High Courts31 Aug 1990
S. Ghouse and Others Vs Ammakamma Charities
Madras High Court · (1991) 1 LW 532 : (1990) 2 MLJ 501
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 19 of 49
High Courts31 Aug 1990Dismissed
M/s. Devaraj Mudaliar Rice Mill Vs Member Secretary, Tamil Nadu Pollution Control Board, No. 32, Santhome High Road, Madras-4
Madras High Court · (1990) 08 MAD CK 0020
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Act, 1974 — Section 25
High Courts31 Aug 1990Dismissed
D.R. Papi Chetty, A. Saravana Bhavan and Andiappan Vs State of Tamil Nadu
Madras High Court · (1990) 08 MAD CK 0019
Constitution of India, 1950 — Article 19(1)(g), 19(6)
High Courts31 Aug 1990
K.M. Subramaniam Vs Commissioner and Secretary Home Department, Government of Tamil Nadu, Fort St. George Madras-6000 09 and Superintendent of Central Prison, Coimbatore P.V. Varadarajan Vs The State of Tamil Nadu and The Union of India (UOI) K. Gurusamy (condemned prisoner) represented by next friend and brother-in-law K. Chandran Vs The State of Tamil Nadu
Madras High Court · (1991) LW(Cri) 118
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 366
High Courts31 Aug 1990Allowed
T. Jayadevan and another Vs Bharat Heavy Electrical Ltd. and two others
Madras High Court · (1990) 08 MAD CK 0005
High Courts30 Aug 1990
Non Ferrous Rolling Mills Vs Union of India
Madras High Court · (1991) 34 ECC 179 : (1991) ECR 272 : (1991) 52 ELT 487
Central Excise Rules, 1944 — Rule 10, 173J, 56A, 56A(3), 9A(3A)Central Excises and Salt Act, 1944 — Section 11AGeneral Clauses Act, 1897 — Section 6
High Courts30 Aug 1990
Carborundum Universal Ltd. Vs Union of India
Madras High Court · (1994) 53 ECR 211 : (1992) 58 ELT 403
Central Excise Rules, 1944 — Rule 223ACentral Excises and Salt Act, 1944 — Section 11A
High Courts30 Aug 1990
E.V. Palanivelu and 5 others Vs M/s. Sri Krishna Talkies and 10 others
Madras High Court · (1990) 08 MAD CK 0084
Madras City Tenants Protection Act, 1922 — Section 6
High Courts30 Aug 1990Dismissed
M/s. Jayahar Fire Works Vs Union of India, The General Manager, Small Industries Development Corporation and The Branch Manager, Small Industries Development Corporation, Virudhunagar
Madras High Court · (1990) 08 MAD CK 0077
High Courts30 Aug 1990
State of Tamil Nadu Vs English Electric Co. of India Ltd.
Madras High Court · (1990) 08 MAD CK 0058
Central Sales Tax Act, 1956 — Section 8Tamil Nadu General Sales Tax Act, 1959 — Section 13, 2, 3, 4C, 4D
High Courts29 Aug 1990
Air Lanka Ltd. Vs John William Nathan and another
Madras High Court · (1991) 62 FLR 953 : (1991) 1 LLJ 291 : (1991) 2 MLJ 304
Industrial Disputes Act, 1947 — Section 11A
High Courts29 Aug 1990
Air Lanka Limited Vs John William Nathan and Another
Madras High Court · (1991) 2 MLJ 304
Industrial Disputes Act, 1947 — Section 11A
High Courts28 Aug 1990
T. Anandavalli Vs Commissioner of Income Tax
Madras High Court · (1992) 197 ITR 138
Income Tax Act, 1961 — Section 35B
High Courts28 Aug 1990
A. Tarachand Jain Vs The Chief General Manager, Madras Telephones, No. 78, Puraswalkam High Road, Madras 600010 and The Divisional Officer, Engineering MBM-INTL-1), No. 484, Anna Salai, Madras-600035
Madras High Court · (1990) 08 MAD CK 0014
High Courts28 Aug 1990
Indian Oil Corporation Pvt. Ltd. Vs M/s. Poppat Jamal and Sons
Madras High Court · (1990) 08 MAD CK 0013
Arbitration Act, 1940 — Section 20(4), 32, 33, 34Constitution of India, 1950 — Article 12, 14, 226, 32Contract Act, 1872 — Section 23
High Courts27 Aug 1990
Shital N. Shah and others Vs Income Tax Officer
Madras High Court · (1990) 88 CTR 103 : (1991) 188 ITR 376
Income Tax Act, 1961 — Section 10, 194A, 2(20), 2(31), 2(35)
High Courts27 Aug 1990
C. Ravi Vs A. Janardhanan
Madras High Court · (1990) 2 MLJ 537
Civil Procedure Code, 1908 (CPC) — Section 122, 151
High Courts27 Aug 1990
St. Aleysius Angle Indian Higher Secondary School Vs Association for Protection of Education
Madras High Court · (1991) 1 LW 564 : (1990) 2 MLJ 404
High Courts27 Aug 1990
Arulmighu Devanatha Swami Devasthanam and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1991) 189 MLJ 1
High Courts27 Aug 1990
Amrutanjan Limited Vs Ashwin Fine Chemicals and Pharmaceuticals, Kashi Mira District
Madras High Court · AIR 1991 Mad 277 : (1991) 1 LW 341
Civil Procedure Code, 1908 (CPC) — Section 20Trade and Merchandise Marks Act, 1958 — Section 105, 136Trade Marks Act, 1940 — Section 2, 30, 34, 35, 8