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Madras High Court judgments

1,04,573 judgments · page 3,644 of 5,229

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High Courts03 Mar 1976Dismissed

P.P. Chandrasekaran Vs The Government of India and others

Madras High Court · (1976) LW(Cri) 155

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 428, 5Navy Act, 1957 — Section 151, 41(e), 77, 77(11)
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High Courts02 Mar 1976

The State of Tamil Nadu Vs Thermo Electrics

Madras High Court · (1977) 39 STC 317

Tamil Nadu General Sales Tax Act, 1959 — Section 2
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High Courts01 Mar 1976

Commissioner of Income Tax Vs Ootacamund Gymkhana Club

Madras High Court · (1977) 110 ITR 392

Companies Act, 1913 — Section 26Income Tax Act, 1922 — Section 4(3)
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High Courts01 Mar 1976

Commissioner of Income Tax Vs Amalgamations (P.) Ltd.

Madras High Court · (1976) ILR (Mad) 220 : (1977) 108 ITR 895

Companies Act, 1956 — Section 198, 295, 37Income Tax Act, 1922 — Section 10(2), 12B, 33B
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High Courts27 Feb 1976Allowed

Veeramani and others Vs The Superintendent of Police, Dharmapuri and others

Madras High Court · (1976) LW(Cri) 146

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 462, 482Penal Code, 1860 (IPC) — Section 147, 380, 448
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High Courts27 Feb 1976

Ponnuswamy and Another Vs Venkatahchalam and Another

Madras High Court · (1977) CriLJ 431

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High Courts27 Feb 1976Allowed

State by Public Prosecutor Vs Guruswamy and Another

Madras High Court · (1977) LW(Cri) 59

Criminal Procedure Code, 1973 (CrPC) — Section 342, 411Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 122, 410, 43
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High Courts27 Feb 1976

K. Sukumaran Nair Vs S. Neelakantan Nair by constituted attorney P. Raman Nair R. Sankaran Pillai Vs N.K. Nagamani S. Parthasarathy Vs Alamelu Ammal V. Sundaram Vs R. Jayaraman and Others K.G. Damodaran and Another Vs C. Narayanaswami Reddi

Madras High Court · AIR 1976 Mad 329 : (1976) ILR (Mad) 285 : (1976) 89 LW 348 : (1976) 2 MLJ 84

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High Courts27 Feb 1976

Bimariam and another Vs Abdul Majeeth

Madras High Court · (1976) 02 MAD CK 0007

Easements Act, 1882 — Section 15, 28, 33, 35(b)
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High Courts27 Feb 1976Allowed

Ratanlal Sharma and others Vs Mangeram Ghanshyamdas represented by Ved Prakash, Commission Agents, Madurai and another

Madras High Court · (1976) LW(Cri) 162

Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 384, 415, 417, 420
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High Courts26 Feb 1976Allowed

State of Tamil Nadu Vs Sri Swamy and Company

Madras High Court · (1977) 39 STC 85

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High Courts26 Feb 1976Allowed

The Deputy Commissioner (C.T.) Vs Amirtham Ghee Stores

Madras High Court · (1978) 41 STC 259

Central Sales Tax Act, 1956 — Section 3, 4, 5, 7
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High Courts26 Feb 1976

Saranga Padayachi Vs Vairakannu Chettiar

Madras High Court · AIR 1976 Mad 307 : (1976) 89 LW 290 : (1976) 2 MLJ 53

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High Courts25 Feb 1976

Agha Hyder Hussain and Another Vs Omar Khayyam Wineries (Pvt.) Ltd. and Another

Madras High Court · AIR 1977 Mad 166 : (1976) ILR (Mad) 297 : (1977) 90 LW 381 : (1977) 1 MLJ 158

Trade and Merchandise Marks Act, 1958 — Section 2, 28(1), 45, 46, 46(1)
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High Courts25 Feb 1976Dismissed

Pushpa Thevar and Others Vs Venkatarama Iyengar and Another

Madras High Court · (1976) ILR (Mad) 329

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High Courts25 Feb 1976Allowed

Raj Brothers Agencies and Others Vs The State of Tamil Nadu

Madras High Court · (1977) 39 STC 191

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High Courts25 Feb 1976

The Deputy Commissioner (Commercial Taxes), Coimbatore Division Vs The Manager-in-Charge of the Canteen, A.B.T. Premises

Madras High Court · (1977) 39 STC 265

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High Courts24 Feb 1976

Chinnappa Asari Vs The Divisional Panchayat Officer

Madras High Court · (1976) ILR (Mad) 300 : (1977) 90 LW 1 : (1977) 1 MLJ 328

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High Courts24 Feb 1976Allowed

The State of Tamil Nadu Vs Chettinad Cement Corporation Limited

Madras High Court · (1976) 38 STC 519

Cement Control Order, 1967 — Clause 8
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High Courts24 Feb 1976Dismissed

Ramachandra Kounder and Another Vs Jayarama Kounder

Madras High Court · (1976) ILR (Mad) 281

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3, 3(1), 3(2)
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