High Courts21 Jan 1992
P.V. Bakthavatchalam Vs Govt. of India and others
Madras High Court · (1992) CriLJ 2696
Constitution of India, 1950 — Article 22Criminal Law (Amendment) Act, 1932 — Section 7National Security Act, 1980 — Section 3
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 31 of 33
High Courts21 Jan 1992
K. Appa Rao (Decd.) and others Vs State Bank of Hyderabad
Madras High Court · (1996) 85 CompCas 776 : (1992) 1 LW 482 : (1992) 2 MLJ 15
High Courts21 Jan 1992
R.N. Bajaj Vs K. Govindan, Income Tax Officer
Madras High Court · (1993) CriLJ 2317 : (1992) 198 ITR 447
Income Tax Act, 1961 — Section 132, 136, 143(3), 148, 271(1)
High Courts20 Jan 1992
A. Shanmugha Mudaliar and Others Vs P.V. Rajagopal (died) and Others
Madras High Court · (1992) 2 LW 377 : (1992) 2 MLJ 416
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70
High Courts20 Jan 1992
S.A.R. Somasundaram Vs Assistant Commissioner of Income Tax
Madras High Court · (1992) 197 ITR 26
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 482Income Tax Act, 1961 — Section 276(C), 277Penal Code, 1860 (IPC) — Section 193, 196, 420, 511
High Courts14 Jan 1992
S.P. Nagarathinam Vs Sub-divisional Magistrates and Sub-collector, Thanjavur and others
Madras High Court · (1993) CriLJ 1285
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts14 Jan 1992
V.M. Dakshinamoorthy Mudaliar Vs Tax Recovery Officer and others
Madras High Court · (1993) 202 ITR 946
Income Tax Act, 1961 — Section 199, 220, 230A
High Courts13 Jan 1992
V. Balachandran Vs Union of India and another
Madras High Court · (1993) 76 CompCas 67 : (1992) 1 LW 396
Companies Act, 1956 — Section 10A, 10E, 10E(2), 10F, 141Company Law Board Members (Qualifications and Experience) Rules, 1989 — Rule 10, 3, 4, 4(1), 4(3)Constitution of India, 1950 — Article 13(2), 14, 226
High Courts13 Jan 1992
Mrs. Kundanbai Vs Mr. Parameswaran
Madras High Court · AIR 1992 Mad 309
Presidency Towns Insolvency Act, 1909 — Section 12, 13, 9
High Courts13 Jan 1992
V. Maruthamuthu Vs Cegat
Madras High Court · (1993) 42 ECC 315 : (1992) 60 ELT 208
High Courts10 Jan 1992
Abdullah Glue Company Vs Government of Tamil Nadu and Another
Madras High Court · (1992) 1 LW 180 : (1992) 2 MLJ 358
Constitution of India, 1950 — Article 226
High Courts10 Jan 1992
N.R. Abdul Azeez and Others Vs E. Sundaresa Chettiar and Another
Madras High Court · (1992) 2 LW 296 : (1992) 1 MLJ 535
Civil Procedure Code, 1908 (CPC) — Section 30
High Courts10 Jan 1992
Selvarajan and 2 others Vs Ganesa Naicker and another
Madras High Court · (1992) 01 MAD CK 0052
Benami Transactions (Prohibition) Act, 1988 — Section 4(3), 4(3)(a)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts10 Jan 1992
Baliah Nadar and Another Vs Rayappan and Others
Madras High Court · (1993) 1 MLJ 60
High Courts10 Jan 1992
Winfred Dhanraj Samuel Vs Betsy Ratnakumari
Madras High Court · (1992) 2 DMC 219 : (1992) 1 LW 126 : (1992) 2 MLJ 106
Divorce Act, 1869 — Section 36, 37
High Courts10 Jan 1992
Indian Oil Corporation Ltd. Vs Damayanthi Devi
Madras High Court · (1993) 203 ITR 195 : (1992) 2 MLJ 373
Estate Duty Act, 1953 — Section 73
High Courts10 Jan 1992
Kadarkarai Reddiar Vs Arumugam Nadar
Madras High Court · AIR 1992 Mad 346 : (1992) 2 LW 307
Negotiable Instruments Act, 1881 (NI) — Section 20, 9
High Courts10 Jan 1992
N.R. Abdul Azeez and others Vs E. Sundaresa Chettiar and others
Madras High Court · AIR 1993 Mad 169 : (1992) 2 LW 296 : (1992) 1 MLJ 535
Civil Procedure Code, 1908 (CPC) — Section 30Waqf Act, 1954 — Section 3(1)
High Courts10 Jan 1992
United India Insurance Company Limited Vs G.M. Electrical Works
Madras High Court · (1993) 41 ECC 294
Evidence Act, 1872 — Section 114
High Courts09 Jan 1992
Gnanambal Vs Perumal Pillai and Another
Madras High Court · (1992) 2 MLJ 60
Civil Procedure Code, 1908 (CPC) — Section 153