High Courts25 Nov 1992
M. Devarajulu Vs Asst. Commissioner of Labour and Others
Madras High Court · (1995) 1 LLJ 348
Payment of Gratuity (Central) Rules, 1972 — Rule 10(1), 7Payment of Gratuity Act, 1972 — Section 15
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 4 of 33
High Courts25 Nov 1992Allowed
State of Tamil Nadu and 3 others Vs S.R.M. Subburamier, Secretary and Correspondent of Sourashtra Middle School, Nilakottai
Madras High Court · (1992) 11 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 30(1)
High Courts25 Nov 1992
K. Raju Vs M. Raju and Another
Madras High Court · (1993) 1 MLJ 518
Transfer of Property Act, 1882 — Section 107
High Courts24 Nov 1992
Ramalakshmi alias Ranjitham Vs Janaki and Others
Madras High Court · (1993) 1 MLJ 617
High Courts24 Nov 1992
Avudaithangammal Vs Petchimuthupandia Thevar (Died) and Others
Madras High Court · (1993) 2 LW 716 : (1993) 1 MLJ 439
High Courts24 Nov 1992
D. Nedunchezhian Vs The Government of Tamil Nadu
Madras High Court · (1993) LW(Cri) 366
Penal Code, 1860 (IPC) — Section 120B, 420
High Courts24 Nov 1992
Sanjeevi Vs State by Inspector of Police, B.1 North Beach Police Road, Madras-1
Madras High Court · (1993) LW(Cri) 76
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22
High Courts24 Nov 1992
Amsath Ansari Jawahar and Another Vs S. Sikkandar Batcha and Others
Madras High Court · (1993) 1 MLJ 370
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts24 Nov 1992Dismissed
M. Palanibaba Vs The Union of India and Thiru R. Venkataraman
Madras High Court · (1992) 11 MAD CK 0001
Constitution of India, 1950 — Article 14, 226, 48, 52, 53Government of India Act, 1935 — Section 7, 7(3), 85
High Courts20 Nov 1992
Koil Pillai Vs Territorial Command or Territorial Head Quarters, Salvation Army and other
Madras High Court · AIR 1994 Mad 27 : (1993) 1 LW 635 : (1993) 2 MLJ 117
Civil Procedure Code, 1908 (CPC) — Section 11, 9Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 62
High Courts20 Nov 1992
Koil Pillai Vs Territorial Commandor, Territorial Head Quarters, Salvation Army, Palayamkottai and Another
Madras High Court · (1993) 1 LW 635 : (1993) 2 MLJ 117
Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 62
High Courts20 Nov 1992
Y. Jayalakshmi Vs Income Tax Officer
Madras High Court · (1993) 202 ITR 369
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Nov 1992Allowed
Ramalingam Pillai (died) and 7 others Vs Murugesan and another
Madras High Court · (1992) 11 MAD CK 0013
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 12, 12(1)(f), 12(l)(f)
High Courts19 Nov 1992Dismissed
Lingam, B.C. (died) and 7 others Vs Mrs. Statesenko Larissa and 2 Others
Madras High Court · (1992) 11 MAD CK 0060
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 43 Rule 1, 10, 92
High Courts19 Nov 1992Dismissed
Ettiappa Mudaliar and Another Vs T. Subramanian
Madras High Court · (1994) 1 DMC 166 : (1993) 1 MLJ 333
Guardians and Wards Act, 1890 — Section 17, 25Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts19 Nov 1992
T.S. Ramaswamy Vs State of Tamil Nadu
Madras High Court · (1994) CriLJ 545 : (1994) 2 RCR(Criminal) 377
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
High Courts19 Nov 1992
Johnson Vs State
Madras High Court · (1993) LW(Cri) 77
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts18 Nov 1992
Mahendra Verman, Dinakaran and Reddy Vs State by Inspector of Police, Vaniyambadi Town P.S.
Madras High Court · (1993) LW(Cri) 85
Criminal Procedure Code, 1973 (CrPC) — Section 482Madras City Police Act, 1888 — Section 75
High Courts18 Nov 1992
Selvakkodi Vs State
Madras High Court · (1993) CriLJ 675
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324
High Courts17 Nov 1992
C.T. Abraham Vs J.R. James and another
Madras High Court · (1992) 11 MAD CK 0058
Civil Procedure Code, 1908 (CPC) — Section 151Passports Act, 1967 — Section 10(3), 10(3)(h)