COURT ARCHIVE

Madras High Court judgments, 1985

453 judgments · page 19 of 23

High Courts26 Feb 1985

The Secretary to Government of India, Ministry of Information and Broadcasting, New Delhi and The Principal Information Officer, Press Information Bureau, Ministry of Information and Broadcasting, New Delhi Vs V. Thirunavukkarasu

Madras High Court · (1985) 02 MAD CK 0005

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High Courts26 Feb 1985

Commissioner of Income Tax Vs Deccan Sugars and Abkhani and Co. Ltd.

Madras High Court · (1986) 54 CTR 51

Income Tax Act, 1961 — Section 256(1), 256(2)

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High Courts25 Feb 1985

Union of India Vs Anglo-french Textiles Ltd.

Madras High Court · (1985) 57 CompCas 489

Companies Act, 1956 — Section 433Foreign Exchange Regulation Act, 1973 — Section 18FAIndustries (Development and Regulation) Act, 1951 — Section 15A, 18AA, 18FA, 18FA(10), 18FC

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High Courts25 Feb 1985

Commissioner of Income Tax Vs Copes Vulcan Inc.

Madras High Court · (1986) 57 CTR 244 : (1987) 167 ITR 884 : (1987) 30 TAXMAN 549

Income Tax Act, 1961 — Section 256(2), 9(1)

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High Courts22 Feb 1985

V.P. Sarangapani Kounder and another Vs Messrs. Mercantile Credit Corporation Ltd., Madras

Madras High Court · (1985) 02 MAD CK 0044

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66

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High Courts21 Feb 1985

S. Florance Kasturbai alias Kasturi Sakkain Vs Fatima College

Madras High Court · (1986) 99 LW 53 : (1986) 1 MLJ 220

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High Courts20 Feb 1985

Krishna Chettiar and Others Vs The Secretary, Harijan Welfare Department, Government of Tamil Nadu and Others

Madras High Court · (1985) 98 LW 479 : (1985) 2 MLJ 328

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High Courts20 Feb 1985

Krishna Chettiar and Others Vs Secretary, Harijan Welfare Dept., Madras and Others

Madras High Court · AIR 1986 Mad 239 : (1985) 98 LW 479

Land Acquisition Act, 1894 — Section 9(3)

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High Courts20 Feb 1985

Nagarajan Vs Jinnah Saheb

Madras High Court · (1985) 02 MAD CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 378Penal Code, 1860 (IPC) — Section 415, 417

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High Courts19 Feb 1985

Govindaraja Vanniar and Others Vs Thirusangu Vanniar and Others

Madras High Court · (1986) 99 LW 916 : (1988) 1 MLJ 501

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High Courts19 Feb 1985

L. William Vs The Church of South India and Another

Madras High Court · (1987) 1 LLJ 249

Limitation Act, 1963 — Article 113, 58

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High Courts18 Feb 1985

The Tahsildar, Madras-32, The State of Kerala and State of Tamil Nadu Vs Mr. J. Bahadur Singh Jain by Partner J. Bahadur Singh Bothra

Madras High Court · (1985) 02 MAD CK 0046

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High Courts18 Feb 1985

Subramanian Vs State

Madras High Court · (1985) LW(Cri) 59

Penal Code, 1860 (IPC) — Section 326, 341

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High Courts18 Feb 1985

A.V. Varkey Vs Collector of Nilgiris and Others

Madras High Court · (1986) 99 LW 76 : (1986) 1 MLJ 241

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High Courts18 Feb 1985

Jensen Enterprises Vs Collector of Customs, Cochin and Another

Madras High Court · (1986) 7 ECC 17 : (1985) 22 ELT 21

Customs Act, 1962 — Section 110, 110(1), 113, 113(1), 114(1)

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High Courts15 Feb 1985

A.M. Ponnuswamy Nadar Vs The State of Tamil Nadu and Another

Madras High Court · (1985) 2 MLJ 492

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High Courts15 Feb 1985

Thulasiammal and Others Vs Joint Secretary to The Government of India

Madras High Court · (1987) 30 ELT 415

Civil Procedure Code, 1908 (CPC) — Section 13Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 134, 14, 20(3), 22, 22(4)

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High Courts14 Feb 1985