High Courts08 Dec 1995
Seetha and Others Vs Rani and Others
Madras High Court · (1996) 1 MLJ 371
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 3 of 55
High Courts07 Dec 1995
Somiah Naidu and Others Vs Chinna Boosiammal and Others
Madras High Court · (1996) 2 MLJ 511
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts07 Dec 1995
The Bishop in Office of CSI Vellore Diocese, Rt. Rev. Rt. Baskaran and Others Vs Jeyakaran Joseph and Others
Madras High Court · (1996) 1 LW 418 : (1996) 1 MLJ 657
High Courts07 Dec 1995Dismissed
V. Sasitharan and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (1996) 1 LLJ 647
Administrative Tribunals Act, 1885 — Section 14, 19, 28, 3All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(1)Constitution of India, 1950 — Article 226
High Courts07 Dec 1995
S. Ramapandian Vs State
Madras High Court · (1996) 2 ALT(Cri) 357 : (1996) CriLJ 3331 : (1996) 1 LW(Cri) 79
Criminal Procedure Code, 1973 (CrPC) — Section 100, 158, 161, 170, 173Penal Code, 1860 (IPC) — Section 109, 409, 466, 467
High Courts07 Dec 1995
Commissioner of Income Tax Vs Carburettors Ltd.
Madras High Court · (1996) 221 ITR 680
Income Tax Act, 1961 — Section 28
High Courts07 Dec 1995
T.G. Elumalai and Co. Vs The Commissioner of Customs and Another
Madras High Court · (1996) 53 ECC 8
Customs Act, 1962 — Section 129, 129A
High Courts07 Dec 1995
Central Bank of India Vs R. Maruthappa Gounder and two others
Madras High Court · (1995) 12 MAD CK 0006
High Courts06 Dec 1995
Ranganathan and others Vs State
Madras High Court · (1996) CriLJ 2041
Constitution of India, 1950 — Article 107, 108, 128, 130, 160(1)Criminal Procedure Code, 1973 (CrPC) — Section 101(1), 105, 11, 111, 123Penal Code, 1860 (IPC) — Section 196, 37, 39, 40
High Courts06 Dec 1995Dismissed
Bahola Laboratories Vs Union of India (UOI) and Others
Madras High Court · (1997) 57 ECC 172
Constitution of India, 1950 — Article 14, 19, 226Drugs and Cosmetics Act, 1940 — Section 12, 3, 33, 33C, 5
High Courts06 Dec 1995
S. Malarvizhi Vs The Deputy Commissioner (General Administration and Personnel) and Others
Madras High Court · (1995) 12 MAD CK 0022
Constitution of India, 1950 — Article 16, 226
High Courts05 Dec 1995Dismissed
Mrs. Manonmani Muthuswamy Vs State Consumer Disputes Redressal Commission and Others
Madras High Court · (1996) 1 CTC 17
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 12, 17, 24
High Courts05 Dec 1995Allowed
Lakshmi alias Mookayee @ Marudhayee Vs The Inspector General of Prisons and Others
Madras High Court · (1996) 1 CTC 110 : (1996) 2 LW(Cri) 716
Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Penal Code, 1860 (IPC) — Section 395
High Courts05 Dec 1995
Arulraj Vs Judicial Magistrate, Valliyoor
Madras High Court · (1996) CriLJ 2712 : (1996) 1 CTC 368 : (1996) 2 LW(Cri) 719
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(3), 340, 341Penal Code, 1860 (IPC) — Section 191, 192, 193, 379
High Courts05 Dec 1995Dismissed
Maheswaran Vs Inspector of Police, Law and Order, Tuticorin and Another
Madras High Court · (1996) 2 LW(Cri) 724
Companies Act, 1956 — Section 621, 81Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 381, 420, 465, 468
High Courts04 Dec 1995Allowed
Ammaji Beevi Vs Abdul Rahim
Madras High Court · (1996) 1 CTC 191
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2, 3(4), 6B
High Courts01 Dec 1995
Commissioner of Income Tax Vs Venu Suresh Sanjay Trust and others
Madras High Court · (1996) 221 ITR 649
Income Tax Act, 1961 — Section 160, 160(1), 2(31), 21, 4
High Courts01 Dec 1995Allowed
Perilovanpatti Hindu Nadars (Madras) and Others Vs Chennaivazh Madargal Sangam and Others
Madras High Court · (1996) 1 LW 13
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 47Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 52
High Courts01 Dec 1995
C.P. Mythili Vs Sri Prasanna Venkatesa Perumal Devasthanam
Madras High Court · (1996) 1 MLJ 373
Limitation Act, 1963 — Section 5
High Courts01 Dec 1995
COMMISSIONER OF INCOME TAX Vs VENU SURESH SANJAY TRUST (COMMISSIONER OF INCOME TAX v. VENU SURESH RAMYA TRUST; COMMISSIONER OF INCOME TAX v. RAMESH MAHESH RADHA TRUST).
Madras High Court · (1997) 138 CTR 97
Income Tax Act, 1961 — Section 256(1), 80L