High Courts20 Dec 1996Allowed
M.S. Karuppanna Nadar Vs Nariyan alias Shanmugham (deceased) and Others
Madras High Court · (1997) 1 CTC 309 : (1997) 1 LW 351
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 2 of 64
High Courts19 Dec 1996
Sokkuthai Ammal and Another Vs Pandiaraj and Others
Madras High Court · (1997) 1 LW 733 : (1997) 2 MLJ 136
Transfer of Property Act, 1882 — Section 58(c)
High Courts19 Dec 1996Dismissed
Smt. Sokkuthai Ammal and Another Vs Pandiaraj and Others
Madras High Court · (1997) 1 CTC 200 : (1997) 1 LW 733 : (1997) 2 MLJ 136
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 58
High Courts19 Dec 1996
Vijayalakshmi Balasubramanian Vs R. Balasubramanian
Madras High Court · (1997) 2 MLJ 370
Hindu Marriage Act, 1955 — Section 13, 13(1)(ia)
High Courts19 Dec 1996Dismissed
R.K. Koteeswaran, Proprietor, Padmavathy Constructions Vs General Manager, Southern Railway and Others
Madras High Court · (1997) 1 CTC 609
Constitution of India, 1950 — Article 226
High Courts18 Dec 1996
Metallurgical and Engineering Consultants (India) Ltd., Hinoo, Ranchi - 834 002 Vs AICAM Engineering Ltd. No. Y.211, 2nd Avenue, Anna Nagar, Madras-40, State Bank of Travancore, 162, Mount Road, Madras-2 and UCO Bank, 169, Thambu Chetty Street, Madras-1
Madras High Court · (1996) 12 MAD CK 0088
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts18 Dec 1996Dismissed
G. Kumarasamy Vs The Union of India (UOI) and Others
Madras High Court · (1997) 3 CTC 437
Constitution of India, 1950 — Article 217, 226
High Courts18 Dec 1996Dismissed
Mahaveer Electric Corporation Vs D. Ashok Kumar and Others
Madras High Court · (1997) 2 CTC 107
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 14(1), 18(1), 18(2)
High Courts18 Dec 1996
The High Court of Judicature at Madras Vs T.S. Sankaranarayanan
Madras High Court · (1997) 1 MLJ 327
Constitution of India, 1950 — Article 235, 311
High Courts18 Dec 1996
Pandi and another Vs The State
Madras High Court · (1997) CriLJ 2964
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(4), 281, 313Evidence Act, 1872 — Section 114, 114APenal Code, 1860 (IPC) — Section 302, 34, 380, 392, 459
High Courts18 Dec 1996Allowed
Rajaraman Vs Kaliammal
Madras High Court · (1997) 1 CTC 401
Easements Act, 1882 — Section 60
High Courts18 Dec 1996
P. Athimoola Naicker (died) and 5 others Vs Nachiar Devasthanam
Madras High Court · (1996) 12 MAD CK 0007
High Courts17 Dec 1996
In Re: J. Sudarshan
Madras High Court · (1997) 1 LW 559 : (1997) 2 MLJ 287
Consumer Protection Act, 1986 — Section 3Contempt of Courts Act, 1971 — Section 2(c)
High Courts17 Dec 1996
S. Jaganathan Rao and Others Vs M.G. Vital Rao
Madras High Court · (1997) 2 LW 295 : (1997) 2 MLJ 461
High Courts16 Dec 1996Allowed
M.N.K.R. Nagappa and Others Vs L. Nagappan
Madras High Court · (1997) 1 CTC 45 : (1997) 2 LW 164 : (1997) 1 MLJ 481
Madras City Tenants Protection Act, 1922 — Section 4(1), 4(4), 9Transfer of Property Act, 1882 — Section 111
High Courts16 Dec 1996
M.N.K.R. Nagappa and Others Vs Nagappan
Madras High Court · (1997) 1 MLJ 481
Madras City Tenants Protection Act, 1922 — Section 4(1)
High Courts16 Dec 1996
Farisha Beevi and Another Vs Shamsud Buhari and Another
Madras High Court · (1997) 1 MLJ 490
High Courts13 Dec 1996
C. Moorthy and another Vs M.K. Gopalachari and two others
Madras High Court · (1996) 12 MAD CK 0080
High Courts13 Dec 1996
The Church of South India Tirunelveli Diocesan Trust Association, Tuticorin Pastorate Committee Vs V. Ponkasamuthu
Madras High Court · (1997) 1 MLJ 161
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)