High Courts24 Feb 1992
Subbanna Goundar and others Vs S. Ayyaswami
Madras High Court · (1994) ACJ 341 : AIR 1993 Mad 164
Penal Code, 1860 (IPC) — Section 304Railways Act, 1989 — Section 124
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 27 of 33
High Courts21 Feb 1992Dismissed
P.S. Chelladurai and another Vs Canara Bank
Madras High Court · (1992) 02 MAD CK 0057
Stamp Act, 1899 — Section 30(a)(4)
High Courts21 Feb 1992
Wren Bennett and Co. India Ltd. Vs Dr. C.P. Gupta and Others
Madras High Court · (1992) 2 MLJ 410
Partnership Act, 1932 — Section 69(2)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4
High Courts21 Feb 1992
M.M. Joys Industries Vs Union of India (UOI) and Others
Madras High Court · (1992) 38 ECC 339
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 110, 111, 113, 124
High Courts21 Feb 1992Dismissed
Management of TVS Suzuki Ltd. Vs State of Tamil Nadu
Madras High Court · (1992) 65 FLR 971 : (1993) 1 LLJ 855 : (1992) 2 MLJ 432
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 18, 19
High Courts20 Feb 1992
K. Ganesan Vs The Special Officer, Salem Co-operative Sugar Mills Ltd. and The State of Tamil Nadu
Madras High Court · (1992) 02 MAD CK 0007
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 136(1), 14, 141, 220Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts19 Feb 1992
Pandian Automobiles Private Ltd. Vs Tirunelveli Sivakasi Hindu Nadar Pothu Abhiviruthi Sangam
Madras High Court · (1992) 2 MLJ 185
Madras City Tenants Protection Act, 1922 — Section 9Transfer of Property Act, 1882 — Section 111(g)
High Courts19 Feb 1992
Ramachandran Vs Janardhanam and Others
Madras High Court · (1992) 2 MLJ 214
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 7 Rule 18, 115(1)
High Courts19 Feb 1992
N. Chellammal and Others Vs R. Gangammal
Madras High Court · (1993) 1 MLJ 45
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts19 Feb 1992
Eff Aar Fabrications Vs Union of India
Madras High Court · (1996) 53 ECC 63 : (1992) 60 ELT 186
Central Excises and Salt Act, 1944 — Section 11A
High Courts19 Feb 1992Dismissed
Kothari Optical Industries Vs Union of India (UOI) and Others
Madras High Court · (1993) 42 ECC 319
Customs Act, 1962 — Section 144, 17, 2, 45, 46PORTS ACT, 1908 — Section 42
High Courts18 Feb 1992
D. Nityanandam and Another Vs M.D.S. Habeen Aysha and Others
Madras High Court · (1992) 1 LW 656 : (1992) 2 MLJ 640
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 16
High Courts18 Feb 1992
K.V. Loganathan Vs Pallavan Transport Corporation Ltd.
Madras High Court · (1992) 2 MLJ 219
High Courts17 Feb 1992
E.V. Palanivelu and Others Vs Sri Krishna Talkies and Others
Madras High Court · (1992) 1 LW 192 : (1992) 2 MLJ 350
High Courts17 Feb 1992
E.I.D. Parry (India) Ltd. another Vs Industrial Tribunal, Madras and another
Madras High Court · (1993) 2 LLJ 1 : (1992) 2 MLJ 382
Industrial Disputes Act, 1947 — Section 10(4), 2(b)
High Courts17 Feb 1992
Mahendra Engineering Works Vs Collector of Central Excise
Madras High Court · (1992) 60 ELT 199
High Courts17 Feb 1992
K. Jagadeesan Vs Income Tax Officer
Madras High Court · (1993) 199 ITR 307
Income Tax Act, 1961 — Section 131, 139, 139(1), 139(4), 139(8)
High Courts17 Feb 1992
Rukmani Devi Arundale Trust Vs S. Easwaran
Madras High Court · (1992) 1 LW 489 : (1993) 1 MLJ 41
High Courts17 Feb 1992Allowed
S.V. Ramachandran and Another Vs State by Inspector, Railway Protection Force, Basin Bridge, Madras
Madras High Court · (1992) LW(Cri) 152
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 317, 482Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)
High Courts17 Feb 1992
K.A. Vadivelu Vs R. Govindarajalu
Madras High Court · (1992) 2 MLJ 341
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(2)(b)