High Courts21 Apr 1992
A. Shanmugham Vs Official Liquidator and others
Madras High Court · (1992) 75 CompCas 181 : (1992) 2 LLJ 221
Companies Act, 1956 — Section 445(3), 529, 529A, 530Industrial Disputes Act, 1947 — Section 25
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 22 of 33
High Courts21 Apr 1992
R. Velammal Vs R. Daivasigamani and others
Madras High Court · AIR 1993 Mad 100
Contract Act, 1872 — Section 32, 34Specific Relief Act, 1963 — Section 10, 15, 20, 9
High Courts21 Apr 1992
A. Shanmugham Vs Official Liquidator, High Court, Madras and others
Madras High Court · (1992) 75 CompCas 181 : (1992) 2 LLJ 221
COMPANIES ACT, 1956 — Section 445, 529, 529A, 530Industrial Disputes Act, 1947 — Section 25F, 25FF, 25FFFMines and Minerals (Development and Regulation) Act, 1957 — Section 3
High Courts21 Apr 1992
Kumari A.B. Shanthi (alias) Vennira Adai Nirmala Vs Assistant Director of Inspection, Investigation
Madras High Court · (1992) 197 ITR 330
Income Tax Act, 1961 — Section 10, 269SS, 276AA, 276DD, 278AA
High Courts20 Apr 1992Dismissed
Haran Jahveri Vs Collector of Customs and Others
Madras High Court · (1992) 40 ECC 43
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 10, 108, 110, 111, 14
High Courts20 Apr 1992Dismissed
Noorjahan Vs Sultan Rajia alias Thaju and Others
Madras High Court · (1993) ACJ 742 : (1992) 1 LW 477
Motor Vehicles Act, 1988 — Section 95, 95(1), 95(1)(a), 95(1)(b)(ii), 95(2)
High Courts20 Apr 1992
Larsen and Toubro Limited Vs Commercial Tax Officer and others
Madras High Court · (1992) 04 MAD CK 0052
Central Sales Tax Act, 1956 — Section 10A, 2, 3, 4, 5Tamil Nadu General Sales Tax Act, 1959 — Section 3B
High Courts20 Apr 1992
Gopalakrishna Trading Co. Vs D. Baskaran
Madras High Court · (1994) 80 CompCas 53
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts20 Apr 1992
Mrs. Umamaheswari Vs V. Sekar
Madras High Court · AIR 1992 Mad 272
Evidence Act, 1872 — Section 102Guardians and Wards Act, 1890 — Section 10, 17, 25, 3, 7Hindu Marriage Act, 1955 — Section 13(1)
High Courts20 Apr 1992
Ramaswamy Vs The Tahsildar and others
Madras High Court · AIR 1992 Mad 367 : (1992) 2 LW 105
Constitution of India, 1950 — Article 226Madras Revenue Recovery Act, 1864 — Section 25, 8Tamil Nadu Land Encroachment Act, 1905 — Section 6, 7
High Courts20 Apr 1992
P. Somasundaram Chettiar and etc. Vs Committee of Management of P.T. Lee Chengalvaroya Naicker Trust and another
Madras High Court · AIR 1992 Mad 341
Trusts Act, 1882 — Section 15, 36
High Courts20 Apr 1992Dismissed
R. Srinivasan Vs Southern Petrochemical Industries Corporation Ltd.
Madras High Court · (1992) 04 MAD CK 0011
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts16 Apr 1992
State by Inspector of Factories, Cuddalore Vs Kanguli
Madras High Court · (1993) LW(Cri) 82
Factories Act, 1948 — Section 19(3), 43
High Courts09 Apr 1992
Transelektra Domestic Products Pvt. Ltd. and others Vs Commercial Tax Officer, Porur Assessment Circle, Madras and others
Madras High Court · (1992) 04 MAD CK 0073
High Courts09 Apr 1992
K. Janarthan and another Vs R. Thilak Kumar
Madras High Court · (1992) 04 MAD CK 0068
Civil Procedure Code, 1908 (CPC) — Section 115, 150, 24General Clauses Act, 1897 — Section 27Limitation Act, 1963 — Section 3, 5
High Courts09 Apr 1992Allowed
Pavathal Vs Periasamy Gounder
Madras High Court · (1992) 04 MAD CK 0060
Registration of Births and Deaths Act, 1969 — Section 13(3)
High Courts09 Apr 1992
Munuswami Chetty (Died) and others Vs Commissioner, H.R. and C.E. (Admn.), Madras and another
Madras High Court · AIR 1993 Mad 144 : (1992) 1 LW 510 : (1993) 1 MLJ 183
Civil Procedure Code, 1908 (CPC) — Section 80Hindu Womens Right to Property Act, 1937 — Section 108, 63Limitation Act, 1963 — Article 65
High Courts09 Apr 1992
Velayutham Vs Suite by Inspector of Police Q Branch CID Tirunelveli
Madras High Court · (1993) LW(Cri) 50
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)
High Courts09 Apr 1992
Veeraraghava Reddy Vs Civil Supplies C.I.D. Madras, etc.
Madras High Court · (1993) LW(Cri) 274
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts08 Apr 1992
M. Radhakrishna Rao Vs A.B. Ahmed Basha and Another
Madras High Court · (1993) 1 LW 344 : (1992) 2 MLJ 615
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4