High Courts17 Feb 1994
Vishanji D. Futani Vs Mohanlal Futani alias Mohanlal D. Futan and another
Madras High Court · (1994) 02 MAD CK 0058
Succession Act, 1925 — Section 2(BB), 270, 271
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 49 of 57
High Courts17 Feb 1994
Gem Cables and Conductors Ltd. Vs Collector of Customs, Hyderabad
Madras High Court · (1994) 48 ECC 1 : (1994) 72 ELT 848
Central Excises and Salt Act, 1944 — Section 11, 11A, 11BConstitution of India, 1950 — Article 14, 19Customs Act, 1962 — Section 11C, 11D, 27
High Courts17 Feb 1994
K. Vaithianathan and etc. Vs The Union of Territory of Pondicherry and others
Madras High Court · AIR 1995 Mad 197
Motor Vehicles Act, 1988 — Section 173, 80(3), 88Pondicherry Motor Vehicles Rules, 1989 — Rule 65
High Courts17 Feb 1994
Dr. C.S. Subramanian and others Vs Kumarasamy and others
Madras High Court · (1994) 1 LW 347 : (1994) 1 MLJ 438 : (1994) WritLR 211
Constitution of India, 1950 — Article 14, 19, 21, 226, 227Consumer Protection Act, 1986 — Section 10, 12, 13, 14, 15
High Courts17 Feb 1994
Kamashi Vs A. Radhakrishnan
Madras High Court · AIR 1995 Mad 60 : (1994) 1 LW(Cri) 343
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts17 Feb 1994
V.G. Sakuntala Vs State of Tamil Nadu and others
Madras High Court · AIR 1995 Mad 193
Constitution of India, 1950 — Article 226
High Courts16 Feb 1994
Y. Mallamma and another Vs The Branch Manager, Central Bank of India, Madras -108
Madras High Court · (1994) 02 MAD CK 0062
Civil Procedure Code, 1908 (CPC) — Section 151, 22, 23, 23(3), 24
High Courts16 Feb 1994
S. Ravi Kumar Vs Rajesh Kumar R. Jain
Madras High Court · (1995) 1 CivCC 694 : (1995) 83 CompCas 750
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Feb 1994
Managing Director, Thanthal Periyar Transport Corpn. Villupuram Vs K.C. Karthiyayini
Madras High Court · (1995) 1 ACC 132 : (1995) ACJ 594 : AIR 1995 Mad 102 : (1994) 2 LW 54
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 22, Order 41 Rule 11, Order 41 Rule 22, Order 41 Rule 27(1), Order 41 Rule 33Defence of India Act, 1938 — Section 19(1)Limitation Act, 1963 — Article 116, 5
High Courts15 Feb 1994
Indian Steel Rolling Mills Ltd. Vs Union of India
Madras High Court · (1994) 71 ELT 350
Central Excises and Salt Act, 1944 — Section 35B
High Courts15 Feb 1994
Palanisami Vs The Secretary to Government, Prohibition and Excise Department, Fort Saint George, Madras -9 and another
Madras High Court · (1994) 2 LW(Cri) 537
Constitution of India, 1950 — Article 21Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts15 Feb 1994
Palanisami Vs The Secretary to Government, Prohibition and Excise Department, Fort Saint George, Madras - 9 and another
Madras High Court · (1994) 2 LW(Cri) 535
Constitution of India, 1950 — Article 21, 22Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3, 3(1)
High Courts15 Feb 1994Allowed
J.P. Chandra Bose Vs V. Palani, Inspector of Police (L and O), Ambur Circle
Madras High Court · (1994) 02 MAD CK 0061
High Courts14 Feb 1994
Kuppuswami Pillai Vs Subramaniam and another
Madras High Court · AIR 1995 Mad 367
Stamp Act, 1899 — Section 47
High Courts14 Feb 1994
R. Lakshmi Vs Thanthai Pariyar Transport Corporation Ltd., and others
Madras High Court · AIR 1995 Mad 225
Constitution of India, 1950 — Article 226
High Courts14 Feb 1994
Kuppuswami Pillai Vs Subramaniam and Another
Madras High Court · (1994) 2 MLJ 256
Stamp Act, 1899 — Section 47A
High Courts11 Feb 1994
Mariastella and Others Vs Rajarajan and Another
Madras High Court · (1994) 1 MLJ 623
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1
High Courts11 Feb 1994
K. Nachimuthu Vs State
Madras High Court · (1994) CriLJ 2760
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts11 Feb 1994
S. Rajasekar and others Vs S. Thirugnana Sambandam and another
Madras High Court · (1995) 1 ALT(Cri) 433 : (1994) CriLJ 3583 : (1994) 1 LW(Cri) 268 : (1995) 1 RCR(Criminal) 364
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 22, 24, 29, 3, 33
High Courts10 Feb 1994
V. Ramakrishnan Vs R. Arumugam
Madras High Court · (1995) 83 CompCas 709
Negotiable Instruments Act, 1881 (NI) — Section 138