High Courts11 Sept 1992
Rajalakshmi and another Vs P. Shanthi
Madras High Court · (1992) 09 MAD CK 0055
Civil Procedure Code, 1908 (CPC) — Section 148, 151
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 11 of 33
High Courts11 Sept 1992
Selvi Travels and etc. Vs Union of India and another
Madras High Court · AIR 1993 Mad 216
Constitution of India, 1950 — Article 14, 32, 4Evidence Act, 1872 — Section 115Passports Act, 1967 — Section 10, 12, 24, 5, 7
High Courts09 Sept 1992Allowed
Mustaffa Vs State of Tamil Nadu and Another
Madras High Court · (1993) 41 ECC 192
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 6Constitution of India, 1950 — Article 22, 226
High Courts09 Sept 1992
Saraswathi alias Sasikala Vs Syed Ibrahim
Madras High Court · (1992) 2 LW 457 : (1993) 1 MLJ 321
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts09 Sept 1992
S. Arumuga Lakshmi Ammal Vs S. Mohamed Shaffi
Madras High Court · (1993) 2 MLJ 149
Contract Act, 1872 — Section 74
High Courts09 Sept 1992
Dr. N. Rangabashyam Vs The Tamil Nadu Electricity Board and two others
Madras High Court · (1992) 09 MAD CK 0059
Contract Act, 1872 — Section 20, 22Electricity Act, 1910 — Section 24, 24(1)
High Courts09 Sept 1992
M.A.A. Mahab and Another Vs Jayams Engineering and Co. Ltd.
Madras High Court · (1993) 1 MLJ 232
High Courts09 Sept 1992
State of Tamil Nadu Vs Eff. Aar. Fabrications
Madras High Court · (1992) 09 MAD CK 0038
High Courts09 Sept 1992
Corporation Bank Vs E.W. Stevensors and Others
Madras High Court · (1993) 2 LW 286 : (1993) 1 MLJ 446
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts08 Sept 1992Dismissed
S. Ganesan Vs The Assistant Collector of Customs
Madras High Court · (1993) 42 ECC 313
High Courts08 Sept 1992
C. Narayanaswamy Nadar and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (1994) 2 MLJ 136
High Courts04 Sept 1992
Indirani Ammal Vs E. Chandra and Another
Madras High Court · (1993) 1 MLJ 339
Transfer of Property Act, 1882 — Section 35
High Courts04 Sept 1992
S. Chhaganmull Bafna and Others Vs Miss. C.G. Rajalakshmi
Madras High Court · (1993) 1 MLJ 20
High Courts04 Sept 1992
D.S. Ravindradoss Vs The Government of Tamil Nadu and Others
Madras High Court · (1993) 1 MLJ 179
Constitution of India, 1950 — Article 226
High Courts04 Sept 1992
P. Premchand Bandhia Vs Mrs. Yashbala R. Prohit
Madras High Court · (1993) 1 MLJ 4
High Courts04 Sept 1992Allowed
Abdul Sathar and Others Vs Muhammad Ali and Others
Madras High Court · (1993) 2 DMC 369 : (1993) 2 LW 152 : (1993) 1 MLJ 240
High Courts04 Sept 1992
G. Suseela and Others Vs State of Tamil Nadu and Others
Madras High Court · (1993) 1 MLJ 197
Tamil Nadu Dr. M.G.R. Medical University, Chennai, Act, 1987 — Section 43, 44
High Courts03 Sept 1992
P.V. Bakthavatchalam Vs The State of Tamil Nadu
Madras High Court · (1992) 09 MAD CK 0060
Constitution of India, 1950 — Article 21, 22(2), 226, 32Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 124A
High Courts03 Sept 1992Dismissed
Sivasankar Vs Santhakumari
Madras High Court · (1992) 09 MAD CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 203, 398Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts03 Sept 1992
Sri Mahalakshmi Temple Vs The Commissioner, H.R. and C.E. (Admn.) Department and Another
Madras High Court · AIR 1993 Mad 25 : (1992) 2 LW 621 : (1993) 1 MLJ 266
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 45(1), 47, 49, 6(20), 63