High Courts24 Jan 1997
K. Samikkannu Vs The Union of India (UOI) and Others
Madras High Court · (1997) 1 ACC 448
COURT ARCHIVE
Madras High Court judgments, 1997
1,665 judgments · page 80 of 84
High Courts24 Jan 1997Allowed
Krishna Raj Vs Rajasekar and Another
Madras High Court · (1997) 2 CTC 92 : (1997) 1 MLJ 645
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Guardians and Wards Act, 1890 — Section 25
High Courts24 Jan 1997
Sagayadurai and others Vs J.D. Electronics
Madras High Court · (1997) 1 ALT(Cri) 753 : (1999) 95 CompCas 337 : (1997) 2 CTC 478 : (1997) 1 LW(Cri) 297
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts24 Jan 1997
K. Samikkanu Vs Union of India and Another
Madras High Court · (1999) ACJ 1068 : AIR 1997 Mad 229 : (1997) 1 CTC 275 : (1997) 1 LW 439
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts24 Jan 1997
State by Inspector of Factory, Ist Circle, Madurai Vs Kandasamy
Madras High Court · (1997) CriLJ 3090
Criminal Procedure Code, 1973 (CrPC) — Section 313Factories Act, 1948 — Section 101, 45, 46, 47, 48
High Courts24 Jan 1997Dismissed
Yadhavan and Another Vs Md. Dayanudin and Others
Madras High Court · (1997) 1 CTC 407 : (1997) 1 LW 442 : (1997) 2 MLJ 351
Specific Relief Act, 1963 — Section 41(1)
High Courts24 Jan 1997Dismissed
T.R. Rajagopalan Vs Usha Rajagopalan
Madras High Court · (1998) 1 DMC 558 : (1997) 2 LW 888 : (1998) 1 MLJ 181
Hindu Marriage Act, 1955 — Section 13(1)
High Courts24 Jan 1997
Mrs. Padmini Jayasundar Vs N.S. Chandrasekaran
Madras High Court · (1997) 1 LW 535 : (1997) 1 MLJ 496
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47Evidence Act, 1872 — Section 58
High Courts24 Jan 1997
V. Bhaskaran Vs The Enforcement Officer, Enforcement Directorate, Shastri Bhavan, Madras 6
Madras High Court · (1997) 1 LW(Cri) 299
High Courts23 Jan 1997
Collector of Central Excise, Coimbatore Vs Somasundarama Mills
Madras High Court · (1997) 92 ELT 61
High Courts22 Jan 1997Allowed
Geetha Shenova Vs The State of Tamil Nadu and Others
Madras High Court · (1997) 3 CTC 761 : (1997) 1 LW 757
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 21(1), 3
High Courts22 Jan 1997
State of Tamil Nadu Vs Subramania Chettiar
Madras High Court · (1997) 01 MAD CK 0104
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts22 Jan 1997Allowed
Bank of Madurai Ltd. Vs M. Sundara Mahalingam
Madras High Court · (1997) 1 CTC 326 : (1997) 1 LW 353
Limitation Act, 1963 — Section 5
High Courts22 Jan 1997
Muniappan and another Vs State By Inspector of Police
Madras High Court · (1997) CriLJ 2336 : (1997) 1 LW(Cri) 293
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 34, 449
High Courts22 Jan 1997
Muniappan and others Vs State of Tamil Nadu and others
Madras High Court · (1997) CriLJ 3286
Constitution of India, 1950 — Article 155, 163(1), 164(2), 172, 174
High Courts21 Jan 1997
Commissioner of Income Tax Vs R. Srinivasan
Madras High Court · (1997) 139 CTR 148 : (1997) 228 ITR 214 : (1998) 97 TAXMAN 389
Income Tax Act, 1961 — Section 139(1), 161, 162, 271(1)
High Courts21 Jan 1997Allowed
N.V. Subramanian Vs Additional Collector and Another
Madras High Court · AIR 1998 Mad 28
High Courts21 Jan 1997
Commissioner of Income Tax Vs V. Gopal
Madras High Court · (1997) 225 ITR 63
Income Tax Act, 1961 — Section 132, 143(3), 147(1), 148, 271(1)
High Courts21 Jan 1997
M.P. Mariappa Nadar and others etc. Vs State of Tamil Nadu and others, etc.
Madras High Court · AIR 1997 Mad 406
Madras Prohibition Act, 1937 — Section 17Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 13, 3(1)