COURT ARCHIVE

Madras High Court judgments, 1993

809 judgments · page 39 of 41

High Courts21 Jan 1993

The State of Tamil Nadu Vs M. Kazim Khalccli and Others

Madras High Court · (1993) 1 LW 667 : (1993) 1 MLJ 681

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Article 52Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3

High Courts21 Jan 1993

T.S. Sadagopan (deceased) and Others Vs T.N.K. Ramanujam and Others

Madras High Court · (1993) 2 LW 387 : (1993) 2 MLJ 481

Evidence Act, 1872 — Section 115

High Courts21 Jan 1993

Raja Devaputhran Cunniah Vs The Regional Transport Officer

Madras High Court · (1993) 1 MLJ 516

Motor Vehicles Act, 1939 — Section 2(3)

High Courts20 Jan 1993

Sakku Bai Ammal Vs Vedhavalli (deceased) and another

Madras High Court · (1993) 01 MAD CK 0058

Specific Relief Act, 1963 — Section 15Transfer of Property Act, 1882 — Section 55(1)(d), 55(1)(f)

High Courts20 Jan 1993Allowed

P. Alagesan and 5 others Vs A. Mariadas and 6 others

Madras High Court · (1993) 01 MAD CK 0055

Specific Relief Act, 1963 — Section 12, 12(3), 15

High Courts20 Jan 1993

The Superintending Engineer, Tamil Nadu Electricity Board and Others Vs Uchappa Gounder

Madras High Court · (1993) 2 LW 213 : (1993) 2 MLJ 287

Electricity Act, 1910 — Section 26(6)

High Courts20 Jan 1993

R. Sarojini Vs Superintending Engineer, Tamilnadu Housing Board and Another

Madras High Court · (1993) 1 MLJ 659

Constitution of India, 1950 — Article 226

High Courts19 Jan 1993

N. Savithri Vs United Commercial Bank

Madras High Court · (1996) 86 CompCas 34 : (1994) 1 LW 153 : (1993) 1 LW 655

Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 176

High Courts19 Jan 1993

Basheer Vs State by Sub-inspector of Police, Madurai

Madras High Court · (1993) CriLJ 2173

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

High Courts18 Jan 1993

K.R. Murugesan Vs The Chairman, Ex-Servicemen Welfare and Another

Madras High Court · (1993) 1 MLJ 512

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(b)

High Courts18 Jan 1993Dismissed

T.M. Veerachari Vs P.C. Kannan (deceased) and 5 others

Madras High Court · (1993) 01 MAD CK 0034

High Courts18 Jan 1993

S.R.F. Limited Vs Central Board of Excise and Customs

Madras High Court · (1993) 42 ECC 309 : (1993) 66 ELT 145

Central Excises and Salt Act, 1944 — Section 37, 37BConstitution of India, 1950 — Article 14, 19

High Courts17 Jan 1993

T.P. Ratnam (died) and Others Vs Pandurangan and Others

Madras High Court · (1994) 1 MLJ 512

High Courts13 Jan 1993Allowed

Pallavan Transport Corporation Limited Vs Assistant Collector of Central Excise and Another

Madras High Court · (1993) 44 ECC 247

Constitution of India, 1950 — Article 226, 286, 32

High Courts13 Jan 1993

M.M.K. Mohamed Ibrahim Vs The Assistant Collector of Central Excise

Madras High Court · (1993) 42 ECC 289

Constitution of India, 1950 — Article 226

High Courts13 Jan 1993Dismissed

Hamsaraj Bokaria (dead), etc., and Others Vs The Government of Tamil Nadu and Tamil Nadu Foundation (INC) U.S.A.

Madras High Court · (1993) 01 MAD CK 0005

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 4Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10, 10(1), 11(1), 23, 27

High Courts12 Jan 1993Allowed

Saroja Vs State of Tamil Nadu and another

Madras High Court · (1993) LW(Cri) 272

High Courts12 Jan 1993

Ramamoorthy Vs Thiru Murugan Commercial Finance Corporation

Madras High Court · (1993) 2 MLJ 122

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96(4)

High Courts12 Jan 1993

Kamakshi Vs Ramalingam alias Munusami and Another

Madras High Court · (1993) 2 MLJ 17

Civil Procedure Code, 1908 (CPC) — Section 103Evidence Act, 1872 — Section 35Hindu Marriage Act, 1955 — Section 16(1)

High Courts12 Jan 1993

Ravi and etc. Vs The Government of Tamil Nadu and other

Madras High Court · (1994) CriLJ 1486

Constitution of India, 1950 — Article 133, 134APenal Code, 1860 (IPC) — Section 328