High Courts13 Jan 1989
National Insurance Co. Ltd. Vs V.K.Sundaravalli and others
Madras High Court · (1990) ACJ 821
Motor Vehicles Act, 1939 — Section 95(2)Tamil Nadu Motor Vehicles Rules, 1940 — Rule 360, 363, 368, 370
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 28 of 29
High Courts13 Jan 1989
Mysore Dasaprakash Vs Commissioner of Income Tax
Madras High Court · (1989) 75 CTR 120 : (1989) 177 ITR 38 : (1989) 43 TAXMAN 144
Income Tax Act, 1961 — Section 256(1), 32(1), 43(1)
High Courts12 Jan 1989Dismissed
Gnanasundaram and Another Vs Murugesa Naicker
Madras High Court · AIR 1989 Mad 343
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 97, 146, 47
High Courts12 Jan 1989
V. Muthuswamy and Others Vs The Chairman, Tamil Nadu Slum Clearance Board
Madras High Court · (1989) 2 LW 122 : (1989) 1 MLJ 224
High Courts12 Jan 1989
K.M.A. Haja Kudhbudin Vs Thirumathy Moorshda Bhanu and son (not named) representing by the first Respondent
Madras High Court · (1989) LW(Cri) 211
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(2), 61
High Courts12 Jan 1989
P.V. Gajapathi Raju Vs Commissioner of Income Tax
Madras High Court · (1989) 75 CTR 139 : (1989) 176 ITR 238
Income Tax Act, 1961 — Section 28
High Courts11 Jan 1989
N. Arivudai Nambi Vs State of Tamil Nadu and Others
Madras High Court · (1989) 2 LW 236 : (1989) 2 MLJ 524
High Courts11 Jan 1989
N. Arivudai Nambi Vs State of Tamil Nadu and others
Madras High Court · AIR 1990 Mad 240 : (1989) 2 LW 236
High Courts10 Jan 1989Dismissed
Karuppasamy and Chinnagurusamy Vs State
Madras High Court · (1989) LW(Cri) 100
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts09 Jan 1989
M/s. V.K.R.K. Govindaraja Mudaliar and Co. Vs A.K. Mohanasundaram and others
Madras High Court · AIR 1990 Mad 206
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 14(1)
High Courts09 Jan 1989
Commissioner of Income Tax Vs Madras Polo and Riders Club
Madras High Court · (1989) 75 CTR 132 : (1989) 176 ITR 133 : (1989) 43 TAXMAN 123
Income Tax Act, 1961 — Section 10(23), 139(1), 2(9), 256(1), 3
High Courts09 Jan 1989
Commissioner of Income Tax Vs K.R. Chinnikrishna Chetty
Madras High Court · (1989) 75 CTR 122 : (1989) 177 ITR 145
Income Tax Act, 1961 — Section 27(1), 271(1), 274(2)
High Courts08 Jan 1989
V. Vijayamalu, represented by her father and natural guardian, M.R. Veerabadran Vs The Director of Medical Education, Ezhilagam Annexe, Chapauk, Madras-5 and The Government of Tamil Nadu, by the Secretary and Commissioner, Health Department, Madras-9
Madras High Court · (1989) 01 MAD CK 0007
Constitution of India, 1950 — Article 15(1), 15(4), 16(1), 16(4), 25
High Courts08 Jan 1989
K.R. Srimathi Vs H. Ramakrishnan
Madras High Court · (1989) 01 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Section 24, 3Family Courts Act, 1984 — Section 2(a), 2(c), 2(d), 3, 7Hindu Marriage Act, 1955 — Section 21, 21A
High Courts06 Jan 1989Dismissed
Lucas T.V.S. Limited Vs Assistant Collector of Central Excise and Others
Madras High Court · (1990) 28 ECR 92
High Courts06 Jan 1989
The Executive Officer, Arulmigu Ranganathaswami Devasthanam Vs His Holiness Srivan Satagopa Sri Vedantha Desika Yathindra Mahadesigan 44th Jeer of Sri Ahobila Math, Hereditary Trustee of Vedantha Desikar Sannadhi within the precincts of Sri Ranganatha Swamy Temple and Others
Madras High Court · (1989) 1 LW 361 : (1989) 2 MLJ 54
High Courts06 Jan 1989
M.S. Mani Vs The State
Madras High Court · (1989) 01 MAD CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Jan 1989
Sadhu Sri Vaishnavar Nambi Srinivasa Iyengar Vs K.K.V. Annan Srinivasachariar and others
Madras High Court · AIR 1990 Mad 375 : (1989) 1 LW 199
Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 63
High Courts05 Jan 1989
The Management of Punjab National Bank Vs S.C. Gupta and Another
Madras High Court · (1990) 1 LLJ 605
Industrial Disputes Act, 1947 — Section 2
High Courts05 Jan 1989
Arumuga Selvi Vs The Additional Superintendent of Police, Thanjavur and Inspector of Police, Thanjavur East, Thanjavur
Madras High Court · (1989) LW(Cri) 58
Criminal Procedure Code, 1973 (CrPC) — Section 482