High Courts21 Feb 1990
K. Bhagavatheeswaran Vs Institute of Chartered Accountants of India and another
Madras High Court · (1990) 68 CompCas 1
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 44AB
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 42 of 49
High Courts21 Feb 1990
Mohanlal Futnani alias Mohanlal D. Futanani and Another Vs Vishanji D. Futnani
Madras High Court · (1990) 2 MLJ 294
Probate and Administration Act, 1881 — Section 56Succession Act, 1925 — Section 270
High Courts21 Feb 1990
In Re: Will and Codicil of Dungarmal Bachumal Futnani Mohanlal Futnani alias Mohanlal D. Futnani and Madhusudan M. Futnani
Madras High Court · (1990) 02 MAD CK 0006
Succession Act, 1925 — Section 2(bb), 270, 271, 276(2)
High Courts20 Feb 1990
G. Kasthuri Ammal and others Vs The State of Tamil Nadu and another
Madras High Court · AIR 1991 Mad 1
Land Acquisition Act, 1894 — Section 4(1), 5
High Courts20 Feb 1990
S.R. Lakshmanan Vs Commissioner of Income Tax
Madras High Court · (1990) 82 CTR 90 : (1990) 186 ITR 453 : (1990) 50 TAXMAN 100
Income Tax Act, 1961 — Section 5
High Courts20 Feb 1990
G. Kasthuri Ammal and Others Vs The State of Tamil Nadu and Another
Madras High Court · (1990) 2 MLJ 138
High Courts19 Feb 1990
Dheeran Chinnamalai Transport Corporation Ltd., Trichi Vs The State Transport Appellate Tribunal, Madras and The Regional Transport Authority, Trichi
Madras High Court · (1990) 02 MAD CK 0064
Constitution of India, 1950 — Article 226
High Courts19 Feb 1990Dismissed
Vedantham Vs Nirmala
Madras High Court · (1991) 2 DMC 236 : (1990) 1 LW 580
Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 7(1)Hindu Marriage Act, 1955 — Section 24, 9
High Courts19 Feb 1990
Commissioner of Gift Tax Vs P. Thirunavukarasu
Madras High Court · (1990) 186 ITR 142 : (1990) 52 TAXMAN 319
Gift Tax Act, 1958 — Section 26
High Courts16 Feb 1990
Karapettai Nadar Girls Higher Secondary School Vs S.P. Jalaja and Others
Madras High Court · (1990) 1 LW 147 : (1990) 2 MLJ 380
High Courts16 Feb 1990
Sekar Coffee Manufacturing Company Vs Coffee Board and another
Madras High Court · (1990) 77 STC 318
High Courts15 Feb 1990
Indian Oil Corporation Ltd. Vs Sate of Tamil Nadu
Madras High Court · (1990) 77 STC 47
Central Sales Tax Act, 1956 — Section 14
High Courts15 Feb 1990
Commissioner of Income Tax Vs S.R. Kandan Chettiar and Sons
Madras High Court · (1990) 82 CTR 84 : (1990) 186 ITR 339
Income Tax Act, 1961 — Section 143(3), 148, 2(31), 263(1), 3
High Courts15 Feb 1990
S. Chenthil Kumar and another Vs Director of Technical Education, Madras and others
Madras High Court · AIR 1991 Mad 223
Constitution of India, 1950 — Article 226
High Courts15 Feb 1990
P.S. Viswanathan Vs The Union of India (UOI) and Another
Madras High Court · (1992) 1 LW 34 : (1992) 2 MLJ 460
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18, 19, 19, 20, 20
High Courts14 Feb 1990Allowed
A.S.M. Abdul Wahid Vs Deputy Director, Enforcement Directorate and Another
Madras High Court · (1996) 53 ECC 56
Evidence Act, 1872 — Section 101, 3, 9Foreign Exchange Regulation Act, 1973 — Section 2, 5, 54, 63, 71
High Courts13 Feb 1990
K. Balakrishnan Vs The District Revenue Officer and Another
Madras High Court · (1990) 2 MLJ 22
High Courts13 Feb 1990
P. Natarajan and Another Vs Station House Officer, Town Police Station Chidambaram and Another
Madras High Court · (1990) 1 MLJ 339
Criminal Procedure Code, 1973 (CrPC) — Section 154, 482
High Courts13 Feb 1990
K. Balakrishnan Vs The District Revenue Officer, Thanjavur and another
Madras High Court · AIR 1991 Mad 7 : (1990) 1 LW 256
Tamil Nadu Pawnbrokers Rules, 1943 — Rule 12(2)