High Courts22 Mar 1995Allowed
E. Rajapandi Vs State of Tamil Nadu and another
Madras High Court · (1995) 2 LW(Cri) 474
Constitution of India, 1950 — Article 22(4)
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 38 of 55
High Courts22 Mar 1995
Srivarammal (Died) and Others Vs B. Kanammal Jain and Another
Madras High Court · (1995) 2 MLJ 228
Civil Procedure Code, 1908 (CPC) — Section 60Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(5)(a)
High Courts21 Mar 1995
Rayala Corporation Pvt. Ltd. and 2 others Vs The Provident Fund Inspector, Madras
Madras High Court · (1995) 1 LW(Cri) 374
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Mar 1995
S. David Vs St. Gabriels Higher Secondary School, Madras and Others
Madras High Court · (1995) 2 LW 258 : (1995) 2 MLJ 291
Constitution of India, 1950 — Article 12
High Courts21 Mar 1995
Commissioner of Income Tax Vs P. Visalakshi
Madras High Court · (1996) 130 CTR 488 : (1996) 217 ITR 282
Gift Tax Act, 1958 — Section 4Income Tax Act, 1961 — Section 159, 160, 2(29), 26, 28
High Courts21 Mar 1995
Chinni Mohan Rao Vs Income Tax Officer
Madras High Court · (1996) 132 CTR 440 : (1996) 217 ITR 269
Income Tax Act, 1961 — Section 28
High Courts21 Mar 1995
K.M. Madhavakrishnan Vs S.R. Swami and another
Madras High Court · AIR 1995 Mad 318 : (1995) 1 LW 716 : (1995) 2 MLJ 127
Civil Procedure Code, 1908 (CPC) — Section 11, 96Contract Act, 1872 — Section 19, 62Land Reforms Act — Section 10(1)
High Courts21 Mar 1995
R. Mathivanan Vs Assistant Commissioner of Income Tax R. Mathialagan Vs Assistant Commissioner of Income Tax R. Mathiarasan Vs Assistant Commissioner of Income Tax
Madras High Court · (1996) 220 ITR 351
Income Tax Act, 1961 — Section 276(C), 277
High Courts21 Mar 1995Dismissed
K.P.S. Kanakaraj Vs State
Madras High Court · (1995) 03 MAD CK 0018
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 467, 471
High Courts21 Mar 1995Dismissed
D. Simon Vs The Secretary to Government of India, Ministry of Information and Broadcasting, New Delhi and Others Advocates Association Vs The Regional Officer, Central Board of Film Certification, Sastri Bhavan, Madras and S. Tamilselvi Sekar
Madras High Court · (1995) 03 MAD CK 0015
Cinematograph Act, 1952 — Section 5B, 5E, 5F
High Courts21 Mar 1995Dismissed
Smt. Dr. Parvathy Rajan Vs The Registrar, University of Madras, Madras-5, The Commissioner of Collegiate Education, College Road, Madras-6 and The Vice Chancellor, University of Madras, Madras-5
Madras High Court · (1995) 03 MAD CK 0013
High Courts21 Mar 1995
K.M. Madhavakrishnan Vs S.R. Swami and Another
Madras High Court · (1995) 1 LW 716 : (1995) 2 MLJ 127
Civil Procedure Code, 1908 (CPC) — Section 10Contract Act, 1872 — Section 62Land Reforms Act — Section 10(1)
High Courts20 Mar 1995
Madras Bar Association and Others Vs Central Board of Direct Taxes and Others
Madras High Court · (1995) 216 ITR 240 : (1995) 2 LW 530 : (1995) WritLR 674
Constitution of India, 1950 — Article 14, 265Income Tax Act, 1961 — Section 116, 119, 194C, 194C(1), 194E
High Courts20 Mar 1995Dismissed
Smt. Thangamani Devan Vs State
Madras High Court · (1995) 2 LW(Cri) 463
Criminal Procedure Code, 1973 (CrPC) — Section 223
High Courts20 Mar 1995
James Khan, Proprietor, Oriental Leather Export and another Vs Thomas Cook India Limited
Madras High Court · (1995) 1 LW(Cri) 277
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 500
High Courts20 Mar 1995
MADRAS BAR ASSOCIATION and Others Vs CENTRAL BOARD OF DIRECT TAXES and Others
Madras High Court · (1996) 130 CTR 360
Constitution of India, 1950 — Article 265
High Courts17 Mar 1995
K.P. Abdul Majeed Vs Collector of Customs and Central Excise, Trichy
Madras High Court · (1996) 56 ECC 56 : (1995) 79 ELT 554
Customs Act, 1962 — Section 111, 112, 135
High Courts17 Mar 1995
Jayaraman Vs Jelhama
Madras High Court · (1995) 2 MLJ 240
Evidence Act, 1872 — Section 116Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(1)Transfer of Property Act, 1882 — Section 109
High Courts17 Mar 1995
A.Y. Prabhakar (Huf) Vs Assistant Commissioner of Income Tax
Madras High Court · (1996) 133 CTR 56 : (1996) 217 ITR 253
Income Tax Act, 1961 — Section 139(1), 148, 273A, 276CC, 278C
High Courts17 Mar 1995
Navaneetham Vs Ellappan and another
Madras High Court · (1995) 2 LW(Cri) 478
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156, 156(3), 198, 200Penal Code, 1860 (IPC) — Section 34, 494, 500, 501