High Courts08 Nov 1991
Mariyayee alias Rajalakshmi Ammal Vs M. Basheer and Another
Madras High Court · (1993) ACJ 456
Motor Vehicles Act, 1988 — Section 3, 96
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 7 of 46
High Courts07 Nov 1991
Kantilal Jain Vs Union of India
Madras High Court · (1992) 60 ELT 541
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 389, 4, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 32A, 33, 36A
High Courts07 Nov 1991
L. Rm. K. Narayanan and another Vs Pudhuthotam Estates Ltd. and others
Madras High Court · (1992) 1 LW 49
Companies Act, 1956 — Section 162, 397, 398, 399, 399(1)
High Courts07 Nov 1991
T. Srirenga Nachiyar and Another Vs G.V. Srinivasa Naicker
Madras High Court · (1992) 1 MLJ 449
High Courts07 Nov 1991
A. Swaminathan and Others Vs The Official Trustee of Madras and Others
Madras High Court · (1992) 1 LW 320 : (1992) 1 MLJ 518
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts07 Nov 1991
M. Venkataswamy Vs Marudapurshpam and Others
Madras High Court · (1992) 2 MLJ 245
Civil Procedure Code, 1908 (CPC) — Section 20(b)
High Courts06 Nov 1991
K. Thangavel Vs Union of India
Madras High Court · (1992) 58 ELT 383
Central Excise Rules, 1944 — Rule 173B, 173B(4)
High Courts06 Nov 1991
Vaithianatha Asari Vs Senthamil Selvi
Madras High Court · AIR 1992 Mad 352 : (1992) 1 MLJ 424
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 14(1)Tamil Nadu Rural Artisan (Conferment of Ownership of Kudiyiruppu) Act, 1976 — Section 4(4)
High Courts06 Nov 1991
Metal Box India Limited Vs State of Tamil Nadu
Madras High Court · (1991) 11 MAD CK 0014
Central Sales Tax Act, 1956 — Section 3Tamil Nadu General Sales Tax Act, 1959 — Section 34
High Courts06 Nov 1991Dismissed
M.K. Chandrakanth Vs M.K. Kannan
Madras High Court · (1992) LW(Cri) 190
Companies Act, 1956 — Section 630, 630(1), 630(2)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Nov 1991Allowed
P. Rajendran Vs The State of Tamil Nadu
Madras High Court · (1992) LW(Cri) 147
Constitution of India, 1950 — Article 226Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2(3), 3(1), 3(4)
High Courts01 Nov 1991Allowed
Hastimal Vs A. Arjunan
Madras High Court · (1993) 1 ACC 235 : (1992) ACJ 762 : (1992) 65 FLR 266 : (1995) 3 LLJ 418 : (1993) 2 LLJ 55 : (1992) 1 MLJ 547
Workmens Compensation Act, 1923 — Section 2(1), 4(1)(c)
High Courts01 Nov 1991
State Vs Deepan and Dr. K.P. Ramalingam
Madras High Court · (1991) LW(Cri) 568
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323
High Courts01 Nov 1991
Jayakanthi Rathinasabapathy Vs G.S.D. Prasad and Another
Madras High Court · (1992) 1 MLJ 565
Specific Relief Act, 1963 — Section 16(c)
High Courts31 Oct 1991
Bhargavakula Nainargal Sangam Vs Chakravarthi
Madras High Court · (1992) 2 MLJ 83
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(1)
High Courts31 Oct 1991
T.D. Digambar Vs Central Bank of India and Another
Madras High Court · (1992) 2 MLJ 87
Banking Regulation Act, 1949 — Section 10(1)(b)(iii)
High Courts31 Oct 1991
Veeriah Asari alias Veerachari Vs The Salem Municipality and The Government of Tamil Nadu
Madras High Court · (1991) 10 MAD CK 0021
Tamil Nadu District Municipalities Act, 1920 — Section 162, 180A, 182, 183, 183(1)(4)
High Courts31 Oct 1991Allowed
Ramalingam Vs Dhanam and 3 Others
Madras High Court · (1991) 10 MAD CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 421(1)(a)
High Courts31 Oct 1991Dismissed
M. Palani Baba Vs The State of Tamil Nadu
Madras High Court · (1991) 10 MAD CK 0004
Constitution of India, 1950 — Article 27
High Courts31 Oct 1991Dismissed
State by Food Inspector, Madurai Corporation Vs Selvarajan
Madras High Court · (1991) 10 MAD CK 0003
Prevention of Food Adulteration Act, 1954 — Section 16(1A), 2(ia)(a)(h)(i)