High Courts17 Nov 1992
United India Insurance Company Ltd., Division Office Vs Pravin Paul and Another
Madras High Court · (1993) 1 LW 68 : (1993) 2 MLJ 174
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 5 of 33
High Courts17 Nov 1992Dismissed
Sivananda Pipe Fittings Limited Vs Superintendent of Central Excise and Others
Madras High Court · (1994) 45 ECC 77 : (1994) ECR 146
Central Excises and Salt Act, 1944 — Section 11A, 11B, 35A, 35B, 40Constitution of India, 1950 — Article 14, 19Tamil Nadu General Sales Tax Act, 1959 — Section 16, 32, 34, 35E
High Courts17 Nov 1992
Commissioner of Wealth Tax Vs E.M. Gopalakrishna Kone Trust
Madras High Court · (1995) 212 ITR 173
High Courts16 Nov 1992
Rajammal (died) and Others Vs The Idol of Sri Thanthonneeswaraswami
Madras High Court · (1993) 1 MLJ 387
Madras City Tenants Protection Act, 1922 — Section 9
High Courts16 Nov 1992
Mangathayee alias Kannammal Vs Govindaraji Mudaliar and Another
Madras High Court · (1993) 1 MLJ 530
Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts13 Nov 1992
M.V. Balu Vs The Chairman, Tamilnadu Housing Board and Another
Madras High Court · (1993) 1 MLJ 532
High Courts13 Nov 1992
Rizwan International Vs Union of India
Madras High Court · (1993) 42 ECC 191 : (1993) 1 MLJ 561
Central Excise Rules, 1944 — Rule 8(1)Customs Act, 1962 — Section 11, 159, 25, 25(1)
High Courts13 Nov 1992
S. Abboy Naidu Vs R. Sundararajan and others
Madras High Court · (1994) CriLJ 641 : (1994) 2 RCR(Criminal) 325
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 306, 498A
High Courts13 Nov 1992
Rizwan International Vs Union of India and another
Madras High Court · AIR 1994 Mad 112 : (1994) 73 ELT 804
Central Excise Rules, 1944 — Rule 8(1)Constitution of India, 1950 — Article 14, 19(1), 226, 31(2)Customs Act, 1962 — Section 11, 159, 25
High Courts13 Nov 1992
Bhavunambal and Others Vs N. Selvam Ammal
Madras High Court · (1993) 1 MLJ 479
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)
High Courts13 Nov 1992
Vairavelu Mudaliar Vs A. Guruswami
Madras High Court · (1992) 11 MAD CK 0014
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 115, 96, 96(4)Constitution of India, 1950 — Article 227
High Courts12 Nov 1992
Senior Intelligence Officer, Directorate of Revenue, Intelligence, T. Nagar, Madras-17 Vs M.G. Ranganathan (Now lodged in Central Prison, Madras)
Madras High Court · (1993) LW(Cri) 261
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts11 Nov 1992Dismissed
Dharmapuri District Co-op. Sugar Mills Ltd. Vs P. Viswanathan and Others
Madras High Court · (1994) 2 LLJ 359
Industrial Disputes Act, 1947 — Section 33C(2)Payment of Wages Act, 1936 — Section 15
High Courts11 Nov 1992Allowed
Rainbow Colour Vs The Collector of Customs and Another
Madras High Court · (1993) 41 ECC 88
Customs Act, 1962 — Section 17, 18, 59, 59A, 61
High Courts11 Nov 1992
S.R.K. Murthy Vs State by the Vigilance Officer, Southern Railway, Madras
Madras High Court · (1994) 1 LW(Cri) 351
Railways Act, 1890 — Section 114(1)(a), 120(a)
High Courts11 Nov 1992Dismissed
The Superintending Engineer, (Coimbatore Nilgiri Division) P.W.D., Coimbatore and another Vs Durairaj
Madras High Court · (1992) 11 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 12, 5
High Courts10 Nov 1992Dismissed
G. Neduncheziyan Vs The State of Tamil Nadu, responded by the Secretary to Government, Department of Health and Family Welfare, Fort Incomplete TextSt.George, Madras-9. 2. The Director of Primary Health Center, Teynampet, Madras. 3. The District Health Office, Trichy.
Madras High Court · (1992) 11 MAD CK 0059
High Courts10 Nov 1992
Arumugham Vs The State
Madras High Court · (1994) CriLJ 520
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 302, 34, 364, 379
High Courts10 Nov 1992
Mariappan and another Vs State
Madras High Court · (1994) CriLJ 749
Penal Code, 1860 (IPC) — Section 290, 302, 313, 325, 34
High Courts09 Nov 1992
S. Narayana Pillai Vs The State of Tamil Nadu
Madras High Court · (1993) LW(Cri) 107
Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)