High Courts11 Jan 1993Dismissed
Munaga Venkataramiah Vs P. Bujjama and another
Madras High Court · (1993) 01 MAD CK 0062
Presidency Towns Insolvency Act, 1909 — Section 12
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 40 of 41
High Courts11 Jan 1993Dismissed
Dhanalakshmi and 4 others Vs S. Palanivelu and 4 others
Madras High Court · (1993) 01 MAD CK 0054
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95
High Courts11 Jan 1993
Sundara Rajan and Another Vs Sundaramoorthy
Madras High Court · (1993) 1 LW 569 : (1993) 1 MLJ 640
Evidence Act, 1872 — Section 116Madras City Tenants Protection Act, 1922 — Section 11
High Courts11 Jan 1993Dismissed
Murale Match Works Vs The Customs, Excise and Gold (Control) Appellate Tribunal and Others
Madras High Court · (1993) 44 ECC 143
High Courts11 Jan 1993
Ashok Kumar Vs Mariappan
Madras High Court · (1993) 1 ALT(Cri) 655 : (1993) CriLJ 2780
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 204Penal Code, 1860 (IPC) — Section 323, 448
High Courts08 Jan 1993
Arappa Gounder Vs Chithan and Others
Madras High Court · (1993) 2 LW 126 : (1994) 1 MLJ 34
High Courts08 Jan 1993
Chinnasamy Vs State
Madras High Court · (1994) CriLJ 882
Criminal Procedure Code, 1973 (CrPC) — Section 233Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts08 Jan 1993
S. Kannusamy Vs Union of India
Madras High Court · (1995) 77 ELT 518
Customs Act, 1962 — Section 131B
High Courts08 Jan 1993
R. Gandhi, President, Bar Federation of Tamil Nadu and Pondicherry, High Court Buildings, Madras 600 104 Vs The State of Tamil Nadu and another
Madras High Court · (1993) LW(Cri) 223
Companies Act, 1956 — Section 10EConstitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 21
High Courts08 Jan 1993
Kulandai Vs State
Madras High Court · (1993) LW(Cri) 185
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 379
High Courts08 Jan 1993
Southern Weavers (P) Ltd. and another Vs K.A. Thangavel
Madras High Court · (1993) LW(Cri) 270
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts07 Jan 1993
Veerappan Vs The State
Madras High Court · (1994) CriLJ 2584
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 8Penal Code, 1860 (IPC) — Section 302
High Courts07 Jan 1993
State of Tamil Nadu Vs Parle Products (P.) Ltd.
Madras High Court · (1993) 01 MAD CK 0068
Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts07 Jan 1993
V.A. Padmanabhan and Others Vs M.A. Narasimhan and Others
Madras High Court · (1993) 1 LW 169 : (1993) 1 MLJ 576
Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 53A
High Courts07 Jan 1993
Palani Vs State
Madras High Court · (1993) 2 ALT(Cri) 586 : (1993) CriLJ 1679
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 161, 201, 302, 376
High Courts06 Jan 1993Dismissed
Prakash Roadlines Pvt. Ltd. Vs United India Fire and Genl. Ins. Co. Ltd. and Another
Madras High Court · (1994) ACJ 1069 : (1993) 1 LW 672
Carriers Act, 1865 — Section 2, 9
High Courts06 Jan 1993
Mohanaram Chettiar Vs K.V. Santhanam and Another
Madras High Court · (1994) 1 MLJ 554
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, 148
High Courts06 Jan 1993
Prakash Roadline Pvt. Ltd. Vs United India Fire and General Insurance Co. Ltd. and Another
Madras High Court · (1994) 1 ACC 249
Carriers Act, 1865 — Section 2
High Courts06 Jan 1993
Murugan Vs State
Madras High Court · (1994) 1 ALT(Cri) 278 : (1993) CriLJ 1259
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Penal Code, 1860 (IPC) — Section 164, 302, 324, 34
High Courts06 Jan 1993
The Kancheepuram Kamakshi Amman Silk Handloom Weavers' Co-operative Production and Sale Society Limited Vs Yamuna Bai and Others
Madras High Court · (1993) 1 MLJ 618
Income Tax Act, 1961 — Section 230A