COURT ARCHIVE

Madras High Court judgments, 1996

1,274 judgments · page 22 of 64

High Courts22 Aug 1996

Rajamani, Wife and Nominee of S. Rajaopalan (Since Deceased) and Others Vs The Deputy Commissioner of Labour and Appellate Authority under Payment of Gratuity Act, Tiruchirappali, and Others

Madras High Court · (1997) 1 LLJ 104

Payment of Gratuity Act, 1972 — Section 14, 4, 4(5), 5, 7

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High Courts21 Aug 1996

N. Uthirapathy, President, Thanjavur Dist. Civil Supplies Corpn. Loadman Union (Citu) Vs The Senior Regional Manager, T. Nadu Civil Supplies Corpn. Ltd. Another

Madras High Court · (1997) 1 LLJ 13

Constitution of India, 1950 — Article 14, 226

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High Courts21 Aug 1996

Karuppayee and another Vs State

Madras High Court · (1997) CriLJ 1627 : (1997) 1 LW(Cri) 15

Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts21 Aug 1996Allowed

The Management of Kanchipuram Central Co-operative Bank Vs N. Doraiswamy and Another

Madras High Court · (1996) 2 LLJ 1058

Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)

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High Courts21 Aug 1996

A. Natarajan Vs The Commissioner, Land Administration and Others

Madras High Court · (1996) 2 LW 553 : (1996) 2 MLJ 425

Tamil Nadu Land Encroachment Act, 1905 — Section 10A

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High Courts21 Aug 1996

A.S. Surendran and Another Vs State and K.T. Surendran

Madras High Court · (1997) 1 LW(Cri) 397

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High Courts21 Aug 1996Dismissed

Sundaram Vs Varadaiyar

Madras High Court · (1996) 2 CTC 515 : (1996) 2 LW 572 : (1996) 1 MLJ 335

Tamil Nadu Debt Relief Act, 1972 — Section 15, 16

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High Courts21 Aug 1996Dismissed

G. Srinivasan Vs The Deputy Commissioner, H.R. and C.E. Admn. Department. Coimbatore and Inspector, H.R. and C.E. Admn. Department, Sathyamangalam, Periyar District.

Madras High Court · (1996) 08 MAD CK 0001

Constitution of India, 1950 — Article 26, 26(d), 36

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High Courts20 Aug 1996

Commissioner of Gift-tax Vs K.N. Shanmugasundaram

Madras High Court · (1998) 232 ITR 842

Gift Tax Act, 1958 — Section 5(1)

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High Courts20 Aug 1996

COMMISSIONER OF WEALTH TAX Vs C. B. MUTHUSAMY CHETTIAR (DECD) and Another (ALSO Commissioner of Income Tax v. C. B. MUTHUSAMY CHETTIAR (DECD) and Another).

Madras High Court · (1997) 141 CTR 91

Income Tax Act, 1961 — Section 256(2)

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High Courts20 Aug 1996Allowed

S.RM.M.CT.M. Thiruppani Trust Vs State of Tamil Nadu and Others

Madras High Court · (1997) 1 CTC 695 : (1997) 2 LW 487

Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 20(1), 22

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High Courts20 Aug 1996Dismissed

R. Muthusami Vs Abdul Razack, Executive Trustee

Madras High Court · (1997) 1 CTC 321 : (1997) 1 MLJ 56

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17

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High Courts20 Aug 1996

Commissioner of Wealth Tax Vs C.B. Muthusamy Chettiar (Decd) and Another Commissioner of Income Tax Vs C.B. Muthusamy Chettiar (Decd) and Another

Madras High Court · (1998) 234 ITR 327

Income Tax Act, 1961 — Section 64, 64(2)

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High Courts20 Aug 1996

Dr. Subramanian Swamy Vs J. Jayalalitha

Madras High Court · (1997) CriLJ 2481 : (1994) 1 MLJ 314

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2), 190, 190(1)Prevention of Corruption Act, 1988 — Section 11, 13(1)

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High Courts19 Aug 1996

State of Tamil Nadu and others Vs M. Anita Selva Zavier and another

Madras High Court · AIR 1997 Mad 168

Constitution of India, 1950 — Article 14, 19(1), 226

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High Courts19 Aug 1996

Krishnan Vs Punidham and Others

Madras High Court · (1997) 1 MLJ 242

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High Courts19 Aug 1996

O.V. Jayakumar Vs Rajeswari

Madras High Court · (1996) 2 DMC 536

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts18 Aug 1996

P. Thangaraj and Others Vs The Commissioner, Madurai City Municipal Corporation and Others

Madras High Court · (1996) 2 MLJ 416

Madurai City Municipal Corporation Service Rules, 1975 — Rule 27

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High Courts17 Aug 1996

M. Vaidurayamma Vs P. Suryanarayanan, Pandyan Studio No. 22 (Old No. 29) Pycrofts Road, Triplicane, Madras-5, PLM Stores, No. 22 (Old No. 29) Pycrofts Road, Triplicane, Madras-5 and L. Ramasamy Nadar and Bros, No. 22 (Old No. 29), Pycrofts Road, Triplicane, Madras-5

Madras High Court · (1996) 08 MAD CK 0114

Civil Procedure Code, 1908 (CPC) — Section 141, 151Constitution of India, 1950 — Article 225, 235Evidence Act, 1872 — Section 90

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High Courts16 Aug 1996Dismissed

Murugesa Moopanar Vs Sivagnana Mudaliar

Madras High Court · (1997) 1 CTC 348

Easements Act, 1882 — Section 13, 13(1)(3)

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