High Courts03 Oct 1989
Md. Quamruddin and Another Vs The State of Tamil Nadu
Madras High Court · (1990) 1 MLJ 353
Land Acquisition Act, 1894 — Section 10, 11, 11(A), 4(1), 5(A)
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 8 of 29
High Courts03 Oct 1989
Ravi Steel Corporation Vs Income Tax Officer and Others
Madras High Court · (1991) 82 CTR 9 : (1991) 187 ITR 684
Income Tax Act, 1961 — Section 139, 139(8), 264, 271(1)
High Courts03 Oct 1989
The Management of Indian Bank Vs The Presiding Officer, Industrial Tribunal (Central), Madras and M. Seethalakshmi Ammal
Madras High Court · (1990) 1 LLJ 50
Industrial Disputes Act, 1947 — Section 10, 2
High Courts03 Oct 1989
RAVI STEEL CORPORATION Vs Income Tax OFFICER AND OTHER.
Madras High Court · (1991) 82 CTR 9 : (1991) 187 ITR 684
Income Tax Act, 1961 — Section 139
High Courts30 Sept 1989
M/s. Gnanasigamani Nadar and 7 others Vs Canara Bank
Madras High Court · (1989) 09 MAD CK 0034
Negotiable Instruments Act, 1881 (NI) — Section 30, 35
High Courts29 Sept 1989
S. Romauld Amirtharaj Vs M. Swaminathan (alias) D. Joseph and Others
Madras High Court · (1989) 09 MAD CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 190, 193, 199, 200Succession Act, 1925 — Section 63, 63(a)
High Courts28 Sept 1989
K. Singaram Vs The United India Insurance Co. Ltd. and Another
Madras High Court · (1990) 1 LLJ 603 : (1990) 1 LW 270
Tamil Nadu Shops and Establishments Act, 1947 — Section 4(1), 41(2)
High Courts28 Sept 1989
K. Singaram Vs The Management of United India Insurance Company Limited and Another
Madras High Court · (1990) 2 MLJ 23
Tamil Nadu Shops and Establishments Act, 1947 — Section 4(1)(c), 41(2)
High Courts28 Sept 1989
The Management of South India Sugars Ltd. Vs The Presiding Officer, Additional Labour Court and Another
Madras High Court · (1990) 1 MLJ 355
Factories Act, 1948 — Section 2(1)Industrial Disputes Act, 1947 — Section 11APayment of Bonus Act, 1965 — Section 9
High Courts27 Sept 1989Allowed
Collector of Customs and Another Vs Ranjit Exports Pvt. Ltd.
Madras High Court · (1994) 45 ECC 27
Customs Act, 1962 — Section 110, 113
High Courts26 Sept 1989
Sakunthala Vs Vijayalakshmi and others
Madras High Court · (1989) 09 MAD CK 0033
Limitation Act, 1963 — Section 2(a), 2(b), 4, 5Succession Act, 1925 — Section 222
High Courts22 Sept 1989
The Management, Krishnaveni Roadways, Madurai Vs I.P. Punnaivanam and Another
Madras High Court · (1991) 2 LLJ 137
High Courts22 Sept 1989
The Management of Tiruppur Cotton Spinning and Weaving Mills Vs The Presiding Officer, Labour Court and Others
Madras High Court · (1989) 2 MLJ 546
Industrial Disputes Act, 1947 — Section 11A
High Courts22 Sept 1989Dismissed
K. Savithriammal Vs K.K. Balaguruvappa
Madras High Court · (1989) LW(Cri) 504
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 25
High Courts21 Sept 1989
The Management of Madura Coats Ltd. Vs The Appellate Authority under the Payment of Gratuity Act (The Deputy Commissioner of Labour) and Others
Madras High Court · (1989) 2 MLJ 459
Payment of Gratuity Act, 1972 — Section 7(4)
High Courts21 Sept 1989
M/s. Balaji Finance Syndicate Vs S.M. Bhakthavatchalam
Madras High Court · AIR 1990 Mad 211
Presidency Towns Insolvency Act, 1909 — Section 12(2), 13(4), 9(2)
High Courts20 Sept 1989
R.M. Kannammai Achi and Others Vs Coffee Board and Others
Madras High Court · (1989) 2 MLJ 553
Coffee Act, 1942 — Section 14, 14(1), 3(1), 3(i), 34Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts20 Sept 1989
Bhageerathi Ammal Vs Kuppalammal and Others
Madras High Court · (1990) 1 MLJ 463
High Courts18 Sept 1989
S.P. Chandra Mohan represented by his father and natural guardian, V. Panneerselvam Vs The Director of Medical Education, Chepauk, Madras-600005, The Dean, Stanley Medical College, Madras and The Secretary, Selection Committee, Sabarmathi Hostel, Kilpauk, Madras 600010
Madras High Court · (1989) 09 MAD CK 0035
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 35