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Madras High Court judgments, 1995

1,084 judgments · page 39 of 55

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High Courts17 Mar 1995Dismissed

The Executive Engineer and Administrative Officer, Trichy Housing Unit, Tamil Nadu Housing Board, Trichy and The Chief Engineer, TNHB, Madras Vs C. Srinivasa Rao and M/s. VRK Construction, Madras VRK Constructions Vs C. Srinivasa Rao, Retd. Chief Engineer ('Railways) Madras-4., The Chief Engineer, TNUDP, TNHB, Madras-35 and The Executive Engineer and Administrative Officer, Tiruchirappalli Housing Unit, Trichy-20

Madras High Court · (1995) 03 MAD CK 0006

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High Courts16 Mar 1995Dismissed

The Tamil Nadu Housing Board Vs A. Viswam and Others O.V. Jayakumar Vs Rajeswari

Madras High Court · (1995) 1 CTC 493

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
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High Courts16 Mar 1995

M. Ramasamy and Another Vs The Government of Tamil Nadu and Another

Madras High Court · (1995) 2 MLJ 502 : (1995) WritLR 227

Land Acquisition Act, 1894 — Section 10
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High Courts16 Mar 1995

COMMISSIONER OF INCOME TAX Vs PEIRCE LESLIE and CO. LTD.

Madras High Court · (1997) 142 CTR 252

Income Tax Act, 1961 — Section 256(2)
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High Courts16 Mar 1995

Travancore Chemical Pothu Thozhilalargal Sangam Vs Joint Commissioner of Labour, Teynampet and another

Madras High Court · (1995) 03 MAD CK 0078

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33(1)
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High Courts16 Mar 1995

Commissioner of Income Tax Vs Peirce Leslie and Co. Ltd.

Madras High Court · (1997) 227 ITR 759

Income Tax Act, 1961 — Section 154, 174, 263, 48, 49
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High Courts16 Mar 1995

Kutty Flush Doors and Furniture Company Private Limited Vs Madras Metropolitan Water Supply and Sewerage Board and Others

Madras High Court · (1995) 2 MLJ 467

Constitution of India, 1950 — Article 265
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High Courts15 Mar 1995

Swamy Motor Transports Pvt. Ltd. (In Liquidation) Vs Commissioner of Income Tax

Madras High Court · (1996) 217 ITR 241

Income Tax Act, 1961 — Section 28, 57
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High Courts14 Mar 1995

State of Tamil Nadu Vs Konkon Chemicals (P) Ltd.

Madras High Court · (1995) 03 MAD CK 0095

Tamil Nadu General Sales Tax Act, 1959 — Item 138(I)
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High Courts14 Mar 1995

State of Tamil Nadu Vs Lilaram Shewaram (India) (P) Ltd.

Madras High Court · (1997) 1 CTC 234

Tamil Nadu General Sales Tax Act, 1959 — Section 17
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High Courts14 Mar 1995

State of Tamil Nadu Vs Madura Coats Ltd.

Madras High Court · (1995) 03 MAD CK 0021

Tamil Nadu General Sales Tax Act, 1959 — Item 4(III)
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High Courts14 Mar 1995

Somasundaram, Proprietor, M/s. Lakshmi Fertilizers Vs Union of India (UOI) and Others

Madras High Court · (1995) 1 LW(Cri) 313

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1988 — Section 13(2)
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High Courts13 Mar 1995

Commissioner of Income Tax Vs V.L. Balakrishna Naidu

Madras High Court · (1995) 03 MAD CK 0138

Income Tax Act, 1961 — Section 148, 171(1), 256(2), 271(1), 273A
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High Courts13 Mar 1995

Income Tax Officer Vs Palani Andavar Mills Ltd.

Madras High Court · (1996) 133 CTR 315

Income Tax Act, 1961 — Section 28, 36, 36(1), 37, 40A
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High Courts13 Mar 1995

Naga Brahma Trust Vs Translanka Air Travels P. Ltd.

Madras High Court · (1997) 88 CompCas 136 : (1996) 2 LW 628

Companies Act, 1956 — Section 34
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High Courts13 Mar 1995

State of Tamil Nadu Vs Bharat Motors

Madras High Court · (1995) 03 MAD CK 0039

Tamil Nadu General Sales Tax Act, 1959 — Section 17
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High Courts13 Mar 1995

A. Shanta Vs H. Madhava Rao and Another

Madras High Court · (1995) 2 LW 26 : (1995) 2 MLJ 300

Contract Act, 1872 — Section 62
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High Courts12 Mar 1995

Commissioner of Income Tax Vs Tamilnadu Textile Corporation

Madras High Court · (1995) 03 MAD CK 0068

Income Tax Act, 1961 — Section 2, 2(45), 256, 28, 36(1)
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High Courts10 Mar 1995

M/s. Doss Associates Vs The Chairman, Tamil Nadu Electricity Board, Madras and another

Madras High Court · AIR 1995 Mad 424

Constitution of India, 1950 — Article 12, 14, 226
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High Courts10 Mar 1995

Commissioner of Income Tax Vs Paranjothi Salt Co.

Madras High Court · (1996) 220 ITR 291

Income Tax Act, 1961 — Section 69D
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