High Courts18 Oct 1996Dismissed
Prakashmal Jain and another Vs Balusamy and Suresh and others
Madras High Court · (1996) 10 MAD CK 0013
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(a), 25
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 12 of 64
High Courts17 Oct 1996Allowed
M/s. Rakesh Enterprises and others Vs M/s. Addisons, Paints and Chemicals Ltd.
Madras High Court · (1996) 10 MAD CK 0078
Arbitration Act, 1940 — Section 34
High Courts16 Oct 1996
Mrs. Vimala Vs R. Govindaswamy and Others
Madras High Court · (1997) 1 MLJ 131
High Courts16 Oct 1996
Shoe Specialities P. Ltd. and others Vs Standard Distilleries and Breweries P. Ltd. and others
Madras High Court · (1996) 10 MAD CK 0036
Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 167, 186, 255, 284, 397
High Courts16 Oct 1996
P. Kamalesan Vaidyar Vs P. Eswara Pillai
Madras High Court · (1997) 1 MLJ 133
Evidence Act, 1872 — Section 45, 47
High Courts16 Oct 1996Dismissed
Selvaraj and Others Vs Kannan
Madras High Court · (1997) 1 CTC 499 : (1996) 2 LW 839
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(2)
High Courts15 Oct 1996
S.P. Padmavathi Vs State of Tamil Nadu and Others
Madras High Court · AIR 1997 Mad 296 : (1997) 2 CTC 617 : (1997) 2 LW 579
Constitution of India, 1950 — Article 14, 19(1)Stamp Act, 1899 — Article 23, 17, 2, 27, 47A(3)
High Courts15 Oct 1996
Maruthi Agencies Vs The State of Tamil Nadu and Others
Madras High Court · (1997) 1 MLJ 589
Tamil Nadu General Sales Tax Act, 1959 — Section 7C
High Courts15 Oct 1996
Kothandapani Padayachi Vs Rangantha Padayachi and Others
Madras High Court · (1997) 1 MLJ 304
Evidence Act, 1872 — Section 73
High Courts14 Oct 1996
Balambal Vs Kannammal alias Pazhaniammal (Died) and Another
Madras High Court · (1997) 1 LW 489 : (1997) 1 MLJ 181
Evidence Act, 1872 — Section 107, 108, 111, 114Specific Relief Act, 1963 — Section 34
High Courts14 Oct 1996Allowed
R. Abdul Jabbar and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1996) 2 CTC 719 : (1997) 1 MLJ 264
Land Acquisition Act, 1894 — Section 4, 6
High Courts11 Oct 1996
Gordon Woodroffe Ltd. Vs Union of India
Madras High Court · (1997) 95 ELT 175
Constitution of India, 1950 — Article 226
High Courts10 Oct 1996
COMMISSIONER OF INCOME TAX Vs TRICHY DISTILLERIES and CHEMICALS LTD.
Madras High Court · (1998) 145 CTR 166
Income Tax Act, 1961 — Section 256(2)
High Courts10 Oct 1996
T.A. Bavajan Vs The Nedungadi Bank
Madras High Court · (1997) 1 MLJ 411
Constitution of India, 1950 — Article 21
High Courts10 Oct 1996
COMMISSIONER OF Income Tax Vs TRICHY DISTILLERIES AND CHEMICALS LTD.
Madras High Court · (1998) 231 ITR 192
Income Tax Act, 1961 — Section 154, 256(2)
High Courts10 Oct 1996
Commissioner of Income Tax Vs Trichy Distilleries and Chemicals Ltd.
Madras High Court · (1998) 145 CTR 166
Income Tax Act, 1961 — Section 256(2), 28, 80J
High Courts10 Oct 1996
Damodaran Vs Lakshmi
Madras High Court · (1997) CriLJ 2092 : (1997) 1 DMC 207
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126
High Courts10 Oct 1996Dismissed
C. Jayaraj Vs The State Election Commissioner, 100 feet Road, Vadapalani, Madras. 600026. and 4 Others
Madras High Court · (1996) 10 MAD CK 0009
Constitution of India, 1950 — Article 226, 243, 243(b)
High Courts10 Oct 1996Dismissed
Nanjappan Vs State
Madras High Court · (1996) 10 MAD CK 0005
Penal Code, 1860 (IPC) — Section 302
High Courts09 Oct 1996
COMMISSIONER OF Income Tax Vs ANDHRA PRABHA LTD.
Madras High Court · (1997) 143 CTR 387
Income Tax Act, 1961 — Section 256(2)