COURT ARCHIVE

Madras High Court judgments, 1995

1,084 judgments · page 25 of 55

High Courts20 Jul 1995

P. Kuppan Vs Jayarama Chetty and another

Madras High Court · AIR 1996 Mad 167 : (1995) 2 CTC 252

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 94, Order 21 Rule 95, Order 21 Rule 96Limitation Act, 1963 — Article 134

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High Courts19 Jul 1995Dismissed

Thamilarasi Vs R. Velumurugan

Madras High Court · (1996) 1 CTC 262

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

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High Courts19 Jul 1995Dismissed

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

Madras High Court · (1995) 2 CTC 198 : (1996) 1 MLJ 650

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6

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High Courts18 Jul 1995

Augustin Mary Vs Gnanaprakasam

Madras High Court · (1996) 1 MLJ 21

Madras City Tenants Protection Act, 1922 — Section 3, 4

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High Courts18 Jul 1995Allowed

Ramalingam and 3 others Vs State by Inspector of Police Athur

Madras High Court · (1995) 2 LW(Cri) 584

Criminal Procedure Code, 1973 (CrPC) — Section 163, 164, 313Penal Code, 1860 (IPC) — Section 109, 307, 34, 364, 379

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High Courts18 Jul 1995

The Madras Metropolitan Development Authority Vs Vinod Bhatia and Another

Madras High Court · (1995) 2 MLJ 433

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High Courts17 Jul 1995

Sri Chamundi Leather and Others Vs The Collector and Others

Madras High Court · (1995) 2 CTC 355

Land Encroachment Act, 1905 — Section 6, 7

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High Courts17 Jul 1995

N. Mohandas Vs Southern Industrial Polymers (Private) Ltd., Ranipet and Others

Madras High Court · (1995) 07 MAD CK 0066

Industrial Disputes Act, 1947 — Section 11A

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High Courts16 Jul 1995Dismissed

J. Sudershan Vs Union of India (UOI) and Others

Madras High Court · (1995) 2 CTC 191

Advocates Act, 1961 — Section 45Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2

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High Courts15 Jul 1995Dismissed

K.N. Nagarajan and Another Vs The Special Deputy Collector, Land Acquisition Works and Another

Madras High Court · (1995) 2 CTC 142

Land Acquisition Act, 1894 — Section 11, 11A, 4(1), 6

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High Courts14 Jul 1995

Commissioner of Income Tax Vs Aquapump Industries

Madras High Court · (1996) 132 CTR 506 : (1996) 218 ITR 427

Income Tax Act, 1961 — Section 256, 28, 37(1)

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High Courts14 Jul 1995

K.P. Abdul Majeed Vs Collector of Customs and Central Excise, Cochin

Madras High Court · (1995) 80 ELT 35

Customs Act, 1962 — Section 111, 112, 122, 135, 4Foreign Exchange Regulation Act, 1973 — Section 13

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High Courts14 Jul 1995

Babu Vs The Inspector of Police

Madras High Court · (1995) 2 CTC 67

Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Penal Code, 1860 (IPC) — Section 376, 511

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High Courts14 Jul 1995

K.S. Radhakrishnan Vs The Union of India

Madras High Court · AIR 1999 Mad 100 : (1995) WritLR 490

Constitution of India, 1950 — Article 226, 252, 262

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High Courts14 Jul 1995

Vadivel Vs Packialakshmi

Madras High Court · (1996) CriLJ 300 : (1995) 2 LW(Cri) 570

Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 405, 406, 415, 416, 420

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High Courts13 Jul 1995Dismissed

P. Rajasekar Vs The Controller of Examinations, and Secretary Tamil Nadu Public Service Commission, Madras

Madras High Court · (1995) 07 MAD CK 0095

Constitution of India, 1950 — Article 14

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High Courts13 Jul 1995

State of Tamil Nadu Vs N.K. Chinnasamy and Co. and others

Madras High Court · (1995) 07 MAD CK 0069

Tamil Nadu General Sales Tax Act, 1959 — Section 26

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High Courts13 Jul 1995

Income Tax Officer Vs Palani Andavar Mills Ltd.

Madras High Court · (1995) 07 MAD CK 0057

Income Tax Act, 1961 — Section 36, 36(1), 37, 40A, 40A(7)

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High Courts13 Jul 1995

State of Tamil Nadu Vs Dalishowe Ice Cream Parlour

Madras High Court · (1995) 07 MAD CK 0042

Tamil Nadu General Sales Tax Act, 1959 — Section 7

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High Courts13 Jul 1995Dismissed

Commissioner of Income Tax Vs V.L. Balakrishna Naidu

Madras High Court · (1996) 218 ITR 235

Income Tax Act, 1961 — Section 148, 171(1), 256(2), 271(1)(c), 273A

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