High Courts31 Dec 1991Allowed
Bhargavakula Nainargal Sangam Vs Chakravarthi
Madras High Court · (1991) 12 MAD CK 0060
Transfer of Property Act, 1882 — Section 106, 111, 111(g), 3, 9
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 1 of 46
High Courts31 Dec 1991
Controller of Estate Duty Vs P.S. Narasimhan and another P.S. Narasimhan and another Vs Controller of Estate Duty
Madras High Court · (1993) 200 ITR 422
Estate Duty Act, 1953 — Section 10
High Courts31 Dec 1991
Narammal (died) and Another Vs Kanthamani and Others
Madras High Court · (1992) 2 LW 222 : (1992) 2 MLJ 539
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10(2)Insurance Act, 1938 — Section 44Married Womens Property Act, 1874 — Section 6
High Courts31 Dec 1991
T. Rajalakshmi Vs The Coimbatore City Municipal Corporation
Madras High Court · (1992) 1 MLJ 568
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 226
High Courts31 Dec 1991
Ammasai Gounder Vs K. Namagiri
Madras High Court · (1991) 12 MAD CK 0002
Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990 — Section 5
High Courts30 Dec 1991Allowed
K.S. Sethu Vs P.K. Manigandan
Madras High Court · (1992) LW(Cri) 525
Essential Commodities Act, 1955 — Section 7(1)(a)
High Courts30 Dec 1991Dismissed
Hindustan Produce and Co. Vs The Assistant Director, Enforcement Directorate, Southern Zone
Madras High Court · (1992) 40 ECC 201
Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 57
High Courts30 Dec 1991
B. Satishsundar Vs Inspector of Police, Manamelkudy and another
Madras High Court · (1992) CriLJ 1685
Constitution of India, 1950 — Article 21Customs Act, 1962 — Section 135
High Courts20 Dec 1991
Govt. of Tamil Nadu Vs Tamil Nadu Race Course General Employees Union and Another
Madras High Court · (1993) 1 LLJ 977
Industrial Disputes Act, 1947 — Section 2, 25(G), 25(H), 2A
High Courts20 Dec 1991
Muniammal and Others Vs Venkitammal and Others
Madras High Court · (1993) 1 LW 405 : (1992) 2 MLJ 425
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts20 Dec 1991
Thirubhuvanam Silk Handloom Weavers' Co-operative Production and Sales Society Ltd. Vs State of Tamil Nadu
Madras High Court · (1992) 1 LW 145 : (1992) 2 MLJ 260
Constitution of India, 1950 — Article 213
High Courts20 Dec 1991
New India Assurance Co. Vs Meenal and Others
Madras High Court · (1992) 2 MLJ 389
Motor Vehicles Act, 1988 — Section 95
High Courts20 Dec 1991
Canara Bank Vs Asha Engineering and Company and Another
Madras High Court · (1992) 1 MLJ 513
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14
High Courts20 Dec 1991
R. Krishnamoorthy Vs J. Chandrasekaran
Madras High Court · (1991) 12 MAD CK 0019
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 4, Order 4 Rule 1Hindu Succession Act, 1956 — Section 15(1), 15(2)(a)Succession Act, 1925 — Section 222, 263, 276, 295, 300
High Courts20 Dec 1991
New India Assurance Co. Ltd. Vs Meenal and Others
Madras High Court · (1993) 2 ACC 443 : (1992) 2 LW 341
Motor Vehicles Act, 1988 — Section 95
High Courts20 Dec 1991
The Palni Hills Conservation Council Vs The Union of India (UOI) and Others
Madras High Court · (1991) 12 MAD CK 0013
Constitution of India, 1950 — Article 32
High Courts20 Dec 1991
T. Balan Vs The Collector, S.A. District and another
Madras High Court · (1993) LW(Cri) 322
Constitution of India, 1950 — Article 14, 21Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts19 Dec 1991
Sri Gowriyamman Body Builders Vs Union of India
Madras High Court · (1992) 58 ELT 479
Constitution of India, 1950 — Article 226
High Courts19 Dec 1991
Commissioner of Income Tax Vs M.A. Panjaliammal
Madras High Court · (1993) 199 ITR 350
Income Tax Act, 1961 — Section 256(2), 69A
High Courts19 Dec 1991Dismissed
Joseph Michael Vs K. Ramachandran
Madras High Court · (1991) 12 MAD CK 0059
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 9, 12, 151