High Courts09 Dec 1993
K. Pitchaikani Vs Asstt. Collector, Central Ex. and Cus., Madurai
Madras High Court · (1994) 71 ELT 42
Customs Act, 1962 — Section 111, 135(1)
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 4 of 41
High Courts08 Dec 1993
Samou Jean Pierre Vs Jacquline Samou
Madras High Court · (1994) 1 MLJ 382
Divorce Act, 1869 — Section 32, 36
High Courts07 Dec 1993
Soundararajan and Others Vs Secretary to Govt. of India, Ministry of Labour and Another
Madras High Court · (1994) 2 LLJ 665 : (1994) 1 MLJ 496
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts07 Dec 1993Allowed
Muthulakshmi and 3 Others Vs State of Tamil Nadu
Madras High Court · (1994) 1 LW(Cri) 261
Criminal Procedure Code, 1973 (CrPC) — Section 157, 482Penal Code, 1860 (IPC) — Section 160
High Courts07 Dec 1993
B.M. Habibullah, etc. etc. Vs State of Tamil Nadu and Others
Madras High Court · AIR 1994 Mad 222 : (1994) 1 MLJ 229
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144Madras Revenue Recovery Act, 1864 — Section 25
High Courts06 Dec 1993
Muniappa Reddiar Vs Ganesa Reddiar and Another
Madras High Court · (1994) 1 MLJ 494
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)(a)
High Courts06 Dec 1993
T. Kesavan and another Vs D. Parvatham
Madras High Court · (1995) 83 CompCas 269
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts03 Dec 1993
Rajakumari, rep. by her next friend and guardian, grand-father Mr. Ramakrishnan Vs N.V. Natarajan
Madras High Court · (1993) 12 MAD CK 0066
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 10(3)(a)(1), 10(3)(a)(i)
High Courts03 Dec 1993
Amra Press By Managing Partner M. Swaminathan and Another Vs Md. Muneeruddin
Madras High Court · (1994) 1 MLJ 479
Constitution of India, 1950 — Article 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts03 Dec 1993
S. Krishnamoorthy Vs B.S. Kesavan
Madras High Court · (1994) 80 CompCas 755 : (1994) 1 LW(Cri) 135
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts03 Dec 1993
R. Shankar Vs City Bank
Madras High Court · (1995) 83 CompCas 248
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Dec 1993Dismissed
Pure Drinks Limited Vs The Assistant Commissioner of Urban Land Tax and The Special Tahsildar
Madras High Court · (1993) 12 MAD CK 0007
Constitution of India, 1950 — Article 226Tamil Nadu Urban Land Tax Act, 1966 — Section 10, 11, 11(2), 11(3), 14
High Courts02 Dec 1993
V. Krishnan Vs G. Rajan alias Madipu Rajan and The Inspector of Police (Law and Order)
Madras High Court · (1994) 1 LW 89 : (1994) 1 LW(Cri) 16 : (1994) WritLR 91
Constitution of India, 1950 — Article 11(1), 19, 19(1), 21, 226Hindu Marriage Act, 1955 — Section 13(1)Hindu Succession Act, 1956 — Section 20
High Courts02 Dec 1993
The South Indian Bank Limited Vs The Deputy Commissioner of Labour VI and Another
Madras High Court · (1994) 2 MLJ 45
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41
High Courts02 Dec 1993Dismissed
State by Intelligence Officer, Narcotics Control Bureau, South Zone, Madras Vs P. Raja Singh
Madras High Court · (1994) 1 LW(Cri) 112
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439, 482
High Courts02 Dec 1993
South Indian Bank Ltd. Vs Deputy Commissioner of Labour VI, Madras and another
Madras High Court · (1994) 2 LLJ 1171
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41
High Courts02 Dec 1993
S. Anthony Raj and another Vs A. Shanmugam and others A. Shanmugam Vs Official Liquidator, High Court, Madras and others
Madras High Court · (1994) 80 CompCas 531 : (1995) 2 LLJ 1208
Companies Act, 1956 — Section 433, 434, 445(3), 529, 529(1)
High Courts02 Dec 1993
Bharat Earth Movers Ltd. Vs Asstt. Collector of Customs, Madras
Madras High Court · (1994) 70 ELT 201
High Courts01 Dec 1993
Andichi Ammal and Another Vs Periya Muniyandi Moopar
Madras High Court · (1994) 1 MLJ 514
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts01 Dec 1993
K. Ramaneeswari and Another Vs The State of Tamil Nadu and Others
Madras High Court · (1994) 2 MLJ 353
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 34