High Courts05 Feb 1992Dismissed
Kumaravel Vs Mariammal and 2 others
Madras High Court · (1992) 02 MAD CK 0054
Specific Relief Act, 1963 — Section 6
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 29 of 33
High Courts05 Feb 1992Dismissed
Kumaravel Vs Mariammal and Others
Madras High Court · (1992) 02 MAD CK 0043
Limitation Act, 1963 — Article 64, 65Specific Relief Act, 1963 — Section 6, 9
High Courts05 Feb 1992
R. Kumaravel Vs District Magistrate and District Collector, Thanjavur District and another
Madras High Court · (1992) CriLJ 3236
Constitution of India, 1950 — Article 22, 226Penal Code, 1860 (IPC) — Section 307, 353
High Courts05 Feb 1992
Mrs. A. Shanmuga Devi Vs Nirmal High School, The District Educational Officer North Madras, Thana Street, Purasawalkam, Madras-7 and The Chief Educational Officer, Chief Education Office, Saidapet, Madras-15
Madras High Court · (1992) 02 MAD CK 0008
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22(3)(b)
High Courts04 Feb 1992
S. Balasubramaniam and others Vs R. Muthu Krishnan and others
Madras High Court · (1993) CriLJ 242 : (1992) 40 ECC 69
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 107, 108
High Courts04 Feb 1992
Madras Vanaspati Ltd. Vs Union of India
Madras High Court · (1992) 61 ELT 6
Central Excise Rules, 1944 — Rule 27K(2), 57K, 57N
High Courts03 Feb 1992
P. Subbaraj and Others Vs State of Tamil Nadu and Others
Madras High Court · (1992) 2 MLJ 627
Land Acquisition Act, 1894 — Section 4(1)
High Courts03 Feb 1992
Vaidehi Vs I. Gopinath
Madras High Court · AIR 1993 Mad 315 : (1994) 1 DMC 379
Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 491Hindu Marriage Act, 1955 — Section 26
High Courts03 Feb 1992Allowed
V.G. Duraisami and Another Vs State
Madras High Court · (1992) LW(Cri) 156
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 326Essential Commodities Act, 1955 — Section 11, 12(A)(2), 12A, 12A(2), 2
High Courts02 Feb 1992
Commissioner of Income Tax, Madras Vs G.D. Naidu Industrial Educationeal Trust
Madras High Court · (1942) 10 ITR 358
Income Tax Act, 1922 — Section 4(3)(i)
High Courts02 Feb 1992
Commissioner of Income Tax, Madras Vs G.D. Naidu Industrial Educational Trust
Madras High Court · (1942) 10 ITR 358
Income Tax Act, 1922 — Section 4(3)
High Courts31 Jan 1992Dismissed
Moorco (India) Ltd. Vs Govt. of Tamil Nadu and Others
Madras High Court · (1994) 68 FLR 157 : (1994) 2 LLJ 111 : (1993) 1 MLJ 51
Industrial Disputes Act, 1947 — Section 10A(3), 17
High Courts31 Jan 1992Dismissed
The General Manager, Southern Railway, Madras-3 Vs The State Consumer Protection Disputes Redressal Commission, R.K. Mutt Road. Mylapore, Madras-4 and The Chairman, Madras Provincial Consumers Association, Chepauk, Madras-5.
Madras High Court · (1992) 01 MAD CK 0065
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 21
High Courts31 Jan 1992
State by Food Inspector Kumbakonam Municipality and others Vs Chandrahasan and others
Madras High Court · (1992) CriLJ 2200
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 23, 3, 7
High Courts31 Jan 1992
Rajendran Vs The Presiding Officer, Principal Labour Court and Another
Madras High Court · (1992) 1 MLJ 551
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2(A), 2(s), 25F
High Courts30 Jan 1992
Noor Jahan Vs Pappireddipatty Town Panchayat
Madras High Court · (1992) 1 MLJ 590
High Courts30 Jan 1992
Annammal Vs R. Narasimhan
Madras High Court · (1992) 2 MLJ 22
Presidency Small Cause Courts Act, 1882 — Section 41, 53, 54, 60, 62
High Courts28 Jan 1992Dismissed
Miss K. Sarojini and Another Vs K.N. Varadarajan
Madras High Court · (1992) 01 MAD CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Jan 1992Allowed
K. Vaidyanatha Sastri Vs The Assistant Settlement Officer, Branch Settlement Office, Pudukkottai, The Settlement Officer, Part II, Thanjavur, The Director of Settlements, Chepauk, Madras- 5. and The Board of Revenue
Madras High Court · (1992) 01 MAD CK 0059
High Courts28 Jan 1992
Sendamarai Kannan and Others Vs Vinayakam
Madras High Court · (1992) 2 MLJ 104