High Courts22 Feb 1995
Dr. G.M. Natarajan Vs State of others
Madras High Court · (1995) CriLJ 2728
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304, 304B, 498A
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 44 of 55
High Courts22 Feb 1995
K. Narasaiah Vs State
Madras High Court · (1995) CriLJ 2512
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2)
High Courts22 Feb 1995
Commissioner of Income Tax Vs Madras Rubber Factory Ltd.
Madras High Court · (1996) 85 TAXMAN 1
Income Tax Act, 1961 — Section 10, 17, 30, 31, 32
High Courts22 Feb 1995
The Management of Engine Valves Limited Vs Presiding Officer, Industrial Tribunal and Another
Madras High Court · (1995) 2 MLJ 322
High Courts21 Feb 1995Allowed
Raja, Gopal and Marudan Vs State, by Sub-Inspector of Police, Kalaiyar Koil Police Station
Madras High Court · (1995) 2 LW(Cri) 513
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 201, 299, 302, 34, 404
High Courts21 Feb 1995
Vairavan Vs K.S. Vidyanandam and others
Madras High Court · AIR 1996 Mad 353 : (1995) 2 LW 50
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 3Contract Act, 1872 — Section 55Limitation Act, 1963 — Article 54
High Courts21 Feb 1995
M. Sadaksharavel Vs State Bank of India
Madras High Court · (1995) 1 CTC 266
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 151
High Courts21 Feb 1995Dismissed
Meyappa Velar Vs Tamil Nadu Temple Administration Board and Others
Madras High Court · (1995) 1 CTC 221 : (1995) 2 LW 238 : (1995) 2 LW 229 : (1995) WritLR 408
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 118(2), 47
High Courts20 Feb 1995
T.R. Sivaprakasa Mudaliar and Another Vs Sethuramdas Maheshkumar by Partner Sathram
Madras High Court · (1995) 1 LW 542 : (1995) 2 MLJ 316
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts20 Feb 1995
T.R. Sivaprakasa Mudaliar and another Vs M/s. Sethuramdas Maheshkumar
Madras High Court · AIR 1996 Mad 176 : (1995) 1 LW 542 : (1995) 2 MLJ 316
Civil Procedure Code, 1908 (CPC) — Section 152, 34
High Courts20 Feb 1995
Tamil Nadu Electricity Board and Others Vs K. Loganathan
Madras High Court · (1995) 2 MLJ 119 : (1995) WritLR 387
High Courts17 Feb 1995
N.M. Ranganathan Vs Labour Officer-I, Madras and Others
Madras High Court · (1995) 02 MAD CK 0128
Industrial Disputes Act, 1947 — Section 12, 2A
High Courts17 Feb 1995
Arulmighu Ammachi Ayyanar Mandu Koil Vs Alagu Karuppannan Ambalam
Madras High Court · (1996) 2 LW 832 : (1995) 2 MLJ 209
High Courts17 Feb 1995
Commissioner of Income Tax Vs Elgi Rubber Products Ltd.
Madras High Court · (1996) 133 CTR 417 : (1996) 219 ITR 111
Income Tax Act, 1961 — Section 28, 37, 43(1), 43A, 43A(1)
High Courts17 Feb 1995
Arumugha Chettiar Vs Jayaraman
Madras High Court · (1995) 2 MLJ 282
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts17 Feb 1995Dismissed
The State of Tamil Nadu and Others Vs The Tamil Nadu Recognized Private Schools Managers' Association and Others
Madras High Court · (1995) 02 MAD CK 0001
Constitution of India, 1950 — Article 14, 16, 29(2), 30, 30(2)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14, 14(1)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 11, 11(1), 11(5), 9
High Courts16 Feb 1995Allowed
Vijay Lalchand HUF and Another Vs K.M. Lulls HUF
Madras High Court · (1995) 1 CTC 556 : (1994) 2 LW 80
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 16
High Courts16 Feb 1995
C.R. Priyachandrakumar and others Vs Purasawalkam Permanent Fund Ltd. and another
Madras High Court · (1995) 83 CompCas 150
Companies Act, 1956 — Section 173, 173(2), 179, 193, 195
High Courts16 Feb 1995
The State of Tamil Nadu and another Vs R. Gandhi, President, and another
Madras High Court · (1995) CriLJ 3129 : (1995) WritLR 168
Constitution of India, 1950 — Article 14, 217(2), 236, 50Criminal Procedure Code, 1973 (CrPC) — Section 107, 13, 13(1), 133, 143
High Courts16 Feb 1995Allowed
Sivalingam Vs The District Magistrate and Collector and Another
Madras High Court · (1996) 2 CTC 277