High Courts12 Oct 1990Dismissed
Komalavalli Ammal and Rangamani Ammal Vs T.A.S. Krishnamachari and Kandamani alias T.K. Seshadri
Madras High Court · (1990) 10 MAD CK 0057
Hindu Succession Act, 1956 — Section 15, 15(2), 16
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 12 of 49
High Courts12 Oct 1990
Official Liquidator, Gannon Dunkerley and Co. (Madras) Ltd. Vs Assistant Commissioner, Urban Land Tax and another
Madras High Court · (1992) 73 CompCas 168 : (1991) 1 MLJ 37
COMPANIES ACT, 1956 — Section 431Constitution of India, 1950 — Article 226
High Courts12 Oct 1990
Govinda Reddy Vs State
Madras High Court · (1991) LW(Cri) 42
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 376
High Courts12 Oct 1990
Jagannathan and Another Vs The State
Madras High Court · (1991) LW(Cri) 44
Companies Act, 1956 — Section 633Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A
High Courts12 Oct 1990Dismissed
Smt. Suba Sri Mani Vs Smt. S. Saraswathi
Madras High Court · (1990) 10 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Section 102, 103, 55, 56Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 21(2), 24(2)(b)
High Courts11 Oct 1990Dismissed
Natarajan Vs V.M. Sundaram
Madras High Court · (1990) 10 MAD CK 0079
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 19
High Courts11 Oct 1990
Vishnudas Trading as Vishnudas Kishindas Zarda Factory Vs The Vazir Sultan Tobacco Company Limited
Madras High Court · (1991) 194 MLJ 1
Trade and Merchandise Marks Act, 1958 — Section 109(5)
High Courts11 Oct 1990Dismissed
Vishnudas Kishindas Zarda Factory Vs The Vazir Sultan Tobacco Company Ltd.
Madras High Court · (1991) 194 MLJ 1
Trade and Merchandise Marks Act, 1958 — Section 12(1), 46, 56, 8, 8(1)Trade and Merchandise Marks Rules, 1959 — Rule 22, 26
High Courts11 Oct 1990
K.A. Khaja Vs Sixth Income Tax Officer
Madras High Court · (1992) 196 ITR 627
Income Tax Act, 1961 — Section 271(1A), 276C, 277
High Courts11 Oct 1990
Mohamed Mohamed Yousuf Vs The State of Tamil Nadu and others
Madras High Court · (1991) CriLJ 1675
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts11 Oct 1990
The Tamil Nadu Water Supply and Drainage Board and Another Vs M.D. Vijayakumar and others Tamil Nadu Water Supply and Drainage Board Vs T.N.W.S. and D.B. Workers Union and another
Madras High Court · (1991) 1 LLJ 260 : (1991) 2 MLJ 496
Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 16
High Courts11 Oct 1990
S. Ramamurthy Vs Jayalakshmi Ammal
Madras High Court · (1991) 1 LW 391 : (1990) 2 MLJ 497
Registration Act, 1908 — Section 20(1)
High Courts10 Oct 1990
N.K. Mohnot Vs State
Madras High Court · (1992) 196 ITR 767
Income Tax Act, 1961 — Section 132
High Courts10 Oct 1990Dismissed
Mangalam alias Badrakali 3 and others Vs Sudalaimuthu 4 and others
Madras High Court · (1990) 10 MAD CK 0068
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3(7)
High Courts10 Oct 1990
Selvan and others etc. Vs The State
Madras High Court · (1991) CriLJ 1942
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165Essential Commodities Act, 1955 — Section 7
High Courts10 Oct 1990
Narayana Prasad Gupta Vs S. Senthamarai Kannan, Eighth Ito
Madras High Court · (1992) 196 ITR 587
Criminal Procedure Code, 1973 (CrPC) — Section 340Income Tax Act, 1961 — Section 276C, 277, 28Penal Code, 1860 (IPC) — Section 193, 196
High Courts09 Oct 1990
Bhuvaneswari and another Vs State of Tamil Nadu
Madras High Court · (1991) CriLJ 2961
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 122, 135
High Courts09 Oct 1990
Cork Industries, Madras Vs I Additional Labour Court, Madras and Another
Madras High Court · (1990) 10 MAD CK 0055
Industrial Disputes Act, 1947 — Section 10, 11A, 12, 2A, 9A
High Courts09 Oct 1990Dismissed
A. Harikrishnan Vs The Registrar and others
Madras High Court · (1991) 92 CTR 114 : (1991) 192 ITR 391 : (1992) 61 TAXMAN 33
Income Tax Act, 1961 — Section 269(UA), 269(UB), 269(UC), 269(UL), 276(AB)
High Courts09 Oct 1990
S. Kanagaraj and etc. Vs Government of Tamil Nadu and Others
Madras High Court · AIR 1991 Mad 182
Constitution of India, 1950 — Article 14, 19(1), 31Motor Vehicles Act, 1939 — Section 68Motor Vehicles Act, 1988 — Section 102, 105(4), 217