High Courts22 Oct 1990
L.Rmk.L. Kannan @ Ramakrishnan Vs L.Rmk. Narayanan and Others
Madras High Court · (1990) 2 LW 502 : (1991) 41 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 2Industrial Finance Corporation Act, 1948 — Section 30
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 11 of 49
High Courts22 Oct 1990Dismissed
State by Public Prosecutor Vs Sivasamy and Others
Madras High Court · (1991) LW(Cri) 317
High Courts22 Oct 1990
State of Tamil Nadu Vs Betala Industries
Madras High Court · (1990) 10 MAD CK 0059
Central Sales Tax Act, 1956 — Section 10, 10A
High Courts22 Oct 1990
State of Tamil Nadu Vs Jay Bi Traders
Madras High Court · (1990) 10 MAD CK 0045
Tamil Nadu General Sales Tax Act, 1959 — Entry 117
High Courts22 Oct 1990
State of Tamil Nadu Vs N.S. Raja and Company
Madras High Court · (1990) 10 MAD CK 0017
Tamil Nadu General Sales Tax Act, 1959 — Section 4, 5, 53(4)
High Courts19 Oct 1990
R. Louis @ R.P. Thambi Raja and another Vs R. Irudayamary Ammani
Madras High Court · (1990) 10 MAD CK 0053
Easements Act, 1882 — Section 13
High Courts19 Oct 1990
Pandurangan Vs State of Tamil Nadu and another
Madras High Court · (1991) CriLJ 1694
Penal Code, 1860 (IPC) — Section 336, 380, 392, 394, 397
High Courts19 Oct 1990
Lakshmi Achi and Others Vs The Acquisition Officer-cum-Revenue Divisional Officer
Madras High Court · (1991) 206 MLJ 1
Land Acquisition Act, 1894 — Section 4(1)
High Courts19 Oct 1990
Anakapallee Co-operative Agricultural and Industrial Society Ltd. Vs R. Palaniappan
Madras High Court · (1991) 2 MLJ 452
Sales of Goods Act, 1930 — Section 35
High Courts19 Oct 1990
C. Balasubramanyam Vs M.A. Wahab and another
Madras High Court · (1990) 10 MAD CK 0008
Constitution of India, 1950 — Article 54
High Courts16 Oct 1990
Santha Engg. Industrials Vs Superintendent of C. Ex.
Madras High Court · (1991) 52 ELT 376
High Courts16 Oct 1990
K. Krishnan Vs Prakalanayaki and Others
Madras High Court · (1991) 2 MLJ 67
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Oct 1990Allowed
A.S. Ramaswamy Mudaliar Vs P.S. Thirunavukarasu and 3 others
Madras High Court · (1990) 10 MAD CK 0075
High Courts15 Oct 1990
P. Shanmugha Sundaram, Proprietor, K. Paramasiva Mudaliar and son Vs Bharat Petroleum Corporation Limited and K.S. Krishnan Bharat Petroleum Corporation Limited Vs P. Shanmugha Sundaram, proprietor, K. Paramasiva Mudaliar and son and K.S. Krishnan
Madras High Court · (1990) 10 MAD CK 0066
Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 28Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3(1), 3(1)(a)
High Courts14 Oct 1990Dismissed
D. Rajendran Vs A. Dorairaj Chettiar and 14 others
Madras High Court · (1990) 10 MAD CK 0012
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 41 Rule 10(2), Order 7 Rule 11, Order 7 Rule 11(c)
High Courts13 Oct 1990
Tamil Nadu Electricity Board Vs CEGAT
Madras High Court · (1991) 53 ELT 555
Central Excises and Salt Act, 1944 — Section 2
High Courts13 Oct 1990
Southern Engg. Industries Vs Supdt. of C. Ex.
Madras High Court · (1991) 52 ELT 373
Constitution of India, 1950 — Article 226, 323A, 323B
High Courts12 Oct 1990
Palaniammal Vs Pechimuthu and Others
Madras High Court · (1991) 1 LW 371 : (1991) 31 MLJ 1
High Courts12 Oct 1990Allowed
Madurai Velliambalam Tirupparankundram Odukkam, Vagayara Charities and others Vs S. Ramachandran
Madras High Court · (1990) 10 MAD CK 0067
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts12 Oct 1990
The Official Liquidator, Gannon Dunkerley and Co. (Madras) Ltd. Vs The Assistant Commissioner, Urban Land Tax and Another
Madras High Court · (1991) 37 MLJ 1
Constitution of India, 1950 — Article 226Tamil Nadu Urban Land Tax Act, 1966 — Section 40A