High Courts03 Mar 1994
S.P. Shenbagamoorthy Vs Dr. Chenna Reddy, The Governor, State of Tamil Nadu
Madras High Court · (1994) 2 MLJ 23 : (1994) WritLR 259
Constitution of India, 1950 — Article 159
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 47 of 57
High Courts03 Mar 1994Dismissed
Babu @ Vellei Babu @ Babu Reddy Vs The State of Tamil Nadu and Another
Madras High Court · (1994) 1 LW(Cri) 276
Penal Code, 1860 (IPC) — Section 302, 380, 457
High Courts03 Mar 1994
B. Devadanam Vs District Collector, Coimbatore and Others
Madras High Court · AIR 1995 Mad 94
Constitution of India, 1950 — Article 341, 342
High Courts02 Mar 1994
M. Prabhulal Vs Asstt. Director, Revenue Intelligence, Tiruchy
Madras High Court · (1994) 71 ELT 663
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29, 37, 57
High Courts01 Mar 1994
M. Krishnan Vs Regional Transport Authority, North Arcot District at Vellore, and another
Madras High Court · AIR 1995 Mad 53
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68F(1C)
High Courts28 Feb 1994
Shri Kandavel Industries Vs Tamil Nadu Industrial Investment Corporation Ltd. and another
Madras High Court · (1998) 93 CompCas 704 : (1994) 1 LW 422 : (1994) WritLR 281
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 31
High Courts28 Feb 1994
A. Muthu Vs Indian Overseas Bank
Madras High Court · (1994) 02 MAD CK 0060
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 2
High Courts28 Feb 1994
East West Freight Carriers (P) Ltd. Vs Collr. of Customs, Madras
Madras High Court · (1995) 77 ELT 79
Central Excise Rules, 1944 — Rule 173Q, 57A, 57C, 57D, 57GCentral Excises and Salt Act, 1944 — Section 11A
High Courts28 Feb 1994
S.R. Rasamanickam and another Vs Dr. Geetha and anothers
Madras High Court · (1995) CriLJ 1284
Penal Code, 1860 (IPC) — Section 359, 360, 361, 363
High Courts28 Feb 1994
Mahalingam and others Vs State
Madras High Court · (1995) CriLJ 1991
Criminal Procedure Code, 1973 (CrPC) — Section 173(4), 313, 394Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 160, 302
High Courts25 Feb 1994Allowed
O. Arumugam Vs State, by Inspector of Police, X Crime Branch, Egmore, Madras
Madras High Court · (1994) 02 MAD CK 0047
Banking Regulation Act, 1949 — Section 36(AD)Penal Code, 1860 (IPC) — Section 341
High Courts25 Feb 1994
S. Vasudeva Rao Vs P.S.J. Sigamany
Madras High Court · (1995) 125 CTR 93 : (1995) 217 ITR 284 : (1995) 211 ITR 284
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 132, 271Penal Code, 1860 (IPC) — Section 193, 196, 420
High Courts25 Feb 1994
L. Mani Vs Kandan Finance
Madras High Court · (1996) 86 CompCas 205 : (1995) 1 LW(Cri) 354
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Feb 1994
Andhra Civil Construction Company Vs Government of Tamil Nadu and others
Madras High Court · AIR 1994 Mad 307
Constitution of India, 1950 — Article 14Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 1, 18, 3(5), 6(1), 7
High Courts25 Feb 1994Allowed
Rajaram Reddiar and 17 Others Vs State by Inspector of Police Ulundurpet (Thirunavalur Police Station)
Madras High Court · (1994) 1 LW(Cri) 314
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 482
High Courts24 Feb 1994Dismissed
R. Kannusamy Vs The State of Tamil Nadu and The Regional Transport Authority
Madras High Court · (1994) 02 MAD CK 0067
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 107, 111, 138, 20A, 217(1)Motor Vehicles Act, 1988 — Section 217(4), 70, 71(3), 71(4), 72(2)
High Courts24 Feb 1994
Sudarsan Estate Private Ltd. Vs State of Tamil Nadu
Madras High Court · (1995) 217 ITR 273
High Courts24 Feb 1994
Anisha K. Shah Vs Fostenex Private Ltd. and others
Madras High Court · (1994) 2 LW 308
Companies Act, 1956 — Section 433
High Courts24 Feb 1994
Anisha K. Shah Vs Fastenese Private Ltd. and etc.
Madras High Court · AIR 1995 Mad 67 : (1995) 82 CompCas 514
Comapnies Act, 1956 — Section 122(1), 433
High Courts24 Feb 1994
State Trading Corporation of India Limited Vs State of Tamil Nadu
Madras High Court · (1994) 02 MAD CK 0017