COURT ARCHIVE

Madras High Court judgments, 1995

1,084 judgments · page 28 of 55

High Courts03 Jul 1995

Kandasamy Vs Rathinambal and others

Madras High Court · AIR 1996 Mad 252 : (1995) 2 CTC 164

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 47 Rule 1, Order 47 Rule 8, 114, 146Constitution of India, 1950 — Article 137, 145Court Fees Act, 1870 — Section 5

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High Courts03 Jul 1995Allowed

Palanisami and Others Vs Executive Officer and Others

Madras High Court · (1995) 2 CTC 438

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 3B

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High Courts30 Jun 1995Dismissed

M. Lakshmanan Vs The Tamil Nadu Housing Board

Madras High Court · (1995) 2 CTC 396 : (1995) 2 LW 794

Constitution of India, 1950 — Article 226

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High Courts29 Jun 1995

Commissioner of Income Tax Vs A.L.R.M. Ramanathan Chettiar (Deceased) and Others

Madras High Court · (1996) 218 ITR 161

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High Courts29 Jun 1995Allowed

Sappani Vs State

Madras High Court · (1995) 2 LW(Cri) 577

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 313, 323

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High Courts29 Jun 1995

Canara Bank Vs Official Assignee, High Court

Madras High Court · (1997) 88 CompCas 642 : (1996) 2 LW 680 : (1995) 2 LW 188

Presidency Towns Insolvency Act, 1909 — Section 52

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High Courts29 Jun 1995

Kuppuswami Vs Krishnaveni and others

Madras High Court · AIR 1996 Mad 94 : (1996) 1 CivCC 617 : (1995) 2 LW 793

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 11

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High Courts29 Jun 1995

Commissioner of Income Tax Vs Chandrakant M. Tolia

Madras High Court · (1996) 220 ITR 438

Income Tax Act, 1961 — Section 147, 271(1), 28

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High Courts29 Jun 1995Allowed

Venkatesan Vs State

Madras High Court · (1995) 2 LW(Cri) 484

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts28 Jun 1995

Punniakoti Vs State of Tamil Nadu

Madras High Court · (1995) CriLJ 4139

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 313Penal Code, 1860 (IPC) — Section 302

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High Courts28 Jun 1995

Controller of Estate Duty Vs Estate of Late T.S. Srinivasa Iyer

Madras High Court · (1996) 218 ITR 129

Estate Duty Act, 1953 — Section 22, 5, 9

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High Courts28 Jun 1995

V.K.B.K. Govindaraja Mudaliar, Fit Person, Sri Subramanya Swami Temple, Kumarakottam, Kancheepuram Vs V. Annasami and Others

Madras High Court · (1995) 06 MAD CK 0013

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70

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High Courts23 Jun 1995

State of Tamil Nadu Vs Vijayakumar Mills Limited

Madras High Court · (1995) 06 MAD CK 0014

Constitution of India, 1950 — Article 366

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High Courts22 Jun 1995

State of Tamil Nadu Vs Harrisons Malayalam Ltd.

Madras High Court · (1996) 218 ITR 121

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5

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High Courts20 Jun 1995Dismissed

Madras High Court Advocates' Association Vs State of Tamil Nadu and Others

Madras High Court · (1995) 06 MAD CK 0011

Constitution of India, 1950 — Article 21, 226, 266Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 306, 307, 341

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High Courts20 Jun 1995Dismissed

Madras High Court Advocates' Association Vs State of Tamil Nadu and 3 others

Madras High Court · (1995) 06 MAD CK 0002

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147

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High Courts13 Jun 1995

B. Sukumaran Vs The Deputy General Manager, Airports Authority of India and Others

Madras High Court · (1995) 2 MLJ 510 : (1995) WritLR 458

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High Courts12 Jun 1995

Kishan R. Bhatijha and Another Vs The Deputy Director, Enforcement Directorate, Govt. of India and Another

Madras High Court · (1995) 2 CTC 230 : (1995) 2 LW(Cri) 451 : (1995) WritLR 468

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151Constitution of India, 1950 — Article 215, 223, 226Foreign Exchange Regulation Act, 1973 — Section 34

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High Courts12 Jun 1995

Mrs. Shrimathi Mahesh Vs Deputy Commissioner of Income Tax. (Also Miss Shrikirti Mahesh V. Dy. Commissioner of Income Tax)

Madras High Court · (1996) 56 TTJ 381

Income Tax Act, 1961 — Section 154, 86, 86(v)

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High Courts05 Jun 1995

Commissioner of Income Tax Vs O.K. Arumugham Chettiar and Another

Madras High Court · (1997) 224 ITR 391

Income Tax Act, 1961 — Section 143(3), 148, 2(24), 3, 56

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