High Courts04 Jan 1990
Kody Elcot Ltd. Vs Down Town Hospital
Madras High Court · (1991) 71 CompCas 125
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 48 of 49
High Courts04 Jan 1990
D. Selvaraj Vs Madras Metropolitan Development Authority and another
Madras High Court · (1990) 01 MAD CK 0024
Penal Code, 1860 (IPC) — Section 228, 326
High Courts03 Jan 1990
Easun Engineering Co. Ltd. Vs The Fertilisers and Chemicals Travancore Ltd. and another
Madras High Court · AIR 1991 Mad 158
Contract Act, 1872 — Section 56
High Courts03 Jan 1990
Pechiammal and Others Vs Devakottai Nattukottai Nagarathar Dharma Paribalana Sangam and Others
Madras High Court · (1990) 1 LW 543 : (1990) 1 MLJ 67
High Courts03 Jan 1990
V. Shantha and others Vs The Registrar of Co-operative Societies, (Housing) Madras, The Deputy Registrar, (Housing) Vellore and The Thiruvannamalai Co-operative House Building Society Ltd and others
Madras High Court · (1990) 01 MAD CK 0069
Tamil Nadu Co-operative Societies Act, 1983 — Section 153, 181, 181(1)
High Courts03 Jan 1990
Pacific International Line (P) Ltd. Vs Mrs. Vijayalakshmi Ammal and Others
Madras High Court · (1990) 1 LW 175 : (1990) 1 MLJ 101
Presidency Towns Insolvency Act, 1909 — Section 9(2)
High Courts03 Jan 1990
G. Ramesh Vs State of Tamil Nadu and others
Madras High Court · (1991) 2 LLJ 516
Constitution of India, 1950 — Article 14
High Courts03 Jan 1990
Unity Tools Vs Commissioner of Income Tax
Madras High Court · (1990) 83 CTR 52 : (1990) 185 ITR 1
Income Tax Act, 1961 — Section 33(1), 33(1)(B), 34
High Courts02 Jan 1990
P.S. Hussain Vs C.A. Kabeer
Madras High Court · (1990) 1 LW 643 : (1990) 1 MLJ 85
High Courts01 Jan 1990
K. Govindaraj Vs Central Board of Excise and Customs
Madras High Court · (1990) 01 MAD CK 0097
Constitution of India, 1950 — Article 225
High Courts01 Jan 1990
Madeira Coats Ltd. Vs Asstt. Collector of C. Ex.
Madras High Court · (1990) 01 MAD CK 0094
Central Excises and Salt Act, 1944 — Section 11A, 3, 33A, 35, 6Constitution of India, 1950 — Article 226
High Courts01 Jan 1990
Indian Express (Madurai) Vs Collector of Customs
Madras High Court · (1990) 46 ELT 228
Customs Act, 1962 — Section 108
High Courts01 Jan 1990
Shri Vasudeva Bank Ltd. Vs Union of India
Madras High Court · (1990) 48 ELT 214
Central Excises and Salt Act, 1944 — Section 11, 2, 40, 8General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 52
High Courts01 Jan 1990
Traders Pvt. Ltd. Vs Collector of Customs
Madras High Court · (1990) 48 ELT 327
Customs Act, 1962 — Section 108
High Courts01 Jan 1990
Sri Meenakshi Foundry Vs Superintendent of C. Ex.
Madras High Court · (1990) 26 ECC 127 : (1990) 46 ELT 219
Central Excises and Salt Act, 1944 — Section 35A
High Courts01 Jan 1990
Directorate of Revenue Intelligence Vs M.K.S. Abu Bucker
Madras High Court · (1990) 45 ELT 51
Constitution of India, 1950 — Article 20, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 4, 43, 437Customs Act, 1962 — Section 103, 104, 107, 108, 135
High Courts01 Jan 1990
Bhelancillary Association Vs Collector of Central Excise
Madras High Court · (1990) 01 MAD CK 0053
High Courts01 Jan 1990
Benzex Labs Limited Vs Collector of Customs
Madras High Court · (1993) 42 ECC 261 : (1990) 45 ELT 19
High Courts01 Jan 1990
DCW Limited Vs Collector of C. Ex.
Madras High Court · (1990) 46 ELT 233
Central Excises and Salt Act, 1944 — Section 23, 35, 35BConstitution of India, 1950 — Article 226, 35G, 35L
High Courts01 Jan 1990
Mettur Chemical and Industrial Corpn. Ltd. Vs Union of Bank
Madras High Court · (1990) 45 ELT 394
Constitution of India, 1950 — Article 119, 14, 19, 226, 265Customs Act, 1962 — Section 12, 14, 25