High Courts02 Aug 1996
The Tamilnadu State Transport and Transport Corporations Retired Employees Association Vs The Commissioner and Secretary to Govt. Transport Dept. Madras and Another
Madras High Court · (1997) 1 LLJ 453
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 26 of 64
High Courts02 Aug 1996
Mubarak Nisha Vs R.M. Subramanian
Madras High Court · (1997) 88 CompCas 172
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Aug 1996
Sudalaimuthu and etc. Vs State
Madras High Court · (1996) 2 ACC 468 : (1997) CriLJ 1038
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts02 Aug 1996Dismissed
Ramaswamy Nadar Vs V.S. Alagar
Madras High Court · (1996) 2 CTC 301
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 2(6A)
High Courts01 Aug 1996Dismissed
The Executive Committee of the Masjid-E.Farkhunda and 2 Others Vs P.A.G. Hussain Moulana, and 2 Others
Madras High Court · (1996) 08 MAD CK 0118
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 151, 52, 92, 93
High Courts01 Aug 1996
The Management of State Farms Corporation of India Ltd., Melchengam West Post, Melpallipattu Vs The Presiding Officer, Second Addl. Court, Madras and Others
Madras High Court · (1997) 1 LLJ 20
Industrial Disputes Act, 1947 — Section 2Plantations Labour Act, 1951 — Section 2
High Courts01 Aug 1996
Commissioner of Income Tax Vs Jawahar Mills Ltd. (No. 2)
Madras High Court · (1997) 142 CTR 68 : (1997) 226 ITR 230
Income Tax Act, 1961 — Section 28
High Courts01 Aug 1996Allowed
J. Visalakshi Ammal Vs T.B. Sathyanarayana
Madras High Court · (1996) 08 MAD CK 0008
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2), 10(2)(i), 11, 11(4)
High Courts31 Jul 1996Dismissed
G.R. Ragupathy Vs Dr. K. Sankar, Rep. by Dr. K.G. Ashok Kumar, Power Agent, Old Hospital Street, Gobichetti Palayam, Periyar District
Madras High Court · (1996) 07 MAD CK 0125
High Courts31 Jul 1996Dismissed
Special Officer, Salem Co-operative Primary Land Development Bank Vs Deputy Commissioner of Labour and Another
Madras High Court · (1998) 3 LLJ 1168
Limitation Act, 1963 — Section 29, 5Payment of Gratuity Act, 1972 — Section 7(7)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25(2)
High Courts31 Jul 1996
K. Krishnamoorthy Vs D.R. Subramanian
Madras High Court · (1997) 1 LW 554 : (1997) 2 MLJ 253
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(i)
High Courts31 Jul 1996
Pachaiyammal and Another Vs Velusami Kadanthaiyar
Madras High Court · (1996) 2 CTC 675 : (1997) 1 MLJ 83
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 2(3)
High Courts31 Jul 1996
Pachaiyammal and Another Vs Velusami Kandanthaiyar
Madras High Court · (1998) 1 CivCC 308 : (1997) 1 MLJ 83
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts31 Jul 1996
Chandma Bibi Vs Sheik Mohamed Sahib and Others
Madras High Court · (1997) 1 LW 391 : (1997) 1 MLJ 631
High Courts31 Jul 1996
S. Mariammal 6 others Vs Somavalli Achi
Madras High Court · (1996) 07 MAD CK 0004
Transfer of Property Act, 1882 — Section 105, 106, 110
High Courts31 Jul 1996
E. Rajkumar Vs P. Nirmala Cesilia and Others
Madras High Court · (1997) 1 MLJ 74
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 53
High Courts30 Jul 1996
Pallavan Transport Corporation Vs L. Vanithamani and 4 others
Madras High Court · (1996) 07 MAD CK 0113
High Courts30 Jul 1996
The Special Officer, Tamil Nadu Consumer Co-operative Federation Limited Vs The Assistant Commissioner of Labour (Authority under the Tamil Nadu Payment of Subsistence Allowance Act, 1981) and Another
Madras High Court · (1996) 2 MLJ 412
Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 3
High Courts30 Jul 1996
Commissioner of Income Tax Vs G. Krishnan
Madras High Court · (1997) 228 ITR 557
Income Tax Act, 1961 — Section 2(24), 80TT
High Courts30 Jul 1996
Vellakoil Sarvodaya Sangham Vs Jayabalan and Others
Madras High Court · (1996) 2 CTC 616
Criminal Procedure Code, 1973 (CrPC) — Section 173, 175