High Courts12 Dec 1989Allowed
S. Prem Kumar Vs S.I. of Police
Madras High Court · (1989) LW(Cri) 538
Madras City Police Act, 1888 — Section 75
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 3 of 29
High Courts12 Dec 1989
Nepco Schlenk Engineering College Vs The President, Keriseri Panchayat and Others
Madras High Court · (1990) 1 LW 145 : (1990) 2 MLJ 381
High Courts11 Dec 1989
Gokuldas Vs Appandanatha Nainar
Madras High Court · (1990) 1 LW 21 : (1990) 1 MLJ 319
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51
High Courts11 Dec 1989
S.V. Angappan Vs The Tamil Nadu Electricity Board and Another
Madras High Court · (1990) 2 LLJ 273
High Courts11 Dec 1989
M. Ramachandran Vs State of Tamil Nadu and Another
Madras High Court · (1989) 12 MAD CK 0025
Penal Code, 1860 (IPC) — Section 408, 409, 420, 468, 471
High Courts08 Dec 1989
Computer Graphic Pvt. Ltd. Vs Collector of Customs
Madras High Court · (1989) 12 MAD CK 0019
Constitution of India, 1950 — Article 14, 246, 73Customs Act, 1962 — Section 25Industries (Development and Regulation) Act, 1951 — Section 1, 10, 11, 11A, 13
High Courts07 Dec 1989
I. Lakshmi Narayanan Vs A. Veeraraghavalu and Another
Madras High Court · (1990) 1 LW 135 : (1990) 1 MLJ 138
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 60(1)
High Courts07 Dec 1989
K.M.M. Mohamed Yousuf Vs Thunaivan Bus Service (Firm) and another
Madras High Court · AIR 1990 Mad 318 : (1990) 1 LW 501
Motor Vehicles Act, 1939 — Section 57Tamil Nadu Motor Vehicles Rules, 1940 — Rule 153
High Courts07 Dec 1989
Emanuel Teachers' Training Institute Vs The Director of School Education and Others
Madras High Court · (1992) 1 MLJ 115
High Courts07 Dec 1989
Diraviaraj Vs M.R. Palaniswami
Madras High Court · (1989) 12 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Section 10, 10(1), 10(6), 2(6)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(6)
High Courts06 Dec 1989
Mrs. Nalini Chidambaram and Others Vs State of Tamil Nadu and Others
Madras High Court · (1990) 1 MLJ 222
Constitution of India, 1950 — Article 226London County Council (General Powers) Act, 1954 — Section 5Tamil Nadu Town and Country Planning Act, 1971 — Section 79
High Courts05 Dec 1989
Madanraj Subbaraj Vs State of Tamil Nadu State of Tamil Nadu Vs Madanraj Subbaraj
Madras High Court · (1989) 12 MAD CK 0063
Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 55
High Courts05 Dec 1989
S. Damodaran Pillai Vs S. Ananthakrishnan Pillai
Madras High Court · (1989) 2 MLJ 494
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Dec 1989
N. Sekaran Vs Nallammal and Another
Madras High Court · (1990) 2 MLJ 70
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 63(c)
High Courts05 Dec 1989
Gayatri Devi Vs Income Tax Officer and Another
Madras High Court · (1990) 186 ITR 1132
Income Tax Act, 1961 — Section 226, 226(3)
High Courts04 Dec 1989
Dr. S. Arumugham Vs The Government of Tamil Nadu and Another
Madras High Court · (1990) 1 MLJ 190
Constitution of India, 1950 — Article 14Tamil Nadu State Housing Board Act, 1961 — Section 84
High Courts01 Dec 1989
Jayalakshmi Ammal Vs Sri Prasanna Vinayagar temple by hereditary trustee K. Ayya Thayalnayaki Ammal by power of attorney agent Ayya Subramania Mudaliar
Madras High Court · (1989) 12 MAD CK 0051
Transfer of Property Act, 1882 — Section 106, 116
High Courts01 Dec 1989
Southern Roadways Ltd. and Another Vs C. Palanikumar and Others
Madras High Court · (1990) 1 LW 244 : (1989) 2 MLJ 497
Civil Procedure Code, 1908 (CPC) — Section 115(2), 151Constitution of India, 1950 — Article 227