High Courts03 Dec 1996
S. Latha Rani Vs The Secretary, Selection Committee, Sabarmathy Hostel
Madras High Court · (1997) 1 MLJ 494
Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 13(1), 13(b), 13B
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 5 of 64
High Courts03 Dec 1996
Mr. S. Marimuthu Vs G. Kumaraswamy, Mrs. Visalakshi Kumaraswamy, Dharamalingam (given up) and Corporation of Madras
Madras High Court · (1996) 12 MAD CK 0051
Civil Procedure Code, 1908 (CPC) — Section 35, 35ASpecific Relief Act, 1963 — Section 6, 6(4), 9Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 52
High Courts03 Dec 1996
The Church of South India, Tirunelveli Diocesan Trust Association, Tuticorin Pastorate Committee Vs V. Ponkasamuthu and 5 others
Madras High Court · (1996) 12 MAD CK 0010
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), Order 23 Rule 1(3)
High Courts29 Nov 1996
Smt. Saroja Vs A.J. Boss
Madras High Court · (1997) 1 MLJ 479
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)
High Courts29 Nov 1996
U.R. Narayanasamy Vs The District Collector and Another
Madras High Court · (1997) 1 MLJ 194
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1)
High Courts29 Nov 1996Allowed
Pandian Roadways Corporation Ltd. Vs The Deputy Commissioner of Labour and Another
Madras High Court · (1997) 1 CTC 74
Payment of Wages Act, 1936 — Section 15(2), 7(2), 9Tamil Nadu Payment of Wages Rules, 1937 — Rule 14
High Courts29 Nov 1996
Employees State Insurance Corporation Vs Madras Auto Service owned by Messers T.V. Sundaram Iyengar and Sons Ltd.
Madras High Court · (1996) 11 MAD CK 0017
Employees State Insurance Act, 1948 — Section 26, 40, 82
High Courts29 Nov 1996
C. Vellai Swami Vs The District Revenue-Officer, Kamaraj District at Virudhu Nagar, Kamarajar District and The Revenue Divisional Officer. Aruppukottai. Kamarajar District and 3. S. Kandaswamy
Madras High Court · (1996) 11 MAD CK 0012
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts29 Nov 1996Allowed
S. Jainmul Jain and Suraj Bal Vs A.R. Nagarajan and M/s Premier Shipping Service 259, Thambu, Chetty Street, George Town, Madras, 600 001
Madras High Court · (1996) 11 MAD CK 0009
Evidence Act, 1872 — Section 16Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25, 7
High Courts28 Nov 1996
A. Doraisamy Vs Director of School Education, Madras
Madras High Court · (1997) 2 LLJ 578 : (1997) 1 MLJ 196
Tamil Nadu State and Subordinate Services Rules, 1961 — Rule 49
High Courts28 Nov 1996
Commissioner of Income Tax Vs Enfield India Ltd.
Madras High Court · (1998) 233 ITR 426
Income Tax Act, 1961 — Section 143(3), 147, 35B, 40
High Courts28 Nov 1996
G. Gnanaiahpandiyan Vs Pazhaniammal
Madras High Court · (1997) CriLJ 2412 : (1997) 1 DMC 238
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 128, 274
High Courts28 Nov 1996Dismissed
Nazar @ Mohamed Nazar and Others Vs State by Inspector of Police
Madras High Court · (1997) 2 CTC 409
Criminal Procedure Code, 1973 (CrPC) — Section 227
High Courts28 Nov 1996
A. Doraisamy Vs Director of School Education
Madras High Court · (1997) 1 MLJ 196
Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 49
High Courts27 Nov 1996
S. Jagannathan and others Vs Arulmighu Ramanathaswamy Devasthanam, Rameswaran and The State of Tamil Nadu
Madras High Court · (1996) 11 MAD CK 0076
High Courts27 Nov 1996
Sundaram Steel Co. and Others Vs S. Lakshmi
Madras High Court · (1997) 2 LW 501 : (1997) 1 MLJ 376
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 7(2)
High Courts27 Nov 1996
Rajanayakam Vs The District Revenue Officer and Another
Madras High Court · (1997) 1 LW 239 : (1997) 1 MLJ 470
High Courts27 Nov 1996
T.T.V. Dhinakaran Vs The Enforcement Officer, Enforcement Directorate, Shastri Bhavan, Madras-600 006
Madras High Court · (1997) 1 LW(Cri) 111
High Courts26 Nov 1996
Thiruvalluvar Transport Corporation, Madras-2 Vs Lakshmi, Maheswari rep. by mother and next friend Lakshmi and Anbiah Nadar (given up)
Madras High Court · (1996) 11 MAD CK 0092