COURT ARCHIVE

Madras High Court judgments, 1995

1,084 judgments · page 33 of 55

High Courts10 Apr 1995Dismissed

Palani Hills Conservation Council Vs The State of Tamil Nadu, Kodaikanal Township Committee, Pleasant Stay (Kodai) Hotels Private Limited and Rakesh Mittal

Madras High Court · (1995) 04 MAD CK 0023

Constitution of India, 1950 — Article 14, 21, 226, 48A, 51ADevelopment Control Rules for Greater Mumbai, 1967 — Rule 1Multi-Storeyed and Public Buildings Rules, 1973 — Rule 18

Read judgment

High Courts09 Apr 1995Dismissed

Chidambaram Vs P.T. Ponnuswamy

Madras High Court · (1995) 04 MAD CK 0093

Negotiable Instruments Act, 1881 (NI) — Section 20

Read judgment

High Courts09 Apr 1995

S. Sengoda Gounder Vs State of Tamil Nadu and The Regional Transport Authority

Madras High Court · (1995) 04 MAD CK 0074

Arms Act, 1959 — Section 15, 4Companies Act, 1913 — Section 153CCompanies Act, 1956 — Section 10

Read judgment

High Courts07 Apr 1995

K.L. Elumalai and others Vs P. Natarajan and another

Madras High Court · (1995) 04 MAD CK 0008

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, Order 21 Rule 89, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(1)

Read judgment

High Courts07 Apr 1995

Sree Pandian Extro Chemicals Private Limited Vs The Tamil Nadu Industrial Investment Corporation Ltd. and Others

Madras High Court · (1995) 2 CTC 18

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

Read judgment

High Courts07 Apr 1995Dismissed

A.S. Arukulaimuthu (died) and 3 others Vs K. Ramachandran and 4 others

Madras High Court · (1995) 04 MAD CK 0003

Evidence Act, 1872 — Section 14Specific Relief Act, 1963 — Section 20, 20(2), 20(2)(a)

Read judgment

High Courts06 Apr 1995

M/s. Vaiyapuri Mudaliar and Sons, Avanashi and others Vs M/s. Sri Arunodhaya textiles, Erode and others

Madras High Court · AIR 1996 Mad 19 : (1995) 2 LW 891

Civil Procedure Code, 1908 (CPC) — Section 148(A)Evidence Act, 1872 — Section 114, 115Partnership Act, 1932 — Section 32(1), 43(1)

Read judgment

High Courts06 Apr 1995

Ammu Balachandran Vs Mrs. O.T. Joseph (died) and others

Madras High Court · AIR 1996 Mad 442

Evidence Act, 1872 — Section 45, 47, 59, 63, 67Succession Act, 1925 — Section 63Wills Act, 1837 — Section 9

Read judgment

High Courts06 Apr 1995

Commissioner of Income Tax Vs Woodlands

Madras High Court · (1996) 217 ITR 822

Income Tax Act, 1961 — Section 37(1)

Read judgment

High Courts06 Apr 1995

Commissioner of Income Tax Vs Sitalakshmi

Madras High Court · (1996) 217 ITR 595

Income Tax Act, 1961 — Section 4, 64

Read judgment

High Courts06 Apr 1995

Commissioner of Income Tax Vs C.S. Ramachary and Co.

Madras High Court · (1996) 217 ITR 821

Income Tax Act, 1961 — Section 40

Read judgment

High Courts06 Apr 1995

Mrs. Amirthavalli Mohan and another Vs Life Insurance Corporation of India, Madras and another

Madras High Court · AIR 1995 Mad 431

Insurance Act, 1938 — Section 39(4)

Read judgment

High Courts06 Apr 1995

M/s. National Oxygen Limited Madras and etc. Vs Tamil Nadu Electricity Board and another

Madras High Court · AIR 1996 Mad 229

Electricity (Supply) Act, 1948 — Section 49Evidence Act, 1872 — Section 115General Clauses Act, 1897 — Section 6

Read judgment

High Courts06 Apr 1995

Commissioner of Gift Tax Vs K.A. Abdul Kader

Madras High Court · (1996) 134 CTR 141 : (1996) 217 ITR 780

Gift Tax Act, 1958 — Section 26(1), 5(1)Income Tax Act, 1961 — Section 28

Read judgment

High Courts06 Apr 1995

Commissioner of Income Tax Vs C.S. Ramachary and Amp; Co.

Madras High Court · (1996) 135 CTR 269

Income Tax Act, 1961 — Section 256(2), 40(b)

Read judgment

High Courts05 Apr 1995Dismissed

Manager, P.N.P. Transports and Another Vs Mother Superior General, Servite Generalate (Convent) and Others

Madras High Court · (1996) 1 ACC 396 : (1995) 2 LW 181

Motor Vehicles Act, 1988 — Section 110A

Read judgment

High Courts05 Apr 1995

Thonimudi Estate, Mudis Vs Labour Court, Coimbatore and ors

Madras High Court · (1996) 1 LLJ 432

Read judgment

High Courts05 Apr 1995

Coromandel Indag Products (P) Ltd. Vs Commissioner of Income Tax

Madras High Court · (1996) 132 CTR 301 : (1996) 217 ITR 585 : (1997) 2 LW 468

Income Tax Act, 1961 — Section 28, 35(1)

Read judgment

High Courts05 Apr 1995

Chola Fish and Farms P. Ltd. Vs Commissioner of Income Tax

Madras High Court · (1996) 132 CTR 358 : (1996) 217 ITR 609

Income Tax Act, 1961 — Section 28, 32, 33, 33(1), 80J

Read judgment

High Courts05 Apr 1995

Ramanathan Vs State

Madras High Court · (1995) 1 LW(Cri) 272

Penal Code, 1860 (IPC) — Section 107, 34, 507

Read judgment