High Courts01 Dec 1993
Sajitha G. Vs Secretary to the Government of India, Ministry of External Affairs, New Delhi
Madras High Court · AIR 1994 Mad 204
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 123, 124, 162
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 5 of 41
High Courts01 Dec 1993
Ajay Woollen Mills Vs Union of India
Madras High Court · (1993) 12 MAD CK 0010
High Courts30 Nov 1993Allowed
V.M. Shanmuga Sundaram Vs Margabandhu and another
Madras High Court · (1994) 1 LW(Cri) 210
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 420
High Courts30 Nov 1993
The Vice-Chancellor, Anna University and Another Vs D. Vasanthakumar
Madras High Court · (1994) 2 MLJ 36
High Courts30 Nov 1993
Dickson Prem Raj Vs R. Manoharan
Madras High Court · (1995) 83 CompCas 245
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Nov 1993
M. Ranka Vs Hon'ble Mr. Justice P.S. Mishra, High Court and P. Subbwam, Advocate/Commissioner
Madras High Court · (1993) 11 MAD CK 0063
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 77, Order 21 Rule 78, 96Constitution of India, 1950 — Article 121, 129, 211, 215, 229Contempt of Courts Act, 1971 — Section 14, 15, 15(1), 15(2), 16
High Courts29 Nov 1993Allowed
Kasim Sait and 2 others Vs Pappamal and 25 Others
Madras High Court · (1993) 11 MAD CK 0062
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 3 Rule 3, Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 18, 30, 4
High Courts29 Nov 1993
M. Ranka Vs The Hon'ble Chief Justice of Tamilnadu, High Court and Others
Madras High Court · (1994) 2 LW 135 : (1994) 1 MLJ 349 : (1994) WritLR 542
Government of India Act, 1915 — Section 108(2)
High Courts29 Nov 1993
Sundaram Clayton Ltd. Vs Superintendent of C. Ex., Madras
Madras High Court · (1994) 70 ELT 190
Central Excise Rules, 1944 — Rule 57F(2), 57F(4)
High Courts29 Nov 1993
Mohan alias Mohandas Vs State
Madras High Court · (1993) 11 MAD CK 0019
Penal Code, 1860 (IPC) — Section 109, 397
High Courts29 Nov 1993
Messrs Godrej Soaps Limited Vs Ambujammal (deceased) and 5 others
Madras High Court · (1993) 11 MAD CK 0009
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(1), 10(2)(i), 10(2)(vii), 10(3)(a)(iii)
High Courts26 Nov 1993
J. Cheganlal Jain and Another Vs XIII Judge, Court of Small Causes and Another
Madras High Court · (1994) 1 MLJ 203
High Courts26 Nov 1993
Tata Tea Ltd. Vs Collector of Customs
Madras High Court · (1994) 45 ECC 42 : (1994) 69 ELT 464
High Courts26 Nov 1993Allowed
Chandran Vs Nagan
Madras High Court · (1994) 1 LW(Cri) 213
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 307
High Courts26 Nov 1993Dismissed
The Superintendent, Coimbatore Market Committee, Perundurai Vs R. Kandasamy
Madras High Court · (1994) 1 LW(Cri) 54
High Courts26 Nov 1993
Agricultural Income Tax Officer, Tiruchy Vs Ramasamy Reddiar and 4 others
Madras High Court · (1993) 11 MAD CK 0007
Income Tax Act, 1961 — Section 54
High Courts25 Nov 1993
Commissioner of Income Tax Vs J. Visalakshi
Madras High Court · (1994) 120 CTR 248 : (1994) 206 ITR 531 : (1994) 74 TAXMAN 532
Income Tax Act, 1961 — Section 17, 17(3), 89, 89(1)
High Courts25 Nov 1993
Justice S.T. Ramalingam Vs State of T.N. and Another
Madras High Court · (1993) 2 LW 689 : (1994) WritLR 32
Constitution of India, 1950 — Article 146, 163, 215, 217, 22Government of India Act, 1935 — Section 253High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 2, 22, 22A, 22B, 22C
High Courts25 Nov 1993
M. Devarajulu Vs Assistant Commissioner of Labour, Madras and Others
Madras High Court · (1993) 11 MAD CK 0037