COURT ARCHIVE

Madras High Court judgments, 1990

964 judgments · page 23 of 49

High Courts06 Aug 1990

Transformers and Electricals Kerala Ltd. and Another Vs Union of India (UOI)

Madras High Court · (1992) 2 ACC 478 : (1992) ACJ 376 : (1991) 1 LW 718

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 134ALimitation Act, 1963 — Section 14

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High Courts06 Aug 1990

The Transformers and Electricals Kerala Ltd. and Another Vs The Union of India (UOI)

Madras High Court · (1991) 299 MLJ 1

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 134A(b)Limitation Act, 1963 — Article 11, 14

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High Courts06 Aug 1990Dismissed

Union of India Vs Jai Bharath and Company and another

Madras High Court · (1990) 08 MAD CK 0010

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts01 Aug 1990

Engine Valves Ltd. Vs Union of India

Madras High Court · (1994) 52 ECR 519 : (1992) 58 ELT 25

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High Courts01 Aug 1990

Pandaram @ K.P.K. Shanmugam and two others Vs Subbammal

Madras High Court · (1990) 08 MAD CK 0089

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High Courts01 Aug 1990Dismissed

S.V. Mahadevan Vs Messrs. Indian Bank

Madras High Court · (1990) 08 MAD CK 0082

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

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High Courts01 Aug 1990

Viniba Products Vs Assistant Collector of Central Excise

Madras High Court · (1991) ECR 691 : (1992) 58 ELT 489

Central Excises and Salt Act, 1944 — Section 36(2), 4

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High Courts01 Aug 1990

Padmanabha Pillai Vs Chandra Pratap and Others

Madras High Court · (1991) 1 LW 534 : (1990) 2 MLJ 315

Hindu Succession Act, 1956 — Section 10, 14, 15, 15(1), 17

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High Courts01 Aug 1990Dismissed

Tvl. Anna Transport Corpn. Ltd., Salem-7 Vs Thiru S. Sellamuthu, Proprietor, K.M.S. Transports, 293, Cauvery Street, Bhavani

Madras High Court · (1990) 08 MAD CK 0018

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts01 Aug 1990

A. Radhakrishnan Vs I.T.O. City Circle I (4) Madras

Madras High Court · (1991) LW(Cri) 87

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 269PPenal Code, 1860 (IPC) — Section 193

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High Courts31 Jul 1990

M.G. Chandraiah Vs The State of Tamil Nadu

Madras High Court · (1990) 07 MAD CK 0090

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High Courts30 Jul 1990

B. Lalithchand Nahar Vs State by Insepctor of Police, Central Crime Branch, Madras and another

Madras High Court · (1991) CriLJ 1111

Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 392

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High Courts30 Jul 1990

M. Velayudam Vs Kannagi

Madras High Court · (1991) 2 MLJ 36

Hindu Marriage Act, 1955 — Section 12, 12(1)(c), 12(2)(b)Penal Code, 1860 (IPC) — Section 349

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High Courts30 Jul 1990

Kannadikara Rajendran Vs State

Madras High Court · (1991) 1 ACC 548

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 107, 109, 114, 279, 304

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High Courts27 Jul 1990

New India Assurance Co. Ltd. Vs B. Saraswathi Ammal and Others

Madras High Court · (1991) 2 ACC 512 : (1991) ACJ 327 : (1990) 2 LW 319

Motor Vehicles Act, 1988 — Section 95

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High Courts27 Jul 1990Dismissed

Puri, S.P. (died) and Chitra Puri Vs State Bank of India

Madras High Court · (1990) 07 MAD CK 0107

Transfer of Property Act, 1882 — Section 53

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High Courts27 Jul 1990

New India Assurance Company Vs B. Sarswathi Ammal and Others

Madras High Court · (1991) 1 ACC 352

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High Courts27 Jul 1990

P. Swaminathan and others Vs Lakshmanan

Madras High Court · (1992) CriLJ 990

General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 24, 499, 500, 52

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High Courts27 Jul 1990

P. Lakshmi Ammal Vs S. Lakshmi Ammal and others

Madras High Court · AIR 1991 Mad 137

Specific Relief Act, 1963 — Section 16, 19, 9Transfer of Property Act, 1882 — Section 52

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High Courts27 Jul 1990

N. Janakiraman Vs Director of Tamil Nadu Raffles

Madras High Court · (1991) 209 MLJ 1

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