High Courts09 Feb 1994
M.K.P. Vellain Chettiar (died) and 4 others Vs Sri Andavar and Co.
Madras High Court · (1994) 02 MAD CK 0070
Trusts Act, 1882 — Section 4(3)(h), 88
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 50 of 57
High Courts09 Feb 1994
S. Nachimuthu Mudaliar and another Vs State of Tamil Nadu and another
Madras High Court · (1994) 02 MAD CK 0064
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6, 6(1)
High Courts09 Feb 1994Allowed
S. Nachimuthu Mudaliar and Another Vs State of Tamil Nadu and Another
Madras High Court · (1994) 02 MAD CK 0057
Land Acquisition Act, 1894 — Section 4(1), 5A, 6, 6(1)
High Courts09 Feb 1994Allowed
Marya Teresa Martin Vs Martin
Madras High Court · (1994) 2 DMC 401
Family Courts Act, 1984 — Section 18, 18(3), 7(1), 8
High Courts09 Feb 1994
V.S. Venugopal Vs K V. Nataraja Iyer and 3 others
Madras High Court · (1994) 02 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, 92, 92(1)
High Courts09 Feb 1994
T.C. Ethirajulu Chettiar Vs K. Jeevarathinam Mudaliar and Another
Madras High Court · (1994) 2 MLJ 411
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Constitution of India, 1950 — Article 227, 59
High Courts08 Feb 1994
S. Ramaswamy Vs K. Sudarsan Rao
Madras High Court · (1995) 83 CompCas 673
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Feb 1994Dismissed
Continental Exporters Vs Union of India (UOI) and Others
Madras High Court · (1994) 46 ECC 221
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 131, 131B
High Courts07 Feb 1994
Bharathanatyam alias Disco alias Nagarajan Vs State
Madras High Court · (1995) 1 ALT(Cri) 208 : (1994) CriLJ 3546
Juvenile Justice Act, 1986 — Section 2(h)
High Courts07 Feb 1994
Arcath Textile Mills Pvt. Ltd. Vs Union of India
Madras High Court · (1994) 70 ELT 575
Customs Act, 1962 — Section 108, 49
High Courts04 Feb 1994
Dr. M. Karunanidhi Vs State of Tamil Nadu and another
Madras High Court · (1994) CriLJ 2599 : (1994) 1 LW(Cri) 162 : (1995) 1 RCR(Criminal) 80
Constitution of India, 1950 — Article 14, 19, 21Prisons Act, 1894 — Section 40, 59
High Courts04 Feb 1994
S. Ganapathy Konar Vs E. Ganapathy Konar
Madras High Court · (1994) 2 MLJ 198
Civil Procedure Code, 1908 (CPC) — Section 15
High Courts04 Feb 1994Allowed
Gnanasekar and 64 Others Vs State by Inspector of Police, Poonamallee
Madras High Court · (1994) 1 LW(Cri) 160
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 324, 482Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts03 Feb 1994
S. Durai Vs Joint Commissioner (Smr) of Commercial Taxes, Chepauk, Madras.
Madras High Court · (1994) 02 MAD CK 0056
Tamil Nadu General Sales Tax Act, 1959 — Section 37
High Courts03 Feb 1994
R.K. Star Productions and etc. Vs Union of India and others
Madras High Court · AIR 1995 Mad 4
Cinematograph Act, 1952 — Section 4, 5, 6Constitution of India, 1950 — Article 226
High Courts03 Feb 1994
H.M. Brothers (P.) Ltd. and another Vs R. Monsing and Sons (P.) Ltd.
Madras High Court · (1995) 83 CompCas 626
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Feb 1994
State of Tamil Nadu Vs Hindustan Motors Ltd.
Madras High Court · (1994) 02 MAD CK 0018
Tamil Nadu General Sales Tax Act, 1959 — Section 22, 38, 38(1)
High Courts03 Feb 1994
Fenner (India) Ltd. and others Vs Additional Registrar of Companies
Madras High Court · (1994) 80 CompCas 1
Companies Act, 1956 — Section 197A, 204, 263, 263(1), 269(2)
High Courts02 Feb 1994
N.C. Srinivasan Vs Income Tax Officer and another
Madras High Court · (1995) 217 ITR 236
Income Tax Act, 1961 — Section 154, 264, 5, 80U
High Courts02 Feb 1994
G. Deenadayalan Vs Habibunnissa
Madras High Court · (1994) 1 LW 599
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25, 25(2)