High Courts04 Oct 1996
The United India Insurance Co. Ltd. Vs Kannan and Another
Madras High Court · (1997) 1 LW 194 : (1997) 1 MLJ 375
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 14 of 64
High Courts04 Oct 1996
The Special Tahsildar, L.A., Neighbourhood Scheme and Others Vs Lakshmi and Others
Madras High Court · (1997) 2 MLJ 25
Tamil Nadu State Housing Board Act, 1961 — Section 158
High Courts03 Oct 1996
Arantai Annadurai Vs State Election Commissioner, Government of Tamil Nadu and Others
Madras High Court · (1997) 1 MLJ 136
Constitution of India, 1950 — Article 14, 15, 16
High Courts01 Oct 1996
Poongavanam Vs Perumal Pillai and Another
Madras High Court · (1997) 2 LW 234 : (1997) 1 MLJ 169
Transfer of Property Act, 1882 — Section 126, 31
High Courts01 Oct 1996
S.RM. Ranjitham Vs Joint Director of Secondary Education and Others
Madras High Court · (1997) 1 MLJ 357
Constitution of India, 1950 — Article 309
High Courts01 Oct 1996
S.R.M. Ranjitham Vs Joint Director of Secondary Education, Madras-6. and Others
Madras High Court · (1997) 1 LLJ 578 : (1997) 1 MLJ 357
Constitution of India, 1950 — Article 309
High Courts01 Oct 1996
Commissioner of Income Tax Vs Enfield India Ltd.
Madras High Court · (1998) 233 ITR 320
Income Tax Act, 1961 — Section 80JWealth Tax Act, 1957 — Section 2, 7
High Courts01 Oct 1996
Commissioner of Income Tax Vs Thulasidar and Co.
Madras High Court · (1998) 229 ITR 425
Income Tax Act, 1961 — Section 40
High Courts01 Oct 1996
Palaniswamy Gounder and Others Vs Varadaraja Perumal Temple and Another
Madras High Court · (1997) 2 LW 343 : (1997) 1 MLJ 381
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 8(2)(i)(b), 8(2)(ii)
High Courts01 Oct 1996
Sri Rajaji Bharath Kumar represented by Partner Vs K. Muralidhar
Madras High Court · (1997) 1 MLJ 89
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, 151Evidence Act, 1872 — Section 45, 47
High Courts01 Oct 1996
COMMISSIONER OF INCOME TAX Vs THULASIDAR and CO.
Madras High Court · (1997) 139 CTR 21
Income Tax Act, 1961 — Section 256(1)
High Courts30 Sept 1996Dismissed
Vasundhara Lorry Service Vs D. Nagendas Foolchand Chinai and Co. and Another
Madras High Court · (1997) 1 CTC 393 : (1997) 1 LW 407 : (1997) 1 LW 406
Carriers Act, 1865 — Section 9
High Courts27 Sept 1996
Grasim Industries Ltd. Vs Cegat, Madras
Madras High Court · (1998) 104 ELT 9
Central Excise Rules, 1944 — Rule 57D, 57FCentral Excises and Salt Act, 1944 — Section 35B, 35F
High Courts27 Sept 1996Dismissed
M. Balasubramaniam 55, MTH Road, Avadi, Madras-54 Vs Union of India
Madras High Court · (1996) 09 MAD CK 0104
High Courts27 Sept 1996
United India Insurance Company Limited Vs Nachimuthu and Others
Madras High Court · (1997) 2 MLJ 336
Motor Vehicles Act, 1988 — Section 149(2)(a)
High Courts27 Sept 1996
Saraswathi Ammal Vs Unnamalai Ammal and Others
Madras High Court · (1997) 1 LW 171 : (1997) 1 MLJ 410
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts27 Sept 1996
Management of Pallavan Transport Corporation Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (1997) 1 LLJ 327
Industrial Disputes Act, 1947 — Section 17
High Courts27 Sept 1996Dismissed
A. Prakasam Vs Poonammal
Madras High Court · (1997) 1 CTC 50 : (1997) 1 LW 749 : (1997) 1 LW 748 : (1996) 2 MLJ 563
Tamil Nadu District Municipalities Act, 1920 — Section 44B, 49(1), 60
High Courts27 Sept 1996
B. Pazhaniswamy Vs The Tamil Nadu Chief Election Commissioner and Others
Madras High Court · (1997) 1 LW 82 : (1997) 1 MLJ 612
Constitution of India, 1950 — Article 226, 243O, 243O(b), 329
High Courts27 Sept 1996Allowed
Subbulakshmi Ammal Vs R. Balasubramanian and 31 Others
Madras High Court · (1996) 09 MAD CK 0013
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 82, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92Registration Act, 1908 — Section 17(2)(xii)Transfer of Property Act, 1882 — Section 10(2)(b), 54, 60