COURT ARCHIVE

Madras High Court judgments, 1993

809 judgments · page 38 of 41

High Courts29 Jan 1993Dismissed

Dass Colour Lab Vs Union of India (UOI) and Others

Madras High Court · (1993) 42 ECC 243

Constitution of India, 1950 — Article 14, 143Customs Act, 1962 — Section 12, 15, 157, 160, 25Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 40

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High Courts29 Jan 1993

Limenaph Chemicals Vs Union of India

Madras High Court · (1993) 44 ECC 79 : (1993) 68 ELT 77

Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226

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High Courts29 Jan 1993

Suresh Colour Labs Vs Union of India

Madras High Court · (1993) 64 ELT 399

Customs Act, 1962 — Section 12, 15, 157, 160, 25

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High Courts28 Jan 1993

Rajendrakumar Verma, etc. Vs The State of Tamil Nadu

Madras High Court · (1993) CriLJ 2590

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 226

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High Courts28 Jan 1993

Prof. C.R. Srinivas, Social Worker and Public Interest Litigant Vs The Chief Secretary, Government of Tamil Nadu

Madras High Court · (1993) 2 MLJ 100

Constitution of India, 1950 — Article 1, 226, 32

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High Courts27 Jan 1993Dismissed

V.G. Shyamsunder Sah Vs Sumitra Bai

Madras High Court · (1994) 1 DMC 300 : (1993) 1 MLJ 622

Hindu Marriage Act, 1955 — Section 11, 12(1), 5

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High Courts27 Jan 1993

Television Producers Chambers of Commerce and another Vs Union of India and others

Madras High Court · AIR 1993 Mad 300

Constitution of India, 1950 — Article 14, 19, 21, 226, 245

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High Courts27 Jan 1993

G. Chelliah Nadar (died) and Others Vs Periasami Nadar and Others

Madras High Court · (1993) 2 LW 84 : (1993) 2 MLJ 272

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High Courts25 Jan 1993

Saraswathi Ammal Vs Shanmughavadivammal and Others

Madras High Court · (1994) 1 LW 281 : (1993) 2 MLJ 424

Transfer of Property Act, 1882 — Section 54(4)(b), 55(5)(b)

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High Courts25 Jan 1993

Saraswati Ammal Vs Shanmughavadivammal, and Others

Madras High Court · AIR 1994 Mad 234 : (1993) 2 MLJ 424

Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 72Tamil Nadu Debt Relief Act, 1980 — Section 12

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High Courts25 Jan 1993

M. James and Another Vs S. Isaac Banerjee and Others

Madras High Court · (1993) 2 LW 134 : (1993) 2 MLJ 35

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts25 Jan 1993

A. Thayammal and Another Vs Kaladevi

Madras High Court · (1993) 1 LW 710 : (1993) 2 MLJ 44

Benami Transactions (Prohibition) Act, 1988 — Section 3Transfer of Property Act, 1882 — Section 45

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High Courts25 Jan 1993Dismissed

The Food Corporation of India Vs M/s. Mayavaram Pinaricial Syndicate

Madras High Court · (1993) 01 MAD CK 0002

Civil Procedure Code, 1908 (CPC) — Section 120, 15, 16, 24(l), 3Presidency Small Cause Courts Act, 1882 — Section 21, 22, 39Succession Act, 1925 — Section 265

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High Courts23 Jan 1993Dismissed

Sargunam Ammal Vs Jayarama Padayachi and Others

Madras High Court · (1994) 1 DMC 545 : (1994) 1 LW 139

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High Courts22 Jan 1993

S. Kuppurathinam and Others Vs A.R. Munirathinam

Madras High Court · (1993) 1 MLJ 507

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 26, Order 41 Rule 27

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High Courts22 Jan 1993

P. Muthuraman Vs Padmavathi Finance (Regd.)

Madras High Court · (1995) 2 CivCC 486 : (1994) 80 CompCas 656

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts22 Jan 1993

Muthu Saraswathi Vs Commissioner, HR and CE, Administration Department, Madras and another

Madras High Court · AIR 1993 Mad 314

Constitution of India, 1950 — Article 14Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 116(2), 34Tamil Nadu Hindu Religious and Charitable Endowments Rules, 1960 — Rule 13, 14

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High Courts21 Jan 1993Dismissed