High Courts07 Jan 1994
Lipton India Ltd. Vs Assistant Commissioner (CT) and Others
Madras High Court · (1994) 95 STC 216
Tamil Nadu General Sales Tax Act, 1959 — Section 36(5)
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 56 of 57
High Courts07 Jan 1994
Anandhan Vs The State
Madras High Court · (1994) 01 MAD CK 0034
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts07 Jan 1994
Haiji Ammal Vs S.P. Habeeb Mohammed (died), and 6 others
Madras High Court · (1994) 01 MAD CK 0008
High Courts06 Jan 1994
K.V. Shekar Vs The State of Tamil Nadu and Others
Madras High Court · (1994) 01 MAD CK 0088
Motor Vehicles Act, 1939 — Section 63(6)Motor Vehicles Act, 1988 — Section 100, 72, 74, 88, 88(8)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 170, 171
High Courts06 Jan 1994
Balu Sendappriyar and others Vs State
Madras High Court · (1995) CriLJ 155
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 304, 323, 324
High Courts06 Jan 1994
Balakumaran Textiles Vs Chennammal
Madras High Court · (1994) 81 CompCas 905
Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts06 Jan 1994Dismissed
Sivagurunathan and Others Vs Muthulakshmi
Madras High Court · (1994) 01 MAD CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 203
High Courts06 Jan 1994
Mohanaram Chettiar Vs K.V. Santhanam and another
Madras High Court · (1994) 01 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 34 Rule 5, 148
High Courts05 Jan 1994
Sethuraman Thiagarajan Engineers P. Ltd. and others Vs Cholamandalam Investments and Finance Co. Ltd.
Madras High Court · (1995) 83 CompCas 484
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts05 Jan 1994
Nellai Maavatta Oppandha Beedi Thayariparigal Sangam Vs Collr. of C. Ex., Madurai
Madras High Court · (1994) 70 ELT 192
High Courts05 Jan 1994
Shyam Investments and Another Vs Appropriate Authority and Others
Madras High Court · (1995) 126 CTR 92
Income Tax Act, 1961 — Section 269UD, 28
High Courts05 Jan 1994
Madras Citizens Progressive Council Vs Honourable President of India and others
Madras High Court · AIR 1995 Mad 16 : (1994) 1 LW 554
Constitution of India, 1950 — Article 102(1), 103, 105(2), 226, 361Representation of the People Act, 1951 — Section 8, 8
High Courts05 Jan 1994
T.T. Meenakshi Achi and others Vs The District Registrar, Coimbatore and another
Madras High Court · AIR 1994 Mad 317 : (1994) 1 LW 316 : (1994) WritLR 476
Partnership Act, 1932 — Section 32, 42Stamp Act, 1899 — Article 23, 44, 46, 2(10), 29(1)
High Courts05 Jan 1994
Manivannan Vs Ever King Garments
Madras High Court · (1995) 83 CompCas 473 : (1994) 1 LW(Cri) 247
Negotiable Instruments Act, 1881 (NI) — Section 138, 142Transfer of Property Act, 1882 — Section 106
High Courts05 Jan 1994
Govindan alias Sadayan Vs State of Tamil Nadu and another
Madras High Court · (1994) CriLJ 1904
Constitution of India, 1950 — Article 22
High Courts05 Jan 1994
Chakiat Agencies Pvt. Ltd. and others Vs Union of India and others
Madras High Court · (1994) 210 ITR 383
Income Tax Act, 1961 — Section 269UD, 269UD(1)
High Courts05 Jan 1994
N.V. Jagannathan Vs Mrs. Amrut Gowri and Another
Madras High Court · (1994) 1 MLJ 559
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2)(iii), 10(3)(a)(i), 10(3)(a)(iii), 10(3)(e)
High Courts05 Jan 1994Allowed
Chakiat Agencies (P.) Ltd. Vs Union of India
Madras High Court · (1995) 78 TAXMAN 583
Income Tax Act, 1961 — Section 269UD, 269UD(1)
High Courts04 Jan 1994
Madura Chit and Investments Pvt. Ltd. and another Vs Income Tax Officer
Madras High Court · (1994) 121 CTR 288
Income Tax Act, 1961 — Section 276C, 277, 278B, 68
High Courts04 Jan 1994
Devi Textiles Vs Collector of Central Excise
Madras High Court · (1995) 79 ELT 411
Central Excises and Salt Act, 1944 — Section 35P