High Courts15 Nov 1991Allowed
Graphite India Ltd. and Another Vs Union of India (UOI)
Madras High Court · (1993) ACJ 988 : (1992) 2 LW 361
Railways Act, 1989 — Section 140, 78
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 6 of 46
High Courts15 Nov 1991Allowed
Subramanian Vs State
Madras High Court · (1994) 2 LW(Cri) 773
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts13 Nov 1991Allowed
R. Kaliamurthy and two Others Vs Sellammal and two Others
Madras High Court · (1991) 11 MAD CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 456(2)Penal Code, 1860 (IPC) — Section 455
High Courts13 Nov 1991
S.V.S. Oil Mills Vs S.V. Sivalinga Nadar and Sons and S.V. Sivalinga Nadar
Madras High Court · (1991) 11 MAD CK 0038
Arbitration Act, 1940 — Section 14(2), 17, 23, 25Civil Procedure Code, 1908 (CPC) — Section 16Limitation Act, 1963 — Section 15
High Courts13 Nov 1991
State of Tamil Nadu Vs Tube Investments of India Ltd.
Madras High Court · (1992) 85 STC 245
Tamil Nadu General Sales Tax Act, 1959 — Section 23, 3(3), 45(2)
High Courts12 Nov 1991
Carbonink Products Vs Government of India
Madras High Court · (1992) 61 ELT 19
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(3)
High Courts12 Nov 1991
Union of India Vs Seshasayee Paper and Boards Ltd.
Madras High Court · (1994) 55 ECR 677 : (1992) 58 ELT 371
Central Excises and Salt Act, 1944 — Section 4, 4(4)
High Courts12 Nov 1991
State of Tamil Nadu Vs Everest Copiers
Madras High Court · (1991) 11 MAD CK 0050
High Courts12 Nov 1991
N. Subramaniam and Others Vs State of Tamil Nadu and Another
Madras High Court · (1992) 2 MLJ 239
Town and Country Planning Act, 1977 — Section 37(2)
High Courts12 Nov 1991
B. Kannan Vs K. Balakrishnan
Madras High Court · (1993) LW(Cri) 105
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Nov 1991
The Divisional Manager, New India Assurance Company Ltd. Vs Velmurugan and Others
Madras High Court · (1995) 2 ACC 227 : AIR 1995 Mad 227
High Courts12 Nov 1991Dismissed
A.V.M. Rahamathullah and Another Vs H. Laila Banu
Madras High Court · (1991) 11 MAD CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Nov 1991
The State Vs Isakki Muthu, (Accused)
Madras High Court · (1992) CriLJ 2884
Criminal Procedure Code, 1973 (CrPC) — Section 432, 433APrevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts12 Nov 1991
Nachayee Ammal and others Vs V. Pichaimuthu
Madras High Court · AIR 1992 Mad 279 : (1992) 1 LW 288 : (1992) 2 MLJ 498
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22
High Courts12 Nov 1991
Nachayee Ammal and Others Vs Pichaimuthu
Madras High Court · (1992) 2 MLJ 498
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22
High Courts11 Nov 1991Allowed
Oswal Woollen Mills Ltd. Vs The Collector of Customs and Another
Madras High Court · (1996) 56 ECC 104
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 23, 27, 30
High Courts08 Nov 1991
Subramaniam Vs State
Madras High Court · (1992) CriLJ 3501
Electricity Act, 1910 — Section 39, 44
High Courts08 Nov 1991Allowed
G. Anantharamiah Vs The Income Tax Officer, (H) Ors) (TDS) Office of the Commissioner of Income Tax, 121, Nungambakkam High Road, Madras-34
Madras High Court · (1992) LW(Cri) 173
Criminal Procedure Code, 1973 (CrPC) — Section 245Income Tax Act, 1961 — Section 278DIncome Tax Rules, 1962 — Rule 30(1)(b)(2)
High Courts08 Nov 1991
Titanium Equipment and Anode Mfg. Co. Ltd. Vs Asstt. Collr. of Cus.
Madras High Court · (1994) 52 ECR 151 : (1992) 58 ELT 185
Customs Act, 1962 — Section 27
High Courts08 Nov 1991
Manoj and etc. Vs State of Tamil Nadu and others
Madras High Court · (1992) CriLJ 2053
Arms Act, 1959 — Section 25, 3Essential Commodities Act, 1955 — Section 3, 7Explosive Substances Act, 1908 — Section 4