High Courts23 Jan 1989
D. Gopalan Vs B. Shanthi alias Vennira Adai Nirmala and Another
Madras High Court · (1990) 186 ITR 623
Criminal Procedure Code, 1973 (CrPC) — Section 301Income Tax Act, 1961 — Section 269SS, 276DD, 279, 279(2)
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 27 of 29
High Courts23 Jan 1989
Rangammal Krishnamachari (Estate of Late) Vs Central Board of Direct Taxes and Another
Madras High Court · (1989) 178 ITR 234
Estate Duty Act, 1953 — Section 2(15), 31
High Courts20 Jan 1989
T.R. Balaji Vs The Management of Indian Bank and Another
Madras High Court · (1989) 1 LLJ 421
Industrial Disputes Act, 1947 — Section 12(3)
High Courts20 Jan 1989Allowed
Jothi Bai and Kumar Vs State and Ambujammal
Madras High Court · (1989) LW(Cri) 308
Criminal Procedure Code, 1973 (CrPC) — Section 195, 39, 482Explosives Act, 1884 — Section 8Land Acquisition Act, 1894 — Section 10
High Courts20 Jan 1989
Geranco Aromatics Pvt. Ltd. Vs Commercial Tax Officer, Vadapalani Assessment Circle, Madras
Madras High Court · (1989) 74 STC 240
High Courts20 Jan 1989
V.R. Rajendran Vs Controller of Estate Duty
Madras High Court · (1989) 177 ITR 61
Estate Duty Act, 1953 — Section 21
High Courts20 Jan 1989
Commissioner of Wealth-Tax Vs V. Vatsala
Madras High Court · (1989) 76 CTR 130 : (1989) 177 ITR 120 : (1989) 43 TAXMAN 171
Wealth Tax Act, 1957 — Section 18(1)
High Courts20 Jan 1989
Commissioner of Income Tax Vs Bala I.M. Rao
Madras High Court · (1989) 76 CTR 203 : (1989) 177 ITR 114
Income Tax Act, 1961 — Section 256(1), 271(1), 271(1)(C)
High Courts19 Jan 1989
N. Bala Subramanian Vs Government of Tamil Nadu
Madras High Court · (1989) 1 LW 79 : (1989) 1 MLJ 219
High Courts19 Jan 1989
K.A. Sukumar Vs Union of India and Another
Madras High Court · (1989) 178 ITR 208
Income Tax Act, 1961 — Section 132(3)
High Courts19 Jan 1989
Chandmama Publications Vs Commissioner of Income Tax
Madras High Court · (1989) 76 CTR 97 : (1989) 176 ITR 321
Income Tax Act, 1961 — Section 256(1), 37, 40A(7)
High Courts18 Jan 1989Allowed
Kuppan Vs Superintendent of Central Prison, Madras
Madras High Court · (1989) LW(Cri) 142
Criminal Procedure Code, 1973 (CrPC) — Section 428, 482Penal Code, 1860 (IPC) — Section 323, 336, 341, 427, 506(2)
High Courts18 Jan 1989
N. Thirumalai Vs Binny Ltd.
Madras High Court · (1990) 2 LLJ 340
Industrial Disputes Act, 1947 — Section 2
High Courts17 Jan 1989
His Holiness Sri-la-Sri Shanmugha Desigha Gananasambanda Paramacharia Swamigal Adheenakarthar of Dharmapuram Adheenam Vs State of Tamil Nadu
Madras High Court · (1989) 2 LW 187 : (1989) 2 MLJ 466
Constitution of India, 1950 — Article 372
High Courts13 Jan 1989Allowed
Thoznilalar Transport Company Vs Valliammal and Others
Madras High Court · (1989) 2 ACC 242 : (1990) ACJ 201
High Courts13 Jan 1989Dismissed
National Insurance Co. Ltd. Vs V.K. Sundaravali and Others
Madras High Court · (1990) ACJ 821
High Courts13 Jan 1989
DOW Limited Vs The Collector of Central Exercise
Madras High Court · (1989) 2 MLJ 397
Central Excise Rules, 1944 — Rule 173C(1), 173C(2)(ii), 173F, 9(1)
High Courts13 Jan 1989
National Insurance Company Ltd. Vs V.K. Sundaravali and Others
Madras High Court · (1990) 1 ACC 141
Tamil Nadu Motor Vehicles Rules, 1940 — Rule 360
High Courts13 Jan 1989
A. Subramani Vs Mani and Others
Madras High Court · (1989) 2 ACC 253 : (1990) ACJ 37
High Courts13 Jan 1989Allowed
Dr. C. Arumugam, C.P. Jagannthan and A.H. Subramania Sharma Vs Parasamal, Lalith Kumar and State
Madras High Court · (1989) LW(Cri) 194
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 452, 452(1), 452(5)Penal Code, 1860 (IPC) — Section 380, 457(1)