High Courts27 Oct 1992
Glaxy Agencies Vs The Food Corporation of India
Madras High Court · (1993) 2 LW 284 : (1993) 1 MLJ 403
Arbitration Act, 1940 — Section 20
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 7 of 33
High Courts27 Oct 1992
Advani Oerlikon Ltd. Vs Assistant Collector of Central Excise
Madras High Court · (1993) 42 ECC 219 : (1993) 63 ELT 427
Central Excise Rules, 1944 — Rule 3(1), 56A, 56G(2), 57, 57ACentral Excises and Salt Act, 1944 — Section 11A, 3, 37
High Courts26 Oct 1992
Nagarajan Vs State
Madras High Court · (1993) LW(Cri) 31
Penal Code, 1860 (IPC) — Section 302
High Courts26 Oct 1992Dismissed
M/s. Sita Decors Vs The State Consumer Disputes Redressal Commissioner and Leo Laboratory Services
Madras High Court · (1992) 10 MAD CK 0001
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 12, 12, 13, 13, 14
High Courts22 Oct 1992
S. Raja Vs State by S.I. of Police, (Crimes) Pollachi
Madras High Court · (1992) LW(Cri) 578
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409
High Courts20 Oct 1992
Gold Star Line Ltd. Vs Bafna Brothers herein represented by their Power of Attorney Agent and Others
Madras High Court · (1994) 1 LW 413 : (1993) 1 MLJ 609
Madras Port Trust Act, 1905 — Section 39(3), 42(7)
High Courts20 Oct 1992
C. Amarendran and Others Vs State Bank of India
Madras High Court · (1993) 2 MLJ 500
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
High Courts20 Oct 1992
S. Shanmugha Sundaram Vs The Collector of Kamarajar Dist. and others
Madras High Court · AIR 1993 Mad 258
Constitution of India, 1950 — Article 226Madras Local Boards Act, 1884 — Section 60Madras Municipalities Act, 1884 — Section 3(27)
High Courts20 Oct 1992Allowed
Somu alias Somasundaram Vs State by Inspector of Police, Thiruvotriyur P.S.
Madras High Court · (1992) 10 MAD CK 0008
Penal Code, 1860 (IPC) — Section 147, 148
High Courts20 Oct 1992
Dharmaraja Mudaliyar Vs Beemaraj and another
Madras High Court · (1992) 10 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, 47
High Courts16 Oct 1992
Ramasami Gounder Vs V.K. Palaniappa Chettiar and 2 others
Madras High Court · (1992) 10 MAD CK 0039
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 34 Rule 5, 115
High Courts16 Oct 1992
Chidambaram Pillai and Others Vs Muthammal and Others
Madras High Court · (1993) 1 LW 466 : (1993) 1 MLJ 535
Evidence Act, 1872 — Section 101
High Courts16 Oct 1992
Nazima Begum Vs Joint Secretary, Department of Revenue, Ministry of Finance, Govt. of India, New Delhi and another
Madras High Court · (1993) CriLJ 1336
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5, 8Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Oct 1992
Vijayan and others Vs The State
Madras High Court · (1993) CriLJ 2364
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 375, 376, 511
High Courts16 Oct 1992
Madras Fertilizers Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs Madras Fertilizers Ltd.
Madras High Court · (1994) 209 ITR 174
Income Tax Act, 1961 — Section 10(1), 10(2), 28, 33, 34Income Tax Rules, 1962 — Rule 19A
High Courts16 Oct 1992
Pe. Ramasamy Thevar Vs Perumal Thevar and Others
Madras High Court · (1993) 1 MLJ 423
Civil Procedure Code, 1908 (CPC) — Section 99
High Courts16 Oct 1992
V.V. Viswanathan Vs The Pallavan Transport Corporation Ltd. (Metro) and 7 others
Madras High Court · (1992) 10 MAD CK 0006
High Courts16 Oct 1992
S.A. Azizullah and Another Vs Sakthivelu and Others
Madras High Court · (1993) 1 LW 538 : (1993) 1 MLJ 234
Limitation Act, 1963 — Article 135
High Courts15 Oct 1992
Sumeet Machines P. Ltd. and 3 others Vs Sumeer Research and Holdings Ltd. Bombay-18
Madras High Court · (1993) LW(Cri) 40
Copyright Act, 1957 — Section 17
High Courts14 Oct 1992
R. Srinivasan Vs Government of Tamil Nadu and Others
Madras High Court · (1993) 1 MLJ 384