High Courts14 Feb 1992
L.V. Perumal Reddy and 4 others Vs The Commissioner of Land Administration, Chepauk, Madras-5
Madras High Court · (1992) 02 MAD CK 0056
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 28 of 33
High Courts14 Feb 1992
Kannappan Vs Rajeswari Ammal and another
Madras High Court · AIR 1993 Mad 134
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 151, 152Constitution of India, 1950 — Article 226Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 20
High Courts12 Feb 1992
Arun Kumar Soni Vs Union of India
Madras High Court · (1992) CriLJ 3531
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8
High Courts12 Feb 1992
Dr. Shivram Raghuram Singh Vs The Director General of Health Services, Government of India and Others
Madras High Court · (1992) 2 MLJ 216
High Courts12 Feb 1992
Deluxe Road Lines Vs P.K. Palani Chetty
Madras High Court · (1992) 1 LW 262 : (1992) 2 MLJ 481
Evidence Act, 1872 — Section 34
High Courts12 Feb 1992
Tiruchirapalli Hirudayapuram Co-op. Bank Employees Union Vs Joint Registrar of Co-op. Societies, Tiruchirapalli etc. etc.
Madras High Court · (1992) 02 MAD CK 0039
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 18
High Courts12 Feb 1992
India Cements Ltd., Tirunelveli Vs Labour Court, Madurai and Others
Madras High Court · (1992) 02 MAD CK 0028
Industrial Employment (Standing Orders) Act, 1946 — Section 10, 15, 2, 3, 4
High Courts12 Feb 1992
T.S. Ranganathan Vs P.R. Mohan Ram
Madras High Court · AIR 1992 Mad 322
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 40, 51
High Courts12 Feb 1992
T.N.V. Nanjappa Chettiar Vs Devi Films (P.) Ltd.
Madras High Court · (1993) 76 CompCas 875
COMPANIES ACT, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 468, 482
High Courts11 Feb 1992
Sultan Abdul Khader Vs The Corporation of Madras
Madras High Court · (1992) 2 MLJ 63
Madras City Municipal Corporation Act, 1919 — Section 137B
High Courts11 Feb 1992
Madras Christian College Vs The State of Tamil Nadu and Others
Madras High Court · (1992) 1 MLJ 544
Constitution of India, 1950 — Article 14
High Courts11 Feb 1992Dismissed
A.S. Mohammad Shereef and Co. and Others Vs Assistant Collector of Customs and Others
Madras High Court · (1993) 44 ECC 284
High Courts10 Feb 1992
P.N. Subramanian and others Vs Assistant Commissioner of Income Tax
Madras High Court · (1992) 198 ITR 506
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 Feb 1992Dismissed
Alfred Borg and Co., India (P) Ltd., and 13 Others Vs M/s Antox India (P) Ltd., 46/3, Hossargatta Road, Bangalore
Madras High Court · (1992) 02 MAD CK 0010
Drugs and Cosmetics Act, 1940 — Section 17(B)(a), 27(c)
High Courts07 Feb 1992
T. Amudha and others Vs Members, Appropriate Authority and others
Madras High Court · (1993) 115 CTR 243 : (1993) 202 ITR 525
Income Tax Act, 1961 — Section 269(UC(1)), 269(UC), 269(UD)
High Courts07 Feb 1992
Vijayalakshmi Vs State
Madras High Court · (1992) LW(Cri) 505
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313
High Courts07 Feb 1992
Thirumuruga Kirupananda Variyar Thavathiru Sundaraswamigal Medical Educational and Charitable Trust Vs Tamil Nadu Dr. M.G.R. Medical University and Another
Madras High Court · (1993) 1 MLJ 307
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 37B
High Courts06 Feb 1992
D. Pandi Naicker Vs The Collector of Tirunelveli and Others
Madras High Court · (1992) 2 MLJ 210
Limitation Act, 1963 — Section 5
High Courts05 Feb 1992
S. Rajalakshmi and Others Vs Saradamani Kandappan and Another
Madras High Court · (1992) 2 MLJ 206
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts05 Feb 1992
A.G. Krishnamoorthy Vs V. Kannammal and Others
Madras High Court · (1992) 1 LW 131 : (1992) 2 MLJ 343
Evidence Act, 1872 — Section 91Presidency Towns Insolvency Act, 1909 — Section 7