High Courts06 Jul 1990
Commissioner of Income Tax Vs Central Art Press
Madras High Court · (1991) 189 ITR 618
Income Tax Act, 1961 — Section 37(1)
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 29 of 49
High Courts06 Jul 1990
State of Tamil Nadu Vs S. Duraisamy Chettiar and Co.
Madras High Court · (1990) 07 MAD CK 0068
Tamil Nadu General Sales Tax Act, 1959 — Section 22(1), 22(2)
High Courts06 Jul 1990
Workmen of Ashok Leyland Ltd. and others Vs Ashok Leyland Ltd. and Others
Madras High Court · (1991) 2 LLJ 12
Factories Act, 1948 — Section 46
High Courts06 Jul 1990
Dr. Valampuri John, M.P. Vs Union of India and others
Madras High Court · AIR 1991 Mad 151 : (1990) 2 LW 667
Constitution of India, 1950 — Article 14, 328, 329Representation of the People Act, 1951 — Section 123
High Courts05 Jul 1990
Ifath Sultana Vs Govt. of Tamil Nadu
Madras High Court · (1990) 07 MAD CK 0057
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts05 Jul 1990
P.N. Ganesan Pvt. Ltd. (In Liquidation) Vs Commissioner of Income Tax
Madras High Court · (1990) 07 MAD CK 0055
Companies Act, 1956 — Section 173, 484, 484(1), 486, 487Income Tax Act, 1961 — Section 37(1)Industrial Disputes Act, 1947 — Section 25FFF
High Courts05 Jul 1990
R. Thiagasundaram Vs The State of Tamil Nadu and Others
Madras High Court · AIR 1991 Mad 82
Stamp Act, 1899 — Section 47A
High Courts05 Jul 1990Dismissed
K.M.B. Syed Fathima represented by mother and guardian ad-litem K.M. Junitha Begum Vs K.M. Bathusa Mohideen
Madras High Court · (1990) 07 MAD CK 0015
Benami Transactions (Prohibition) Act, 1988 — Section 2(a), 3, 3(2), 3(3), 4
High Courts05 Jul 1990
D. Thomas Vs The Government of Tamil Nadu and Others
Madras High Court · (1990) 07 MAD CK 0009
Constitution of India, 1950 — Article 226
High Courts03 Jul 1990Dismissed
Madras Telephone Subscribers and Public Protection Association Vs The Hon'ble Union Minister for Communication, Govt. of India, New Delhi, The Director General, Tele communications, Govt. of India, New Delhi and The Chief General Manager, Madras Telephones, Madras
Madras High Court · (1990) 07 MAD CK 0105
Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7
High Courts03 Jul 1990Dismissed
P. Sankaran Vs The Secretary, Ministry of Defence, New Delhi and The General Manager, Clothing Factory, Avadi
Madras High Court · (1990) 07 MAD CK 0103
Workmens Compensation Act, 1923 — Section 3
High Courts03 Jul 1990
K.S. Mahaboob Basha and Others Vs Kaneez Fathima
Madras High Court · (1991) 372 MLJ 1
High Courts02 Jul 1990
C.S. Shain Dawood and Others Vs State of Tamil Nadu and Others
Madras High Court · AIR 1991 Mad 131
Land Acquisition Act, 1894 — Section 4, 4(1), 4(i), 6
High Courts02 Jul 1990
V. Palaniswami Vs The State of Tamil Nadu and others
Madras High Court · (1990) 07 MAD CK 0062
Constitution of India, 1950 — Article 226
High Courts02 Jul 1990
Hindustan Petroleum Corporation Ltd. Vs Quthubuddin Syed Shah, Mohammed Bakher Sahib
Madras High Court · (1991) 2 MLJ 414
High Courts29 Jun 1990
M.P. Ramanujammal Vs C. Parankujam represented by father and guardian C. Venkatachalam
Madras High Court · (1990) 2 LW 244 : (1991) 116 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(8)
High Courts29 Jun 1990
State of Tamil Nadu Vs Tamil Nadu Stick Industries State of Tamil Nadu Vs Rathina Splints and Veneers Factory
Madras High Court · (1990) 06 MAD CK 0037
Tamil Nadu General Sales Tax Act, 1959 — Section 7A
High Courts29 Jun 1990
Mac Electronics Vs Dy. Chief Controller of Imports and Exports
Madras High Court · (1991) 34 ECC 176 : (1991) 53 ELT 199
Criminal Procedure Code, 1973 (CrPC) — Section 172, 173, 91Evidence Act, 1872 — Section 123, 45, 74
High Courts29 Jun 1990
Principal, Tamil Nadu Theological Seminary Vs A. Saraswathi and Others
Madras High Court · (1991) 2 ACC 163 : (1991) ACJ 310 : (1990) 2 LW 75
Motor Vehicles Act, 1988 — Section 2, 36, 38, 95