COURT ARCHIVE

Madras High Court judgments, 1990

964 judgments · page 38 of 49

High Courts22 Mar 1990

N.C. Rangesh and Others Vs Inspector General of Registration, Registration Department Government of Tamil Nadu and Others

Madras High Court · (1991) 233 MLJ 1

Income Tax Act, 1961 — Section 230ARegistration Act, 1908 — Section 60Stamp Act, 1899 — Section 3

High Courts22 Mar 1990

Dunlop India Ltd. Vs The Assistant Commissioner of Urban Land Tax and Another

Madras High Court · (1990) 2 MLJ 152

Tamil Nadu Urban Land Tax Act, 1966 — Section 1, 2(10), 29, 29(a), 29(g)

High Courts22 Mar 1990

P. Muthusami Vs The Government of Tamil Nadu

Madras High Court · (1990) 03 MAD CK 0002

Constitution of India, 1950 — Article 226

High Courts21 Mar 1990

Smt. D. Rani and 7 others Vs The Management Indian Drugs and Pharmaceuticals Ltd. (Surgical Instruments Plant)

Madras High Court · (1991) 1 LLJ 62

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17(2A)

High Courts21 Mar 1990

D. Rani and Others Vs The Management of Indian Drugs and Pharmaceuticals Ltd., (Surgical Instruments Plants)

Madras High Court · (1990) 2 MLJ 1

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17(2A)

High Courts20 Mar 1990

Dr. V. Mahadev Vs Commissioner of Income Tax

Madras High Court · (1990) 82 CTR 236 : (1990) 184 ITR 533

Income Tax Act, 1961 — Section 10, 10(16), 5(1)

High Courts20 Mar 1990

Plasticraft Industries Vs Assistant Collector of Central Excise

Madras High Court · (1991) 52 ELT 168

Central Excise Rules, 1944 — Rule 174, 52ACentral Excises and Salt Act, 1944 — Section 33, 35A, 6, 9(1), 9AA

High Courts20 Mar 1990

M.K. Abdur Rashed Sahib Vs A.R. Rahimunnissa Begum

Madras High Court · (1990) 03 MAD CK 0005

High Courts19 Mar 1990

Gurbans Singh, Assistant Collector Customs Vs The Deputy Director (P) and Another

Madras High Court · (1990) 2 MLJ 217

Administrative Tribunals Act, 1985 — Section 14, 14(1)(a), 19, 29, 3(1)Constitution of India, 1950 — Article 226, 227

High Courts19 Mar 1990

Tiic Officers' Welfare Association Vs Chief Secretary to Government and others

Madras High Court · (1990) 03 MAD CK 0034

Constitution of India, 1950 — Article 12, 174, 226

High Courts19 Mar 1990

R. Vijayakumar Vs Assistant Commissioner of Income Tax

Madras High Court · (1990) 03 MAD CK 0026

Income Tax Act, 1961 — Section 230A, 281B, 281B(2)Income Tax Rules, 1962 — Rule 44B

High Courts16 Mar 1990

G.K. Moopanar, M.L.A. and others Vs State of Tamil Nadu

Madras High Court · (1990) CriLJ 2685

Constitution of India, 1950 — Article 14, 19, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 151, 167, 41, 482, 57Evidence Act, 1872 — Section 114

High Courts16 Mar 1990Allowed

Thirumathi Reeta Vs The State of Tamil Nadu and Thanthai Periyar Transport Corporation Ltd.

Madras High Court · (1990) 03 MAD CK 0004

Land Acquisition Act, 1894 — Section 10, 17, 4(1), 5A, 6

High Courts15 Mar 1990

Arulanandar Teacher Training Institute Vs The Joint Director of School Education (Secondary Education) and Others

Madras High Court · (1990) 2 MLJ 77

Constitution of India, 1950 — Article 30

High Courts15 Mar 1990

Perambalur Sugar Mills Ltd. Vs State of Tamil Nadu

Madras High Court · (1990) 03 MAD CK 0058

High Courts15 Mar 1990

Munaimmal and others Vs R. Sundara Mahalingam

Madras High Court · AIR 1991 Mad 55

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(3)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)

High Courts15 Mar 1990

Thaniel Victor Vs State

Madras High Court · (1991) CriLJ 2416

Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 397, 437, 438Evidence Act, 1872 — Section 27, 46

High Courts15 Mar 1990

K.V. Kishore and another Vs Appropriate Authority and others OVERRULED

Madras High Court · (1992) 104 CTR 251 : (1991) 189 ITR 264 : (1991) 1 LW 694 : (1990) 51 TAXMAN 478

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269, 269UC, 269UD

High Courts15 Mar 1990

S. S. Kamal Abdul Nazeer Vs The Commissioner, Kadayanallur Panchayat and Others

Madras High Court · (1990) 1 MLJ 493

Tamil Nadu Panchayats Act, 1958 — Section 58

High Courts15 Mar 1990

S.P. Shanthi Swaroop Vs State of Tamil Nadu

Madras High Court · (1990) 03 MAD CK 0014

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438