High Courts09 Mar 1994
Consumer Action Group Vs The Union of India (UOI) and Others
Madras High Court · (1994) 1 MLJ 481
Constitution of India, 1950 — Article 226Forest Conversion Act, 1980 — Section 2Wild Life (Protection) Act, 1972 — Section 37(1)
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 46 of 57
High Courts08 Mar 1994Dismissed
T. Krishnamoorthy Vs Management of Indian Bank and Others
Madras High Court · (1995) 1 LLJ 816
High Courts08 Mar 1994
Durai Vs Secretary to Government of Tamil Nadu and another
Madras High Court · (1995) CriLJ 78
High Courts08 Mar 1994
S. Muthu Kumar Vs The State
Madras High Court · (1995) CriLJ 350 : (1994) 1 LW(Cri) 264
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts08 Mar 1994
N. Velayutham Vs Sri Ganesh Steel Syndicate
Madras High Court · (1995) 83 CompCas 785
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Mar 1994
Chennal Kothawal Chavadi Thakkali Vyabarigal Sangam Vs Vice Chairman, Madras Metropolitan Development Authority, No. 8 Gandhi Irwin Road, Egmore Madras-8 and others
Madras High Court · AIR 1995 Mad 101
Constitution of India, 1950 — Article 226
High Courts08 Mar 1994
Vaidyanathan Deekshathar Vs T. Ramadoss, Advocate, Mayiladuthurai
Madras High Court · (1994) 03 MAD CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 203
High Courts08 Mar 1994
T.S. Sankaranarayanan Vs The High Court of Judicature
Madras High Court · (1994) 2 MLJ 168 : (1994) WritLR 484
Constitution of India, 1950 — Article 235
High Courts07 Mar 1994
Panchugurumurthy Vs Commissioner of Income Tax and another
Madras High Court · (1995) 217 ITR 51
Income Tax Act, 1961 — Section 132, 132(5), 132(A), 143, 143(3)
High Courts07 Mar 1994
Oberoi Associated Hotels Limited Vs Commercial Tax Officer and others
Madras High Court · (1994) 03 MAD CK 0036
Tamil Nadu General Sales Tax Act, 1959 — Section 17(1), 17(3), 17(4), 2, 59
High Courts07 Mar 1994Dismissed
Narasimhan Vs Ponnammal and Others
Madras High Court · (1995) 1 DMC 268 : (1994) 2 LW 487
Hindu Succession Act, 1956 — Section 14(1)Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts07 Mar 1994Allowed
Ahamed Ali @ Palanibaba Vs The Chief Secretary, Government of Tamil Nadu, Public (Law and Order-F) Department, Fort St. George, Madras-9 and 2 Others
Madras High Court · (1994) 1 LW(Cri) 171
Criminal Procedure Code, 1973 (CrPC) — Section 147(3)
High Courts04 Mar 1994
M/s. Echo Recording Co. (P) Ltd., Madras-600086 Vs Super Cassette India Ltd., New Delhi 110048 and another
Madras High Court · (1994) 03 MAD CK 0117
Copyright Act, 1957 — Section 52, 52(1), 52(1)(j)
High Courts04 Mar 1994
K. Mariappan Vs Smt. Ranganayaki
Madras High Court · (1994) 03 MAD CK 0114
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts04 Mar 1994
The Authorised Officer/Deputy Collector (Revenue) under the Pondicherry Land Reforms (Fixation of Ceiling on Land) Act Vs Sarojammal
Madras High Court · (1995) 1 LW 102 : (1994) 2 MLJ 415
High Courts04 Mar 1994
T. Santhana Kesari Vs Kathija Bai, represented by Power of Attorney Agent J. Esoof Sait
Madras High Court · (1994) 2 MLJ 413
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 30, 43(2), 7(xi)(cc)
High Courts04 Mar 1994
S.A.S. Rahmath Nisha Begum Vs S. Vijayakumar
Madras High Court · (1994) 03 MAD CK 0108
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4
High Courts04 Mar 1994
Seshasayee Paper and Board Ltd. Vs The Appellate Committe constituted under Section 13 of the Water (Prevention and Controlof Pollution) Cess Act read with Rule 9 of the Water Prevention and Control of Pollution) Cess Rules, 1978 and Another
Madras High Court · (1994) 2 MLJ 394
Water (Prevention and Control of Pollution) Cess Rules, 1978 — Rule 4
High Courts03 Mar 1994
Karadi alias Sekar Vs State of Tamil Nadu and another
Madras High Court · (1994) CriLJ 3009 : (1994) 2 LW(Cri) 577
Constitution of India, 1950 — Article 136, 22, 226, 32Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts03 Mar 1994
Jayabharathi Match Works Vs Government of India
Madras High Court · (1994) 71 ELT 667
Central Excise Rules, 1944 — Rule 52ACentral Excises and Salt Act, 1944 — Section 35, 35A, 36, 36(2)