High Courts13 Feb 1996Dismissed
S. Raj and Others Vs Rajakaniammal and Another
Madras High Court · (1996) 2 CTC 270 : (1997) 1 LW 17
Transfer of Property Act, 1882 — Section 43, 8
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 56 of 64
High Courts12 Feb 1996
Palani Gounder Vs State by Inspector of Police, Avalurpettai Police Station
Madras High Court · (1996) 1 LW(Cri) 218
High Courts12 Feb 1996Allowed
Union of India (UOI) Vs S.K. Senjan Chettiar and Sons
Madras High Court · (1996) 2 CTC 115
Foreign Exchange Regulation Act, 1973 — Section 18(2), 54
High Courts12 Feb 1996Allowed
Sampathkumar Vs Padmavathy and Others
Madras High Court · (1997) 1 DMC 371 : (1996) 2 LW(Cri) 621
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Feb 1996
R.A. Abdul Rahim Vs Deputy Director of Enforcement and another
Madras High Court · (1996) 87 CompCas 234 : (1997) 57 ECC 121 : (1996) 2 LW(Cri) 479
Foreign Exchange Regulation Act, 1973 — Section 9(1)
High Courts12 Feb 1996Dismissed
M. Madhava Rao and another Vs Shantha
Madras High Court · (1996) 02 MAD CK 0016
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts12 Feb 1996Allowed
Pattammal @ Pattuammal (Lunatic), rep. by next-friend and Guardian P. Durairaj Arsuthiyar Vs Jayalakshmi Ammal
Madras High Court · (1996) 02 MAD CK 0015
High Courts12 Feb 1996
A.R.K. Ramanathan Chettiar Vs Lakshminarayanan
Madras High Court · (1996) 02 MAD CK 0013
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 30 Rule 1Partnership Act, 1932 — Section 18, 34, 47, 69(2)
High Courts09 Feb 1996Dismissed
D.N. Nagaraja Iyer Vs State of Madras and Union of India
Madras High Court · (1996) 02 MAD CK 0163
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, 80Limitation Act, 1963 — Section 5
High Courts09 Feb 1996
N. Abdul Azeez Vs S. Mohamed Hanifa and others
Madras High Court · AIR 1997 Mad 1
Negotiable Instruments Act, 1881 (NI) — Section 118, 36, 43, 9
High Courts09 Feb 1996
Chandanmal Mootha Vs Hajee Mohideen and Others
Madras High Court · (1996) 1 LW 510 : (1996) 1 MLJ 643
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)
High Courts09 Feb 1996Dismissed
AR. P. Murugesan Vs The Govt. of Tamil Nadu and Others
Madras High Court · (1996) 1 CTC 374
Constitution of India, 1950 — Article 226
High Courts09 Feb 1996
Ammasi Vs State and others
Madras High Court · (1997) CriLJ 1891
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 109, 147, 148, 506
High Courts09 Feb 1996
V. Sheemathangam Vs State of Tamil Nadu and others
Madras High Court · AIR 1997 Mad 156
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 15, 226
High Courts09 Feb 1996
United Bank of India, Madras Vs Bank of Baroda, Madras
Madras High Court · AIR 1997 Mad 23
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 72, 85(2)Negotiable Instruments Act, 1881 (NI) — Section 131, 131A
High Courts09 Feb 1996
Thuthukudi Thanpadu Uppu Ettrumathi Vivaparigal Sangam, Tuticorin and another Vs Secretary to Govt., Public Health Dept., Madras and others
Madras High Court · AIR 1996 Mad 459 : (1997) 1 ALT(Cri) 158
Constitution of India, 1950 — Article 19(1)Prevention of Food Adulteration Act, 1954 — Section 2, 23, 24, 7
High Courts09 Feb 1996Allowed
John Eugene Brennan (Irish National-Tourist) Vs State, by the Inspector of Police
Madras High Court · (1996) 1 CTC 426 : (1996) 56 ECC 116
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 57, 8
High Courts09 Feb 1996Dismissed
Vengojammal Vs N.V. Rengasamy Naidu
Madras High Court · (1996) 02 MAD CK 0001
High Courts08 Feb 1996
Commissioner of Income Tax Vs Sivananda Colour Works
Madras High Court · (1997) 142 CTR 32 : (1997) 223 ITR 180
Income Tax Act, 1961 — Section 28, 32A, 32A(1)