High Courts22 Aug 1995Dismissed
Symphany Recording Co. Vs P.K. Raghuram alias Veeramani Dasan alias Krishnakumar
Madras High Court · (1995) 08 MAD CK 0093
Constitution of India, 1950 — Article 19
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 19 of 55
High Courts22 Aug 1995
Commissioner of Income Tax Vs Srinivas and Co.
Madras High Court · (1996) 134 CTR 445 : (1996) 219 ITR 636
Income Tax Act, 1961 — Section 182, 182(3), 28
High Courts22 Aug 1995
Balasubramaniam and another Vs Nagalingam
Madras High Court · AIR 1996 Mad 146
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts22 Aug 1995Dismissed
Neelambal and Another Vs Gnanaselvam Thavapandian
Madras High Court · (1995) 2 CTC 331
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(2)
High Courts21 Aug 1995
Sakthi Estates Vs State of Tamilnadu
Madras High Court · (1996) 219 ITR 589
Income Tax Act, 1961 — Section 28Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5
High Courts21 Aug 1995Allowed
Mr. B. Narasimha Rao, Proprietor, Sree Sathyanarayana Company Vs G. Narayana Rao and another State Bank of India, Regional Office, 13.6.77/2 GNR Estates, Near RTC Bus Stand, Renigunta Road, Tirupathi 517 501 (Garnishee) Vs Mr. B. Narasimha Rao and others
Madras High Court · (1995) 08 MAD CK 0088
Civil Procedure Code, 1908 (CPC) — Section 145Transfer of Property Act, 1882 — Section 130, 6
High Courts21 Aug 1995
Andhra Coffee and Flour Mills Vs Brooke Bond India Limited
Madras High Court · (1995) 2 MLJ 662
Civil Procedure Code, 1908 (CPC) — Section 2(4)Constitution of India, 1950 — Article 372Copyright Act, 1957 — Section 62
High Courts21 Aug 1995Allowed
The Management of Sri Ramakrishna Steel Industries Limited Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1996) 2 LLJ 619
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts21 Aug 1995
Annamalai Vs State
Madras High Court · (1996) CriLJ 535 : (1996) 2 LW(Cri) 662
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 174, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 149, 201, 302
High Courts21 Aug 1995
Micro Fine Bushings Vs State of Tamil Nadu
Madras High Court · (1995) 08 MAD CK 0030
Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts21 Aug 1995
Tata Sons Limited Vs Mastech Corporation and Others
Madras High Court · (1996) 2 CTC 752 : (1995) 2 LW 770
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 92Contract Act, 1872 — Section 27
High Courts18 Aug 1995
V. Gopalan and Another Vs Sub-registrar and Others
Madras High Court · (1996) 219 ITR 449 : (1997) 1 LW 598
Income Tax Act, 1961 — Section 268, 269C, 269UC, 269UD, 269UH
High Courts18 Aug 1995
Sankaranarayanan Vs Palaniswami
Madras High Court · AIR 1996 Mad 129 : (1996) 1 CTC 607 : (1995) 2 MLJ 649
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(6)
High Courts18 Aug 1995
S.C. Shanthi Vs P. Venkatesh
Madras High Court · AIR 1996 Mad 150 : (1996) 1 CTC 658
Hindu Marriage Act, 1955 — Section 7
High Courts18 Aug 1995Allowed
P. Ramasamy Vs Kerala Transport Co. and Others
Madras High Court · (1995) 2 CTC 425
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 23
High Courts18 Aug 1995
E.R. Ranganathan Vs Sarojammal
Madras High Court · (1996) 1 MLJ 302
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), 115, 56
High Courts18 Aug 1995Dismissed
Bharat Transport and Madras Fertilizers Ltd., K.R. Veeraswami, District Judge (Retd.) Vs Bharat Transport and Madras Fertilizers Ltd. Bharat Transport and Madras Fertilizers Ltd. Vs Bharat Transport Ltd.
Madras High Court · (1995) 08 MAD CK 0003
Arbitration Act, 1940 — Section 30, 30(a)
High Courts17 Aug 1995
Masilamani and another Vs The State of Tamil Nadu and Another
Madras High Court · (1996) 1 LW(Cri) 180
Madras Prohibition Act, 1937 — Section 4(1)(i)Penal Code, 1860 (IPC) — Section 328
High Courts16 Aug 1995
Commissioner of Income Tax Vs S. Palaniswamy
Madras High Court · (1996) 134 CTR 507 : (1996) 219 ITR 380
Income Tax Act, 1961 — Section 28, 295(4)
High Courts16 Aug 1995
State of Tamilnadu Vs E.P. Nawab Marakkadai
Madras High Court · (1996) 1 CTC 95
Tamil Nadu General Sales Tax Act, 1959 — Section 31(1)Tamil Nadu General Sales Tax Rules, 1959 — Rule 27