COURT ARCHIVE

Madras High Court judgments, 1989

576 judgments · page 21 of 29

High Courts09 Mar 1989

Deputy Director, Enforcement Directorate, Madras and another Vs Naina Maricair

Madras High Court · AIR 1990 Mad 22 : (1990) 26 ECC 299 : (1990) 46 ELT 16

Customs Act, 1962 — Section 110, 111, 118, 119, 120Foreign Exchange Regulation Act, 1973 — Section 33, 34, 36, 37, 40

High Courts09 Mar 1989

Ponnuchamy, Inspector of Police, Trichy Airport Vs Suyambanandam

Madras High Court · (1989) LW(Cri) 411

Criminal Procedure Code, 1973 (CrPC) — Section 174, 195, 223(d), 482Penal Code, 1860 (IPC) — Section 120B, 192, 194, 195, 211

High Courts08 Mar 1989

K.M. Iyyakannu Vs Thangammal

Madras High Court · (1989) 2 LW 217 : (1989) 1 MLJ 478

High Courts07 Mar 1989

A.C. Thirugnanamurthy Vs V. Jamuna Bai and another

Madras High Court · AIR 1990 Mad 242

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 151, 9

High Courts07 Mar 1989

Chinnammal Vs Nagarathinammal

Madras High Court · (1989) 2 LW 192 : (1989) 1 MLJ 261

High Courts06 Mar 1989

Regional Commissioner, E.P.F. Vs Kamaraj Textiles and Others

Madras High Court · (1991) 62 FLR 540 : (1991) 1 LLJ 521

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A, 7A

High Courts06 Mar 1989

B. Jegnathan Vs State of Tamil Nadu and another

Madras High Court · AIR 1990 Mad 69 : (1989) 1 LW 464

Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 226

High Courts06 Mar 1989

Tamil Nadu Panchayat Development Officers Association, Madras Vs Secretary to Govt. of Tamil Nadu, Rural Development and Local Administration Dept., Madras and Others

Madras High Court · AIR 1989 Mad 224 : (1989) 1 LW 239

Constitution of India, 1950 — Article 225, 226

High Courts06 Mar 1989Dismissed

The Regional Commissioner, Employees Provident Funds, Tamil Nadu and Pondicherry States, Royapettah High Road, Madras-14 Vs M/s. Kamaraj Textiles and others

Madras High Court · (1989) 03 MAD CK 0003

High Courts04 Mar 1989

Madras Citizens Progressive Council Vs Chairman, Central Board of Direct Taxes and Others

Madras High Court · (1991) 189 ITR 416

Income Tax Act, 1961 — Section 276C(1), 277, 278

High Courts04 Mar 1989

D. Palanichamy Pillai Vs Agricultural Income Tax Officer and Another

Madras High Court · (1990) 181 ITR 41

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 65, 65(1)

High Courts03 Mar 1989

G. Chandrasekhar Vs Chairman, Madras Port Trust

Madras High Court · (1990) 2 LLJ 5

Madras Port Trust Employees (Classification, Control and Appeal) Regulations, 1988 — Regulation 7(8)Major Port Trusts Act, 1963 — Section 124(1), 132, 24, 24(1), 25(1)Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

High Courts03 Mar 1989

R. Sathyamurthy and Another Vs R. Rukmani and Others

Madras High Court · (1989) 03 MAD CK 0005

Trusts Act, 1882 — Section 17, 34, 36

High Courts02 Mar 1989

R. Radha Vs N.R. Saraswathi

Madras High Court · (1989) 1 LW 353 : (1989) 1 MLJ 291

High Courts02 Mar 1989

The Tamil Nadu State Housing Board Vs Sangama Nadar and Others

Madras High Court · (1989) 2 MLJ 345

High Courts02 Mar 1989

Fleming India Vs Ambalal Sarabhai Enterprises

Madras High Court · (1990) 1 LW 489 : (1990) 2 MLJ 249

Contract Act, 1872 — Section 23Drugs and Cosmetics Act, 1940 — Section 17B(a)Trade and Merchandise Marks Act, 1958 — Section 46

High Courts02 Mar 1989

T. Rajaram Vs V. Narayanaswamy, The Corporation of Madras, The State of Tamil Nadu and K. Venkataraman The State of Tamil Nadu Vs V. Narayanaswamy, The Corporation of Madras, T. Rajaram and K. Venkataraman

Madras High Court · (1989) 03 MAD CK 0063

Madras City Municipal Corporation Act, 1939 — Section 44A(8)

High Courts02 Mar 1989Allowed

R. Shantilal and 7 Others Vs A. Parasmal Jain

Madras High Court · (1989) LW(Cri) 270

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(3), 195, 195(1)(b), 468Penal Code, 1860 (IPC) — Section 211, 34, 342, 406, 412

High Courts02 Mar 1989

K.V. Ramamurthi and Others Vs The Food Inspector, Thiruvannamalai Municipality

Madras High Court · (1990) CriLJ 1426

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 14Prevention of Food Adulteration Rules, 1955 — Rule 12

High Courts02 Mar 1989

The Tamil Nadu State Housing Board Vs Sangama Nadar and others

Madras High Court · AIR 1991 Mad 20

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 21, 115, 151Land Acquisition Act, 1894 — Section 10, 11, 17, 18, 19(2)