High Courts15 Dec 1995
N.A.S. Ansari Vs M. Sarangan
Madras High Court · (1996) 2 LW 315 : (1996) 1 MLJ 388
Evidence Act, 1872 — Section 116
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 2 of 55
High Courts15 Dec 1995
S. Mohammed Mubeen Vs Union of India (UOI) and Others
Madras High Court · (1996) 2 MLJ 243
Citizenship Act, 1955 — Section 4(1)
High Courts15 Dec 1995
G. Jayapandian Vs P.C. Manickam and Another
Madras High Court · (1996) 1 MLJ 350
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts15 Dec 1995
J.A. Roche Vs The State of Tamil Nadu and Others
Madras High Court · (1996) 1 MLJ 375
High Courts14 Dec 1995
Kusum Laminating and Packaging Industries Vs State of Tamil Nadu
Madras High Court · (1995) 12 MAD CK 0044
Central Sales Tax Act, 1956 — Section 5
High Courts14 Dec 1995
L.A. Thengappa Gounder Vs The Revenue Divisional Officer
Madras High Court · (1996) 1 MLJ 485
High Courts14 Dec 1995Dismissed
Jessie Thavamani Vs Liakath Basha
Madras High Court · (1996) 1 CTC 398 : (1996) 1 MLJ 304
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(1), 10(2), 10(3)Transfer of Property Act, 1882 — Section 53A
High Courts13 Dec 1995Allowed
Chandran Vs The commissioner of Police, Madras City and Another
Madras High Court · (1996) 1 LW(Cri) 267
High Courts12 Dec 1995
State of Tamil Nadu Vs Sri Lakshmi Jewellery
Madras High Court · (1995) 12 MAD CK 0047
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts12 Dec 1995
N. Loganathan Vs The Special Tahsildar, A.D.W.
Madras High Court · (1996) 1 MLJ 442
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(2)
High Courts12 Dec 1995Allowed
Anandan Vs The District Magistrate and District Collector, North Arcot Ambedkar District and Another
Madras High Court · (1996) 1 LW(Cri) 264
High Courts12 Dec 1995
Madura Sugars Limited and Another Vs The State of Tamil Nadu and Another
Madras High Court · (1995) 2 LW 932 : (1996) 1 MLJ 315
High Courts12 Dec 1995Allowed
M. Dawood Vs The District Magistrate and District Collector of Tirunelveli Kattabomman District and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department, Fort St. George, Madras-9
Madras High Court · (1996) 1 LW(Cri) 250
High Courts11 Dec 1995Allowed
C. Raghavalu Chettiar (died) G.V. Sudharsan Vs The Commissioner, H.R. and C.E. and Another
Madras High Court · (1996) 1 CTC 670 : (1996) 2 LW 210 : (1996) 1 MLJ 477
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(19), 70(1)
High Courts11 Dec 1995
Karamchand Thapar and Bros. (C.S.) Limited Vs Manaco Properties Private Limited and Another
Madras High Court · (1996) 1 MLJ 386
High Courts11 Dec 1995
Devarajan and Others Vs Lingaiyan
Madras High Court · (1996) 1 MLJ 370
Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts11 Dec 1995
C. Raghavalu Chettiar (died) G.V. Sudharsan (impleaded as L.R.) Vs The Commissioner, H.R. and C.E. and Another
Madras High Court · (1996) 2 LW 210 : (1996) 1 MLJ 477
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(19), 63(a)
High Courts08 Dec 1995Allowed
Ravichandran Vs N. Sulaiman
Madras High Court · (1996) 1 CTC 3
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11
High Courts08 Dec 1995
A.M. Krishnamurthy Vs Sokab Products Private Limited and Others
Madras High Court · (1996) 1 MLJ 218
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 23
High Courts08 Dec 1995
Shaw Wallace Co. Ltd. Vs Shaw Wallace Co. Ltd., Glue and Acid Plants Employees' Union
Madras High Court · (1996) 2 CTC 148
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 9Constitution of India, 1950 — Article 227