COURT ARCHIVE

Madras High Court judgments, 1991

909 judgments · page 4 of 46

High Courts05 Dec 1991

Seethalakshmi Ammal Vs The State of Tamil Nadu and another

Madras High Court · AIR 1993 Mad 1 : (1992) 1 MLJ 606

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 19(1), 226(1), 227Land Acquisition Act, 1894 — Section 10, 11, 12, 16, 17

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High Courts05 Dec 1991

Seethalakshmi Ammal Vs The State of Tamil Nadu and Another

Madras High Court · (1992) 1 LW 17 : (1992) 1 MLJ 606

Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 4(1)Tamil Nadu State Housing Board Act, 1961 — Section 3

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High Courts05 Dec 1991Dismissed

State by Public Prosecutor Vs M. Shanmugam and Another

Madras High Court · (1992) LW(Cri) 308

Air (Prevention and Control of Pollution) Act, 1981 — Section 19, 21, 21(1), 21(2), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 21(1), 21(2), 468(2)(b), 472, 473

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High Courts04 Dec 1991

N. Babu Janardhanam and another Vs Official Liquidator, Golden Cine Studios P. Ltd.

Madras High Court · (1991) 12 MAD CK 0034

Companies Act, 1956 — Section 125, 132, 392(2), 460(4), 531

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High Courts04 Dec 1991

Shri Rabindra Nath Vs P.A. Padmanabhan (deceased) and others

Madras High Court · AIR 1992 Mad 264

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 2Partnership Act, 1932 — Section 69

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High Courts04 Dec 1991

Ponnuswamy Vs State

Madras High Court · (1992) CriLJ 3100

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 325

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High Courts04 Dec 1991

R. Sourirajan Vs The District Regisitrar, Thanjavur, Joint Sub Regisitrar, No. 1 Court, Thanjavur and M. Nedunchezhian, 1164, East Main Street, Thanjavur

Madras High Court · (1991) 12 MAD CK 0012

Evidence Act, 1872 — Section 33Registration Act, 1908 — Section 36, 41, 47, 48, 49

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High Courts04 Dec 1991

Buviseshamuthu Vs State of Tamil Nadu

Madras High Court · (1991) 12 MAD CK 0003

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High Courts03 Dec 1991Dismissed

The Deputy Collector, Revenue, Karaikal and The Collector, Government of Pondicherry, Pondicherry Vs Angelene Devadoss

Madras High Court · (1991) 12 MAD CK 0018

Land Acquisition Act, 1894 — Section 18, 18(1)

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High Courts03 Dec 1991

Ramkumar represented by mother and natural guardian Mrs. Jayalakshmi Vs The Government of Tamil Nadu and others Rajaram Naidu (Died) Vs The State of Tamil Nadu and another

Madras High Court · (1991) 12 MAD CK 0009

Land Acquisition Act, 1894 — Section 10, 18, 4(1), 5A, 6

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High Courts02 Dec 1991

Tamil Nadu National Engineering Employees Union Vs Management of T.I. Cycles of India Ltd. and Others

Madras High Court · (1991) 12 MAD CK 0067

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10A, 11, 12, 18

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High Courts02 Dec 1991Allowed

Vimala and Others Vs Devadoss and Others

Madras High Court · (1993) ACJ 321 : (1992) 2 LW 149

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High Courts02 Dec 1991

State Vs A. Modeen Kunju and others

Madras High Court · (1992) CriLJ 3970

Fisheries Act, 1897 — Section 6D, 6J

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High Courts29 Nov 1991

Sri Tirupathi Plastics Vs Union of India

Madras High Court · (1992) 38 ECC 163 : (1992) 60 ELT 366

Customs Act, 1962 — Section 11, 110, 111, 112, 113

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High Courts29 Nov 1991

Marappa Gounder and Others Vs Chennimalai Gounder and Others

Madras High Court · (1992) 2 MLJ 140

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 23 Rule 3Transfer of Property Act, 1882 — Section 52

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High Courts27 Nov 1991

Veeramani Vs The Management of Tamil Nadu Electricity Board, and Another

Madras High Court · (1992) 2 MLJ 58

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High Courts26 Nov 1991

D.A. Swamy and Others Vs India Meters limited

Madras High Court · (1992) 1 LW 332 : (1992) 1 MLJ 523

Companies Act, 1956 — Section 391, 391(1)

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High Courts26 Nov 1991

Kayes Constructions Vs Union of India (UOI)

Madras High Court · (1992) 1 MLJ 364

Arbitration Act, 1940 — Section 20

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High Courts26 Nov 1991

D.A. Swamy and others Vs India Meters Ltd.

Madras High Court · (1994) 79 CompCas 27 : (1992) 1 LW 332 : (1992) 1 MLJ 523

Companies Act, 1956 — Section 391(1)

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High Courts26 Nov 1991

Andhra Civil Construction Company Vs CEGAT

Madras High Court · (1994) 52 ECR 145 : (1992) 58 ELT 184

Central Excises and Salt Act, 1944 — Section 35F

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