High Courts12 Jul 1995Allowed
Thangaraja Padayachi and Another Vs Natesa Padayachi and Another
Madras High Court · (1995) 2 CTC 196
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 26 of 55
High Courts12 Jul 1995Allowed
Sesamma Joy @ Chakko Mathew and Another Vs Tahsildar
Madras High Court · (1995) 2 CTC 152 : (1995) 2 LW(Cri) 685
Criminal Procedure Code, 1973 (CrPC) — Section 133, 397, 401
High Courts12 Jul 1995
Commissioner of Income Tax Vs Tamilnadu Textile Corporation
Madras High Court · (1995) 07 MAD CK 0059
Income Tax Act, 1961 — Section 2, 2(45), 256, 28, 36(1)
High Courts12 Jul 1995
G. Ramalingam Vs The Presiding Officer, I Additional Labour Court and Another
Madras High Court · (1995) 2 CTC 500 : (1995) 2 MLJ 541 : (1995) WritLR 719
Industrial Disputes (Central) Rules, 1957 — Rule 48(2)Industrial Disputes Act, 1947 — Section 17, 17(1), 17(A), 20(3), 33
High Courts12 Jul 1995
State of Tamil Nadu Vs Gani Abdul Khader and Company
Madras High Court · (1995) 07 MAD CK 0035
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 16, 32
High Courts12 Jul 1995Dismissed
Praveenkumar R. Jain Vs The Chief Judicial Magistrate and Others
Madras High Court · (1995) 2 CTC 383
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 177, 482
High Courts12 Jul 1995
P.D. Joseph Vs Sushil Sharma, The Inspector of Police, Cannaught Place Police Station, New Delhi and The Commissioner of Police, Egmore, Madras State Vs Sushil Sharma, The Commissioner of Police, Egmore, Madras-8
Madras High Court · (1995) 2 LW(Cri) 441
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Jul 1995Dismissed
M. Palanisamy Vs The Special Commissioner and Commissioner (Prohibition and Excise) Chepauk, Madras-5, The District Collector, Coimbatore, Revenue Divisional Officer-cum-Sales Officer, Tiruppur and A. Mohamed Yusuf
Madras High Court · (1995) 07 MAD CK 0094
Constitution of India, 1950 — Article 226
High Courts11 Jul 1995
Gnanagunaseeli Vs The State
Madras High Court · (1996) CriLJ 2849 : (1995) 2 CTC 610 : (1996) 2 LW(Cri) 685
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 203, 302, 303, 304
High Courts11 Jul 1995Dismissed
S. Gunaseelan Vs State of Tamil Nadu and Others
Madras High Court · (1995) 2 CTC 543
Constitution of India, 1950 — Article 226
High Courts11 Jul 1995Dismissed
Mr. John Bosco Vs State by Inspector of police, Singampuneri
Madras High Court · (1995) 07 MAD CK 0016
Penal Code, 1860 (IPC) — Section 415, 417
High Courts11 Jul 1995Allowed
Joshi Amba Shankar Family Trust Vs Gowrishankar and 16 Others Gowrishankar and Another Vs Joshi Ambashankar Family Trust and 14 Others
Madras High Court · (1995) 07 MAD CK 0012
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 23 Rule 1Income Tax Act, 1961 — Section 230(A)(1)
High Courts11 Jul 1995
G. Moulana Saheb and Another Vs Sub-Registrar
Madras High Court · (1995) 2 MLJ 486
Stamp Act, 1899 — Section 2(15)
High Courts11 Jul 1995Dismissed
M. Palanisamy Vs The Special Commissioner and Commissioner (Prohibition and Excise), The District Collector, Revenue Divisional Officer-cum-Sales Officer and A. Mohamed Yusuf
Madras High Court · (1995) 07 MAD CK 0002
Constitution of India, 1950 — Article 226Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 10, 11, 11(2), 12, 32(2)
High Courts10 Jul 1995
N. Anand Vs The State of Tamil Nadu and others
Madras High Court · (1996) CriLJ 1023
High Courts10 Jul 1995
State of Tamil Nadu Vs Cauvery Cotton Trading Company
Madras High Court · (1995) 07 MAD CK 0099
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 2, 38, 6, 8
High Courts10 Jul 1995
State of Tamil Nadu Vs A.D. Parasurama Chettiar and Sons
Madras High Court · (1995) 07 MAD CK 0077
Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts10 Jul 1995Dismissed
S. Rathinasamy Vs The Judicial Magistrate
Madras High Court · (1995) 2 CTC 434
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 397, 401
High Courts10 Jul 1995Dismissed
K. Shanmugham and Others Vs S. Lakshmi Ammal
Madras High Court · (1995) 2 CTC 461
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts06 Jul 1995Allowed
Duraisami and Another Vs Rasayammal (dead) and Others
Madras High Court · (1996) 2 CTC 88 : (1995) 2 MLJ 574
Limitation Act, 1963 — Article 136