COURT ARCHIVE

Madras High Court judgments, 1990

964 judgments · page 33 of 49

High Courts02 May 1990

A. Balaraman and Others Vs Madras Metropolitan Development Authority and Others

Madras High Court · (1990) 2 MLJ 73

Constitution of India, 1950 — Article 14, 19, 19(1)(g), 300ATamil Nadu Town and Country Planning Act, 1971 — Section 32(4)

High Courts02 May 1990Allowed

New India Assurance Co. Ltd. Vs V.K. Chandra and Others

Madras High Court · (1991) ACJ 386

Constitution of India, 1950 — Article 134AMotor Vehicles Act, 1988 — Section 95

High Courts02 May 1990

Vimala Ammal Vs C. Suseela and others

Madras High Court · AIR 1991 Mad 209

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 102, Order 21 Rule 99, Order 5 Rule 4Specific Relief Act, 1877 — Section 27Specific Relief Act, 1963 — Section 19

High Courts02 May 1990

Vimala Ammal Vs C. Suseela and Others

Madras High Court · (1990) 2 MLJ 127

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99

High Courts02 May 1990

Indian Bank Vs R.S. Thiruvengadam and Another

Madras High Court · (1990) 2 MLJ 324

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Income Tax Act, 1922 — Section 5(7A)

High Courts30 Apr 1990

Kamuthi Madalaichamy Vs Thangarathina Nadar

Madras High Court · AIR 1991 Mad 229 : (1990) 2 LW 332

Evidence Act, 1872 — Section 116Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14(1), 2(6)Transfer of Property Act, 1882 — Section 108

High Courts30 Apr 1990

Deputy Commissioner of Commercial Taxes, Tiruchirapalli-20 Vs Sarathi Agencies

Madras High Court · (1990) 04 MAD CK 0068

Central Sales Tax Act, 1956 — Section 3, 6

High Courts30 Apr 1990

Kamuthi Madalaichamy alias Sivanendal Perumalsamy Koil Private Trust Vs Thangarathina Nadar

Madras High Court · (1990) 2 LW 332 : (1990) 2 MLJ 140

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)Trusts Act, 1882 — Section 47, 48

High Courts30 Apr 1990Allowed

B. Sai Chandra Vadan Vs The Registrar, University of Madras, Madras-5, The Director of Legal Studies, Nandanam, Madras-35 and The Principal, Madras Law College, Madras

Madras High Court · (1990) 04 MAD CK 0058

High Courts30 Apr 1990

Bojaraj Textile Mills Ltd. Vs State of Tamil Nadu

Madras High Court · (1990) 04 MAD CK 0045

Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 38

High Courts28 Apr 1990

Andhra Civil Construction Company Vs The Government of India and others

Madras High Court · AIR 1991 Mad 119 : (1992) 1 MLJ 93

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 19(1), 226Major Port Trusts Act, 1963 — Section 111

High Courts28 Apr 1990

Andhra Civil Construction Company Vs The Government of India

Madras High Court · (1990) 1 MLJ 470

Constitution of India, 1950 — Article 19(1)(g)

High Courts26 Apr 1990

The Special Officer Tiruppur Co-operative Sale Society Ltd. Vs The Appellate Authority under the Tamil Nadu Shops and Establishment Act, 1947 and Others

Madras High Court · (1990) 1 MLJ 505

Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 2(12), 41, 41(2)

High Courts26 Apr 1990

Management, Sacred Heart Convent High School, Panruti, South Arcot Vs State of Tamil Nadu and others

Madras High Court · (1991) 62 FLR 196

Constitution of India, 1950 — Article 30Industrial Disputes Act, 1947 — Section 10, 2

High Courts26 Apr 1990

Peico Electronics and Electricals Ltd. Vs State of Tamil Nadu

Madras High Court · (1990) 78 STC 88

Central Sales Tax Act, 1956 — Section 3, 4, 8A(1)Tamil Nadu General Sales Tax Act, 1959 — Section 13(5), 2

High Courts25 Apr 1990

Selvarasu Vs K.A. Ganesan and Others

Madras High Court · (1990) 2 MLJ 148

Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 15

High Courts25 Apr 1990

Tamil Nadu Document Writers' Association and Others Vs State of Tamil Nadu and Others

Madras High Court · (1990) 2 MLJ 134

Constitution of India, 1950 — Article 14, 19(1)(g), 21

High Courts25 Apr 1990

The Regional Commissioner, Employees Provident Funds Vs Kamaraj Textiles and Others

Madras High Court · (1990) 2 MLJ 159

High Courts25 Apr 1990

P.S. Tandon Vs Union of India (UOI) and Chief Controller of Imports and Exports

Madras High Court · (1991) 33 ECR 419

Constitution of India, 1950 — Article 14, 19(6)

High Courts25 Apr 1990Dismissed

T. Srinivasan Vs T. Varalakshmi

Madras High Court · (1991) 1 DMC 20 : (1990) 2 LW 19 : (1990) 1 LW 655

Hindu Marriage Act, 1955 — Section 13(1A), 23(1), 23(1A), 9