High Courts22 Feb 1989
R. Subbureddy Vs The Union of India (UOI) and Another
Madras High Court · (1989) 1 MLJ 229
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 23 of 29
High Courts22 Feb 1989Dismissed
In Re: Palani, (accused)
Madras High Court · (1989) LW(Cri) 497
Criminal Procedure Code, 1973 (CrPC) — Section 173, 300, 302, 308, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 308
High Courts22 Feb 1989
K. Selvam Vs The Government of Tamil Nadu
Madras High Court · (1989) LW(Cri) 97
Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 201, 302
High Courts22 Feb 1989
Tamil Nadu State Housing Board Vs K. Sabanayagam and Govt. of Tamil Nadu
Madras High Court · (1989) 1 LLJ 485
Payment of Bonus Act, 1965 — Section 32, 36
High Courts21 Feb 1989Dismissed
Commissioner of Wealth-Tax Vs G. Ramaswamy and Others
Madras High Court · (1990) 78 CTR 16 : (1989) 78 CTR 16 : (1990) 185 ITR 285
Wealth Tax Act, 1957 — Section 20A, 27(3)
High Courts21 Feb 1989
Commissioner of Wealth Tax Vs G. Ramaswamy and Others
Madras High Court · (1990) 185 ITR 286
Wealth Tax Act, 1957 — Section 20A
High Courts21 Feb 1989Dismissed
The Commissioner, Coimbatore Municipal Corporation, Coimbatore Vs Sree Annapoorna, The Coimbatore District Stadium Committee and The State of Tamil Nadu
Madras High Court · (1989) 02 MAD CK 0001
Charitable Endowments Act, 1890 — Section 4(1), 5, 5(1), 6(1), 6(i)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts20 Feb 1989
Thulasi Vs Dhanalakshmi
Madras High Court · (1989) 1 LW 295 : (1989) 1 MLJ 238
High Courts20 Feb 1989
M. Ranka Vs State of Tamil Nadu and Others
Madras High Court · (1989) 02 MAD CK 0005
Constitution of India, 1950 — Article 225, 226
High Courts17 Feb 1989Dismissed
Natarajan Vs Shantha
Madras High Court · (1989) LW(Cri) 303
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2), 397(3), 482
High Courts17 Feb 1989
V. Rajamani Vs The Co-operative Sugars Ltd.
Madras High Court · (1989) 1 LW 203 : (1989) 1 MLJ 360
High Courts17 Feb 1989
The Assistant Collector of Customs, (Prosecution), Preventive Department Vs Nandikara Kumaran
Madras High Court · (1995) 1 LW(Cri) 403
High Courts16 Feb 1989Dismissed
Dr. Sudersan Vs State
Madras High Court · (1989) LW(Cri) 529
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 482Penal Code, 1860 (IPC) — Section 420
High Courts16 Feb 1989
C. Jose Ukkur Vs Union of India and others
Madras High Court · AIR 1990 Mad 248 : (1989) 1 LW 569
Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 429
High Courts15 Feb 1989
The Indian Bank Vs S. Krishnaswamy and Others
Madras High Court · (1989) 2 LW 105 : (1989) 2 MLJ 46
High Courts15 Feb 1989
The Indian Bank, Madras Vs S. Krishnaswamy and others
Madras High Court · AIR 1990 Mad 115
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 8 Rule 6Contract Act, 1872 — Section 133, 134, 136, 139, 140
High Courts14 Feb 1989
Commissioner of Income Tax Vs Chemicals and Plastics (India) Ltd.
Madras High Court · (1989) 45 TAXMAN 79
Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 256(1)
High Courts14 Feb 1989
C. Sussela Vs K. VenkataKrishna and Others
Madras High Court · (1989) 1 LW 283 : (1989) 1 MLJ 281
High Courts14 Feb 1989
Murugappa and Sons Vs Commissioner of Income Tax
Madras High Court · (1989) 178 ITR 410
Income Tax Act, 1961 — Section 67(2), 80, 80(3), 80A, 80A(1)
High Courts14 Feb 1989
Commissioner of Income Tax Vs Chemicals and Plastics (I) Ltd.
Madras High Court · (1989) 179 ITR 269
Income Tax Act, 1961 — Section 256(1), 37