High Courts24 Jul 1990
Essaki and Another Vs S. Royappan
Madras High Court · (1990) 2 LW 143 : (1990) 2 MLJ 540
Stamp Act, 1899 — Section 35
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 25 of 49
High Courts24 Jul 1990Dismissed
Subbammal Gounder Vs The Special Tahsildar, Debt Relief, Cheranmahadevi and two others
Madras High Court · (1990) 07 MAD CK 0001
High Courts23 Jul 1990
Asia Tea Enterprises Vs Assistant Collector of C. Ex.
Madras High Court · (1991) 38 ECR 534 : (1991) 52 ELT 351
Central Excise Rules, 1944 — Rule 173BConstitution of India, 1950 — Article 226
High Courts23 Jul 1990Allowed
Cholan Roadways Corpn. Ltd. Vs Rukmani and Others
Madras High Court · (1991) ACJ 1150 : (1990) 2 LW 421
High Courts23 Jul 1990Dismissed
The Managing Director, Cholan Roadways Corporation, Kumbakonam Vs G.K. Balakrishnan and another
Madras High Court · (1990) 07 MAD CK 0076
High Courts23 Jul 1990
N.A. Victor Immanuel and others Vs State
Madras High Court · (1991) CriLJ 2014
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 165, 482Prevention of Corruption Act, 1988 — Section 13
High Courts23 Jul 1990
Cholan Roadways Corporation Ltd. Vs Rukmani and Others
Madras High Court · (1991) ACJ 1150 : (1991) 1 MLJ 15
High Courts23 Jul 1990
Sivanandam Ammal Vs S. Kadiresan and Others
Madras High Court · (1990) 2 LW 376 : (1990) 2 MLJ 292
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts23 Jul 1990
P.S. Ambigapathy Vs The Director of Public Health and Preventive Medicine, 81 Anna Salai, Madras 6 and The Municipal Health Officer, Salem Municipality, Salem
Madras High Court · (1990) 07 MAD CK 0018
High Courts23 Jul 1990Dismissed
Kannamal and another Vs Kannappan
Madras High Court · (1990) 07 MAD CK 0017
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts23 Jul 1990Allowed
The Tamil Nadu Water Supply and Drainage Board, Madras-2 Vs M/s. Chandrie and Co. Pvt. Ltd., Madras-1
Madras High Court · (1990) 07 MAD CK 0007
Arbitration Act, 1940 — Section 20
High Courts21 Jul 1990
R. Dhanaraj and Another Vs United India Insurance Co.
Madras High Court · (1992) 2 ACC 92
Motor Vehicles Act, 1988 — Section 3(1)
High Courts19 Jul 1990
State Bank of India, Madras Vs Central Government Industrial Tribunal, Madras and others
Madras High Court · (1991) 1 LLJ 155
Industrial Disputes Act, 1947 — Section 10(1), 2, 25B, 25B(1), 25F
High Courts19 Jul 1990
R. Vijayakumar Vs Assistant Commissioner of Income Tax
Madras High Court · (1991) 94 CTR 255 : (1991) 190 ITR 245 : (1992) 60 TAXMAN 158
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230A, 281B
High Courts19 Jul 1990Allowed
Thirugnanam Pillai Vs Thuluva Vellala Munnetra Sangam, Villianur, Pondicherry State and Others
Madras High Court · (1990) 07 MAD CK 0073
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226Trusts Act, 1882 — Section 73
High Courts19 Jul 1990
M/s. Wander Ltd., Bombay and etc. Vs M/s. Antex India Pvt. Ltd. Bangalore and others
Madras High Court · AIR 1991 Mad 109
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 17
High Courts19 Jul 1990
D. Gopalan Vs Union of India and others
Madras High Court · (1991) CriLJ 2249 : (1990) 2 LW 601
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 36Passports Act, 1967 — Section 12, 2, 3
High Courts19 Jul 1990
The State Bank of India Vs The Presiding Officer, Central Government Industrial Tribunal and Another
Madras High Court · (1991) 2 MLJ 93
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts19 Jul 1990
K. Ramaswamy Nadar Vs Pathummal and Others
Madras High Court · (1990) 2 LW 263 : (1991) 2 MLJ 345
High Courts18 Jul 1990Dismissed
Union of India and others Vs M/s. Travancore Chemical and Manufacturing Company Ltd., Alwaye-4
Madras High Court · (1990) 07 MAD CK 0110
Evidence Act, 1872 — Section 115