High Courts29 Nov 1990
Deputy Commissioner (C.T.), Coimbatore Division Vs M.S.V. Mani
Madras High Court · (1990) 11 MAD CK 0057
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 5 of 49
High Courts29 Nov 1990
Durai Vs State by: Food Inspector, IX Circle, Madras
Madras High Court · (1991) LW(Cri) 61
Criminal Procedure Code, 1973 (CrPC) — Section 394, 397, 401
High Courts29 Nov 1990
State of Tamil Nadu Vs Guest Keen Williams Ltd.
Madras High Court · (1990) 11 MAD CK 0046
Tamil Nadu General Sales Tax Act, 1959 — Entry 119
High Courts29 Nov 1990
Commissioner of Income Tax Vs Tamil Nadu Small Industries Development Corporation Ltd.
Madras High Court · (1991) 190 ITR 655
Government Grants Act, 1895 — Section 2Income Tax Act, 1961 — Section 32
High Courts29 Nov 1990
S. Baheerathy and Others Vs Kanagarathinam (died) represented by her L.Rs. and Others
Madras High Court · (1991) 281 MLJ 1
Pondicherry Buildings (Lease and Rent Control) Act, 1960 — Section 1O(2)(a)(i)
High Courts29 Nov 1990
Southern Refractories and Minerals and another Vs State of Tamil Nadu and others
Madras High Court · (1991) 81 STC 387
Tamil Nadu General Sales Tax Act, 1959 — Section 15, 3(1), 3(2), 38
High Courts27 Nov 1990
Elite Optical Industries Vs Assistant Director of Enforcement
Madras High Court · (1992) 40 ECC 88 : (1991) 56 ELT 16
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 300Foreign Exchange Regulation Act, 1973 — Section 14, 33, 40, 56, 68
High Courts27 Nov 1990
Engine Valves Ltd. Vs Labour Court, Madras and another
Madras High Court · (1991) 1 LLJ 372
Industrial Disputes Act, 1947 — Section 11A
High Courts26 Nov 1990
Rajendran alias Giri Vs The State of Tamil Nadu
Madras High Court · (1991) LW(Cri) 582
Penal Code, 1860 (IPC) — Section 336, 379, 394, 427
High Courts26 Nov 1990
Joseph Felix Ferninand Navier Vs Soucila Engine Juliette Navier
Madras High Court · (1991) 2 MLJ 99
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 471, 474Penal Code, 1860 (IPC) — Section 302, 84
High Courts26 Nov 1990
State by Food Inspector, Tiruchandur by Public Prosecutor Vs Arumugha Nainar
Madras High Court · (1991) LW(Cri) 67
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)
High Courts23 Nov 1990
Pathuma Beevi (died) and Another Vs Pathamuthu Joharan and Others
Madras High Court · (1991) 1 LW 233 : (1991) 322 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98
High Courts23 Nov 1990
Syed Yusuf Vs O.P. Kannan Nair
Madras High Court · (1991) 327 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)
High Courts22 Nov 1990
Commissioner of Income Tax Vs K. Govindarajulu Naidu
Madras High Court · (1991) 190 ITR 318
Income Tax Act, 1961 — Section 148, 271(1)
High Courts21 Nov 1990
Abraham Vs The Sub Collector, Tuticorin
Madras High Court · (1991) LW(Cri) 200
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 177, 193, 342
High Courts21 Nov 1990
Dr. Mary Sheila Vs Dr. Vincent Thamburaj
Madras High Court · AIR 1991 Mad 180 : (1992) 2 DMC 497
Civil Procedure Code, 1908 (CPC) — Section 9Divorce Act, 1869 — Section 17, 18, 19, 20Family Courts Act, 1984 — Section 7
High Courts21 Nov 1990
O.N. Natarajan and Another Vs The Municipal Council
Madras High Court · (1994) 1 LW 470 : (1990) 2 MLJ 506
Tamil Nadu District Municipalities Act, 1920 — Section 3(21)
High Courts21 Nov 1990Dismissed
T.T. Verghese Vs Binny
Madras High Court · (1990) 11 MAD CK 0009
Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976 — Section 4
High Courts20 Nov 1990
Commissioner of Income Tax Vs Pondicherry Co-operative Housing Society Ltd.
Madras High Court · (1991) 90 CTR 61 : (1991) 188 ITR 671 : (1991) 56 TAXMAN 92
Income Tax Act, 1961 — Section 10(20A), 80P, 80P(1), 80P(2), 81
High Courts20 Nov 1990
Babu Rao Vs Inspector of Police and another
Madras High Court · (1991) 190 ITR 616
Criminal Procedure Code, 1973 (CrPC) — Section 451Income Tax Act, 1961 — Section 132, 132A