COURT ARCHIVE

Madras High Court judgments, 1995

1,084 judgments · page 34 of 55

High Courts05 Apr 1995Allowed

P. Sathyanarayanan and another Vs Tamil Nadu Electricity Board Employees Cooperative House Construction Society, C. Challiah and C. Shanmuga Sundaram

Madras High Court · (1995) 04 MAD CK 0014

Specific Relief Act, 1963 — Section 19, 19(a), 19(b), 19(d)Tamil Nadu Co-operative Societies Act, 1983 — Section 19, 75, 90, 90(1)

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High Courts04 Apr 1995

Commissioner of Wealth Tax Vs V.M. Ramanathan

Madras High Court · (1996) 217 ITR 535

Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 5(1)

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High Courts04 Apr 1995

W.P.A.S. Krishnamurthy Vs State of Tamilnadu

Madras High Court · (1996) 217 ITR 464

Income Tax Act, 1961 — Section 28

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High Courts04 Apr 1995

The K.C.P. Limited Vs The Presiding Officer, I Additional Labour Court and Others

Madras High Court · (1995) 2 MLJ 401

Industrial Disputes Act, 1947 — Section 18(1), 36

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High Courts04 Apr 1995Dismissed

State of Tamil Nadu Vs R. Periyalwar Naidu

Madras High Court · (2003) 133 STC 548

Central Sales Tax Act, 1956 — Section 9(2A)Tamil Nadu General Sales Tax Act, 1959 — Section 12(5)

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High Courts04 Apr 1995

K. Veeraswami Vs Union of India (UOI)

Madras High Court · (1995) 1 LW(Cri) 388

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 5(l)(e)

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High Courts04 Apr 1995

Commissioner of Income Tax Vs Rashmi Kamdar

Madras High Court · (1996) 131 CTR 277 : (1996) 217 ITR 559

Income Tax Act, 1961 — Section 10(3), 10(3), 139, 14, 2Wealth Tax Act, 1957 — Section 2, 3(2)

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High Courts04 Apr 1995

Chillies Export House Ltd. Vs Commissioner of Income Tax

Madras High Court · (1996) 56 ECC 112 : (1996) 220 ITR 411

Income Tax Act, 1961 — Section 28

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High Courts04 Apr 1995

The K.C.P. Limited, Madras Vs The Presiding Officer, I Additional Labour Court, Madras and ors

Madras High Court · (1995) 2 MLJ 401

Industrial Disputes Act, 1947 — Section 10(1), 12(3), 18, 18(1), 2

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High Courts04 Apr 1995Dismissed

Palaniswamy Vs Sorajini

Madras High Court · (1996) 2 DMC 123 : (1995) 2 LW 788

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts04 Apr 1995Dismissed

Palaniswamy Vs Sarojini

Madras High Court · (1995) 2 CTC 122

Hindu Marriage (Amendment) Act, 1956 — Section 13

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High Courts04 Apr 1995Dismissed

Muniraj Vs The District Magistrate and Collector, North Arcot Ambedkar District at Vellore and The State

Madras High Court · (1995) 2 LW(Cri) 705

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High Courts03 Apr 1995

State of Tamil Nadu Vs Sivanandam Mills Limited

Madras High Court · (1995) 04 MAD CK 0080

Central Sales Tax Act, 1956 — Section 10Tamil Nadu General Sales Tax Act, 1959 — Section 36

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High Courts03 Apr 1995Dismissed

Dunlop India Ltd. and Kanyakumari District Rubber Dealers Association Vs The State of Tamil Nadu, The Kanyakumari Market Committee and The Superintendent, Regulated Market

Madras High Court · (1995) 04 MAD CK 0077

General Clauses Act, 1897 — Section 22Rubber Act, 1947 — Section 16Sales Tax Act — Section 29

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High Courts03 Apr 1995

State of Tamil Nadu Vs Ganesh and Company

Madras High Court · (1995) 04 MAD CK 0076

Tamil Nadu General Sales Tax Act, 1959 — Section 12, 22

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High Courts03 Apr 1995

V. Guruviah Naidu and Sons Vs Commissioner of Income Tax

Madras High Court · (1996) 86 TAXMAN 47

Finance Act, 1970 — Section 8Finance Act, 1973 — Section 5Income Tax Act, 1961 — Section 35B, 35B(1), 35B(1)(a), 35B(1)(b), 35B(1)(b)(iii)

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High Courts03 Apr 1995

N. Jagan and another Vs Investment Trust of India Ltd.

Madras High Court · (1996) 85 CompCas 75

Companies Act, 1956 — Section 81(1A)

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High Courts03 Apr 1995

Anna Transport Corporation Limited Vs N. Ramasamy, etc.

Madras High Court · AIR 1996 Mad 82 : (1995) 2 LW 584 : (1995) WritLR 634

Central Motor Vehicles Rules, 1989 — Rule 248Motor Vehicles Act, 1988 — Section 217(2), 69

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High Courts03 Apr 1995

State of Tamil Nadu Vs Union Carbide India Ltd.

Madras High Court · (1995) 04 MAD CK 0037

Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)

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High Courts03 Apr 1995

V. GURUVIAH NAIDU and SONS Vs COMMISSIONER OF INCOME TAX.

Madras High Court · (1996) 130 CTR 189

Income Tax Act, 1961 — Section 35B(1)(a), 35B(1)(b)(iii)

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