High Courts27 Dec 1992Dismissed
Union Bank of India Vs The Salem Central Co-operative Bank Ltd., Tamil Nadu State Cooperative Bank Ltd. and S. Jayaraj
Madras High Court · (1992) 12 MAD CK 0033
Negotiable Instruments Act, 1881 (NI) — Section 131
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 1 of 33
High Courts24 Dec 1992Allowed
C. Justus Vs The Authorized Officer, Appointed under the Tamil Nadu Rural Artisans (Conferment of Ownership of Kudiyiruppu Act, 1976) (Act 38 of 1976) and the Sub Collector, Padmanabhapuram, Kanyakumari Dt., the District Collector, Kanyakumari District at Nagercoil (The Appellate Authority under the Tamil Nadu Rural Artisans (Conferment of Ownership of Kudiyiruppu) Act, 1976 (Act 38 of 1976) and M. Narayanan
Madras High Court · (1992) 12 MAD CK 0041
Constitution of India, 1950 — Article 226
High Courts24 Dec 1992
S. Durai Vs State by S.H.O.C.C.I.W. Cuddalore-I
Madras High Court · (1993) LW(Cri) 256
Penal Code, 1860 (IPC) — Section 409
High Courts23 Dec 1992
Larsen and Toubro Limited Vs State of Tamil Nadu and another
Madras High Court · (1992) 12 MAD CK 0045
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3, 3A, 4, 5
High Courts23 Dec 1992
Chemical and Plastics India Ltd. Vs Karisiammal and Others
Madras High Court · (1993) 2 LW 254 : (1993) 2 MLJ 383
High Courts22 Dec 1992
B.P. Bhaskar Vs B.P. Shiva
Madras High Court · (1993) CriLJ 2685 : (1994) 2 LW(Cri) 601
Criminal Procedure Code, 1973 (CrPC) — Section 179, 482Evidence Act, 1872 — Section 126, 127, 129Penal Code, 1860 (IPC) — Section 499, 500
High Courts22 Dec 1992
Vaithianatha Pillai Vs Sheik Abdul Majid
Madras High Court · (1992) 12 MAD CK 0036
Evidence Act, 1872 — Section 91, 92
High Courts22 Dec 1992
Govindaraj Vs State
Madras High Court · (1993) LW(Cri) 592
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Dec 1992Allowed
Shakir Ali 2. P. Chandrasekaran Vs The Tamil Nadu Electricity Board and another
Madras High Court · (1992) 12 MAD CK 0040
Advocates Act, 1961 — Section 49(1)(c)Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226
High Courts21 Dec 1992Allowed
Dhanpal Pillai Vs Palaniswamy Pillai and Others
Madras High Court · (1995) 1 DMC 67 : (1994) 2 LW 333
High Courts21 Dec 1992Dismissed
Raj Fernandez Vs Regional Transport Officer, Madras (South), Madras-31
Madras High Court · (1992) 12 MAD CK 0001
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 26, 38, 39, 86
High Courts18 Dec 1992Allowed
R.M. Sundaram Vs C.M. Ramraj
Madras High Court · (1994) 1 LW(Cri) 369
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 Dec 1992
B. Sivandhi Adityan Vs Additional Registrar of Companies, Madras
Madras High Court · (1992) 12 MAD CK 0018
COMPANIES ACT, 1956 — Section 162, 2, 220, 477, 478Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Income Tax Act, 1961 — Section 256, 271
High Courts18 Dec 1992
Sivandhi Adityan Vs Additional Registrar of Companies
Madras High Court · (1995) 83 CompCas 616 : (1994) CriLJ 1149
Companies (Acceptance of Deposits) Rules, 1975 — Rule 11, 3ACompanies Act, 1956 — Section 2, 2(30), 468(2), 477, 478
High Courts17 Dec 1992
A. Mani Vs A. Chandranath
Madras High Court · (1993) 1 MLJ 597
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37(2)
High Courts16 Dec 1992
Palaniswamy and 3 others Vs State
Madras High Court · (1993) LW(Cri) 580
Penal Code, 1860 (IPC) — Section 148, 324
High Courts16 Dec 1992Dismissed
Gopal Vs State
Madras High Court · (1994) 1 LW(Cri) 117
Prevention of Food Adulteration Act, 1954 — Section 10(1)(a)(i), 10(7), 13(2), 2(ia), 7(1)
High Courts16 Dec 1992
V.D. Swami and Co. (P.) Ltd. Vs Southern Switchgear Ltd.
Madras High Court · (1995) 84 CompCas 932 : (1993) 1 LW 676 : (1993) 1 MLJ 483
Companies Act, 1956 — Section 294, 294(1), 294(2), 294(2A)Contract Act, 1872 — Section 64, 65
High Courts15 Dec 1992
S. Chinnayyan and Others Vs C. Chithambaram and Others
Madras High Court · (1993) 2 MLJ 41