High Courts31 Dec 1996Dismissed
Arunachalam M. Vs Tamil Nadu Electricity Board and Another
Madras High Court · (1999) 3 LLJ 1229 : (1997) 1 MLJ 386
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 1 of 64
High Courts31 Dec 1996
M. Arunachalam Vs The Tamil Nadu Electricity Board and Another
Madras High Court · (1997) 1 MLJ 386
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 2A(2)
High Courts29 Dec 1996Dismissed
B. Shanmugham @ Selvam Vs Deivayani @ Devika
Madras High Court · (1997) 1 DMC 463
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts28 Dec 1996
The Special Tahsildar for Urban Land Tax Vs The Secretary, Kancheepuram Co-operative House Building, Society Ltd.
Madras High Court · (1996) 12 MAD CK 0078
Constitution of India, 1950 — Article 227
High Courts27 Dec 1996
Palaniswamy Konar Vs Gopala Konar and 8 others
Madras High Court · (1996) 12 MAD CK 0085
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 13, 17, 18, 21, 31
High Courts27 Dec 1996
Palaniandi Servai and another Vs Manoranjitham and another
Madras High Court · (1996) 12 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 2, Order 21 Rule 21, Order 21 Rule 32, Order 23 Rule 3Contract Act, 1872 — Section 23Specific Relief Act, 1963 — Section 28
High Courts24 Dec 1996
R. Karuppan Vs R. Namachivayam
Madras High Court · (1998) 99 ELT 214
Arms Act, 1959 — Section 10Constitution of India, 1950 — Article 12, 14, 226Customs Act, 1962 — Section 11, 111, 112, 124, 125
High Courts24 Dec 1996
Sivagnanam Vs State by Inspector of Police, Cuddalore N.T. Police Station
Madras High Court · (1997) 1 LW(Cri) 291
High Courts24 Dec 1996
The Tamil Nadu Cements Corporation Limited Vs S. Albert and Co.
Madras High Court · (1997) 1 MLJ 623
Interest Act, 1978 — Section 3(b)
High Courts24 Dec 1996Allowed
Jayakodi Vs Gnanaprakasam and Another
Madras High Court · (1997) 3 CTC 51
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2
High Courts24 Dec 1996Dismissed
Sivasubramaniam and Others Vs T. Velusamy and Others
Madras High Court · (1997) 1 CTC 612
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 397, 399, 401
High Courts24 Dec 1996
Anjuman-E-Palah-Millan Dharul Hifaz and Others Vs Mohammed Obaidullah
Madras High Court · (1997) 1 MLJ 378
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts24 Dec 1996
Ramasamy and Others Vs Ramasamy
Madras High Court · (1997) 3 CTC 634
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Evidence Act, 1872 — Section 101
High Courts24 Dec 1996
The Tamil Nadu Cements Corporation Ltd. Vs S. Albert and Co.
Madras High Court · (1997) 1 CTC 206 : (1997) 1 LW 349 : (1997) 1 LW 348
Arbitration Act, 1940 — Section 30, 33Interest Act, 1978 — Section 3(1)
High Courts24 Dec 1996
Ummu Salma Beevi Vs Balaraman
Madras High Court · (1997) 1 MLJ 369
Evidence Act, 1872 — Section 47, 73Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 28
High Courts24 Dec 1996
Sherwood Educational Society Vs Abid Namazie and Others
Madras High Court · (1997) 1 LW 323 : (1997) 1 MLJ 445
Income Tax Act, 1961 — Section 3Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4
High Courts24 Dec 1996
Koothapadayachi and another Vs Arjuna Pillai and two others
Madras High Court · (1996) 12 MAD CK 0013
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 16
High Courts24 Dec 1996
Yazman Hume Quarries Sdn., Bhd. Vs Chellappan and 7 others
Madras High Court · (1996) 12 MAD CK 0012
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 6(2), Order 13 Rule 7(1), Order 13 Rule 8, 13, 13(a)(f)Foreign Exchange Regulation Act, 1973 — Section 47, 47(3)(b)
High Courts24 Dec 1996Allowed
Anjuman-E-Palah-Millan-Dharul Hifaz and Others Vs Mr. Mohammed Obaidulah
Madras High Court · (1997) 1 CTC 230 : (1997) 1 MLJ 378
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts24 Dec 1996Dismissed
V.A.M. Mohammed Hanifa Sahib Vs Kanie, M.A. Anifa Sahib
Madras High Court · (1996) 12 MAD CK 0003
Contract Act, 1872 — Section 219