High Courts23 Jun 1992
Murugesan and another Vs State
Madras High Court · (1993) CriLJ 2565
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 300, 302, 304
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 19 of 33
High Courts22 Jun 1992
P. Andree Vs The Tamil Nadu Medical Council and Another
Madras High Court · (1993) 1 MLJ 57
High Courts19 Jun 1992
Tamil Nadu Electricity Board and Others Vs Presiding Officer, Labour Court and Another
Madras High Court · (1992) 06 MAD CK 0013
Constitution of India, 1950 — Article 14Industrial Employment (Standing Orders) Act, 1946 — Section 10, 13A
High Courts19 Jun 1992
Bharat Pulverising Mills Limited Madras Vs The Joint Director of Agriculture (Inputs), Madras and another
Madras High Court · AIR 1993 Mad 74 : (1992) 2 LW 101 : (1992) 2 MLJ 511
Insecticides Act, 1968 — Section 14, 19, 20, 21(1), 22Insecticides Rules, 1971 — Rule 21, 22, 23, 24Standards of Weights and Measures Act, 1976 — Section 29, 83
High Courts19 Jun 1992
S. Annamalai Vs Dr. E. Soundar
Madras High Court · AIR 1993 Mad 38
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100Transfer of Property Act, 1882 — Section 83
High Courts19 Jun 1992
Bharat Pulverising Mills Ltd. Vs The Joint Director of Agriculture (Inputs), Directorate of Agriculture and Another
Madras High Court · (1992) 2 LW 101 : (1992) 2 MLJ 511
Insecticides Act, 1968 — Section 3(k)(i)
High Courts19 Jun 1992
N.M. Balasubramaniam and Another Vs The Management of K. Singaram Pillai Bus Transport and Others
Madras High Court · (1993) 1 MLJ 81
High Courts18 Jun 1992
Chinnaparaju @ Chinnappan Vs State
Madras High Court · (1992) LW(Cri) 365
Penal Code, 1860 (IPC) — Section 307, 68, 69
High Courts17 Jun 1992
Bimetal Bearings Ltd. Vs State of Tamil Nadu
Madras High Court · (1992) 06 MAD CK 0030
Central Sales Tax Act, 1956 — Section 8
High Courts17 Jun 1992
T.P.S. Lakshmanan and others Vs Sree Balraj Paper and Straw Board Mill Pvt. Ltd.
Madras High Court · (1995) 82 CompCas 760 : (1994) 2 LW 418
Companies Act, 1956 — Section 215, 433, 433(3), 434, 434(1)
High Courts17 Jun 1992
V.K. Veeraraghava Reddiar Vs Urudu Madarssa (Arabic School) and another
Madras High Court · AIR 1993 Mad 185 : (1993) 1 MLJ 296
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts17 Jun 1992
Dalmia Cement (Bharat) Limited Vs State of Tamil Nadu
Madras High Court · (1992) 06 MAD CK 0003
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts15 Jun 1992
New India Assurance Co. Ltd. Vs Kannammal and Others
Madras High Court · (1995) 2 ACC 229
Motor Vehicles Act, 1988 — Section 95
High Courts15 Jun 1992
S.S.M. Soundappan and 10 others Vs S.S.M. Balakrishnan and 2 others
Madras High Court · (1992) 06 MAD CK 0018
Arbitration Act, 1940 — Section 3, 8, 8(1)(c), 8(2)
High Courts13 Jun 1992Allowed
Saravanan Vs State of Tamil Nadu and Another
Madras High Court · (1992) LW(Cri) 534
Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 379, 380, 397, 457Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts19 May 1992
Sekhara Pillai Vs The Government of Tamil Nadu and The Director of School Education, Tamil Nadu, Nungambakkam, Madras - 34
Madras High Court · (1992) 05 MAD CK 0002
Constitution of India, 1950 — Article 29, 30, 30(1)
High Courts13 May 1992Dismissed
Leather India and Others Vs Union of India (UOI) and Others
Madras High Court · (1992) 40 ECC 117
Constitution of India, 1950 — Article 14, 19, 226Customs Act, 1962 — Section 25
High Courts12 May 1992
Partners of Satyanarayana and Company Vs The Official Assignee and Others
Madras High Court · (1992) 2 MLJ 634
Presidency Towns Insolvency Act, 1909 — Section 17
High Courts12 May 1992
S. Varadarajan Vs Venkateswara Solvent Extraction (P.) Ltd. and others
Madras High Court · (1994) 80 CompCas 693 : (1992) 2 MLJ 130
Companies Act, 1956 — Section 169, 169(6), 172, 173, 173(2)
High Courts12 May 1992
Dr. Kamala Dakshinamurthi and Others Vs Board of Trustees and Others
Madras High Court · (1992) 2 MLJ 604
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8