High Courts31 Aug 1995
Daivid John Hopkins Vs Union of India and another
Madras High Court · AIR 1996 Mad 314 : (1995) 2 CTC 335
Citizenship Act, 1955 — Section 14, 15, 4(1), 5, 6Constitution of India, 1950 — Article 12, 14, 16(1), 21, 226
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 18 of 55
High Courts31 Aug 1995
Sheelendra Textiles Pvt. Ltd. Vs Madras Port Trust
Madras High Court · (1995) 80 ELT 255
Customs Act, 1962 — Section 150
High Courts31 Aug 1995
V.M. Ramakrishna Mudaliar and Another Vs Smt. Nagammal alias Nagabushanammal
Madras High Court · (1995) 2 MLJ 613
Evidence Act, 1872 — Section 11, 32(5)Hindu Succession Act, 1956 — Section 15
High Courts30 Aug 1995
Baskaran Vs The Commissioner of College Education and Others
Madras High Court · (1995) 2 CTC 513 : (1996) 1 MLJ 32 : (1995) WritLR 892
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 21, 226
High Courts30 Aug 1995
Amalgamations (P) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1995) 08 MAD CK 0059
Income Tax Act, 1961 — Section 37(1)
High Courts30 Aug 1995
Madurai Institute of Social Science Vs The Deputy Director of Collegiate Education and Others
Madras High Court · (1996) 1 CTC 408
Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 19(3)Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 13
High Courts28 Aug 1995
The Special Tahsildar (Land Acquisition II) Vs Ganga Bhaheerathi and 7 others
Madras High Court · (1995) 08 MAD CK 0089
Land Acquisition Act, 1894 — Section 23(IA), 28, 4(1)
High Courts28 Aug 1995Dismissed
Thangavel Vs Kuppusamy Mudaliar
Madras High Court · (1995) 2 CTC 362 : (1996) 1 LW 128
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2A), Order 21 Rule 3, 47
High Courts28 Aug 1995
J. Sudershan Vs Union of India and others
Madras High Court · (1996) CriLJ 272 : (1996) 1 LW 328
High Courts28 Aug 1995Dismissed
Kamala Swaminathan Vs The Registering Authority, Motor Vehicles
Madras High Court · (1995) 2 CTC 620
Motor Vehicles Act, 1988 — Section 74, 80(3)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 216
High Courts28 Aug 1995Dismissed
L.P. Abdul Majeed Vs Collector of Central Excise and Customs and Another
Madras High Court · (1995) 51 ECC 115
Criminal Procedure Code, 1973 (CrPC) — Section 179Customs Act, 1962 — Section 111, 112, 3, 4
High Courts26 Aug 1995
N.M. Rajendran Vs The State
Madras High Court · (1995) CriLJ 4195
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)Penal Code, 1860 (IPC) — Section 380, 384Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
High Courts25 Aug 1995Allowed
M/s. Sri Rama Machinery Corporation Ltd. Vs The Deputy Controller of Stores, Shell Depot, Integral Coach Factory, Madras-600038, The Controller of Stores, Shell Depot, Integral Coach Factory, Madras-38 and The General Manager, Integral Coach Factory, Madras-38
Madras High Court · (1995) 08 MAD CK 0080
High Courts25 Aug 1995
J.M.A. Mohamed Farook and others Vs Aziz Company Private Ltd. and others
Madras High Court · (1996) 85 CompCas 29
Companies Act, 1956 — Section 559, 560(6)Limitation Act, 1963 — Article 100
High Courts25 Aug 1995
Joint Director of Agriculture (Inputs) Directorate of Agriculture, Chepauk, Madras and another etc. Vs Bharat Pulvarising Mills Limited, Madras and others, etc.
Madras High Court · (1996) CriLJ 530
Insecticides Act, 1968 — Section 14, 19, 20, 22, 24
High Courts24 Aug 1995
A.M.S. Ahamed Ibrahim and Bros. Vs State of Tamil Nadu
Madras High Court · (1997) 223 ITR 860
Income Tax Act, 1961 — Section 28
High Courts23 Aug 1995
Commissioner of Income Tax Vs Sri Rajendra Mills Ltd.
Madras High Court · (1996) 219 ITR 684
Income Tax Act, 1961 — Section 155, 155(13), 36(1), 37, 40A
High Courts23 Aug 1995Allowed
Palani Vs The District Magistrate and Collector of Dharmapur and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department, Fort St. George, Madras-9
Madras High Court · (1995) 08 MAD CK 0082
High Courts23 Aug 1995
K.P. Abdul Majeed Vs CEGAT
Madras High Court · (1997) 57 ECC 219 : (1995) 80 ELT 271
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 124, 129E
High Courts23 Aug 1995Dismissed
S. Sivakumar Vs Jayaraman and Another
Madras High Court · (1996) 1 LW(Cri) 183