COURT ARCHIVE

Madras High Court judgments, 1992

641 judgments · page 10 of 33

High Courts21 Sept 1992

J. Ramamurthy Vs Endas and Others

Madras High Court · (1993) 1 MLJ 145

Read judgment

High Courts21 Sept 1992Allowed

M.S. Rani Vs Dist. Magistrate and Collector of North Arcot Ambedkar Dist., Vellore and Others

Madras High Court · (1992) 09 MAD CK 0003

Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Sept 1992Dismissed

N. Raghunathan Vs Union of India (UOI) and Others

Madras High Court · (1995) 2 LLJ 1025 : (1994) WritLR 456

Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 25FLife Insurance Corporation Act, 1956 — Section 48

Read judgment

High Courts18 Sept 1992

V. Shanmugha Mudaliar Vs IX Assistant Judge, City Civil Court and Another

Madras High Court · (1993) 2 MLJ 160

Civil Procedure Code, 1908 (CPC) — Section 115, 47Constitution of India, 1950 — Article 227

Read judgment

High Courts16 Sept 1992

A. Rethinam Chettiar and Sons Vs State of Tamil Nadu

Madras High Court · (1992) 09 MAD CK 0070

Tamil Nadu General Sales Tax Act, 1959 — Section 12, 16

Read judgment

High Courts16 Sept 1992

R. Arumugasamy Vs The Divisional Development Officer, Cheranmahadevi and Others

Madras High Court · (1993) 1 MLJ 325

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Sept 1992

State of Tamil Nadu Vs Abirami Agencies

Madras High Court · (1992) 09 MAD CK 0035

Tamil Nadu General Sales Tax Act, 1959 — Section 12(2)

Read judgment

High Courts16 Sept 1992

R. Kulandavelu Vs State

Madras High Court · (1993) CriLJ 2574

Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 109, 120B, 302

Read judgment

High Courts16 Sept 1992

Kamakshi Vs Jugraj Jain

Madras High Court · AIR 1993 Mad 21 : (1992) 2 LW 536

Civil Procedure Code Amendment Act, 1976 — Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3

Read judgment

High Courts16 Sept 1992Dismissed

Air France Vs Dy. Commr. of Labour and Others

Madras High Court · (1993) 2 LLJ 614 : (1993) 1 MLJ 662

Tamil Nadu Shops and Establishments (Amendment) Act, 1957 — Section 41(2)Tamil Nadu Shops and Establishments Act, 1947 — Section 4, 4(1), 5

Read judgment

High Courts15 Sept 1992Dismissed

Cannon Steels Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Madras High Court · (1993) 41 ECC 161

Commercial Documents Evidence Act, 1939 — Section 4Customs Act, 1962 — Section 11, 110, 111, 113, 124Evidence Act, 1872 — Section 129D, 4

Read judgment

High Courts15 Sept 1992

State of Tamil Nadu Vs S. Murugaiyan

Madras High Court · (1992) 09 MAD CK 0040

Read judgment

High Courts15 Sept 1992

Kodaikkanal Motor Service Dindigul and others Vs State of Transport Appellate Tribunal, Madras-600104 and others

Madras High Court · (1992) 09 MAD CK 0005

State Transport Appellate Tribunal Rules, 1988 — Rule 6(3)

Read judgment

High Courts14 Sept 1992

Koodal Industries Limited Vs State of Tamil Nadu

Madras High Court · (1992) 09 MAD CK 0068

Central Sales Tax Act, 1956 — Section 10, 10A, 7, 8(1), 8(4)Tamil Nadu General Sales Tax Act, 1959 — Section 38

Read judgment

High Courts14 Sept 1992Dismissed

Sarada Devi Vs Revathi @ Jagada Pichiammal and 6 others

Madras High Court · (1992) 09 MAD CK 0061

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 11, Order 17 Rule 2, Order 9 Rule 11, Order 9 Rule 9

Read judgment

High Courts14 Sept 1992

Shencottah Municipality and Another Vs Shencottah Municipality Tax Payers Welfare Association and Others

Madras High Court · (1993) 1 LW 481 : (1993) 2 MLJ 127

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

Read judgment

High Courts14 Sept 1992

Ibrahim Ismail Vs Superintendent of Customs

Madras High Court · (1993) 41 ECC 155 : (1993) 65 ELT 174

Customs Act, 1962 — Section 100, 11, 110, 111, 112

Read judgment

High Courts14 Sept 1992

Hotel Blue Nile Vs State of Tamil Nadu and others

Madras High Court · (1992) 09 MAD CK 0029

Tamil Nadu General Sales Tax Act, 1959 — Section 2, 40(2), 45(2)

Read judgment

High Courts14 Sept 1992

M/s. Lakshmi Rice Mills Vs The Chief Inspector of Boilers

Madras High Court · AIR 1993 Mad 89

Constitution of India, 1950 — Article 14

Read judgment

High Courts14 Sept 1992

Balakrishnan Vs The State by Special Police Establishment Madras Branch

Madras High Court · (1994) CriLJ 1258

Criminal Procedure Code, 1973 (CrPC) — Section 165, 313, 342Evidence Act, 1872 — Section 101Penal Code, 1860 (IPC) — Section 161, 165, 165A

Read judgment