High Courts12 Jun 1996Dismissed
State Bank of India, Cuddalore O.T. Vs C. Anjaneyalu, Proprietor, M/s. G.L. Industries, Kattukuppom, Pondicherry
Madras High Court · (1996) 06 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 36 of 64
High Courts11 Jun 1996
M.S. Gnanasoundari Vs Chief Commissioner of Income Tax and Others
Madras High Court · (1998) 232 ITR 711
Income Tax Act, 1961 — Section 222, 224, 225, 226(3)
High Courts11 Jun 1996
T. Marappan Vs The Executive Engineer and Administrative Officer, Salem Housing Unit and Another
Madras High Court · (1996) 2 LW 117 : (1996) 2 MLJ 336
Contempt of Courts Act, 1971 — Section 19
High Courts11 Jun 1996Allowed
The Idol of Arulmigu Sri Vadabadrakaliamman, Temple and trust Vs Swarnambal
Madras High Court · (1996) 06 MAD CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts10 Jun 1996
S.RM.A. Meenakshi Iyer (Died), and 6 others Vs Lakshmanan, and 6 others
Madras High Court · (1996) 06 MAD CK 0065
Hindu Succession Act, 1956 — Section 14(1)Succession Act, 1925 — Section 138, 307
High Courts10 Jun 1996Dismissed
Thirunavukkarasu Mudaliar Vs Bhanam Ammal, and Another
Madras High Court · (1996) 06 MAD CK 0063
High Courts10 Jun 1996
Commissioner of Income Tax Vs Simpson and Co. Ltd.
Madras High Court · (1998) 230 ITR 703
Income Tax Act, 1961 — Section 28
High Courts10 Jun 1996
Commissioner of Income Tax Vs South India Viscose Ltd.
Madras High Court · (1998) 232 ITR 700
Income Tax Act, 1961 — Section 154, 155(5), 34(3)
High Courts10 Jun 1996Dismissed
Mohamed Akbar Batcha Sahib Vs Y. Nagarajan
Madras High Court · (1996) 06 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Specific Relief Act, 1963 — Section 12, 12(3)
High Courts04 Jun 1996
The Management of Gordon Woodroffe Limited Vs Government of Tamil Nadu and Others
Madras High Court · (1997) 2 LLJ 64
Industrial Disputes Act, 1947 — Section 10(1), 10(3), 10(4), 12(5), 2
High Courts28 May 1996Dismissed
Swami Premananda @ Premkumar @ Ravi Vs C.B.,C.I. D. Pudukottai (S.C. No. 7/96, P.D.J., Pudukottai)
Madras High Court · (1996) 2 LW(Cri) 660
Criminal Procedure Code, 1973 (CrPC) — Section 407, 439
High Courts24 May 1996
Swami Premananda alias Premkumar Vs The State
Madras High Court · (1996) CriLJ 3884
Criminal Procedure Code, 1973 (CrPC) — Section 407, 439
High Courts24 May 1996
D. Rajeswari Vs State of Tamil Nadu and others
Madras High Court · (1996) CriLJ 3795 : (1996) 2 LW(Cri) 385
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 109, 366, 376, 498A, 506
High Courts16 May 1996
Nallam Krishnaraya Babu and others Vs The State
Madras High Court · (1996) CriLJ 4484
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts14 May 1996
A. Ilango and Others Vs Union of India (UOI) and Others
Madras High Court · (1996) 2 MLJ 275
Administrative Tribunals Act, 1985 — Section 2(d)Constitution of India, 1950 — Article 145Industrial Disputes Act, 1947 — Section 2(s)
High Courts07 May 1996Dismissed
T. Kanniah Rao Vs Inder Rao
Madras High Court · (1996) 2 CTC 466
Evidence Act, 1872 — Section 101, 68Registration Act, 1908 — Section 18, 41Succession Act, 1925 — Section 217, 222, 224, 59, 63
High Courts07 May 1996
E. Venkatesan and others Vs Chairman, Tamil Nadu Electricity Board, Madras and others
Madras High Court · AIR 1997 Mad 64
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 26, 28(3), 42, 45Electricity Act, 1910 — Section 12, 13, 14, 15, 16
High Courts03 May 1996Dismissed
Janaki Ammal Vs Ganapathi Konar and Others
Madras High Court · (1997) 1 CivCC 480 : (1996) 2 CTC 243 : (1996) 2 MLJ 377
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 98, 115
High Courts03 May 1996
S. Nagarajan Vs Mariammal and Another
Madras High Court · (1997) 3 CivCC 109 : (1996) 2 MLJ 334
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts03 May 1996Allowed
M.S. Arputhaswamy and another Vs M. Savarimuthu Udayar and others
Madras High Court · (1996) 05 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Succession Act, 1925 — Section 213