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Madras High Court judgments, 1995

1,084 judgments · page 54 of 55

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High Courts05 Jan 1995

Sri Soundararaja Perumal Devasthanam Vs Smt. Ravikannu Ammal and Others

Madras High Court · (1995) 2 LW 629 : (1995) 1 MLJ 465 : (1995) WritLR 672

Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Act, 1971 — Section 4
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High Courts04 Jan 1995

Commissioner of Income Tax Vs Tamil Nadu Small Industries Corporation Ltd.

Madras High Court · (1995) 215 ITR 834

Income Tax Act, 1961 — Section 32
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High Courts04 Jan 1995

Commissioner of Income Tax Vs Emcete and Sons (P.) Ltd.

Madras High Court · (1995) 215 ITR 817

Income Tax Act, 1961 — Section 104, 105, 106, 107, 107A
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High Courts04 Jan 1995

R. Ganesan and Others Vs State Bank of India and Others

Madras High Court · (1995) 1 MLJ 491

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151Transfer of Property Act, 1882 — Section 53, 58(F)
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High Courts04 Jan 1995

Pioneer Engineering Corporation and others Vs N. Jayakar, Asst. Commissioner of Income Tax

Madras High Court · (1995) 214 ITR 163

Income Tax Act, 1961 — Section 276C, 277
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High Courts04 Jan 1995

Bush Boake Allen (India) Ltd. Vs Union of India

Madras High Court · (1995) 77 ELT 529

Customs Act, 1962 — Section 2(6), 45, 8
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High Courts04 Jan 1995

The Chairman-cum-Managing Director, Tamil Nadu Water Supply and Drainage Board Vs The Land Acquisition Officer and Others

Madras High Court · (1996) 2 CTC 71 : (1996) 1 MLJ 71 : (1995) WritLR 593

Land Acquisition Act, 1894 — Section 3, 54
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High Courts04 Jan 1995

Dhandapani Naidu Vs The Debt Relief Special Tahsildar and Others

Madras High Court · (1995) 2 LW 627 : (1995) 1 MLJ 515 : (1995) WritLR 670

Constitution of India, 1950 — Article 366
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High Courts04 Jan 1995

The Chairman-cum-The Managing Director, Tamil Nadu Water Supply and Drainage Board Vs The Land Acquisition Officer and The Revenue Divisional Officer and Others

Madras High Court · (1995) 2 MLJ 65

Land Acquisition Act, 1894 — Section 3(b)
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High Courts03 Jan 1995

Ratna Metal Works Vs State of Tamil Nadu

Madras High Court · (1995) 01 MAD CK 0116

Central Sales Tax Act, 1956 — Section 14
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High Courts03 Jan 1995Dismissed

Mahavoor Farmers Service Co-operative Society Ltd. Vs Inspector of Labour and Another

Madras High Court · (1996) 1 LLJ 319

Minimum Wages Act, 1948 — Section 27Tamil Nadu Shops and Establishments Act, 1947 — Section 2(16)
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High Courts03 Jan 1995

State of Tamil Nadu Vs P. Hajee Mohd. Saliah and Co.

Madras High Court · (1995) 01 MAD CK 0081

Tamil Nadu General Sales Tax Act, 1959 — Section 32, 55
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High Courts03 Jan 1995

Chowgule Brothers Vs Deputy Collector of Customs, Bangalore

Madras High Court · (1995) 50 ECC 91 : (1996) 82 ELT 204

Customs Act, 1962 — Section 116
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High Courts03 Jan 1995

State of Tamil Nadu Vs K.M.S. Kasinathan Chettiar and Brothers

Madras High Court · (1995) 01 MAD CK 0073

Tamil Nadu General Sales Tax Act, 1959 — Section 12, 7A
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High Courts03 Jan 1995

Commissioner of Gift-tax Vs Gopal Srinivasan

Madras High Court · (1996) 130 CTR 39 : (1995) 214 ITR 637

Wealth Tax Rules, 1957 — Rule 1D
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High Courts03 Jan 1995

State of Tamil Nadu Vs Mahalakshmi Textile Mills Ltd.

Madras High Court · (1995) 01 MAD CK 0043

Tamil Nadu General Sales Tax Act, 1959 — Section 12
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High Courts03 Jan 1995

Goutham Surana and Sons Vs K. Kesavakrishnan and Others

Madras High Court · (1998) 3 LW 809 : (1995) 1 MLJ 493

Civil Procedure Code, 1908 (CPC) — Section 94Contract Act, 1872 — Section 202Motor Vehicles Act, 1939 — Section 59(1)
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High Courts03 Jan 1995Dismissed

Co-operative Sub Registrar Secretary, 837 Mahavoor Farmers Service Co-operative Society Ltd. Vs The Inspector of Labour and Deputy Commissioner of Labour (Authority under the Minimum Wages Act)

Madras High Court · (1995) 01 MAD CK 0015

Minimum Wages Act, 1948 — Section 11(2), 27, 5
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High Courts02 Jan 1995

Commissioner of Income Tax Vs K. Gangiah Chetty and Sons

Madras High Court · (1995) 129 CTR 340 : (1995) 214 ITR 548

Income Tax Act, 1961 — Section 23, 23(2), 54, 67(2)
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High Courts02 Jan 1995

Canara Bank Vs N. Palani and another

Madras High Court · (1999) 95 CompCas 457

Civil Procedure Code, 1908 (CPC) — Section 60(1)
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