Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 94, Order 21 Rule 95, Order 21 Rule 96Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 142, 143, 144

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High Courts18 Dec 1953Dismissed

P.K. Kesavan Nair Vs C.K. Babu Naidu

Madras High Court · AIR 1954 Mad 892 : (1954) 67 LW 408 : (1954) 2 MLJ 149

Madras Buildings (Lease and Rent Control) Act, 1946 — Section 7(3)

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High Courts18 Dec 1953

R M SESHADRI Vs SECOND ADDITIONAL Income Tax OFFICER, SALARIES CIRCLE, MADRAS AND ANOTHER. DECEMBER 18, 1953.

Madras High Court · (1955) ILR (Mad) 1236 : (1954) 67 LW 528

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 33(3), 37, 67

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High Courts18 Dec 1953Dismissed

R.M. Seshadri Vs Second Addl. Income Tax Officer, Salaries Circle, Madras and Another

Madras High Court · AIR 1954 Mad 806 : (1954) 25 ITR 400

Constitution of India, 1950 — Article 14, 226Government of India Act, 1935 — Section 100Income Tax Act, 1922 — Section 33, 33(3), 37, 54, 67

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High Courts18 Dec 1953Dismissed

Devulapalli Viswanadhan and another Vs Mandava Basavaiah and others

Madras High Court · AIR 1953 Mad 928 : (1953) 2 MLJ 166

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153

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High Courts17 Dec 1953

K.N. Padmanabha Ayyar Vs State of Madras and Others

Madras High Court · (1954) 1 LLJ 469

Industrial Disputes Act, 1947 — Section 10, 17, 20, 22, 26

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High Courts11 Dec 1953

In Re: Subbaraya Setty and Others

Madras High Court · (1954) CriLJ 1237

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High Courts11 Dec 1953

Sankara Pattar Vs Ramanatha Ayyar and Others

Madras High Court · AIR 1953 Mad 877 : (1953) 2 MLJ 409(2)

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 16, 146, 2Tamil Nadu Agriculturists Relief Act, 1938 — Section 16, 19, 19(2)

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High Courts10 Dec 1953Dismissed

Gudur Ramakrishna Reddi Vs Muniratnammal and Another

Madras High Court · AIR 1954 Mad 890 : (1954) ILR (Mad) 1226 : (1954) 67 LW 321

Limitation Act, 1908 — Section 20, 20(2)

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High Courts10 Dec 1953

P.B. Kalahasti Chetty Vs Commr. of Police, Egmore, Madras and Others

Madras High Court · AIR 1954 Mad 736 : (1954) 1 MLJ 557

Constitution of India, 1950 — Article 226Tamil Nadu Pawnbrokers Act, 1943 — Section 22Tamil Nadu Pawnbrokers Rules, 1943 — Rule 15

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High Courts10 Dec 1953

S.E. Abdul Ghafoor Sahib Vs A.M. Abdul Salam Sahib and Others

Madras High Court · AIR 1955 Mad 93 : (1954) 67 LW 496

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 4, 5Transfer of Property Act, 1882 — Section 105

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