High Courts03 Nov 1989
Arumugham alias Kulandai Vs Veerammal and others
Madras High Court · (1989) 11 MAD CK 0043
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 6 of 29
High Courts03 Nov 1989
T. Savariraj Pillai Vs M/s. R.S.S. vastrad and Company
Madras High Court · AIR 1990 Mad 198 : (1989) 2 LW 418
Chit Funds Act, 1982 — Section 25Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Partnership Act, 1932 — Section 69(2)
High Courts03 Nov 1989
Messrs. Hardolor Tools (P) Ltd., Bangalore Vs Sri Abbas, Proprietor, A.K. Supplies
Madras High Court · (1989) 11 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 21, 21(1), 21(1)
High Courts02 Nov 1989
Collector of Central Excise Vs K. Ranganathan
Madras High Court · (1990) 1 LW 61 : (1990) 1 MLJ 399
Customs Act, 1962 — Section 112(b), 135
High Courts02 Nov 1989
R. Ramakrishna Babu Vs M. Karunanidhi, Chief Minister Government of Tamil Nadu and Others
Madras High Court · (1990) 1 MLJ 56
High Courts02 Nov 1989
Nammalwar Vs The District Educational Officer and Others
Madras High Court · (1990) 1 MLJ 172
High Courts02 Nov 1989
Collector of Central Excise, Madras Vs K. Ranganathan
Madras High Court · (1995) 76 ELT 261
Customs Act, 1962 — Section 112
High Courts02 Nov 1989
Varshaben A. Shah rep. by father and natural guardian, Amirtlal C. Shah Vs Smt. Gina Sargunar
Madras High Court · (1989) 11 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Presidency Towns Insolvency Act, 1909 — Section 8(1), 9(2), 90(1)
High Courts02 Nov 1989
Kalyani Vs G.V. Subramaniam and Others
Madras High Court · (1990) 1 LW 219 : (1990) 1 MLJ 29
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 11(4)
High Courts01 Nov 1989Allowed
Arokiadass (P) Vs Government of T.N. and Others
Madras High Court · (1995) 3 LLJ 34
Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts01 Nov 1989
The Management of Tafe Vs Venkataraman and Others
Madras High Court · (1990) 2 LLJ 468
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts31 Oct 1989Dismissed
E.I.D. Parry (India) Ltd. Vs Industrial Tribunal and Others
Madras High Court · (1991) 1 LLJ 250 : (1990) 1 LW 232
Industrial Disputes Act, 1947 — Section 10, 11Payment of Bonus Act, 1965 — Section 19, 22
High Courts31 Oct 1989
Lakshmipathy Vs State
Madras High Court · (1990) 1 ACC 583
Motor Vehicles Act, 1988 — Section 116
High Courts31 Oct 1989
E.I.D. Parry (India) Limited Vs The Industrial Tribunal and Others
Madras High Court · (1990) 1 MLJ 25
Industrial Disputes Act, 1947 — Section 11
High Courts31 Oct 1989
Tamil Nadu Tea Plantation Corporation Ltd. Vs Ramaiah and Others
Madras High Court · (1990) 1 LW 23 : (1989) 2 MLJ 444
Payment of Wages Act, 1936 — Section 15, 15(2)
High Courts31 Oct 1989
B. Angeline Vs The Management of Service Kinder Garten School, Palayankottai and The Presiding Officer, Labour Court Madurai
Madras High Court · (1989) 10 MAD CK 0003
High Courts27 Oct 1989
Annapoorani Ammal (died) and others Vs Ramaswamy Naicker and others
Madras High Court · AIR 1990 Mad 361 : (1990) 1 LW 386
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 16, 21, 22(1)
High Courts26 Oct 1989
State Bank of India Vs The Presiding Officer, Industrial Tribunal and Another
Madras High Court · (1989) 2 MLJ 447
Industrial Disputes Act, 1947 — Section 25B(2), 25F, 25G, 25H
High Courts26 Oct 1989
Mr. V.V. Raghavan Vs M/s. Madras Refineries Ltd., Madras and M/s. Sri Prasad Constructions
Madras High Court · (1989) 10 MAD CK 0001
Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 2(c)Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts25 Oct 1989
Commissioner of Income Tax Vs Nankchand Jain
Madras High Court · (1990) 182 ITR 158
Income Tax Act, 1961 — Section 21(1), 27(1), 271(1)