High Courts04 Mar 1991
Tamil Nadu Small Industries Corporation Vs State of Tamil Nadu
Madras High Court · (1991) 03 MAD CK 0068
Central Sales Tax Act, 1956 — Section 15Tamil Nadu General Sales Tax Act, 1959 — Section 4, 4A
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 36 of 46
High Courts04 Mar 1991
The State Vs K.S. Karuppanna Gounder
Madras High Court · (1992) CriLJ 2229
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts04 Mar 1991
Greaves Cotton and Company Vs J. Jamal Mohammed Abdulla
Madras High Court · (1992) 2 LW 42 : (1992) 2 MLJ 236
High Courts01 Mar 1991
A.R. Manickam Chettiar and Sons Vs State of Tamil Nadu
Madras High Court · (1991) 03 MAD CK 0043
High Courts01 Mar 1991
Workmen of Theosophical Society, Adyar Vs Govt. of Tamil Nadu and another
Madras High Court · (1991) 03 MAD CK 0037
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10, 12, 2, 25F
High Courts01 Mar 1991
Karuppana Gounder Vs Marakkal and others
Madras High Court · AIR 1991 Mad 400 : (1991) 2 LW 354 : (1991) 1 MLJ 333
High Courts28 Feb 1991
Bharat Steel Tubes Ltd. Vs State of Tamil Nadu
Madras High Court · (1991) 02 MAD CK 0105
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts27 Feb 1991
Samuel Raj Vs The Inspector of Police (Crimes), Valliyur
Madras High Court · (1991) LW(Cri) 358
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts27 Feb 1991
Joint Commercial Tax Officer-II, Tuticorin Vs Ekambareeswarar Coffee and Tea Works
Madras High Court · (1991) 02 MAD CK 0056
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 16, 16(1)
High Courts27 Feb 1991
State of Tamil Nadu Vs Bharat Dairy Farm
Madras High Court · (1992) 37 ECC 99 : (1992) 61 ELT 25
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 22, 3, 4, 5
High Courts27 Feb 1991
India Pistons Repco Ltd. Vs State of Tamil Nadu
Madras High Court · (1991) 02 MAD CK 0054
Central Sales Tax Act, 1956 — Section 10, 10A
High Courts27 Feb 1991
Subbulakshmi Ammol Vs Balasubramanian and others
Madras High Court · AIR 1992 Mad 48
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17Limitation Act, 1963 — Article 136
High Courts27 Feb 1991Allowed
Samuel Raj Vs The Inspector of Police (Crime) Valliyur, Tirunelveli Dist.
Madras High Court · (1992) LW(Cri) 429
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 20, 420
High Courts27 Feb 1991
Subbulakshmi Ammal Vs R. Balasubramanian and Others
Madras High Court · (1991) 1 MLJ 380
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17(1)
High Courts26 Feb 1991Allowed
Md. Ali Jan Sahib Vs State of Tamil Nadu, by Secretary to Government Home Department (Special Cell) Fort St. George, Madras 9, The Director General of Police, Mylapore, Madras-600 004, The Commissioner of Police, Madras-8 and The Collector of Customs, Customs House, Madras-1
Madras High Court · (1992) LW(Cri) 148
High Courts26 Feb 1991
The General Fabricators (P) Ltd. No. 84, General Patters Road, Mount Road, Madras-600002 Vs The Madras Metropolitan Water Supply and Sewerage Board
Madras High Court · (1991) 02 MAD CK 0093
High Courts26 Feb 1991
Chandra Nageswaran Vs T.R. Balakrishnan and Others
Madras High Court · (1991) 1 MLJ 378
Civil Procedure Code, 1908 (CPC) — Section 60Provincial Insolvency Act, 1920 — Section 28(5), 68(1)
High Courts26 Feb 1991
S. Raju Pillai and Another Vs Paramasivam
Madras High Court · (1992) 1 MLJ 467
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)
High Courts26 Feb 1991
State of Tamil Nadu Vs Vinyl Cable Industries
Madras High Court · (1991) 02 MAD CK 0062
Tamil Nadu General Sales Tax Act, 1959 — Entry 3