COURT ARCHIVE

Madras High Court judgments, 1985

453 judgments · page 2 of 23

High Courts13 Dec 1985Dismissed

The Land Commissioner, Board of Revenue Madras 5, The Authorised Officer, Land Reforms, Coimbatore Vs K. Ramachandran alias Ramachandra Krishna Konar

Madras High Court · (1985) 12 MAD CK 0029

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962 — Rule 45

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High Courts13 Dec 1985Dismissed

K. Sheik Adham Sahib (died) and 6 others Vs A. Maruthamuthu Pillai

Madras High Court · (1985) 12 MAD CK 0027

Contract Act, 1872 — Section 2Specific Relief Act, 1963 — Section 20(4), 9

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High Courts12 Dec 1985

Lajja Bai Vs Rajamani

Madras High Court · (1985) 98 LW 914 : (1986) 1 MLJ 50

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, 144, 2(2)

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High Courts11 Dec 1985

P. Dhanaraj and Another Vs M. Chellan Nadar and Others

Madras High Court · (1986) 99 LW 73 : (1986) 1 MLJ 207

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High Courts11 Dec 1985Allowed

K.N. Kesavan Vs 1. The Collector, Chengalpattu Dt., Kancheepuram, 2. The Divisional Development Officer Tiruvellore and 3. The Commissioner, Panchayat Union, Pallipet

Madras High Court · (1985) 12 MAD CK 0028

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High Courts10 Dec 1985

Munusami Mudaliar (died) and Others Vs Thanikajalam and Others

Madras High Court · (1986) 99 LW 892 : (1986) 1 MLJ 323

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High Courts09 Dec 1985Allowed

V. Thangaraj, Anthony and Rajakumar Vs Krishnasamy Iyer

Madras High Court · (1987) LW(Cri) 97

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High Courts06 Dec 1985

Maganbai Galada and Others Vs Mool Chand Jain

Madras High Court · (1987) 100 LW 56 : (1987) 1 MLJ 387

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High Courts05 Dec 1985

Maharaja Nadar Vs Muthukani Ammal

Madras High Court · AIR 1986 Mad 346 : (1986) 99 LW 24

Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)

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High Courts05 Dec 1985

S. Rajendran Vs The State of Tamil Nadu

Madras High Court · (1985) 12 MAD CK 0004

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 12(1), 12(1)(b), 12(3A)

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High Courts04 Dec 1985

Katha Pillai Vs Tamil Nadu State Wakf Board

Madras High Court · (1985) 98 LW 864 : (1986) 1 MLJ 13

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High Courts04 Dec 1985

Standard Batteries Limited Vs Government of India and Others

Madras High Court · (1986) 26 ELT 521

Central Excise Rules, 1944 — Rule 173K, 56A, 56A(1), 56A(2), 56A(3)

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High Courts04 Dec 1985

T.S.V. Hari Vs University of Madras and Others

Madras High Court · (1986) 1 MLJ 333

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High Courts03 Dec 1985

Commissioner of Income Tax Vs Srivinayaga Pictures

Madras High Court · (1986) 161 ITR 65

Income Tax Act, 1961 — Section 28, 36, 36(1), 36(2)

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High Courts02 Dec 1985

The Authorised Officer (Land Reforms) Mayuram and Another Vs K.V. Balasubramaniam

Madras High Court · (1986) 1 MLJ 307

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High Courts02 Dec 1985

R. Janardhanan and Another Vs Commissioner of Wealth-tax

Madras High Court · (1986) 56 CTR 97 : (1987) 165 ITR 144

Wealth Tax Act, 1957 — Section 5(1)

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High Courts29 Nov 1985Dismissed

M. Muthuran Mudallar (Died) and Others Vs The Idol/Of Sri Madhyarjuneswaraswami at Sri Madhyarjuneswaraswami Temple, Pettvaithalai

Madras High Court · (1985) 11 MAD CK 0025

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 41 Rule 27

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High Courts29 Nov 1985

Seerangamal (died) and Others Vs E.B. Venkatsubramanian and Others

Madras High Court · (1987) 100 LW 58 : (1987) 1 MLJ 149

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High Courts28 Nov 1985

Commissioner of Income Tax Vs Late G.D. Naidu and Others (By Lrs. G.D. Gopal and Another)

Madras High Court · (1986) 51 CTR 256 : (1987) 165 ITR 63

Income Tax Act, 1961 — Section 155(5), 2(14), 2(47), 271(1), 33

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High Courts28 Nov 1985

M. Krishnaswamy Naicker Vs S. Radhakrishna Naicker

Madras High Court · (1985) 11 MAD CK 0005

Evidence Act, 1872 — Section 101, 114Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a)

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