High Courts26 Apr 1996
State Vs K. Chellaiah
Madras High Court · (1996) 2 LW(Cri) 434
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 37 of 64
High Courts26 Apr 1996Allowed
A.B. Narasimhan Vs The Management of Olcott-Memorian High School and Others
Madras High Court · (1996) 1 CTC 711 : (1996) 2 MLJ 128
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22, 42, 45
High Courts26 Apr 1996
Jameel Khan, Prop. Oriental Leather Export and Another Vs Thomas Cook India Ltd.
Madras High Court · (1996) 2 LW(Cri) 690
Criminal Procedure Code, 1973 (CrPC) — Section 204, 258, 259, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 500
High Courts26 Apr 1996Allowed
M. Veeraswamy Vs Special Commissioner and Commissioner of Land Administration, Madras- 5, The Director of Settlement and The Assistant Settlement Officer Narimedu. Madurai The District Forest Officer, Madurai North, Theni Vs M. Veerasamy
Madras High Court · (1996) 04 MAD CK 0089
Constitution of India, 1950 — Article 226
High Courts26 Apr 1996
K. Govindammal and Others Vs The Tahsildar and Record Officer (Tenancy Record) Erode and Others
Madras High Court · (1996) 04 MAD CK 0088
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts26 Apr 1996Dismissed
N. Rengaiyan Vs A.M. Noorullah
Madras High Court · (1996) 1 CTC 681 : (1996) 2 LW 107 : (1996) 2 MLJ 210
Civil Procedure Code, 1908 (CPC) — Section 100Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 19, 25
High Courts26 Apr 1996Allowed
Mrs. Shoba Viswanatha Vs D.P. Kingsley
Madras High Court · (1996) 1 CTC 620 : (1996) 1 LW 721 : (1996) 2 MLJ 96
Contract Act, 1872 — Section 23Foreign Exchange Regulation Act, 1973 — Section 31(1)Reserve Bank of India Act, 1934 — Section 23
High Courts26 Apr 1996Allowed
Ramayee Vs Krishnaveni and Others
Madras High Court · (1996) 1 CTC 547
Life Insurance Corporation Act, 1956 — Section 39
High Courts26 Apr 1996
Corporation of Madurai Vs Dy. Commissioner of Labour, Madurai and Another
Madras High Court · (1996) 1 CTC 749 : (1996) 74 FLR 2001 : (1996) 2 LLJ 279 : (1996) 2 MLJ 93
Payment of Subsistence Allowance Act — Section 4Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 5
High Courts26 Apr 1996
The Management of K.R.M. Estate, Thanjavur Vs The I Additional Labour Court, Madras and Others
Madras High Court · (1997) 1 LLJ 155 : (1996) 2 MLJ 130
Industrial Disputes Act, 1947 — Section 2
High Courts26 Apr 1996
Ganesan Vs The State
Madras High Court · (1997) 2 ALT(Cri) 86 : (1997) CriLJ 126
Madras Prohibition Act, 1937 — Section 4(1)(a)
High Courts26 Apr 1996
Kumar Vs Perumal and others
Madras High Court · (1997) CriLJ 907
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 207, 239, 251Penal Code, 1860 (IPC) — Section 147, 427, 447, 506
High Courts26 Apr 1996
Collr. of Customs, (Appeals) Vs Renowned Auto Products Mfrs. Ltd.
Madras High Court · (1997) 91 ELT 545
High Courts26 Apr 1996
M. Rengaiyan Vs A.M. Noorullah
Madras High Court · (1996) 2 MLJ 210
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts25 Apr 1996
Commissioner of Income Tax Vs K.R. Chenni Krishna Chetty
Madras High Court · (1997) 225 ITR 234
Income Tax Act, 1961 — Section 143, 143, 143(3), 144B, 147
High Courts25 Apr 1996Dismissed
Blue Star Ltd. Vs Hindustan Photo Films Manufacturing Co. Ltd.
Madras High Court · (1997) 2 CTC 538 : (1997) 3 LW 306
Arbitration Act, 1940 — Section 41BSick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22, 22(1)
High Courts25 Apr 1996
S. Marimuthu Vs G. Kumaraswamy, Mrs. Visalakshi Kumaraswamy, Dharmalingam and The Corporation of Madras
Madras High Court · (1996) 04 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 23 Rule 1, 151, 38, 41Evidence Act, 1872 — Section 95, 96, 97Specific Relief Act, 1963 — Section 26, 38, 41, 41(a), 41(i)
High Courts24 Apr 1996
Commissioner of Income Tax Vs Bakhear Ahamed and Co.
Madras High Court · (1996) 221 ITR 574
Income Tax Act, 1961 — Section 256, 269SS, 269T, 28, 40A(3)Wealth Tax Act, 1957 — Section 2, 6
High Courts24 Apr 1996
M. Elangovan Vs Commissioner, Kodaikanal Municipality, Kodaikanal, Dindigul Anna District and Another
Madras High Court · AIR 1996 Mad 401 : (1998) 1 LW 607
Constitution of India, 1950 — Article 14, 162, 226Transfer of Property Act, 1882 — Section 106
High Courts24 Apr 1996
City Distributors Vs State of Pondicherry
Madras High Court · (1996) 04 MAD CK 0025
Pondicherry General Sales Tax Act, 1967 — Section 3(1)