COURT ARCHIVE

Madras High Court judgments, 1995

1,084 judgments · page 51 of 55

High Courts21 Jan 1995

Chandrasekar and another Vs The Inspector of Police, Rajakadai Police Station, Dharmapuri District

Madras High Court · (1995) 1 LW(Cri) 114

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 302

High Courts21 Jan 1995

Nallakannu Chettiar Vs North Veerava Nallur Vanniar Samuthaya Sangam

Madras High Court · (1995) 01 MAD CK 0002

Civil Procedure Code, 1908 (CPC) — Section 33, 5

High Courts20 Jan 1995

Director of Income Tax (Exemptions) Vs Thanthi Trust

Madras High Court · (1996) 130 CTR 525 : (1995) 215 ITR 879

Income Tax Act, 1961 — Section 11, 11(4), 13(1), 148, 28

High Courts20 Jan 1995Dismissed

J. Selvaraj Vs K. Gowri Shankar and another

Madras High Court · (1995) 01 MAD CK 0113

Specific Relief Act, 1963 — Section 39

High Courts20 Jan 1995

Commissioner of Income Tax Vs Rayala Corporation (P.) Ltd.

Madras High Court · (1995) 215 ITR 883

Income Tax Act, 1961 — Section 139, 139(2), 142(1), 143, 143(3)

High Courts20 Jan 1995

V.M. Rao Vs Commissioner of Wealth Tax

Madras High Court · (1997) 228 ITR 789

Compulsory Deposit Scheme (Income Tax Payers) Act, 1974 — Section 7AIncome Tax Act, 1961 — Section 28Wealth Tax Act, 1957 — Section 5, 5(1), 5(1A)

High Courts20 Jan 1995

V. Venkatachalam Vs N. Radhakrishnan and another

Madras High Court · AIR 1995 Mad 279

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 14(1)

High Courts20 Jan 1995

The Collector of Kamarajar District Vs C. Kulandaivelu and Others

Madras High Court · (1995) 1 MLJ 633

High Courts19 Jan 1995

Chordia Electricals Vs State of Tamil Nadu

Madras High Court · (1995) 01 MAD CK 0119

High Courts19 Jan 1995

Amirthalingam Vs State

Madras High Court · (1996) 1 LW(Cri) 165

Penal Code, 1860 (IPC) — Section 354, 376

High Courts19 Jan 1995

Intelligence Officer, Narcotics Control Bureau Vs Arif U. Patel

Madras High Court · (1995) 76 ELT 28

Criminal Procedure Code, 1973 (CrPC) — Section 167, 397, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 29, 37

High Courts19 Jan 1995

Champalal Jain and Another Vs Thattikunda Rajamannar Trust and Others

Madras High Court · (1995) 1 MLJ 589

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 47

High Courts19 Jan 1995

Mrs. Zeenath Beevi Vs N.V.K. Mohamed Sultan Rowther and Sons Limited and Others

Madras High Court · (1995) 1 MLJ 639

Arbitration Act, 1940 — Section 31(2), 33, 34

High Courts19 Jan 1995Dismissed

R. Sundaram Vs State Bank of India

Madras High Court · (1996) 1 LLJ 459

Constitution of India, 1950 — Article 226

High Courts18 Jan 1995Dismissed

Madras Metropolitan Development Authority Vs The Special Tahsildar, Land Acquisition, MMDA and Others

Madras High Court · (1995) 1 CTC 229 : (1995) WritLR 10

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 20

High Courts18 Jan 1995Dismissed

Pattammal Vs District Magistrate and Collector and Others

Madras High Court · (1995) 1 CTC 335

Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 3(60)

High Courts18 Jan 1995

State of Tamil Nadu Vs K. Balasubramanian

Madras High Court · (1995) 01 MAD CK 0045

Tamil Nadu General Sales Tax Act, 1959 — Section 12

High Courts13 Jan 1995

S. Viswanathan Vs State of Tamil Nadu

Madras High Court · (1995) 01 MAD CK 0115

Tamil Nadu General Sales Tax Act, 1959 — Section 7A

High Courts13 Jan 1995

Kemi Kwaja Mohideen Vs Susan Galife

Madras High Court · (1995) 1 LW 207 : (1995) 2 MLJ 20

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 58Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(3)(a)(i)

High Courts13 Jan 1995

The Management of Sri Ivan Stedeford Hospital Vs S. Alan Raj and Another

Madras High Court · (1995) 2 MLJ 18

Constitution of India, 1950 — Article 226