High Courts23 Jul 1996Dismissed
P.J. Gangadaran Vs The Presiding Officer, II Additional Labour Court
Madras High Court · (1996) 2 LLJ 1234
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 28 of 64
High Courts23 Jul 1996
Kamaraj Theatre Vs The Government of Tamil Nadu and Others
Madras High Court · (1996) 2 MLJ 603
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5
High Courts23 Jul 1996
Kunchithapatham Chettiar, Proprietor, Saibaba Oil Mills Vs The Presiding Officer, First Additional Labour Court and Another
Madras High Court · (1996) 2 MLJ 376
Industrial Disputes Act, 1947 — Section 2(s)
High Courts22 Jul 1996
S. Antony Vs G.S. Naidu
Madras High Court · (1996) 07 MAD CK 0083
Evidence Act, 1872 — Section 126
High Courts22 Jul 1996
Commissioner of Income Tax Vs Sundaram Clayton Ltd.
Madras High Court · (1997) 92 TAXMAN 301
Companies Act, 1956 — Section 3(1)(iii), 43AIncome Tax Act, 1961 — Section 2(18)(b), 2(18)(b)(B), 256(1), 35B, 37(1)
High Courts22 Jul 1996
Commissioner of Income Tax Vs Madhavdas Lalchand
Madras High Court · (1998) 230 ITR 877
Income Tax Act, 1961 — Section 187, 187(2), 256(2), 28
High Courts22 Jul 1996
K. Krishnaveni Vs Controller of Estate Duty
Madras High Court · (1997) 226 ITR 28
Income Tax Act, 1961 — Section 28, 33(1)AWealth Tax Act, 1957 — Section 2(1)
High Courts19 Jul 1996
S. Pattabiraman Vs S.P. Chandrasekaran and Others
Madras High Court · (1997) 1 MLJ 429
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts19 Jul 1996
Sivaprakasam Pillai Vs Sudasivam and 7 others
Madras High Court · (1996) 07 MAD CK 0103
High Courts19 Jul 1996
S.M. Mohammed Mohideen and Another Vs P.M. Balasubramanian
Madras High Court · (1996) 2 CTC 660 : (1996) 2 LW 330
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts19 Jul 1996
R. Balasubramanian Vs S. Subramaniam and Others
Madras High Court · (1997) 1 LLJ 709
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
High Courts19 Jul 1996
Tamilselvane Vs Union Territory of Pondicherry
Madras High Court · (1997) CriLJ 2094
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 324, 326, 452
High Courts19 Jul 1996
A. Sivanesan Vs The State
Madras High Court · (1997) CriLJ 598
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 362, 385, 385(1), 482
High Courts19 Jul 1996
Shanmugham and others Vs Perumal Naicker and others
Madras High Court · AIR 1997 Mad 178
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 4(2)Constitution of India, 1950 — Article 13(8)Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts19 Jul 1996
A. Thangaraj Vs The District Collector and Others
Madras High Court · (1997) 2 CTC 10
Contempt of Courts Act, 1971 — Section 2
High Courts19 Jul 1996
Diamond Sea Foods Exports Vs A.M. Nicholas
Madras High Court · (1997) 1 MLJ 48
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts19 Jul 1996Dismissed
R. Lakshmipathy Vs Madras Gymkhana Club
Madras High Court · (1997) 1 CTC 77 : (1996) 2 MLJ 573
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 39
High Courts19 Jul 1996
E. Vannachi alias Chellammal and Another Vs Chelliah Kone and Others
Madras High Court · (1996) 2 MLJ 373
Constitution of India, 1950 — Article 227
High Courts19 Jul 1996
Subbammal Vs Subramaniam and Others
Madras High Court · (1997) 1 MLJ 644
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Jul 1996Dismissed
D.M. Elango Vs Sudarsan Chits (1) Ltd., (in liquidation)
Madras High Court · (1996) 07 MAD CK 0015
Civil Procedure Code, 1908 (CPC) — Section 38, 39Companies Act, 1956 — Section 10, 164, 199, 200, 201