High Courts15 Dec 1992
Ayyamperumal Chettiar (died) and Others Vs Manivel Chettiar and Others
Madras High Court · (1993) 1 MLJ 421
Hindu Succession Act, 1956 — Section 14
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 2 of 33
High Courts15 Dec 1992
S. Manimudi Vs State of Tamil Nadu and Others
Madras High Court · (1993) 1 LW 95 : (1993) 1 MLJ 651
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 31(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)
High Courts15 Dec 1992
N. Krishnamurthy Vs Executive Director, Bhel Trichy and Others
Madras High Court · (1993) 2 LLJ 1084
Apprentices Act, 1961 — Section 21, 22
High Courts14 Dec 1992
Rane (Madras) Limited Vs Assistant Collector of Central Excise, II Division and Another
Madras High Court · (1994) 45 ECC 166
High Courts14 Dec 1992
R.V. Ramalingam Vs Abdul Muthaliff
Madras High Court · AIR 1993 Mad 158 : (1992) 2 LW 768
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18
High Courts11 Dec 1992
C. Manohar and others Vs M. Radhakrishnan
Madras High Court · (1993) LW(Cri) 294
Penal Code, 1860 (IPC) — Section 341, 353
High Courts11 Dec 1992
Workmen of Deccan Sugars Vs Nava Bharat Ferro Alloys Ltd. and others
Madras High Court · (1993) 1 LLJ 1211
Industrial Disputes Act, 1947 — Section 2(oo), 25B, 25D, 25F, 25FF
High Courts11 Dec 1992
Corn Products Company, Bombay Vs Food Inspector, Tirunelveli Municipality, Tirunelveli
Madras High Court · (1993) CriLJ 1106
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7
High Courts09 Dec 1992
Dharmaraja Vellalar Vs Ramachandra Vellalar and Others
Madras High Court · (1993) 1 MLJ 426
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts09 Dec 1992
Seethalakshmi Ammal Vs T.P. Srinivasa Naicker
Madras High Court · (1993) 1 CivCC 661 : (1993) 1 MLJ 615
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts09 Dec 1992Dismissed
Tube Investments of India Limited Vs The Assistant Collector of Central Excise, Madras III Division and Others
Madras High Court · (1993) 42 ECC 181
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226, 35G
High Courts09 Dec 1992
Marudhapandiyan Vs State, Inspector of Police
Madras High Court · (1993) CriLJ 1594
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162Penal Code, 1860 (IPC) — Section 154, 302, 313
High Courts09 Dec 1992
Swaminathan and others Vs State
Madras High Court · (1993) CriLJ 2379
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34
High Courts08 Dec 1992
D. Natesan (died) and Others Vs Thayuman and Others
Madras High Court · (1994) 2 MLJ 164
High Courts08 Dec 1992Dismissed
Central Organisation of Tamilnadu Electricity Employees ICITU Vs Tamil Nadu Electricity Board and Others
Madras High Court · (1992) 12 MAD CK 0034
Constitution of India, 1950 — Article 14, 226, 32Industrial Disputes Act, 1947 — Section 18(1), 33(2)Tamil Nadu Contract Labour Rules, 1973 — Rule 25, 25(2)
High Courts08 Dec 1992
The Assistant Commissioner, Hindu Religious and Charitable Endowments (Administrative) Vs Peria Nadar and Others
Madras High Court · (1993) 1 MLJ 499
Civil Procedure Code, 1908 (CPC) — Section 103Constitution of India, 1950 — Article 226
High Courts07 Dec 1992
Muthu alias Muthu Mohamed Vs The Government of Tamil Nadu
Madras High Court · (1993) LW(Cri) 191
Constitution of India, 1950 — Article 226
High Courts03 Dec 1992
Samikannu and 21 others Vs State and another
Madras High Court · (1993) LW(Cri) 410
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts03 Dec 1992Dismissed
R. Muniswamy and 6 others Vs P. Pandiarajan and 3 others
Madras High Court · (1992) 12 MAD CK 0032
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 3, 47, 48Evidence Act, 1872 — Section 45, 73General Clauses Act, 1897 — Section 3(22)
High Courts03 Dec 1992Dismissed
Abdul Majeed Vs Syed Hussain Wakf by Power Agent Mr. Abdul Latif
Madras High Court · (1992) 12 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Section 92