High Courts21 Jul 1992
T.N. Gomathinayagam Vs D. Dayal and Others R. Jayaraman Vs Madras Metropolitan Water Supply and Sewerage Board
Madras High Court · (1993) 1 LLJ 658
Madras Corporation Engineering Service Rules, 1969 — Rule 64
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 17 of 33
High Courts21 Jul 1992
Indian Airlines Canteen Workers Union Vs Director Personnel, Indian Airlines House, New Delhi
Madras High Court · (1993) 2 LLJ 837 : (1993) 1 LW 420
Constitution of India, 1950 — Article 226
High Courts20 Jul 1992
R. Damodan Vs Union of India and others
Madras High Court · (1992) 07 MAD CK 0023
Central Sales Tax Act, 1956 — Section 7(4)
High Courts17 Jul 1992
P. Devendran Vs The State of Tamil Nadu and Another
Madras High Court · (1992) 2 LW 617 : (1993) 1 MLJ 133
High Courts17 Jul 1992
State and another Vs Selvaraj and others
Madras High Court · (1994) CriLJ 705
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 417Evidence Act, 1872 — Section 27
High Courts16 Jul 1992Dismissed
K. Kuppuswami Pillai Vs K. Natarajan and another
Madras High Court · (1992) 07 MAD CK 0004
Evidence Act, 1872 — Section 67
High Courts15 Jul 1992
Pachaiyappan and Others Vs Sri Kamatchi Amman Koil Devasthanam and Others
Madras High Court · (1993) 1 MLJ 137
High Courts15 Jul 1992
Joseph Technical Institute Vs State of Tamil Nadu
Madras High Court · (1992) 07 MAD CK 0021
High Courts14 Jul 1992
A.M. Jain College Vs Government of Tamil Nadu and Another
Madras High Court · (1993) 1 MLJ 140
High Courts13 Jul 1992Allowed
Kalyani Vs The Dist. Magistrate and Dist. Collector, Vellore and Another
Madras High Court · (1992) 07 MAD CK 0042
Constitution of India, 1950 — Article 226
High Courts13 Jul 1992Dismissed
Tranquil Rubber Sales Ltd. Vs Union of India (UOI) and Another
Madras High Court · (1994) 48 ECC 222
High Courts13 Jul 1992
A. Stephen Vs Govt. of Tamil Nadu and others
Madras High Court · (1993) 1 LLJ 794
Industrial Disputes Act, 1947 — Section 11A
High Courts10 Jul 1992
V. Sudhakaran and Another Vs The Corporation of Madras and Another
Madras High Court · (1993) 1 MLJ 153
High Courts09 Jul 1992
Apollo Tubes Limited Vs Additional Deputy Commercial Tax Officer, Ranipet and another
Madras High Court · (1992) 07 MAD CK 0052
Tamil Nadu General Sales Tax Act, 1959 — Section 13, 13(2), 24(3)
High Courts08 Jul 1992
M.S. Mohamed Siddique and Company Vs State of Tamil Nadu
Madras High Court · (1992) 07 MAD CK 0053
Central Sales Tax Act, 1956 — Section 5, 5(3)
High Courts08 Jul 1992
Ramaswami and Others Vs C.S. Venkitasubramania Iyer
Madras High Court · (1993) 2 LW 420 : (1993) 1 MLJ 585
Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 8Transfer of Property Act, 1882 — Section 55(4)(b)
High Courts08 Jul 1992
Hindustan Petroleum Corporation Ltd., by Deputy General Manager Vs The Inspector of Labour
Madras High Court · (1993) 1 MLJ 1
High Courts08 Jul 1992
Nesamony Transport Corpn. Ltd. Vs Murugananda Vellar
Madras High Court · (1994) 1 ACC 149 : (1992) 2 LW 400
High Courts07 Jul 1992
Macneil and Magor Limited Vs State of Tamil Nadu
Madras High Court · (1992) 07 MAD CK 0026
Central Sales Tax Act, 1956 — Section 3Tamil Nadu General Sales Tax Act, 1959 — Section 34
High Courts07 Jul 1992
Danya Electric Company and others Vs State of Tamil Nadu and others
Madras High Court · AIR 1994 Mad 180
Constitution of India, 1950 — Article 14, 162, 19(1), 299Electricity (Supply) Act, 1948 — Section 78