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Madras High Court judgments

1,04,604 judgments · page 3,240 of 5,231

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High Courts22 Jan 1991

T.K. Singaram Vs Urban Land Ceiling Tribunal Chepauk, Madras and others

Madras High Court · AIR 1992 Mad 180 : (1992) 1 LW 561 : (1991) 2 MLJ 428

Land Acquisition Act, 1894 — Section 11, 11A, 2, 5A, 6Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 4Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 43, 9(4)
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High Courts22 Jan 1991

L. Paulraj Vs The District Educational Officer and Others

Madras High Court · (1991) 2 LW 169 : (1991) 2 MLJ 140

Constitution of India, 1950 — Article 30(1)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19
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High Courts21 Jan 1991

Dr. S.D. Kulasekharan Vs Controller of Estate Duty

Madras High Court · (1991) 192 ITR 27

Estate Duty Act, 1953 — Section 10, 34(1)
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High Courts21 Jan 1991

State of Tamil Nadu Vs Aristo Paints (P.) Ltd.

Madras High Court · (1992) 85 STC 54

Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12A, 14, 15, 16
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High Courts18 Jan 1991

Commissioner of Income Tax Vs S. Sivasubramaniam

Madras High Court · (1991) 92 CTR 10 : (1991) 189 ITR 157

Gift Tax Act, 1958 — Section 4Income Tax Act, 1961 — Section 2(47), 60, 61, 62, 63
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High Courts18 Jan 1991

C. Ramasami Vs Kuruva Boyan and others

Madras High Court · (1991) 01 MAD CK 0083

Evidence Act, 1872 — Section 114
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High Courts18 Jan 1991

Tamil Nadu Electricity Board and Another Vs V. Thiyagarajan and Brothers and Another

Madras High Court · (1991) 2 MLJ 138

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
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High Courts18 Jan 1991

Sree Arunachalaeswara Mills Vs State of Tamil Nadu

Madras High Court · (1991) 81 STC 137

Central Sales Tax Act, 1956 — Section 14, 15Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3, 32, 4
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High Courts18 Jan 1991

Srinivas Industries Vs Commissioner of Income Tax

Madras High Court · (1991) 92 CTR 17 : (1991) 188 ITR 22

Income Tax Act, 1961 — Section 147, 28, 30, 31, 32
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High Courts18 Jan 1991Allowed

P. Rajappa Vs Fareeda Beevi by agent, M.M. Abubucker

Madras High Court · (1991) 01 MAD CK 0008

Limitation Act, 1963 — Section 5
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High Courts17 Jan 1991Allowed

Nallathambi Kounder Vs Gopalakrishan Kounder and Others

Madras High Court · (1993) 1 DMC 463 : (1992) 1 MLJ 259

Limitation Act, 1963 — Article 110, 60
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High Courts17 Jan 1991

The Madras Citizens Progressive Councel Vs The Secretary to Govt. of Tamil Nadu and other

Madras High Court · AIR 1991 Mad 390 : (1991) 2 LW 159

Tamil Nadu Land (Ceiling and Regulation) Act, 1978 — Section 11, 20(1), 21
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High Courts11 Jan 1991

Vijayraj Vs Collector of Customs

Madras High Court · (1993) 44 ECC 281 : (1992) 57 ELT 23

Customs Act, 1962 — Section 111, 113, 116, 69(1)
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High Courts11 Jan 1991

K. Lakshmanan Vs Govt. of Tamil Nadu and another

Madras High Court · (1991) 01 MAD CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 161
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High Courts11 Jan 1991

Commissioner of Income Tax Vs India Reinforcing Company

Madras High Court · (1991) 188 ITR 651

Income Tax Act, 1961 — Section 145
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High Courts11 Jan 1991

A.S. Duraisami Chettiar Sons and Others Vs S. Rathnaswami Gounder

Madras High Court · (1991) 2 MLJ 183

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
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High Courts11 Jan 1991

R. Govindarajan Vs Devaki Ammal and Another

Madras High Court · (1991) 2 MLJ 32

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High Courts11 Jan 1991

Super Recording Company Pvt. Ltd. Vs Government of India

Madras High Court · (1992) 61 ELT 17

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High Courts11 Jan 1991

R. Venkataswamy Naidu Vs The Director, Enforcement Directorate, New Delhi and others

Madras High Court · AIR 1992 Mad 235 : (1994) 46 ECC 38

Companies Act, 1956 — Section 108, 234, 237, 247Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 26(4)
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High Courts11 Jan 1991

A.S. Duraisami Chettiar Sons Vs S. Rathnaswami Gounder

Madras High Court · AIR 1992 Mad 132 : (1991) 2 MLJ 183

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
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