High Courts08 Oct 1993
M.V. Muthuramalingam Vs D. Narayanaswamy
Madras High Court · (1995) 83 CompCas 77
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 11 of 41
High Courts08 Oct 1993
Income Tax Officer Vs Rayala Corporation P. Ltd.
Madras High Court · (1994) 206 ITR 381
Criminal Procedure Code, 1973 (CrPC) — Section 378, 464Income Tax Act, 1961 — Section 200, 276BIncome Tax Rules, 1962 — Rule 30
High Courts08 Oct 1993Dismissed
S. Sundaram etc. Vs District Educational Officer, Cheyyar and Another etc.
Madras High Court · (1993) 10 MAD CK 0004
Constitution of India, 1950 — Article 30, 30(1)
High Courts07 Oct 1993
G. Rajendran Vs P.C. Ramalingam and Another
Madras High Court · (1994) 1 MLJ 306
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Oct 1993
K.M.A. Abdul Wahab Vs The Tahsildar and Others
Madras High Court · (1994) 2 MLJ 58
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21(2)(iv)
High Courts06 Oct 1993
Dukes Pharma Vs Government of India
Madras High Court · (1994) 46 ECC 286 : (1994) 69 ELT 433
Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 14, 19
High Courts06 Oct 1993
Sornam Asari Vs Thangasamy, Executive Officer, H.R. and C.E. Admn. Dept. Kottar and 2 others
Madras High Court · (1993) LW(Cri) 645
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts06 Oct 1993
K. Adaikkalam and 5 others Vs State
Madras High Court · (1993) LW(Cri) 650
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 482Penal Code, 1860 (IPC) — Section 143, 188
High Courts05 Oct 1993
Kathan Muthiriyar and Another Vs Gopal Rathinam and Another
Madras High Court · (1994) 1 MLJ 373
High Courts05 Oct 1993
Jawahar College Staff Association and Another Vs University of Madras and Others
Madras High Court · (1993) 2 LW 652 : (1994) 1 MLJ 376 : (1994) WritLR 84
Constitution of India, 1950 — Article 226Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 11, 14(b), 19(2), 2, 2(4)
High Courts05 Oct 1993
Union of India (UOI) Vs United Tractors and Another
Madras High Court · (1994) 1 MLJ 590
Railways Act, 1890 — Section 78B
High Courts05 Oct 1993
V. Suresh Kumar Vs C. Sreekrishnan
Madras High Court · (1995) 83 CompCas 103
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts05 Oct 1993
Govinda Padayachi Vs Uthandi Padayachi
Madras High Court · (1994) 1 MLJ 312
Limitation Act, 1963 — Section 18, 19(1)
High Courts05 Oct 1993
Perumal Muthuraja Vs Mookka Gounder and Another
Madras High Court · (1993) 2 MLJ 676
High Courts05 Oct 1993
Official Trustee, Madras Vs In the matter of lost will and Codicil of C.A. Naidu
Madras High Court · (1993) 10 MAD CK 0002
High Courts04 Oct 1993
S. Mohanakrishnan Vs State of Tamil Nadu and Others
Madras High Court · (1994) 1 MLJ 111
High Courts04 Oct 1993Dismissed
K. Rajasekar Vs The District Revenue Officer and Another
Madras High Court · (1993) 10 MAD CK 0047
Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6A(2), 6A(3)
High Courts04 Oct 1993
S.P. Damodaran Vs Ramaswamy Naidu
Madras High Court · (1995) 83 CompCas 123
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Oct 1993Allowed
The Oriental Hotels Limited, owning Taj Coromandel Hotel, No. 17, Nangambakkam High Road, Madras-34 Vs M/s Kashmir Handicrafts M/s Kashmir Handicrafts Vs The Oriental Hotels Limited, owning Taj Coromandel Hotel, No. 17, Nangambakkam High Road, Madras-34
Madras High Court · (1993) 10 MAD CK 0006
Partnership Act, 1932 — Section 1, 69, 69(2), 9(2)