High Courts24 Sept 1993Dismissed
Litelon Private Limited Vs Collector of Central Excise and Another
Madras High Court · (1994) 46 ECC 165
Central Excises and Salt Act, 1944 — Section 11A
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 13 of 41
High Courts24 Sept 1993
Hindustan Petroleum Corporation Limited Vs K.M. Yakub (died) and Others
Madras High Court · (1994) 1 MLJ 189
High Courts24 Sept 1993
State Vs Karuppayal
Madras High Court · (1994) 1 LW(Cri) 226
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(ia)(a)(m), 7
High Courts24 Sept 1993Allowed
P. Perumal and 28 others Vs State of Tamil Nadu and The Pallavan Transport Corporation Ltd.
Madras High Court · (1993) 09 MAD CK 0082
Constitution of India, 1950 — Article 14, 146(2), 163(1), 229, 229(2)
High Courts24 Sept 1993Dismissed
Dr. A. Seppan Vs The State of Tamil Nadu
Madras High Court · (1993) 09 MAD CK 0079
Constitution of India, 1950 — Article 14Madras City Police Act, 1888 — Section 41
High Courts24 Sept 1993Allowed
P. Perumal and Others Vs State of Tamil Nadu and The Pallavan Transport Corporation Ltd.
Madras High Court · (1993) 09 MAD CK 0072
Constitution of India, 1950 — Article 14, 146(2), 163(1), 21, 229High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 22, 22B
High Courts24 Sept 1993
R.S. Swami Rao and Others Vs T.K. Kumaraswamy and Another
Madras High Court · (1994) 2 LW 603 : (1994) 2 MLJ 200
Civil Procedure Code, 1908 (CPC) — Section 102Limitation Act, 1963 — Section 18
High Courts24 Sept 1993Dismissed
Ibrahim Ismail Vs Superintendent of Customs and Others
Madras High Court · (1994) 45 ECC 65
Constitution of India, 1950 — Article 14, 21, 22, 300ACustoms Act, 1962 — Section 111, 112, 113, 114, 115
High Courts24 Sept 1993
P. Jawahar Vs S.S. Pillai
Madras High Court · (1994) 81 CompCas 34 : (1994) 1 LW(Cri) 53
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Sept 1993
K.N. Gunalan represented by his power agent Parimelazhagan and Another Vs C. Santhalingam
Madras High Court · (1994) 1 MLJ 510
High Courts23 Sept 1993
Sri Nithyakalyani Textiles Ltd. Vs Asstt. Collr. of Cus., Tuticorin
Madras High Court · (1994) 70 ELT 547
Customs Act, 1962 — Section 25
High Courts23 Sept 1993
S.S. Chokkalingam Vs R.B.S. Mani and Others
Madras High Court · (1994) 1 LW 321 : (1994) 2 MLJ 78
Contract Act, 1872 — Section 29
High Courts23 Sept 1993
Standard Pencils Pvt. Ltd. Vs Collector of Central Excise
Madras High Court · (1993) 68 ELT 736
High Courts23 Sept 1993
G. Chandrasekaran Vs State of Tamil Nadu
Madras High Court · (1994) CriLJ 2259
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 107, 120B, 395, 397
High Courts23 Sept 1993
Dakshayani and another Vs P. Dhinesh Kumar Chordia 2. Sub Inspector of Police, Valathy Police Station, Valathy (Crime No. 164/93)
Madras High Court · (1993) LW(Cri) 651
Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 379
High Courts22 Sept 1993
Union of India (UOI) and Others Vs P. Manogaran, Secretary, Pondicherry Association and Others
Madras High Court · (1994) 1 LW 11 : (1994) 1 MLJ 358 : (1994) WritLR 1
Constitution of India, 1950 — Article 241
High Courts22 Sept 1993
V. Nagarajan (Dr.) Vs The Registrar, University of Madras and Another
Madras High Court · (1994) 1 MLJ 291
High Courts22 Sept 1993Allowed
Major K. Mathews Vs J. Raja Kalifulla
Madras High Court · (1993) 09 MAD CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts21 Sept 1993
Arulmigu Soundiamman Deity Koil Vs B. Gopal Raja
Madras High Court · (1994) 1 MLJ 288
High Courts21 Sept 1993
Sumitha Srinivasan Vs The Registrar, Anna University and Another
Madras High Court · (1993) 2 LW 625 : (1994) 1 MLJ 158