COURT ARCHIVE

Madras High Court judgments, 1992

641 judgments · page 9 of 33

High Courts29 Sept 1992Allowed

P. Rajadurai Vs Joint Secretary, Ministry of Finance, Department of Revenue and Another

Madras High Court · (1993) 41 ECC 44

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 34

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High Courts29 Sept 1992

Mary Juliet Rani Vs S. Selvaraj and Another

Madras High Court · AIR 1993 Mad 33

Divorce Act, 1869 — Section 17

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High Courts29 Sept 1992

S. Prasanna Vs The Senior Divisional Manager, Life Insurance Corporation of India

Madras High Court · AIR 1993 Mad 150

Constitution of India, 1950 — Article 14, 19(1), 226, 300Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 16, 19, 20, 8Life Insurance Corporation (Agents) Rules, 1972 — Rule 16, 16(1), 19(1), 8(2)

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High Courts29 Sept 1992

Anthony and others Vs The State

Madras High Court · (1993) CriLJ 1828

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 109, 120B, 147, 148

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High Courts29 Sept 1992

Ramdoss and others Vs State of Tamil Nadu and another

Madras High Court · (1993) CriLJ 2147

Constitution of India, 1950 — Article 116, 15, 19, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 120A, 120B, 124A, 153A, 505

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High Courts29 Sept 1992

Sarasu @ Shenjuvalli Vs The Commissioner of Police and another

Madras High Court · (1993) LW(Cri) 102

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts25 Sept 1992

Chekka Ramaniah and Another Vs S. Mariappan and Another

Madras High Court · (1993) 1 MLJ 406

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)

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High Courts24 Sept 1992

Periyasamy Vs Inspector, Vigilance and Anti-corruption Department, Tiruchirappalli

Madras High Court · (1994) CriLJ 753

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161

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High Courts24 Sept 1992

Aathirai Vs The Deputy Superintendent of Police, Central Bureau of Investigation, Malligai, Madras and 2 Others

Madras High Court · (1993) LW(Cri) 266

Penal Code, 1860 (IPC) — Section 326

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High Courts23 Sept 1992

State of Tamil Nadu Vs N. Ramu Bros. (Electricals)

Madras High Court · (1992) 09 MAD CK 0069

Central Sales Tax Act, 1956 — Section 3, 5(2), 6(2)Tamil Nadu General Sales Tax Act, 1959 — Section 16(1)

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High Courts23 Sept 1992

Ravi alias Ganeshalingam Vs State of Tamil Nadu and another

Madras High Court · (1993) CriLJ 2326 : (1993) 41 ECC 305

Constitution of India, 1950 — Article 21, 22, 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21National Security Act, 1980 — Section 8

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High Courts23 Sept 1992Dismissed