High Courts12 Dec 1991
Mohini Philip Vs Union of India and others
Madras High Court · (1993) 2 LLJ 182 : (1993) 2 LLJ 129 : (1993) 1 LW 251
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 3 of 46
High Courts12 Dec 1991
Bheena Pharma Japadar Vs Union of India
Madras High Court · (1992) 40 ECC 79 : (1992) 58 ELT 480
Customs Act, 1962 — Section 107, 108, 124
High Courts12 Dec 1991
Subbu Reddiar and Another Vs The District Revenue Officer and Another
Madras High Court · (1993) 1 LW 200 : (1992) 2 MLJ 64
Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 7
High Courts11 Dec 1991
Sakthivel Vs The Chief Metropolitan Magistrate, Madras-8 and another
Madras High Court · (1993) LW(Cri) 363
Railway Property (Unlawful Possession) Act, 1966 — Section 16
High Courts11 Dec 1991
Giovanola Binny Ltd. Vs Indian Institute of Technology, Madras Messrs. Indian Institute of Technology, Madras Vs Giovanola Binny Limited, Cochin-6
Madras High Court · (1991) 12 MAD CK 0048
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6ASales of Goods Act, 1930 — Section 61
High Courts11 Dec 1991
N.S. Rajagopal and others Vs Official Liquidator, Purasawalkam Hindu Santhatha Sanga Nidhi Ltd.
Madras High Court · (1993) 2 LW 33
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10ACompanies Act, 1956 — Section 543, 543(1), 634
High Courts11 Dec 1991
Zainab Bibi (died) and Others Vs Syed Bhaudeen Sahib and Another
Madras High Court · (1992) 1 MLJ 446
High Courts11 Dec 1991Allowed
Abdul Hameed and Another Vs State
Madras High Court · (1992) LW(Cri) 194
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 34
High Courts11 Dec 1991Allowed
Eligible Investments Private Limited and 4 others Vs The Assistant Collector and Collector under Stamp Act, Coonoor, Nilgiris
Madras High Court · (1991) 12 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23(1)(b)
High Courts10 Dec 1991Allowed
M. Arumugam Vs Joint Secretary to Government of India and Another
Madras High Court · (1992) 40 ECC 206
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 2, 3, 8Constitution of India, 1950 — Article 22General Clauses Act, 1897 — Section 21
High Courts10 Dec 1991
The Superintending Engineer, National Highways Vs T. Chellagursamy and Another
Madras High Court · (1992) 2 LW 30 : (1992) 1 MLJ 624
Interest Act, 1978 — Section 1(3)
High Courts10 Dec 1991
G.S. Ramachar Vs The Block Development Officer and Others
Madras High Court · (1993) 1 MLJ 73
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14
High Courts09 Dec 1991
P.L.V. Giri Vs A. Subramaniam and another
Madras High Court · (1991) 12 MAD CK 0058
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2)(a), Order 21 Rule 69, Order 21 Rule 90
High Courts09 Dec 1991
The Government of Tamil Nadu and Another Vs S. Jayaraman
Madras High Court · (1992) 1 LW 326 : (1992) 2 MLJ 294
Land Acquisition Act, 1894 — Section 6(1)
High Courts09 Dec 1991
In Re: Asian Investments Ltd. and others
Madras High Court · (1992) 73 CompCas 517 : (1992) 1 LW 613
Companies (Court) Rules, 1959 — Rule 85Companies Act, 1956 — Section 100, 101, 102, 103, 104
High Courts09 Dec 1991
Dollar Co. Private Ltd. Vs Union of India and others
Madras High Court · (1993) 204 ITR 103
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6)Finance Act, 1983 — Section 37(3A), 37(3B), 37(3C), 37(3D)Income Tax Act, 1961 — Section 37, 37(1), 37(3), 37(3B), 37(A)
High Courts06 Dec 1991
P. Muthukrishnan Vs Management of Central Cinema, Dindigul and Another
Madras High Court · (1992) 65 FLR 370
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33C
High Courts06 Dec 1991
Arulappa Vs Union of India (UOI) and Another
Madras High Court · (1992) 1 MLJ 631
High Courts06 Dec 1991Dismissed
Secretary-Eliots Beach Flat Owners Co-operative Society Ltd. No. L-10/1, 27th Cross Street, Besant Nagar Madras-90 Vs The Chairman, Tamil Nadu Housing Board, Nandanam, Madras-600035 and 5 others
Madras High Court · (1991) 12 MAD CK 0008
High Courts05 Dec 1991Dismissed
Pethanna Aqua Pipes Vs Assistant Collector of Customs
Madras High Court · (1993) 41 ECC 204
Customs Act, 1962 — Section 113, 129D, 130, 28, 47