High Courts08 Mar 1992
Puthutotam Estates (1943) Ltd. Vs State of Tamil Nadu
Madras High Court · (1994) 207 ITR 878
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 26 of 33
High Courts06 Mar 1992
J. Bakthavatchalam and Another Vs P. Krishnamoorthy
Madras High Court · (1992) 1 LW 355 : (1992) 2 MLJ 407
Succession Act, 1925 — Section 276, 295
High Courts05 Mar 1992Dismissed
Bakthavatsalam Vs S. Rajalakshmi and Others
Madras High Court · (1993) 1 ACC 295 : (1993) ACJ 1016 : (1992) 2 LW 17
High Courts05 Mar 1992
Paras Corporation Vs Union of India
Madras High Court · (1993) 41 ECC 39 : (1993) ECR 50 : (1992) 61 ELT 409
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 142
High Courts05 Mar 1992Dismissed
Mathur Village Residents Welfare Association Vs State of Tamil Nadu and M/s. Madras Refineries Limited
Madras High Court · (1992) 03 MAD CK 0002
Companies Act, 1956 — Section 10, 11, 12, 13, 14Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 18, 19
High Courts04 Mar 1992
Samsuddin Rowther and Another Vs Avvammal and Others
Madras High Court · (1992) 1 LW 207 : (1992) 2 MLJ 252
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Mar 1992
Dasari Narayana Rao Vs Income Tax Officer
Madras High Court · (1993) 199 ITR 325
Income Tax Act, 1961 — Section 139, 139(8), 276CC
High Courts02 Mar 1992
The Licensee, Sangeeth Theatre, Vaniambadi, North Arcot, Ambedkar District and others Vs The Appellate Authority and Joint Commissioner I, Land Administration Department, Chepauk, Madras-5, The Collector of North Arcot, Ambedkar District, Vellore and The State of Tamil Nadu
Madras High Court · (1992) 03 MAD CK 0004
Cinematograph Act, 1952 — Section 7, 8Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 9, 9(1), 9(2), 9A, 9A(1)Tamil Nadu Entertainments Tax Act, 1939 — Section 14, 14(1), 15
High Courts27 Feb 1992Allowed
Tamil Nadu Water Supply and Drainage Board Vs The Secretary, Kovilpatti Water Supply Scheme Maintenance Workers Union, 16 - C, V.O.C. Nagar. Second Street, Kovilpatti and Additional Lab our Court. Madurai District Court Buildings, Madurai-2 Tamil Nadu Water Supply and Drainage Board Employees' Union Vs Tamil Nadu Water Supply and Drainage Board and others
Madras High Court · (1992) 02 MAD CK 0058
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2Dock Workers (regulation Of Employment) Act, 1948 — Section 5AFactories Act, 1948 — Section 2, 2(m), 7, 85
High Courts27 Feb 1992
Twad Board Employees Union Vs Twad Board and others
Madras High Court · (1993) 1 LLJ 410
Factories Act, 1948 — Section 2, 7, 85Industrial Disputes Act, 1947 — Section 2(8)Payment of Bonus Act, 1965 — Section 32
High Courts27 Feb 1992
Mrs. E.V. Swaminathan Vs K.M.M.A. Industries and Roadways Private Ltd. and others
Madras High Court · (1993) 76 CompCas 1
Companies (Court) Rules, 1959 — Rule 10, 11, 12Companies Act, 1956 — Section 108, 111, 116, 116(3), 153(3)
High Courts27 Feb 1992
P.R. Muthu Vs State
Madras High Court · (1992) LW(Cri) 134
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(2), 19, 193Penal Code, 1860 (IPC) — Section 2(y), 4, 41, 42, 5
High Courts27 Feb 1992Dismissed
Kavitha Vs State
Madras High Court · (1992) 02 MAD CK 0001
Penal Code, 1860 (IPC) — Section 309
High Courts26 Feb 1992Allowed
Palaniswamy and 2 Others Vs State
Madras High Court · (1992) 02 MAD CK 0052
Penal Code, 1860 (IPC) — Section 324
High Courts25 Feb 1992
The Land Acquisition Officer Vs Kannan Pillai and 4 others
Madras High Court · (1992) 02 MAD CK 0055
Limitation Act, 1963 — Section 12, 5Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 66(2)
High Courts25 Feb 1992
R. Anita Marginic Vs R. Annadurai
Madras High Court · (1992) 2 MLJ 11
Divorce Act, 1869 — Section 19Hindu Marriage Act, 1955 — Section 8
High Courts25 Feb 1992
The Managing Director, Dunlop India Ltd. and Others Vs S.G. Krishnakumari and Others
Madras High Court · (1992) 1 LW 624 : (1993) 1 MLJ 115
High Courts25 Feb 1992
Sriramulu Naidu and Others Vs Yusuf Sahib and Others
Madras High Court · (1992) 2 MLJ 625
High Courts24 Feb 1992Allowed
Vijayakumari Vs District Magistrate and Collector of NA District at Vellore and others
Madras High Court · (1992) LW(Cri) 166
High Courts24 Feb 1992
Y. Krishnappa Vs The State
Madras High Court · (1993) CriLJ 3646
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 173Penal Code, 1860 (IPC) — Section 147, 148, 173, 307, 323