COURT ARCHIVE

Madras High Court judgments, 1993

809 judgments · page 3 of 41

High Courts15 Dec 1993

Meera Nireshwalia Vs Sukumar Nireshwalia

Madras High Court · AIR 1994 Mad 168 : (1994) 2 DMC 562 : (1994) 1 LW 612 : (1994) 1 MLJ 242

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 488Hindu Adoptions and Maintenance Act, 1956 — Section 18(2), 19(1), 23, 9(1)

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High Courts14 Dec 1993

Leather and Leather Goods Democratic Labour Union Vs First Additional Registrar of Trade Union I (Deputy Commissioner of Labour, Madras)

Madras High Court · (1993) 12 MAD CK 0082

Trade Unions Act, 1926 — Section 10, 28, 6, 9

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High Courts14 Dec 1993Allowed

R. Manickathammal Vs Union of India (UOI) and Others

Madras High Court · (1994) 45 ECC 71

Central Excises and Salt Act, 1944 — Section 11A

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High Courts14 Dec 1993

Dhana Singh Vs Mrs. Stella and Another

Madras High Court · (1994) 1 MLJ 253

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127

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High Courts14 Dec 1993

P. Shanmugaiah Vs V. Balamani

Madras High Court · (1994) 2 MLJ 41

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High Courts14 Dec 1993

A. Loganathan and others Vs A. Loganathan and others

Madras High Court · (1995) 214 ITR 202

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(1), 110, 4, 66

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High Courts14 Dec 1993

M.Y. Maharishi Vs Tagore Financiers

Madras High Court · (1995) 83 CompCas 444 : (1994) 1 LW(Cri) 51

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts13 Dec 1993

Golden Leathers Vs Deputy Commercial Tax Officer

Madras High Court · (1993) 12 MAD CK 0080

Tamil Nadu General Sales Tax Act, 1959 — Section 2

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High Courts13 Dec 1993

SIVANANDIIA STEELS LTD. Vs CENTRAL BOARD OF DIRECT TAXES and Others

Madras High Court · (1999) 151 CTR 569

Income Tax Act, 1961 — Section 234A, 234B

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High Courts13 Dec 1993

Sivanandha Steels Ltd Vs Central Board of Direct Taxes and ors

Madras High Court · (1999) 151 CTR 569

Income Tax Act, 1961 — Section 119, 119(1), 119(2), 220(2A), 234AWealth Tax Act, 1957 — Section 10(2), 17B

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High Courts13 Dec 1993

B.S. Hallan Vs Shasi B. Menon

Madras High Court · (1995) 83 CompCas 349

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts13 Dec 1993

Anand Loganathan Vs Dharambir Nanda

Madras High Court · (1995) 83 CompCas 354

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts13 Dec 1993

Perumal Pillai and Another Vs The Union of India (UOI), The Union Territory of Pondicherry and Others

Madras High Court · (1994) 1 MLJ 428

Land Acquisition Act, 1894 — Section 4(1), 5A, 6

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High Courts10 Dec 1993

Ruby Leather Exports Vs K. Venu R. Ramakrishnan Vs B. Logaraj Vasumathi Mills (Private) Ltd. Vs Eastern Cotton Traders R. Balasubramanian and others Vs A. V. Arumuga Perumal

Madras High Court · (1995) 82 CompCas 776 : (1994) 1 LW(Cri) 34

Criminal Procedure Code, 1973 (CrPC) — Section 2, 219Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 7, 9

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High Courts10 Dec 1993

State Trading Corporation of India Limited Vs Tirumala Tirupathi Devasthanam and Others

Madras High Court · (1994) 46 ECC 44

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High Courts10 Dec 1993

Poovan and another Vs State

Madras High Court · (1994) CriLJ 3050

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 325, 34

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High Courts10 Dec 1993

Mrs. Saroj Goenka and others Vs Nariman Point Building Services and Trading Private Ltd. and others

Madras High Court · (1994) 2 LW 342 : (1994) 1 MLJ 583

COMPANIES ACT, 1956 — Section 397, 398, 399, 41, 87Constitution of India, 1950 — Article 10F, 136, 226, 368

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High Courts09 Dec 1993

S. Shadrach Paul Vs The Registrar, High Court and Others

Madras High Court · (1994) 1 MLJ 296

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High Courts09 Dec 1993

Sri Arulmighu Sundara Mahalingaswamy Temple Vs State of Tamil Nadu and Others

Madras High Court · (1994) 1 MLJ 520

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101, 108, 111

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High Courts09 Dec 1993

K. Pichaikani Vs Assistant Collector, C. Ex. and Customs, Madurai

Madras High Court · (1997) 93 ELT 678

Customs Act, 1962 — Section 111, 135

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