High Courts08 Aug 1995Dismissed
Union of India (UOI) and Another Vs K. Abborvam (Deceased) and Others
Madras High Court · (1995) 2 CTC 329
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 21 of 55
High Courts08 Aug 1995
Silver Cloud Estates Pvt. Ltd. Vs State of Tamil Nadu
Madras High Court · (1996) 219 ITR 244
Income Tax Act, 1961 — Section 28
High Courts08 Aug 1995
Rathinavel Vs State
Madras High Court · (1996) CriLJ 571
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 302(2), 307
High Courts08 Aug 1995
Tamilmani Vs The State
Madras High Court · (1996) 1 ALT(Cri) 501 : (1997) CriLJ 144
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 326, 341
High Courts08 Aug 1995
State of Tamil Nadu Vs Lloyd Sales Corporation
Madras High Court · (1995) 08 MAD CK 0027
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts08 Aug 1995Allowed
A. Jaganathan Vs State
Madras High Court · (1996) 2 LW(Cri) 630
Companies Act, 1956 — Section 267Constitution of India, 1950 — Article 309, 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 374, 389, 389(1), 401, 482
High Courts08 Aug 1995Allowed
Kathirvel and 12 others Vs State
Madras High Court · (1996) 2 LW(Cri) 602
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 233, 313, 394Penal Code, 1860 (IPC) — Section 147, 148, 149, 234, 300
High Courts07 Aug 1995
The Commissioner of Land Administration and Others Vs The Executive Officer, Arulmighu Theagaraja Swamy Devasthanam and Another
Madras High Court · (1996) 1 MLJ 1
Limitation Act, 1963 — Section 4, 5
High Courts07 Aug 1995
P. Ranganathan and Others Vs Sai Jagannathan and Others
Madras High Court · (1995) 2 CTC 181 : (1995) 2 MLJ 559
Civil Procedure Code, 1908 (CPC) — Section 16
High Courts07 Aug 1995
A. Umapathy Vs A. Balasubramani Gramani and Others
Madras High Court · (1995) 2 LW 680 : (1996) 1 MLJ 128
High Courts07 Aug 1995
Ma-silamani and etc. Vs The State of Tamil Nadu and another
Madras High Court · (1996) CriLJ 189
Penal Code, 1860 (IPC) — Section 328
High Courts07 Aug 1995
M. Balakrishnan and Others Vs The Corporation of Madurai and Another
Madras High Court · (1995) 2 CTC 589
Constitution of India, 1950 — Article 226Tamil Nadu Pension Rules, 1978 — Rule 9
High Courts04 Aug 1995
A.P. Sagar and Others Vs Govindaswami Gramani
Madras High Court · (1996) 1 MLJ 146
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 60
High Courts04 Aug 1995
V. Chandran Vs Oil Selection Board, Tamil Nadu, Pondicherry and Andaman and Nicobar Islands, Madras and others
Madras High Court · AIR 1996 Mad 87 : (1995) 2 CTC 286 : (1995) 2 MLJ 458
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3
High Courts04 Aug 1995Allowed
The Madras Metropolitan Water Supply and Sewerage Board and Another Vs Ramakrishna Reddy and Another
Madras High Court · (1995) 2 CTC 373 : (1995) 2 LW 694
Arbitration Act, 1940 — Section 23, 37(1)Limitation Act, 1963 — Article 137
High Courts04 Aug 1995
V. Chandran Vs Oil Selection Board and Others
Madras High Court · (1995) 2 MLJ 458
Constitution of India, 1950 — Article 14, 226
High Courts04 Aug 1995Dismissed
Sundaram and 3 others Vs State of Tamilnadu
Madras High Court · (1995) 2 LW(Cri) 564
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 149
High Courts04 Aug 1995
M.R. Gopalakrishnan Vs Special Officer, Corporation and Others
Madras High Court · (1996) 1 LW 397 : (1996) 1 MLJ 108
Constitution of India, 1950 — Article 226
High Courts03 Aug 1995
Commissioner of Income Tax Vs S. Krishnaswamy and Sons
Madras High Court · (1996) 219 ITR 157
Income Tax Act, 1961 — Section 256, 271, 271(1)
High Courts03 Aug 1995
Union Territory of Pondicherry Vs Aurofood Limited
Madras High Court · (1995) 08 MAD CK 0069
Pondicherry General Sales Tax Act, 1967 — Section 62, 9