High Courts02 Dec 1992
G. Kaliyaperumal Vs V. Annamalai Mudaliar
Madras High Court · (1992) 2 LW 781 : (1993) 1 MLJ 306
Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 3 of 33
High Courts02 Dec 1992
A.K. Kannappan and another Vs State by Asst. Commissioner of Police, Law and Order, Saidapet, Madras-15
Madras High Court · (1993) LW(Cri) 341
High Courts02 Dec 1992
Union Batik of India Vs The Eastern Electric Co. and 4 others
Madras High Court · (1992) 12 MAD CK 0002
Stamp Act, 1899 — Section 12, 12(1)(a), 12(3)
High Courts01 Dec 1992
The Kerala Handloom Finance and Trading Corporation Limited Vs Bal. R. Arora and Others
Madras High Court · (1993) 2 LW 359 : (1994) 2 MLJ 215
High Courts30 Nov 1992
Mina Parikh Vs Pondicherry Planning Authority and Others
Madras High Court · (1993) 1 MLJ 550
Constitution of India, 1950 — Article 226
High Courts30 Nov 1992
Magdoom Sheriff alias Sultan Sheriff Vs Kancheepuram Municipality
Madras High Court · (1993) 2 MLJ 262
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4Tamil Nadu District Municipalities Act, 1920 — Section 354
High Courts30 Nov 1992Dismissed
Mohamed Ibrahim Vs Ramzan Begum
Madras High Court · (1993) 2 DMC 312
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3(4)
High Courts30 Nov 1992
Palaniammal Vs State of Tamil Nadu and others
Madras High Court · (1993) CriLJ 2464
Constitution of India, 1950 — Article 226
High Courts27 Nov 1992
The Commissioner, Hindu Religious and Charitable Endowments (Admn.) Department and Another Vs G. Kuppusami Mudaliar and Others
Madras High Court · (1993) 1 MLJ 524
Evidence Act, 1872 — Section 114
High Courts27 Nov 1992
A. Sankaralingam Vs Arunachala Reddiar and Others
Madras High Court · (1993) 1 MLJ 472
Registration Act, 1908 — Section 57(5)
High Courts27 Nov 1992Dismissed
A. Haleem and 10 others Vs M.S. Tajudeen and 8 others
Madras High Court · (1992) 11 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 148Constitution of India, 1950 — Article 227Government of India Act, 1915 — Section 107
High Courts26 Nov 1992Allowed
S. Sindha Vs K.M.A. Abdul Karim
Madras High Court · (1992) 11 MAD CK 0062
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 10(3)(a)(iii)
High Courts26 Nov 1992Allowed
S. Mohan Vs Govt. of Tamil Nadu and Another
Madras High Court · (1994) 1 LLJ 1241 : (1993) 1 MLJ 504
Criminal Procedure Code, 1973 (CrPC) — Section 161Tamil Nadu State Housing Board Service Regulations, 1969 — Regulation 37
High Courts26 Nov 1992
C. Mohammed Haneefa Vs M. Mohammed Yusuf
Madras High Court · (1994) 80 CompCas 495
Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406
High Courts26 Nov 1992Dismissed
Subbiah @ Pichai Vs The State
Madras High Court · (1994) 1 LW(Cri) 198
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 84
High Courts25 Nov 1992
Rajendran Vs State by Ramanayakenpalayam Police Station
Madras High Court · (1993) LW(Cri) 502
Penal Code, 1860 (IPC) — Section 392, 449
High Courts25 Nov 1992
Brooke Bond India Limited Vs Balaji Tea (India) Pvt. Ltd.
Madras High Court · (1993) 2 LW 291 : (1993) 2 MLJ 132
Copyright Act, 1957 — Section 54(b), 62(2)
High Courts25 Nov 1992
Subramani Vs The State
Madras High Court · (1993) CriLJ 1885
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304