High Courts03 Jul 1996
The Management of Tamil Nadu Civil Supplies Corporation Limited Vs The Presiding Officer, First Additional Labour Court and Others
Madras High Court · (1997) 1 MLJ 204
Industrial Disputes Act, 1947 — Section 10(1)(c)
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 32 of 64
High Courts03 Jul 1996
Radha Bai Vs Sri Gangatheeswarar Devasthanam
Madras High Court · (1996) 2 LW 537 : (1996) 2 MLJ 320
Madras City Tenants Protection Act, 1922 — Section 9
High Courts02 Jul 1996Dismissed
O.M.S. Abdul Basith Alim Sahib Vs S.S. Mohamed Ali
Madras High Court · (1996) 2 CTC 452 : (1996) 2 MLJ 240
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 Jul 1996Dismissed
P. Kuppammal Vs The State of Tamil Nadu and Others
Madras High Court · (1996) 2 CTC 208
Constitution of India, 1950 — Article 225
High Courts02 Jul 1996Allowed
Senniappan M. Vs Deputy Commissioner of Labour and Others
Madras High Court · (1998) 3 LLJ 938
Payment of Gratuity Act, 1972 — Section 2A(1)
High Courts02 Jul 1996
V.M. Rao (Individual) Vs Commissioner of Wealth-tax
Madras High Court · (1998) 229 ITR 813
Wealth Tax Act, 1957 — Section 2, 27(1), 5, 5(1)
High Courts02 Jul 1996Allowed
Neyveli Lignite Corporation Ltd. Vs Regional Provident Fund Commissioner and Another
Madras High Court · (1998) 2 LLJ 977 : (1997) 1 MLJ 164
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17B
High Courts02 Jul 1996Dismissed
Dharman and Others Vs Marimuthu
Madras High Court · (1996) 2 CTC 279 : (1996) 2 LW 600
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts02 Jul 1996Allowed
Sankar Vs The Commissioner of Police and Another
Madras High Court · (1996) 2 CTC 609 : (1996) 2 LW(Cri) 512
Constitution of India, 1950 — Article 22(5)
High Courts02 Jul 1996
Neyveli Lignite Corporation Limited Vs The Regional Provident Fund Commissioner and Another
Madras High Court · (1997) 1 MLJ 164
Employees Provident Fund and Miscellaneous Provisions (Amendment) Act, 1988 — Section 17B
High Courts02 Jul 1996
Commissioner of Wealth-Tax Vs Bhavani Devi Sadhaiya
Madras High Court · (1997) 90 TAXMAN 217
Wealth Tax Act, 1957 — Section 21, 27(1), 4(1), 4(1)(a), 4(1)(a)(i)
High Courts01 Jul 1996Dismissed
Balan @ Balasundaram Vs The State of Tamil Nadu and The Collector and District Magistrate of Villupuram
Madras High Court · (1997) 1 LW(Cri) 340
High Courts01 Jul 1996Dismissed
S. Thangaswamy Vs R. Vinayakamurthy
Madras High Court · (1996) 2 CTC 105 : (1996) 2 LW 534 : (1996) 2 MLJ 322
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14(1)
High Courts01 Jul 1996
Abdul Hameed Vs M. Sultan Abdul Kader
Madras High Court · (1996) 2 LW 525 : (1996) 2 MLJ 579
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1)
High Courts01 Jul 1996
Commissioner of Income Tax Vs Smt. N. Muthammal
Madras High Court · (1997) 93 TAXMAN 186
Income Tax Act, 1922 — Section 16(3)(a)(ii), 16(3)(a)(iii)Income Tax Act, 1961 — Section 147(b), 161, 64, 64(1)(vi), 64(iii)Wealth Tax Act, 1957 — Section 21, 4(1)(a)(v)
High Courts28 Jun 1996Allowed
V. Sulochana Vs K. Rajagopal
Madras High Court · (1997) 1 DMC 139 : (1996) 2 LW 288 : (1996) 2 MLJ 625
Hindu Marriage Act, 1955 — Section 13(1), 23
High Courts28 Jun 1996
Pandian Roadways Corporation Ltd., Madurai-16 Vs The Presiding Officer, Principal Labour Court, Madurai and Another
Madras High Court · (1996) 2 CTC 442 : (1996) 2 LLJ 606 : (1996) 2 LW 527 : (1996) 2 MLJ 566
Industrial Disputes Act, 1947 — Section 18(1)Payment of Bonus Act, 1965 — Section 18, 19, 31A, 8, 9
High Courts28 Jun 1996Allowed
The Manager, Indian Bank and Others Vs District Consumer Disputes Redressal Forum and Another
Madras High Court · (1996) 2 CTC 84 : (1996) 2 LW 508 : (1996) 2 MLJ 241
Consumer Protection Act, 1986 — Section 13(2), 13(4)Tamil Nadu Consumer Protection Rules, 1987 — Rule 88, 89
High Courts28 Jun 1996Allowed
P. Samiappa Gounder and Cheran Transport Corpn. Ltd. Vs Thirumalai Transport Service and Another
Madras High Court · (1996) 2 CTC 246
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57(7)Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992 — Section 10
High Courts28 Jun 1996
Pazha Karuppiah, General Secretary Vs State of Tamil Nadu and others
Madras High Court · AIR 1997 Mad 144
Constitution of India, 1950 — Article 162, 226, 47