High Courts18 Nov 1989
K. Mohammedkutty by Power Agent Vs State of Tamil Nadu and Others
Madras High Court · (1989) 2 MLJ 445
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 5 of 29
High Courts18 Nov 1989
Meiyazagan Vs Bhanam Mery
Madras High Court · (1991) LW(Cri) 329
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Nov 1989
Vanathaiyan and Another Vs The State
Madras High Court · (1990) CriLJ 2767
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 304, 323
High Courts16 Nov 1989
Maria Packiam Vs Valliammal and Another
Madras High Court · (1990) 2 DMC 568 : (1990) 1 LW 449
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 494
High Courts16 Nov 1989
N.G. Subramaniam Vs The District Educational Officer and Others
Madras High Court · (1990) 1 MLJ 320
High Courts15 Nov 1989
The Talayar Tea Company Limited Vs The Union of India and Another
Madras High Court · (1990) 1 LW 252 : (1990) 1 MLJ 466
Companies Act, 1956 — Section 111
High Courts15 Nov 1989
T. Vadadri alias Chellappa Vs The State of Tamil Nadu and Another
Madras High Court · (1990) 1 MLJ 219
Constitution of India, 1950 — Article 10(1)(g), 226, 300(A)Land Acquisition Act, 1894 — Section 10, 4, 4(1), 6, 9
High Courts15 Nov 1989
T.I. Miller Ltd. Vs Union of India
Madras High Court · (1991) 53 ELT 214
Central Excise Rules, 1944 — Rule 10, 173D, 8Central Excises and Salt Act, 1944 — Section 11ACustoms Act, 1962 — Section 11C
High Courts15 Nov 1989
Talayar Tea Company Limited Vs Union of India and others
Madras High Court · (1991) 71 CompCas 95
Companies Act, 1956 — Section 108(1A), 111, 111(5), 154, 154(2)
High Courts13 Nov 1989
Palaniyandi and Others Vs Arumugha Muthiriar and Others
Madras High Court · (1989) 2 MLJ 441
High Courts13 Nov 1989
N. Janakiraman Vs Government of Tamil Nadu Rural Development and Local Administration Department and Another
Madras High Court · (1990) 1 MLJ 216
Tamil Nadu District Municipalities Act, 1920 — Section 3, 34
High Courts10 Nov 1989
K. Chinnappa Gounder and Others Vs Kangeyam Panchayat Board and Others
Madras High Court · (1990) 1 MLJ 241
Tamil Nadu Panchayats Act, 1958 — Section 147
High Courts10 Nov 1989
B. Vedachalam. Vs Sri. Pandurangan and Others
Madras High Court · (1990) 1 LW 19 : (1990) 1 MLJ 328
Presidency Towns Insolvency Act, 1909 — Section 17, 2(f)Transfer of Property Act, 1882 — Section 108
High Courts09 Nov 1989
D. Sasidharan and A.R. Jagadeesan Vs SIPCOT and Others
Madras High Court · (1992) 73 CompCas 44
Constitution of India, 1950 — Article 12, 14, 226, 32
High Courts09 Nov 1989
D. Sasidharan Vs SIPCOT and Others
Madras High Court · (1990) 1 MLJ 248
Constitution of India, 1950 — Article 12
High Courts08 Nov 1989
C. Paulraj Vs The Hon'ble Mr. Justice P. Bhaskaran Justice Bhaskaran Commission of Inquiry and Another
Madras High Court · (1990) 1 MLJ 163
Commissions of Inquiry Act, 1952 — Section 3(1)
High Courts08 Nov 1989
T.B. Adhikesavalu Vs Senior Divisional Manager, Life Insurance Corporation of India and Others
Madras High Court · (1990) 1 MLJ 457
Penal Code, 1860 (IPC) — Section 420Probation of Offenders Act, 1958 — Section 12
High Courts08 Nov 1989
Rama Nava Nirman Samithi, Hyderabad Vs State of Tamil Nadu
Madras High Court · (1990) CriLJ 2620
Penal Code, 1860 (IPC) — Section 294
High Courts08 Nov 1989
M. Selvam and Others Vs T.P. Kuppanna Mudaliar
Madras High Court · (1990) 1 LW 14 : (1989) 2 MLJ 385
Trusts Act, 1882 — Section 23(e), 23(f)
High Courts07 Nov 1989
R. Rajagopal Reddy and others Vs Padmini Chandrasekaran and others
Madras High Court · AIR 1990 Mad 353 : (1990) 1 LW 355 : (1995) 2 MLJ 603
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4(2)Trusts Act, 1882 — Section 90