COURT ARCHIVE

Madras High Court judgments, 1989

576 judgments · page 10 of 29

High Courts02 Sept 1989

M/s. Hiralal and Company, by partner Nanalal H. Mehta and another Vs B. Kesarichand Sethia

Madras High Court · (1989) 09 MAD CK 0003

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 30Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)

High Courts31 Aug 1989

The Management of Madras Fertilisers Ltd., Manali, Madras Vs The Presiding Officer, Additional Labour Court, Madras, Kuppuswami (Died) and M. Kannammal

Madras High Court · (1990) 1 LLJ 298

Industrial Disputes Act, 1947 — Section 11A

High Courts30 Aug 1989

The Church of South India Vs The Director of School Education, Madras-6, The Joint Director of School Education (Secretary), Madras-6, The District Education Officer, Kuzhuthurai, Kanyakumari District and The Inspector of Schools, Nagercoil, Kanyakumari

Madras High Court · (1989) 08 MAD CK 0001

Constitution of India, 1950 — Article 30(1)

High Courts29 Aug 1989

S. Amudha Vs Chairman, Neyveli Lignite Corporation

Madras High Court · (1991) 1 MLJ 137

High Courts29 Aug 1989

R. Sathya Moorthy and Others Vs Union of India and Others

Madras High Court · (1990) 81 CTR 207 : (1991) 189 ITR 491

Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 139, 139(9), 288, 288(1), 288(2)

High Courts29 Aug 1989

Ashok Kumar Kedia Vs Balaji Builders and Another

Madras High Court · AIR 1990 Mad 232 : (1989) 2 LW 366

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 26 Rule 15, 148Companies Act, 1956 — Section 457(1)

High Courts25 Aug 1989

Pichammal and Others Vs The General Manager Claim Settlement Branch, Integral Coach Factory and Others

Madras High Court · (1989) 2 MLJ 351

High Courts24 Aug 1989

S. Ramaiah Mudaliar Bros. and Others Vs Presiding Officer, Industrial Tribunal, Madras and Another

Madras High Court · (1989) 08 MAD CK 0017

Industrial Disputes Act, 1947 — Section 10(4), 11, 12(3), 18(3), 33C(2)

High Courts24 Aug 1989

Beama Manufacturers (P) Ltd. Vs Regional Director, ESI Corporation

Madras High Court · (1991) 2 LLJ 29

Employees State Insurance Act, 1948 — Section 85B

High Courts24 Aug 1989

In Re: K. Saroja

Madras High Court · (1989) 2 LW 318 : (1990) 1 MLJ 51

Limitation Act, 1963 — Article 137

High Courts22 Aug 1989

Kaliammal and Others Vs S.A.S. Alagappa Chettiar and Others

Madras High Court · (1989) 2 LW 250 : (1989) 2 MLJ 212

High Courts22 Aug 1989

Raguraman Vs A.S. Kumaresa Mudaliar and Another

Madras High Court · (1989) 2 MLJ 218

High Courts22 Aug 1989

L.D. Kanchan Vs Indian Overseas Bank and Others

Madras High Court · (1991) 1 LLJ 279

Constitution of India, 1950 — Article 226, 32(1), 32(2)Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

High Courts17 Aug 1989Dismissed

Arumugam Vs Meenakshi Ammal

Madras High Court · (1989) 08 MAD CK 0026

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(ii)

High Courts17 Aug 1989

SP. Dhanalakshmi Vs Assistant Director of Investigation

Madras High Court · (1992) 194 ITR 349

Income Tax Act, 1961 — Section 132, 132(3), 132(5), 32Wealth Tax Act, 1957 — Section 37A

High Courts16 Aug 1989

The Government of Tamil Nadu and Others Vs N.F.J. Ponnudurai

Madras High Court · (1990) 1 LW 502 : (1989) 2 MLJ 429

Constitution of India, 1950 — Article 14, 16

High Courts16 Aug 1989

Union of India (UOI) and Others Vs Bakul Cashew Company

Madras High Court · (1993) 42 ECC 65

Customs Act, 1962 — Section 25, 28

High Courts16 Aug 1989

R. Jayachandran Vs Soletti Lakshmana Chettiar Trust

Madras High Court · (1990) 1 LW 529 : (1989) 2 MLJ 452

Transfer of Property Act, 1882 — Section 106

High Courts14 Aug 1989Dismissed

State Bank of India Vs M/s. Bava Prime Tannery and others

Madras High Court · (1989) 08 MAD CK 0028

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 20 Rule 6A, Order 20 Rule 7, Order 41 Rule 1, Order 41 Rule 11Limitation Act, 1963 — Section 5

High Courts14 Aug 1989

J. Muthukrishnan and Another, etc. Vs The State

Madras High Court · (1990) CriLJ 2570

Antiquities and Art Treasures Act, 1972 — Section 25Constitution of India, 1950 — Article 14, 166, 21, 311Criminal Law (Amendment) Act, 1952 — Section 8(1), 8(3)