High Courts08 Sept 1995
S. Balamurugan Vs The Inspector General of Prisons and another
Madras High Court · (1996) CriLJ 1779
Constitution of India, 1950 — Article 21, 226
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 17 of 55
High Courts08 Sept 1995Dismissed
Vincent Edwin Vs Sheela Devasugantham
Madras High Court · (1997) 2 DMC 121 : (1996) 2 LW 625
Divorce Act, 1869 — Section 22
High Courts07 Sept 1995
Rani Mangammal Transport Corpn. Ltd. Vs K. Ramasamy Thevar and Another
Madras High Court · (1996) 1 ACC 465 : (1996) 1 LW 122
High Courts07 Sept 1995
State of Tamil Nadu Vs Gith Corporation
Madras High Court · (1995) 09 MAD CK 0085
Central Sales Tax Act, 1956 — Section 10, 10A
High Courts07 Sept 1995
Commissioner of Income Tax Vs S.C.S. Rig Service
Madras High Court · (1996) 220 ITR 64
Income Tax Act, 1961 — Section 256, 32
High Courts07 Sept 1995
G. Chambi Raj Vs State of Tamil Nadu and others
Madras High Court · AIR 1996 Mad 56
Constitution of India, 1950 — Article 226Madras City Municipal Corporation Act, 1919 — Section 220, 222, 223, 9
High Courts06 Sept 1995
A. Rajendran Vs Krishna Mudaliar, Thilaka and Manorama
Madras High Court · (1996) 1 LW(Cri) 172
Constitution of India, 1950 — Article 226
High Courts06 Sept 1995
N. Raju Reddiar and Another Vs The Tamil Nadu Electricity Board and Another
Madras High Court · (1995) 2 MLJ 561
High Courts05 Sept 1995
Royal Chappal Company Vs State of Tamil Nadu
Madras High Court · (1995) 09 MAD CK 0037
Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts04 Sept 1995
Commissioner of Wealth Tax Vs V.S. Thyagaraja Mudaliar
Madras High Court · (1996) 219 ITR 763
Income Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 27(1)
High Courts04 Sept 1995
Sales Service Company Vs State of Tamil Nadu
Madras High Court · (1995) 09 MAD CK 0012
Tamil Nadu General Sales Tax Act, 1959 — Section 10, 16, 34, 37
High Courts01 Sept 1995
M.S. Ramanathan Vs The State
Madras High Court · (1996) CriLJ 2273 : (1996) 1 LW(Cri) 276
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2)
High Courts01 Sept 1995Dismissed
Official Trustee of Tamil Nadu Madras Vs A. Maqdoom Sheriff Advocate General of Madras, Madras Vs V. Ramakrishna Mudaliar The official Trustee of Tamil Nadu Vs Fathima Bi, and others Hajee A. Maqdoom Sheriff Vs Official Trustee of Tamil Nadu
Madras High Court · (1995) 09 MAD CK 0108
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115, 151, 92Constitution of India, 1950 — Article 227
High Courts01 Sept 1995
G. Rangaswami Vs Coimbatore Pioneer Mills Ltd.
Madras High Court · (1995) 84 CompCas 736 : (1995) 2 LW(Cri) 601
Companies Act, 1956 — Section 630, 630(1)
High Courts01 Sept 1995
The Registrar, University of Madras, Madras-5 Vs Marudhar Kesari Jain College for Women and other
Madras High Court · AIR 1996 Mad 65
Madras University Act, 1923 — Section 29
High Courts01 Sept 1995
Coimbatore Municipal Corporation Vs K.G. Arts Centre Private Limited
Madras High Court · (1996) 1 MLJ 112
Civil Procedure Code, 1908 (CPC) — Section 115Coimbatore Municipal Corporation Act, 1981 — Section 122(2)
High Courts01 Sept 1995Allowed
Major J. Victor Vs Rt. Rev. M. Azariah and The Diocese of Madras
Madras High Court · (1995) 09 MAD CK 0013
High Courts31 Aug 1995Dismissed
Special Tahsildar, (Land Acquisition), Master Plan Complex, Virudunagar Vs G. Rajendra Bose
Madras High Court · (1995) 08 MAD CK 0090
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), 114, 151Constitution of India, 1950 — Article 141, 226Evidence Act, 1872 — Section 13, 64, 65, 65(f)
High Courts31 Aug 1995
G. Natarajan Vs Indian Oil Corporation Limited and Others
Madras High Court · (1996) 1 MLJ 103
Arbitration Act, 1940 — Section 34
High Courts31 Aug 1995Allowed
The Assistant Director, Directorate of Enforcement and 3 Ors. Vs A.J. Kingsley Fernandes
Madras High Court · (1996) 53 ECC 23
Foreign Exchange Regulation Act, 1973 — Section 41