High Courts05 Jan 1989Allowed
Mariappan Vs State
Madras High Court · (1989) LW(Cri) 43
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 366
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 29 of 29
High Courts03 Jan 1989Allowed
Subramania Naicker and Another Vs Kuppuswamy and Another
Madras High Court · (1990) ACJ 261 : AIR 1989 Mad 297
Motor Vehicles Act, 1939 — Section 110AA, 110B
High Courts03 Jan 1989Allowed
Vaidyanatha Pillai Vs Narasimhan and Others
Madras High Court · AIR 1989 Mad 330
Motor Vehicles Act, 1939 — Section 96(2)
High Courts03 Jan 1989
National Insurance Company Vs T. Elumalai and Another
Madras High Court · (1990) ACJ 426 : (1989) 1 MLJ 489
Motor Vehicles Act, 1988 — Section 105, 96, 96(2), 96(2)(a)(b), 96(2)(b)
High Courts03 Jan 1989
The New India Assurance Company Limited Vs Andal Ammal and Another
Madras High Court · (1989) 2 ACC 52
Evidence Act, 1872 — Section 114, 114(e)Motor Vehicles Act, 1988 — Section 112, 2(21), 3Penal Code, 1860 (IPC) — Section 304A
High Courts03 Jan 1989
Murugaiyan Vs Meenakshi Ammal
Madras High Court · (1989) 1 LW 168 : (1989) 1 MLJ 376
High Courts03 Jan 1989
National Insurance Company Vs T. Elumalai and anothers
Madras High Court · (1990) 2 ACC 335 : (1990) ACJ 426 : AIR 1990 Mad 71
Motor Vehicles Act, 1939 — Section 105, 110, 96(2)
High Courts03 Jan 1989
Universal Enterprises Vs Padmavathi and Others
Madras High Court · (1992) 75 CompCas 399
Motor Vehicles Act, 1988 — Section 110A
High Courts02 Jan 1989
K. Ponnumuthan Vs K. Sathiadas
Madras High Court · (1989) 1 LW 213 : (1989) 1 MLJ 93(1)
High Courts02 Jan 1989
Anandha Thandavam and Another Vs Udaya Sundaram
Madras High Court · (1989) LW(Cri) 190
Penal Code, 1860 (IPC) — Section 107, 109, 497
High Courts02 Jan 1989
T.M.A. Abdul Hameed Vs S. Radhakrishnan
Madras High Court · (1989) LW(Cri) 237
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)
High Courts01 Jan 1989
Kishanlal Balaram Vs Collector of Central Excise
Madras High Court · (1989) 01 MAD CK 0054
High Courts01 Jan 1989
K. Subbaraj Vs Government of India
Madras High Court · (1989) 41 ELT 383
Customs Act, 1962 — Section 10, 11, 111, 112Imports and Exports (Control) Act, 1947 — Section 3(2)
High Courts01 Jan 1989
Standard Paper Industries Corporation Vs Union of India
Madras High Court · (1989) 39 ELT 21
Central Excise Rules, 1944 — Rule 56ACentral Excises and Salt Act, 1944 — Section 2
High Courts01 Jan 1989
Purvi Electronics Pvt. Ltd. Vs Union of India
Madras High Court · (1989) 41 ELT 229
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112Imports and Exports (Control) Act, 1947 — Section 3
High Courts01 Jan 1989
Tube Products of India Vs Union of India
Madras High Court · (1993) 43 ECC 210 : (1989) 41 ELT 400
Central Excises and Salt Act, 1944 — Section 11A, 11B, 35A, 35A(2), 35AA(4)