COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,393 of 5,229

High Courts27 Sept 1985Dismissed

1. Ambrose Nadar and 2. Jesuadimal Nadachi Vs State of Tamil Nadu, Revenue Divisional Officer, Nagar coil and Nagarcoil Cooperative Housing Society, Nagarcoil

Madras High Court · (1985) 09 MAD CK 0018

Land Acquisition Act, 1894 — Section 4(1)

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High Courts27 Sept 1985

A.Venkatachalapathy Vs State of Tamil Nadu and Another

Madras High Court · AIR 1986 Mad 309 : (1986) 99 LW 262

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(4), 4(l), 5A

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High Courts25 Sept 1985

Mrs. Pauline Frederick Vs V.L. Narayanan and Another

Madras High Court · (1986) 99 LW 873 : (1986) 1 MLJ 351

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High Courts23 Sept 1985

B.V. Muniraj and Another Vs The Catholic Syrian Bank Ltd. and Others

Madras High Court · (1986) 1 MLJ 139

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High Courts23 Sept 1985Allowed

MADRAS HIGH COURT B. Govindarajan Vs S. Muruganandam (died) and Others

Madras High Court · (1985) 09 MAD CK 0015

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High Courts23 Sept 1985

Silver Cloud Tea Factory and Another Vs Union of India and Another

Madras High Court · AIR 1986 Mad 297

Tea Act, 1953 — Section 30(3)

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High Courts20 Sept 1985

P. Thanneermalai Chettiar Vs S.J. Dhanraj

Madras High Court · (1986) 1 MLJ 115

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High Courts19 Sept 1985

Pappa alias Rajaboopathy Ammal Vs Rajammal and Another

Madras High Court · (1986) 99 LW 193 : (1986) 1 MLJ 52

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, 151

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High Courts17 Sept 1985

Arumugham Pillai Vs A.P. Aruladum Perumal Pillai (died) and Another

Madras High Court · (1986) 99 LW 624 : (1986) 1 MLJ 462

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High Courts17 Sept 1985

Sundaram Pillai Vs Sankaranarayana Pillai and others

Madras High Court · (1985) 09 MAD CK 0016

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High Courts17 Sept 1985Allowed

Mohandhas Vs S. Muniyandi and 4 others

Madras High Court · (1987) LW(Cri) 336

Penal Code, 1860 (IPC) — Section 323

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High Courts17 Sept 1985Dismissed

A.S. Sivaraman Vs The State of Tamil Nadu

Madras High Court · (1985) 09 MAD CK 0002

Madras City Police Act, 1888 — Section 75Madras Prohibition Act, 1937 — Section 4(1)(j)

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High Courts16 Sept 1985

K. Jayaraman Vs Income Tax Officer, City Circle (1), (2) Coimbatore

Madras High Court · (1986) 55 CTR 54 : (1986) 161 ITR 531 : (1986) 26 TAXMAN 432

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(5), 132A, 132B, 271(1)

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High Courts13 Sept 1985Allowed

K. Viswanathan Vs D. Shanmugham Mudaliar and another

Madras High Court · (1985) 09 MAD CK 0017

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 10(3)

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High Courts13 Sept 1985

Sampath Raj, Partner of Vijay and Co., Madras and Others Vs The State of Tamil Nadu

Madras High Court · (1985) 09 MAD CK 0003

Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 4

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High Courts13 Sept 1985

N. Duraiswami Chettiar Vs K. Subramania Chettiar

Madras High Court · (1985) 09 MAD CK 0001

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(2)

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High Courts12 Sept 1985

S. Samuel Nadar and Others Vs ST.K.VR. Veerappa Chettiar and Another

Madras High Court · (1986) 99 LW 266 : (1986) 1 MLJ 198

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High Courts12 Sept 1985

A. John Vs Bhumgara

Madras High Court · (1985) 2 MLJ 357

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 11(3), 11(4)

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High Courts12 Sept 1985

G. Ramachandran and Another Vs Government of Tamil Nadu Public Works Department and Others

Madras High Court · (1986) 2 LLJ 413

Constitution of India, 1950 — Article 309

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High Courts11 Sept 1985

T. T. Sivashanmugham Vs The Registrar of Co-Operative Societies, Madras-5, The Deputy Registrar of Co-operative Societies, Pollachi, Coimbatore District

Madras High Court · (1985) 09 MAD CK 0014

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