High Courts22 Mar 1996Allowed
A. Duraisamy Vs Muthuraja and Others
Madras High Court · (1997) 2 CTC 125 : (1996) 2 LW 207
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15, Order 44 Rule 1, 11, 115
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 44 of 64
High Courts22 Mar 1996
Shaana Thiruchelvam Vs K.S. Varkey and Others
Madras High Court · (1996) 1 MLJ 558
Partnership Act, 1932 — Section 32(3)Presidency Towns Insolvency Act, 1909 — Section 10, 12, 9
High Courts22 Mar 1996
Income Tax Officer Vs T.V. Rajamanickam Income Tax Officer Vs M. Srinivasan Income Tax Officer Vs R. Dhanabagyam
Madras High Court · (1998) 149 CTR 367 : (1998) 232 ITR 293
Income Tax Act, 1961 — Section 184(7), 276C, 276C(1), 277Penal Code, 1860 (IPC) — Section 193, 420, 471
High Courts22 Mar 1996
Commissioner of Income Tax Vs Polly Container Industries
Madras High Court · (1998) 233 ITR 526
Income Tax Act, 1961 — Section 37(1)
High Courts22 Mar 1996
Harichandran Vs The State
Madras High Court · (1997) CriLJ 41 : (1996) 2 LW(Cri) 475
Criminal Procedure Code, 1973 (CrPC) — Section 161, 239, 258, 379, 427Penal Code, 1860 (IPC) — Section 379, 427
High Courts22 Mar 1996
Employees' State Insurance Corporation Vs Alagusundaram Chettiar and others
Madras High Court · (1997) 88 CompCas 68 : (1997) 75 FLR 404
Employees State Insurance Act, 1948 — Section 2(17), 85A
High Courts22 Mar 1996
Bakkiaraj and another Vs State
Madras High Court · (1997) CriLJ 429
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 325, 34
High Courts22 Mar 1996
S. Krishnamurthy Vs A.R. Rajan
Madras High Court · (1996) 87 CompCas 212 : (1996) CriLJ 3552 : (1997) 1 RCR(Criminal) 29
Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 7, 9
High Courts22 Mar 1996Allowed
Rajapandian Vs Puspavalli and Another
Madras High Court · (1997) 1 DMC 435 : (1996) 2 LW(Cri) 617
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts21 Mar 1996
Commissioner of Income Tax Vs Karur Vysya Bank Ltd.
Madras High Court · (1997) 225 ITR 829
Income Tax Act, 1961 — Section 28, 37(1), 37(2A), 37(2B)
High Courts21 Mar 1996Dismissed
R.S. Srikantha Rao Vs Special Director, Enforcement Directorate foreign Exchange, Regulation Act, Government of India, Lok Nayak Bhavan. 6th Floor. Kahn Market, New Delhi
Madras High Court · (1996) 03 MAD CK 0147
Customs Act, 1962 — Section 112, 140, 140(1), 140(2)Foreign Exchange Regulation Act, 1973 — Section 50, 54, 55, 68, 68(1)
High Courts21 Mar 1996
R. Krishnasamy Naidu Vs Smt. Ambrose and Another
Madras High Court · (1996) 2 LW 135 : (1996) 1 MLJ 566
Specific Relief Act, 1963 — Section 16(c)Transfer of Property Act, 1882 — Section 53A, 55, 55(1)(b)
High Courts21 Mar 1996
Commissioner of Income Tax Vs N.A. Pappuraja Sons
Madras High Court · (1997) 225 ITR 768
Income Tax Act, 1961 — Section 185, 185(1), 256, 28
High Courts21 Mar 1996
Maruthiah Nattar Vs M.K. Khan
Madras High Court · (1996) 2 MLJ 189
Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990 — Section 4
High Courts21 Mar 1996
K. Nagaraja Odayar Vs The Commissioner, H.R. and C.E. (Administration) Department and Another
Madras High Court · (1998) 1 LW 803 : (1996) 1 MLJ 635
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 114, 70(2)
High Courts19 Mar 1996Allowed
K.N. Chidambaram Vs K.N. Lakshmanan
Madras High Court · (1996) 1 CTC 436 : (1996) 1 LW 545 : (1996) 1 MLJ 557
Tamil Nadu Debt Relief Act, 1980 — Section 3, 4
High Courts19 Mar 1996
V.D. Swami and Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1997) 225 ITR 439
Income Tax Act, 1961 — Section 32, 33(1), 35(1), 35B, 35B(1)
High Courts19 Mar 1996
Karuppa Pillai Vs State
Madras High Court · (1996) CriLJ 3880
Constitution of India, 1950 — Article 15(3), 39Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 325
High Courts19 Mar 1996
S. Mahalakshmi Vs M. Syamala and others
Madras High Court · AIR 1997 Mad 34 : (1996) 2 MLJ 5
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1Constitution of India, 1950 — Article 224, 226, 227Government of India Act, 1915 — Section 107
High Courts19 Mar 1996
Indo Swiss Synthetic Gem Manufacturing Co. Ltd., and etc. Vs Government of Tamil Nadu and others
Madras High Court · AIR 1997 Mad 41
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 47, 49, 59Tamil Nadu Essential Article Control and Requisitioning (Temporary Powers) Act, 1949 — Section 3