High Courts18 Apr 1995Allowed
State of Tamil Nadu and Another Vs N. Santhanalakshmi
Madras High Court · (1995) 2 DMC 626 : (1995) 1 LW 750
Hindu Marriage Act, 1955 — Section 13(1)
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 32 of 55
High Courts18 Apr 1995Dismissed
Sengali and Others Vs The Executive Officer, Mettur Town Committees
Madras High Court · (1995) 2 CTC 26
High Courts18 Apr 1995Dismissed
Kaliyaperumal Nadar Vs Santhanam Chettiar and Another
Madras High Court · (1995) 2 CTC 313
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 100Transfer of Property Act, 1882 — Section 53
High Courts18 Apr 1995
Renganathan Vs Pandurangan and Another
Madras High Court · (1995) 2 LW 161 : (1995) 2 MLJ 505
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 109
High Courts18 Apr 1995
A.N. Srinivasa Thevar Vs Sundarambal alias Prema
Madras High Court · (1995) 2 LW 14 : (1995) 2 MLJ 247
Evidence Act, 1872 — Section 116Pondicherry Buildings (Lease and Rent Control) Act, 1980 — Section 14(1)(b)Transfer of Property Act, 1882 — Section 116
High Courts17 Apr 1995
Nagamalai Vs P. Kaliappa Gounder and Others
Madras High Court · (1995) 2 LW 61 : (1996) 2 MLJ 48
Limitation Act, 1963 — Section 5Provincial Insolvency Act, 1920 — Section 68
High Courts17 Apr 1995Dismissed
Andavar Arul Lorry Service Vs Pioneer Bottle House and Others
Madras High Court · (1995) 2 CTC 150
Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Section 80
High Courts17 Apr 1995
State of Tamil Nadu Vs Fertilisers and Chemicals Travancore Ltd.
Madras High Court · (1995) 04 MAD CK 0075
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts17 Apr 1995
K.M. Mohamed Ali Vs Assistant Commissioner of Income Tax
Madras High Court · (1996) 217 ITR 839
Criminal Procedure Code, 1973 (CrPC) — Section 244Income Tax Act, 1961 — Section 132, 292
High Courts17 Apr 1995
Sugarcane Growers and Sakthi Sugars Shareholders' Association Vs Sakthi Sugars Ltd.
Madras High Court · (1998) 93 CompCas 646 : (1995) 1 LW 705 : (1995) 2 MLJ 469
Companies Act, 1956 — Section 235, 236, 237, 238, 239Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts17 Apr 1995
State of Tamil Nadu Vs Indian Iron and Steel Company Limited
Madras High Court · (1995) 04 MAD CK 0039
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts17 Apr 1995Dismissed
Sarala Vs The Director of School Education
Madras High Court · (1995) 2 CTC 126 : (1995) 2 MLJ 339
Constitution of India, 1950 — Article 226Specific Relief Act, 1877 — Section 45Specific Relief Act, 1963 — Section 34
High Courts17 Apr 1995Allowed
S.A. Gaffar Trust and Another Vs The Corporation of Madras
Madras High Court · (1995) 04 MAD CK 0018
Madras City Municipal Corporation Act, 1919 — Section 100, 104, 107, 137B, 138Madras City Municipal Corporation Rules — Rule 1A, 1B, 1C, 20, 20(1)
High Courts17 Apr 1995
Sugarcane Growers and Sakthi Sugars Shareholders' Association Vs Sakthi Sugars Limited
Madras High Court · (1995) 2 MLJ 469
Companies Act, 1913 — Section 153Companies Act, 1956 — Section 393
High Courts17 Apr 1995Allowed
Chinnaian Vs State, by Inspector of Police (Rural) Vellore, N.A.A. District
Madras High Court · (1995) 2 LW(Cri) 493
Criminal Procedure Code, 1973 (CrPC) — Section 294
High Courts17 Apr 1995
Fathuma and Another Vs K.S. Kadherkani
Madras High Court · (1995) 2 LW 705 : (1995) 2 MLJ 544
Civil Procedure Code, 1908 (CPC) — Section 100Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 43
High Courts10 Apr 1995
The State of Tamil Nadu and others Vs M. Malayandi and others
Madras High Court · AIR 1996 Mad 1
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1)Tamil Nadu Minor Mineral Concession Rules, 1951 — Rule 17, 18, 19, 20, 21Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 17
High Courts10 Apr 1995
First Computers (Formerly) known as 'Brilliant's Computer Centre Vs A. Guruprasad
Madras High Court · (1995) 2 LW 486
Trade and Merchandise Marks Act, 1958 — Section 21
High Courts10 Apr 1995
State of Tamil Nadu Vs Sapt Textile Products (India) Limited
Madras High Court · (1995) 04 MAD CK 0038
Tamil Nadu General Sales Tax Act, 1959 — Section 12