High Courts01 Oct 1993
Soundara Valli Vs Thimmayya
Madras High Court · (1993) 10 MAD CK 0051
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1)
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 12 of 41
High Courts01 Oct 1993Allowed
Florence Kala and 2 Others Vs Bennet
Madras High Court · (1994) 1 LW(Cri) 232
Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 325
High Courts01 Oct 1993
Rajangam Vs Sultan Abdul Khader
Madras High Court · (1994) 1 LW 405 : (1994) 1 MLJ 191
High Courts01 Oct 1993
K. Vedantham Vs State and another
Madras High Court · (1994) CriLJ 1882
Criminal Procedure Code, 1973 (CrPC) — Section 482TAMIL NADU PROHIBITION OF CHARGING EXORBITANT INTEREST ACT, 2003 — Section 4
High Courts01 Oct 1993
State Vs R. Rajasekaran
Madras High Court · (1994) 1 LW(Cri) 63
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(1a)(a)(j), 7(1)
High Courts01 Oct 1993
M. Sheriff Vs Kathija Beevi and another
Madras High Court · (1993) 10 MAD CK 0001
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c), 10(3)(e)
High Courts30 Sept 1993
A. Sahadevan Pillai and Others Vs T. Vasanthakumari and Another
Madras High Court · (1994) 1 LW 303 : (1994) 1 MLJ 60
High Courts29 Sept 1993
Arumugha Pillai Vs Vadivel Pillai
Madras High Court · (1994) 1 MLJ 474
Stamp Act, 1899 — Section 35, 36
High Courts29 Sept 1993
Karuppan Chettiar Vs Karuppiah and Others
Madras High Court · (1994) 1 MLJ 355
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
High Courts29 Sept 1993
K. Ponnambalam Vs Subdra Devi
Madras High Court · (1994) 1 MLJ 309
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 29
High Courts29 Sept 1993
N. Ajimeer Khan Vs District Collector and The District Magistrate, Ramanathapuram and another
Madras High Court · (1995) 1 ALT(Cri) 144 : (1994) CriLJ 2670
National Security Act, 1980 — Section 14A, 3
High Courts29 Sept 1993
Ponmani Vs Life Insurance Corporation of India and another
Madras High Court · (1994) 79 CompCas 846
Constitution of India, 1950 — Article 226
High Courts29 Sept 1993Allowed
Intelligence Officer, Narcotic Control Bureau, South Zone, Madras-17 Vs C. Govindasamy, T. Packiaraja and L. Jayakumar
Madras High Court · (1994) 1 LW(Cri) 65
Criminal Procedure Code, 1973 (CrPC) — Section 4, 439, 482
High Courts28 Sept 1993
Mrs. T. Saravana Vs The Executive Engineer, Mogappair Division, Tamil Nadu Housing Board and Others
Madras High Court · (1994) 1 LW 343 : (1994) 2 MLJ 132 : (1994) WritLR 207
Tamil Nadu Town and Country Planning Act, 1971 — Section 9A
High Courts28 Sept 1993
Danasekaran @ Olli Dhanasu Desamuthu @ Desappan Vs State
Madras High Court · (1993) LW(Cri) 596
Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 336
High Courts27 Sept 1993
State Bank of India Vs Akilandam and Others
Madras High Court · (1994) 1 LW 408 : (1993) 2 MLJ 644
Limitation Act, 1963 — Section 5
High Courts27 Sept 1993
Smt. R. Manoranjitham Vs The Joint Secretary to Government, Public SC Dept. Madras-9. and others
Madras High Court · (1993) LW(Cri) 559
Foreigners Act, 1946 — Section 3
High Courts27 Sept 1993
R. Thangarajan Vs R. Balasubramanian and 3 others
Madras High Court · (1993) 09 MAD CK 0002
Succession Act, 1925 — Section 263, 276, 280, 281