High Courts09 Sept 1996
Madura Coats Ltd. Vs Commissioner of Central Excise, Madurai
Madras High Court · (1997) 91 ELT 41
Central Excises and Salt Act, 1944 — Section 11A, 11AA, 35, 35BConstitution of India, 1950 — Article 226, 35F
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 19 of 64
High Courts09 Sept 1996
G. Thiruvarasan Vs The Deputy Collector, Land Acquisition and Another
Madras High Court · (1996) 2 MLJ 645
Land Acquisition Act, 1894 — Section 16, 47
High Courts09 Sept 1996
Natesa Pillai Vs Namasivayam Pillai and Others
Madras High Court · (1997) 1 MLJ 111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
High Courts09 Sept 1996
T. Dennison (died) and Another Vs The Director of School Education and Others
Madras High Court · (1997) 1 MLJ 228
Constitution of India, 1950 — Article 30
High Courts09 Sept 1996
T.S. Arulroyer (Deceased) and Others Vs Lajja Bai
Madras High Court · (1996) 2 LW 645 : (1997) 1 MLJ 208
Civil Procedure Code, 1908 (CPC) — Section 2(11)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(8)
High Courts09 Sept 1996Dismissed
Tamil Nadu Karuneegar Sangam Vs Chennai Magana Karuneegar Sangam and Vasudeva Pillai Trust
Madras High Court · (1996) 09 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Section 96(3)Contract Act, 1872 — Section 23Tamil Nadu Societies Registration Act, 1975 — Section 30
High Courts06 Sept 1996
Khushaldas and others Vs Mohanarangam
Madras High Court · (1998) 93 CompCas 393 : (1997) 3 CTC 707 : (1996) 2 LW 474
High Courts05 Sept 1996
Commissioner of Income Tax Vs Sri Rangavilas Ginning and Oil Mills
Madras High Court · (1997) 95 TAXMAN 564
Income Tax Act, 1961 — Section 185, 185(1)(B), 256(1), 271(4)
High Courts05 Sept 1996
M/s Mithals International Vs Assistant Commissioner of Police, Central Crime Branch, Egmore, Madras-8
Madras High Court · (1997) CriLJ 1621
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 159, 190
High Courts05 Sept 1996Allowed
P.R. Subramaniam Vs The Deputy Commissioner of Labour and Another
Madras High Court · (1996) 2 LLJ 1190
Tamil Nadu Shops and Establishments Act, 1947 — Section 41(1), 41(2)
High Courts05 Sept 1996Dismissed
B. Krishnamurthy Vs Chairman, Madras Port Trust and Another
Madras High Court · (1996) 2 LLJ 1245
Constitution of India, 1950 — Article 311
High Courts04 Sept 1996
Viswalingam Vs Seshadiri
Madras High Court · (1996) 09 MAD CK 0106
Registration Act, 1908 — Section 17, 49
High Courts04 Sept 1996Allowed
PSG and Sons Charities Vs City Municipal Corporation
Madras High Court · (1997) 1 CTC 331
Coimbatore City Municipal Corporation Act, 1981 — Section 123, 168
High Courts04 Sept 1996
Pallavan Transport Corporation Ltd. Vs V.S. Menon and Another
Madras High Court · (1997) 2 ACC 91 : (1997) 1 LW 135
High Courts03 Sept 1996
Jesudasons Private Ltd. Vs Assistant Collr. of Cus. and C. Ex., Ramnad
Madras High Court · (1996) 88 ELT 340
Customs Act, 1962 — Section 110
High Courts03 Sept 1996
M. Jaganathan Vs Pallavan Transport Corporation Ltd.
Madras High Court · (1996) 09 MAD CK 0107
High Courts03 Sept 1996
P.N. Janaki and Others Vs Kalli Bhaskaran
Madras High Court · (1997) 1 MLJ 146
Civil Procedure Code, 1908 (CPC) — Section 99
High Courts03 Sept 1996
K. Govindaraja Mudaliar Vs Rajasundaresa Mudaliar and Others
Madras High Court · (1997) 1 MLJ 121
Civil Procedure Code, 1908 (CPC) — Section 21(2)
High Courts03 Sept 1996
Krishnammal and Another Vs Arulmighu Madanagopalaswamy Temple
Madras High Court · (1997) 1 MLJ 291
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14