High Courts21 Feb 1991
S.N. Muthusamy Vs The Joint Director of School Education and Others
Madras High Court · (1991) 2 MLJ 278
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22(3)(b)
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 38 of 46
High Courts21 Feb 1991
Murugesan Vs The Commissioner, Pudukottai Municipality
Madras High Court · (1991) 2 MLJ 483
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 115
High Courts21 Feb 1991
State of Tamil Nadu Vs P. Janardhanan
Madras High Court · (1991) 02 MAD CK 0061
Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 3(2), 38, 7(A(1)), 7(A)
High Courts21 Feb 1991
P. Ramachandran and Others Vs A. Dakshinamurthy and Others
Madras High Court · (1991) 2 MLJ 401
Constitution of India, 1950 — Article 10
High Courts21 Feb 1991
V. Ganthimathi Vs The Commissioner, Pudukottai Municipality
Madras High Court · (1992) 1 LW 29 : (1992) 2 MLJ 488
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Feb 1991
Murugesan and Others Vs Union of India (UOI) and State of Tamilnadu
Madras High Court · (1991) LW(Cri) 453
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(3)Penal Code, 1860 (IPC) — Section 53B
High Courts20 Feb 1991
Ramother and Co. Vs Rameshchandra Sureschandra and Co., by Proprietor, Rameshchandra B. Takzania
Madras High Court · (1992) 2 MLJ 113
High Courts20 Feb 1991Allowed
Managing Director, Annai Sathya Transport Corporation Ltd. Vs P. Saraswathi and Others
Madras High Court · (1992) ACJ 248 : (1991) 2 LW 389
Motor Vehicles Act, 1988 — Section 140
High Courts20 Feb 1991
State of Tamil Nadu Vs Sree Gounder and Co.
Madras High Court · (1991) 02 MAD CK 0058
Tamil Nadu General Sales Tax Act, 1959 — Section 36(6)
High Courts20 Feb 1991
Rajam Ammal Vs P.K. Pillai and others
Madras High Court · AIR 1991 Mad 310 : (1991) 2 LW 252
Benami Transactions (Prohibition) Act, 1988 — Section 3Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 2(6)
High Courts19 Feb 1991
National Eng. Co. P. Ltd. Vs State of Tamil Nadu
Madras High Court · (1991) 02 MAD CK 0104
High Courts19 Feb 1991
Union Bank of India Vs S. Paval and Others
Madras High Court · (1992) 1 MLJ 371
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 58(f), 59
High Courts19 Feb 1991
Ramalingam Vs The District Revenue Officer, Thanjavur Dist. and others
Madras High Court · AIR 1992 Mad 97 : (1992) 2 LW 115 : (1992) 2 LW 114
Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 16, 3(2)
High Courts18 Feb 1991
Dharmapuri District Co-operative Sugar Mills Limited Vs State of Tamil Nadu
Madras High Court · (1990) 2 LW 314 : (1991) 82 STC 296
Central Sales Tax Act, 1956 — Section 10A(1), 8, 8(2)
High Courts18 Feb 1991Allowed
State of Tamil Nadu Vs Karuppa Naicker and Others
Madras High Court · (1992) ACJ 901
High Courts15 Feb 1991
R. Jeevanandam Vs State of Tamil Nadu
Madras High Court · (1991) LW(Cri) 466
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302
High Courts15 Feb 1991
N. Sripadmanabha Nadar Vs P. Ramalinga Nadar and Others
Madras High Court · (1991) 02 MAD CK 0092
Civil Procedure Code, 1908 (CPC) — Section 80, 84, 9, 92Trusts Act, 1882 — Section 19, 23, 71
High Courts15 Feb 1991
Sellammal and Others Vs The State of Tamil Nadu and Another
Madras High Court · (1991) 2 MLJ 490
Land Acquisition Act, 1894 — Section 10, 9(3)
High Courts15 Feb 1991
Film Center Vs Union of India
Madras High Court · (1991) 54 ELT 80
Central Excises and Salt Act, 1944 — Section 37B