High Courts14 Oct 1992Dismissed
Sri Vijay Siddha Products Vs The Collector of Central Excise and Another
Madras High Court · (1993) 42 ECC 234
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 8 of 33
High Courts14 Oct 1992
Sri-la-Sri Sivasubramanyananda Swami Vs Sri-la-Sri Arunachalasamy Chidambaram and Another
Madras High Court · (1993) 1 MLJ 274
Constitution of India, 1950 — Article 226
High Courts14 Oct 1992
Ponds (India) Ltd. Vs Collector of Central Excise
Madras High Court · (1993) 42 ECC 291 : (1993) 63 ELT 3 : (1993) 1 MLJ 355
Central Excise Rules, 1944 — Rule 56A, 57A, 57C, 57D(2), 57FCentral Excises and Salt Act, 1944 — Section 2, 3, 35G(1), 35G(3), 4
High Courts14 Oct 1992
N.S. Paramanandan Vs K. Raju and another
Madras High Court · (1992) 10 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Evidence Act, 1872 — Section 68, 69, 90Succession Act, 1925 — Section 232, 276, 281, 303, 57(b)
High Courts13 Oct 1992
V. Tamil Selvan Vs The State of Tamil Nadu and Others
Madras High Court · (1993) 1 MLJ 26
High Courts13 Oct 1992
Sham Sundar Vs State by S.I. NIB, C.B., C.I.D.
Madras High Court · (1993) LW(Cri) 251
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 8(c)
High Courts13 Oct 1992Dismissed
S. Kishore Kumar and Another Vs The Assistant Collector of Customs and Others
Madras High Court · (1993) 41 ECC 42
High Courts13 Oct 1992
Nesamony Transport Corporation Ltd. Vs John Bright, represented by Guardian and Father A. Ramasamy and Another
Madras High Court · (1993) 1 MLJ 365
Constitution of India, 1950 — Article 227
High Courts13 Oct 1992
K.S. Mohan Vs Sandhya Mohan
Madras High Court · AIR 1993 Mad 59
Evidence Act, 1872 — Section 63Hindu Marriage (Amendment) Act, 1956 — Section 10Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts13 Oct 1992
S.P.A.M. Krishnan Chettiar and Son Vs Income Tax Settlement Commission and another
Madras High Court · (1993) 113 CTR 343 : (1993) 202 ITR 81 : (1993) 1 LW 85
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 245(C)
High Courts13 Oct 1992
Commissioner of Wealth-tax Vs V.S. Meenakshi Achi
Madras High Court · (1994) 205 ITR 260 : (1994) 1 LW 574
Income Tax Act, 1961 — Section 292BWealth Tax Act, 1957 — Section 16(3), 17, 27(3), 42C
High Courts12 Oct 1992
D. Jayamohana Vs Collector of Central Excise and Another
Madras High Court · (1993) 44 ECC 94
Constitution of India, 1950 — Article 226
High Courts03 Oct 1992
Indian Institute of Human Resources Development Vs National Institute of Human Resources Development
Madras High Court · (1992) 1 LW 493 : (1992) 2 MLJ 168
Civil Procedure Code, 1908 (CPC) — Section 151, 4Constitution of India, 1950 — Article 19, 221, 225, 268, 30Contract Act, 1872 — Section 23
High Courts01 Oct 1992Dismissed
R. Parthasarathy (Died) and 8 others Vs Arumugha Padayachi
Madras High Court · (1992) 10 MAD CK 0040
Transfer of Property Act, 1882 — Section 106
High Courts01 Oct 1992
All India Lawyers' Union Vs Union of India and 2 others
Madras High Court · (1992) 10 MAD CK 0035
Administrative Tribunals Act, 1985 — Section 19, 22Constitution of India, 1950 — Article 142, 225, 226, 309, 31(1)General Clauses Act, 1897 — Section 3(42)
High Courts01 Oct 1992
Managing Director, Thanthai Periyar Transport Corporation Ltd. Vs Sellamuthu and Others
Madras High Court · (1994) ACJ 118
High Courts01 Oct 1992
The Managing Director, T.P.T. Corporation Ltd. Vs Sellamuthu and Others
Madras High Court · (1994) 1 ACC 593
High Courts01 Oct 1992
The Managing Director, Thanthai Periyar Transport Corporation Ltd. Vs Sellamuthu and Others
Madras High Court · (1993) 1 MLJ 587
High Courts01 Oct 1992
P.M. Palaniandi Pillai (died) and Others Vs The Union of India (UOI)
Madras High Court · (1993) 2 MLJ 653
Constitution of India, 1950 — Article 309
High Courts29 Sept 1992
Pothu Raji Vs The District Magistrate and Collector of Dharmapuri and The Commissioner and Secretary to the Govt. of T. Nadu (Home) etc.
Madras High Court · (1993) LW(Cri) 344
Constitution of India, 1950 — Article 226