High Courts22 Nov 1994
M. Ganapathy Swamy Vs The District Collector, Periyar District, Erode, and 6 others
Madras High Court · (1994) 11 MAD CK 0017
COURT ARCHIVE
Madras High Court judgments, 1994
1,125 judgments · page 8 of 57
High Courts21 Nov 1994
Commissioner of Income Tax Vs Secals Ltd.
Madras High Court · (1995) 212 ITR 346
Income Tax Act, 1961 — Section 33, 33(1), 33(1)(B), 33(2), 34
High Courts18 Nov 1994
Arif U. Patel Vs Joint Secretary to the Govt. of India, Ministry of Finance and another
Madras High Court · (1995) CriLJ 1935 : (1995) 1 LW(Cri) 151
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 21, 22, 22(4), 22(5)
High Courts18 Nov 1994
Munuswamy Vs S.S. Nathan
Madras High Court · (1995) 2 LW 364 : (1995) 1 MLJ 366
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(b), 10(3)(a)(i), 25
High Courts18 Nov 1994
Rajamani Vs S. Mohammed Rasheed and another
Madras High Court · (1994) 11 MAD CK 0018
High Courts17 Nov 1994
Gita alias Gita Ravi Vs Mary Jenet James alias M.J. James and Others
Madras High Court · (1995) 2 LW 831 : (1995) 1 MLJ 467
Contract Act, 1872 — Section 202Succession Act, 1925 — Section 263
High Courts17 Nov 1994
Commissioner of Income Tax Vs L.S. Manickam and another
Madras High Court · (1995) 215 ITR 591
Income Tax Act, 1961 — Section 2(14), 2(1A), 45
High Courts17 Nov 1994
Commissioner of Income Tax Vs Rajalakshmi Venkatakrishnan
Madras High Court · (1995) 215 ITR 596
Gift Tax Act, 1958 — Section 5Income Tax Act, 1961 — Section 2(24), 28
High Courts17 Nov 1994
John Louis Vs G. Ramachandran
Madras High Court · (1995) 2 MLJ 125
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(3)(a)(i), 25
High Courts16 Nov 1994
Commissioner of Income Tax Vs Binny Ltd.
Madras High Court · (1995) 129 CTR 258 : (1995) 215 ITR 536
Income Tax Act, 1961 — Section 37
High Courts16 Nov 1994
Commissioner of Income Tax Vs Anaimugan Transports (P.) Ltd.
Madras High Court · (1995) 215 ITR 553
Income Tax Act, 1961 — Section 10(2)(vii), 129, 139, 139(1), 139(4)Life Insurance Corporation Act, 1956 — Section 43
High Courts16 Nov 1994
N. Ramachandran and another Vs State, by Sub Inspector of Police, Civil Supplies
Madras High Court · (1995) 1 LW(Cri) 107
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts16 Nov 1994
Commissioner of Income Tax Vs Anaimugan Transports (P) Ltd.
Madras High Court · (1995) 215 ITR 553
Income Tax Act, 1961 — Section 10(2), 129, 139, 139(1), 139(4)
High Courts16 Nov 1994
Commissioner of Income Tax Vs Devi Finance Corporation
Madras High Court · (1996) 130 CTR 523 : (1995) 215 ITR 570
Income Tax Act, 1961 — Section 40
High Courts16 Nov 1994
Commissioner of Income Tax Vs D. Veerappan
Madras High Court · (1995) 215 ITR 533
Income Tax Act, 1961 — Section 143(3), 250, 251(1), 28
High Courts15 Nov 1994
V.D. Murugesan Vs V. Raj Mohammed
Madras High Court · (1994) 11 MAD CK 0122
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(a), 10(3)(i), 25
High Courts15 Nov 1994
Suryanarayanan Vs Anchor Marine Service
Madras High Court · (1998) 94 CompCas 874 : (1995) 1 LW(Cri) 132
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Essential Commodities Act, 1955 — Section 1, 2Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts15 Nov 1994
N.S. Ziyauddin Ahemed and etc. Vs Union of India and others
Madras High Court · AIR 1995 Mad 129
Constitution of India, 1950 — Article 226