High Courts21 Aug 1990
Firm M.M. Textiles Vs Firm Raghuram Textiles
Madras High Court · (1990) 2 MLJ 557
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 8
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 21 of 49
High Courts21 Aug 1990
Dhanaraj and Another Vs Rubia and Another
Madras High Court · (1992) 1 ACC 132
Motor Vehicles Act, 1988 — Section 3(1)
High Courts21 Aug 1990
R. Dhanaraj and Another Vs Rubia and Others
Madras High Court · (1992) 2 MLJ 490
Motor Vehicles Act, 1988 — Section 3(1)
High Courts20 Aug 1990Allowed
S. Byravan Vs R. Thirumalaisamy Reddiar and others R. Thirumalaisamy Reddiar and others Vs S. Byravan and Others State of Tamilnadu Vs R. Thirumalaisamy Reddiar and others Thiru S. Byravan B.A., B.L., Arbitrator, Retired District Sessions Judge, (Now, Advocate at High Court, Madras)
Madras High Court · (1990) 08 MAD CK 0088
Arbitration Act, 1940 — Section 14(2), 15, 15(b), 20, 29Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226
High Courts17 Aug 1990
N.V. Bashyam Reddy and Co. Vs Food Corporation of India and Another
Madras High Court · (1991) 2 MLJ 175
Arbitration Act, 1940 — Section 14(2)
High Courts17 Aug 1990
South India Carbonic Gas Industries Ltd. Vs State of Tamil Nadu
Madras High Court · (1990) 08 MAD CK 0062
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts17 Aug 1990
N.P.R. Narayanan and others Vs State of Tamil Nadu
Madras High Court · (1993) 199 ITR 155
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 65
High Courts17 Aug 1990
B. Chinnasamy Vs Kannammal @ Muniammal and Others
Madras High Court · (1991) 2 MLJ 70
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts17 Aug 1990
Govindasamy and Another Vs Parasuraman
Madras High Court · (1990) 2 LW 385 : (1990) 2 MLJ 393
High Courts16 Aug 1990
Shanmugaiah @ Thindan Vs State by Inspector Police, Alankulam
Madras High Court · (1991) LW(Cri) 34
Penal Code, 1860 (IPC) — Section 307, 34
High Courts16 Aug 1990
Hajee M. Mohamed Kassim and others Vs The Sub Inspector of Police, Kottar Police Station, Nagercoil
Madras High Court · (1991) CriLJ 2921
Citizenship Act, 1955 — Section 18, 9Criminal Procedure Code, 1973 (CrPC) — Section 482Foreigners Act, 1946 — Section 14, 9
High Courts16 Aug 1990
Karikadai Balu Vs Balakrishna Iyer and Others
Madras High Court · (1990) 2 MLJ 452
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 1, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 5
High Courts16 Aug 1990
P. Natesan Vs Tamil Nadu Electricity Board
Madras High Court · (1992) 1 MLJ 79
High Courts16 Aug 1990
India Steamship Co. Ltd. Vs Steel Authority of India Ltd.
Madras High Court · (1990) 08 MAD CK 0016
General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 4
High Courts14 Aug 1990Allowed
S. Balu Vs Union of India (UOI) and Others
Madras High Court · (1993) 43 ECC 145
Customs Act, 1962 — Section 111, 112, 124
High Courts14 Aug 1990Dismissed
The Tamil Nadu Electricity Board Vs N.K.S.D. Rathnasabapathy
Madras High Court · (1990) 08 MAD CK 0091
High Courts14 Aug 1990
Annamalai Vs M.A.M. Meyyappan Ambalam and Others
Madras High Court · (1990) 2 LW 224 : (1991) 60 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Hindu Adoptions and Maintenance Act, 1956 — Section 10(iv)
High Courts14 Aug 1990
Sun Paper Mills Ltd. Vs Union of India and others
Madras High Court · (1990) 08 MAD CK 0064
Central Sales Tax Act, 1956 — Section 8(1), 8(2), 8(2A), 8(5)
High Courts13 Aug 1990Dismissed
Hariharan Vs Malliga and Another
Madras High Court · (1991) 1 DMC 347 : (1990) 2 LW 513
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 31, Order 21 Rule 35, Order 21 Rule 37, Order 21 Rule 38Hindu Marriage Act, 1955 — Section 27
High Courts13 Aug 1990
Shaporji Pollonji and Company (P.) Ltd. Salem and Another Vs A. Nishat and Another
Madras High Court · (1990) 2 LW 289 : (1991) 229 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i), 10(3)(a)(iii), 10(3)(c), 10(3)(e)