High Courts13 Feb 1989Allowed
Jayaprakash Vs State
Madras High Court · (1989) LW(Cri) 298
Constitution of India, 1950 — Article 22, 226
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 24 of 29
High Courts13 Feb 1989
H.C. Lodha Vs Dr. C. Ranganathan and Others
Madras High Court · AIR 1989 Mad 225 : (1989) 1 LW 137
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4(4)
High Courts13 Feb 1989Dismissed
National Insurance Co. Ltd. Vs V.K. Sundaravalli and Others
Madras High Court · (1989) 02 MAD CK 0023
Motor Vehicles Act, 1939 — Section 95(2)Tamil Nadu Motor Vehicles Rules, 1940 — Rule 360, 363, 363(2), 368, 370
High Courts13 Feb 1989
Commissioner of Wealth Tax/Income Tax Vs M. Kulandaivelu Pillai (Decd.)
Madras High Court · (1989) 179 ITR 228 : (1989) 44 TAXMAN 420
Income Tax Act, 1961 — Section 271(1)Wealth Tax Act, 1957 — Section 18(1), 27(3)
High Courts13 Feb 1989
Audco India Ltd. Vs The Audco India Employees' Union and Others
Madras High Court · (1989) 2 LLJ 200
Industrial Disputes Act, 1947 — Section 10(1), 10(3), 12(1), 12(3), 2
High Courts10 Feb 1989
P. Krishnan Vs Lakshmi Ammal and Another
Madras High Court · (1989) 2 LW 76 : (1989) 1 MLJ 429
High Courts10 Feb 1989Allowed
R. Geetha Vs The State of Tamil Nadu
Madras High Court · (1989) LW(Cri) 368
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(iv)Constitution of India, 1950 — Article 22(5), 226
High Courts10 Feb 1989
Commissioner of Income Tax Vs Marshall Sons and Co. Mfg. Ltd.
Madras High Court · (1989) 76 CTR 6 : (1989) 180 ITR 66
Income Tax Act, 1961 — Section 32, 33, 41, 72(1), 80
High Courts10 Feb 1989
Suyambukkani Vs State of Tamil Nadu
Madras High Court · (1989) LW(Cri) 86
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 309
High Courts09 Feb 1989
Commissioner of Income Tax Vs K.M. Jagannathan
Madras High Court · (1989) 76 CTR 1 : (1989) 180 ITR 191
Income Tax Act, 1961 — Section 2(23), 22, 67(2)Partnership Act, 1932 — Section 4
High Courts09 Feb 1989
Telephone Subscribers' Association Vs Union of India
Madras High Court · (1989) 02 MAD CK 0004
Telegraph Act, 1885 — Section 7B
High Courts08 Feb 1989
Commissioner of Income Tax Vs V. Ramakrishna and Sons
Madras High Court · (1989) 02 MAD CK 0032
Income Tax Act, 1961 — Section 80A, 80J, 80M, 99(1)
High Courts08 Feb 1989
Commissioner of Income Tax Vs A.R.K. Perumal Chettiar
Madras High Court · (1989) 76 CTR 168 : (1989) 178 ITR 377 : (1989) 44 TAXMAN 362
Income Tax Act, 1961 — Section 139(2), 261(1), 271, 271(1), 274
High Courts08 Feb 1989Allowed
Thangammal Vs State of Tamil Nadu
Madras High Court · (1989) LW(Cri) 524
Constitution of India, 1950 — Article 22, 226
High Courts07 Feb 1989
R. Jesudasan Vs K. Selvaraj, Correspondent/Secretary and Others
Madras High Court · (1989) 2 MLJ 229
High Courts07 Feb 1989
S.K. Kondo Vs Deputy Secretary to Govt. of Tamil Nadu and Another
Madras High Court · (1990) CriLJ 946
Constitution of India, 1950 — Article 226
High Courts07 Feb 1989
R. Jesudasan Vs K. Selvaraj and Others
Madras High Court · (1989) 1 LLJ 470 : (1989) 2 LW 86
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33, 33A
High Courts03 Feb 1989
C. Mani-(A1) and 6 Others Vs Saleem
Madras High Court · (1989) LW(Cri) 187
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482Customs Act, 1962 — Section 155Penal Code, 1860 (IPC) — Section 323, 324, 342, 355, 448
High Courts03 Feb 1989
India Leather Corporation (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1989) 77 CTR 18 : (1989) 179 ITR 170
Finance Act, 1970 — Section 2(6)Income Tax Act, 1961 — Section 147, 256(1), 80E
High Courts03 Feb 1989
S. Krishnamurthi Vs District Revenue Officer, Cuddalore and another
Madras High Court · AIR 1990 Mad 19 : (1989) 1 LW 526
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6