COURT ARCHIVE

Madras High Court judgments, 1993

809 judgments · page 10 of 41

High Courts15 Oct 1993

Muthukrishnan Vs Sakthi Shanmugavel

Madras High Court · (1994) 1 MLJ 197

High Courts15 Oct 1993

M.G. Shivaraj Vs Inspector of Police, Thuraipakkam Police Station

Madras High Court · (1994) CriLJ 1770

Constitution of India, 1950 — Article 226, 97

High Courts15 Oct 1993Dismissed

Jayaraman Vs P.A.C. Pattabiraman

Madras High Court · (1994) 1 LW(Cri) 225

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts15 Oct 1993Dismissed

Administrator General of Tamil Nadu Vs In the estate of T. Venkatasubramaniam

Madras High Court · (1993) 10 MAD CK 0005

High Courts14 Oct 1993

R. Ramalingam and Another Vs The Superintending Engineer, Highways and Rural Works Department and Others

Madras High Court · (1994) 2 MLJ 366 : (1994) WritLR 671

Constitution of India, 1950 — Article 14

High Courts13 Oct 1993

Collector of Customs, Madras Vs Madras Electro Castings P. Ltd.

Madras High Court · (1994) 45 ECC 99 : (1994) 71 ELT 646

Cegat (Procedure) Rules, 1982 — Rule 41Customs Act, 1962 — Section 128B, 129A, 129E

High Courts13 Oct 1993

The Collector of Customs Vs Madras Electric Castings P. Ltd.

Madras High Court · (1994) 1 MLJ 664

Customs Act, 1962 — Section 111(m)

High Courts13 Oct 1993Allowed

M.S. Meiyappan Vs The Special Commissioner and Commissioner for Land Revenue and The Competent Authority, Urban Land Ceiling

Madras High Court · (1993) 10 MAD CK 0014

Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10, 11, 34, 7(1), 9Tamil Nadu Urban Land (Ceiling and Regulation) Rules, 1978 — Rule 3A

High Courts13 Oct 1993

Subramaniam @ Valmanickam Vs The State of Tamil Nadu, etc. and another

Madras High Court · (1993) LW(Cri) 603

Explosive Substances Act, 1908 — Section 5Penal Code, 1860 (IPC) — Section 120B

High Courts12 Oct 1993Allowed

Smt. Kasthuri Radhakrishnan and Others Vs A. Radhakrishan and Others

Madras High Court · (1996) 1 CTC 55 : (1995) 2 LW 880

Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 40Transfer of Property Act, 1882 — Section 54

High Courts12 Oct 1993

A.Y. Prabhakar Vs Naresh Kumar N. Shah

Madras High Court · (1995) 83 CompCas 191

Criminal Procedure Code, 1973 (CrPC) — Section 29(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts11 Oct 1993

N. Purushothama Reddy Vs The Revenue Divisional Officer

Madras High Court · (1994) 1 MLJ 95

High Courts11 Oct 1993

Ch. Hanumantha Ready and Smt. Rohini Reddy Vs Bank of Baroda

Madras High Court · (1993) 10 MAD CK 0052

Evidence Act, 1872 — Section 34

High Courts11 Oct 1993Dismissed

D. Peter Francis Vs The Government of Tamilnadu and Others

Madras High Court · (1993) 10 MAD CK 0048

Annamalai University Act, 1928 — Section 2(8), 23, 28, 3, 31Constitution of India, 1950 — Article 12, 14, 15, 15(4)Tamil Nadu Educational Institutions (Prohibition of Capitation Fee) Act, 1992 — Section 12, 3, 4

High Courts11 Oct 1993

K. Kumar Vs Bapsons Foot Wear

Madras High Court · (1995) 83 CompCas 172

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts11 Oct 1993

M.S.P. Rajesh Vs M.S.P. Raja and Others

Madras High Court · (1994) 1 MLJ 216

High Courts08 Oct 1993

Kalyaniammal Vs Krishnasamy Gounder and 2 others

Madras High Court · (1993) LW(Cri) 648

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts08 Oct 1993Allowed

State Vs Santhanamariappan

Madras High Court · (1994) 1 LW(Cri) 71

Prevention of Food Adulteration Act, 1954 — Section 11, 16(d), 2(ia)(a), 7(1)

High Courts08 Oct 1993

Tata Tea Ltd. Vs Collector of Customs, Madras

Madras High Court · (1994) 69 ELT 219

Customs Act, 1962 — Section 25

High Courts08 Oct 1993

P. Mohamed Vs State of Tamil Nadu

Madras High Court · (1994) 209 ITR 707

Income Tax Act, 1955 — Section 2(2)Income Tax Act, 1961 — Section 2(1)