High Courts21 Sept 1990
The Divisional Manager, The New India Assurance Co. Ltd. Vs Letchumi Kunchamma and Others
Madras High Court · (1991) 1 ACC 290 : (1990) 2 LW 401
Motor Vehicles Act, 1939 — Section 94
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 14 of 49
High Courts21 Sept 1990Dismissed
New India Assurance Co. Ltd. Vs Letchumi Kunchamma and Others
Madras High Court · (1991) ACJ 472
Motor Vehicles Act, 1988 — Section 146, 31, 96(2)
High Courts21 Sept 1990
N. Srinivasamoorthy Vs State of Tamil Nadu
Madras High Court · (1991) 81 STC 52
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts21 Sept 1990
P.V. Bakthavatchalam Vs State of Tamil Nadu and others
Madras High Court · (1991) CriLJ 1871
Constitution of India, 1950 — Article 14, 20Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 302, 396, 460
High Courts21 Sept 1990
Makkiammal Ghori 'Uthamapalayam through its Muthavalli' Janab Athavu alias Kather Meera Levai Vs Thondi alias Mohideen Ibrahim (deceased) and Others
Madras High Court · (1991) 464 MLJ 1
Civil Procedure Code, 1908 (CPC) — Section 4
High Courts20 Sept 1990Dismissed
Falcon Howard Heat Pumps Pvt. Ltd. Vs The Appellate Collector of Customs and Another
Madras High Court · (1995) 51 ECC 119
Limitation Act, 1963 — Section 14
High Courts20 Sept 1990
Subbaroyan and Another Vs Devadas Nadar
Madras High Court · (1991) 2 LW 355 : (1990) 2 MLJ 548
Transfer of Property Act, 1882 — Section 106, 111(g)
High Courts20 Sept 1990
Rishab Spinning Mills Vs Collector of Customs
Madras High Court · (1991) 52 ELT 364
Constitution of India, 1950 — Article 226
High Courts20 Sept 1990
Asstt. Collector of Central Excise, Customs, Tiruchirapalli Vs Paul M.A. Anthony
Madras High Court · (1992) CriLJ 3150
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Official Secrets Act, 1923 — Section 3, 5
High Courts20 Sept 1990
Assistant Collector of Central Excise Vs Paul M.A. Anthony
Madras High Court · (1991) 34 ECC 152 : (1991) ECR 527 : (1991) 53 ELT 161
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts20 Sept 1990Dismissed
Sri Singan Chetty Ateendrooloo Chetty's Charities Vs The State of Tamil Nadu and others
Madras High Court · (1990) 09 MAD CK 0018
Constitution of India, 1950 — Article 26, 26(b), 29, 30
High Courts20 Sept 1990
K. Ramamurthy and Others Vs State
Madras High Court · (1991) LW(Cri) 98
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109Trusts Act, 1882 — Section 3
High Courts20 Sept 1990Dismissed
Subramani Vs Sarangapani and Others
Madras High Court · (1991) LW(Cri) 65
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)Penal Code, 1860 (IPC) — Section 147, 323, 355, 448
High Courts19 Sept 1990Dismissed
Parasurama Oil Mills Vs S. Kannan
Madras High Court · (1991) 2 ACC 409 : (1992) ACJ 95 : (1991) 1 LW 388
Employees Compensation Act, 1923 — Section 2, 30, 4
High Courts19 Sept 1990
V. Sethuraman Vs K.K. Natarajan and Others
Madras High Court · (1991) LW(Cri) 225
Criminal Procedure Code, 1973 (CrPC) — Section 133, 143, 482
High Courts19 Sept 1990Allowed
B.A. Kuppusamy Ayyar Vs T.K. Subbraman and 4 others
Madras High Court · (1990) 09 MAD CK 0079
High Courts19 Sept 1990
Wavoo Magudoom Mohamed and Others Vs Government of Tamil Nadu and Another
Madras High Court · (1991) 2 MLJ 281
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6
High Courts19 Sept 1990
Sankar alias Gowri Sankar and others Vs State of Tamil Nadu
Madras High Court · (1991) CriLJ 1745
Criminal Procedure Code, 1973 (CrPC) — Section 167, 170, 173, 178, 190Penal Code, 1860 (IPC) — Section 120B, 147, 148, 201, 302
High Courts19 Sept 1990
S. Ramabadran another Vs State of Tamil Nadu and another
Madras High Court · AIR 1991 Mad 371
Constitution of India, 1950 — Article 14, 19(1), 31(2)Evidence Act, 1872 — Section 115
High Courts19 Sept 1990
V. Sethuraman and Another Vs K.K. Natarajan and Others
Madras High Court · (1991) LW(Cri) 171
Criminal Procedure Code, 1973 (CrPC) — Section 133, 143, 482