High Courts20 Oct 1989
Bhargavakula Nainargal Sangam and Others Vs Arunachala Udayar
Madras High Court · (1990) 1 LW 46 : (1990) 1 MLJ 4
Madras City Tenants Protection Act, 1922 — Section 11Transfer of Property Act, 1882 — Section 111(g)
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 7 of 29
High Courts19 Oct 1989
S.E., Madurai Elecy. System Vs V. Baluswamy and Another
Madras High Court · (1994) 2 LLJ 240
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)
High Courts19 Oct 1989
A. Easwara Moorthy and Another Vs The Government of Tamil Nadu and Others
Madras High Court · (1990) 2 LW 45 : (1990) 1 MLJ 202
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 29(2)
High Courts18 Oct 1989
Park View Enterprises Vs State Government of Tamil Nadu
Madras High Court · (1991) 189 ITR 192
Constitution of India, 1950 — Article 14, 19(1), 21, 254, 265Evidence Act, 1872 — Section 4General Clauses Act, 1897 — Section 3(26)
High Courts17 Oct 1989
His Holiness Sri-Ia-Sri Kawivasi Muthukumaraswami Thambiran Swamigal, Head of Sri Kasi Mutt Vs Madurai Kamaraj University Teachers Association, Sri Kumaraguruparam Swamigal Arts College and Another
Madras High Court · (1990) 1 MLJ 252
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 26
High Courts17 Oct 1989Dismissed
Narayana Nadar Vs Jayakodi Ammal
Madras High Court · (1990) 1 DMC 596 : (1989) 2 LW 423
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Hindu Marriage Act, 1955 — Section 21, 24, 28A
High Courts17 Oct 1989Dismissed
Rangasamy Vs Periammal and Others
Madras High Court · (1991) ACJ 45 : (1990) 1 LW 453
Penal Code, 1860 (IPC) — Section 304A
High Courts17 Oct 1989
Seethalakshmi Vs State of Tamil Nadu and Others
Madras High Court · (1991) CriLJ 1037
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 170, 173Penal Code, 1860 (IPC) — Section 342, 347, 364, 365, 420
High Courts17 Oct 1989
The Management of S.I.E.T. Women's College, Madras Vs Mohamed Ibrahim and Others
Madras High Court · (1989) 10 MAD CK 0004
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)Industrial Disputes Act, 1947 — Section 10, 11A, 12, 2, 33Payment of Gratuity Act, 1972 — Section 1(3), 2
High Courts17 Oct 1989
N. Lakshmanan Chettiar and Others Vs P.L. Ekappa Chettiar and Others
Madras High Court · (1990) 1 MLJ 113
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts06 Oct 1989
A.J. Dastagir alias A.J. Mohammed Meera, Proprietor Taj Mahal Hotel Vs K.P. Abdullah and Others
Madras High Court · (1990) 1 LW 138 : (1990) 2 MLJ 39
Madras City Tenants Protection Act, 1922 — Section 9
High Courts06 Oct 1989
Commissioner of Wealth-tax Vs B.R. Venkatachalapathy
Madras High Court · (1990) 184 ITR 396
Constitution of India, 1950 — Article 226Gift Tax Act, 1958 — Section 17(1)Income Tax Act, 1961 — Section 28
High Courts06 Oct 1989
N.A. Ansary and Others Vs Jackiriya and Others
Madras High Court · (1991) CriLJ 476
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 145(9)
High Courts06 Oct 1989
Mary Thomas Vs Dr. K.E. Thomas T.K. Chandrasekar Vs N. Margaret and Another
Madras High Court · AIR 1990 Mad 100 : (1991) 1 DMC 47 : (1989) 2 LW 344
Civil Procedure Code, 1908 (CPC) — Section 20, 23, 9Constitution of India, 1950 — Article 225Copyright Act, 1957 — Section 62
High Courts06 Oct 1989
Mary Thomas and Others Vs Dr. K.E. Thomas and Others
Madras High Court · (1989) 2 LW 344 : (1989) 2 MLJ 332
High Courts06 Oct 1989
Jeppiar Educational Trust and Another Vs The University of Madras and Others
Madras High Court · (1989) 10 MAD CK 0005
High Courts05 Oct 1989
A. Srinivasulu Naidu (died) and Others Vs Gajaraj Mehta and sons
Madras High Court · (1990) 1 LW 86 : (1990) 1 MLJ 188
Contract Act, 1872 — Section 176
High Courts05 Oct 1989
Rao Bahadur A.K.D. Dharmaraja Education Charity Trust Vs Commissioner of Income Tax
Madras High Court · (1990) 182 ITR 80
Income Tax Act, 1961 — Section 10(22), 11, 11(2), 12, 13
High Courts04 Oct 1989
Indian Oxygen Employees' Union Vs State of Tamil Nadu and Another
Madras High Court · (1989) 10 MAD CK 0008
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(4), 12(5), 2, 2A
High Courts03 Oct 1989
N.C. Sankaralingam and Others Vs P.M. Palanivel and Others
Madras High Court · (1990) 1 MLJ 349