High Courts21 Apr 1995
N.V. Pithai Mohammed Vs The State of Tamilnadu and Others
Madras High Court · (1995) 04 MAD CK 0083
Constitution of India, 1950 — Article 12, 21, 226, 32
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 31 of 55
High Courts21 Apr 1995
K. Jasmine Kirubakani Vs K. Balasundaram
Madras High Court · AIR 1996 Mad 105 : (1996) 1 DMC 456 : (1995) 2 LW 184 : (1995) 2 MLJ 418
Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 18, 19Evidence Act, 1872 — Section 45, 51, 62
High Courts21 Apr 1995
Suryanarayana Paper and Boards Pvt. Ltd. and others Vs V. Padmakumar and others
Madras High Court · (1997) 88 CompCas 684 : (1995) 2 CTC 323 : (1995) 2 LW 266
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts21 Apr 1995Dismissed
S. Jothilingam and Others Vs The State and Others
Madras High Court · (1995) 2 CTC 295 : (1995) 2 LW(Cri) 438
Criminal Procedure Code, 1973 (CrPC) — Section 482Madras Police Standing Orders — Order 588A
High Courts21 Apr 1995Allowed
Tuticorin Stevedores Association Vs Deputy Commissioner for Labour (Commissioner for Workmen's Compensation) and Others
Madras High Court · (1996) 1 ACC 199 : (1995) 2 LW 12
Employees Compensation Act, 1923 — Section 3
High Courts20 Apr 1995Dismissed
P. Gopalakrishnan Vs P. Varalakshmi and another
Madras High Court · (1995) 04 MAD CK 0098
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Apr 1995
Commissioner of Income Tax Vs Indian Fireworks Industries
Madras High Court · (1995) 04 MAD CK 0064
Income Tax Act, 1961 — Section 28, 30, 31, 32, 33
High Courts20 Apr 1995
T. Paulraj Vs The District Collector, Kanyakumari, District at Nagercoil
Madras High Court · AIR 1996 Mad 84 : (1995) 2 LW 437 : (1995) WritLR 545
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8(8)Transfer of Property Act, 1882 — Section 105
High Courts20 Apr 1995
Jegajothi Ammal Vs Commissioner, The Municipal Council
Madras High Court · (1995) 04 MAD CK 0024
High Courts19 Apr 1995
J.M. Shah Vs Income Tax Officer
Madras High Court · (1995) 2 CTC 4 : (1996) 132 CTR 442 : (1996) 218 ITR 38
Income Tax Act, 1961 — Section 271(1), 276C, 277, 28, 54
High Courts19 Apr 1995
State of Tamil Nadu Vs The Election Commission of India
Madras High Court · (1995) 1 LW 737 : (1995) 2 MLJ 6 : (1995) WritLR 309
Representation of the People Act, 1950 — Section 13(cc)
High Courts19 Apr 1995Dismissed
The Railway Co-operative Labour Contract Society Limited Vs Union of India (UOI) and Others
Madras High Court · (1995) 2 CTC 38 : (1995) 1 LW 665 : (1995) 2 MLJ 422
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 39
High Courts19 Apr 1995
Shameem Ahmed and etc. Vs The Egmore Benefit Society Ltd. and others, etc.
Madras High Court · AIR 1996 Mad 63
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts19 Apr 1995
S. Sengoda Gounder Vs State of Tamil Nadu
Madras High Court · (1995) 04 MAD CK 0021
Arms Act, 1959 — Section 15, 4Companies Act, 1956 — Section 10, 24, 57Constitution of India, 1950 — Article 20(3)
High Courts19 Apr 1995Allowed
The National Buildings Construction Corporation, No. 95, Nehru Place, New Delhi Vs M/s. Raja Constructions
Madras High Court · (1995) 04 MAD CK 0016
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 20Contract Act, 1872 — Section 17
High Courts18 Apr 1995
Commissioner of Income Tax Vs K.S.D. Pandurangan
Madras High Court · (1995) 04 MAD CK 0108
Gift Tax Act, 1958 — Section 17(1)Income Tax Act, 1961 — Section 139, 139(1), 142, 143, 146
High Courts18 Apr 1995Dismissed
The Tamil Nadu State Primary, Agricultural Co-operative Bank, All Employees Association Vs The Join Register of Co-op. Societies and Others
Madras High Court · (1995) 1 CTC 506 : (1995) WritLR 367
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4
High Courts18 Apr 1995Dismissed
Neelamalai Agro Industries Ltd. Vs The Executive Officer
Madras High Court · (1995) 04 MAD CK 0078
Tamil Nadu District Municipalities Rules, 1920 — Rule 9Tamil Nadu Panchayats Act, 1958 — Section 120, 120(1), 120(3), 120(3A), 120(4)
High Courts18 Apr 1995
N. Selvaraj Vs The District Magistrate and Collector of Nagai Quaide-milleth District and others
Madras High Court · (1996) CriLJ 2192
Constitution of India, 1950 — Article 22(5)
High Courts18 Apr 1995
Shree Consultations and Services Pvt. Ltd. Vs K.N. Sankaranarayanan and others
Madras High Court · (1995) 84 CompCas 473 : (1995) 1 LW 577
Companies Act, 1956 — Section 10F, 291, 397, 397(1), 398(1)