COURT ARCHIVE

Madras High Court judgments, 1995

1,084 judgments · page 13 of 55

High Courts25 Sept 1995Dismissed

Vasantha Bai Vs The Government of Tamil Nadu

Madras High Court · (1995) 09 MAD CK 0094

Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 31, 5, 84, 84(2), 85Constitution of India, 1950 — Article 12, 14, 16General Clauses Act, 1897 — Section 3(31)

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High Courts25 Sept 1995

M. Rangaswamy Vs Commissioner of Wealth-tax

Madras High Court · (1996) 221 ITR 39

Wealth Tax Act, 1957 — Section 2, 28, 5, 5(1)

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High Courts25 Sept 1995

Metro General Credits Limited Vs Commissioner of Income Tax

Madras High Court · (1996) 221 ITR 99

Income Tax Act, 1961 — Section 256(2)

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High Courts25 Sept 1995Allowed

Shree Trading Corporation Vs State of Tamil Nadu

Madras High Court · (2003) 133 STC 529

Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 3(2), 34

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High Courts22 Sept 1995

A.S. Vijayaraghavan Vs The Government of Tamil Nadu and Others

Madras High Court · (1996) 2 MLJ 27

Constitution of India, 1950 — Article 32

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High Courts22 Sept 1995Dismissed

S. Panchanathan Vs Ellappan (died) and 5 others/South India Vaniga Vaisya Sangam

Madras High Court · (1995) 09 MAD CK 0005

Succession Act, 1925 — Section 263Trusts Act, 1882 — Section 78

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High Courts21 Sept 1995

Mohamed Gani Vs Rajamani

Madras High Court · (1996) 1 MLJ 364

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts21 Sept 1995

State of Tamil Nadu Vs Lakshmi Dhall Mill

Madras High Court · (1995) 09 MAD CK 0043

Tamil Nadu General Sales Tax Act, 1959 — Section 16

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High Courts21 Sept 1995

State of Tamil Nadu Vs M. Periasamy Pillai and Sons

Madras High Court · (1995) 09 MAD CK 0042

Tamil Nadu General Sales Tax Act, 1959 — Section 12

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High Courts21 Sept 1995

State of Tamil Nadu Vs V.P. Palanisamy Nadar and Company

Madras High Court · (1995) 09 MAD CK 0041

Tamil Nadu General Sales Tax Act, 1959 — Section 12

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High Courts21 Sept 1995Allowed

Kadalaimittai @ Muthupandi Vs The State of Tamil Nadu

Madras High Court · (1995) 2 LW(Cri) 690

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High Courts20 Sept 1995

V.M. Vimal Vs The State of Tamil Nadu and others

Madras High Court · AIR 1996 Mad 204

Anna University Act, 1978 — Section 5, 6(2)Constitution of India, 1950 — Article 14, 226

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High Courts20 Sept 1995

Indira Nagar Residents Benefit Society Vs The Government of Tamil Nadu and Others

Madras High Court · (1996) 1 MLJ 650

Land Acquisition Act, 1894 — Section 4, 6

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High Courts20 Sept 1995

V. Govindaraj Vs The District Collector and Others

Madras High Court · (1996) 1 MLJ 5

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High Courts20 Sept 1995Allowed

P. Arul and Others Vs Tamil Nadu State Electricity Board and Others

Madras High Court · (1996) 1 LLJ 376

Electricity (Supply) Act, 1948 — Section 15, 78, 78(A)(1)

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High Courts20 Sept 1995

A. Ramar Nainar Vs State of Tamil Nadu

Madras High Court · (1995) 09 MAD CK 0080

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High Courts20 Sept 1995

State of Tamil Nadu Vs Bhavani Oil Mills

Madras High Court · (1995) 09 MAD CK 0071

Tamil Nadu General Sales Tax Act, 1959 — Section 12

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High Courts20 Sept 1995

P. Abdul Wahab Vs The State of Tamil Nadu

Madras High Court · (1996) 1 CTC 227 : (1996) 1 LW(Cri) 256

Criminal Procedure Code, 1973 (CrPC) — Section 451

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High Courts20 Sept 1995Dismissed

Krishna Industrial Chemicals Limited Vs The Sub Divisional Magistrate and Sub Collector, Saidapet

Madras High Court · (1996) 1 LW(Cri) 246

Criminal Procedure Code, 1973 (CrPC) — Section 133(1)(f)(ii)

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High Courts20 Sept 1995

Sri Moogambikai Enterprises Vs Dharmapuri District Development Corporation Limited and Another

Madras High Court · (1996) 1 MLJ 235

Constitution of India, 1950 — Article 226

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