High Courts06 Aug 1992Dismissed
Madras Aluminium Company Ltd. Vs State of Tamil Nadu
Madras High Court · (1992) 08 MAD CK 0022
Tamil Nadu Panchayats Act, 1958 — Section 115, 116
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 15 of 33
High Courts06 Aug 1992
S.P. Dhandapani Pondicherry Vs The State Transport Authority and others
Madras High Court · AIR 1993 Mad 44
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 51(9), 89(1), 90
High Courts06 Aug 1992
Subramanian Vs Selvi Alias Jebamalai and another
Madras High Court · (1993) LW(Cri) 308
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts05 Aug 1992Allowed
Thangamma Chacko and Others Vs Customs Excise and Gold (Control) Appellate Tribunal and Another
Madras High Court · (1993) 41 ECC 1
Central Excises and Salt Act, 1944 — Section 11A, 35BConstitution of India, 1950 — Article 226
High Courts05 Aug 1992
Vaikundam Rubber Co. Ltd. Vs State of Tamil Nadu (No. 3)
Madras High Court · (1993) 202 ITR 597
High Courts05 Aug 1992
Vaikundam Rubber Co. Ltd. Vs State of Tamil Nadu
Madras High Court · (1993) 202 ITR 597
High Courts04 Aug 1992
Rajam and Company Vs State of Tamil Nadu
Madras High Court · (1992) 08 MAD CK 0059
Trade and Merchandise Marks Act, 1958 — Section 23
High Courts03 Aug 1992
Rajammal and others etc. Vs State by D.S.P. Cb. C.I.D., Madras and others
Madras High Court · (1993) CriLJ 3029 : (1994) 2 DMC 503
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 375, 386Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 101, 106
High Courts03 Aug 1992
Varalakshmi Chemind Pvt. Ltd. Vs The Commissioner of Prohibition and Excise and Others
Madras High Court · (1993) 1 MLJ 205
High Courts03 Aug 1992
R. Subba Reddy Vs State of Tamil Nadu
Madras High Court · (1992) 08 MAD CK 0023
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12(3)
High Courts03 Aug 1992
The Special Tahsildar, Land Acquisition Adi Dravidar Welfare, Kangayam and The District Collector Periyar District at Erode Vs Kuppusami and another
Madras High Court · (1992) 08 MAD CK 0005
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts31 Jul 1992Dismissed
English Electric Company of India Limited Vs The Assistant Collector of Central Excise, Madras IV Division and Another
Madras High Court · (1993) 42 ECC 72
Central Excises and Salt Act, 1944 — Section 35B, 4
High Courts31 Jul 1992
Natesan (Deceased) and 4 others Vs Ammasi and 2 others
Madras High Court · (1992) 07 MAD CK 0043
High Courts31 Jul 1992
Muniappan Vs Hazrathunnissa
Madras High Court · (1993) 1 MLJ 605
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(2)(b), 3(2)(c)
High Courts31 Jul 1992
N. Paramasivam Vs Tamil Nadu Industrial Investment Corporation Ltd. and others
Madras High Court · (1994) 80 CompCas 636 : (1993) 1 MLJ 284
State Financial Corporations Act, 1951 — Section 29, 30, 31, 32GTransfer of Property Act, 1882 — Section 69
High Courts31 Jul 1992Dismissed
R. Paramasivam Vs The Tamil Nadu Industrial Investment Corporation Ltd. and S. Ameer
Madras High Court · (1992) 07 MAD CK 0005
State Financial Corporations Act, 1951 — Section 2, 2(c)(iv), 24, 29, 29Transfer of Property Act, 1882 — Section 69
High Courts30 Jul 1992Dismissed
State by Public Prosecutor Vs Sundararajan
Madras High Court · (1992) 07 MAD CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302
High Courts29 Jul 1992
K.S. Mothilal Vs State of Tamil Nadu
Madras High Court · (1992) 07 MAD CK 0038
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 34
High Courts29 Jul 1992
B. Rajalakshmi Vs State of Tamil Nadu
Madras High Court · (1992) 07 MAD CK 0031
Tamil Nadu General Sales Tax Act, 1959 — Section 16
High Courts29 Jul 1992
Pandian Roadways Corporation Ltd. Vs State of Tamil Nadu
Madras High Court · (1992) 07 MAD CK 0027
Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 34, 4