COURT ARCHIVE

Madras High Court judgments, 1993

809 judgments · page 6 of 41

High Courts25 Nov 1993

Justice S.T. Ramalingam Vs State of Tamil Nadu and Another

Madras High Court · AIR 1994 Mad 252 : (1993) 2 LW 689 : (1994) 1 MLJ 260

All India Services (Medical Attendance) Rules, 1954 — Rule 7(1)Central Motor Vehicles Rules, 1989 — Rule 108Constitution of India, 1950 — Article 146(2), 163(1), 215, 217, 221

High Courts25 Nov 1993

Tamil Nadu Handloom Weavers Co-operative Society Limited by Regional Manager Vs I.P.A. Thanickachala Mudaliar and Sons by Partner P.T. Subramania Mudaliar

Madras High Court · (1994) 1 MLJ 240

High Courts25 Nov 1993Allowed

A.C. Thomas and 14 Others Vs The State by Inspector of Police, Tisiyanvillai

Madras High Court · (1994) 1 LW(Cri) 224

Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 111

High Courts25 Nov 1993Dismissed

Sudalaiyandi and another Vs S. Gnana Chandra Singh

Madras High Court · (1994) 2 LW(Cri) 539

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 341, 343, 452, 500

High Courts24 Nov 1993Dismissed

Rahmathullah Vs Ramalingam

Madras High Court · (1994) 2 CivCC 278

Criminal Procedure Code, 1973 (CrPC) — Section 178, 462, 465, 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts24 Nov 1993

Yaxon Pharmaceuticals (P) Ltd. Vs Union of India

Madras High Court · (1994) 74 ELT 574

High Courts24 Nov 1993

Ram Mandiri and Another Vs Ranganatha Naidu

Madras High Court · (1994) 1 MLJ 357

Civil Procedure Code, 1908 (CPC) — Section 15

High Courts23 Nov 1993

K.M.A. Shahul Hameed Vs The District Revenue Officer and Others

Madras High Court · (1993) 11 MAD CK 0061

Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 4(3), 5(3), 6, 7

High Courts23 Nov 1993

Rajeswari Vs Dhanammal

Madras High Court · (1994) 1 MLJ 401

Madras City Tenants Protection Act, 1922 — Section 9

High Courts23 Nov 1993

K.M.A. Shahul Hameed Vs The District Revenue Officer, Madurai and Others

Madras High Court · (1993) 11 MAD CK 0008

High Courts23 Nov 1993Allowed

S. Ramiah Thevar Vs K. Manickam

Madras High Court · (1994) 1 LW(Cri) 206

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 482

High Courts22 Nov 1993Dismissed

A. Varadarajan. Vs The Deputy Registrar, Co-operative Societies (Milk) and Another

Madras High Court · (1993) 11 MAD CK 0059

High Courts22 Nov 1993

K. Ganesan Vs The Special Officer, Salem Co-operative Sugar Mills Ltd. and Others

Madras High Court · (1994) 2 LW 102 : (1994) 2 MLJ 234 : (1994) WritLR 509

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 7

High Courts22 Nov 1993

Phillip Jeyasingh Vs The Joint Registrar of Co-operative Societies and Others

Madras High Court · (1994) 2 LW 105 : (1994) 1 MLJ 398 : (1994) WritLR 512

Appellate Side Rules — Rule 7

High Courts22 Nov 1993

M. Munusamy Gounder Vs Commissioner for Land Administration and Others

Madras High Court · (1994) 1 MLJ 310

High Courts19 Nov 1993

Karra Kondamma Vs Karra Nagamma

Madras High Court · (1994) 1 MLJ 516

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

High Courts19 Nov 1993

Ravindranath Vs Samuel Asirvatham

Madras High Court · (1994) 2 MLJ 98

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)

High Courts19 Nov 1993

Sanjay Arya Vs The Director of Technical Education and Others

Madras High Court · (1994) 2 MLJ 277

High Courts19 Nov 1993

V.X. Joseph Vs T. Pasupathi and Another

Madras High Court · AIR 1994 Mad 193

Specific Relief Act, 1963 — Section 15

High Courts19 Nov 1993

Eltex Rudy Ltd. Vs Superintendent of C. Ex., Coimbatore

Madras High Court · (1994) 70 ELT 208

Central Excise Rules, 1944 — Rule 57A, 57ECentral Excises and Salt Act, 1944 — Section 11BCustoms Act, 1962 — Section 129, 27