High Courts18 Dec 1990
State Vs Selvam and Kathalinga Nadar
Madras High Court · (1991) LW(Cri) 187
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 2 of 49
High Courts18 Dec 1990
Valliammal Vs Rakkia Gounder and Others
Madras High Court · (1991) 2 MLJ 478
Evidence Act, 1872 — Section 68
High Courts18 Dec 1990
M. Meenakshisundaram and Others Vs The Government of Tamil Nadu and Another
Madras High Court · (1991) 573 MLJ 1
Constitution of India, 1950 — Article 309
High Courts17 Dec 1990
State Vs Khaja Mohideen
Madras High Court · (1991) LW(Cri) 331
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(1a)(a)
High Courts17 Dec 1990
M. Nemichand Jain Vs P. Ethirajan
Madras High Court · (1992) 1 LW 258 : (1992) 2 MLJ 422
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts17 Dec 1990
P. Vasantha, Provident Fund Insepector, Madurai IV. Division Vs K.R. Muthiah and S. Solayappan
Madras High Court · (1991) LW(Cri) 178
Employees Provident Fund and Family Pension Act, 1952 — Section 14A
High Courts14 Dec 1990
N. Janakiraman Vs The Director of State Lotteries
Madras High Court · (1991) 210 MLJ 1
Civil Procedure Code, 1908 (CPC) — Section 10, 2
High Courts14 Dec 1990
Tamil Nadu Agro Industries Corpn. Ltd. Vs Asstt. Collr. of C. Ex.
Madras High Court · (1991) 53 ELT 539(1)
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B, 35C(7), 35G
High Courts14 Dec 1990
Collector of Central Excise Vs CEGAT, Regional Bench, Madras
Madras High Court · (1991) 53 ELT 539
High Courts14 Dec 1990
Radiant Bearing Co. Vs Collector of Customs and Central Excise
Madras High Court · (1994) 52 ECR 159 : (1992) 58 ELT 22
Customs Act, 1962 — Section 11, 130, 130(3)
High Courts13 Dec 1990
Estate of Late S.V. Rajammal (by Accountable Person S.V. Venkatasubbu) Vs Controller of Estate Duty Controller of Estate Duty Vs Estate of Late S.V. Rajammal (by Accountable Person S.V. Venkatasubbu)
Madras High Court · (1992) 197 ITR 55
Estate Duty Act, 1953 — Section 40, 7
High Courts13 Dec 1990
B.N.K. Engine Parts Pvt. Ltd. Vs Assistant Collector of C. Ex.
Madras High Court · (1991) 56 ELT 19
Central Excises and Salt Act, 1944 — Section 11A
High Courts12 Dec 1990
C. Hamsa Koya Vs Sakthi Automobiles (P.) Ltd. and another
Madras High Court · (1992) 73 CompCas 74
Companies Act, 1956 — Section 146, 147, 234
High Courts12 Dec 1990
M.M. Rubber Company Ltd. Vs Asstt. Collector of Central Excise
Madras High Court · (1993) 48 ECR 534 : (1991) 55 ELT 169
High Courts12 Dec 1990
Kancheepuram Murugan Silk Weavers Co-operative Production and Sales Society Vs Kancheepuram Murugan Silk Weavers Co-operative Production and Sales Society Members and Another
Madras High Court · (1991) 2 MLJ 178
Tamil Nadu Co-operative Societies Act, 1983 — Section 89
High Courts12 Dec 1990
G. Krishnan Vs Smt. Thulasi Ammal
Madras High Court · (1990) 12 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2AConstitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 149, 150, 151
High Courts11 Dec 1990
K.J. Bastian Vs A. Nazarali and Sons, Registered Partnership firm
Madras High Court · (1992) 2 MLJ 223
Constitution of India, 1950 — Article 227
High Courts11 Dec 1990
K.M. Mohamed Yousuf Sulaikha Ummal Vs Asstt. Director
Madras High Court · (1992) 39 ECC 82 : (1991) 56 ELT 324
Foreign Exchange Regulation Act, 1973 — Section 52, 56, 57, 9
High Courts11 Dec 1990
M.V. Arunachalam Vs T. Karthikeyan
Madras High Court · (1992) CriLJ 2036
Insecticides Act, 1968 — Section 33
High Courts11 Dec 1990
Brooke Bond (India) Ltd. Vs Sona Spices Pvt. Ltd.
Madras High Court · (1990) 12 MAD CK 0022
Copyright Act, 1957 — Section 62, 63