High Courts29 Sept 1995Allowed
S. Sivagnanam Vs The Asst. Security Officer, Railway Protection Force, Southern Railway and Others
Madras High Court · (1996) 2 LLJ 206
Railway Services (Conduct) Rules, 1966 — Rule 3
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 12 of 55
High Courts29 Sept 1995Dismissed
Prof. K. Anbazhagan, General Secretary, D.M.K. Vs State of Tamilnadu and Others
Madras High Court · (1996) 1 CTC 33
Commissions of Inquiry Act, 1952 — Section 3(1)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 81
High Courts28 Sept 1995
S.I.V. Industries Limited Vs Tamil Nadu Pollution Control Board and Others
Madras High Court · (1996) 2 MLJ 51
Air (Prevention and control of Pollution) Act, 1981 — Section 21
High Courts28 Sept 1995
Midhuna Nathan and Vs State of Tamil Nadu and Others
Madras High Court · AIR 1996 Mad 178 : (1995) WritLR 851
Constitution of India, 1950 — Article 14, 15, 226
High Courts28 Sept 1995
Ouchakalai Vs Secretary to Government, Govt. of Tamil Nadu, Prohibition and Excise Department, Madras and others
Madras High Court · (1996) CriLJ 1517
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 11, 11(1), 20, 37, 8
High Courts28 Sept 1995Allowed
R.T. Thathachari and Another Vs State of Tamil Nadu and Another
Madras High Court · (1996) 1 CTC 65
Constitution of India, 1950 — Article 226Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3A
High Courts28 Sept 1995Allowed
P.S. Raghavachari Vs The Special Officer, Corporation of Madras and Others
Madras High Court · (1996) 1 CTC 324 : (1996) 1 LW 402
Madras City Municipal Corporation Act, 1919 — Section 218, 390A
High Courts28 Sept 1995
Arif U. Patel Vs Assistant Director, Narcotic Control Bureau, South Zone, Madras-17 and The Superintendent of Police, Central Prison, Madras
Madras High Court · (1996) 1 LW(Cri) 30
Constitution of India, 1950 — Article 29(2)Criminal Procedure Code, 1973 (CrPC) — Section 44Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 29
High Courts27 Sept 1995
R. Kanthimathi and Another Vs Beatrie Xavier
Madras High Court · (1996) 1 MLJ 666
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(iii)
High Courts27 Sept 1995
Maxwell Dyes and Chemicals Private Ltd. and another Vs Kothari Industrial Corporation Ltd. and another
Madras High Court · (1996) 85 CompCas 111
Companies Act, 1956 — Section 173, 81(1A)
High Courts27 Sept 1995
T.T.V. Dinakaran and another Vs The Enforcement Officer, Enforcement Directorate, Government of India, Madras
Madras High Court · (1997) CriLJ 130 : (1997) 57 ECC 25
Constitution of India, 1950 — Article 20(3), 21, 226, 311, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2)Evidence Act, 1872 — Section 24
High Courts27 Sept 1995
M. Ayyasamy Vs The District Educational Officer, (Elementary Education), District Education Officer and Another
Madras High Court · (1996) 1 LW 567 : (1996) 2 MLJ 391
Tamil Nadu Societies Registration Act, 1975 — Section 15(2)
High Courts26 Sept 1995
Workmen Vs Management of India Forge and Drop Stampings Ltd., and ors
Madras High Court · (1996) 74 FLR 2052
Industrial Disputes Act, 1947 — Section 10(1), 12(3), 25FFA
High Courts26 Sept 1995
R. Sree Jayalakshmi Vs The State of Tamil Nadu and Others
Madras High Court · (1995) 2 LW 726 : (1996) 1 MLJ 605 : (1995) WritLR 699
Constitution of India, 1950 — Article 14
High Courts26 Sept 1995Dismissed
Vigneswara Nagar Residents Welfare Association and Others Vs The Special Tahsildar (Land Acquisition), Tamil Nadu Housing Board Schemes, The Collector and The State of Tamil Nadu
Madras High Court · (1995) 09 MAD CK 0091
Land Acquisition Act, 1894 — Section 3, 35, 4, 4(1), 5(A)Tamil Nadu State Housing Board Act, 1961 — Section 89, 90, 91, 92
High Courts26 Sept 1995
G. Palani Vs Smt. Chinnammal
Madras High Court · (1996) 1 MLJ 174
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 47
High Courts26 Sept 1995
Subbulakshmi Vs S. Chockkalingam Pillai and another
Madras High Court · (1995) 09 MAD CK 0014
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Evidence Act, 1872 — Section 73Hindu Succession Act, 1956 — Section 14(1)
High Courts25 Sept 1995
M. Ramaswamy Vs Commissioner of Wealth-tax
Madras High Court · (1996) 136 CTR 76 : (1996) 221 ITR 47
Wealth Tax Act, 1957 — Section 5(1)
High Courts25 Sept 1995
R.M. Perianna Pillai (Deceased) (by Legal Representatives) Vs Commissioner of Wealth-tax
Madras High Court · (1996) 221 ITR 122
Wealth Tax Act, 1957 — Section 5(1)
High Courts25 Sept 1995
Nallamuthu Vs State by Inspector of Police, Elachipalayam Police Station, Crime No. 73/86
Madras High Court · (1996) 1 LW(Cri) 304
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 323