COURT ARCHIVE

Madras High Court judgments, 1990

964 judgments · page 28 of 49

High Courts11 Jul 1990

M.S. Kuppuswami and etc. etc. Vs The State

Madras High Court · (1992) CriLJ 56

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 209, 239, 240Penal Code, 1860 (IPC) — Section 120B, 21, 379

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High Courts11 Jul 1990

State Industried Promotion Corporation of Tamil Nadu Ltd., Madras Vs V. Arputharaj and others

Madras High Court · AIR 1991 Mad 116 : (1990) 2 LW 585 : (1991) 1 MLJ 469

Constitution of India, 1950 — Article 141Land Acquisition Act, 1984 — Section 10, 11, 4, 6, 9(3)

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High Courts11 Jul 1990

M. Moorthy Vs Drivers and Conductors Bus Service P. Ltd

Madras High Court · (1991) 71 CompCas 136 : (1990) 2 LW 123

Companies Act, 1956 — Regulation 75, 255(2), 290, 397, 398

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High Courts11 Jul 1990

The State Industries Promotion Corporation of Tamil Nadu Ltd. Vs V. Arputharaj and Others

Madras High Court · (1991) 469 MLJ 1

Land Acquisition Act, 1894 — Section 4(1)

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High Courts10 Jul 1990

The District Educational Officer and Others Vs K. Rajamma and Others

Madras High Court · (1992) 1 MLJ 218

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High Courts10 Jul 1990

V.M.T. and Co. Vs R. Yamuna Bai, represented by her Power of Attornery Agent A.G. Srinivasan

Madras High Court · (1991) 1 LW 565 : (1990) 2 MLJ 391

Transfer of Property Act, 1882 — Section 106

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High Courts10 Jul 1990Allowed

D. Balasubramaniam and others Vs The Govt. of Tamil Nadu

Madras High Court · (1990) 07 MAD CK 0083

Constitution of India, 1950 — Article 309

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High Courts10 Jul 1990Allowed

Tamizh Selvi Vs Arumugam

Madras High Court · (1991) 1 DMC 296 : (1990) 2 LW 133

Hindu Marriage Act, 1955 — Section 10(1), 13, 13(1)

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High Courts10 Jul 1990Dismissed

A.B. Anbu and 11 Others Vs Nemili Town Panchayat

Madras High Court · (1992) LW(Cri) 129

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts09 Jul 1990Dismissed

A. Simon Vs Venkatammal

Madras High Court · (1991) 2 DMC 66

Criminal Procedure Code, 1973 (CrPC) — Section 126, 126(2), 397

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High Courts09 Jul 1990

M/s. B. Ramaswamy and Co. Vs The District Supply Officer, Licensing Authority of North Arcot Ambedkar and another

Madras High Court · AIR 1991 Mad 157

Essential Commodities Act, 1955 — Section 3

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High Courts09 Jul 1990Allowed

M/s. Shanthi Theatre Vs The Joint Commissioner I, Land Administration Chepauk, Madras-5 and another

Madras High Court · (1990) 07 MAD CK 0020

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High Courts09 Jul 1990Dismissed

Vincent Poobalarayar Vs The Rent Controller (District Munsif), Tuticorin and 2 others

Madras High Court · (1990) 07 MAD CK 0014

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18(1), 18(2)

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High Courts09 Jul 1990Allowed

V. Balan alias V. Balasubramanian Vs R.S. Rajan and A.D. Ramasamy

Madras High Court · (1990) 07 MAD CK 0011

Specific Relief Act, 1963 — Section 16(c)

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High Courts06 Jul 1990

Nandan Durai Vs Francis Rattisbonne

Madras High Court · AIR 1992 Mad 10 : (1990) 2 LW 34 : (1991) 2 MLJ 466

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114

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High Courts06 Jul 1990

Mahendra Industries Vs Government of India

Madras High Court · (1991) 52 ELT 519

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High Courts06 Jul 1990

Sugunaraj C.T. and Others Vs Syndicate Bank and Others

Madras High Court · (1999) 3 LLJ 1198

Payment of Wages Act, 1936 — Section 7(2)

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High Courts06 Jul 1990Dismissed

Kothari and Sons Vs N. Subramanian, ITO

Madras High Court · (1990) 07 MAD CK 0112

Income Tax Act, 1961 — Section 245(1A), 245A, 245A(b), 245B, 245CPenal Code, 1860 (IPC) — Section 120B, 193, 196, 34, 420

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High Courts06 Jul 1990

Commissioner of Income Tax Vs S.S.M. Finishing Centre

Madras High Court · (1990) 53 TAXMAN 396

Income Tax Act, 1961 — Section 109(1A), 256(1), 33(1)(b)(B)(i)

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High Courts06 Jul 1990

Nandan Durai Vs Francis Rattisabose

Madras High Court · (1990) 2 LW 34 : (1991) 2 MLJ 466

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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