COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,400 of 5,229

High Courts12 Apr 1985Dismissed

T.V. Durairajulu Naidu Vs Commissioner, Hindu Religious and Charitable Endowments (Administration) Department, Madras

Madras High Court · AIR 1989 Mad 60 : (1986) 99 LW 630

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(20)

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High Courts11 Apr 1985

Nagappan Vs Vijaya Visalaksht

Madras High Court · (1985) LW(Cri) 324

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts11 Apr 1985

D. Appavoo Prop. Chandra Bus Service, Thanjavur Vs The Regional Commissioner, Provident Funds, Madras

Madras High Court · (1986) 1 LLJ 534 : (1986) 99 LW 85

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)

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High Courts10 Apr 1985

Conveyor Equipment Company (P) Ltd. Vs The Union of India and Another

Madras High Court · (1986) 52 FLR 256 : (1986) ILR (Mad) 254 : (1986) 2 LLJ 22 : (1985) 98 LW 630

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)

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High Courts10 Apr 1985

Conveyor Equipment Company (P) Limited Vs The Union of India (UOI) and Another

Madras High Court · (1985) 2 MLJ 267

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High Courts10 Apr 1985

P. Mani Vs The State

Madras High Court · (1985) 04 MAD CK 0008

Tamil Nadu Forest Act, 1882 — Section 56DTamil Nadu Sandalwood Possession Rules, 1970 — Rule 3(1), 7

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High Courts09 Apr 1985

The State Vs Kamala Balasubramanian

Madras High Court · AIR 1987 Mad 1

Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 378

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High Courts08 Apr 1985

Phoola Vs State

Madras High Court · (1985) LW(Cri) 363

Penal Code, 1860 (IPC) — Section 332

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High Courts08 Apr 1985

Commissioner of Income Tax Vs Sundaram Industries Ltd.

Madras High Court · (1986) 55 CTR 172 : (1987) 166 ITR 35

Income Tax Act, 1961 — Section 52(2)

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High Courts08 Apr 1985

Prem Nazir Vs Commissioner of Income Tax

Madras High Court · (1986) 159 ITR 182

Income Tax Act, 1961 — Section 36(1), 57, 67, 67(3)

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High Courts04 Apr 1985

S. Manuel Santharaj Vs Mrs. Jayarani and Another

Madras High Court · (1985) 2 MLJ 216

Divorce Act, 1869 — Section 16, 17A

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High Courts04 Apr 1985

Senapathy Thevar Vs State by Incepector of Police, Pudukottai

Madras High Court · (1985) LW(Cri) 82

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A

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High Courts04 Apr 1985

Buhari Hotels and Motels (P.) Ltd., A.M. Buthari Vs The Provident Fund Inspector, 5th Division, Madras

Madras High Court · (1985) LW(Cri) 339

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14

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High Courts02 Apr 1985

P. Kaliappa Gounder and Others Vs Muthuswami Mudaliar

Madras High Court · AIR 1987 Mad 24 : (1985) 98 LW 773

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High Courts01 Apr 1985

Rajamani Vs State of Tamil Nadu

Madras High Court · (1986) 1 LLJ 244

Constitution of India, 1950 — Article 311(1)Penal Code, 1860 (IPC) — Section 499Prohibition Act — Section 4(1)

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High Courts01 Apr 1985

E.G. Abdul Dawood Vs Director of Industries and Commerce and Others

Madras High Court · (1986) 1 LLJ 399

Constitution of India, 1950 — Article 226Probation of Offenders Act, 1958 — Section 12, 4(1)

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High Courts29 Mar 1985

S. Mahadevan Vs S. Balasundaram and Others

Madras High Court · (1986) 1 MLJ 31

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High Courts29 Mar 1985Dismissed

S. Srinivasan Vs The Educational Society, Tirunelveli, The Madura Diraviyam Thayumanavar Hindu College and School

Madras High Court · (1985) 03 MAD CK 0051

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High Courts28 Mar 1985

Babu and Jalappa Naidu Vs State

Madras High Court · (1985) LW(Cri) 98

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts28 Mar 1985

Dhanraj Vs The State

Madras High Court · (1985) 03 MAD CK 0019

Penal Code, 1860 (IPC) — Section 323, 332, 448

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