High Courts29 Oct 1996
Puraswalkam Santhatha Sanga Nidhi Ltd. and others Vs Reserve Bank of India of others
Madras High Court · (1996) 10 MAD CK 0042
Companies Act, 1956 — Section 58A, 58B, 620A, 637A
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 11 of 64
High Courts29 Oct 1996
E.I.D. Parry Ltd. Vs Commissioner of Income Tax
Madras High Court · (1997) 138 CTR 68 : (1998) 233 ITR 335
Income Tax Act, 1961 — Section 4, 41(2)
High Courts29 Oct 1996Dismissed
Pandian @ Ganesan Vs Suganthi
Madras High Court · (1997) 1 DMC 415 : (1997) 2 LW 281
Hindu Marriage Act, 1955 — Section 24, 26
High Courts29 Oct 1996
24 Manai Thelungu Chetty Community of Uraiyur Vs Arulmigu Ranganathaswamy at Sri Ranganatha Swamy Devasthanam
Madras High Court · (1997) 1 LW 516 : (1997) 2 MLJ 235
Constitution of India, 1950 — Article 227
High Courts28 Oct 1996
K. Saraswathi Ammal Vs Union of India and Another
Madras High Court · (1997) 1 LLJ 553 : (1996) 2 MLJ 630
Constitution of India, 1950 — Article 14, 226
High Courts28 Oct 1996Dismissed
Kassiammal Vs Mir Sulthan Mohideen
Madras High Court · (1997) 1 CTC 313 : (1997) 1 LW 513 : (1997) 1 LW 213
Transfer of Property Act, 1882 — Section 111(9)
High Courts27 Oct 1996
R. Muthunarayanan Vs The Divisional Manager, Life Insurance Corporation of India, Gandhi Road, Thanjavur and The Zonal Manager, Life Insurance Corporation of India, 15-16, Kondy Chetty Street, Madras-1
Madras High Court · (1996) 10 MAD CK 0084
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311Life Insurance Corporation Act, 1956 — Section 49
High Courts23 Oct 1996Allowed
G. Anandhan Vs V. Palani Padayachi
Madras High Court · (1996) 10 MAD CK 0077
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 43 Rule 1(u), 105(2)
High Courts23 Oct 1996
Ramalakshmi Vs Therasmari Santha
Madras High Court · (1996) 2 LW 758 : (1997) 1 MLJ 100
Evidence Act, 1872 — Section 92
High Courts21 Oct 1996
V.G. Chinnasamy Gounder and Another Vs The Executive Officer, Sri Ragupathi Narayana Perumal Koil
Madras High Court · (1997) 1 LW 433 : (1997) 2 MLJ 342
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 3(1)
High Courts20 Oct 1996Dismissed
Babu and Murugesan Vs State by Inspector of Police, Ambur Police Station, North Arcot District
Madras High Court · (1996) 10 MAD CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34
High Courts19 Oct 1996
V. Natarajan and another Vs P. Mani
Madras High Court · (1996) 10 MAD CK 0073
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts18 Oct 1996Dismissed
Murugesan Vs Sri Kundranmadai Ayyanar Koil, Sivagiri and 5 others
Madras High Court · (1996) 10 MAD CK 0059
Constitution of India, 1950 — Article 227
High Courts18 Oct 1996Dismissed
M/s Nesamony Transport Corporation Limited Vs V.M. Mathal and M/s. Oriental Insurance Co. Ltd., Tuticorin, V.O.C. District
Madras High Court · (1996) 10 MAD CK 0058
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14Motor Vehicles Act, 1988 — Section 166(3), 175
High Courts18 Oct 1996Dismissed
Major S. Veerasamy Vs The Management of Andhra Special and Cultural Association
Madras High Court · (1997) 1 CTC 740 : (1997) 2 LW 671
Contempt of Courts Act, 1971 — Section 19Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)
High Courts18 Oct 1996
The Managing Director, Nadippaisai Pulavar K.R. Ramaswamy Sugar Mills Vs A. Fareed Bawa and others
Madras High Court · AIR 1997 Mad 204 : (1996) 2 LW 767
Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 17, 19Contract Act, 1872 — Section 74
High Courts18 Oct 1996
Sathyanarayana Vs Pallipattu Co-operative Land Development Bank Ltd. and others
Madras High Court · (1997) 88 CompCas 395
Constitution of India, 1950 — Article 227
High Courts18 Oct 1996
The Managing Director, Nadippisai Pulavar R.K. Ramaswamy Sugar Mills Vs A. Fareed Bawa and others
Madras High Court · (1997) 1 CTC 186
Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 74
High Courts18 Oct 1996
M/s R.R. Techno Mechanicals (P) Ltd. and others Vs Democration Labour Union
Madras High Court · (1996) 2 CTC 684 : (1997) 2 LW 243
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 2, 2A, 33, 33C
High Courts18 Oct 1996Allowed
Velammal Vs Sivan Perumal
Madras High Court · (1997) 1 DMC 376
Criminal Procedure Code, 1973 (CrPC) — Section 125