High Courts15 Mar 1990
Muniammal and Others Vs R. Sundara Mahalingam
Madras High Court · (1990) 2 MLJ 186
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 39 of 49
High Courts14 Mar 1990
The Executive Officer Vadakku Valliyur Town Panchayat and Another Vs M. Mattar Mohideen and Another
Madras High Court · (1990) 1 LW 638 : (1990) 1 MLJ 433
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts14 Mar 1990
Rockweld Electrodes India Ltd. Vs Commissioner of Income Tax
Madras High Court · (1990) 83 CTR 45 : (1990) 185 ITR 62
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 2(9), 3(4), 4, 72(3), 72(32)
High Courts14 Mar 1990
G Ramchand Vs Commissioner of Income Tax
Madras High Court · (1990) 82 CTR 359 : (1990) 185 ITR 140 : (1991) 54 TAXMAN 135
Income Tax Act, 1961 — Section 4
High Courts13 Mar 1990
Commissioner of Income Tax Vs Kamala Ranganathan
Madras High Court · (1990) 186 ITR 536
Income Tax Act, 1961 — Section 54
High Courts13 Mar 1990
Devi Educational Institution Vs Commissioner of Income Tax
Madras High Court · (1990) 82 CTR 228 : (1990) 184 ITR 519 : (1990) 51 TAXMAN 265
Income Tax Act, 1961 — Section 139(2), 142, 142(1), 144, 146
High Courts13 Mar 1990
K. Avinasilingam Vs Hamsa and Another
Madras High Court · (1990) 1 LW 591 : (1990) 1 MLJ 481
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)
High Courts12 Mar 1990
Union of India (UOI) Vs P. Anantharam, Chief Engineer (MES) and Another
Madras High Court · (1991) 286 MLJ 1
Arbitration Act, 1940 — Section 14(2)Civil Procedure Code, 1908 (CPC) — Section 16
High Courts12 Mar 1990
Chandran and Co. and others Vs Agricultural Income Tax Officer
Madras High Court · (1990) 03 MAD CK 0050
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 16, 17(4), 17(5), 65
High Courts12 Mar 1990
S. Antony Samy and another Vs The Government of Tamil Nadu and Others
Madras High Court · (1990) 03 MAD CK 0010
Land Encroachment Act, 1905 — Section 7
High Courts12 Mar 1990
L. K. S. GANEE Vs ASSISTANT COMMISSIONER OF Income Tax.
Madras High Court · (1990) 33 ITD 643
High Courts09 Mar 1990
P.S. Venkatarajan Vs T.A. Govindarajan
Madras High Court · (1990) 1 LW 563 : (1990) 1 MLJ 508
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)
High Courts09 Mar 1990
Zarin Taj Begum and Others Vs Land Acquisition Officer and Special Deputy Collector (Land Acquisition Works) and Others
Madras High Court · (1990) 2 MLJ 37
Land Acquisition Act, 1894 — Section 10, 4(1), 5(A), 5A, 6
High Courts08 Mar 1990
V. Mohamed Saliha Vs The Management of A. Abdul Shukoor and Co. and Another
Madras High Court · (1990) 2 MLJ 5
High Courts08 Mar 1990
T.M. Ramaswamy Gounder Vs Ranganayaki
Madras High Court · (1990) 1 MLJ 421
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(b)
High Courts08 Mar 1990
Sri Radhakrishna and Co. Vs The Appellate Asst. Commissioner (C.T), Palayamcottai and The Commercial Tax Officer, Kovilpatti
Madras High Court · (1990) 03 MAD CK 0062
High Courts08 Mar 1990
Special Commissioner and Commissioner of Commercial Taxes, Madras Vs S. Sukumar
Madras High Court · AIR 1991 Mad 135
Civil Procedure Code, 1908 (CPC) — Section 114, 151
High Courts08 Mar 1990
Arya Vysia Samajam Vs Murugesa Mudaliar and Others
Madras High Court · (1990) 1 LW 645 : (1990) 2 MLJ 371
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 34
High Courts08 Mar 1990
Athianna Gounder and another Vs Kumaraswamy (now deceased) and R. Natarajan
Madras High Court · (1990) 03 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts07 Mar 1990
V. Vedagiri, Prop. Vedachalam Transports Thirumazhi, Chengalpattu Vs The Managing Director, Pattukottai Alagiri Transport Corporation, Vellore and others
Madras High Court · AIR 1991 Mad 85
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 103(2), 68D