High Courts30 Jan 1989
Arunachala Nadar Vs Kalavathi Palanichami and Others
Madras High Court · (1989) 1 LW 84 : (1989) 1 MLJ 241
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 26 of 29
High Courts30 Jan 1989
British Physical Laboratories India Ltd. Vs Deputy Commercial Tax Officer (Main), Egmore, Assessment Circle, Madras
Madras High Court · (1989) 01 MAD CK 0059
Constitution of India, 1950 — Article 226
High Courts30 Jan 1989
State of Tamil Nadu Vs B.P.L. India Ltd.
Madras High Court · (1989) 01 MAD CK 0017
High Courts30 Jan 1989Dismissed
Union of India (UOI) and Others Vs Maddi Venkataratnam and Company Private Ltd. and Indian Leaf Tobacco Development Company Ltd.
Madras High Court · (1993) 42 ECC 202
Customs Act, 1962 — Section 130, 20, 25
High Courts30 Jan 1989
E. Mohanlal Vs S.M. Thirumalai Chettiar
Madras High Court · (1989) 1 LW 334 : (1989) 2 MLJ 133
High Courts27 Jan 1989Allowed
Jayaraman and Others Vs State by Mallur Police
Madras High Court · (1989) LW(Cri) 233
Penal Code, 1860 (IPC) — Section 379
High Courts25 Jan 1989Allowed
N. Murali Kumar Alias Vettaikaran Muralikumar Vs State
Madras High Court · (1989) LW(Cri) 125
Wild Life (Protection) Act, 1972 — Section 49, 51, 52
High Courts24 Jan 1989Allowed
Vijayakumar Chopra Vs State-by S.I. of Police D-4, Zambazar Police Station
Madras High Court · (1989) LW(Cri) 160
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 161(3), 173, 209Madras City Police Act, 1888 — Section 75
High Courts24 Jan 1989
B. Rajappa Vs The Additional Controller of Examinations, University of Madras and Another
Madras High Court · (1990) 1 MLJ 330
High Courts24 Jan 1989Dismissed
B. Rajappa Vs The Addl. Controller of Examination, University of Madras and Another
Madras High Court · AIR 1989 Mad 242
Constitution of India, 1950 — Article 226
High Courts24 Jan 1989
Additional Collector of Central Excise Vs Kathivesan Pillai
Madras High Court · (1989) 42 ELT 212
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 5(2)Gold (Control) Act, 1968 — Section 2, 52
High Courts24 Jan 1989
Commissioner of Income Tax Vs C.J. Sheth
Madras High Court · (1989) 76 CTR 132 : (1989) 179 ITR 30
Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 143, 144, 147, 148, 2(8)
High Courts24 Jan 1989
Commissioner of Income Tax Vs Simson and Mc Conechy Limited
Madras High Court · (1989) 75 CTR 164 : (1989) 177 ITR 526
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 142, 142(1)
High Courts24 Jan 1989
Commissioner of Income Tax Vs T.K. Manicka Gounder
Madras High Court · (1989) 76 CTR 208 : (1989) 178 ITR 274
Income Tax Act, 1961 — Section 143, 144, 147, 264, 27(1)
High Courts24 Jan 1989
L. Gouthamchand and Another Vs Commissioner of Income Tax
Madras High Court · (1989) 75 CTR 156 : (1989) 176 ITR 442
Trusts Act, 1882 — Section 83
High Courts24 Jan 1989
M.C. Muthanna Vs Commissioner of Income Tax
Madras High Court · (1989) 177 ITR 501
Income Tax Act, 1961 — Section 15, 16, 161, 17, 17(1)Income Tax Rules, 1962 — Rule 2, 6
High Courts24 Jan 1989
Additional Collector of Central Excise Vs Kathiresan Pillai
Madras High Court · AIR 1990 Mad 11 : (1989) 42 ELT 189
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 5(2)Gold (Control) Act, 1968 — Section 2, 52
High Courts23 Jan 1989
T. Chandrasekaran Vs The Committee of Management of Pachaiyappa's Trust and Others
Madras High Court · (1989) 1 LLJ 294
Pachaiyappas Trust (Taking over of Management) Act, 1981 — Section 19, 28Reserve Bank of India Act, 1934 — Section 7(2)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(2), 15(4)
High Courts23 Jan 1989
N. Sampathu Vs The Chief Educational Officer, Vellore and Others
Madras High Court · (1989) 1 LLJ 382 : (1989) 2 LW 120
Tamil Nadu Education Rules, 1892 — Rule 15, 15(2)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19
High Courts23 Jan 1989
Paramasivam Vs The State
Madras High Court · (1990) CriLJ 1491
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302