Madras High Court Judgments 1990

High Courts21 Dec 1990

Nagoor Meera Vs The Assistant Director, Enforcement Directorate, Southern Zone, Govt. of India, Shastri Bhavan, III Block, III Floor, 26, Haddows Road, Madras 600006 and Others

Madras High Court · (1991) LW(Cri) 487

Constitution of India, 1950 — Article 19(g)Customs Act, 1962 — Section 110(3)Evidence Act, 1872 — Section 3

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High Courts21 Dec 1990

1 M KALYANSUNDARAM (F. P. A. NO. 17 (MAD) OF 1990) 2. SETHURAMAN (F. P. A. NO. 24 (MAD) OF 1990) Vs COMPETENT AUTHORITY.

Madras High Court · (1991) 188 ITR 35

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2(2)(b)

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High Courts21 Dec 1990Allowed

Workmen of Kempt (1) Ltd. Vs Government of Tamil Nadu and Others

Madras High Court · (1993) 3 LLJ 913 : (1991) 1 LW 440

Industrial Disputes Act, 1947 — Section 25(5), 25O, 25O(2), 25O(4), 25O(5)

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High Courts21 Dec 1990

M. Kalyansundaram and others Vs Competent Authority

Madras High Court · (1991) 188 ITR 35

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6, 6(1), 6(2)

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High Courts21 Dec 1990

Vispro Foundry Engineers Limited Vs Commercial Tax Officer, Adyar Assessment Circle, Madras

Madras High Court · (1991) 81 STC 169

Central Sales Tax Act, 1956 — Section 8, 8(1), 8(4)Tamil Nadu General Sales Tax Act, 1959 — Section 55

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High Courts20 Dec 1990

S. Periannan Vs Commissioner of Income Tax

Madras High Court · (1991) 93 CTR 128 : (1991) 191 ITR 278

Income Tax Act, 1961 — Section 171

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High Courts20 Dec 1990

Jithendra Lottery Agency and others Vs State of Tamil Nadu and others

Madras High Court · (1991) 2 MLJ 595

Tamil Nadu General Sales Tax Act, 1959 — Section 53, 56

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High Courts20 Dec 1990

Jithendra Lottery Agency Vs State of Tamil Nadu and Others

Madras High Court · (1991) 2 MLJ 595

Tamil Nadu General Sales Tax Act, 1959 — Section 59

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High Courts19 Dec 1990Dismissed

Union of India (UOI) and Others Vs Raja Agencies

Madras High Court · (1993) 42 ECC 166

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High Courts19 Dec 1990

State by Food Inspector, Edapadi Municipality by Public Prosecutor Vs R. Perumal (A-1)

Madras High Court · (1991) LW(Cri) 184

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a1)Prevention of Food Adulteration Rules, 1955 — Rule 44(e)

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High Courts19 Dec 1990

State Vs K. Velu

Madras High Court · (1991) LW(Cri) 294

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(ia)(a)(m), 7(1)

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High Courts19 Dec 1990

State Bank's Staff Union Vs State Bank of India and Others

Madras High Court · (1992) 1 MLJ 131

Constitution of India, 1950 — Article 226

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High Courts19 Dec 1990

State Bank's Staff Union (Madras Circle) Vs The State Bank of India

Madras High Court · (1991) 1 LLJ 163 : (1992) 1 MLJ 131

Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(1), 12(4)

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High Courts19 Dec 1990

Ramalingam Vs Basavalingam

Madras High Court · AIR 1991 Mad 274 : (1991) 2 LW 352 : (1991) 1 MLJ 307

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3

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High Courts19 Dec 1990

S. Marimuthu Vs The State

Madras High Court · (1992) CriLJ 2126

Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts19 Dec 1990

Commissioner of Income Tax Vs G.K. Devarajulu

Madras High Court · (1991) 92 CTR 184 : (1991) 191 ITR 211

Income Tax Act, 1961 — Section 147, 2, 2(31), 2(7), 45

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High Courts19 Dec 1990

Chelpark Company Ltd. Vs Commissioner of Income Tax

Madras High Court · (1991) 94 CTR 71 : (1991) 191 ITR 249

Income Tax Act, 1961 — Section 37

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High Courts19 Dec 1990

Varadarajan and Others Vs Maduraimuthu and Others

Madras High Court · (1991) 2 MLJ 241

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts18 Dec 1990

Commissioner of Income Tax Vs V. Ramakrishna Sons (P.) Ltd.

Madras High Court · (1991) 92 CTR 178 : (1991) 192 ITR 282

Income Tax Act, 1961 — Section 254(4), 271(1), 271(1)(C)

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High Courts18 Dec 1990

T.M. Rajendran and Another Vs C.A. Reddy

Madras High Court · (1993) LW(Cri) 72

Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Penal Code, 1860 (IPC) — Section 109, 420, 467, 471

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Madras High Court judgments, 1990