High Courts09 Jan 1990
Palania Pillai and Another Vs State
Madras High Court · (1996) 1 LW(Cri) 194
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 47 of 49
High Courts09 Jan 1990
National Insurance Co. Ltd. Madras Vs A. Babu and others
Madras High Court · (1990) 2 ACC 313 : (1990) ACJ 1003 : AIR 1990 Mad 305 : (1990) 1 LW 188
Motor Vehicles Act, 1939 — Section 110A, 3, 96(2)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 39
High Courts09 Jan 1990
N. Palaniappan Vs G. Pandurangan
Madras High Court · AIR 1990 Mad 327 : (1990) 1 LW 128
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18
High Courts08 Jan 1990
V. Vijayamelu represented by her father and natural Guardian M.R. Veerabadran Vs The Director of Medical Education and Another
Madras High Court · (1990) 1 MLJ 393
Constitution of India, 1950 — Article 46
High Courts08 Jan 1990
K.R. Srinathi Vs H. Ramakrishnan
Madras High Court · AIR 1990 Mad 330
Civil Procedure Code, 1908 (CPC) — Section 24, 3Family Courts Act, 1984 — Section 2, 7(1), 8Hindu Marriage Act, 1955 — Section 21, 21A
High Courts08 Jan 1990
The Management of Hackbridge Hewittic and Easun Limited Vs The Presiding Officer, 2nd Additional Labour Court and Others
Madras High Court · (1990) 1 MLJ 258
Industrial Disputes Act, 1947 — Section 33C(2), 33C(5)
High Courts08 Jan 1990
V. Ramasamy Vs The State of Tamil Nadu and Others
Madras High Court · (1990) 1 LW 261 : (1990) 1 MLJ 146
Constitution of India, 1950 — Article 14, 16
High Courts05 Jan 1990
Ashok Leyland Ltd. Vs Government of Tamilnadu
Madras High Court · (1991) 1 LLJ 113
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 21Industrial Disputes Act, 1947 — Section 10, 2
High Courts05 Jan 1990
M.S. Viswanathan and Co. Vs State of Tamil Nadu
Madras High Court · (1990) 01 MAD CK 0092
Tamil Nadu General Sales Tax Act, 1959 — Section 4, 7A
High Courts05 Jan 1990
Trichur Cotton Mills Limited Vs State of Tamil Nadu
Madras High Court · (1990) 77 STC 162
High Courts05 Jan 1990
Om Prakash Ummat Proprietor, Techni Science Industries Vs The Honourable VII Metropolitan Magistrate
Madras High Court · (1990) 2 MLJ 76
Criminal Procedure Code, 1973 (CrPC) — Section 178, 179Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Jan 1990
Rahima Bi and Others Vs R. Menezez and Another
Madras High Court · (1990) 1 MLJ 323
Transfer of Property Act, 1882 — Section 69A
High Courts05 Jan 1990
Chairman, Railway Recruitment Board Vs S. Ruban Peter and others
Madras High Court · (1991) 2 LLJ 92
Administrative Tribunals Act, 1985 — Section 14, 14(1), 15(1), 19, 3
High Courts05 Jan 1990
E. Chandra Vs The Member-Secretary. Madras Metropolitan Development Authority and Another
Madras High Court · (1990) 1 MLJ 537
Development Control Rules for Greater Mumbai, 1967 — Rule 17(a)
High Courts05 Jan 1990
V. Natarajan Vs Veerabadra Udayar and Another
Madras High Court · (1990) 1 LW 186 : (1990) 2 MLJ 20
High Courts05 Jan 1990
V.N. Raghavan Vs V. Vijaya
Madras High Court · (1990) 1 MLJ 80
Constitution of India, 1950 — Article 227
High Courts05 Jan 1990
Methodist Church in India Trust Association Vs The Inspector General of Registration, Madras and The District Registrar, Madras 1
Madras High Court · (1990) 01 MAD CK 0006
High Courts04 Jan 1990
G. Chandrasekharan Vs The Chairman, Madras Port Trust and another
Madras High Court · (1990) 2 LLJ 337
High Courts04 Jan 1990
Sree Meenakshi Mills Thozhilalar Co-op. Stores Ltd. Vs The Asst. Commr. of Labour, Madurai and others
Madras High Court · (1990) 1 LLJ 280
Tamil Nadu Shops and Establishments Act, 1947 — Section 41