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Madras High Court judgments

1,04,573 judgments · page 3,460 of 5,229

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High Courts28 Jan 1983

Indra Match Works Kuruarkulam and Others Vs Superintendent of Central Excise, Sanarankoil

Madras High Court · (1983) 13 ELT 931

Central Excise Rules, 1944 — Rule 10, 13, 140, 27, 47Central Excises and Salt Act, 1944 — Section 11A, 2, 3, 9(2)
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High Courts27 Jan 1983

Commissioner of Income Tax Vs Krishnaveni Ammal (Legal Representative of K.M. Parthasarathy)

Madras High Court · (1986) 158 ITR 826

Income Tax Act, 1961 — Section 147
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High Courts27 Jan 1983

R. Gopal Rao Vs The Commissioner of Income Tax

Madras High Court · (1983) 2 MLJ 478

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High Courts27 Jan 1983Dismissed

N.R.M. Nachyappa Chettiar alias Srinivasa Chettiar and Others Vs P.L.S.R.M. Subramania Chettiar

Madras High Court · (1983) 01 MAD CK 0002

Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Debt Relief Act, 1978 — Section 7Tamil Nadu Debt Relief Act, 1979 — Section 1, 2, 32, 32(2), 32(3)
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High Courts26 Jan 1983

Rajeswari Vs United India Insurance Co.

Madras High Court · AIR 1984 Mad 170 : (1983) 96 LW 643 : (1984) 1 MLJ 19

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 1, 10
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High Courts25 Jan 1983

Iyyam Perumal Vs Chinna Gounder

Madras High Court · AIR 1984 Mad 239 : (1983) 96 LW 592 : (1984) 1 MLJ 195

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 115
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High Courts25 Jan 1983

K.S.R. Chakrapani Chettiar Vs S. Guruswami Reddia

Madras High Court · (1984) 2 ACC 408 : (1983) 96 LW 693

Contract Act, 1872 — Section 23
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High Courts25 Jan 1983

S.R. Chakrapani Chettiar Vs S. Guruswami Reddiar

Madras High Court · AIR 1984 Mad 194

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 23, 73Motor Vehicles Act, 1939 — Section 46, 47
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High Courts25 Jan 1983

M. Somasundaram Pillai Vs M. Ramaswamy

Madras High Court · AIR 1984 Mad 108 : (1983) 96 LW 639

Civil Procedure Code Amendment Act, 1976 — Section 97Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6
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High Courts25 Jan 1983Allowed

Govindasamy Kounder Vs The Authorised Officer (Land Reforms)

Madras High Court · (1984) ILR (Mad) 190

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10(1), 10(5), 73, 8
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High Courts24 Jan 1983

Commissioner of Wealth-tax, Tamil Nadu-II Vs K. Lakshmi

Madras High Court · (1984) ILR (Mad) 350 : (1983) 142 ITR 656

Wealth Tax Act, 1957 — Section 5(1)
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High Courts24 Jan 1983

H.G. Krishna Reddy and Co. Vs M.M. Thimmaiah and Another

Madras High Court · AIR 1983 Mad 169 : (1983) 96 LW 88 : (1983) 1 MLJ 467

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 103Contract Act, 1872 — Section 10, 2, 3, 7Evidence Act, 1872 — Section 114, 115
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High Courts24 Jan 1983

R. Chandra sekaran Vs The State of Tamil Nadu

Madras High Court · (1985) 58 STC 204

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High Courts24 Jan 1983

Commissioner of Wealth Tax, Tamil Nadu-IV Vs P.T.N. Shensagamoorthy and Another

Madras High Court · (1983) 35 CTR 144 : (1983) 144 ITR 724 : (1983) 15 TAXMAN 404

Wealth Tax Act, 1957 — Section 5(1)
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High Courts24 Jan 1983

Sabanayagam K. Vs The Secretary to Government of Tamilnadu, Housing Department and Others

Madras High Court · (1984) 1 LLJ 87

Industrial Disputes Act, 1947 — Section 2, 20(2), 32, 36Payment of Bonus Act, 1965 — Section 1(3), 10, 16, 2(11), 2(14)
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High Courts24 Jan 1983

Sampoorna Ammal Vs Asokan and Others

Madras High Court · (1984) 97 LW 217 : (1984) 1 MLJ 66

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High Courts24 Jan 1983

Ramanuja Mudali Vs M. Gangan

Madras High Court · AIR 1984 Mad 103

Civil Procedure Code, 1908 (CPC) — Section 96(4)
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High Courts24 Jan 1983

Ramanuia Mudali Vs M. Gangan

Madras High Court · (1984) 2 ACC 85 : (1984) ILR (Mad) 289

Civil Procedure Code, 1908 (CPC) — Section 102, 115, 96(4)
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High Courts21 Jan 1983

S. Sathinarayanan Vs Bhagwandas Bathija Kanyalal and Sons, Salem

Madras High Court · AIR 1983 Mad 264 : (1983) 96 LW 317 : (1983) 2 MLJ 382

Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 115Tamil Nadu Relief Undertakings (Special Provisions) Act, 1969 — Section 4
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High Courts21 Jan 1983

Chemplast Employees Union Vs The Appellate Authority under the Industrial Employment (Standing Order) Act, 1946. The Labour Court and Others

Madras High Court · (1983) 2 MLJ 476

Industrial Employment (Standing Orders) Act, 1946 — Section 10(2)
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