High Courts31 Jul 1995
Palaniappa Pandaram and Others Vs The Special Commissioner and Commissioner of Land Administration and Others
Madras High Court · (1995) 2 MLJ 594
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 23 of 55
High Courts28 Jul 1995
Muniammal Vs The Inspector of Police
Madras High Court · (1996) CriLJ 163
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173(2), 313Penal Code, 1860 (IPC) — Section 109, 302
High Courts28 Jul 1995
M. Balasubramanian, Adv. Vs The Commissioner , Nagercoil Municipality, Nagercoil and others
Madras High Court · AIR 1996 Mad 159
Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 191, 192, 193, 194, 195
High Courts28 Jul 1995
K.M. Vijayan Vs Union of India
Madras High Court · (1996) 85 TAXMAN 75
Constitution of India, 1950 — Article 32Finance Act, 1992 — Section 1, 35(b), 4, 64, 64(1A)Hindu Succession Act, 1956 — Section 15
High Courts27 Jul 1995
Balaji Steels Vs State of Tamil Nadu
Madras High Court · (1995) 07 MAD CK 0103
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts27 Jul 1995
K.R. Ramaswamy Vs The State Consumer Disputes Redressal Commission and Others
Madras High Court · (1996) 1 MLJ 26
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 19
High Courts27 Jul 1995
Meco Tranica Private Ltd. Vs Assistant Commissioner (Commercial Taxes) and others
Madras High Court · (1995) 07 MAD CK 0074
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 31, 55
High Courts27 Jul 1995
K.M. Subaida Beevi Vs Tahsildar
Madras High Court · (1996) 53 ECC 14 : (1995) 80 ELT 485
Foreign Exchange Regulation Act, 1973 — Section 52
High Courts27 Jul 1995
S.K. Sundaram Vs Secretary, Ministry of Finance
Madras High Court · (1996) 53 ECC 26 : (1995) 80 ELT 486 : (1995) 2 LW 367
Constitution of India, 1950 — Article 361Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 482
High Courts27 Jul 1995
G. Vasudevan Vs S. and S. Construction and another
Madras High Court · AIR 1996 Mad 177 : (1995) 2 CTC 507
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 115Constitution of India, 1950 — Article 227
High Courts27 Jul 1995
Bharat Petroleum Corporation Ltd. Vs V. Ashvinraj
Madras High Court · AIR 1996 Mad 285
Burma Shell (Acquisition of Undertakings) Act, 1976 — Section 5(2), 7Companies Act, 1956 — Section 5, 6(17)ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 5(2), 7(3)
High Courts27 Jul 1995
Prestige Hosieries Vs State of Tamil Nadu
Madras High Court · (1995) 07 MAD CK 0034
Limitation Act, 1963 — Section 5
High Courts27 Jul 1995Dismissed
P. Ravi Vs Registrar and Another
Madras High Court · (1995) 2 CTC 462
Constitution of India, 1950 — Article 311(2)Industrial Disputes Act, 1947 — Section 11ATamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 19, 20
High Courts27 Jul 1995
S.K. Sundaram Vs State of Tamil Nadu and The Secretary to Governor of Tamil Nadu R. Ravichandran Vs S.K. Sundaram, State of Tamil Nadu and The Secretary to the Governor
Madras High Court · (1995) 07 MAD CK 0021
Bar Council of India Rules, 1975 — Rule 24Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 155, 156, 157, 162, 163
High Courts27 Jul 1995Allowed
B. Sriramulu and others Vs The Secretary to Government of Tamil Nadu, Home Department, Fort St. George, Madras - 600 009 and The Superintendent, Central Prison, Madras
Madras High Court · (1995) 2 LW(Cri) 670
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts27 Jul 1995Allowed
Palace-de-Wales Vs The State of Tamilnadu and Another
Madras High Court · (1995) 2 CTC 146
Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 13, 14(2), 42Transfer of Property Act, 1882 — Section 106
High Courts26 Jul 1995Allowed
N.M. Rajendran Vs State
Madras High Court · (1995) 07 MAD CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 313(l)(b)Penal Code, 1860 (IPC) — Section 384Prevention of Corruption Act, 1988 — Section 13(l)(d)(i)(ii)
High Courts26 Jul 1995Allowed
M. Rukmani Devi Vs The Chief Educational Officer and Others
Madras High Court · (1996) 2 CTC 577
Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22, 22(1)
High Courts26 Jul 1995Allowed
R. Rathinaswamy and another Vs The Inspector of Police, C.S. C.I.D. Kancheepuram
Madras High Court · (1995) 2 LW(Cri) 637
Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Essential Commodities Act, 1955 — Section 3, 4(1), 4(2), 5, 6Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 13(2), 13(2A)
High Courts26 Jul 1995
Muthuraja Traders Vs Deputy Commercial Tax Officer, Park Road Assessment Circle, Erode
Madras High Court · (1995) 07 MAD CK 0068
Tamil Nadu General Sales Tax Act, 1959 — Section 16