High Courts16 Aug 1995
Shanmugavel Vs Associated Publishers (Madras) Limited and Others
Madras High Court · (1996) 1 MLJ 84
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 20 of 55
High Courts16 Aug 1995
State of Tamil Nadu Vs E.P. Nawab Marakkadai
Madras High Court · (1995) 08 MAD CK 0068
High Courts16 Aug 1995
Pratap Shah Vs Indian Overseas Bank
Madras High Court · (1996) 85 CompCas 228
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts16 Aug 1995
G. Loganathan Vs S. Chenniaya Chettiar
Madras High Court · AIR 1996 Mad 224 : (1995) 2 CTC 492
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 10, Order 7 Rule 11, 2, 21(2)Stamp Act, 1899 — Section 47ATamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25
High Courts16 Aug 1995
Tribol Engineering Pvt. Ltd. Vs Indian Oil Corporation Ltd.
Madras High Court · (1995) 2 LW 867
Arbitration Act, 1940 — Section 20, 5
High Courts16 Aug 1995Dismissed
Thirumangalam Fish, Vegetables Merchants' Sangam Vs The State of Tamil Nadu
Madras High Court · (1995) 08 MAD CK 0015
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 21Madras City Police Act, 1888 — Section 71Tamil Nadu District Municipalities Act, 1920 — Section 182, 183(2)
High Courts16 Aug 1995
R. Rajagopal Reddy (died) and Others Vs Padmini Chandrasekaran (died) and Others
Madras High Court · (1995) 2 LW 659 : (1995) 2 MLJ 603
Benami Transactions (Prohibition) Act, 1988 — Section 4(1)
High Courts16 Aug 1995Dismissed
The Managing Director, Thirvalluvar Transport Corporation, Madras Vs Thangavelu and V. Mariswami, (2nd respondent given up)
Madras High Court · (1995) 08 MAD CK 0004
High Courts14 Aug 1995
George Vs State
Madras High Court · (1996) CriLJ 1755
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 172, 173(2), 313Penal Code, 1860 (IPC) — Section 302, 307, 34, 341
High Courts14 Aug 1995
Ayshath Fathima Vs Joint Secretary, Government of India, Ministry of Finance, Department of Revenue, New Delhi and another
Madras High Court · (1996) CriLJ 146 : (1995) 52 ECC 89 : (1996) 1 LW(Cri) 273
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Foreign Exchange Regulation Act, 1973 — Section 40
High Courts11 Aug 1995
Sambandam and Another Vs Guru Chandrasekaran and Others
Madras High Court · (1996) 1 MLJ 43
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Aug 1995
Rajee Vs Baburao
Madras High Court · AIR 1996 Mad 262 : (1996) 2 CTC 22 : (1995) 2 MLJ 492
Civil Procedure Code, 1908 (CPC) — Section 100, 35Constitution of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 13, 23
High Courts11 Aug 1995
Jothi Chemicals and Detergents Vs Jyothy Laboratories
Madras High Court · (1995) 2 MLJ 654
High Courts11 Aug 1995Dismissed
C.J. Sheth Construction Company and Another Vs Sunderdas Arjunlal and Others
Madras High Court · (1996) 1 CTC 29
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts09 Aug 1995Dismissed
Thangamuthu Vs K. Vijayalakshmi and another
Madras High Court · (1995) 08 MAD CK 0094
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7
High Courts09 Aug 1995
K.M. Valliappan Vs The Madras Seva Sadan Higher Secondary School and Others
Madras High Court · (1995) 2 MLJ 488
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 18
High Courts09 Aug 1995
Chockalingapuram Thevangar Vardhaga Sangam Vs Chokkanathaswami Temple, Chokkalingapuram
Madras High Court · AIR 1996 Mad 148 : (1995) 2 CTC 553 : (1996) 1 MLJ 254
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3), Order 26 Rule 9, 115
High Courts09 Aug 1995Dismissed
State of Tamil Nadu Vs Synthokam Industries
Madras High Court · (2003) 133 STC 13
High Courts08 Aug 1995
Commissioner of Income Tax Vs Virudhunagar Hindu Nadars Abiviruthi Panchukadai Mahamai
Madras High Court · (1996) 88 TAXMAN 241
Income Tax Act, 1922 — Section 4(3)(i)Income Tax Act, 1961 — Section 11, 11(1), 11(4), 13(1), 13(1)(bb)
High Courts08 Aug 1995
R. Parthasarathy Vs Anglo French Textiles and Others
Madras High Court · (1997) 2 MLJ 553
Anglo-French Textiles Limited (Acquisition and Transfer of Textiles Undertaking) Act, 1986 — Section 11(2)Constitution of India, 1950 — Article 14