High Courts25 Nov 1991
Industrial Chemical and Monomers Ltd. Vs Collr. of C. Ex. (Appeals)
Madras High Court · (1992) 62 ELT 693
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 5 of 46
High Courts25 Nov 1991Allowed
Govindarasu Vs The State of Tamilnadu and Another
Madras High Court · (1992) LW(Cri) 595
Constitution of India, 1950 — Article 226
High Courts25 Nov 1991
In Re: Cetex Petrochemicals Ltd.
Madras High Court · (1992) 73 CompCas 298
Companies Act, 1956 — Section 391, 391(2), 393, 394, 73(2A)
High Courts25 Nov 1991
E. Pazhani Nattar Vs S. Ezhumalai and Others
Madras High Court · (1992) 1 MLJ 592
Constitution of India, 1950 — Article 226
High Courts22 Nov 1991
N. Pandia Nadar and Sons Vs Union of India (UOI) and Another
Madras High Court · (1993) 44 ECC 210
Customs Act, 1962 — Section 15, 25, 46
High Courts22 Nov 1991
G. Swaminatha Mudaliar and Others Vs The Land Acquisition Officer-cum-Revenue Divisional Officer
Madras High Court · (1992) 2 MLJ 203
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts22 Nov 1991
Annapoorni Vs Janaki Suo motu Revision Janaki Vs Annapoorani
Madras High Court · (1991) 11 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Section 105, 114, 115, 115(2), 116Constitution of India, 1950 — Article 227Government of India Act, 1915 — Section 107
High Courts22 Nov 1991
Devaki Vs Hindu Religious and Charitable Endowments Department and Others
Madras High Court · (1992) 2 MLJ 397
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70
High Courts22 Nov 1991Allowed
State by Food Inspector, Tiruchirappalli Municipality Vs Habib and Another
Madras High Court · (1991) 11 MAD CK 0003
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(i)(a)(m)
High Courts21 Nov 1991Allowed
State by Asst. Inspector of Labour, Kovilpatti Vs Sait P. Shenbagam
Madras High Court · (1992) LW(Cri) 396
Tamil Nadu Shops and Establishments Act, 1947 — Section 18
High Courts20 Nov 1991
Arjun General Traders, by partner Bhojmal, Madras Vs Kanthi Oil Mills by Power of Attorney agent A. Narayanamoorthy, Gujarat
Madras High Court · (1991) 11 MAD CK 0034
Forward Contracts (Regulation) Act, 1952 — Section 15, 16, 17, 2, 2(c)
High Courts20 Nov 1991
Annamarry Sathianathan and others Vs Ambrose and others
Madras High Court · AIR 1992 Mad 251 : (1991) 2 LW 699 : (1992) 1 MLJ 447
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Tamil Nadu Civil Courts Act, 1873 — Section 13, 3, 30(2), 30(7), 6
High Courts19 Nov 1991
National Co-operative Sugar Mills Ltd. Vs Union of India
Madras High Court · (1994) ECR 147 : (1992) 58 ELT 174
Central Excises and Salt Act, 1944 — Section 35, 35B
High Courts19 Nov 1991
The State Vs Kumaresan
Madras High Court · (1992) CriLJ 3115
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7
High Courts19 Nov 1991
Tamil Nadu Freedom Fighters Association Vs The Government of Tamil Nadu
Madras High Court · (1992) 1 LW 551 : (1992) 1 MLJ 582
Tamil Nadu Prohibition (Suspension of Operation) Act 1971, — Section 2
High Courts19 Nov 1991Dismissed
B.K. Tara Vs B.N. Kannan
Madras High Court · (1992) 2 DMC 464 : (1992) 2 LW 118
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Hindu Marriage Act, 1955 — Section 13(1A), 23, 23(1)
High Courts19 Nov 1991
R. Lokeswari and others Vs State of Tamil Nadu and another
Madras High Court · (1992) 196 ITR 501
Income Tax Act, 1961 — Section 269UD
High Courts18 Nov 1991Dismissed
Bhikamchand Vs Union of India (UOI) and Others
Madras High Court · (1993) 43 ECC 36
Constitution of India, 1950 — Article 14, 19Customs Act, 1962 — Section 15, 46
High Courts15 Nov 1991
Sabari Starch Vs Collector of Central Excise
Madras High Court · (1993) 41 ECC 90 : (1995) ECR 216 : (1992) 58 ELT 531
Central Excise Rules, 1944 — Rule 12, 173H, 173L, 173L(1)Central Excises and Salt Act, 1944 — Section 35C(2)Customs Act, 1962 — Section 130
High Courts15 Nov 1991
Salem Co-operative Sugar Mills Ltd. Vs Asstt. Collector of C. Ex
Madras High Court · (1995) 80 ELT 47
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3