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Madras High Court judgments, 1994

1,125 judgments · page 54 of 57

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High Courts17 Jan 1994

T.P. Ratnam (died) and others Vs Pandurangan and others

Madras High Court · (1994) 01 MAD CK 0108

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High Courts17 Jan 1994

COMMISSIONER OF GIFT TAX Vs GOPAL SRINIVASAN.

Madras High Court · (1996) 130 CTR 38

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High Courts17 Jan 1994

R. Ranganayaki Ammal Vs Namagiri Venkataraman

Madras High Court · (1994) 2 LW 148 : (1994) 2 MLJ 203

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 10(3)(a)(i)
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High Courts17 Jan 1994

Commissioner of Income Tax Vs V. Jayaraman

Madras High Court · (1994) 207 ITR 1038

Income Tax Act, 1961 — Section 147, 155, 250
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High Courts17 Jan 1994

Commissioner of Income Tax Vs G. Krishnan

Madras High Court · (1994) 210 ITR 707

Income Tax Act, 1961 — Section 271(1)(C), 69
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High Courts17 Jan 1994

Commissioner of Income Tax Vs P.S. Mohideen Abdul Khader

Madras High Court · (1994) 210 ITR 735

Income Tax Act, 1961 — Section 271(1), 273
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High Courts17 Jan 1994

C. Muthupandian Vs Ramasamy Thevar alias Kattiamaram Ramiah Thevar and others

Madras High Court · AIR 1995 Mad 277

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 58
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High Courts17 Jan 1994

Commissioner of Income Tax Vs Gemini Pictures Circuit (P.) Ltd.

Madras High Court · (1994) 208 ITR 281

Income Tax Act, 1961 — Section 37
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High Courts17 Jan 1994

Commissioner of Gift-tax Vs Gopal Srinivasan

Madras High Court · (1995) 214 ITR 641

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High Courts17 Jan 1994

Commissioner of Income Tax Vs Bhoopathi Mills

Madras High Court · (1994) 122 CTR 413 : (1994) 208 ITR 62 : (1994) 75 TAXMAN 619

Income Tax Act, 1961 — Section 187, 188
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High Courts12 Jan 1994

Madras Race Club Vs Commissioner of Income Tax

Madras High Court · (1994) 210 ITR 680

Income Tax Act, 1961 — Section 33, 37, 37(2B)
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High Courts12 Jan 1994

K.R. Sv. Kr. Karuppan Chettiar and another Vs Wealth-tax Officer and another

Madras High Court · (1994) 209 ITR 164

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 143(2), 147, 148, 171, 171(9)Wealth Tax Act, 1957 — Section 14(2), 16(1), 17, 20, 20A
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High Courts12 Jan 1994

V.T. Madasamy Nadar Vs Chinnasudalai Madan and Another

Madras High Court · (1994) 2 MLJ 31

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4, Order 43 Rule 1(r)
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High Courts12 Jan 1994

Abdul Hussain Vs The Government of Tamil Nadu and Others

Madras High Court · (1994) 2 MLJ 252

Treasure Trove Act, 1878 — Section 12, 16, 20, 21, 4
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High Courts12 Jan 1994

A. Mariasusai Vs Natchiarammal and Others

Madras High Court · (1994) 1 LW 389 : (1994) 2 MLJ 102

Civil Procedure Code, 1908 (CPC) — Section 151
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High Courts12 Jan 1994Allowed

Munu Adhi Vs Vettiver @ Ettisingh

Madras High Court · (1994) 1 LW(Cri) 310

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 403, 406, 420, 423
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High Courts12 Jan 1994

Smt. Indira Devi Vs Commissioner of Income Tax

Madras High Court · (1995) 123 CTR 506 : (1994) 210 ITR 537

Income Tax Act, 1961 — Section 147(B)
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High Courts12 Jan 1994

Commissioner of Income Tax Vs Mrs. P. Rajasulochana

Madras High Court · (1994) 210 ITR 423

Income Tax Act, 1961 — Section 54, 54(1)
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High Courts12 Jan 1994

Commissioner of Wealth-tax Vs B. Imran Hussain

Madras High Court · (1995) 211 ITR 1017

Income Tax Act, 1961 — Section 271(1)Wealth Tax Act, 1957 — Section 17, 18(1), 27(3)
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High Courts12 Jan 1994

S. Ramamoorthy Vs The Commissioner Hindu Religious and Charitable Endowments and Others

Madras High Court · AIR 1994 Mad 238 : (1994) 1 LW 438

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(20), 64(1)
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