High Courts12 Mar 1991Dismissed
National Insurance Company Ltd. Vs Natarajan and 22 others
Madras High Court · (1991) 03 MAD CK 0001
Motor Vehicles Act, 1988 — Section 95, 96(2)
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 35 of 46
High Courts11 Mar 1991
M. Jayasudha and Others Vs The University of Madras and Another
Madras High Court · (1991) 2 MLJ 29
High Courts08 Mar 1991Dismissed
State Industries Promotion Corporation of Tamil Nadu Ltd. Vs Chinna Narasimhan and Others
Madras High Court · (1991) 03 MAD CK 0053
Constitution of India, 1950 — Article 18, 226Land Acquisition Act, 1894 — Section 18
High Courts08 Mar 1991
L. Sundararajan Vs State of Tamil Nadu and others
Madras High Court · (1991) 03 MAD CK 0026
Constitution of India, 1950 — Article 19, 226Rice Milling Industry (Regulation) Act, 1958 — Section 8(3)Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 101(2)
High Courts07 Mar 1991
N. Venkatesan and 35 others Vs The Deputy General Manager, Tele-Communications, Erode and Others
Madras High Court · (1991) 03 MAD CK 0063
Cinematograph Act, 1952 — Section 10Constitution of India, 1950 — Article 19(1)(g)Tamil Nadu Entertainments Tax Act, 1939 — Section 14
High Courts07 Mar 1991
Alalasundaram and Another Vs K. Ganesan
Madras High Court · (1991) LW(Cri) 319
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 425, 430
High Courts06 Mar 1991
V. Shanmugha Mudaliar Vs Sankaran and Another
Madras High Court · (1991) 1 MLJ 385
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts06 Mar 1991
K.A. Syed Ali Vs Saradambal
Madras High Court · (1992) 2 MLJ 111
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23(1)(b)
High Courts06 Mar 1991
Kalyaniammal Vs Punjab National Bank and Others
Madras High Court · (1991) 2 MLJ 342
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 38 Rule 8
High Courts06 Mar 1991
Kalyaniammal Vs Punjab National Bank and others
Madras High Court · AIR 1992 Mad 176 : (1991) 2 MLJ 342
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, Order 38 Rule 5
High Courts06 Mar 1991
Paul Pandi Vs The State of Tamil Nadu and others
Madras High Court · (1992) CriLJ 1394
Penal Code, 1860 (IPC) — Section 124A, 147, 148, 307, 324Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts06 Mar 1991Allowed
K. Rajendran Vs Director (Personnel), Project and Equipment Corporation of India Ltd. and Another
Madras High Court · (1995) 3 LLJ 240
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts05 Mar 1991
Dalmia Cement (Bharat) Ltd. Vs State of Tamil Nadu
Madras High Court · (1991) 81 STC 327
Central Sales Tax Act, 1956 — Section 2
High Courts05 Mar 1991
S. Veluchamy Nadar Vs Diravia Nadar and others
Madras High Court · (1991) 03 MAD CK 0062
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 34 Rule 5(1), Order 34 Rule 8, 2(2), 24Criminal Procedure Code, 1973 (CrPC) — Section 146Limitation Act, 1963 — Section 2(j), 27, 3, 5
High Courts05 Mar 1991
V. Mannar Vs The Assistant Director, Director Carpentry and Blacksmithy Unit, Tamil Nadu Khadi and Village Industries Board and Others
Madras High Court · (1992) 1 MLJ 38
Constitution of India, 1950 — Article 14
High Courts05 Mar 1991
V. Muthusami Vs Angammal alias Kullammal and others Angammal alias Kullammal Vs Dhanapal and others
Madras High Court · (1991) 03 MAD CK 0052
Specific Relief Act, 1963 — Section 19(b)
High Courts05 Mar 1991
Sree Venkateswara Varukadalai Mills Vs Smt. Vijayalakshmi
Madras High Court · (1991) 2 MLJ 156
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(a)Transfer of Property Act, 1882 — Section 105
High Courts05 Mar 1991Allowed
Venus Industries Vs Regional Director, E.S.I. Corporation
Madras High Court · (1999) 3 LLJ 125
Employees State Insurance Act, 1948 — Section 85B
High Courts05 Mar 1991
Kali Vs Commissioner of Police Madras City and others
Madras High Court · (1991) CriLJ 2278
Criminal Procedure Code, 1973 (CrPC) — Section 173, 428Penal Code, 1860 (IPC) — Section 336, 379, 380, 392, 394
High Courts05 Mar 1991Dismissed
State of Tamil Nadu and The Commissioner for Hindu Religious and Charitable Endowments, Madras Vs T.S. Venkataswami Naidu
Madras High Court · (1991) 03 MAD CK 0007
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 3