High Courts01 Nov 1995
Pandithevar alias Gurusamy Vs Guruvammal and 3 Others
Madras High Court · (1996) 1 LW(Cri) 88
COURT ARCHIVE
Madras High Court judgments, 1995
1,084 judgments · page 8 of 55
High Courts01 Nov 1995
Kasthuri K.A. Lankaram and Others Vs Sri Sundararaja Perumal Devasthanam Paramakudi and Others
Madras High Court · (1996) 1 MLJ 208
Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 5(e)
High Courts01 Nov 1995Allowed
Tamilselvi and Others Vs Pandiyan Educational Board and Others
Madras High Court · (1996) 1 CTC 73
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3, Order 39 Rule 3AConstitution of India, 1950 — Article 227
High Courts01 Nov 1995Dismissed
Chinnasamy Pillai and Others Vs K. Marappan and Another
Madras High Court · (1996) 1 CTC 318
Contract Act, 1872 — Section 74
High Courts01 Nov 1995
K. Natarajan Vs V.L. Venkatachalam
Madras High Court · (1996) 1 LW(Cri) 284
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A
High Courts31 Oct 1995
N. Jothi Vs Rajamani and another
Madras High Court · (1996) CriLJ 2435 : (1996) 1 CTC 187 : (1996) 3 RCR(Criminal) 471
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts31 Oct 1995
In Re: Deivendran
Madras High Court · (1996) CriLJ 2209
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 173(2), 300, 305Evidence Act, 1872 — Section 114, 133, 30
High Courts31 Oct 1995
Madras Electrical Conductors (P) Ltd. Vs State of Tamil Nadu
Madras High Court · (1995) 10 MAD CK 0071
Tamil Nadu General Sales Tax Act, 1959 — Section 22, 23, 3, 34, 37
High Courts31 Oct 1995Dismissed
V. Veerapandian Vs Kalaiselvi and Another
Madras High Court · (1995) 2 CTC 510 : (1996) 1 LW(Cri) 189
Constitution of India, 1950 — Article 21, 226
High Courts31 Oct 1995Allowed
Indian Bank Vs C.V. Reddy
Madras High Court · (1995) 2 LLJ 1180
Constitution of India, 1950 — Article 226, 311(2)Indian Bank Officers Service Regulations, 1979 — Regulation 16(3)
High Courts31 Oct 1995
The Madurai City Municipal Corporation Vs Madurai Manager, Karimedu Ram Nagar Market Anaithu Viabarigal Nala Changam
Madras High Court · (1996) 2 MLJ 112
High Courts30 Oct 1995Dismissed
In the matter of Periasamy, Senthil Kumar and Kamaraj-Detenu Thangamani Vs The Inspector of Police, Q Branch, Trichy, Tricky District
Madras High Court · (1995) 10 MAD CK 0066
Constitution of India, 1950 — Article 330General Clauses Act, 1897 — Section 6Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
High Courts30 Oct 1995
Annamalai and Another Vs The Official Receiver and Another
Madras High Court · (1996) 1 MLJ 47
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(6)
High Courts30 Oct 1995
S. Susila Vs Virudhunagar Hindu Nadarkalukku Pathiyapatta V.V. Vanniaperumal Women's College Managing Board
Madras High Court · (1995) 2 LW 812 : (1996) 1 MLJ 184
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts30 Oct 1995Dismissed
P.B. Ramjee and Others Vs P.B. Lakshmanaswamy Naidu and Others
Madras High Court · (1996) 1 CTC 661
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts28 Oct 1995
Kanikapathi Vishnusagar and Others Vs M. Ganeshpathi represented by his father and natural guardian S. Mahalingam
Madras High Court · (1996) 1 MLJ 256
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2
High Courts28 Oct 1995
K.V. Joy and 2 Others Vs V. Sankara Narayanan
Madras High Court · (1996) 1 LW(Cri) 22
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 420
High Courts28 Oct 1995
Munuswamy Vs S.S. Nathan
Madras High Court · (1996) 1 MLJ 176
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)
High Courts28 Oct 1995Allowed
P. Janakiraman Vs N. Umadevi and Others
Madras High Court · (1996) 1 CTC 196 : (1996) 1 MLJ 241
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 4
High Courts27 Oct 1995
The Secretary, Selection Committee, Sabarmathi Hostel, The Secretary to Government, Health and Family Welfare Department and The Director of Medical Education Vs Dr. R. Rajesh
Madras High Court · (1995) 10 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Section 152