High Courts12 Mar 1993
Ekambaranathan Chettiar Firm Vs The Commercial Tax Officer-II
Madras High Court · (1993) 2 MLJ 20
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 33 of 41
High Courts12 Mar 1993
Ramakrishna Naidu Vs Shanmugasundaram and Others
Madras High Court · (1993) 2 MLJ 172
High Courts12 Mar 1993Dismissed
Mrs. Shanta Narayanan and 5 others Vs K.M. Nambi
Madras High Court · (1993) 03 MAD CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 97, 104, 115, 144Constitution of India, 1950 — Article 14, 226, 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 14, 15, 16, 17
High Courts12 Mar 1993
Rajendran @ Kulla Rajendran Vs State by Asst. Commissioner of Police, Pulianthope Range (Law and Order), Madras-12
Madras High Court · (1993) LW(Cri) 412
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts11 Mar 1993Allowed
Ramaraju Surgical Cotton Mills Ltd. Vs The Assistant Collector of Central Excise and Others
Madras High Court · (1993) 43 ECC 142
High Courts11 Mar 1993
K.R. Athappa Chettiar Vs G.R. Ramasethu and Another
Madras High Court · (1994) 1 LW 331 : (1994) 1 MLJ 612
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92(2)Limitation Act, 1963 — Section 17
High Courts11 Mar 1993
Viswanathan and Others Vs R. Lakshmi Ammal (deed.) and Others
Madras High Court · (1993) 2 MLJ 560
Specific Relief Act, 1963 — Section 16(c)
High Courts10 Mar 1993
K.M. Duraisamy Vs Special Officer, Coimbatore Division Rural Coop. Housing Society Ltd. and Others
Madras High Court · (1993) 2 LLJ 1086 : (1993) 2 MLJ 13
High Courts10 Mar 1993Allowed
R. Ramu Vs Government of Tamilnadu and two others
Madras High Court · (1993) 03 MAD CK 0063
High Courts10 Mar 1993
M/s. Ganesh Bhavan and etc. etc. Vs The Health Officer, Corporation of Madras and others
Madras High Court · AIR 1994 Mad 119 : (1993) 2 LW 179
Constitution of India, 1950 — Article 114, 19(1)Prevention of Food Adulteration Act, 1954 — Section 11Tamil Nadu Public Health Act, 1939 — Section 108, 112, 17, 18, 19
High Courts10 Mar 1993
S. Govindaraja Mudaliar Vs Income Tax Appellate Tribunal and another
Madras High Court · (1994) 118 CTR 344 : (1994) 206 ITR 62 : (1994) 73 TAXMAN 659
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254, 288Wealth Tax Act, 1957 — Section 24(5), 44, 5, 5(1)
High Courts09 Mar 1993
N. Palaniappan and Others Vs The Regional Transport Authority
Madras High Court · (1993) 1 MLJ 623
High Courts09 Mar 1993Allowed
Sunshine International and Another Vs The Collector of Customs and Others
Madras High Court · (1993) 42 ECC 282
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 111, 125, 126, 128
High Courts08 Mar 1993Allowed
Vincent Vs TNEB and Another
Madras High Court · (1994) 1 LLJ 220 : (1993) 1 MLJ 624
Tamil Nadu Electricity Board Employees (Discipline and Appeal) Regulations — Regulation 8
High Courts05 Mar 1993
I.T.C. Ltd. Vs Collector of Central Excise and Another
Madras High Court · (1993) 43 ECC 98
Central Excises and Salt Act, 1944 — Section 11Customs Act, 1962 — Section 25
High Courts05 Mar 1993
R. Ranganatha Reddy Vs The State of Tamil Nadu and Others
Madras High Court · (1993) 2 MLJ 106
Motor Vehicles Act, 1988 — Section 72, 74, 74(2)(i), 88, 88(8)
High Courts05 Mar 1993
M/s. P.T. Bell and Co., Madras Vs The Union of India and others
Madras High Court · AIR 1993 Mad 312
Telegraph Act, 1885 — Section 7
High Courts05 Mar 1993
R. Veerabadhra Pillai Vs The Tribunal for Recognised (P) Schools (Subordinate Judge) and Others
Madras High Court · (1993) 2 MLJ 218
Constitution of India, 1950 — Article 226
High Courts04 Mar 1993Dismissed
K. Mariappan Vs Smt. Ranganayaki
Madras High Court · (1994) 2 DMC 266 : (1994) 1 LW 381
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts04 Mar 1993
J. Krishnamoorthy Vs The State of Tamil Nadu and Another
Madras High Court · (1993) 1 MLJ 629
Motor Vehicles Act, 1988 — Section 72, 73, 74, 88, 88(8)