High Courts25 Dec 1993
Antonysami Vs Arulanandam Pillai and another
Madras High Court · (1993) 12 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 34 Rule 1, Order 43 Rule 1(1), Order 43 Rule 1(i), Order 43 Rule 1(i)
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 1 of 41
High Courts24 Dec 1993
Parry and Co. Ltd. Vs Dy. Commissioner of Labour (Appeals), D.M.S. Compound and Another
Madras High Court · (1994) 1 MLJ 500
Industrial Disputes Act, 1947 — Section 10, 33
High Courts24 Dec 1993
T. Anandan Vs Noorjahan
Madras High Court · (1994) 1 MLJ 657
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(3)(a)(iii)
High Courts24 Dec 1993
G. Lakshmi Vs S. Murali
Madras High Court · (1994) 1 LW 230 : (1994) 1 MLJ 421
Civil Procedure Code, 1908 (CPC) — Section 151, 24Hindu Marriage Act, 1955 — Section 21B
High Courts24 Dec 1993Dismissed
Mgt. of Pandiyan Roadways Corporation Vs P.O., Labour Court and Others
Madras High Court · (1995) 1 LLJ 328
Industrial Disputes Act, 1947 — Section 12(3), 18, 18(3), 2, 33C(2)
High Courts23 Dec 1993
V. Srinivasa Chettiar and Others Vs G. Selvanambi and Others
Madras High Court · (1994) 1 LW 226 : (1994) 1 MPLJ 550
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63(a)
High Courts23 Dec 1993
First Leasing Company of India Ltd. and others Vs Additional Registrar of Companies
Madras High Court · (1997) 89 CompCas 635
Companies Act, 1956 — Section 16(1), 2(31), 2(4), 209A, 269ACriminal Procedure Code, 1973 (CrPC) — Section 469
High Courts22 Dec 1993
Nafeese Nachiar (died) and 4 others Vs Umma Habeeba Nachiar and 14 others
Madras High Court · (1993) 12 MAD CK 0061
Civil Procedure Code, 1908 (CPC) — Section 66Income Tax Act, 1961 — Section 281ATrusts Act, 1882 — Section 82, 90
High Courts22 Dec 1993
Rajendra Enterprises Vs Union of India
Madras High Court · (1997) 57 ECC 151 : (1994) 71 ELT 22
Customs Act, 1962 — Section 142
High Courts22 Dec 1993
Majestic Match Works Vs C.E.G.A.T., Madras
Madras High Court · (1994) 70 ELT 529
Central Excise Rules, 1944 — Rule 226, 9(2)Central Excises and Salt Act, 1944 — Section 11A
High Courts22 Dec 1993
K. Mahaboob Jan Vs Dayakaran
Madras High Court · (1995) 83 CompCas 369
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Dec 1993
Sri-la-Sri Shanmuga Desiga Gnanasambanda Pandarasannadhi Avargal and hereditary trustee of Rajan Kattalai attached to Thiyagarajaswami Devasthanam Vs The State of Madras and Others
Madras High Court · (1994) 1 LW 245 : (1994) 2 MLJ 313
Civil Procedure Code, 1908 (CPC) — Section 153Industrial Disputes Act, 1947 — Section 18
High Courts22 Dec 1993
A. Sankaran and another Vs S.K. Balasundaram and another
Madras High Court · (1993) 12 MAD CK 0001
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(3), 10(3)(a), 10(3)(a)(iii), 10(3)(c)
High Courts21 Dec 1993
B. Thangammal Vs Commissioner of Income Tax
Madras High Court · (1995) 215 ITR 261
Income Tax Act, 1961 — Section 139, 139(2), 148, 271(4A), 273A
High Courts21 Dec 1993
Antonysami Vs Arulanandam Pillai and Another
Madras High Court · (1994) 1 MLJ 570
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34
High Courts21 Dec 1993
Sri Sainath and Co. Vs Union of India (UOI) and Others
Madras High Court · (1994) 45 ECC 169
Customs Act, 1962 — Section 17, 25, 47
High Courts21 Dec 1993
Tamil Nadu Chromates Ltd. Vs Union of India
Madras High Court · (1994) 70 ELT 512
Central Excise Rules, 1944 — Rule 9Central Excises and Salt Act, 1944 — Section 11D
High Courts21 Dec 1993
Chemical Consultants and Engineers Pvt. Ltd. Vs Central Board of Direct Taxes
Madras High Court · (1994) 207 ITR 1003
Income Tax Act, 1961 — Section 80MM
High Courts21 Dec 1993
Usha Rani Vs The District Magistrate and Collector and another
Madras High Court · (1994) CriLJ 2209 : (1994) 1 LW(Cri) 90 : (1994) 3 RCR(Criminal) 141
Constitution of India, 1950 — Article 136, 19, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 109, 161Official Secrets Act, 1923 — Section 3
High Courts21 Dec 1993
Silver Cloud Tea Factory and another Vs Union of India and another
Madras High Court · AIR 1994 Mad 283
Constitution of India, 1950 — Article 14, 19, 245, 301, 302Essential Commodities Act, 1955 — Section 3Tea (Marketing Control) Order, 1984 — Section 17