High Courts25 Apr 1990
S.P.G.C. Metal Industries (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1990) 04 MAD CK 0042
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 254, 256, 256(2), 40A, 40A(8)
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 34 of 49
High Courts25 Apr 1990Allowed
Ayyasamy/Krishnasamy Vs State thro The Inspector of Police Vigilance and Anti-Corruption
Madras High Court · (1996) 2 LW(Cri) 442
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
High Courts24 Apr 1990
Hamsavalli and etc. Vs The Tahsildar, Vridhachalam, South Arcot District
Madras High Court · AIR 1990 Mad 350
Madras Revenue Recovery Act, 1864 — Section 26Penal Code, 1860 (IPC) — Section 183, 186, 188Tamil Nadu Land Encroachment Act, 1905 — Section 3, 5, 6, 7, 8
High Courts23 Apr 1990
R. Rani alias Balaguruvaji Vs The Union of India, The Union Territory of Pondicherry and The Sub Collector (Revenue), Cum-Land Acquisition Officer, Pondicherry
Madras High Court · (1990) 04 MAD CK 0054
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts23 Apr 1990Allowed
Southern Petrochemical Industries Corporation Ltd. Vs Durga Iron Works and Others
Madras High Court · (1995) 2 CTC 602
High Courts23 Apr 1990
Venugopal Vs State of Tamil Nadu
Madras High Court · (1991) CriLJ 586
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts23 Apr 1990
A.E.M Usoof and Sons Vs O.M. Mohammed Ibrahim represented by G.P. of Attorney Agent N.K. Mohammed Mustafa
Madras High Court · (1990) 1 LW 484 : (1990) 1 MLJ 486
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2)(i), 10(2)(ii), 11, 11(1)
High Courts20 Apr 1990
Besant Nagar Residents Vs Madras Metropolitan Development Authority and Others
Madras High Court · (1990) 1 MLJ 445
Development Control Rules for Greater Mumbai, 1967 — Rule 7
High Courts20 Apr 1990
R. Bakthavatsalam Vs The Management of Arokkonam Co-op. Urban Bank Ltd. and Others
Madras High Court · (1990) 2 MLJ 247
Constitution of India, 1950 — Article 311
High Courts20 Apr 1990
Government of India and another Vs Maxim A. Lobo and another
Madras High Court · (1990) 83 CTR 103 : (1991) 190 ITR 101 : (1991) 2 LW 21 : (1991) 2 LW 1
Income Tax Act, 1961 — Section 269, 269U, 269U, 269UB, 269UC
High Courts20 Apr 1990Dismissed
V.T. Elaiya Pillai Vs The Deputy Commissioner, H.R. and C.E. Administration Dept, Mayuram
Madras High Court · (1990) 04 MAD CK 0008
High Courts19 Apr 1990
P.J. Sundararajan and Another Vs The Deputy General Manager, Unit Trust of India and Another
Madras High Court · (1990) 2 MLJ 183
Penal Code, 1860 (IPC) — Section 109, 381
High Courts19 Apr 1990
Parameswari Brick Works Vs P.S. Sivaraman
Madras High Court · (1990) 2 MLJ 316
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)
High Courts19 Apr 1990
P.J. Sunder Rajan Vs Unit Trust of India and Another V. Dasaseelan Vs Unit Trust of India and Another
Madras High Court · (1991) 2 LLJ 247
Penal Code, 1860 (IPC) — Section 109, 120B, 381, 467, 469
High Courts19 Apr 1990
Selvam Educational and Charitable Trust Vs Madurai Kamaraj University and Others
Madras High Court · (1990) 2 MLJ 288
Constitution of India, 1950 — Article 226
High Courts18 Apr 1990
The Regional Commissioner, Employees Provident Funds, Tamil Nadu and Pondicherry States, Royapettah High Road, Madras-14 Vs M/s. Kamaraj Textiles and others
Madras High Court · (1990) 04 MAD CK 0066
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 1(3), 14(1A), 14A(1), 15(2)
High Courts18 Apr 1990
T.J. Raju Vs P.R. Neelakantan
Madras High Court · AIR 1991 Mad 24 : (1990) 1 LW 655
Presidency Towns Insolvency Act, 1909 — Section 10, 11, 9
High Courts17 Apr 1990
South Indian National Association and Ranade Library Vs Madras Metropolitan Water Supply and Sewerage Board, Madras
Madras High Court · (1990) 04 MAD CK 0067
Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 46
High Courts17 Apr 1990
Gnanasigamani Vs Kamala Bai and Another
Madras High Court · (1990) 2 MLJ 80
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts17 Apr 1990
V. Subramanian Vs State of Tamil Nadu
Madras High Court · (1990) 04 MAD CK 0035
Tamil Nadu General Sales Tax Act, 1959 — Section 16, 3