High Courts30 Nov 1989
Sakthi Estates Vs State of Tamil Nadu
Madras High Court · (1990) 185 ITR 601
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 4 of 29
High Courts30 Nov 1989
State of Tamil Nadu Vs Ananda Lunch Home and Another
Madras High Court · (1989) 11 MAD CK 0014
Tamil Nadu General Sales Tax Act, 1959 — Section 31Tamil Nadu General Sales Tax Rules, 1959 — Rule 27
High Courts30 Nov 1989Dismissed
A. Lizzie Grade Rani represented by father and Guardian K.A. Arokiam Vs Director of Medical Education, Ezhilagam, Madras-5, The Secretary, Coordination Committee for M.B.B.S. Selection, Sabarmathi Hostel and The State of Tamil Nadu
Madras High Court · (1989) 11 MAD CK 0002
Constitution of India, 1950 — Article 14, 15(4), 16(4), 216, 226
High Courts29 Nov 1989
T.C. Srinivasan Vs The Assistant Commissioner of Labour (Appellate Authority under the Tamil Nadu Shops and Establishment Act) and Another
Madras High Court · (1990) 1 LW 25 : (1990) 1 MLJ 326
Tamil Nadu Shops and Establishments Act, 1947 — Section 41(1), 41(2)
High Courts28 Nov 1989
S. Kannan Vs State Bank of India
Madras High Court · (1990) 2 LLJ 487
Constitution of India, 1950 — Article 14, 141, 143, 226, 309Industries (Development and Regulation) Act, 1951 — Section 18AA(I)State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49, 50, 50
High Courts28 Nov 1989
S. Kannan Vs Member of the Local Board, State Bank of India and Another
Madras High Court · (1990) 1 MLJ 516
Constitution of India, 1950 — Article 141, 226Industries (Development and Regulation) Act, 1951 — Section 18AA(1)(a)
High Courts28 Nov 1989
S.P.G.C. Metal Industries (P) Ltd. Vs CEGAT
Madras High Court · (1991) 52 ELT 383
High Courts28 Nov 1989Allowed
Ganesan Vs Inspector of Police, Foreskae Estate Madras
Madras High Court · (1989) LW(Cri) 530
Criminal Procedure Code, 1973 (CrPC) — Section 293, 482Penal Code, 1860 (IPC) — Section 302, 392, 448
High Courts27 Nov 1989
State Government of Tamil Nadu and Others Vs K.A. Mohammed Illias and Others
Madras High Court · (1989) 11 MAD CK 0042
Specific Relief Act, 1963 — Section 9
High Courts23 Nov 1989
Balaram Bus Service Vs The Secretary, State Transport Authority
Madras High Court · (1990) 1 MLJ 168
Motor Vehicles Act, 1988 — Section 58(1)
High Courts23 Nov 1989
T. Savariraj Pillai Vs R.S.S. Vastrad and Company
Madras High Court · (1989) 2 MLJ 349
High Courts23 Nov 1989
Adhiyaman Educational and Research Institutions Vs The State of Tamil Nadu and others
Madras High Court · AIR 1991 Mad 246
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 152, 226, 246(1), 322, 372Essential Commodities Act, 1955 — Section 3
High Courts23 Nov 1989
M. O. Hassan Kuthoos Maricar (P.) Ltd. Vs Income Tax Officer
Madras High Court · (1990) 33 ITD 493
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 9
High Courts23 Nov 1989Dismissed
N. Kailasam Vs The Secretary, Govt. of Tamil Nadu, Home Dept. Madras, The Collector, Pudukottai and The Branch Manager, Film Divn., Ministry of Information and Broadcasting Govt. of India, Madurai
Madras High Court · (1989) 11 MAD CK 0003
Constitution of India, 1950 — Article 19(1)(g)Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 6
High Courts22 Nov 1989
K.T. Alagappa Chettiar Vs The Collector, Tiruvannamalia and others
Madras High Court · AIR 1990 Mad 181
Constitution of India, 1950 — Article 226, 25, 26
High Courts21 Nov 1989Allowed
Micro Labs Pvt. Ltd. Vs Asst. Collector of Central Excise and Another
Madras High Court · (1992) 40 ECR 313
High Courts21 Nov 1989
V. Ammainathan President Board of Directors, The Pondicherry State, Co-operative Union Ltd. Vs The Union of India (UOI) and Others
Madras High Court · (1990) 2 MLJ 143
Constitution of India, 1950 — Article 226Pondicherry Co-operative Societies Act, 1972 — Section 83
High Courts20 Nov 1989
Velmurugan Vs Haridas and Others
Madras High Court · (1989) 2 LW 513 : (1990) 1 MLJ 40
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, 151, 47
High Courts20 Nov 1989
In Re: Rt. Rev. Casmir Gnanadickam Archbishop of Madras
Madras High Court · AIR 1990 Mad 183 : (1989) 2 LW 421 : (1989) 2 MLJ 418
Succession Act, 1925 — Section 29(2)
High Courts18 Nov 1989
Society of the Sisters of the Blessed Virgin Mary, Presentation Convent Vs Madras -e- Bakiyanthus Salihath
Madras High Court · (1990) 1 LW 606 : (1990) 1 MLJ 70
Tamil Nadu Societies Registration Act, 1975 — Section 20