High Courts05 Dec 1990
Chinnadurai Nadar Vs The Assistant Health Officer, Circle-IV, Madras
Madras High Court · (1992) CriLJ 2148
General Clauses Act, 1897 — Section 26Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 10, 8, 9
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 4 of 49
High Courts05 Dec 1990
Sarojini Ammal and four others Vs Navamani and four others
Madras High Court · (1990) 12 MAD CK 0004
Christian Marriage Act, 1872 — Section 4, 6, 68Hindu Marriage Act, 1955 — Section 16
High Courts05 Dec 1990
Venkataraghavan, represented by next friend, M.D. Chellappa Vs The District Educational Officer, Chingleput, The Assistant Educational Officer, Acharappakkam and The Accountant-General (Tamil Nadu)
Madras High Court · (1990) 12 MAD CK 0002
Constitution of India, 1950 — Article 226
High Courts05 Dec 1990
Ananda Bhavanani alias Swamy Geethanando, Ananda Ashram, Pondicherry and Others Vs The Union of India and Union Territory of Pondicherry
Madras High Court · (1991) LW(Cri) 393
Citizenship Act, 1955 — Section 6(1)Essential Commodities Act, 1955 — Section 3Foreigners Act, 1946 — Section 3(2)
High Courts04 Dec 1990
Brother John Antony Vs The State
Madras High Court · (1992) CriLJ 1352
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Penal Code, 1860 (IPC) — Section 377, 39
High Courts04 Dec 1990Dismissed
Upper India Bearings and Bushings Limited Vs Union of India (UOI) and Others
Madras High Court · (1993) 41 ECC 145
High Courts04 Dec 1990
Thozhappa Iyengar alias Alagar Iyengar Vs P. Ganapathy and 2 others
Madras High Court · (1990) 12 MAD CK 0065
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
High Courts04 Dec 1990
M/s Meenakshi Industries Singanallur Coimbatore and another Vs G. Guruswamy
Madras High Court · (1992) CriLJ 2115
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13
High Courts04 Dec 1990
Commissioner of Wealth-tax Vs S. Ram
Madras High Court · (1992) 197 ITR 262
Wealth Tax Act, 1957 — Section 27(1)
High Courts03 Dec 1990
C. Kaliammal and Others Vs The Forest Range Officer and Others
Madras High Court · (1991) 568 MLJ 1
Tamil Nadu Hill Areas (Preservation of Trees) Act, 1955 — Section 3(2)
High Courts03 Dec 1990
Kailasam Vs T.K. Muthusamy and Another
Madras High Court · (1992) 1 LW 437 : (1991) 354 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts03 Dec 1990
The Chief Administrative Officer (Disciplinary Authority), Visvesvaraya Iron and Steel Ltd. and Others Vs V. Krishnamurthy
Madras High Court · (1991) 150 MLJ 1
Constitution of India, 1950 — Article 226
High Courts03 Dec 1990
Pedda Kempaiah (deceased) and another Vs Berappa and 3 others
Madras High Court · (1990) 12 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4
High Courts03 Dec 1990
M. Kalyanasundari-Petitioner-Accused Vs Dr. A.K. Faziluddin, R. Srinivasan and D. Muthu-Respondents (Accused Nos. 1 and 2)
Madras High Court · (1991) LW(Cri) 398
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500
High Courts30 Nov 1990
M.S. Abuthagir and Others Vs Peer Mohammed and Others
Madras High Court · (1992) 1 MLJ 172
Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1954 — Section 15, 22
High Courts30 Nov 1990
M.K. Hajee Sahib Vs S. Mohammed Haneef
Madras High Court · (1991) 466 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts30 Nov 1990
C. Pandithurai Vs Jaithoon Bibi
Madras High Court · (1991) 330 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1)
High Courts30 Nov 1990
D. Venkatesan Vs Lalitha
Madras High Court · (1991) 297 MLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts29 Nov 1990
Sundaram Industries Limited Vs State of Tamil Nadu
Madras High Court · (1991) 82 STC 194