High Courts20 Nov 1990
Commissioner of Income Tax Vs Jayanthi Films (Madurai) Pvt. Ltd.
Madras High Court · (1992) 196 ITR 802
Income Tax Act, 1961 — Section 40
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 6 of 49
High Courts20 Nov 1990
Mrs. Meera Nireshwalia Vs State of Tamil Nadu and others
Madras High Court · (1991) CriLJ 2395 : (1990) 2 LW 621
Constitution of India, 1950 — Article 21, 22, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 144Madras City Police Act, 1888 — Section 5, 6, 7
High Courts20 Nov 1990
Commissioner of Income Tax Vs Sannanna Chetty and Sons
Madras High Court · (1990) 90 CTR 42 : (1991) 190 ITR 18
Income Tax Act, 1961 — Section 156, 182(4), 2(7), 246
High Courts20 Nov 1990
The Secretary and Commissioner, Department of Public Health and Others Vs Dr. G. Chowdappa
Madras High Court · (1991) 24 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts20 Nov 1990
National Bank for Agricultural and Rural Development, Sterling Centre, Shivsagar Estate, Dr. Annie Besant Road, Worli, Bombay-18 Vs M/s. Gautham Constructions and Fisheries Pvt. Ltd. 17, Thirumalai Pillai Road, T. Nagar, Madras-600017 and Justice M.R. Ansari Sole Arbitrator
Madras High Court · (1990) 11 MAD CK 0011
Arbitration Act, 1940 — Section 14, 14, 14(2), 15, 15
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 256(1)
High Courts19 Nov 1990
Ramuru Gounder and Another Vs Andalammal and Others
Madras High Court · (1992) 1 LW 87 : (1991) 2 MLJ 241(1)
Civil Procedure Code, 1908 (CPC) — Section 105(1)
High Courts19 Nov 1990
R.Y. Narayanan Vs Bank of Madurai Limited and Another
Madras High Court · (1991) 2 MLJ 82
High Courts19 Nov 1990
M/s. Pandian Tea and Produce Co. Pvt. Ltd. Vs The Sub Inspector of Police, Devala, Nilgiris
Madras High Court · (1990) 11 MAD CK 0043
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 447
High Courts19 Nov 1990
Natarajan Vs The State
Madras High Court · (1991) CriLJ 2329
Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 221, 300Penal Code, 1860 (IPC) — Section 380, 404, 408, 457
High Courts16 Nov 1990
Manoj Vanaja Vs Gopu
Madras High Court · (1991) 290 MLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts16 Nov 1990Allowed
Vanaja Vs Gopu
Madras High Court · (1992) 1 DMC 347 : (1992) 1 LW 41 : (1991) 1 MLJ 290
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2), 127(4)Hindu Marriage Act, 1955 — Section 24
High Courts16 Nov 1990
Vijayalakshmi Vs The Inspector of Police, Karur Police Station, Karur and others
Madras High Court · AIR 1991 Mad 243 : (1991) 2 DMC 319
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 17
High Courts16 Nov 1990
Roslyn Vinolia Vs A. Peter Kanakaraj and Others
Madras High Court · (1991) 325 MLJ 1
Divorce Act, 1869 — Section 18, 19, 20
High Courts16 Nov 1990
K. Senthilkumar, represented by his father and natural guardian Dr. T. Kamalsekaran Vs State of Tamil Nadu and The Secretary, Co-ordination Committee
Madras High Court · (1990) 11 MAD CK 0004
Constitution of India, 1950 — Article 12, 14, 143, 15, 15(1)Evidence Act, 1872 — Section 115
High Courts15 Nov 1990
State of Tamil Nadu Vs Bhaskaran Blue Metal Works
Madras High Court · (1991) 82 STC 116
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 17, 2, 3, 3A, 4
High Courts15 Nov 1990
The Director of Survey and Settlement, Chepauk, Madras-5 Vs Ramadoss
Madras High Court · (1990) 11 MAD CK 0091
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Nov 1990
Sukra Shoe Fabric Vs UCO Bank
Madras High Court · (1991) 27 MLJ 1
Constitution of India, 1950 — Article 226
High Courts15 Nov 1990
Indrol Lubricants and Specialities Ltd. Vs Union of India
Madras High Court · (1994) ECR 496 : (1991) ECR 417 : (1992) 57 ELT 227
Central Excise Rules, 1944 — Rule 11, 173JCentral Excises and Salt Act, 1944 — Section 11, 11B, 11B(5)Contract Act, 1872 — Section 72
High Courts15 Nov 1990
Sukra Shoe Fabric Vs United Commercial Bank
Madras High Court · (1992) 73 CompCas 179 : (1991) 1 LW 452 : (1991) 1 MLJ 27
Constitution of India, 1950 — Article 12, 226