High Courts17 Mar 1989
Inspecting Asst. Commissioner Income Tax Office, Madurai Range Vs R. Vasu
Madras High Court · (1990) 49 TAXMAN 307
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8B, 9
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 20 of 29
High Courts16 Mar 1989
S. Muthiah Pillai Vs Foreign Exchange Regulation Appellate Board and Another
Madras High Court · (1989) 2 MLJ 41
High Courts16 Mar 1989
Far Wood Industries Vs The State of Tamil Nadu and Others
Madras High Court · (1989) 2 MLJ 389
Constitution of India, 1950 — Article 14, 226
High Courts16 Mar 1989
G. Ramanathan Vs Revathy
Madras High Court · (1989) 03 MAD CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482
High Courts15 Mar 1989
Sugesan Finance Investment Vs M/s. Mulji Meiha and Sons and 3 others M/s. Mulji Meiha and Sons and 4 Others Vs Sugesan Finance Investment and Anothers
Madras High Court · (1989) LW(Cri) 287 : (1989) LW(Cri) 274
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b), 340Partnership Act, 1932 — Section 69(2)
High Courts15 Mar 1989
Sugesan Finance Investment Vs M/s. Mulji Metha and Sons and 3 Others M/s. Mulji Metha and Sons and 4 Others Vs Sugesan Finance Investment and Another
Madras High Court · (1989) LW(Cri) 287 : (1989) LW(Cri) 274
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b), 340Penal Code, 1860 (IPC) — Section 191, 193, 193, 194, 195
High Courts14 Mar 1989
S.S.A.S. Baluchamy Chettiar Vs A.J.P. Ibrahim
Madras High Court · (1989) 2 MLJ 411
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts14 Mar 1989
A. Aishath Najiya Vs Messrs. Lalchand Kewalram and Others
Madras High Court · (1989) 03 MAD CK 0074
Partnership Act, 1932 — Section 4Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i), 10(3)(a)(iii), 10(a)(iii), 25
High Courts14 Mar 1989
Controller of Estate Duty Vs Sileshkumar R. Mehta
Madras High Court · (1990) 181 ITR 10
Excise Duty Act, 1953 — Section 44, 44(1), 46, 46(1)
High Courts14 Mar 1989
Tamil Nadu Small Industries Corporation Limited Vs State of Tamil Nadu
Madras High Court · (1989) 74 STC 303
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 14, 15, 18, 23
High Courts14 Mar 1989
R. Annalakshmi Vs The Sub Inspector of Police, Pazhavur Police Station and Durai Pandian
Madras High Court · (1989) LW(Cri) 170
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 159, 160
High Courts13 Mar 1989
Yakub Rowther Vs Poongavanammal and others
Madras High Court · (1990) 2 MLJ 400
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3, Order 21 Rule 58, 11
High Courts13 Mar 1989
S. Thangiah Vs Thangamani Alex and Vidya (Minors represented by their mother Vasuki)
Madras High Court · (1989) LW(Cri) 229
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112
High Courts13 Mar 1989
Yakub Rowther Vs Poongavanammal and Others
Madras High Court · (1990) 2 MLJ 400
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 11
High Courts13 Mar 1989
A. Karunambigai Vs V. Kanagasabapathy
Madras High Court · (1990) 1 LW 585 : (1989) 2 MLJ 420
Hindu Marriage Act, 1955 — Section 13(1)(a)
High Courts13 Mar 1989Allowed
O.M. Kannappan Vs Basheer Ahamed
Madras High Court · (1989) LW(Cri) 267
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1)(a), 190(1)(b), 200, 204Penal Code, 1860 (IPC) — Section 418, 468, 477A
High Courts10 Mar 1989
P.C. Thanikavelu Vs The Special Deputy Collector for Land Acquisition, Madras and Another
Madras High Court · AIR 1989 Mad 222 : (1989) 1 LW 232
Land Acquisition Act, 1894 — Section 3, 4, 55, 5ALand Acquisition Manual — Rule 1
High Courts10 Mar 1989
Union of India and Others Vs Asia Tobacco Co. Ltd.
Madras High Court · (1989) 03 MAD CK 0043
Central Excise Rules, 1944 — Rule 8
High Courts09 Mar 1989Dismissed
P.S. Subramaniam Vs The Presiding Officer, Family Court, Small Cause Court Bldgs, Madras-1 and V. Sivakami
Madras High Court · (1989) 03 MAD CK 0075
Constitution of India, 1950 — Article 226Family Courts Act, 1984 — Section 13, 19, 20, 3, 7Hindu Marriage Act, 1955 — Section 9
High Courts09 Mar 1989
C. Pitchhai alias Kathan Vs Gokila Devi Ammal and Others
Madras High Court · (1990) 1 LW 66 : (1989) 2 MLJ 526
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)(a)