High Courts28 Feb 1990
Thirumalaisami Asari Vs Bakthavatsalam and another
Madras High Court · (1991) CriLJ 1081
Criminal Procedure Code, 1973 (CrPC) — Section 381, 452, 454, 482Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 41 of 49
High Courts28 Feb 1990
Vasantha Ammal Vs V.P. Dhanaraj and Others
Madras High Court · (1990) 02 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A
High Courts27 Feb 1990
G.P. Goel Vs Ahmed Thayub and Another
Madras High Court · (1990) 1 LW 195 : (1990) 2 MLJ 49
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts27 Feb 1990
Murali Krishnan Vs A. Nagarajan and others
Madras High Court · AIR 1991 Mad 108
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 105
High Courts26 Feb 1990
Thiruvaleeswarar Temple Vs The State of Tamil Nadu and Another
Madras High Court · (1990) 1 MLJ 142
Land Acquisition Act, 1894 — Section 4(1)
High Courts26 Feb 1990
Official Assignee Vs The President, The Ideal Homes Co-op. Building Society Ltd.
Madras High Court · (1990) 2 MLJ 8
Presidency Towns Insolvency Act, 1909 — Section 17
High Courts26 Feb 1990
Pandian Roadways Corporation Ltd. Vs Thiru R.M. Somasundaram and others
Madras High Court · AIR 1991 Mad 305
Constitution of India, 1950 — Article 226
High Courts26 Feb 1990
In Re: Baskar
Madras High Court · (1991) CriLJ 535
Criminal Procedure Code, 1973 (CrPC) — Section 235, 235(2), 354, 354(3)Penal Code, 1860 (IPC) — Section 302, 307
High Courts26 Feb 1990
P. Alagammal and Others Vs State of Tamil Nadu and Others
Madras High Court · (1990) 1 MLJ 145
High Courts23 Feb 1990
Gembro Hoxis (India) Medical Ltd. Vs Union of India
Madras High Court · (1992) 40 ECR 527 : (1993) 64 ELT 187
Constitution of India, 1950 — Article 19
High Courts23 Feb 1990
Gambro Nexim (India) Medical Ltd. Vs Union of India (UOI)
Madras High Court · (1991) 53 ELT 540
Constitution of India, 1950 — Article 19
High Courts23 Feb 1990
Secretary and Commissioner, Department of Public Health and Others Vs Dr. G. Chowdappa
Madras High Court · (1992) 1 MLJ 153
High Courts23 Feb 1990Allowed
Gambro Nexin (India) Medical Ltd. Vs The Union of India (UOI) and Others
Madras High Court · (1993) 42 ECC 112
Constitution of India, 1950 — Article 19
High Courts23 Feb 1990
Anaikar Trades and Estates (P.) Ltd. (No. 2) Vs Commissioner of Income Tax
Madras High Court · (1990) 82 CTR 110 : (1990) 186 ITR 313
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 29Income Tax Act, 1961 — Section 52(2), 55A
High Courts23 Feb 1990
Visalakshi Vs Saraswathi and Others
Madras High Court · (1990) 2 MLJ 360
Succession Act, 1925 — Section 213
High Courts23 Feb 1990
P. Esakkimuthu and Others Vs State of Tamil Nadu and Others
Madras High Court · (1991) LW(Cri) 355
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 147, 148, 323, 323, 341
High Courts22 Feb 1990Dismissed
Pandara Pandian Vs The Commissioner, Tirunelveli Municipality
Madras High Court · (1990) 02 MAD CK 0054
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(26)
High Courts22 Feb 1990
T.N. Agricultural University Vs Socialist Thozilalar Sangam, Coimbatore and Another
Madras High Court · (1992) 2 LLJ 199
Constitution of India, 1950 — Article 226
High Courts22 Feb 1990
M/s. Guindy Machine Tools Pvt. Ltd. Vs The General Manager (P and D), State Industries Promotion Corporation of Tamil Nadu Ltd. and another
Madras High Court · AIR 1991 Mad 303
Constitution of India, 1950 — Article 226Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 4, 5, 6
High Courts21 Feb 1990
Eifco Oil Engine Industries, Coimbatore Vs Labour Court, Coimbatore and another
Madras High Court · (1992) 2 LLJ 293