High Courts18 Sept 1989
Wavin India Limited Vs State of Tamil Nadu
Madras High Court · (1989) 09 MAD CK 0014
Tamil Nadu General Sales Tax Act, 1959 — Section 3(1)
COURT ARCHIVE
Madras High Court judgments, 1989
576 judgments · page 9 of 29
High Courts18 Sept 1989
Deputy Commissioner of Commercial Taxes, Tiruchirapalli Division and Another Vs V.E.C.T. Chidambaram
Madras High Court · (1989) 09 MAD CK 0010
High Courts18 Sept 1989
Senthil Raja Metal Vs Commercial Tax Officer, South Avani Moola Street Circle, Madurai
Madras High Court · (1989) 09 MAD CK 0009
Tamil Nadu General Sales Tax Act, 1959 — Section 24(4)
High Courts18 Sept 1989
R. Chinnasamy and others Vs The Government of Tamil Nadu and Others
Madras High Court · (1989) 09 MAD CK 0005
Land Acquisition Act, 1894 — Section 10, 4(1), 5(A), 6, 9
High Courts15 Sept 1989
T. Marimuthu Handloom Factory, Madurai, Kandasamy Textiles, Handloom Merchants Vs The Regional Provident Fund Commissioner Madras and Another
Madras High Court · (1990) 1 LLJ 555 : (1989) 2 LW 52
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 13, 14B, 16, 17
High Courts15 Sept 1989
R. Kaliaperumal Vs The Municipality Tiruchirapalli
Madras High Court · (1989) 09 MAD CK 0004
Constitution of India, 1950 — Article 14, 226
High Courts14 Sept 1989
Southern Power Systems (P.) Ltd. Vs State of Tamil Nadu and Others
Madras High Court · (1989) 09 MAD CK 0038
High Courts12 Sept 1989
The Management of Automae (M) (P) Ltd. Vs The Deputy Commissioner of Labour, Madras-6 and Babu Naidu
Madras High Court · (1989) 09 MAD CK 0032
Factories Act, 1948 — Section 2(1), 2(k), 2(m), 41(2)Industrial Disputes Act, 1947 — Section 25, 25OTamil Nadu Shops and Establishments Act, 1947 — Section 41(2), 6
High Courts12 Sept 1989
Venkateshwara Stainless Steel and Wire Industries Vs U.O.I.
Madras High Court · (1991) 53 ELT 312
Central Excise Rules, 1944 — Rule 8(1)Customs Act, 1962 — Section 25(2), 27
High Courts12 Sept 1989
Automac (M) (P) Ltd. Vs Deputy Commissioner of Labour and Another
Madras High Court · (1989) 09 MAD CK 0011
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25, 25
High Courts11 Sept 1989
K.R.M.V. Ponnuswamy Nadar Sons (Firm) and Others Vs Union of India and Others
Madras High Court · (1992) 196 ITR 431 : (1989) 47 TAXMAN 290
Income Tax Act, 1961 — Section 116, 269SS, 271, 273A, 275A
High Courts08 Sept 1989
Kosalam Rowther Vs S. Kandasamy
Madras High Court · (1990) 1 LW 397 : (1990) 2 MLJ 444
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts08 Sept 1989
D. Seeralan Vs Management of Facit Asia Lid. and Another
Madras High Court · (1989) 09 MAD CK 0008
Industrial Disputes Act, 1947 — Section 2, 21
High Courts08 Sept 1989
Special Thasildar-15, Land Acquisition Vs P.R. Govindarajalu
Madras High Court · (1989) 2 MLJ 402
Land Acquisition Act, 1894 — Section 54
High Courts07 Sept 1989Dismissed
Secretary T.N.E.B. Accounts Subordinate Union Vs Tamil Nadu Electricity Board
Madras High Court · (1994) 1 LLJ 1128
Industrial Disputes Act, 1947 — Section 9A
High Courts07 Sept 1989
Commissioner of Income Tax Vs Inden Biselers
Madras High Court · (1990) 81 CTR 185 : (1990) 181 ITR 69
Income Tax Act, 1961 — Section 28, 28(1), 36, 36(1), 36(2)
High Courts07 Sept 1989
Commissioner of Income Tax Vs P.V. Narasimhan
Madras High Court · (1990) 81 CTR 141 : (1990) 181 ITR 101
Income Tax Act, 1961 — Section 22, 23, 24, 25, 256(1)
High Courts06 Sept 1989
National Life Insurance Employees Association and another Vs The Life Insurance Corporation of India, Madras
Madras High Court · (1989) 09 MAD CK 0031
Constitution of India, 1950 — Article 12, 14, 15, 16, 16(2)Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(4)Life Insurance Corporation Act, 1956 — Section 49(2)
High Courts06 Sept 1989
Ram Bhadur Takkur Takkur (P) Ltd. Vs Coffee Board, Bangalore and Others
Madras High Court · (1989) 09 MAD CK 0015
Central Sales Tax Act, 1956 — Section 5, 5(1), 5(3), 6(1)
High Courts05 Sept 1989
Nallammal Vs State of Tamil Nadu and Another
Madras High Court · (1990) CriLJ 1728
Constitution of India, 1950 — Article 21, 22(2), 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)