COURT ARCHIVE

Madras High Court judgments, 1990

964 judgments · page 20 of 49

High Courts27 Aug 1990Dismissed

Sitasamy Thevar Vs The Commissioner, Hindu Religious and Charitable Endowment Board, Nungambakkam High Road, Nungambakkam, Madras-34, The Deputy Commissioner, H.R. and C.E. Endowment, Thanjavur and Sadagoparamanujam

Madras High Court · (1990) 08 MAD CK 0003

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 46(i)

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High Courts23 Aug 1990

General Marketing and Manufacturing Company Ltd. Vs State of Tamil Nadu and others

Madras High Court · (1990) 08 MAD CK 0098

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High Courts23 Aug 1990

P. Kulasekaran Vs Union of India (UOI)

Madras High Court · (1991) 2 MLJ 320

Industrial Disputes Act, 1947 — Section 25F

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High Courts23 Aug 1990

Shantha V. Pai Vs Vasanth Builders, Madras

Madras High Court · (1991) CriLJ 3026

Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 12, 17, 19, 20

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High Courts23 Aug 1990

Velimalai Rubber Co. Ltd Vs Agricultural Income Tax Officer

Madras High Court · (1991) 92 CTR 242 : (1991) 188 ITR 262

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 2, 5, 5(3)

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High Courts23 Aug 1990

Vanjiappa Goundar and Others Vs Sri Kannika Parameswari Amman Kovil

Madras High Court · (1991) 92 MLJ 1

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101Transfer of Property Act, 1882 — Section 113

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High Courts23 Aug 1990

M.M.S. Investment and Others Vs L. Venkatesan and Others

Madras High Court · (1991) 1 LW 374 : (1991) 243 MLJ 1

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 52Provincial Insolvency Act, 1920 — Section 16

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High Courts23 Aug 1990

Sundaramurthy Vs State of Tamil Nadu

Madras High Court · (1990) 08 MAD CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 325

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High Courts23 Aug 1990

Sivaprakasam Mudaliar Vs Selvaraj Padayachi and Others

Madras High Court · (1992) 1 LW 22 : (1990) 2 MLJ 439

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Hindu Succession Act, 1956 — Section 14, 14(1)

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High Courts22 Aug 1990

Wilson Chemicals, Madras-10 Vs M/s. Pidilite Industries Ltd., Bombay 400021

Madras High Court · (1990) 08 MAD CK 0085

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)

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High Courts22 Aug 1990

Ramamoorthy alias Vannia Adikalar Vs State

Madras High Court · (1992) CriLJ 2074

Constitution of India, 1950 — Article 13, 14, 141, 144, 19Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 309

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High Courts22 Aug 1990

Natchimuthu Gounder Vs Thamayanthi

Madras High Court · (1991) 2 LW 371 : (1991) 345 MLJ 1

Civil Procedure Code, 1908 (CPC) — Section 66

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High Courts22 Aug 1990

C. Vijayakumar Vs State Bank India

Madras High Court · (1990) 08 MAD CK 0015

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High Courts21 Aug 1990

Rallis India Ltd., Madras Vs M. Narasimha Rao and another

Madras High Court · (1989) 58 FLR 777 : (1991) 2 LLJ 505

Tamil Nadu Shops and Establishments Act, 1947 — Section 41

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High Courts21 Aug 1990Allowed

V.T. Elaya Pillai Vs The Authorised Officer, Land Reforms, Villupuram and The Land Commissioner, Ezhilagam, Chepauk, Madras-5

Madras High Court · (1990) 08 MAD CK 0090

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 11

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High Courts21 Aug 1990

The Managing Director, Tamil Nadu Warehousing Corporation Vs S.V. Uthirapathi

Madras High Court · (1990) 2 MLJ 534

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High Courts21 Aug 1990Allowed

Viniba Products Vs Assistant Collector of Central Excise

Madras High Court · (1991) 31 ECC 153

Central Excises and Salt Act, 1944 — Section 36, 4

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High Courts21 Aug 1990

In Re: Thunincharam and another

Madras High Court · (1991) CriLJ 1318

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

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High Courts21 Aug 1990

G. Shyamala Vs State of Tamil Nadu and others

Madras High Court · (1993) 1 ALT(Cri) 724 : (1991) CriLJ 1471

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts21 Aug 1990

The Food Corporation of India Vs George Varghese, Assistant Manager (Quality Control), Food Corporation of India and Another

Madras High Court · (1991) 173 MLJ 1

Penal Code, 1860 (IPC) — Section 120B

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