High Courts25 Nov 1996
India Pistons Limited Vs Union of India (UOI)
Madras High Court · (1997) 1 MLJ 259
Central Excises and Salt Act, 1944 — Section 11AFinance Act, 1984 — Section 35EE
COURT ARCHIVE
Madras High Court judgments, 1996
1,274 judgments · page 6 of 64
High Courts25 Nov 1996
India Pistons Ltd. Vs Union of India
Madras High Court · (1999) 113 ELT 793
Central Excises and Salt Act, 1944 — Section 11A, 35, 35A, 35BConstitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 263, 264, 35E, 35EE
High Courts22 Nov 1996Dismissed
Balasubramanian Vs Thulasi
Madras High Court · (1998) 2 DMC 82 : (1997) 1 LW(Cri) 208
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)
High Courts22 Nov 1996
M. Kutty Vs M/s. Arihant Finance (India) Private Limited
Madras High Court · (1996) 11 MAD CK 0047
Constitution of India, 1950 — Article 21Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Nov 1996
Dayalan and Another Vs Sri Kadeswaraswami Temple of Kadaiyur and Others
Madras High Court · (1997) 1 MLJ 373
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 8(2)
High Courts20 Nov 1996
M.V.K.M. Traders and Others Vs N.V.K. Mohamed Sultan Rowther and Sons Ltd. D.No. 95, Market Road, Dindigul-1
Madras High Court · (1997) 1 LW(Cri) 355
High Courts20 Nov 1996Dismissed
Periya Muthu Naicker and another Vs Arulmighu Sevantheeswarar koil and The Assistant Settlement Officer, Thanjavur
Madras High Court · (1996) 11 MAD CK 0020
High Courts20 Nov 1996Allowed
Tamil Nadu Electricity Board Vs Krishnan A., Lineman Grade I
Madras High Court · (1997) 1 CTC 116 : (1998) 3 LLJ 72 : (1997) 2 MLJ 79
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 18(1), 2
High Courts20 Nov 1996
Tamil Nadu Electricity Board Vs A. Krishnan, Lineman Grade I (O and M) Vellore Electricity System
Madras High Court · (1997) 2 MLJ 79
Civil Procedure Code, 1908 (CPC) — Section 80Industrial Disputes Act, 1947 — Section 18
High Courts19 Nov 1996Allowed
Muthuswamy Pillai and 3 others Vs Kopthahasu and 5 others
Madras High Court · (1996) 11 MAD CK 0090
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts19 Nov 1996
Thangavelu Vs Ramadoss
Madras High Court · (1997) 1 LW 11 : (1997) 1 MLJ 246
Evidence Act, 1872 — Section 91Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts19 Nov 1996
Packirisamy Chettiar Vs R. Ramadoss
Madras High Court · (1997) 1 LW 16 : (1997) 1 MLJ 189
Transfer of Property Act, 1882 — Section 8
High Courts19 Nov 1996
Syndicate Bank Vs N.S. Priya
Madras High Court · (1997) 1 MLJ 123
Constitution of India, 1950 — Article 16(2)
High Courts18 Nov 1996
VR. Senthilnathan alias Valliappan Vs Ramanathan alias Arunachalam and 3 others
Madras High Court · (1996) 11 MAD CK 0084
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), 115
High Courts18 Nov 1996Dismissed
A.S.A. Arumugam and Another Vs Ramalinga Nadar and Another
Madras High Court · (1997) 3 CTC 384
Civil Procedure Code, 1908 (CPC) — Section 100, 11
High Courts18 Nov 1996Dismissed
G. Kumarasamy Vs Union of India (UOI) and Others
Madras High Court · (1997) 2 CTC 120
Constitution of India, 1950 — Article 226
High Courts18 Nov 1996
M/s. United India Insurance Co. Ltd., Madras -1 Vs P.G. Elangovan and 2 others
Madras High Court · (1996) 11 MAD CK 0013
High Courts17 Nov 1996
Ammasi Vs Amaravathi and Shivashanmugam
Madras High Court · (1997) 1 LW(Cri) 307