High Courts19 Apr 1996
Abdul Wahab Vs Raman Panickar and Others
Madras High Court · (1996) 2 LW 694 : (1996) 2 MLJ 559
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 39 of 64
High Courts19 Apr 1996
Mohammed Haneef Vs Haleel Basha and Another
Madras High Court · (1996) 2 LW 175 : (1996) 2 MLJ 301
High Courts19 Apr 1996Dismissed
Krishnan Vs Sivalinga Gounder and another
Madras High Court · (1996) 04 MAD CK 0002
Registration Act, 1908 — Section 17, 23, 24, 47
High Courts18 Apr 1996Dismissed
State by Food Inspector Vs Ganesan
Madras High Court · (1996) 2 CTC 311
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7
High Courts18 Apr 1996
T.M. Raghunathan Vs Commissioner of Income Tax
Madras High Court · (1998) 231 ITR 826
Income Tax Act, 1961 — Section 15, 28
High Courts18 Apr 1996
Commissioner of Wealth Tax Vs L.G. Ramamurthy
Madras High Court · (1998) 232 ITR 677
Income Tax Act, 1961 — Section 28
High Courts18 Apr 1996
Rajendran and Another Vs Ramanuja Reddiar
Madras High Court · (1996) 2 MLJ 444
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts17 Apr 1996
South India Salt Manufacturers Association Vs Tamil Nadu Electricity Board and Others
Madras High Court · (1996) 2 MLJ 175
Constitution of India, 1950 — Article 48A, 51A
High Courts17 Apr 1996Dismissed
S. Venkataramani Vs Tamil Nadu Civil Supplies Corporation and Others
Madras High Court · (1996) 2 CTC 188
Constitution of India, 1950 — Article 226
High Courts17 Apr 1996
Aeroflot Russian International Airlines Vs Deputy Commissioner of Labour (Appeals) and Another
Madras High Court · (2002) 4 LLJ 140
High Courts17 Apr 1996
Fathima Tiles Vs Sudarsan Trading Co. and Another
Madras High Court · (1996) 2 MLJ 580
Evidence Act, 1872 — Section 92Trade and Merchandise Marks Act, 1958 — Section 107
High Courts17 Apr 1996
Guna Alias Gunasekaran Vs The State
Madras High Court · (1997) CriLJ 626
Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 167(1), 167(2), 170Penal Code, 1860 (IPC) — Section 147, 148, 302, 341Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20, 20(4)
High Courts17 Apr 1996
Commissioner of Gift Tax Vs S. Raja Ramalingam W/f.
Madras High Court · (1997) 137 CTR 662 : (1997) 227 ITR 622 : (1998) 2 LW 798
Gift Tax Act, 1958 — Section 26(1), 5(1)
High Courts17 Apr 1996
Commissioner of Income Tax Vs Ravichandran
Madras High Court · (1998) 232 ITR 634
Income Tax Act, 1961 — Section 32(2)
High Courts16 Apr 1996
Commissioner of Income Tax Vs Pallavan Transport Corporation Ltd.
Madras High Court · (1997) 137 CTR 609 : (1998) 230 ITR 288
Income Tax Act, 1961 — Section 32, 36(1), 37, 37(1), 62Motor Vehicles Act, 1988 — Section 94(3)
High Courts16 Apr 1996
Nagoor Hanifa Vs State
Madras High Court · (1997) CriLJ 880
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307
High Courts16 Apr 1996
The State Vs Gangaraman and another
Madras High Court · (1997) CriLJ 510
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 2, 7
High Courts16 Apr 1996Dismissed
Rajendran and Others Vs State
Madras High Court · (1996) 2 DMC 358
Penal Code, 1860 (IPC) — Section 302, 498A