High Courts31 Mar 1993
Town Planning Officer, Salem Municipality, Salem Vs Mariammal and another
Madras High Court · (1993) LW(Cri) 461
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 31 of 41
High Courts31 Mar 1993
S. Arunachalam and 8 others Vs The State and another
Madras High Court · (1993) LW(Cri) 470
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)General Clauses Act, 1897 — Section 26Prevention of Food Adulteration Act, 1954 — Section 10
High Courts31 Mar 1993
S. Arunachalam and Others Vs State
Madras High Court · (1993) LW(Cri) 211
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)General Clauses Act, 1897 — Section 8(1)Prevention of Food Adulteration Act, 1954 — Section 11
High Courts30 Mar 1993
V.C. Soundarrajan Vs Collector of Customs
Madras High Court · (1993) 65 ELT 358
Customs Act, 1962 — Section 111, 111(d), 115, 119, 129
High Courts30 Mar 1993
Venkatesan Vs State by the Inspector of Police, Srirangam
Madras High Court · (1993) LW(Cri) 399
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts30 Mar 1993
Thirugnanam Vs M. Kulasekaran
Madras High Court · (1993) 2 LW 321 : (1993) 2 MLJ 380
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts30 Mar 1993
Rajendran Vs State by the Inspector of Police, Vachakarapatti Police Station, Ramanathapuram District
Madras High Court · (1993) LW(Cri) 388
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 457, 511
High Courts29 Mar 1993
A. Ramu Vs Ramaswamy and anothers
Madras High Court · (1993) CriLJ 2544
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 354
High Courts29 Mar 1993
S. Nagarathinam Vs S. Balakathiresan and Others
Madras High Court · (1994) 1 LW 133 : (1993) 1 MLJ 678
Benami Transactions (Prohibition) Act, 1988 — Section 4(3)(a)Succession Act, 1925 — Section 180
High Courts29 Mar 1993
O. Ulaganathan Vs K.R.G. Chandrasekar and Others
Madras High Court · (1993) 2 MLJ 201
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 491Guardians and Wards Act, 1890 — Section 26
High Courts29 Mar 1993Dismissed
Palanivel Vs B. Saraswathi and 2 Minors
Madras High Court · (1994) 1 DMC 120
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Mar 1993
Dr. A. Indira Narayanan Vs Government of India and others
Madras High Court · (1996) 86 CompCas 740 : (1994) 1 MLJ 24
Consumer Protection Act, 1986 — Section 12, 13, 16, 2, 24
High Courts27 Mar 1993
Commissioner of Income Tax Vs Premier Mills Ltd.
Madras High Court · (1993) 204 ITR 829
Income Tax Act, 1961 — Section 256, 43(1)
High Courts26 Mar 1993
A. Mohan Vs Dr. Vivekanandan and others
Madras High Court · (1994) 120 CTR 196 : (1994) 206 ITR 634 : (1993) 2 MLJ 258
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230A
High Courts25 Mar 1993Allowed
Irudhi @ Irudayanathanl C.S. Jayapal Vs State of Tamil Nadu
Madras High Court · (1994) 2 LW(Cri) 618
Constitution of India, 1950 — Article 141, 22(5)
High Courts25 Mar 1993
Nallaya Gounder and another Vs P. Ramaswami Gounder and another
Madras High Court · AIR 1993 Mad 275 : (1993) 2 LW 86
Specific Relief Act, 1963 — Section 16, 22
High Courts23 Mar 1993
A.J. Doss Vs Saroja
Madras High Court · (1993) 2 MLJ 365
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4), 25
High Courts23 Mar 1993
P. Venu alias Venugopal Vs Jeya and Others
Madras High Court · (1993) 2 MLJ 434
Partnership Act, 1932 — Section 43(1), 43(2)
High Courts23 Mar 1993
T. Mohan Vs Stale by Inspector of Police, C.B.C.I.D., Madras 600 004
Madras High Court · (1993) LW(Cri) 392
Constitution of India, 1950 — Article 226
High Courts23 Mar 1993
Y. Venkanna Chowdry (died) and another Vs G. Lakshmidevamma and others
Madras High Court · AIR 1994 Mad 140 : (1994) 1 LW 112
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15, Order 43 Rule 1, 96Evidence Act, 1872 — Section 34Partnership Act, 1932 — Section 12, 14, 16, 4