High Courts18 Sept 1996
Syed Abdul Gani Syed Abdul Kader Vs The Regional Passport Officer and Others
Madras High Court · (1997) 1 CTC 180 : (1997) 1 LW(Cri) 98
Passports Act, 1967 — Section 10(3), 10(5)
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 17 of 64
High Courts17 Sept 1996Dismissed
Eastern Steam Ships Pvt. Ltd. Vs Mr. S. Ramaswamy Vigilance Officer and Arbitrator Department of Telecommunications, Madras and The Deputy General Manager (North) Madras-1
Madras High Court · (1996) 09 MAD CK 0097
Arbitration Act, 1940 — Section 12, 14, 14(1), 14(2), 15Telegraph Act, 1885 — Section 14, 14(2), 7B(1), 7B(2)
High Courts17 Sept 1996
Dhanakodi Padayachi Vs Muthukumaraswami
Madras High Court · (1998) 1 CivCC 388 : (1997) 1 LW 402 : (1997) 2 MLJ 37
Evidence Act, 1872 — Section 73
High Courts17 Sept 1996
N.S. Ramaswamy Gounder Vs N.P. Palaniswamy and 7 Others
Madras High Court · (1996) 09 MAD CK 0077
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 35
High Courts17 Sept 1996Allowed
K. Rathinam and Others Vs D. Mayandi Thevar and Others
Madras High Court · (1996) 2 CTC 500 : (1997) 1 LW 752 : (1997) 2 MLJ 142
Transfer of Property Act, 1882 — Section 60
High Courts17 Sept 1996
K. Rathinam alias Arjuna Pillai (died) and Others Vs D. Mayandi Thevar and Others
Madras High Court · (1997) 1 LW 752 : (1997) 2 MLJ 142
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 53A, 60
High Courts17 Sept 1996
P. Krishnan Vs Indian Overseas Bank, Thillainagar Branch, Tiruchy-18
Madras High Court · (1996) 09 MAD CK 0016
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts17 Sept 1996
The Oriental Insurance Co. Ltd. Vs Indira and Others
Madras High Court · (1997) 1 LW 414 : (1997) 1 MLJ 639
Motor Vehicles Act, 1988 — Section 95(2)
High Courts17 Sept 1996Dismissed
P. Ganesan and Others Vs Fernandous and Others
Madras High Court · (1997) 2 CTC 104
Criminal Procedure Code, 1973 (CrPC) — Section 141(1), 145(1), 145(4)
High Courts13 Sept 1996
Ramathal and Another Vs Ramasamy Gounder alias Thokathappan
Madras High Court · (1997) 1 LW(Cri) 47
High Courts13 Sept 1996
Suriya Narayana Iyer Vs Palanichamy
Madras High Court · (1997) 1 MLJ 95
Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 16ATamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25(d)Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 9
High Courts13 Sept 1996
S. Rajamani Vs Union of India (UOI) and Others
Madras High Court · (1997) 1 MLJ 31
High Courts13 Sept 1996
S. Rajamani Vs Union of India and others
Madras High Court · AIR 1997 Mad 280 : (1996) 2 LW 633 : (1997) 1 MLJ 31
Constitution of India, 1950 — Article 226
High Courts13 Sept 1996
Ramaswamy Vs Muthuswamy Gounder and Others
Madras High Court · (1997) 1 MLJ 59
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts13 Sept 1996
Deepee Shoe Fabrics Private Limited Vs Pallava Leathers and Products
Madras High Court · (1997) 1 LW(Cri) 205
High Courts13 Sept 1996
V. Muniswamy Vs The Tamil Nadu Civil Supplies, Corporation Ltd. and another
Madras High Court · (1996) 09 MAD CK 0017
Constitution of India, 1950 — Article 16, 226
High Courts12 Sept 1996
Commissioner of Income Tax Vs First Leasing Co. of India Ltd. and others First Leasing Co. of India Ltd. Vs Commissioner of Income Tax
Madras High Court · (1997) 140 CTR 218
Income Tax Act, 1961 — Section 147, 2(47), 32(1), 32A(2), 33
High Courts12 Sept 1996
Sukra Diamond Tools Pvt. Ltd. Vs Deputy Commissioner of Income Tax
Madras High Court · (1997) 137 CTR 629 : (1998) 229 ITR 682
Income Tax Act, 1961 — Section 139(1), 139(3), 14, 143, 143(1)
High Courts12 Sept 1996
Subramani Vs State of Tamil Nadu and District Collector and District Magistrate of North Ambedkar District Vellore-9
Madras High Court · (1997) 1 LW(Cri) 199
High Courts12 Sept 1996
COMMISSIONER OF INCOME TAX Vs FIRST LEASING CO. OF INDIA LTD. (Commissioner of Income Tax v. K.S. CHANDRASEKARAN; COMMISSIONER OF INCOME TAX v. SUNDARAM FINANCE LTD.; FIRST LEASING CO. OF INDIA LTD. v. COMMISSIONER OF INCOME TAX)
Madras High Court · (1997) 140 CTR 218
Income Tax Act, 1961 — Section 256(1)