High Courts13 Sept 1995
Muniandi and another Vs The State
Madras High Court · (1996) CriLJ 1842 : (1996) 1 LW(Cri) 297
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 207, 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 323
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 16 of 55
High Courts13 Sept 1995
V. Pethaperumal and others Vs Syndicate Bank
Madras High Court · (1997) 88 CompCas 444 : (1995) 2 LW 565 : (1995) 2 MLJ 660
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts13 Sept 1995
Indian Overseas Bank Vs Mrs. V. Vaijayanthimala and Others
Madras High Court · (1996) 1 CTC 724
Banking Regulation Act, 1949 — Section 21A, 47ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34
High Courts13 Sept 1995
Kempraj Vs Krishnappa and Others
Madras High Court · (1996) 1 MLJ 623
Saurashtra Rent Control Act, 1951 — Section 13(1)(b)Transfer of Property Act, 1882 — Section 108(p)
High Courts13 Sept 1995Dismissed
M.P. Faroock Vs The State of Tamil Nadu and Mr. Justice V. Ramaswamy, J.
Madras High Court · (1995) 09 MAD CK 0020
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156
High Courts13 Sept 1995Allowed
Chinnan and Another Vs State
Madras High Court · (1996) 2 LW(Cri) 505
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
High Courts12 Sept 1995
Commissioner of Income Tax Vs First Leasing Co. of India Ltd. and others First Leasing Co. of India Ltd. Vs Commissioner of Income Tax
Madras High Court · (1995) 216 ITR 455
Income Tax Act, 1961 — Section 147, 2(47), 24(A(4)), 32, 32(1)
High Courts12 Sept 1995
Arulmigu Kapaleeswarar Temple Vs Mrs. Mallika and Another
Madras High Court · (1996) 1 MLJ 29
Workmens Compensation Act, 1923 — Section 12(1), 12(2)
High Courts12 Sept 1995
Standard Appliances Vs State of Tamil Nadu
Madras High Court · (1995) 09 MAD CK 0082
Negotiable Instruments Act, 1881 (NI) — Section 69Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts12 Sept 1995
Commissioner of Income Tax Vs Arasan Aluminium Industries Pvt. Ltd.
Madras High Court · (1996) 220 ITR 476
High Courts12 Sept 1995
Commissioner of Wealth-tax Vs Kamala Ganapathy Subramaniam
Madras High Court · (1996) 1 CTC 383 : (1996) 220 ITR 170
Wealth Tax Act, 1957 — Section 18, 27, 7, 7(1)
High Courts12 Sept 1995
Assistant Director, Enforcement Directorate and another Vs Hameed Jahuffer and another
Madras High Court · (1998) 93 CompCas 262 : (1996) 53 ECC 142 : (1996) 1 MLJ 260
Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 52, 57
High Courts12 Sept 1995
The Assistant Director, Enforcement Directorate and Another Vs Hameed Jahuffer alias S.A. Hameed and Another
Madras High Court · (1996) 1 MLJ 260
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts11 Sept 1995
Santosh Jayswal and Another Vs State of M.P. and Other
Madras High Court · (1995) 09 MAD CK 0109
General Clauses Act, 1897 — Section 2(18), 3Registration Act, 1908 — Section 17, 17(1)(c), 17(1)(d)Stamp Act, 1899 — Section 2(16)
High Courts11 Sept 1995Allowed
The State of Tamil Nadu Vs Tvl. G.S. Rasheem, Modern Electricals
Madras High Court · (1996) 1 CTC 23
Tamil Nadu General Sales Tax Act, 1959 — Section 16, 38
High Courts10 Sept 1995
Azariah Vs A.K.A. Mohammed Ismail Sahib
Madras High Court · (1995) 2 MLJ 648
Constitution of India, 1950 — Article 227
High Courts08 Sept 1995
Commissioner of Income Tax Vs M. Manickasundaram
Madras High Court · (1996) 220 ITR 133
Income Tax Act, 1961 — Section 139, 139(8), 183, 184, 184(7)
High Courts08 Sept 1995
Enforcement Directorate Vs Syed Abdul Khader
Madras High Court · (1996) 83 ELT 277
High Courts08 Sept 1995Dismissed
Ganesan and Others Vs Doraisamy and Others
Madras High Court · (1996) 1 CTC 603 : (1996) 1 MLJ 314
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151
High Courts08 Sept 1995Allowed
The Management of K.P.V. Shaik Mohammed Rowther and Co. (P) Ltd. Vs P. Govindarajulu and Another
Madras High Court · (1996) 2 LLJ 111
Industrial Disputes Act, 1947 — Section 11A