High Courts04 Mar 1993Allowed
Raman and Co. Vs The Collector of Customs
Madras High Court · (1993) 42 ECC 311
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 34 of 41
High Courts04 Mar 1993
G. Sumathi Vs The Director of Medical Education, Madras and others
Madras High Court · AIR 1993 Mad 328 : (1993) 1 LW 545
Constitution of India, 1950 — Article 14, 15, 16, 226, 343
High Courts04 Mar 1993
The Union of India and others Vs Rizwan International
Madras High Court · AIR 1993 Mad 336 : (1993) 42 ECC 183 : (1993) 1 MLJ 569
Constitution of India, 1950 — Article 14, 19(1), 31(2)Customs Act, 1962 — Section 11, 159, 25, 35(1)Evidence Act, 1872 — Section 115
High Courts04 Mar 1993
M. Muthuswamy Kandiar Vs State of Tamil Nadu
Madras High Court · AIR 1993 Mad 243 : (1993) 1 MLJ 217
Constitution of India, 1950 — Article 14, 226
High Courts03 Mar 1993
East West Exporters and Another Vs The Assistant Collector of Customs Appraising Group VII-B and Another
Madras High Court · (1993) 42 ECC 278
Customs Act, 1962 — Section 111
High Courts02 Mar 1993
Nanjammal (died) and Another Vs Palaniammal
Madras High Court · (1993) 2 LW 205 : (1993) 2 MLJ 7
Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 10
High Courts02 Mar 1993
K. Jayachandran Vs The Special Officer, Corporation of Madras and Others
Madras High Court · (1993) 2 MLJ 279
High Courts01 Mar 1993Dismissed
S. Nalliahkhan Vs The Prime Minister of India, New Delhi and The Chief Minister of Tamil Nadu, Madras-9
Madras High Court · (1993) 03 MAD CK 0049
Constitution of India, 1950 — Article 226
High Courts01 Mar 1993
V. Muthukumaran and Another Vs State of Tamil Nadu and Others
Madras High Court · AIR 1993 Mad 272 : (1993) 1 MLJ 631
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 11, Order 33 Rule 14Limitation Act, 1963 — Article 136Madras Revenue Recovery Act, 1864 — Section 5
High Courts01 Mar 1993
Kandasami Mudaliar Vs Muthukrishna Moorthy and Another
Madras High Court · (1993) CivCC 610 : (1993) 1 LW 574 : (1993) 1 MLJ 672
Limitation Act, 1963 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts01 Mar 1993
Smt. S.B. Hussain and Another Vs The Assistant Accounts Officer, Revenue Unit, TNED and Others
Madras High Court · (1993) 2 MLJ 142
Court Fees Act, 1870 — Section 25(d)
High Courts26 Feb 1993
A.M. Sadique Basha Vs Shamsad Begum and 3 others
Madras High Court · (1993) LW(Cri) 196
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts26 Feb 1993
Subramania Odear and Others Vs Govindammal and Another
Madras High Court · (1993) 2 MLJ 129
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts26 Feb 1993
D. Swaminathan Vs Krishnaswamy Pillai and Another
Madras High Court · (1993) 2 MLJ 369
Advocates Act, 1961 — Section 49(1)(c)
High Courts26 Feb 1993
Oriental Insurance Co. Limited Vs Rajamani and Others
Madras High Court · (1995) 1 ACC 454
Motor Vehicles Act, 1988 — Section 110A
High Courts26 Feb 1993
D. Soundararajan Vs Food Inspector, Corporation of Madras
Madras High Court · (1993) LW(Cri) 585
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Feb 1993Allowed
Nallaya Gounder and another Vs P.Ramaswami Gounder (Died) and 3 others
Madras High Court · (1993) 02 MAD CK 0059
Specific Relief Act, 1963 — Section 16(c)
High Courts25 Feb 1993
The Commissioner, Coimbatore Municipal Corporation Vs The Presiding Officer, Labour Court and Others
Madras High Court · (1993) 2 MLJ 179
Factories Act, 1948 — Section 2(k)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts25 Feb 1993Allowed
Commr., Coimbatore Municipal Corpn. Vs Presiding Officer, Labour Court and Others
Madras High Court · (1994) 1 LLJ 535 : (1993) 2 MLJ 179
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts25 Feb 1993
G. Balachandran Vs The State of Tamil Nadu and Another
Madras High Court · (1993) 2 LW 367 : (1993) 2 MLJ 569