High Courts03 Feb 1989
Indrani and other Vs S. Ramalingam and another
Madras High Court · (1989) 2 ACC 278 : (1989) ACJ 1007 : AIR 1990 Mad 192 : (1989) 1 LW 479
Motor Vehicles Act, 1939 — Section 95(1)
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 25 of 29
High Courts03 Feb 1989
Vijayalakshmi Vs State
Madras High Court · (1989) LW(Cri) 152
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 160
High Courts02 Feb 1989
Needle Industries (I.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1989) 76 CTR 217 : (1990) 183 ITR 393
Income Tax Act, 1961 — Section 147, 148, 149Wealth Tax Act, 1957 — Section 17(1)
High Courts02 Feb 1989Allowed
Thangavel and 24 Others Vs Guruvel
Madras High Court · (1989) LW(Cri) 369
Criminal Procedure Code, 1973 (CrPC) — Section 173, 256, 482Penal Code, 1860 (IPC) — Section 147, 341, 354Protection of Civil Rights Act, 1955 — Section 7(1)(d)
High Courts02 Feb 1989
S.N. Hamid Abdul Khader Vs Commissioner of Income Tax
Madras High Court · (1989) 178 ITR 323 : (1989) 46 TAXMAN 244
Income Tax Act, 1961 — Section 131, 271(1)
High Courts02 Feb 1989
The State Vs Arumugham
Madras High Court · (1990) CriLJ 1497
Prevention of Food Adulteration Act, 1954 — Section 13(2)Prevention of Food Adulteration Rules, 1955 — Rule 9, 9
High Courts02 Feb 1989
Bhupendrakumar R. Parikh and another Vs M.K. Lakshmi and others
Madras High Court · AIR 1990 Mad 46 : (1989) 2 LW 294
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Contract Act, 1872 — Section 16(3)Evidence Act, 1872 — Section 101, 104, 111
High Courts02 Feb 1989Allowed
Sait Mohamed and Palaniswami alias Patta Palaniswami Vs State
Madras High Court · (1989) LW(Cri) 175
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Madras Prohibition Act, 1937 — Section 11, 4(1)(a), 4(1)(g)
High Courts01 Feb 1989
Cheriyan Vs State of Tamil Nadu and Another
Madras High Court · (1989) 02 MAD CK 0022
Constitution of India, 1950 — Article 226Tamil Nadu Prohibition Act, 1937 — Section 2, 3(1)
High Courts31 Jan 1989Allowed
Smt. Thangam Vs The Commissioner and Secretary re Government of Tamil Nadu, Department of Prohibition and Excise, Fort St. George, Madras, The District Collector and District Magistrate, Kanyakumari District at Nagercoil and The Superintendent, Central Prison, Palayamkottai, Tirunelveli District
Madras High Court · (1989) LW(Cri) 173
Constitution of India, 1950 — Article 226Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2(a), 2(a)(i), 2(b), 3
High Courts31 Jan 1989
Mohamed Ismail Sheriff Vs Khairunnissa
Madras High Court · (1989) LW(Cri) 126
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts31 Jan 1989
P.P.M.S. Nagarathinam Vs Commissioner of Income Tax
Madras High Court · (1989) 178 ITR 304
Income Tax Act, 1961 — Section 147, 256(1), 264, 41(1)
High Courts31 Jan 1989
Estate of Kisandas Vs Controller of Estate Duty
Madras High Court · (1989) 178 ITR 259
High Courts31 Jan 1989
Commissioner of Income Tax Vs M.S.P. Nadar Sons
Madras High Court · (1989) 75 CTR 214 : (1989) 179 ITR 55
Income Tax Act, 1961 — Section 256(1), 45, 48, 49, 50
High Courts31 Jan 1989
Commissioner of Wealth-tax Vs A.R. Balakrishnan
Madras High Court · (1990) 181 ITR 56
Wealth Tax Act, 1957 — Section 2, 5(1)
High Courts31 Jan 1989
In Re: Arumugham
Madras High Court · (1990) CriLJ 1430
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 300, 302
High Courts31 Jan 1989
Commissioner of Income Tax Vs Prasad Productions P. Ltd.
Madras High Court · (1989) 179 ITR 147
Income Tax Act, 1961 — Section 119, 119(1), 119(2), 119(3), 256(1)
High Courts31 Jan 1989
Sugra Sulaiman Vs Commissioner of Income Tax
Madras High Court · (1989) 75 CTR 174 : (1990) 181 ITR 444 : (1989) 44 TAXMAN 1
Income Tax Act, 1961 — Section 147, 17(2), 256(1)
High Courts30 Jan 1989Dismissed
Indian Express (Madurai) Pvt. Ltd. and Others Vs The Collector of Customs
Madras High Court · (1990) 26 ECC 140
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 124, 28
High Courts30 Jan 1989Dismissed
Rathinam Vs Gopal and Another
Madras High Court · (1989) 01 MAD CK 0071