High Courts27 Feb 1995
P. Viswanathan alias Visu Vs S. Chandra Sekaran
Madras High Court · (1996) 85 CompCas 21 : (1995) 1 LW(Cri) 264
Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 43 of 55
High Courts27 Feb 1995
State of Tamil Nadu Vs K.M. Sultan Mohideen
Madras High Court · (1995) 02 MAD CK 0037
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 34, 36
High Courts24 Feb 1995
Tamil Nadu Mosaic Manufacturers Association Vs State of Tamil Nadu and another
Madras High Court · (1995) 02 MAD CK 0096
Central Sales Tax Act, 1956 — Section 14, 15, 3, 4, 5Tamil Nadu General Sales Tax Act, 1959 — Section 2, 20, 20(1), 3, 3(1)
High Courts24 Feb 1995Allowed
The Chairman, Railway Board, The Director General, Railway Protection Force, Railway Board and The Chief Security Officer, now designated as Inspector General, Railway Protection Force Vs D. Sainson D. Sainson Vs The Chairman, Railway Board, The Director General, Railway Protection Force, Railway Board and The Chief Security Officer, now designated as Inspector General, Railway Protection Force
Madras High Court · (1995) 02 MAD CK 0090
Constitution of India, 1950 — Article 226, 323A
High Courts24 Feb 1995
Agro Oil Traders and another Vs South India Viscose Ltd.
Madras High Court · (1999) 98 CompCas 798
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Feb 1995
A. Nallasivan Vs State of Tamil Nadu and others
Madras High Court · (1995) CriLJ 2754
Arms Act, 1959 — Section 35Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156, 160Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts24 Feb 1995
Sri Bagavath Vinayagar Koil Vs M. Ramu
Madras High Court · (1995) 1 CTC 501 : (1995) 1 LW 538 : (1995) 2 MLJ 309
Civil Procedure Code, 1908 (CPC) — Section 115Madras City Tenants Protection Act, 1922 — Section 6, 7, 7A
High Courts24 Feb 1995
Panchavarnam Vs State
Madras High Court · (1995) 1 LW(Cri) 248
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Feb 1995Allowed
S. Suren Rep. by father Guardian K. Subramaniam Vs The Director of Govt. Examinations and Others
Madras High Court · (1995) 1 CTC 358 : (1995) 2 LW 129
High Courts23 Feb 1995
Mr. Mohanrao Pandamudi Vs Government of Tamil Nadu and Others
Madras High Court · (1995) 2 MLJ 577
Foreign Exchange Regulation Act, 1973 — Section 19(1)(d)
High Courts23 Feb 1995
Special Tahsildar, No. XV (Land Acquisition) Vs P.R. Ramalingam and Others
Madras High Court · (1996) 1 CTC 483
Land Acquisition Act, 1894 — Section 18, 23, 4(1)
High Courts23 Feb 1995
Controller of Estate Duty Vs K. Govindarajulu
Madras High Court · (1995) 216 ITR 309
Gift Tax Act, 1958 — Section 4, 5Income Tax Act, 1961 — Section 28
High Courts23 Feb 1995
State of Tamil Nadu and others Vs A. Asokan
Madras High Court · AIR 1996 Mad 99
Limitation Act, 1963 — Section 5
High Courts23 Feb 1995
The Speccial Tahsildar No. XX Land Aquisition (LP) Neyveli Vs Vadivel Padayachi and others. Neyveli Lynite Corporation Ltd.
Madras High Court · (1995) 02 MAD CK 0017
Land Acquisition Act, 1894 — Section 2, 24, 28, 4, 4(1)
High Courts23 Feb 1995Dismissed
Gurusamy Vs Customs, Excise and Gold (Control) Appellate Tribunal and Others
Madras High Court · (1995) 50 ECC 87
High Courts22 Feb 1995
S.M. Kabeer Vs Income Tax Officer
Madras High Court · (1995) 216 ITR 216
Income Tax Act, 1961 — Section 194, 276B
High Courts22 Feb 1995
A. Ramar Vs The Chairman and Managing Director, Union Bank of India and Another
Madras High Court · (1995) 2 MLJ 91
Constitution of India, 1950 — Article 16(4)
High Courts22 Feb 1995
Ramu Vs State
Madras High Court · (1995) CriLJ 2525
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 366
High Courts22 Feb 1995
Management of Engine Valves Ltd. Vs Presiding Officer, Industrial Tribunal, Madras and Another
Madras High Court · (1996) 1 LLJ 566 : (1995) 2 MLJ 322
Constitution of India, 1950 — Article 226
High Courts22 Feb 1995
Mohanram Sastry and others Vs Swadharma Swarajya Sangha and others
Madras High Court · (1995) 83 CompCas 272
Companies Act, 1956 — Section 108, 155, 25, 255, 256