High Courts06 Jul 1992Dismissed
Mohamed Ibrahim Vs Ramzan Begam
Madras High Court · (1993) 1 DMC 60
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 18 of 33
High Courts05 Jul 1992Allowed
Bhavnesh Kumar @ Pappu Vs Union of India (UOI) and Others
Madras High Court · (1993) 41 ECC 108
Criminal Procedure Code, 1973 (CrPC) — Section 243, 244, 245
High Courts03 Jul 1992
M. Sundaram Servai Vs Muslim Jamath (Public Wakf), Karaikudi and Another
Madras High Court · (1993) 1 MLJ 453
Civil Procedure Code, 1908 (CPC) — Section 99
High Courts01 Jul 1992
Alagar Vs State
Madras High Court · (1993) LW(Cri) 175
Penal Code, 1860 (IPC) — Section 302
High Courts30 Jun 1992
A. Prakasam Pillai and Sons Vs State of Tamil Nadu
Madras High Court · (1992) 06 MAD CK 0027
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 34, 37
High Courts30 Jun 1992
S. Mani Proprietor S. Mani and Co. 2/43, Krishnalaya Marthandam, Kanyakumari District Vs The Supdt. of Police, Nagercoil, Kanyakumari Dist. and others
Madras High Court · (1992) 06 MAD CK 0026
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3)Penal Code, 1860 (IPC) — Section 147, 148, 341, 379, 427
High Courts30 Jun 1992
Selvaraj and Sesuraj Vs State
Madras High Court · (1992) 06 MAD CK 0023
Penal Code, 1860 (IPC) — Section 302
High Courts30 Jun 1992
Madras Metropolitan Development Authority Vs M/s. Keyaram Hotels Pvt. Ltd. and The Corporation of Madras
Madras High Court · (1992) 06 MAD CK 0022
Constitution of India, 1950 — Article 226
High Courts30 Jun 1992Dismissed
Canora Bank Vs M/s. Rehoboth Traders, Madras-33 2. R. Franklin 3. I.W. Roberts 4. Mr. S. Arokianathan 5. Official Assignee High Court Madras.
Madras High Court · (1992) 06 MAD CK 0019
Presidency Towns Insolvency Act, 1909 — Section 2(e), 2(i), 52, 52(2), 52(2)(c)
High Courts30 Jun 1992
State Vs Radhakrishnan and others
Madras High Court · (1993) CriLJ 1457
Railway Property (Unlawful Possession) Act, 1966 — Section 3, 4
High Courts29 Jun 1992Dismissed
Managing Director, Thanthai Periyar Transport Corporation Ltd. Vs N. Hussain Mohideen
Madras High Court · (1993) 1 ACC 399 : (1993) ACJ 1259 : (1992) 2 LW 533
High Courts29 Jun 1992
Vasu (Pet. in W.P. No. 2487/92, Sampath (Petitioner in W.P. No. 2488/92) and Paramasivam (Petitioner in W.P. No. 2491/92) Vs The State of Tamil Nadu and another
Madras High Court · (1993) LW(Cri) 48
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts29 Jun 1992
Shaw Wallace and Company Vs State of Tamil Nadu
Madras High Court · (1992) 06 MAD CK 0016
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 34
High Courts29 Jun 1992
P.M. Sundaram and Company Vs State of Tamil Nadu
Madras High Court · (1992) 06 MAD CK 0015
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 36(3)
High Courts29 Jun 1992
New Ambadi Estates (Pvt.) Ltd. Vs State of Tamil Nadu
Madras High Court · (1994) 207 ITR 874
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5
High Courts26 Jun 1992
L.V. Bhujanga Rao Vs Ch. Venkateswara Rao and others
Madras High Court · AIR 1993 Mad 246
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2, 151Original Side Rules — Order 14 Rule 8
High Courts25 Jun 1992
Super Rubber Works Vs Assistant Collector of Central Excise
Madras High Court · (1993) 42 ECC 23 : (1992) 62 ELT 498
Central Excises and Salt Act, 1944 — Section 35B(1), 35C, 35C(2), 35D, 35L
High Courts24 Jun 1992
Madurai Therkuvassal Nadar Vidyasalai Managing Board and three others Vs Madurai Therkuvasal Nadar Vidyabhirithi Sangam and four others Madurai Therkuvasal Nadar Vidyasalai Managing Board and two others Vs Madurai Therkuvasal Nadar Vidyabhivithi Sangam and three others
Madras High Court · (1992) 06 MAD CK 0025
High Courts24 Jun 1992
Isacc Judsen Vs The Union Tettitory of Pondicherry and others
Madras High Court · AIR 1993 Mad 116
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2Constitution of India, 1950 — Article 226Teasure Trove Act, 1878 — Section 16, 9