High Courts17 Aug 1992Allowed
P. Seenivasagam Vs S.P. Sankaran and ten Others
Madras High Court · (1992) 08 MAD CK 0045
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 14 of 33
High Courts17 Aug 1992
S.N.M. Ubayadullah Vs State of Tamil Nadu and others
Madras High Court · (1992) 08 MAD CK 0033
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 59
High Courts17 Aug 1992Allowed
D. Muthukrishnan Vs The Superintendent of Police, Chengai-MGR Dist. and others
Madras High Court · (1993) LW(Cri) 357
High Courts17 Aug 1992
Jayems Engineering Co. Ltd. Vs Mr. M.A.A. Wahab and 4 others
Madras High Court · (1992) 08 MAD CK 0006
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)
High Courts14 Aug 1992
M. Parasivam Asari Vs Union of India (UOI) and Another
Madras High Court · (1993) 43 ECC 76
Constitution of India, 1950 — Article 226
High Courts14 Aug 1992
R. Ashok and Another Vs R. Bhagavathi Ammal (Deceased) and Others
Madras High Court · (1993) 1 MLJ 492
Hindu Succession Act, 1956 — Section 3
High Courts14 Aug 1992
M. Shakur Chathik represented by his father and natural guardian A. Mohammed Abdul Habeeb Vs Association of Private Schools affiliated to the Central Board of Secondary Education and Others
Madras High Court · (1993) 1 MLJ 125
High Courts13 Aug 1992Dismissed
State by Inspector, Civil Supply C.I.D., Thanjavur, rp. by Public Prosecutor, Madras Vs Natarajan and Others
Madras High Court · (1992) LW(Cri) 589
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 3 Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(4), 313Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts12 Aug 1992Allowed
G. Sethuraman and 2 others Vs Miss. Meenakshi Ammal and 2 others
Madras High Court · (1992) LW(Cri) 579
Criminal Procedure Code, 1973 (CrPC) — Section 143(1), 145, 145(1), 145(4)
High Courts12 Aug 1992
Radhika Konel Parekh Vs Konel Parekh
Madras High Court · AIR 1993 Mad 90 : (1994) 1 DMC 598 : (1993) 1 LW 159 : (1993) 1 MLJ 163
Arbitration Act, 1940 — Section 39(1)Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 43 Rule 1, 10, 100A, 11Guardians and Wards Act, 1890 — Section 25(1), 29, 31
High Courts12 Aug 1992
A. Kannan Vs State of Tamil Nadu
Madras High Court · (1993) 201 ITR 205
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 34
High Courts12 Aug 1992
Tvl. Pattukkottai Azhagiri Transport Corporation Ltd. Vs Tvl. V.K. Velayutham and Sons., Imperial Motor Service and Others
Madras High Court · (1992) 2 LW 653 : (1993) 1 MLJ 249
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 89
High Courts11 Aug 1992
Madras Glass and Plywood Depot Vs Joint Commissioner II, Board of Revenue, Chepauk, Madras
Madras High Court · (1992) 08 MAD CK 0015
High Courts11 Aug 1992Allowed
T. Thangaraj Udayar Vs The Officer in charge, Protective Home for Destitute Women, Asthampatti, Salem and two Others
Madras High Court · (1992) LW(Cri) 485
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363
High Courts10 Aug 1992
Swamy Jayakrishna and Company Vs State of Tamil Nadu
Madras High Court · (1992) 08 MAD CK 0063
Tamil Nadu General Sales Tax Act, 1959 — Section 16(2)
High Courts07 Aug 1992
L. Subbian Vs The Deputy Commissioner of Labour and Another
Madras High Court · (1993) 1 MLJ 174
Tamil Nadu Shops and Establishments Act, 1947 — Section 4, 4(1)(a), 41(2), 5
High Courts07 Aug 1992
Seetharaman Vs Vaduvambal
Madras High Court · (1993) 1 MLJ 175
Hindu Marriage Act, 1955 — Section 24, 25, 28
High Courts07 Aug 1992Allowed
S. Kaliappan Vs The Addl. Collector of Customs, Madurai
Madras High Court · (1992) LW(Cri) 493
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 123, 135(1)(b)(i)
High Courts07 Aug 1992
Moulana Basha Vs State
Madras High Court · (1993) CriLJ 1545
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts06 Aug 1992
Assistant Collector of Central Excise Vs Elgi Equipments Ltd.
Madras High Court · (1993) 41 ECC 102 : (1994) 54 ECR 234 : (1992) 62 ELT 705 : (1993) 1 MLJ 128
Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 11B(3), 12D