High Courts31 Dec 1989
Ennore Steel Enterprises Limited Vs Union of India
Madras High Court · (1990) 26 ECC 123 : (1990) 47 ELT 363
Central Excise Rules, 1944 — Rule 56, 57, 57A, 57GCentral Excises and Salt Act, 1944 — Section 11A
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 1 of 29
High Courts22 Dec 1989
V. Ramakrishnan Vs K. Raju
Madras High Court · (1990) 1 LW 141 : (1990) 1 MLJ 64
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts22 Dec 1989
M. Sampath Vs State of Tamil Nadu
Madras High Court · (1989) 12 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 15 Rule 2, Order 19 Rule 3, Order 6 Rule 3, 141Constitution of India, 1950 — Article 225, 226Criminal Procedure Code, 1973 (CrPC) — Section 295, 297(2)
High Courts22 Dec 1989
A.S. Mohamed Yosuff Vs A.K. Anwar Basha
Madras High Court · (1990) 1 LW 111 : (1990) 1 MLJ 111
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8
High Courts22 Dec 1989
Syndicate Bank Vs Swadesamitran Limited
Madras High Court · (1992) 73 CompCas 322
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2, Order 34 Rule 4, 34(1)
High Courts22 Dec 1989
M.H. Sheik Dastagiri Vs K.K. 98 Mettur Dam Fisherman Co-operative Marketing Society Limited
Madras High Court · (1990) 1 MLJ 97
High Courts22 Dec 1989
Syndicate Bank Vs Swadesamitran Ltd.
Madras High Court · (1990) 1 LW 19 : (1990) 1 MLJ 19
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34(1)
High Courts21 Dec 1989
Veerayi Ammal Vs Masilamani, by next friend and Mother Saroja and Others
Madras High Court · (1990) 1 LW 172 : (1990) 1 MLJ 173
Registration Act, 1908 — Section 60(2)
High Courts21 Dec 1989
Government of Tamil Nadu and Others Vs K. Chidambaram
Madras High Court · (1990) 1 LW 250 : (1990) 1 MLJ 95
Constitution of India, 1950 — Article 311(2)
High Courts21 Dec 1989
V.S. Krishnan Vs V.S. Narayan
Madras High Court · (1989) 12 MAD CK 0015
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Dec 1989
J.K. Iron and Steel Manufacturing Company Vs D.C.T.O. (Addl.), Harbour II, Assessment Circle, Madras and Another
Madras High Court · (1989) 12 MAD CK 0013
Tamil Nadu General Sales Tax Act, 1959 — Section 31(5)
High Courts21 Dec 1989
M.S.E. Elumalai and others Vs The Assistant Director of Handlooms and Textiles, Salem, The Director of Handlooms and Textiles, Madras and T. Sivaprakasam, Special Officer, S.A. 133, Velmurugan Silk Weavers Co-operative Society Ltd.
Madras High Court · (1989) 12 MAD CK 0004
Tamil Nadu Co-operative Societies Act, 1983 — Section 89(1)
High Courts21 Dec 1989
Prem Anand Vs The Commissioner, Hindu Religious and Charitable Endowments, Madras and The Deputy Commissioner, H.R. and C.E., Madras
Madras High Court · (1989) 12 MAD CK 0003
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 54
High Courts19 Dec 1989
R. Ramaswamy Vs Seethammal
Madras High Court · (1990) 2 LW 15 : (1990) 1 MLJ 428
Evidence Act, 1872 — Section 73Specific Relief Act, 1963 — Section 20(4)
High Courts19 Dec 1989
P.M.S. Sayed Abdul Rahiman Vs Sainullabudeen and another
Madras High Court · (1989) 12 MAD CK 0050
High Courts19 Dec 1989
K.S. Ramarathinam Vs The Management of Sri Venkateswara Fabricators (P) Ltd. and Another
Madras High Court · (1989) 2 MLJ 503
Industrial Disputes Act, 1947 — Section 25F(a)
High Courts19 Dec 1989
R. Shanmugam Pillai and Co. Vs State of Tamil Nadu
Madras High Court · (1989) 12 MAD CK 0026
Central Sales Tax Act, 1956 — Section 14, 15
High Courts19 Dec 1989
P. Suresh Vs Union of India and others
Madras High Court · AIR 1991 Mad 8
Constitution of India, 1950 — Article 226
High Courts19 Dec 1989
S.D. Ashok kumar Vs The State
Madras High Court · (1991) CriLJ 1963
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 161, 397, 482Penal Code, 1860 (IPC) — Section 420
High Courts19 Dec 1989
N. Sankaran Vs S. Revathi
Madras High Court · (1990) 1 MLJ 398
Hindu Marriage Act, 1955 — Section 13B