High Courts31 Oct 1991
Rajan Vs State of Tamil Nadu and Union of India (UOI)
Madras High Court · (1991) LW(Cri) 550
Arms Act, 1959 — Section 25Foreign Exchange Regulation Act, 1973 — Section 56National Security Act, 1980 — Section 3(1)(b)
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 8 of 46
High Courts30 Oct 1991
Viswanathan Silk Centre Vs Commissioner of Income Tax
Madras High Court · (1993) 203 ITR 131
Income Tax Act, 1961 — Section 264, 288, 80HH, 80HH(5), 84
High Courts30 Oct 1991
M. Palanichamy Vs Muthiah Pillai
Madras High Court · (1992) 1 LW 286 : (1992) 2 MLJ 523
Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990 — Section 5
High Courts29 Oct 1991
Cether Vessels Ltd. Vs Assistant Collector of Central Excise
Madras High Court · (1993) 41 ECC 94 : (1993) ECR 93 : (1992) 60 ELT 214
Central Excise Rules, 1944 — Rule 173, 173B, 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 35, 37BConstitution of India, 1950 — Article 14, 19, 265
High Courts29 Oct 1991
M.D. Govindarajan and Others Vs State of Tamil Nadu and Another
Madras High Court · (1992) 1 MLJ 469
Land Acquisition Act, 1894 — Section 11, 11(1), 11A, 31, 4(1)
High Courts28 Oct 1991
O.N.A. Nagamani Chettiar (died) and Others Vs Shanmugham Finance Company
Madras High Court · (1992) 1 MLJ 603
Limitation Act, 1963 — Section 19
High Courts28 Oct 1991
R. Pappammal and Others Vs The Government of Tamil Nadu and Another
Madras High Court · (1992) 1 MLJ 450
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 48
High Courts28 Oct 1991
P. Sekar (Accused) Vs State by Inspector of Police Kovilpatti East Police Station V.O.C. District and Manmal Surainsa
Madras High Court · (1992) LW(Cri) 47
Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 406, 420
High Courts28 Oct 1991
Subbaiah Thevar Vs Rasu Mudaliar
Madras High Court · (1991) 10 MAD CK 0059
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Oct 1991
Beardsell Ltd. (Formerly Known as Mettur Beardsell Ltd.) Vs State of Tamil Nadu
Madras High Court · (1991) 10 MAD CK 0053
Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 3(2), 34
High Courts25 Oct 1991
R. Devendran and Others Vs State of Tamil Nadu and Others
Madras High Court · (1991) 2 MLJ 616
Land Acquisition Act, 1894 — Section 17(1), 17(4)
High Courts25 Oct 1991
State of Tamil Nadu Vs Lakshmi and Co.
Madras High Court · (1991) 10 MAD CK 0061
Central Sales Tax Act, 1956 — Section 10, 10A
High Courts25 Oct 1991
P.C. Pocker Vs State
Madras High Court · (1992) CriLJ 3057
Criminal Procedure Code, 1973 (CrPC) — Section 343
High Courts25 Oct 1991
S.H. Jiffri Kareem Vs The Addl. Director, Enforcement Directorate, Madras and others
Madras High Court · (1992) CriLJ 3086
Constitution of India, 1950 — Article 13, 19, 226, 300A, 31ACriminal Procedure Code, 1973 (CrPC) — Section 103, 165Foreign Exchange Regulation Act, 1973 — Section 33, 34, 35, 36, 37
High Courts25 Oct 1991
Natarajan and other Vs State
Madras High Court · (1992) CriLJ 3221
Constitution of India, 1950 — Article 19Criminal Procedure Code, 1973 (CrPC) — Section 313, 432
High Courts25 Oct 1991Dismissed
Haja Mohammed Vs Moimoon
Madras High Court · (1991) 10 MAD CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Oct 1991
Samikkannu Vs Raju and Others
Madras High Court · (1992) 1 MLJ 515
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 33
High Courts24 Oct 1991
R. Ponnusamy Vs The Registrar, Anna University and Another
Madras High Court · (1992) 1 MLJ 540
Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts24 Oct 1991Dismissed
Ambikanathan P.S. Vs Employees' State Insurance Corporation
Madras High Court · (1999) 3 LLJ 173
Employees State Insurance Act, 1948 — Section 45A, 45B, 75, 85B, 94ARevenue Recovery Act, 1890 — Section 5
High Courts24 Oct 1991
PL. CT. SP. Subramanian Chettiar Vs Meenakshi Achi and others
Madras High Court · AIR 1992 Mad 354 : (1992) 197 ITR 625 : (1992) 1 LW 423
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 74, Order 21 Rule 81, Order 21 Rule 82, Order 21 Rule 83, Order 21 Rule 96Constitution of India, 1950 — Article 226Partition Act, 1893 — Section 2