Limitation Act, 1908 — Article 130, 149, 28Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 35, 35(2), 44B, 44B(2)

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High Courts12 Dec 1959Allowed

Ramanasramam by its secretary G. Sambasiva Rao and Others Vs The Commissioner for Hindu Religious and Charitable Endowments, Madras

Madras High Court · AIR 1961 Mad 265 : (1960) ILR (Mad) 922 : (1960) 73 LW 774 : (1960) 2 MLJ 121

Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 6(17)

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High Courts11 Dec 1959

Muhammad Badsha Saheb and Others Vs Duraisami Goundan

Madras High Court · (1960) ILR (Mad) 562 : (1960) 73 LW 138 : (1960) 1 MLJ 412

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 6A

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High Courts11 Dec 1959

R. Venkatachalam Chetty Vs The Board of Revenue by the Commissioner of Land Revenue, Commercial Taxes and Prohibition and Another

Madras High Court · (1960) ILR (Mad) 948 : (1960) 73 LW 422 : (1960) 2 MLJ 213

Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 35

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High Courts11 Dec 1959Allowed

Management of C. Velusamy Nadar Transports, Udamalpet, Coimbatore Dist. Vs Secretary, Coimbatore District Motor Workers' Union Branch, Udamalpet and Others

Madras High Court · AIR 1961 Mad 85 : (1960) 1 LLJ 481

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High Courts10 Dec 1959

Management of Thambi Motor Service, Salem Vs Presiding Officer, Labour Court, Coimbatore and Another

Madras High Court · AIR 1960 Mad 540 : (1960) 1 FLR 60 : (1960) 2 LLJ 563 : (1960) 73 LW 426 : (1960) 2 MLJ 503

General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10, 25

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High Courts09 Dec 1959

McKenzies Ltd., Madras Vs The Presiding Officer, Labour Court, Madras and Another

Madras High Court · AIR 1960 Mad 446 : (1960) 1 FLR 459 : (1960) 1 LLJ 334 : (1960) 73 LW 271

Industrial Disputes Act, 1947 — Section 25(F)

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High Courts09 Dec 1959

LN. SM. Ramasamy Chettiar and Another Vs Adaikkammai alias Paripoornam

Madras High Court · AIR 1960 Mad 341

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 239

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High Courts09 Dec 1959

Railway Employees Co-operative Bank, Ltd. P.T. Madras Vs The Presiding Officer, Labour Court, Madras and Another

Madras High Court · AIR 1960 Mad 345 : (1960) 1 FLR 164 : (1960) 2 LLJ 215 : (1960) 73 LW 278

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20Industrial Disputes Act, 1947 — Section 33Tamil Nadu Shops and Establishments Act, 1947 — Section 31

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High Courts07 Dec 1959Allowed

United Bleachers Ltd. Vs The State of Madras

Madras High Court · (1960) ILR (Mad) 679 : (1960) 73 LW 323 : (1960) 2 MLJ 70 : (1960) 11 STC 278

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High Courts07 Dec 1959Dismissed

M.S. Chidambara Nadar Sons and Co. Vs State of Madras

Madras High Court · (1960) 11 STC 321

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