High Courts02 Feb 1994
Manimekalai Vs Chapaldas Kalyanji Sanghvi
Madras High Court · (1995) 2 CivCC 292 : (1995) 2 RCR(Criminal) 182
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 51 of 57
High Courts02 Feb 1994
Harikrishnan and Another Vs The Government of Tamil Nadu and Another
Madras High Court · (1994) 2 MLJ 243
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6
High Courts01 Feb 1994
Buckau Wolf India Ltd. Vs Assistant Collector of C.Ex., Madras-VII
Madras High Court · (1994) 71 ELT 661
Central Excise Rules, 1944 — Rule 12Central Excises and Salt Act, 1944 — Section 11B
High Courts31 Jan 1994
S. Vijayasankar Vs The Secretary to Govt. of Tamil Nadu, Education Department and others
Madras High Court · AIR 1995 Mad 303
Constitution of India, 1950 — Article 226
High Courts31 Jan 1994
V. Radhakrishnan Vs State of Tamil Nadu and another
Madras High Court · AIR 1995 Mad 196
Constitution of India, 1950 — Article 226
High Courts31 Jan 1994
Sundaram alias Balasundaram Vs State
Madras High Court · (1994) CriLJ 2490
Penal Code, 1860 (IPC) — Section 376
High Courts31 Jan 1994
M. Gnana Vanitha Mary, Correspondent, Anni Mary Teacher Training Institute Vs The Joint Director of School Education and Others
Madras High Court · (1994) 2 MLJ 268
Constitution of India, 1950 — Article 14, 15(4), 30(1), 46
High Courts28 Jan 1994
Welcome Match Works Vs Union of India
Madras High Court · (1994) 71 ELT 884
Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 3
High Courts28 Jan 1994
T. Pandian Arivali Vs Mr. Kamal Hassan, Producer, Rajkamal Film International
Madras High Court · (1994) 01 MAD CK 0109
Copyright Act, 1957 — Section 13(2), 14, 22
High Courts28 Jan 1994Allowed
Dr. Hahneman Vs State by Inspector of Police VI, Thirupparakundram Police Station, Madurai District in Crime No. 35/91
Madras High Court · (1994) 1 LW(Cri) 152
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Jan 1994
Vasantha Mills Ltd. Vs Industrial Reconstruction Bank of India and others Shanmugham Brothers and another Vs R.M. Shanmugam
Madras High Court · (1995) 83 CompCas 216 : (1995) 2 LW 87
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 26
High Courts28 Jan 1994
K.N. Sankaranarayanan and another Vs Shree Consultations and Services Pvt. Ltd. and others
Madras High Court · (1994) 80 CompCas 558 : (1994) 1 LW 602 : (1993) 2 MLJ 298
Companies Act, 1956 — Section 10F, 291, 397, 397(1), 398
High Courts27 Jan 1994
Santhanam Vs Collector of C. Excise and Customs, Madurai-2
Madras High Court · (1994) 46 ECC 204 : (1995) 79 ELT 564
Customs Act, 1962 — Section 11, 124(1)
High Courts27 Jan 1994
Kaliammal Vs Sathia and Others
Madras High Court · (1994) 2 MLJ 123
Hindu Succession Act, 1956 — Section 15, 16, 4
High Courts27 Jan 1994
Medopharma Vs Supdt. of Central Excise, Madras
Madras High Court · (1994) 70 ELT 505
Central Excise Rules, 1944 — Rule 52A, 57, 57A, 57G, 57G(2)Central Excises and Salt Act, 1944 — Section 11A
High Courts27 Jan 1994
Pitchaimani and others Vs The State
Madras High Court · (1995) 1 ALT(Cri) 114 : (1994) CriLJ 2606
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 324
High Courts25 Jan 1994
T. Sekaran Vs The Managing Director, Thiruvalluvor Transport Corporation, Madras-2
Madras High Court · (1994) 01 MAD CK 0107
Easements Act, 1882 — Section 52Specific Relief Act, 1963 — Section 6Tamil Nadu District Municipalities Act, 1920 — Section 303(2)(d)
High Courts25 Jan 1994Dismissed
R.M. Salam Vs Government of Tamil Nadu
Madras High Court · (1994) 01 MAD CK 0106
Constitution of India, 1950 — Article 124, 13(3), 143, 168, 200
High Courts25 Jan 1994
A.F.W. Low Vs Commissioner of Income Tax
Madras High Court · (1995) 124 CTR 298 : (1995) 217 ITR 213
Income Tax Act, 1961 — Section 18(5), 5(1), 90, 91, 91(1)
High Courts25 Jan 1994Allowed
G. S. Subramaniam Vs Engu Sha
Madras High Court · (1994) 1 LW(Cri) 313
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 408, 409, 420