High Courts19 Nov 1993
Muthukaruppan and Others Vs State of Tamil Nadu and Another
Madras High Court · (1994) 1 MLJ 303
Land Acquisition Act, 1894 — Section 4(1)
COURT ARCHIVE
Madras High Court judgments, 1993
809 judgments · page 7 of 41
High Courts18 Nov 1993
Standard Colour Products Vs Superintendent of C. Excise, Madras
Madras High Court · (1994) 72 ELT 243
High Courts18 Nov 1993
Paulsons Litho Works Vs Income Tax Officer and others
Madras High Court · (1994) 208 ITR 676
Gift Tax Act, 1958 — Section 13(5), 23, 23(5), 31, 40Income Tax Act, 1961 — Section 139, 143(1), 148, 246, 251
High Courts18 Nov 1993
Habeeb Rahman Vs Meenakshi and Others
Madras High Court · (1994) 1 MLJ 645
Civil Procedure Code, 1908 (CPC) — Section 151Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)
High Courts17 Nov 1993
T. Khaleeq Ahamed through LR Vs Director of Government Examination, Madras and another
Madras High Court · AIR 1994 Mad 188
Constitution of India, 1950 — Article 14, 226
High Courts15 Nov 1993
Collector of C. Ex., Madurai-2 Vs Coronation Litho Works
Madras High Court · (1994) 69 ELT 238
High Courts15 Nov 1993
Dr. Subramanian Swamy Vs J. Jayalalitha and Others
Madras High Court · (1993) 2 LW 627 : (1994) 1 MLJ 314 : (1994) WritLR 58
Constitution of India, 1950 — Article 191(1), 192Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991 — Section 10, 9
High Courts15 Nov 1993
ITC Employees' Union Vs Superintendent of Police, St. Thomas Mount, Madras-16, Inspector of Police, Ennore Police Station and ITC Ltd. etc.
Madras High Court · (1993) 11 MAD CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Nov 1993
M.I. Irudayam Pillai (deceased) and Others Vs S.P.L. Chockalingam Chettiar and Another
Madras High Court · (1994) 2 LW 176 : (1994) 1 MLJ 600
Civil Procedure Code, 1908 (CPC) — Section 65
High Courts12 Nov 1993
Mrs. Ragini Nagesh Vs Kishin B. Chhabria
Madras High Court · (1993) 11 MAD CK 0003
Constitution of India, 1950 — Article 14Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(1), 14, 15, 16
High Courts12 Nov 1993Allowed
P. Pragasam Vs State
Madras High Court · (1993) 11 MAD CK 0001
Evidence Act, 1872 — Section 25
High Courts11 Nov 1993
I.T.C. Ltd. Vs Collector of Central Excise (Appeals), Madras
Madras High Court · (1994) 46 ECC 178 : (1994) 69 ELT 458
Central Excises and Salt Act, 1944 — Section 4
High Courts10 Nov 1993
A. Sangameswaran and Others Vs Sri Lakshmi Textiles a registered firm by partner P. Sundararajan and Others
Madras High Court · (1994) 1 MLJ 470
Partnership Act, 1932 — Section 20, 28
High Courts09 Nov 1993
C. Rajamanickam Vs State of Tamil Nadu
Madras High Court · (1993) 11 MAD CK 0060
Constitution of India, 1950 — Article 15, 15(4), 16, 46
High Courts09 Nov 1993
Godrej and Boyce Mfg. Co. Ltd. Vs Joint Commissioner of Commercial Taxes-IV, Chepauk, Madras and others
Madras High Court · (1993) 11 MAD CK 0044
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 13(2), 24, 24(1), 24(3)
High Courts09 Nov 1993
Tvl. Cholan Roadways Corporation Ltd., Kumbakonam Vs PL-A. Annamalai Chettiar, Prop PLA Savings Corporation Ltd. and others
Madras High Court · AIR 1995 Mad 205
Constitution of India, 1950 — Article 14Motor Vehicles (Amendment) Act, 1969 — Section 2(28)Motor Vehicles Act, 1939 — Section 3, 68(C), 68(D)
High Courts09 Nov 1993
Chitra Colour Lab. Vs Union of India
Madras High Court · (1994) 46 ECC 32 : (1995) 79 ELT 386
High Courts09 Nov 1993Dismissed
Navaneetham P. and Others Vs The Regional Transport Authority and Another
Madras High Court · (1993) 11 MAD CK 0013
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 2(28A), 57(2), 68C, 68D(1)Motor Vehicles Act, 1988 — Section 100, 100(2), 103, 104, 43(3)
High Courts09 Nov 1993Allowed
Maria Vs The District Magistrate and Collector of South Arcot, Cuddalore, and another
Madras High Court · (1993) LW(Cri) 633
High Courts09 Nov 1993Allowed
Kumar Vs The District Magistrate and Collector of North Arcot, Ambedkar District, Vellore and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department, Fort St. George, Madras - 9
Madras High Court · (1993) LW(Cri) 655