High Courts08 Feb 1993
Steel Authority of India Ltd. Vs The Union of India and Others
Madras High Court · (1995) 2 ACC 38 : (1994) ACJ 664 : AIR 1994 Mad 208 : (1994) 2 LW 397 : (1993) 1 LW 483 : (1993) 1 MLJ 514
Railways Act, 1890 — Section 73
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 37 of 41
High Courts08 Feb 1993
Dharmapuram Adheenam Vs The State of Tamil Nadu and Others
Madras High Court · (1993) 2 LW 96 : (1993) 2 MLJ 240
Constitution of India, 1950 — Article 265
High Courts07 Feb 1993
E. Abdul Jaleel Vs V. Pakkirisamy and Another
Madras High Court · (1995) 2 ACC 584
Workmens Compensation Act, 1923 — Section 2(a)
High Courts05 Feb 1993
Chandrasegar Vs State
Madras High Court · (1993) 2 ACC 586
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 279, 303(A), 304(A), 337
High Courts05 Feb 1993
Raja D.V. Appa Rao Bahadur and Others Vs The Government of Tamil Nadu by Secretary, Municipal Administration and Water Supply Department and Another
Madras High Court · (1993) 1 MLJ 455
Constitution of India, 1950 — Article 265Income Tax Act, 1922 — Section 22(1)
High Courts05 Feb 1993
Navilkal Tea Factory Vs CEGAT
Madras High Court · (1995) 79 ELT 415
Central Excises and Salt Act, 1944 — Section 35BConstitution of India, 1950 — Article 226
High Courts04 Feb 1993
Narayana Pillai and others Vs The District Collector, Nagercoil and another
Madras High Court · AIR 1993 Mad 281
Constitution of India, 1950 — Article 14Tamil Nadu Essential Trade Article (Regulation of Trade) Order, 1984 — Clause 19(2)
High Courts04 Feb 1993Dismissed
M. Rangasamy Vs S. Palanivelu and 4 others
Madras High Court · (1993) 02 MAD CK 0055
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 26, Order 21 Rule 96, Order 21 Rule 97, 151Constitution of India, 1950 — Article 227
High Courts04 Feb 1993
Nalli alias Nallianna Gounder Vs The State
Madras High Court · (1993) CriLJ 1409
Penal Code, 1860 (IPC) — Section 302, 324, 341
High Courts03 Feb 1993
Sri Mahalingaswami Devasthanam, and Another Vs The State of Tamil Nadu and Another
Madras High Court · (1993) 1 MLJ 527
Constitution of India, 1950 — Article 226
High Courts03 Feb 1993
N. Pitchai Vs Oyyammal (deceased) and Others
Madras High Court · (1993) 2 LW 479 : (1993) 2 MLJ 236
Hindu Succession Act, 1956 — Section 6
High Courts02 Feb 1993
M.D. Repatriate Co-operative Finance and Development Bank Ltd. Vs Deputy Commr. of Labour and another
Madras High Court · (1993) 2 LLJ 438 : (1993) 1 LW 560 : (1993) 1 MLJ 553
Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 6
High Courts02 Feb 1993
M.S. Velappan, Propritor, Ponni Production Vs K.S. Gopalakrishnan, Karpagam Studios
Madras High Court · (1993) 1 LW 493 : (1994) 2 MLJ 225
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11Limitation Act, 1963 — Section 14
High Courts02 Feb 1993Allowed
United India Fire and General Insurance Company Ltd. Vs M/s. Agro Cargo Transport Ltd. and 5 others
Madras High Court · (1993) 02 MAD CK 0060
High Courts02 Feb 1993Allowed
A.B.T. Parcel Service Vs City Palayakat Company and Others
Madras High Court · (1993) ACJ 1269
Carriers Act, 1865 — Section 8, 9
High Courts02 Feb 1993
M. Manickam Pillai Vs Kuppulakshmi and Others
Madras High Court · (1993) 2 MLJ 252
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Transfer of Property Act, 1882 — Section 55(4B)
High Courts02 Feb 1993Allowed
Managing Director, Repatriate Co-operative Finance and Development Bank Ltd., Madras-6 Vs Deputy Commissioner of Labour-II Labour Welfare Board Building DMS Compound, Teynampet, Madras-6. 2. B. Narayanan
Madras High Court · (1993) 02 MAD CK 0004
Tamil Nadu Shops and Establishments Act, 1947 — Section 1, 24, 34, 4(1)(c), 41
High Courts01 Feb 1993
Subbaiah @ Thiruvotiyur Subbaiyah @ Mahadevan Vs The Commissioner of Police, Madras City, Madras and another
Madras High Court · (1993) LW(Cri) 113
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 25Madras Prohibition Act, 1937 — Section 4(1)(a)
High Courts29 Jan 1993
C. Padma and Others Vs The Deputy Secretary to the Government (Ex-officio), Department of Labour and Co-operation, Government of Tamil Nadu and Others
Madras High Court · (1993) 1 MLJ 628