High Courts16 Feb 1996
Rasel Muthiriar Vs The Thiruchirappalli Municipalty
Madras High Court · (1996) 1 MLJ 578
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 54 of 64
High Courts16 Feb 1996
J. Selvaraj Vs D.K.P. Vardharajan and Other
Madras High Court · (1996) CriLJ 4370 : (1996) 2 LW(Cri) 378
Criminal Procedure Code, 1973 (CrPC) — Section 164, 257, 313, 342, 432Evidence Act, 1872 — Section 80Penal Code, 1860 (IPC) — Section 34, 494, 496, 498, 500
High Courts16 Feb 1996
Janardhana Mishra alias Janardhana Prasad
Madras High Court · (1996) 2 LW 53 : (1996) 1 MLJ 588
Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Co-operative Societies Act, 1961 — Section 71
High Courts16 Feb 1996Dismissed
Senniappa Nadar Vs T.R. Sarojini Ammal and Another
Madras High Court · (1997) 1 CTC 22 : (1996) 1 LW 291 : (1996) 2 MLJ 500
Transfer of Property Act, 1882 — Section 105, 106
High Courts16 Feb 1996
S. Balakrishnan Vs Viswanathan and Others
Madras High Court · (1996) 1 LW 494 : (1996) 2 MLJ 541
High Courts16 Feb 1996
D. Sekaran Vs The Director of School Education and Others
Madras High Court · (1996) 1 MLJ 585
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 2(7)
High Courts16 Feb 1996Allowed
R. Thiagarajan Vs K. Angamuthu
Madras High Court · (1996) 2 LW(Cri) 615
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)
High Courts16 Feb 1996
The State of Tamil Nadu and Others Vs V. Subramaniam
Madras High Court · (1996) 1 LW 284 : (1996) 2 MLJ 487
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299, 299(1)
High Courts15 Feb 1996
Campion Plastic Industries Ltd. Vs Cegat
Madras High Court · (1996) 84 ELT 189 : (1996) 1 MLJ 406
Central Excises and Salt Act, 1944 — Section 35B
High Courts15 Feb 1996
V. Govinda Chetty Vs Commissioner of Income Tax
Madras High Court · (1998) 231 ITR 615
Income Tax Act, 1961 — Section 140A, 140A(1), 140A(3), 28
High Courts15 Feb 1996
V. GOVINDA CHETTY Vs COMMISSIONER OF Income Tax.
Madras High Court · (1998) 144 CTR 237
Income Tax Act, 1961 — Section 140A(3)
High Courts15 Feb 1996
Adambava Mohideen Vs State of Tamil Nadu reb. by the Inspector of Police
Madras High Court · (1996) 1 CTC 563 : (1996) 2 LW(Cri) 464
Penal Code, 1860 (IPC) — Section 302, 304(II), 323
High Courts15 Feb 1996
K. Jayaramanuju Vs Janakaraj and others
Madras High Court · (1997) CriLJ 1623 : (1996) 1 CTC 470
Penal Code, 1860 (IPC) — Section 294
High Courts15 Feb 1996
Sebastian and another Vs Inspector of Police, Maduri
Madras High Court · (1997) CriLJ 2206
Essential Commodities Act, 1955 — Section 7
High Courts15 Feb 1996
Kulandaisamy Vs State
Madras High Court · (1996) CriLJ 4478
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 313Penal Code, 1860 (IPC) — Section 30, 300, 302, 304, 307
High Courts15 Feb 1996
Kaliaperumal and others Vs State
Madras High Court · (1996) CriLJ 3658 : (1996) 1 LW(Cri) 265
Penal Code, 1860 (IPC) — Section 304, 304A
High Courts15 Feb 1996
Commissioner of Income Tax Vs P.K. Ramaswamy Raja
Madras High Court · (1997) 223 ITR 324
Income Tax Act, 1961 — Section 155, 155(4A), 155(5), 2(31), 2(47)
High Courts15 Feb 1996
Commissioner of Income Tax Vs V. Krishnamurthy
Madras High Court · (1997) 223 ITR 393
Income Tax Act, 1961 — Section 143(3), 147, 171, 28, 64(1)