High Courts02 Mar 1989Allowed
Subbarayan Vs State
Madras High Court · (1989) LW(Cri) 137
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 320, 323, 324, 326
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 22 of 29
High Courts01 Mar 1989
V. Govindarajulu Vs T. Govindarajulu
Madras High Court · (1989) 1 LW 540 : (1989) 1 MLJ 482
High Courts01 Mar 1989
Engg. Exports Promotion Council Vs Asian Wire Ropes Ltd.
Madras High Court · (1992) 40 ECC 106 : (1990) 47 ELT 336
Constitution of India, 1950 — Article 12, 226(8)
High Courts28 Feb 1989
Commissioner of Income Tax Vs Devi Films Pvt. Ltd.
Madras High Court · (1990) 182 ITR 200
Income Tax Act, 1961 — Section 36(2)
High Courts28 Feb 1989
P. Subramani Vs State of Karnataka and Others
Madras High Court · (1990) CriLJ 1106
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 3(1)Constitution of India, 1950 — Article 22(5), 226
High Courts27 Feb 1989
P. Kathavan Servai and Others Vs Rahima Beevi and Others
Madras High Court · (1989) 1 MLJ 278
High Courts27 Feb 1989Dismissed
Commissioner of Income Tax Vs Pandian Roadways Corpn. Ltd.
Madras High Court · (1991) 57 TAXMAN 191
Income Tax Act, 1961 — Section 256(2)
High Courts27 Feb 1989
Commissioner of Income Tax Vs Pandian Roadways Corporation Ltd.
Madras High Court · (1991) 187 ITR 121
Income Tax Act, 1961 — Section 256(2)
High Courts25 Feb 1989Dismissed
Nalamaharaja Vs State by S.I. of Police Vedaranyam
Madras High Court · (1989) LW(Cri) 213
Criminal Procedure Code, 1973 (CrPC) — Section 154, 2(o), 482Penal Code, 1860 (IPC) — Section 506II
High Courts24 Feb 1989Dismissed
Bhanumathy Vs M. Venkatesan and Others
Madras High Court · AIR 1989 Mad 239 : (1989) 1 LW 175
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, 151
High Courts24 Feb 1989
In Re: Mr. Patrik Martin, Mrs. Ragina Martin represented by Power Agent Sr. Therasa Thomas
Madras High Court · (1989) 1 LW 246 : (1989) 1 MLJ 27
High Courts24 Feb 1989
Muthuswamy and Another Vs S.A.R. Annamalai and Others
Madras High Court · (1989) 2 LW 49 : (1989) 2 MLJ 480
Motor Vehicles Act, 1988 — Section 110A
High Courts24 Feb 1989Dismissed
In the matter of Patrick Martin and Another
Madras High Court · AIR 1989 Mad 231
Civil Procedure Code, 1908 (CPC) — Section 15, 2(4)Constitution of India, 1950 — Article 372Family Courts Act, 1984 — Section 2, 20, 7, 8
High Courts24 Feb 1989
Muthusamy and another Vs S.A.R. Annamalai and others
Madras High Court · (1990) ACJ 974 : AIR 1990 Mad 201 : (1989) 2 LW 49
Motor Vehicles Act, 1939 — Section 110B
High Courts23 Feb 1989
Dharman and another Vs N.C. Srinivasan and others
Madras High Court · (1990) 1 ACC 507 : (1990) ACJ 27 : AIR 1990 Mad 14 : (1989) 1 LW 315
Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1939 — Section 103, 95(4), 96
High Courts23 Feb 1989
Dharman and Another Vs N.C. Srinivasan and Others
Madras High Court · (1989) 1 LW 315 : (1989) 1 MLJ 297
High Courts23 Feb 1989Allowed
C.K. Raghunath and 4 Others Vs S. Ganapathi
Madras High Court · (1989) LW(Cri) 423
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 203, 204
High Courts23 Feb 1989Allowed
Ramakrishnan andMuthusamy Vs State by D.S.P. Vigilance and Anticorruption, Kancheepuram
Madras High Court · (1989) 02 MAD CK 0047
Constitution of India, 1950 — Article 21Prevention of Corruption Act, 1988 — Section 5(2)
High Courts23 Feb 1989
Sudarshan Trading Co. Ltd. Vs Appropriate Authority and Another
Madras High Court · (1989) 76 CTR 96 : (1989) 178 ITR 423 : (1989) 1 LW 517 : (1989) 46 TAXMAN 159
Income Tax Act, 1961 — Section 269UD(1), 269UE, 269UF, 269UG(1)
High Courts23 Feb 1989
K. Ekambara Iyer Vs The Deputy Commissioner (Judicial Hindu Religious and Charitable Endowments ( Administration ) Department, Madras-34 and The Commissioner, Hindu Religious and Charitable Endowments (Administration) Department, Madras-34
Madras High Court · (1989) 02 MAD CK 0003
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63(b)