High Courts03 Aug 1995
Rex Trading Company Vs Union of India
Madras High Court · (1996) 56 ECC 74 : (1996) 86 ELT 189
Constitution of India, 1950 — Article 14, 19Customs Act, 1962 — Section 124
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 22 of 55
High Courts03 Aug 1995
Commissioner of Income Tax Vs Cheran Transport Corporation Ltd. Cheran Transport Corporation Ltd. Vs Commissioner of Income Tax
Madras High Court · (1996) 134 CTR 466 : (1996) 219 ITR 203
Income Tax Act, 1961 — Section 256, 28, 37, 37(1)
High Courts03 Aug 1995
Jayarama Ramachandra Reddy and others Vs J. Sathyanarayana and others
Madras High Court · AIR 1996 Mad 168 : (1995) 2 CTC 258
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 1, 10(2)(1)Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 12(2)
High Courts03 Aug 1995
Thangamani Vs Inspector of Police, 'Q' Branch Police, Tricky
Madras High Court · (1996) 1 LW(Cri) 157
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 30Railways Act, 1890 — Section 150
High Courts02 Aug 1995
Praveen Kumar R. Jain Vs Chief Judicial Magistrate, Dindigul
Madras High Court · (1995) 79 ELT 353
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18, 18B, 21, 22, 23
High Courts02 Aug 1995Dismissed
B.C.S. Enterprises Vs Ashok Kumar Lunia
Madras High Court · (1995) 2 CTC 281
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 2(3)
High Courts02 Aug 1995
Ayyasamy and another Vs State
Madras High Court · (1996) CriLJ 119
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 19, 5(2), 6
High Courts02 Aug 1995
Arumugan and etc. Vs The State
Madras High Court · (1996) CriLJ 525
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 302
High Courts02 Aug 1995Dismissed
M.L. Narasimhan Vs Union of India (UOI) and Others
Madras High Court · (1995) 2 CTC 439
Prevention of Corruption Act, 1988 — Section 10, 11, 4(1), 5(1), 7
High Courts01 Aug 1995
Mohan and another Vs State
Madras High Court · (1996) CriLJ 48
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173(2), 313, 316Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts01 Aug 1995Dismissed
K.K. Arunachalam Vs K. Nallusamy
Madras High Court · (1995) 08 MAD CK 0012
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts01 Aug 1995
Management of Silversands Beach Resort and Others Vs Workmen, Silversands Employees Union and Another
Madras High Court · (1996) 2 LLJ 1050 : (1995) 2 MLJ 596
Industrial Disputes Act, 1947 — Section 11A, 25F, 9A
High Courts01 Aug 1995
The Management of Silversands Beach Resort and Others Vs The Workmen, Silversands Employees Union and Another
Madras High Court · (1995) 2 MLJ 596
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 9A
High Courts31 Jul 1995
Meenakshi Jewellery Mart Vs Joint Commissioner II (Commercial Taxes)
Madras High Court · (1995) 07 MAD CK 0102
Tamil Nadu General Sales Tax Act, 1959 — Section 37
High Courts31 Jul 1995
Rajeswari Enterprises Vs State of Tamil Nadu
Madras High Court · (1995) 07 MAD CK 0073
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 38
High Courts31 Jul 1995
T.T.V. Dinakaran Vs Enforcement Officer, Enforcement Directorate
Madras High Court · (1997) 2 ALT(Cri) 442 : (1995) 80 ELT 745 : (1995) 2 LW(Cri) 648
Civil Procedure Code, 1908 (CPC) — Section 132Constitution of India, 1950 — Article 21Customs Act, 1962 — Section 105, 11, 111
High Courts31 Jul 1995
Commissioner of Income Tax Vs Indian Overseas Bank Ltd.
Madras High Court · (1996) 222 ITR 77
Income Tax Act, 1961 — Section 45, 48
High Courts31 Jul 1995
State of Tamil Nadu Vs Sri Narayana Oil Mills
Madras High Court · (1995) 07 MAD CK 0033
Tamil Nadu General Sales Tax Act, 1959 — Section 38, 7A
High Courts31 Jul 1995
Ganesan and Others Vs Perumal Gounder and Another
Madras High Court · (1995) 2 CTC 549
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, 115
High Courts31 Jul 1995Dismissed
Palaniappa Pandaram and Others Vs The Special Commissioner and Commissioner Land Administration and Others
Madras High Court · (1996) 1 CTC 217 : (1995) 2 MLJ 594
Constitution of India, 1950 — Article 226Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 8(2)Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965 — Rule 42