High Courts23 Jan 1990
D.T. Deivasigamani Mudaliar and Others Vs T. Parandaman and Others
Madras High Court · (1990) 1 LW 130 : (1990) 1 MLJ 93
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 45 of 49
High Courts23 Jan 1990
S. Rajagopala Vandayar Vs Commissioner of Income Tax
Madras High Court · (1990) 81 CTR 195 : (1990) 184 ITR 450
Income Tax Act, 1961 — Section 32, 32(1)
High Courts23 Jan 1990
Anaikar Traders and Estates (P.) Ltd. (No. 1) Vs Commissioner of Income Tax
Madras High Court · (1990) 81 CTR 218 : (1990) 186 ITR 175
Income Tax Act, 1961 — Section 14, 22, 24, 28, 56
High Courts23 Jan 1990
Murugan alias Chitravel Vs State
Madras High Court · (1992) CriLJ 930
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts23 Jan 1990
T.R. Chidambaram Vs Controller of Estate Duty
Madras High Court · (1992) 1 DMC 149 : (1990) 186 ITR 256 : (1990) 1 LW 615
Estate Duty Act, 1953 — Section 6Hindu Adoptions and Maintenance Act, 1956 — Section 12Hindu Succession Act, 1956 — Section 14, 6, 8, 9
High Courts23 Jan 1990
P. Sivan Muthiah and Others Vs John Sathiavasagam
Madras High Court · (1990) 1 MLJ 490
High Courts22 Jan 1990
S. Rangaraj Vs R.R. Subbayan and Others
Madras High Court · (1990) 2 DMC 277 : (1990) 1 LW 70
Hindu Marriage Act, 1955 — Section 15, 16, 18, 19Special Marriage Act, 1954 — Section 18, 19, 21A
High Courts22 Jan 1990
S. Rangaranj Vs Dr. P.R. Subbayyaan and Others
Madras High Court · (1990) 2 MLJ 95
Special Marriage Act, 1954 — Section 19
High Courts22 Jan 1990
Sugesan Finance Investment Vs The Union of India (UOI)
Madras High Court · (1990) 1 MLJ 281
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts22 Jan 1990
Sugesan Finance Investment Vs Union of India
Madras High Court · (1992) 75 CompCas 298
Negotiable Instruments Act, 1881 (NI) — Section 138, 140, 142
High Courts22 Jan 1990
R. Soundarapandian Vs Santhanadevan
Madras High Court · (1990) 1 LW 113 : (1990) 1 MLJ 86
Madras City Tenants Protection Act, 1922 — Section 9
High Courts22 Jan 1990
S. Swamidass Vs Robert Bruce and Others
Madras High Court · (1990) 01 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Jan 1990Allowed
T.P. Radhakrishnan and 3 others Vs The Assistant Commissioner, H.R. and C.E. Admn. Department, Nungambakkam High Road, Madras 34 and The Executive Officer, Sri Ekambareswarar Temple Mint Street, Madras
Madras High Court · (1990) 01 MAD CK 0086
High Courts19 Jan 1990
The State Government of Tamil Nadu Vs Dr. Balasubramanian
Madras High Court · (1990) 1 MLJ 308
High Courts19 Jan 1990
Palania Pillai and another Vs State
Madras High Court · (1991) CriLJ 1563
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 45, 47, 5, 73Penal Code, 1860 (IPC) — Section 109, 161, 165A
High Courts19 Jan 1990
Indira and others Vs Dr. Vasantha and others
Madras High Court · (1991) CriLJ 1798
Criminal Procedure Code, 1973 (CrPC) — Section 145, 274, 360, 465Penal Code, 1860 (IPC) — Section 427, 448, 454, 506
High Courts19 Jan 1990
R.R. Delavai Vs The Indian Overseas Bank and Others
Madras High Court · AIR 1991 Mad 61 : (1994) 81 CompCas 446
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 9Banking Regulation Act, 1949 — Section 34A, 35A, 45D, 45T, 46AConstitution of India, 1950 — Article 12, 151, 174, 226, 355
High Courts19 Jan 1990
K. Chelladurai and Others Vs K. Sivasami Thevar and Another
Madras High Court · (1990) 2 MLJ 459
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts19 Jan 1990
Pugal Vs The State of Tamil Nadu and Others
Madras High Court · (1990) 1 MLJ 268
Land Acquisition Act, 1894 — Section 6
High Courts18 Jan 1990
L.K. Govindaraj and others Vs Central Board of Customs and Excise Ministry of Finance, New Delhi, The Collector of Customs and Central Excise, Trichi and The Superintendent of Central Excise, Divisional Customs Preventive Nagapattinam
Madras High Court · (1990) 01 MAD CK 0084