High Courts13 Jan 1995
Moon Rock and Marble Company Vs The State of Tamil Nadu and Others
Madras High Court · (1995) 1 MLJ 572
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 52 of 55
High Courts13 Jan 1995
Management of Sri Ivan Stedeford Hospital, Madras Vs V.S. Alan Raj and Another
Madras High Court · (1995) 2 LLJ 1206 : (1995) 2 MLJ 18
Constitution of India, 1950 — Article 226
High Courts13 Jan 1995
N. Doraisamy and others Vs Archana Enterprises Vedamurthy Vs Vijaya Productions P. Ltd. R.M. Meyyappan Vs Unique Enterprises N. Gunasekaran and another Vs Chinnaswamy A.K. Tayal and others Vs K.K. Perumal Raja Short Loom Movies International and others Vs S. Amirthalingam
Madras High Court · (1999) 97 CompCas 129
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts13 Jan 1995
D. Ramamoorthi Vs K.J. Duraisamy
Madras High Court · (1996) 1 ALT(Cri) 152 : (1996) 1 CivCC 91 : (1998) 93 CompCas 538 : (1995) 1 CTC 282 : (1995) 1 LW(Cri) 300
Negotiable Instruments Act, 1881 (NI) — Section 142
High Courts13 Jan 1995
N. Doraisamy and another etc. Vs M/s. Archana Enterprises and etc.
Madras High Court · (1995) 2 CivCC 378 : (1995) CriLJ 2306 : (1995) 3 RCR(Criminal) 90
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 192, 193Negotiable Instruments Act, 1881 (NI) — Section 133, 138, 139, 140, 141Penal Code, 1860 (IPC) — Section 4, 41, 42, 5
High Courts13 Jan 1995
Silver Granites Vs Murugan and others
Madras High Court · AIR 1995 Mad 217 : (1995) 2 CTC 1 : (1995) 2 MLJ 361
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3A, 24Constitution of India, 1950 — Article 227
High Courts12 Jan 1995
P. Karuthumayan Vs The Regional Manager, State Bank of India and Another
Madras High Court · (1995) 2 MLJ 440
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(oo)
High Courts12 Jan 1995
A.D. Thiru (Huf) Vs Appropriate Authority and another
Madras High Court · (1995) 1 CTC 316 : (1995) 215 ITR 914
High Courts12 Jan 1995Allowed
P. Karuthumayan Vs Regional Manager, State Bank of India and Another
Madras High Court · (1996) 1 LLJ 253 : (1995) 2 MLJ 440
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)
High Courts11 Jan 1995
Bell Products Company Vs Union of India
Madras High Court · (1996) 54 ECC 88 : (1995) 78 ELT 404
Constitution of India, 1950 — Article 14
High Courts11 Jan 1995
Hayath Begum and Others Vs Sahib Basha and Another
Madras High Court · (1995) 1 MLJ 570
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts11 Jan 1995
State of Tamil Nadu Vs Shri Rajalakshmi Colour Company
Madras High Court · (1995) 01 MAD CK 0089
Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts11 Jan 1995
Commissioner of Income Tax Vs Greenham Estates (P) Ltd.
Madras High Court · (1996) 217 ITR 80
Income Tax Act, 1961 — Section 28
High Courts11 Jan 1995Dismissed
V. Rajamanickam Chettiar Vs T. Dakshina Moorthy and Others
Madras High Court · (1997) 1 CTC 17
Tamil Nadu Cultivating Tenants (Payment of Fair Rent) (Amendment) Act, 1980 — Section 4Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3, 4
High Courts10 Jan 1995
The Special Tahsildar (LA) Vembakottai Reserved Projeet Scheme Unit No. 1 Vs Chinna Veerasami Naicker and Others
Madras High Court · (1995) 1 MLJ 645
Land Acquisition Act, 1894 — Section 4(1)
High Courts10 Jan 1995
State of Tamil Nadu Vs J.B. Khanna and Company
Madras High Court · (1995) 01 MAD CK 0078
Central Sales Tax Act, 1956 — Section 10, 10A
High Courts10 Jan 1995Dismissed
S. Sadagopa Ramanujam Vs S.R. Rengasamy Iyengar and Others
Madras High Court · (1995) 1 CTC 547
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5
High Courts10 Jan 1995
Nanya Imports and Exports Enterprises Vs Directorate of Revenue Intelligence
Madras High Court · (1995) 50 ECC 89 : (1996) 82 ELT 202
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 12, 15, 17, 18
High Courts10 Jan 1995
Govindaraj Vs State by Inspector of Police
Madras High Court · (1995) CriLJ 2383
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 302, 313, 380Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 392, 397
High Courts10 Jan 1995
Commissioner of Income Tax Vs Ayyappan Textiles Ltd.
Madras High Court · (1995) 215 ITR 863