (CrPC) — Section 488

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High Courts16 Apr 1982

Munuswamy Vs Sub Inspector of Police, Peralam Police Station, East Thanjamr District

Madras High Court · (1982) LW(Cri) 149

Criminal Procedure Code, 1973 (CrPC) — Section 156

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High Courts15 Apr 1982

The State of Tamil Nadu Vs Kutty Flush Doors and Furniture Co. (P.) Ltd.

Madras High Court · (1984) 57 STC 217

Tamil Nadu General Sales Tax Act, 1959 — Section 36, 36(3)

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High Courts15 Apr 1982

M.P. Appulu Vs A. Fatima Lohra and Another

Madras High Court · AIR 1983 Mad 55

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23

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High Courts15 Apr 1982

M.P. Appulu Vs A. Fatima Zohra and Another

Madras High Court · (1983) ILR (Mad) 71 : (1983) 96 LW 369 : (1982) 2 MLJ 340

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