High Courts23 Feb 1994
K. Mohammed Yacub (died) and 6 others Vs M. Varadarajan
Madras High Court · (1994) 02 MAD CK 0072
Presidency Small Cause Courts Act, 1882 — Section 4Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 48 of 57
High Courts23 Feb 1994Dismissed
T. Pandiyan Arivali Vs Kamal Hassan
Madras High Court · (1994) 02 MAD CK 0048
Copyright Act, 1957 — Section 13, 14, 54
High Courts22 Feb 1994
R. Palani Chettiar and another Vs Nelson @ Ramasamy Chettiar and 10 others
Madras High Court · (1994) 02 MAD CK 0066
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 107, 92
High Courts22 Feb 1994
K. Revathy and Others Vs The High Court of Judicature
Madras High Court · (1994) 2 MLJ 126
Constitution of India, 1950 — Article 14, 16, 229(1)
High Courts22 Feb 1994
Special Officer, Periyakulam Anna Polythene Workers Industrial Co-operative Society Ltd. Vs Ayyammal (Smt.) and Another
Madras High Court · (1994) ACJ 1225
Employees Compensation Act, 1923 — Section 2, 3, 8
High Courts22 Feb 1994Allowed
A.R. Damodara Mudaliar and Company Vs Inspector of Police, Civil Supplies, C.I.D. South Arcot Dist. Guddalore-607002. and State Inspector of Police, Civil Supplies, C.I.D. South Unit, Madras.
Madras High Court · (1998) 1 LW(Cri) 372
Constitution of India, 1950 — Article 166, 77Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 3(i), 5, 7(1)(a)(ii)
High Courts22 Feb 1994
P. Kandaswamy Vs State of Tamil Nadu and others
Madras High Court · (1994) CriLJ 2756
Constitution of India, 1950 — Article 21, 22Penal Code, 1860 (IPC) — Section 307
High Courts21 Feb 1994
Dr. B. Ilango Vs State of Tamil Nadu and Others
Madras High Court · (1994) 2 MLJ 12
Constitution of India, 1950 — Article 14, 21, 309
High Courts21 Feb 1994
K.R.S.A. Karuppan Chettiar and Company Vs Hindustan Petroleum Corporation Limited
Madras High Court · (1994) 2 MLJ 27
Arbitration Act, 1940 — Section 34
High Courts21 Feb 1994
Union of India (UOI) and Another Vs Rajendra Enterprises and Another
Madras High Court · (1997) 57 ECC 148
High Courts21 Feb 1994
Prof. Aloysious, Asst. Professor, Therivilai Mulagumoodu P.O., Kanyakumari District Vs Shri Dakshinamurthy, Sub Inspector of Police, Kottar Police Station, Nagercoil, Kanyakumari District., Shri Cecil P.C. 900 Civil Supplies Food Cell, C.I.D. Office, Nagercoil and Shri Pithalus P.C. Thukalay Police Station, Kanyakumari District
Madras High Court · (1994) 1 LW(Cri) 239
Penal Code, 1860 (IPC) — Section 109, 307, 324
High Courts21 Feb 1994Allowed
Mrs. S. Aruna and Another Vs Secretary to the Government of Tamil Nadu, Department of Racing
Madras High Court · (1996) 1 LLJ 174
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 226
High Courts18 Feb 1994
Assistant Collector of Customs, Madras Vs A. Narayana Pillai
Madras High Court · (1994) 71 ELT 673
Customs Act, 1962 — Section 123, 135(1), 138A
High Courts18 Feb 1994
Hindustan Petroleum Corporation Ltd. and another Vs Mr. A.K. Annadurai and another
Madras High Court · (1994) 02 MAD CK 0071
Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 5, 5(2), 6, 7, 7(3)Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 12, 14, 19, 31(c)
High Courts18 Feb 1994
Voora Mahalakshmamma Vs C. Veera Reddy
Madras High Court · AIR 1995 Mad 200 : (1995) 1 LW 82
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2, 25, 4
High Courts18 Feb 1994
P. Ramakrishnan and another Vs Bagnar Finance Co.
Madras High Court · (1995) 83 CompCas 769
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Feb 1994
Reiter Machine Works Ltd. Vs Commissioner of Income Tax and another
Madras High Court · (1995) 217 ITR 144
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264, 264(4), 33A(2)Wealth Tax Act, 1957 — Section 25(1)
High Courts18 Feb 1994
Senthil Enterprises Vs Commercial Tax Officer, Trichy Road Circle, Coimbatore
Madras High Court · (1994) 02 MAD CK 0011
Central Sales Tax Act, 1956 — Section 10A
High Courts18 Feb 1994Dismissed
P. Nithiyan rep. by father and natural guardian R. Palanisamy and S.P. Prasann rep. by his father and natural guardian S.N. Parthasarathy Vs The State of Tamil Nadu and Others
Madras High Court · (1994) 02 MAD CK 0001
Constitution of India, 1950 — Article 14, 226Indian Medical Council Act, 1956 — Section 33Indian Medical Council Regulations, 2000 — Regulation 1, 2, 1, 3
High Courts17 Feb 1994
Dr. C.S. Subramanian Vs Kumarasamy and others
Madras High Court · (1996) 86 CompCas 747
Constitution of India, 1950 — Article 14, 19, 21, 226, 227Consumer Protection Act, 1986 — Section 10, 12, 13, 14, 15Criminal Procedure Code, 1973 (CrPC) — Section 195