High Courts28 Jan 1992
R.V. Chem Vs Union of India
Madras High Court · (1992) 59 ELT 24
Customs Act, 1962 — Section 107, 108
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 30 of 33
High Courts28 Jan 1992Dismissed
State Vs Umar Mohammed and Another
Madras High Court · (1992) LW(Cri) 205
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i), 2(ia), 7(i)
High Courts27 Jan 1992
M.B. Anbarasan Factory Vs Assistant Collector of C. Ex.
Madras High Court · (1992) 60 ELT 195
High Courts27 Jan 1992
Rathna Fire Works Factory Vs Superintendent of Central Excise
Madras High Court · (1992) 59 ELT 23
Central Excises and Salt Act, 1944 — Section 11A
High Courts27 Jan 1992
Pandyan Roadways Corporation Limited Vs Ranganathan represented by his father and guardian Somasundaram.....9 and The New India Assurance Company Ltd.
Madras High Court · (1992) 01 MAD CK 0056
High Courts27 Jan 1992
Commissioner of Income Tax Vs Kerala Lines Ltd.
Madras High Court · (1993) 201 ITR 106
Income Tax Act, 1961 — Section 172, 28, 30, 31, 32
High Courts27 Jan 1992
Employees State Insurance Corporation Vs Oxford University Press
Madras High Court · (1993) 1 LLJ 760 : (1992) 2 LW 485
Employees State Insurance Act, 1948 — Section 1(4), 1(5), 2(12), 43, 75
High Courts24 Jan 1992Allowed
State Vs Balakrishnan
Madras High Court · (1993) LW(Cri) 79
Prevention of Food Adulteration Act, 1954 — Section 16(iA), 7(i)
High Courts24 Jan 1992
State by Food Inspector, Paramakudi Vs Balakrishnan
Madras High Court · (1993) LW(Cri) 79
Prevention of Food Adulteration (Amendment) Act, 1964 — Section 16(iA)(i), 7(1)
High Courts24 Jan 1992
Perumal Pillai and 2 Others Vs M. Sivakami and Amuda
Madras High Court · (1992) 01 MAD CK 0015
Penal Code, 1860 (IPC) — Section 494, 498A
High Courts24 Jan 1992Dismissed
Eswaramoorthy Vs State by Inspector of Police, Dowry Prohibition Cell, Nagercoil and 2 Others
Madras High Court · (1992) LW(Cri) 233
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)
High Courts23 Jan 1992Dismissed
State Vs Jegannathan
Madras High Court · (1992) 01 MAD CK 0050
Prevention of Food Adulteration Act, 1954 — Section 2(ix)(d)
High Courts22 Jan 1992
G. Raniammal Vs Commissioner, Corporation of Madras and another
Madras High Court · (1993) 2 LLJ 132 : (1992) 2 LW 248
Constitution of India, 1950 — Article 14
High Courts22 Jan 1992Dismissed
Mohammed Raffi and Others Vs State by the Inspector of Police, Tambaram P.S.
Madras High Court · (1992) LW(Cri) 353
Cinematograph Act, 1952 — Section 5A, 7(1)(b), 7(1)(i)Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 482Penal Code, 1860 (IPC) — Section 292, 294(A), 79
High Courts22 Jan 1992Dismissed
Venkataswami Motor Service Vs C.K. Chinnaswamy and Others
Madras High Court · (1993) ACJ 1 : (1992) 1 LW 670
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 147, 217, 41
High Courts22 Jan 1992
Philip Jeyasingh Vs The Joint Registrar of Co-operative Societies and Others
Madras High Court · (1992) 1 LW 216 : (1992) 2 MLJ 309
Constitution of India, 1950 — Article 14Limitation Act, 1963 — Section 13
High Courts21 Jan 1992
P. Madhavan Vs Binny Limited
Madras High Court · (1992) 2 MLJ 1
Factories Act, 1948 — Section 49
High Courts21 Jan 1992Dismissed
Bommisetti Vasundhara Vs Pachipulusu Subrahmanyam and others
Madras High Court · (1992) 1 LW 114
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 4, 139Contract Act, 1872 — Section 201, 202, 202, 203, 204Evidence Act, 1872 — Section 85
High Courts21 Jan 1992
Industrial Rubber Products Vs Commissioner of Income Tax and another
Madras High Court · (1992) 102 CTR 137 : (1992) 194 ITR 141 : (1993) 1 LW 640
Income Tax Act, 1961 — Section 139, 139(10), 139(3), 263, 264
High Courts21 Jan 1992
Sampath, and others Vs State
Madras High Court · (1993) CriLJ 2468
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 149, 300, 302