High Courts12 Jan 1994
L. Alagusundaram Chettiar Vs Commissioner of Income Tax
Madras High Court · (1995) 123 CTR 556 : (1994) 210 ITR 614
Income Tax Act, 1961 — Section 147, 154
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 55 of 57
High Courts12 Jan 1994
Habibunnisa Akthar and another Vs S. and S. Industries and Enterprises Ltd.
Madras High Court · (1995) 83 CompCas 593 : (1994) 1 LW(Cri) 245
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts12 Jan 1994
N. Mani, Pelina Kinight B. Rodrigues, Harakchand P. Jain Vs Chief Commissioner of Income Tax (Administration) and Another
Madras High Court · (2006) 285 ITR 413
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b), 482Penal Code, 1860 (IPC) — Section 109, 120B
High Courts12 Jan 1994Dismissed
Ponnusamy Vs State by Inspector of Police, Sathyamangalam Police Station, Penyar District
Madras High Court · (1994) 01 MAD CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401
High Courts11 Jan 1994
Pillayarpatti Karpaga Vinayagar Koli Nagarathar Trust Vs Madurai City Municipal Corporation and Another
Madras High Court · (1994) 2 MLJ 459
Constitution of India, 1950 — Article 226
High Courts11 Jan 1994
Canara Bank Vs P. Kannan and Another
Madras High Court · (1994) 2 LW 141 : (1994) 2 MLJ 43
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11
High Courts11 Jan 1994
Commissioner of Income Tax Vs Dr. B. Ramamurthy
Madras High Court · (1994) 207 ITR 349
Income Tax Act, 1961 — Section 17United Nations (Privileges and Immunities) Act, 1947 — Section 18, 2
High Courts11 Jan 1994
Tanjore Permanent Bank Ltd. Vs Commissioner of Income Tax
Madras High Court · (1994) 207 ITR 924
Income Tax Act, 1961 — Section 4
High Courts11 Jan 1994
T. Shyamala Vs S.M.R. Finance
Madras High Court · (1994) 81 CompCas 919
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jan 1994
Sundaram Clayton Ltd. Vs Superintendent of Central Ex., Madras
Madras High Court · (1996) 82 ELT 460
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts11 Jan 1994Allowed
Gopu Transport Vs The Regional Transport Officer
Madras High Court · (1994) 01 MAD CK 0013
Central Motor Vehicles Rules, 1989 — Rule 172(6), 3Motor Vehicles Act, 1988 — Section 86Tamil Nadu Motor Vehicles Rules, 1989 — Rule 172(6), 254, 87
High Courts11 Jan 1994
S. Sekar Vs The Corporation of Madras and Others
Madras High Court · (1994) 2 MLJ 591
Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts10 Jan 1994
State of Tamil Nadu Vs S.P. Meyyammai Achi
Madras High Court · (1994) 01 MAD CK 0087
Tamil Nadu General Sales Tax Act, 1959 — Section 16, 16(2)
High Courts10 Jan 1994
Salar Solvent Extractions Ltd. and another Vs South India Viscose Ltd.
Madras High Court · (1995) 83 CompCas 540
Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jan 1994
Hansa Vs B. Muralidharan
Madras High Court · (1994) 81 CompCas 315
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jan 1994
V. Punithavathi Vs S. Chandrasekaran
Madras High Court · (1995) 83 CompCas 511
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Jan 1994
Superintending Engineer T.N.U.D.P., Madras Circle and another Vs A.V. Rangaraju and another
Madras High Court · (1994) 01 MAD CK 0036
Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 34
High Courts08 Jan 1994Allowed
The Central Board of Film Certification Ministry of Information and Broadcasting (Government of India) Vs The Film Certification Appellate Tribunal
Madras High Court · (1994) 01 MAD CK 0007
Advocates Act, 1961 — Section 35, 37, 38Central Excises and Salt Act, 1944 — Section 35, 35A, 35B(2)Cinematograph Act, 1952 — Section 15, 2, 3, 4, 5
High Courts07 Jan 1994Dismissed
S. Kiran Vs L.C. Corporation
Madras High Court · (1994) 2 CivCC 425
Criminal Procedure Code, 1973 (CrPC) — Section 217, 219, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Jan 1994
Maija Ammal Vs S.P. Maboob Mohammed (died) and Others
Madras High Court · (1994) 1 MLJ 524