COURT ARCHIVE

Madras High Court judgments, 1991

909 judgments · page 39 of 46

High Courts15 Feb 1991

Secretary, Bar Council of Tamil Nadu, Madras Vs G. Panneerselvam

Madras High Court · AIR 1992 Mad 304 : (1991) 1 MLJ 481

Advocates Act, 1961 — Section 15Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226

Read judgment

High Courts15 Feb 1991

S. Jayaraman Vs The Government of Tamil Nadu and Another

Madras High Court · (1991) 1 LW 660 : (1991) 1 MLJ 589

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6

Read judgment

High Courts15 Feb 1991

Secretary, Bar Council of Tamilnadu Vs G. Panneerselvam

Madras High Court · (1991) 2 LW 460 : (1991) 1 MLJ 481

Read judgment

High Courts14 Feb 1991

Ramachandran and Others Vs Valliammal and Others

Madras High Court · (1992) 2 LW 470 : (1992) 1 MLJ 188

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Limitation Act, 1963 — Section 27

Read judgment

High Courts14 Feb 1991

Vijaya Traders by Executive Partner, V. Saradha Vs C.K. Sampath and Another

Madras High Court · (1991) 2 MLJ 174

Read judgment

High Courts14 Feb 1991

P. Chinnasamy Vs Tamil Nadu Electricity Board

Madras High Court · (1992) 2 LLJ 51

Read judgment

High Courts14 Feb 1991

Southern India Bearing Distributors Association and another Vs Navlomour and another Administration of State Insurance of The Socialistic Republic of Romania Vs Lala Gopikri and others

Madras High Court · (1993) 41 ECC 315

Major Port Trusts Act, 1963 — Section 120, 42(2), 42(7), 43(2)

Read judgment

High Courts14 Feb 1991Allowed

P. Subramaniam Vs The Assisant Divisional Engineer (Operation and Maintenance), Sourth Tamil Nadu Electricity Board, The Divisiobnal Engineer (Operation and Maintenance), Tamil Nadu Electricity Board and The Supreintending Engineer, Tamil Nadu Electricity Board

Madras High Court · (1991) 02 MAD CK 0013

Read judgment

High Courts14 Feb 1991

S. Shanmughanathan Vs The Executive Engineer and Administrative Officer, Tamil Nadu Housing Board

Madras High Court · (1991) 2 LW 499 : (1991) 1 MLJ 339

Read judgment

High Courts13 Feb 1991

New India Assurance Co. Ltd. Vs Lakshmi and Others

Madras High Court · (1991) 2 ACC 403 : (1992) ACJ 347

General Clauses Act, 1897 — Section 6

Read judgment

High Courts13 Feb 1991

S.K. Babu Syed and Another Vs A. Zubaida Bee represented by her power Attorney Agent K.M. Syed Ahmed Sahib

Madras High Court · (1991) 2 LW 249 : (1991) 1 MLJ 412

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)

Read judgment

High Courts13 Feb 1991Dismissed

Bengal Trading Co. Vs G.M. Natarajan and 2 others

Madras High Court · (1991) 02 MAD CK 0079

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 10(3)(c), 10(3)(c)(iii)

Read judgment

High Courts13 Feb 1991

Kanakavelu Vs Mrs. Sajjanraj

Madras High Court · (1992) 1 LW 58 : (1991) 2 MLJ 266

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6

Read judgment

High Courts13 Feb 1991

M/s New India Assurance Co. Ltd. Vs Lakshmi and others

Madras High Court · (1992) ACJ 347 : (1993) 1 LLJ 312 : (1991) 1 LW 630 : (1991) 2 MLJ 294

Workmens Compensation Act, 1923 — Section 4

Read judgment

High Courts13 Feb 1991

Eacland Combines Vs Collector of C. Ex.

Madras High Court · (1991) 56 ELT 21

Central Excises and Salt Act, 1944 — Section 35F

Read judgment

High Courts13 Feb 1991

Miss T.N. Chandra Vs South India Corp (Agencies) Ltd. and another

Madras High Court · (1991) 02 MAD CK 0024

Industrial Disputes Act, 1947 — Section 10, 2, 25, 25B, 2ATamil Nadu Shops and Establishments Act, 1947 — Section 25F, 41, 45

Read judgment

High Courts13 Feb 1991

National Insurance Co. Ltd. Vs Ganesan and Others

Madras High Court · (1995) 2 ACC 141

Motor Vehicles Act, 1988 — Section 110, 110A

Read judgment

High Courts12 Feb 1991

N.N. Malhotra Vs M/s. Indira Engineering Enterprises and Oil and Natural Gas Commission, Southern Regional Business Centre, Madras-17

Madras High Court · (1991) 02 MAD CK 0096

Arbitration Act, 1940 — Section 14(2), 30

Read judgment

High Courts12 Feb 1991

Hindustan Petroleum Corporation Limited Vs Vummidi Kannan

Madras High Court · (1991) 2 MLJ 222

Presidency Small Cause Courts Act, 1882 — Section 41Transfer of Property Act, 1882 — Section 107, 53A

Read judgment

High Courts12 Feb 1991

M.R. Electronic Components Ltd. Vs Assistant Collector of C. Ex.

Madras High Court · (1994) 46 ECC 85 : (1991) 54 ELT 63

Read judgment