High Courts09 Nov 1992
Jayarama Naidu and Others Vs The State of Tamil Nadu and Another
Madras High Court · (1993) 1 MLJ 634
Land Acquisition Act, 1894 — Section 5A
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 6 of 33
High Courts09 Nov 1992
Gomu Vs State
Madras High Court · (1994) CriLJ 1272
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 30, 302, 304, 307
High Courts09 Nov 1992
Leo Francis Xaviour Vs The Principal, Karunya Institute of Technology, Coimbatore and another
Madras High Court · AIR 1993 Mad 233 : (1992) 2 LW 642
Constitution of India, 1950 — Article 14, 226Penal Code, 1860 (IPC) — Section 377, 504Secondary School Code — Rule 56.5
High Courts09 Nov 1992
S. Narayana Pillai Vs State of Tamil Nadu
Madras High Court · (1993) CriLJ 1303
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
High Courts09 Nov 1992Dismissed
Muthusamy Vs State by Inspector of Polices Palladam Police Station, Coimbatore District
Madras High Court · (1992) 11 MAD CK 0012
Penal Code, 1860 (IPC) — Section 302
High Courts06 Nov 1992Dismissed
J.R. Clement Regis, General Secretary, Tamil Nadu Unemployed Secondary Grade Teachers Association, Regn. No. 5/91, Melagaran, Nellai Kattabomman Dist. and three others Vs State of Tamil Nadu and others
Madras High Court · (1992) 11 MAD CK 0061
Constitution of India, 1950 — Article 10(1)(c), 14, 15(1), 15(3), 16
High Courts06 Nov 1992
G. Ponmani Vs The Life Insurance Corporation of India and another
Madras High Court · (1994) ACJ 211 : AIR 1993 Mad 343
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 39
High Courts06 Nov 1992
G. Ponmani Vs Life Insurance Corporation of India and Others
Madras High Court · (1995) 1 ACC 324
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 39
High Courts05 Nov 1992
M. Krishnappa Chetty and Another Vs P.E. Chandrasekaran @ Chandran
Madras High Court · (1993) 1 MLJ 18
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 148A, 148A(3)
High Courts05 Nov 1992
V.N. Govindarajan Vs The Govt. of India
Madras High Court · AIR 1993 Mad 87
Constitution of India, 1950 — Article 226
High Courts05 Nov 1992
Karuppiah and others Vs State
Madras High Court · (1993) CriLJ 1688
Criminal Procedure Code, 1973 (CrPC) — Section 147, 148, 149, 173, 302Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts05 Nov 1992Dismissed
Kerala Lakshmi Mills, Unit of the National Textile Corporation (Andhra Pradesh, Kamataka, Kerala and Mahe) Ltd. Vs Textool Company Ltd., Coimbatore and another
Madras High Court · (1992) 11 MAD CK 0011
Sales of Goods Act, 1930 — Section 61, 61(2), 61(2)(b)
High Courts05 Nov 1992Allowed
Saroja Sethu Vs State of Tamil Nadu
Madras High Court · (1992) 11 MAD CK 0010
Land Acquisition Act, 1894 — Section 10, 11, 12, 12(2), 16
High Courts04 Nov 1992
Aurelec Trust Vs Superintendent of Central Excise
Madras High Court · (1993) 63 ELT 57
Central Excises and Salt Act, 1944 — Section 35F
High Courts04 Nov 1992
K.C. Palanisamy and Company Vs Assistant Collector of Central Excise
Madras High Court · (1993) 42 ECC 316 : (1993) 63 ELT 55
Central Excises and Salt Act, 1944 — Section 11A
High Courts03 Nov 1992
Pattani Vs State
Madras High Court · (1993) CriLJ 1709
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts02 Nov 1992Dismissed
G. Srinivasan Vs The Customs, Central Excise and Gold Control Appellate Tribunal and Another
Madras High Court · (1993) 41 ECC 237
High Courts30 Oct 1992
M. Gnanam @ Gnanasekaran Vs T.R. Masilamani
Madras High Court · (1993) LW(Cri) 327
Press and Registration of Books Act, 1867 — Section 12
High Courts30 Oct 1992
Thyagarajan Vs State
Madras High Court · (1993) CriLJ 1933
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24, 31Penal Code, 1860 (IPC) — Section 302, 307