High Courts04 Sept 1990
J. Velan Vs G. Muthu and Others
Madras High Court · (1991) 1 LW 643 : (1990) 2 MLJ 417
Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 18 of 49
High Courts04 Sept 1990
R. Veerappa Naidu Vs Tamil Nadu Civil Supplies Corporation Limited and another
Madras High Court · (1990) 09 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts03 Sept 1990
Smt. Radha Gajapathi Raju Vs Commissioner of Income Tax
Madras High Court · (1991) 190 ITR 144
Income Tax Act, 1961 — Section 154(1), 155, 155(1), 183, 2(23)
High Courts03 Sept 1990
M.V. Rajasekaran Vs Balagangadharan and another
Madras High Court · (1990) 09 MAD CK 0077
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts03 Sept 1990
Sivasankar Vs Santhakumari
Madras High Court · (1993) 2 CivCC 143 : (1994) 79 CompCas 412
Criminal Procedure Code, 1973 (CrPC) — Section 203Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts03 Sept 1990
The Management, Raja Plantation (Pvt.) Ltd. Vs Anguthai and Another
Madras High Court · (1992) 1 ACC 45 : (1991) 2 LW 196
Workmens Compensation Act, 1923 — Section 10
High Courts03 Sept 1990
A.V.G. Neelambal and 2 others Vs Saroja and 2 others
Madras High Court · (1990) 09 MAD CK 0020
High Courts03 Sept 1990
Arulmighu Agneeswaraswami Tenants Co-operative Farming Society Vs District Revenue Officer (Revisional Authority), Tanjore and Others
Madras High Court · (1990) 09 MAD CK 0015
High Courts03 Sept 1990
C. Rajalakshmi Vs State
Madras High Court · (1991) LW(Cri) 22
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts03 Sept 1990
P.C. Cherian, represented by Mr. Venkatesan, Advocate Receiver Vs The Special Commissioner and Secretary to Government, Home (AC-1) Department, Madras-9 and 12 others
Madras High Court · (1990) 09 MAD CK 0009
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29
High Courts03 Sept 1990
S.K. Goudu Vs Kariappan
Madras High Court · (1990) 09 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 19
High Courts01 Sept 1990
E. Ambalam Sakthivel Thever Vs Secretary, Q. 1253 Nagarkudi Respondent in 1st Co-op. Agricultural Credit Society and Deputy Registrar of Co-op Societies, Sivaganga
Madras High Court · (1990) 09 MAD CK 0055
High Courts31 Aug 1990Dismissed
K. Kanagu alias Chockalingam Vs The Director of Geology and Mining, Guindy, Madras-32, The District Collector, Madurai District, Madurai and The Deputy Director of Geology and Mining, Madurai
Madras High Court · (1990) 08 MAD CK 0083
High Courts31 Aug 1990
K. Ramachandran Vs Special Commissioner and Commissioner for Land Reforms and Another
Madras High Court · (1991) 1 LW 689 : (1990) 2 MLJ 496
Tamil Nadu Urban Land Tax Act, 1966 — Section 10, 3(p), 33
High Courts31 Aug 1990
State of Tamil Nadu and Another Vs Vilampatti Nadar Uravinmuraikku Pathiayapatta A.V.M. Marimuthu Nadar Melnilaipalliyin Managing Committee and Others
Madras High Court · (1991) 1 LW 382 : (1990) 2 MLJ 395
Constitution of India, 1950 — Article 26, 30
High Courts31 Aug 1990
State of Tamil Nadu and another Vs Vilampatti Nadar Uravinmuraikku Pathiayapatta A.V.M. Marimuthu Nadar Melnilaipalliyin Managing Committee, Vilampatti and others
Madras High Court · AIR 1991 Mad 233
Constitution of India, 1950 — Article 26, 30Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 10, 11, 14, 15, 18, 18Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 5
High Courts31 Aug 1990
K. Guruswamy and others Vs The State of Tamil Nadu and others
Madras High Court · (1991) CriLJ 1890
Constitution of India, 1950 — Article 161, 21, 72Criminal Procedure Code, 1973 (CrPC) — Section 366
High Courts31 Aug 1990
M.K. Mathivathanan Vs Income Tax Officer
Madras High Court · (1992) 194 ITR 503
Income Tax Act, 1961 — Section 276C, 277Penal Code, 1860 (IPC) — Section 193, 196, 415, 420
High Courts31 Aug 1990
Shanthilal M. Thakker and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1991) 2 MLJ 284
Land Acquisition Act, 1894 — Section 4(1)
High Courts31 Aug 1990
Seeranga Gounder and Others Vs The Authorised Officer, Land Reforms (now redesignated as Assistant Commissioner) and Others
Madras High Court · (1990) 2 LW 248 : (1991) 131 MLJ 1
Civil Procedure Code, 1908 (CPC) — Section 151, 152Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 17