COURT ARCHIVE

Madras High Court judgments, 1989

576 judgments · page 11 of 29

High Courts14 Aug 1989Dismissed

M. Jamaluddin Vs The Deputy Director, Enforcement Directorate

Madras High Court · (1990) 26 ECC 145

Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 30, 33, 34, 35, 36Passports Act, 1967 — Section 10

High Courts11 Aug 1989

Ranganayakiammal (died) and Another Vs R. Srinivasaraghavan and Another

Madras High Court · (1989) 2 MLJ 279

High Courts11 Aug 1989

Ranganayakiammal (died) and another Vs R. Srinivasaraghavan and another

Madras High Court · AIR 1990 Mad 379

Hindu Succession Act, 1956 — Section 14(1)

High Courts11 Aug 1989

N.A. Abdul Subhan Vs G. Alima Bivi and Others

Madras High Court · (1990) 1 MLJ 140

Madras City Tenants Protection Act, 1922 — Section 9

High Courts09 Aug 1989

Asst. G.M., Central Bank of India Vs Presiding Officer, Industrial Tribunal and Another

Madras High Court · (1991) 1 LLJ 285

Industrial Disputes Act, 1947 — Section 10

High Courts08 Aug 1989Dismissed

C.B. Chandrasekhar

Madras High Court · (1990) 1 DMC 410 : (1989) 2 LW 357

Guardians and Wards Act, 1890 — Section 4(2)Hindu Minority and Guardianship Act, 1956 — Section 4Succession Act, 1925 — Section 236

High Courts08 Aug 1989Dismissed

In Re: C.B. Chandrasekhar

Madras High Court · (1991) 1 DMC 126

Guardians and Wards Act, 1890 — Section 4(2)Hindu Minority and Guardianship Act, 1956 — Section 4, 6Succession Act, 1925 — Section 236

High Courts08 Aug 1989

Mohammed Yaseen Vs The Joint Secretary, Ministry of Finance New Delhi and Another

Madras High Court · (1990) CriLJ 2623

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)

High Courts08 Aug 1989

Sri Laxmi Ganapathy Rice Mills Vs C. Radhakrishnan and M.C. Satyavathi

Madras High Court · (1989) 08 MAD CK 0003

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(2)Partnership Act, 1932 — Section 25

High Courts07 Aug 1989

Jai Ranga Mills Vs Government of Tamil Nadu and Others

Madras High Court · (1990) 1 LW 92 : (1989) 2 MLJ 427

High Courts03 Aug 1989

Visalakshi Ammal Vs Dhanalakshmi Ammal and Others

Madras High Court · (1989) 08 MAD CK 0027

High Courts03 Aug 1989

The State of Tamil Nadu and Another Vs Bank of Madura Limited

Madras High Court · (1990) 2 LW 51 : (1989) 2 MLJ 126

Constitution of India, 1950 — Article 226

High Courts02 Aug 1989

P.K. Chinnasamy Vs The Superintending Engineer, Execution Circle, TWAD Board (now redesignated as Superintending Engineer, TWAD Board and Another

Madras High Court · (1989) 2 MLJ 415

Arbitration Act, 1940 — Section 17, 30

High Courts02 Aug 1989

P.K. Chinnasamy Vs Superintending Engineers, Execution Circle, Madurai and another

Madras High Court · AIR 1990 Mad 347

Arbitration Act, 1940 — Section 15, 16, 17, 30

High Courts31 Jul 1989

Kasturi Radha Krishnan Vs The Hon'ble President of India, Govt. of India, New Delhi and another

Madras High Court · AIR 1990 Mad 216

Constitution of India, 1950 — Article 154, 155, 156, 157, 158

High Courts28 Jul 1989

Ramanathan Vs Station House Officer Peralam Crime Branch

Madras High Court · (1990) 1 MLJ 321

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239Penal Code, 1860 (IPC) — Section 411

High Courts27 Jul 1989

The Correspondent, The Americal Advent Mission School Vs J. Jeevanandam (since died) and Others

Madras High Court · (1989) 2 LW 245 : (1989) 2 MLJ 207

High Courts26 Jul 1989

Nandan Brothers and Others Vs Kamaladevi Chandak and Others

Madras High Court · (1989) 2 LW 25 : (1989) 2 MLJ 469

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)

High Courts26 Jul 1989

M/s. Ram Bahadur Thakur (P) Ltd. Vs A. Velliangiri and 3 others A. Velliangiri Vs Travancore Tea Estate Company Ltd. and 3 others

Madras High Court · (1989) 07 MAD CK 0028

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 10, 47Specific Relief Act, 1963 — Section 22, 22(2), 28, 28(3), 28(4)Transfer of Property Act, 1882 — Section 52, 55

High Courts25 Jul 1989

T. Sakthivel Vs The Superintendent of Police

Madras High Court · (1989) 2 MLJ 124