High Courts24 Apr 1996
Prabhakar represented by his father and next friend Muthu and Another Vs Dhanalakshmi Ammal
Madras High Court · (1996) 2 MLJ 337
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 38 of 64
High Courts24 Apr 1996Dismissed
R. Johnson Vs The Secretary, Ministry of Home Department, Govt. of India, New Delhi and The Director, Central Bureau of Investigation, New Delhi.
Madras High Court · (1996) 04 MAD CK 0010
High Courts24 Apr 1996
T. Periasamy Nadar and Others Vs T.D. Ramasubramaniam
Madras High Court · (1997) 1 MLJ 345
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 26
High Courts23 Apr 1996
Commissioner of Income Tax Vs Sundaram Spinning Mills and Others
Madras High Court · (1997) 225 ITR 214
Income Tax Act, 1961 — Section 139, 139(1), 139(4), 140A, 141
High Courts23 Apr 1996Dismissed
Pon Adithan Vs Deputy Director, Narcotics Control Bureau (South Zone), T. Nagar, Madras 17
Madras High Court · (1996) 04 MAD CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 103
High Courts23 Apr 1996
Enforcement Directorate, Madras Vs N.P.V. Ramasamy Udayar
Madras High Court · (1997) 89 ELT 679
Criminal Procedure Code, 1973 (CrPC) — Section 248Evidence Act, 1872 — Section 101, 103Foreign Exchange Regulation Act, 1973 — Section 56, 59, 71, 72, 9
High Courts23 Apr 1996
P. Thenmozhi Vs Secretary to Government, Prohibition and Excise Department and others
Madras High Court · (1996) CriLJ 4304 : (1996) 2 LW(Cri) 592
Constitution of India, 1950 — Article 226
High Courts23 Apr 1996
Michel Joseph Lawrance Vs District Magistrate and District Collector, Tirunelveli and another
Madras High Court · (1996) CriLJ 4091 : (1996) 2 CTC 763
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 307
High Courts23 Apr 1996
In Re: Chandrahasan, Prisoner (Accused No. 2)
Madras High Court · (1996) CriLJ 4308
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 161, 302
High Courts23 Apr 1996
Assistant Director, Enforcement Directorate Vs N.P.V. Ramasamy Udayar
Madras High Court · (1999) 95 CompCas 202 : (1997) CriLJ 412
Foreign Exchange Regulation Act, 1973 — Section 59, 59(1), 71, 72, 9(1)
High Courts23 Apr 1996
COMMISSIONER OF INCOME TAX Vs SUNDARAM SPINNING MILLS and Others
Madras High Court · (1997) 141 CTR 109
Income Tax Act, 1961 — Section 256(1)
High Courts22 Apr 1996Dismissed
Kazy Silks Pvt. Ltd. Vs The Chairman Madras Port Trust and Others
Madras High Court · (1996) 2 CTC 362
Constitution of India, 1950 — Article 226
High Courts22 Apr 1996
Commissioner of Wealth-tax Vs M. Ramamurthy
Madras High Court · (1998) 232 ITR 687
Wealth Tax Act, 1957 — Section 5(1)Wealth Tax Rules, 1957 — Rule 2(1)
High Courts19 Apr 1996
Abdul Wahab Vs Raman Panickar and others
Madras High Court · AIR 1997 Mad 9 : (1996) 2 LW 694 : (1996) 1 LW 630 : (1996) 2 MLJ 559
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 89, Order 21 Rule 90, Order 22 Rule 4, Order 32 Rule 3Constitution of India, 1950 — Article 227
High Courts19 Apr 1996Allowed
Union Of India Vs Jayachandiran
Madras High Court · (1996) 04 MAD CK 0093
Pondicherry (extension Of Laws) Act, 1968 — Section 3, 4
High Courts19 Apr 1996Dismissed
Venugopal and Others Vs Fathima Beevi and Another
Madras High Court · (1996) 04 MAD CK 0087
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 14, 14(1)(b), 14(1)(h), 18
High Courts19 Apr 1996
Pichammal Vs Arjuna Thever
Madras High Court · (1996) 2 DMC 352
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts19 Apr 1996
Southern Roadways Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 235 ITR 21
Income Tax Act, 1961 — Section 41(2), 45Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971 — Section 2, 2(47), 3, 32, 41
High Courts19 Apr 1996Dismissed
Raman and Raman (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1998) 150 CTR 363 : (1998) 231 ITR 776 : (1997) 91 TAXMAN 96
Income Tax Act, 1961 — Section 28, 41(2)
High Courts19 Apr 1996Dismissed
B. Saravan Satish Kumar @ Jayachandran Vs Government of India and Another
Madras High Court · (1996) 2 CTC 297
Constitution of India, 1950 — Article 226, 327, 329Representation of the People Act, 1951 — Section 14