High Courts03 Sept 1992
Management of Indian Oil Corporation Vs Presiding Officer II Additional Labour Court and others
Madras High Court · (1993) 1 LLJ 1148 : (1993) 1 MLJ 393
Industrial Disputes Act, 1947 — Section 10(1), 11A
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 12 of 33
High Courts03 Sept 1992
A. Radhakrishnan Vs Auvadai Ammal and Another
Madras High Court · (1993) 1 MLJ 375
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts02 Sept 1992
A. Ali Akbar Vs The District Munsiff, Pattukottai and others
Madras High Court · AIR 1993 Mad 51 : (1992) 2 LW 760
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 9Constitution of India, 1950 — Article 227, 25, 26
High Courts02 Sept 1992
C.L. Devaraj Vs Indian Tourism Development Corpn. India Ltd. Madras and Another
Madras High Court · (1992) 09 MAD CK 0014
City Police Act — Section 75(2)
High Courts02 Sept 1992
United India Insurance Company Limited Vs Veerammal and Others
Madras High Court · (1996) 1 MLJ 303
High Courts01 Sept 1992
Sankar and others Vs State of Tamil Nadu
Madras High Court · (1993) LW(Cri) 65
Constitution of India, 1950 — Article 226
High Courts01 Sept 1992
Palavakkam Golden Sea Vs The Dist. Collector, Chengai M.G.R. Dist. and others
Madras High Court · AIR 1993 Mad 40
Tamil Nadu Panchayats Act, 1958 — Section 145, 146
High Courts01 Sept 1992
R. Rajesh Vs University of Madras and another
Madras High Court · AIR 1993 Mad 181
Constitution of India, 1950 — Article 226
High Courts29 Aug 1992Allowed
R. Samiappan Proprietor' Mekata Transport Trichy etc. Others Vs Regional Transport Authority, Tiruchirappalli etc. others
Madras High Court · (1992) 08 MAD CK 0042
Constitution of India, 1950 — Article 141, 227Motor Vehicles Act, 1988 — Section 100, 100(3), 100(4), 57(5), 68
High Courts29 Aug 1992
Ms. Dhanam and another Vs District Magistrate and Collector of North Arcot Ambedkar District Vellore and others
Madras High Court · (1993) CriLJ 1716
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3
High Courts28 Aug 1992
Incorporated and Unincorporated Devaswams, Suchindram Vs Thomas Aythamattam and 7 others
Madras High Court · (1992) 08 MAD CK 0048
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 105, 106, 106, 107, 107
High Courts28 Aug 1992
Kavitha Vs Rakesh and others
Madras High Court · (1992) 08 MAD CK 0043
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 33, Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 7(1)
High Courts27 Aug 1992Dismissed
The Government of Tamil Nadu Vs S. Rajalakshmi
Madras High Court · (1992) 08 MAD CK 0040
Constitution of India, 1950 — Article 12, 14, 16, 16(1), 19
High Courts27 Aug 1992Dismissed
Jeeva Transport Corpn. Ltd. Vs Industrial Tribunal and Another
Madras High Court · (1994) 2 LLJ 350 : (1993) 1 MLJ 337
Industrial Disputes Act, 1947 — Section 33(2)
High Courts26 Aug 1992Dismissed
The Chief Controller of Imports and Exports and Another Vs Rashi Leather (P) Ltd.
Madras High Court · (1993) 42 ECC 101 : (1991) 55 ELT 10
High Courts26 Aug 1992
Mahendravarman Vs Ramani and another
Madras High Court · (1993) CriLJ 202 : (1993) 3 RCR(Criminal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 17
High Courts25 Aug 1992
S.N.R. Sons Charitable Trust Vs The Commissioner, Coimbatore City Municipal Corporation
Madras High Court · (1993) 2 LW 100 : (1993) 2 MLJ 154
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80(g)Tamil Nadu District Municipalities Act, 1920 — Section 83(1)(e)
High Courts25 Aug 1992
Smt. D. Suseela Vs The Assistant Collector, Padmanabhapuram, Thhakalay Post, Kanyakumari District and The Joint Commissioner, Civil Supplies, Chepauk, Madras-600005
Madras High Court · (1992) 08 MAD CK 0049
High Courts25 Aug 1992
Valluvan Vs The State of Tamil Nadu
Madras High Court · (1993) LW(Cri) 195
Constitution of India, 1950 — Article 226
High Courts25 Aug 1992Allowed
Ravanan Vs State (Inspector of Police), Kumbakonam and Another
Madras High Court · (1992) 08 MAD CK 0041
Penal Code, 1860 (IPC) — Section 392