High Courts14 Nov 1995
P. Muthupillai Vs A. Thirumalai and Another
Madras High Court · (1996) 1 LW 73 : (1996) 1 MLJ 504
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 6 of 55
High Courts14 Nov 1995Allowed
R. Saravanamuthu Vs The School Committee of Sengunthar Higher Secondary School and Another
Madras High Court · (1996) 1 CTC 59 : (1996) 1 MLJ 498
Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22, 23, 24, 41, 45Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 29
High Courts14 Nov 1995
Fazullah Sheriff Vs Abdul Wahab Khan and Others
Madras High Court · (1996) 1 CTC 180
Civil Procedure Code, 1908 (CPC) — Section 47Madras City Tenants Protection Act, 1922 — Section 3, 4
High Courts13 Nov 1995Allowed
Saravanan and Others Vs Annamalai
Madras High Court · (1996) 1 CTC 21 : (1996) 1 LW 91 : (1996) 1 LW 90
Civil Procedure Code, 1908 (CPC) — Section 59
High Courts13 Nov 1995
Trichy Steel Rolling Mills Ltd. Vs Arvind Steels (P) Ltd. and another
Madras High Court · (1996) 85 CompCas 425
Companies Act, 1956 — Section 441, 442, 443, 444, 445Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 16(4), 17(1), 18
High Courts13 Nov 1995
Madura Coats Ltd. Vs CCE, Madurai
Madras High Court · (1996) 56 ECC 18 : (1996) 81 ELT 201
Constitution of India, 1950 — Article 226
High Courts13 Nov 1995
S. Dhanasekaran Vs The Tamil Nadu Industrial Investment Corporation Ltd. and others
Madras High Court · AIR 1996 Mad 334
State Financial Corporations Act, 1951 — Section 2, 46Tamil Nadu Forest Act, 1882 — Section 49
High Courts10 Nov 1995
Ekambaram Vs Vethachattm, Selvi, Janaki and State by Inspector of Police Chengalpattu Town Police Station
Madras High Court · (1996) 1 LW(Cri) 222
Criminal Procedure Code, 1973 (CrPC) — Section 401(3)Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 306, 498A
High Courts10 Nov 1995Dismissed
R.N. Velumani Vs Narayanaswami Naidu alias Rajunaidu and Another
Madras High Court · (1996) 1 CTC 220 : (1996) 1 MLJ 195
Contract Act, 1872 — Section 126
High Courts10 Nov 1995Allowed
Maruti Udyog Ltd. Vs Hindusthan Photo Film Mfg. Co. Ltd.
Madras High Court · (2001) 103 CompCas 960
Companies Act, 1956 — Section 433, 434
High Courts10 Nov 1995
Vijayalakshmi Art Productions Vs Vijaya Productions Pvt. Ltd.
Madras High Court · (1997) 88 CompCas 353 : (1996) 2 CTC 396 : (1996) 2 LW 617
Companies Act, 1956 — Section 433, 434, 439, 439(1), 43ALimitation Act, 1963 — Section 3
High Courts10 Nov 1995
R.N. Velumani Vs Narayanasami Naidu alias Raju Naidu and Another
Madras High Court · (1996) 1 MLJ 195
High Courts10 Nov 1995
P. Vandyalingam and Others Vs Chokkalingam and Others
Madras High Court · (1996) 1 LW(Cri) 309
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 149
High Courts09 Nov 1995
Madurai Children Aid Society, Madurai Vs The Labour Court, Madurai and Another
Madras High Court · (1996) 1 MLJ 357 : (1995) WritLR 873
Industrial Disputes Act, 1947 — Section 12(5), 2, 2
High Courts09 Nov 1995Dismissed
Shantha Bai Vs Krishna Bai and Others
Madras High Court · (1996) 1 CTC 171
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2
High Courts09 Nov 1995Allowed
Sudhakara Maller Vs The Directorate of Medical Education and Others
Madras High Court · (1996) 1 CTC 160
Constitution of India, 1950 — Article 26
High Courts09 Nov 1995Dismissed
Shoba Viswanathan Vs D.P. Kingsley
Madras High Court · (1995) 2 CTC 465 : (1996) 1 LW 88
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 3, 5
High Courts09 Nov 1995
Madurai Children Aid Society Vs The Labour Court and Another
Madras High Court · (1996) 1 MLJ 357
Constitution of India, 1950 — Article 226
High Courts09 Nov 1995
Taherbal Mulla Abbas Bhai Vs Buhari Sons Private Limited
Madras High Court · (1997) 3 CivCC 357 : (1996) 1 MLJ 536
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 34
High Courts08 Nov 1995
T. Mayerulan Nadar Vs K. Jayalakshmi Ammal
Madras High Court · (1996) 1 MLJ 494
Madras City Tenants Protection Act, 1922 — Section 9