High Courts16 Jul 1990
B. Rajagopal and Another Vs The Inspector of Police (Crimes), Madras and Others
Madras High Court · (1991) LW(Cri) 375
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482, 561A
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 27 of 49
High Courts13 Jul 1990
A.K. Impex Vs Union of India
Madras High Court · (1991) 34 ECC 157 : (1991) ECR 77 : (1991) 53 ELT 203
Customs Act, 1962 — Section 111, 112, 129B(2), 129D(2), 129D(4)
High Courts13 Jul 1990
The Minerals and Metals Trading Corporation of India Ltd. Vs The Shipping Corporation of India Limited
Madras High Court · (1991) 2 MLJ 272
Contract Act, 1872 — Section 73
High Courts13 Jul 1990
S. Varadarajan Vs The Special Officer, Triplicane Urban Co-operative Society Ltd., Madras-5 and The Registrar of Cooperative Society, Teynampet, Madras
Madras High Court · (1990) 07 MAD CK 0087
Constitution of India, 1950 — Article 12, 226
High Courts13 Jul 1990
Ashok Kumar Jain Vs State of Tamil Nadu and others
Madras High Court · (1992) 85 STC 16
Tamil Nadu General Sales Tax Act, 1959 — Section 41
High Courts13 Jul 1990
Ramani Ammal Vs Susilammal
Madras High Court · AIR 1991 Mad 163 : (1991) 2 LW 43 : (1991) 1 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6FContract Act, 1872 — Section 25, 56Specific Relief Act, 1963 — Section 12(3), 13, 15, 20, 23
High Courts13 Jul 1990
M. Mokkaraj and others Vs The Executive Magistrate, Thirumangalam and others
Madras High Court · (1991) CriLJ 2150
Constitution of India, 1950 — Article 19, 25, 26Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts13 Jul 1990
Tuticorin New Shore Slum Dwellers Welfare Association Vs The Chairman, Port Trust and Others
Madras High Court · (1991) 95 MLJ 1
High Courts13 Jul 1990
V.A. Damodaran Vs E.I.D. Parry (India) Ltd.
Madras High Court · (1991) 1 MLJ 52
Industrial Disputes Act, 1947 — Section 12, 2, 2A, 33C, 7
High Courts13 Jul 1990
Arjuna Gounder Vs Govindaraju Reddiar
Madras High Court · (1990) 2 LW 98 : (1990) 2 MLJ 411
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 47
High Courts12 Jul 1990
V. Srirangammal and Another Vs Union Bank of India and Others
Madras High Court · (1991) 1 LW 570 : (1990) 2 MLJ 300
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts12 Jul 1990
Chandran and Co. and R.M.T. Nadesa Pillay and Co. Vs Agricultural Income Tax Officer
Madras High Court · (1991) 191 ITR 61
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 16, 17(5), 65
High Courts12 Jul 1990
T.G. Viswanathan Chettiar Vs T.A. Shanmugha Chettiar and others
Madras High Court · AIR 1992 Mad 148 : (1990) 2 LW 102
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 92Constitution of India, 1950 — Article 107, 58Trusts Act, 1882 — Section 19
High Courts12 Jul 1990
Nellai Ganesan Vs The State
Madras High Court · (1991) CriLJ 2157
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 420, 489B, 489E
High Courts12 Jul 1990Allowed
C.A. Balu Vs G. Joseph Raj and The Official Assignee, High Court, Madras
Madras High Court · (1990) 07 MAD CK 0021
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 11, Order 1 Rule 3, Order 5 Rule 20, Order 5 Rule 20(1)Presidency Towns Insolvency Act, 1909 — Section 112, 9(1)(d)(ii), 90(1)
High Courts11 Jul 1990
Saroja Vs State of Tamil Nadu and others
Madras High Court · (1991) CriLJ 755 : (1993) 1 MLJ 440
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302
High Courts11 Jul 1990Dismissed
R. Nammalwar and 3 Ors. and Uma and Others Vs Govindaraju
Madras High Court · (1992) 1 DMC 322
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 494
High Courts11 Jul 1990
Veerachari and Others Vs Thimmamma @ Thimmakka
Madras High Court · (1991) 321 MLJ 1
Civil Procedure Code, 1908 (CPC) — Section 68(1)
High Courts11 Jul 1990
Narayana Rajoo and Others Vs The State of Tamil Nadu and Another
Madras High Court · (1991) 1 LW 476 : (1991) 181 MLJ 1
Land Acquisition Act, 1894 — Section 10, 6
High Courts11 Jul 1990
Y. Mohamed and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1991) 83 MLJ 1
Constitution of India, 1950 — Article 309