High Courts12 Dec 1994
State of Tamil Nadu Vs Shiyal Chemicals
Madras High Court · (1994) 12 MAD CK 0045
Central Sales Tax Act, 1956 — Section 10, 10A
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 4 of 57
High Courts09 Dec 1994
T.K. Arumugham Vs Kavundae Gounder
Madras High Court · (1995) 1 MLJ 423
Civil Procedure Code, 1908 (CPC) — Section 96(4)
High Courts09 Dec 1994
Triton Valves Limited Vs CEGAT
Madras High Court · (1996) 53 ECC 66 : (1995) 77 ELT 829
Central Excise Rules, 1944 — Rule 173BCentral Excises and Salt Act, 1944 — Section 11A, 35, 35A, 36(2)
High Courts09 Dec 1994Dismissed
Madras Metropolitan Water Supply and Sewerage Board Vs Smt. Karmal
Madras High Court · (1995) ACJ 1207 : (1995) 2 CTC 557 : (1995) 2 MLJ 137
Workmens Compensation Act, 1923 — Section 3
High Courts09 Dec 1994Allowed
The Hindu Higher Secondary School Vs The District Educational Officer, The Director of School Education, The State of Tamil Nadu and Union of India (UOI)
Madras High Court · (1994) 12 MAD CK 0010
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 3, 56
High Courts08 Dec 1994Allowed
Hima Bindu represented by father and natural guardian, Ramadas Kanakala Vs The Principal, Pondicherry Engineering College and Secretary to Government Education
Madras High Court · (1994) 12 MAD CK 0071
High Courts08 Dec 1994
Paulus and 2 others Vs The State of Tamil Nadu
Madras High Court · (1994) 12 MAD CK 0070
Arbitration Act, 1940 — Section 33Limitation Act, 1963 — Section 4(h), 5
High Courts07 Dec 1994
Lakshmiramapandiaraj (died) and Others Vs State of Tamil Nadu and Another
Madras High Court · (1995) 2 MLJ 55
Land Acquisition Act, 1894 — Section 4(1)
High Courts07 Dec 1994
V. Lakshmi Bai Vs The Presiding Officer, Labour Court, Old Court Hall and Others
Madras High Court · (1995) 1 MLJ 658
Industrial Disputes Act, 1947 — Section 18(3)
High Courts07 Dec 1994
Siddaraj and others Vs State of Tamil Nadu and another
Madras High Court · (1995) 2 ALT(Cri) 492 : (1996) CriLJ 1024
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Dec 1994
Commissioner of Wealth Tax Vs P.R. Chockalingam
Madras High Court · (1996) 217 ITR 159
Income Tax Act, 1961 — Section 27Wealth Tax Act, 1957 — Section 2, 4, 5, 5(1), 5(1A)
High Courts06 Dec 1994
C. Gopal Vs Bombay Burmah Trading Corporation Limited
Madras High Court · (1995) 1 LW 642 : (1995) 1 MLJ 403
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts06 Dec 1994
S. Sankaran Vs Inspector, Triplicane Range, Traffic Investigation Dept.
Madras High Court · (1995) CriLJ 2823
Criminal Procedure Code, 1973 (CrPC) — Section 203, 249, 258, 300(5), 437Penal Code, 1860 (IPC) — Section 304A, 337, 338
High Courts02 Dec 1994
N. Kasinatha Perumal Vs The Commissioner, Kovilpatti Municipality
Madras High Court · (1995) 2 MLJ 2
Constitution of India, 1950 — Article 320
High Courts02 Dec 1994
N. Kasinatha Perumal Vs The Commissioner, Kovilpatti Municipality, Kovilpatti, Tirunelveli District
Madras High Court · (1995) 2 MLJ 2
Constitution of India, 1950 — Article 320
High Courts02 Dec 1994Dismissed
Meyyappa Velar Vs Tamil Nadu Temple Administration Board and Others
Madras High Court · (1994) 12 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts01 Dec 1994
P.L. Finance and Investments Ltd. and another Vs Appropriate Authority and others
Madras High Court · (1995) 215 ITR 677
Income Tax Act, 1961 — Section 132, 269(UC), 269(UD), 269(UH), 269(UL(1))
High Courts01 Dec 1994
Jeeva Transport Corporation Limited Vs N. Subramani and Others
Madras High Court · (1995) 2 MLJ 100
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts01 Dec 1994Dismissed
Madras Refineries Ltd, 552, Anna Salai, Madras 600 018 Vs U.B. Petroproducts Limited, McDowell House, 3, Second Line Beach, Madras 600 001, P.S. Subramanian, S. Balachandran and Manali Petrochemicals Ltd.
Madras High Court · (1994) 12 MAD CK 0034
Arbitration Act, 1940 — Section 12, 13, 13(b), 14, 14(1)Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, 105, 113Constitution of India, 1950 — Article 13, 134A(b), 14, 162, 225
High Courts01 Dec 1994Dismissed
Jeeva Transport Corporation Ltd. Vs N. Subramani and Others
Madras High Court · (1996) ACJ 152
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27