High Courts27 Apr 1995Dismissed
Doraisami Gounder Vs Pachamuthu Gounder
Madras High Court · (1995) 04 MAD CK 0092
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, Order 20 Rule 12, 100(5)Specific Relief Act, 1963 — Section 16, 16(c)
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 30 of 55
High Courts27 Apr 1995
Dr. J. Jayalalitha Vs Dr. M. Channa Reddy, Governor of Tamil Nadu and Others
Madras High Court · (1995) 1 LW 525 : (1995) 2 MLJ 187 : (1995) WritLR 323
Constitution of India, 1950 — Article 361Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 169
High Courts27 Apr 1995Dismissed
Bangaru and Others Vs Theeran Chinnamalai Transport Corporation
Madras High Court · (1996) ACJ 430
Civil Procedure Code, 1908 (CPC) — Section 151, 48General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts27 Apr 1995Dismissed
Kothari Sugars and Chemicals Ltd. and Others Vs State of Tamil Nadu and Others
Madras High Court · (1995) 71 FLR 1115 : (1996) 1 LLJ 394
Industrial Disputes Act, 1947 — Section 25, 25(I), 25(J), 25(K), 25(L)
High Courts27 Apr 1995
P. Sivaprakasam Vs Director of Geology and Mining, Guindy, Madras and others
Madras High Court · AIR 1996 Mad 156 : (1995) 2 CTC 12
Mineral Concession Rules, 1960 — Rule 28, 28AMines and Minerals (Development and Regulation) Act, 1957 — Section 4(A)(4)
High Courts27 Apr 1995
V. Premanand Vs The State of Tamil Nadu and others
Madras High Court · AIR 1995 Mad 316 : (1995) 2 MLJ 325
Constitution of India, 1950 — Article 226
High Courts27 Apr 1995Dismissed
The Special Tahsildar (Land Acquisition), Adi Dravidar Welfare, Uthamapalayam Vs Velammal and others
Madras High Court · (1995) 04 MAD CK 0001
Land Acquisition Act, 1894 — Section 18, 23, 23(1), 23(2), 24
High Courts26 Apr 1995
Commissioner of Income Tax Vs Vijaya Traders
Madras High Court · (1995) 04 MAD CK 0106
Income Tax Act, 1961 — Section 143, 144, 182, 184, 184(1)
High Courts26 Apr 1995
State of Tamil Nadu Vs G.S. Raheem
Madras High Court · (1995) 04 MAD CK 0040
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 16, 16A, 2
High Courts26 Apr 1995
Commissioner of Income Tax Vs M. Goodwell and Co. Ltd.
Madras High Court · (1996) 219 ITR 23
Income Tax Act, 1961 — Section 28
High Courts26 Apr 1995
State of Tamil Nadu Vs V. Balu Chettiar
Madras High Court · (1995) 04 MAD CK 0030
High Courts25 Apr 1995
State of Tamil Nadu Vs Sri Shanmughananda and Co.
Madras High Court · (1995) 04 MAD CK 0071
Tamil Nadu General Sales Tax Act, 1959 — Section 16, 34, 36
High Courts25 Apr 1995
Gurusamy Naicker and others Vs G. Jayaraman and others
Madras High Court · AIR 1996 Mad 212 : (1995) 2 MLJ 549
Hindu Succession (Tamil Nadu Amendment) Act, 1989 — Section 6
High Courts25 Apr 1995
State Vs L. Ganesan and others
Madras High Court · (1995) CriLJ 3849 : (1995) 2 CTC 185
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 120B, 212, 302, 307, 324
High Courts25 Apr 1995
Gurusamy Naicker and Others Vs G. Jayaraman and Others
Madras High Court · (1995) 2 MLJ 549
Hindu Succession (Amendment) Act, 1989 — Section 6
High Courts24 Apr 1995Dismissed
Nachammal and another Vs Kuppan, Official Receiver, District Court Campus, Tiruchirapalli and M. Periasamy Gounder
Madras High Court · (1995) 04 MAD CK 0096
High Courts24 Apr 1995
The Tanjore Co-operative Marketing Federation Vs The State of Tamil Nadu
Madras High Court · (1995) 2 LW 149 : (1995) 2 MLJ 399
Civil Procedure Code, 1908 (CPC) — Section 20, 20(c), 80
High Courts24 Apr 1995Allowed
Kameetha Banu Vs Joint Secretary to Govt. of India
Madras High Court · (1995) 2 CTC 204 : (1996) 53 ECC 38
Constitution of India, 1950 — Article 22(5)
High Courts24 Apr 1995
Commissioner of Income Tax Vs Chennai Properties and Investments Ltd.
Madras High Court · (1996) 217 ITR 640
Income Tax Act, 1961 — Section 22, 256, 28, 43(B)
High Courts24 Apr 1995Allowed
Seethalakshmi and 5 others Vs T. Sridhar and another
Madras High Court · (1995) 04 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 41 Rule 27, Order 8 Rule 5