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Madras High Court judgments

1,04,573 judgments · page 3,669 of 5,229

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High Courts31 Jan 1975

Parasumanna Lakshmanier Vs P.L. Krishnamachary and Others

Madras High Court · (1976) 1 MLJ 452

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High Courts31 Jan 1975

Commissioner, Pattukottai Municipality Vs Chandrasekaran, represented by his guardian and father Natanam Chettiar

Madras High Court · AIR 1976 Mad 50 : (1975) 2 MLJ 251

Tamil Nadu District Municipalities Act, 1920 — Section 216(1)(i)(a)
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High Courts31 Jan 1975Allowed

Muthiah Pillai Vs Sri Masilamaniswami Devastanam

Madras High Court · (1975) 01 MAD CK 0004

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High Courts29 Jan 1975

The Registrar of Trade Unions, Union Territory of Pondicherry Vs The Government Press Employees' Union

Madras High Court · (1975) 88 LW 635 : (1975) 2 MLJ 347

Trade Unions Act, 1926 — Section 5
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High Courts28 Jan 1975

Venkatamuniappa Chettiar Vs M.G.R. Lakshminarasimhan and Others

Madras High Court · AIR 1976 Mad 44 : (1976) ILR (Mad) 99 : (1975) 88 LW 660 : (1975) 2 MLJ 475

Transfer of Property Act, 1882 — Section 92
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High Courts24 Jan 1975

Sampoornam and Another Vs Arjunan

Madras High Court · (1975) CriLJ 1466

Criminal Procedure Code, 1973 (CrPC) — Section 488(1)
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High Courts24 Jan 1975

A.D. Jayaveerapandia Nadar and Co. and Others Vs Income Tax Officer

Madras High Court · (1975) 101 ITR 390

Income Tax Act, 1961 — Section 2(23), 2(31), 277Partnership Act, 1932 — Section 4
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High Courts22 Jan 1975

Muthuswami Naidu Vs The State of Tamil Nadu and another

Madras High Court · (1975) 01 MAD CK 0040

Constitution of India, 1950 — Article 14Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29
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High Courts22 Jan 1975

Kazimar Periya Pallivasal and Others Vs K.A.S. Arumugam and Others

Madras High Court · AIR 1976 Mad 45 : (1975) ILR (Mad) 79 : (1975) 88 LW 584 : (1975) 2 MLJ 454

Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 3
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High Courts21 Jan 1975

Cosmopolitan Club Vs The Tahsildar and Others

Madras High Court · (1975) ILR (Mad) 435 : (1975) 88 LW 589 : (1975) 2 MLJ 460

Companies Act, 1913 — Section 26
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High Courts21 Jan 1975

A.N. Ramaswami Iyer and Others Vs The Commissioner, The Hindu Religious and Charitable Endowments (Administration) and Another

Madras High Court · (1975) ILR (Mad) 504 : (1975) 88 LW 801 : (1975) 2 MLJ 178

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High Courts21 Jan 1975Dismissed

Manjeh Cine Productions Vs A. Sundaresan and Another

Madras High Court · (1975) ILR (Mad) 353

Copyright Act, 1957 — Section 13, 13(1), 14, 15, 16
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High Courts21 Jan 1975

The Union of India (UOI) Vs Davanagere Cotton Mills' Ltd. and The Jupiter General Insurance Co. Ltd.

Madras High Court · (1975) 88 LW 534 : (1975) 2 MLJ 341

Civil Procedure Code, 1908 (CPC) — Section 26, 80
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High Courts21 Jan 1975

N. Bhaskaran Vs Pa. Sarkarai and Others

Madras High Court · (1975) ILR (Mad) 128 : (1976) 89 LW 15 : (1976) 2 MLJ 291

Civil Procedure Code, 1908 (CPC) — Section 80
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High Courts20 Jan 1975

Ilango and Another Vs T.S. Gopalakrishnan and Others

Madras High Court · (1975) 88 LW 721 : (1976) 1 MLJ 188

Limitation Act, 1963 — Article 107
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High Courts20 Jan 1975Dismissed

L. Arunachalam Vs The Deputy Chief Mechanical Engineer, Southern Railway and Another

Madras High Court · (1975) ILR (Mad) 233

Constitution of India, 1950 — Article 311Railway Servants (Discipline and Appeal) Act — Section 2Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 12, 145, 145(1), 145(3), 24
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High Courts20 Jan 1975

T.A. Ramasubramaniam Vs Commissioner of Income Tax

Madras High Court · (1975) 100 ITR 408

Income Tax Act, 1922 — Section 7Income Tax Act, 1961 — Section 15
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High Courts18 Jan 1975

Mohammad Ibrahim Vs Syed Muhammad Abbubakkar and Others

Madras High Court · (1976) 2 MLJ 478

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
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High Courts17 Jan 1975

V. Krishnappa Naidu Vs The Union of India (UOI)

Madras High Court · (1975) ACJ 532 : AIR 1976 Mad 95 : (1975) 88 LW 704 : (1975) 2 MLJ 353

Railways Act, 1989 — Section 124, 13, 47
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High Courts10 Jan 1975

A.L.A. Firm Vs Commissioner of Income Tax

Madras High Court · (1976) 102 ITR 622

Income Tax Act, 1961 — Section 119, 139(2), 147, 169
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