COURT ARCHIVE

Madras High Court judgments, 1990

964 judgments · page 30 of 49

High Courts29 Jun 1990

Tamil Nadu Adi Dravidar Housing and Development Corporation Ltd. Vs The Appellate Authority/Deputy Commissioner of Labour and Another

Madras High Court · (1990) 2 MLJ 354

Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)

High Courts28 Jun 1990

L and t Mcneil Limited Vs State of Tamil Nadu

Madras High Court · (1990) 06 MAD CK 0048

Tamil Nadu General Sales Tax Act, 1959 — Section 2

High Courts28 Jun 1990Allowed

The State Industrial Promotion Corporation of Tamil Nadu Ltd. Vs Arputharaj and State of Tamil Nadu

Madras High Court · (1990) 06 MAD CK 0007

Land Acquisition Act, 1894 — Section 10, 11A, 18, 4, 4(1)

High Courts28 Jun 1990

B. Mukhthar Pasha Vs The General Manager, Personnel Administration, Bharat Heavy Electrials Ltd. and Others

Madras High Court · (1991) 2 LW 235 : (1990) 2 MLJ 195

Constitution of India, 1950 — Article 25

High Courts27 Jun 1990

Sri Lakshmi Saraswathy Motor Service (Firm) Gudiyatham Vs The State of Tamil Nadu and others

Madras High Court · AIR 1991 Mad 133

Motor Vehicles Act, 1939 — Section 63(3A)

High Courts27 Jun 1990

Sri Lakshmi Saraswathi Motor Service (firm) Vs The State of Tamil Nadu and Others

Madras High Court · (1990) 2 MLJ 191

High Courts26 Jun 1990

Y. Kaspar Vs The Superintending Engineer, Public Works Department and Another

Madras High Court · (1991) 192 MLJ 1

High Courts25 Jun 1990

Hajee Moosa Sulaiman Sait and Others Vs State of Tamil Nadu and Others

Madras High Court · (1991) 493 MLJ 1

Tamil Nadu Co-operative Societies Act, 1961 — Section 96(4)

High Courts25 Jun 1990

State of Tamil Nadu Vs R.V. Krishniah Chetty and Sons

Madras High Court · (1990) 06 MAD CK 0036

High Courts25 Jun 1990

Controller of Estate Duty Vs Sileshkumar R. Mehta

Madras High Court · (1991) 189 ITR 566

Estate Duty Act, 1953 — Section 44, 46(1), 46(2)

High Courts22 Jun 1990

P. Sekar Vs Bhel, Ranipet and others

Madras High Court · (1991) 1 LLJ 551

High Courts21 Jun 1990

State of Tamil Nadu Vs K.M. Dharumaraja

Madras High Court · (1990) 06 MAD CK 0051

Central Sales Tax Act, 1956 — Section 10, 10(A), 8(2), 8(4), 9(2)

High Courts20 Jun 1990

Muthusamy Gounder Vs Janakiraman Gounder and Others

Madras High Court · (1991) 2 MLJ 516

High Courts15 Jun 1990

Jain Timber Traders Vs Joint Commissioner-II, Office of the Commissioner of Commercial Taxes Madras-5

Madras High Court · (1990) 06 MAD CK 0053

High Courts15 Jun 1990

M/s. Sterling Construction Vs The Premier Transport

Madras High Court · AIR 1991 Mad 227

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)

High Courts15 Jun 1990

Radhakrishnan and Others Vs Rajasekaran Rajee and Others

Madras High Court · (1990) 2 LW 270 : (1990) 2 MLJ 319

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(b), 14(1)(b)

High Courts15 Jun 1990

Syed Shafiullah Vs Rafiq Mahmood and another

Madras High Court · (1990) 06 MAD CK 0003

Specific Relief Act, 1963 — Section 16

High Courts15 Jun 1990

Sri Sambu Films and Others Vs Vijaya Pictures

Madras High Court · (1991) 1 LW 604 : (1990) 2 MLJ 405

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

High Courts14 Jun 1990

R.K. Mohamed Ubaidullah and 3 others Vs Hajee C. Abdul Wahab and another

Madras High Court · (1990) 06 MAD CK 0047

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12General Clauses Act, 1897 — Section 3(22)Specific Relief Act, 1963 — Section 16, 16(c), 19, 19(a), 27

High Courts14 Jun 1990

Pownraj Vs The Principal, Central Polytechnic

Madras High Court · (1990) 2 MLJ 441

Constitution of India, 1950 — Article 226