High Courts01 Mar 1995
State of Tamil Nadu Vs Ameen and Company
Madras High Court · (1995) 03 MAD CK 0129
Tamil Nadu General Sales Tax Act, 1959 — Section 2
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 42 of 55
High Courts01 Mar 1995Dismissed
The Managing Director, Thiruvalluvar Transport Corporation Vs Thangavelu and Another
Madras High Court · (1996) ACJ 143 : (1995) 2 CTC 366 : (1995) 2 MLJ 571
Motor Vehicles Act, 1988 — Section 141
High Courts01 Mar 1995Partly Allowed
Spencer Consumer Products and Service Ltd. Vs Presiding Officer, Industrial Tribunal and Others
Madras High Court · (1996) 2 LLJ 852
Industrial Disputes Act, 1947 — Section 25FF
High Courts01 Mar 1995
Special Tahsildar (Adi Dravidar Welfare) Vs Abdul Reguman
Madras High Court · AIR 1996 Mad 198
Land Acquisition Act, 1894 — Section 18, 23, 4(1), 5A
High Courts01 Mar 1995
P. Natarajan and Sons Vs The Inspector of Police and another
Madras High Court · AIR 1996 Mad 154
Madras City Municipal Corporation Act, 1919 — Section 365(10)
High Courts01 Mar 1995
Commissioner of Wealth-tax Vs M.V. Arunachalam (Huf)
Madras High Court · (1995) 216 ITR 401
Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 17(1), 5, 5(1)
High Courts01 Mar 1995
P. Natarajan and Sons Vs The Inspector of Police and Others
Madras High Court · (1995) 2 MLJ 320
Madras City Municipal Corporation Act, 1919 — Section 365, 365(10)
High Courts28 Feb 1995Dismissed
Lahari Recording Co. P. Ltd. Vs Dr. Jain, Proprietor, Jain Television, etc. No. 4, Lady Desikachari Road, Mylapore, Madras 600 004
Madras High Court · (1995) 02 MAD CK 0125
High Courts28 Feb 1995
Sri Easwari Extractions Vs Joint Commissioner-III (Smr) of Comml. Taxes, Madras
Madras High Court · (1995) 02 MAD CK 0102
Central Sales Tax Act, 1956 — Section 4, 4(2)Tamil Nadu General Sales Tax Act, 1959 — Section 16, 2, 37, 5
High Courts28 Feb 1995Allowed
Ameeruddin and Others Vs Premakumari
Madras High Court · (1995) 1 CTC 340
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 25
High Courts28 Feb 1995
Rajaram Vs Sundram and others
Madras High Court · (1995) CriLJ 3418 : (1995) 1 CTC 509
Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(4)Penal Code, 1860 (IPC) — Section 34, 347, 350, 352, 506
High Courts28 Feb 1995
Nelson and another Vs P. Rangantahan Mudaliar
Madras High Court · AIR 1995 Mad 313 : (1995) 1 CTC 446
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11(4), 25
High Courts28 Feb 1995Allowed
Subramanian Vs State by Inspector of Police, CB, CID
Madras High Court · (1995) 1 CTC 300 : (1995) 1 LW(Cri) 308
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173(8), 482Penal Code, 1860 (IPC) — Section 420
High Courts28 Feb 1995
Mariaglory Vs John Britto @ John and 2 others
Madras High Court · (1995) 1 LW(Cri) 305
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A
High Courts27 Feb 1995
The Tamil Nadu Water Supply and Drainage Board (TWAD) and others Vs The Pioneer Engineering Syndicate, Engineers and Contractors, Hyderabad and others
Madras High Court · AIR 1996 Mad 28
Constitution of India, 1950 — Article 226
High Courts27 Feb 1995
Sujatha Vs C.D. Hariharan
Madras High Court · (1995) 2 MLJ 327
Hindu Marriage Act, 1955 — Section 12(1)(c)
High Courts27 Feb 1995
Mrs. Indira Kumari Vs B. Ramakrishnan
Madras High Court · (1995) 1 LW 671 : (1995) 2 MLJ 273
Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts27 Feb 1995Dismissed
Periasamy Vs Parvathy and Another
Madras High Court · (1995) 1 CTC 526
Evidence Act, 1872 — Section 25, 65
High Courts27 Feb 1995Dismissed
P.P. Muthu Vs State of Tamil Nadu and Others
Madras High Court · (1995) 1 CTC 279 : (1995) 2 MLJ 447
Constitution of India, 1950 — Article 226Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11(1)
High Courts27 Feb 1995Allowed
Mahaboova Beevi Vs Nataraja Chettiar
Madras High Court · (1995) 1 CTC 224
Civil Procedure Code, 1908 (CPC) — Section 47