COURT ARCHIVE

Madras High Court judgments, 1992

641 judgments · page 32 of 33

High Courts09 Jan 1992

D. Veerasekaran Vs State of Tamil Nadu

Madras High Court · (1992) CriLJ 2168 : (1992) 1 MLJ 24

Advocates Act, 1961 — Section 16, 29, 30, 49Constitution of India, 1950 — Article 136, 14, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 437, 439, 482

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High Courts09 Jan 1992

M/s. Kamalakannan Match Works, Kovilpatti Vs The State of Tamilnadu

Madras High Court · (1992) 01 MAD CK 0001

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High Courts08 Jan 1992Dismissed

Jayamohana Vs Collector of Central Excise

Madras High Court · (1993) 41 ECC 207

Central Excises and Salt Act, 1944 — Section 35A, 35BConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 129, 35C, 35F, 35G

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High Courts08 Jan 1992

Commissioner of Income Tax Vs V. Ramakrishna Sons Ltd.

Madras High Court · (1993) 201 ITR 67

Income Tax Act, 1961 — Section 104, 104(2), 109, 109(1)

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High Courts08 Jan 1992

Common Wealth Insurance CO. (Now Known as New India Assurance Co. Ltd.) Vs D. Krishnaswamy and Others

Madras High Court · (1993) 1 ACC 371 : (1992) 2 LW 368

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 95(2)(d)

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High Courts08 Jan 1992Allowed

Thangavadivel Vs Government of Tamil Nadu by Secretary to Government, Public, FSG, Madras-9 and 2 Others

Madras High Court · (1992) 01 MAD CK 0011

Evidence Act, 1872 — Section 27

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High Courts07 Jan 1992

Hussainy Trust, (Madras Hussaini Yateemkhana, Thousand Lights, Madras) Vs Habibunnissa Begum

Madras High Court · (1992) 01 MAD CK 0064

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4

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High Courts07 Jan 1992Dismissed

Major K. Mathiews Vs State and Another

Madras High Court · (1992) 01 MAD CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109

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High Courts07 Jan 1992

Jubedabai and Another Vs Lakshmi Ammal and Others

Madras High Court · (1992) 1 MLJ 479

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98

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High Courts07 Jan 1992

The Tamil Nadu Electricity Board Retired Officials Association Vs The Tamil Nadu Electricity Board

Madras High Court · (1992) 1 MLJ 481

Constitution of India, 1950 — Article 14, 18

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High Courts07 Jan 1992

Sree Aravindh Steel (P.) Ltd. Vs Trichy Steel Rolling Mills Ltd. Trichy Steel Rolling Mills Ltd. Vs Sree Aravindh Steel (P.) Ltd.

Madras High Court · (1992) 73 CompCas 607 : (1998) 1 CompLJ 451 : (1992) 2 LW 313

Companies Act, 1956 — Section 193, 297, 300, 397, 398

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High Courts07 Jan 1992Allowed

Rasu Ranganathan and Another Vs Sankaragiri Swamigal

Madras High Court · (1992) 01 MAD CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 256

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High Courts06 Jan 1992

Thirumangalam Co. Operative Urban Bank Ltd. Vs Assistant Commissioner of Labour, Madurai and Another

Madras High Court · (1992) 2 LLJ 886

Tamil Nadu Shops and Establishments Act, 1947 — Section 41

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High Courts06 Jan 1992

Krishna Theatre Vs The Appellate Authority and Joint Commissioner I of Land Administration and Another

Madras High Court · (1992) 2 MLJ 32

Constitution of India, 1950 — Article 14Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 9, 9(1), 9(2), 9(i), 9A

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High Courts06 Jan 1992

P.D. Yudhistar Vs M/s. P. Mittulal Lalah and Sons and Others

Madras High Court · AIR 1993 Mad 36

Partnership Act, 1932 — Section 37, 48

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High Courts06 Jan 1992Dismissed

Irudayamary Vs Amirtharaj

Madras High Court · (1992) 01 MAD CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts06 Jan 1992

M. Reethammal and Another Vs State of Tamil Nadu and Others

Madras High Court · (1992) 1 MLJ 440

Constitution of India, 1950 — Article 30(1)Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 53

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High Courts03 Jan 1992

V. Thangappan Vs Tamilnadu Industrial Insurance Corpn.

Madras High Court · (1993) 1 ACC 352 : (1993) ACJ 1276 : (1993) 2 LLJ 483 : (1992) 2 LW 404

Employees State Insurance Act, 1948 — Section 2(B), 53Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 147

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High Courts03 Jan 1992

Kumarasami Pillai Vs Palani

Madras High Court · AIR 1992 Mad 318

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17

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High Courts03 Jan 1992Allowed

T. Meenakshi Vs Government of Tamil Nadu and Others

Madras High Court · (1992) 01 MAD CK 0014

National Security Act, 1980 — Section 3(3)

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