COURT ARCHIVE

Madras High Court judgments, 1991

909 judgments · page 40 of 46

High Courts12 Feb 1991

Hindustan Petroleum Corporation Limited Vs Vummiddi Kannan

Madras High Court · AIR 1992 Mad 190 : (1992) 1 LW 59 : (1991) 2 MLJ 222

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Madras City Tenants Protection Act, 1922 — Section 3, 4, 4(1), 6, 9Presidency Small Cause Courts Act, 1882 — Section 41, 43

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High Courts12 Feb 1991

Ranga Industries Vs Collector of C. Ex.

Madras High Court · (1992) 57 ELT 603

Central Excises and Salt Act, 1944 — Section 35F

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High Courts12 Feb 1991

The Workmen of Seshasayee Paper and Board Limited Vs The State of Tamil Nadu and Others

Madras High Court · (1991) 2 MLJ 53

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High Courts11 Feb 1991

Kumari Estate Workers' Union, Nagercoil Vs Modaile Easwari Estate, Ponmanai, Nagercoil and another

Madras High Court · (1991) 2 LLJ 500

Industrial Disputes Act, 1947 — Section 10Specific Relief Act, 1963 — Section 14

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High Courts11 Feb 1991

Kancheepuram Murugan Silk Weavers Co-operative Production and Sale Society Vs Kancheepuram Murugan Silk Weavers Co-op Production and Sale Society, Kancheepuram

Madras High Court · (1991) 02 MAD CK 0057

Tamil Nadu Co-operative Societies Act, 1983 — Section 43, 51, 75, 88, 89

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High Courts11 Feb 1991

Zinc Products Vs Union of India

Madras High Court · (1992) 57 ELT 222

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High Courts11 Feb 1991

P. Ponniah Vs Estate Officer, Southern Railways, Madurai and others

Madras High Court · AIR 1991 Mad 388 : (1991) 2 MLJ 12

Madras City Tenants Protection Act, 1922 — Section 3Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 5(1)

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High Courts11 Feb 1991Allowed

S. Thangaraj Vs The Registrar of High Court, High Court, Madras-104, The Pay and Accounts Officer, North, No. 18, Mint St., Madras-79, The Administrative Officer, (Accounts) High Court, Madras-104 and The Accountant General Office of the Accountant General, Anna Salai, Madras-18

Madras High Court · (1991) 02 MAD CK 0009

Constitution of India, 1950 — Article 229, 229(2)

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High Courts08 Feb 1991

Muthusamy Vs The Union Territory, Office of the Secretariat Department of Home, Pondicherry and Inspector of Police, CBCID, Pondicherry

Madras High Court · (1991) LW(Cri) 438

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 120B, 302

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High Courts08 Feb 1991

Chellammal Vs Alandur Municipality

Madras High Court · (1992) 1 LW 110 : (1992) 2 MLJ 299

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High Courts08 Feb 1991

A.M. Dhanapal Chettiar Vs T.D. Sundaram and Others

Madras High Court · (1991) 1 MLJ 490

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

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High Courts08 Feb 1991

Sam Antony Danasekaran Vs The State

Madras High Court · (1992) CriLJ 474

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 201, 302, 326, 376, 511

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High Courts08 Feb 1991

Ravichandran Vs Mariyammal

Madras High Court · (1992) CriLJ 1675

Penal Code, 1860 (IPC) — Section 415, 417, 420

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High Courts08 Feb 1991

M. Chainraj and others Vs Sulochana C. Daniel

Madras High Court · (1991) CriLJ 3257

Penal Code, 1860 (IPC) — Section 405, 406, 463, 467

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High Courts07 Feb 1991

T. Muthusamy Vs P.O., Labour Court, Coimbatore and another

Madras High Court · (1991) 2 LLJ 405

Industrial Disputes Act, 1947 — Section 11A

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High Courts07 Feb 1991Dismissed

R.C. Muniappan Vs D. Krishna Pillai and 4 others

Madras High Court · (1991) 02 MAD CK 0097

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High Courts07 Feb 1991Allowed

Dhandapani and Others Vs The State, by Dy. Registrar, Madurai Housing Board

Madras High Court · (1991) LW(Cri) 320

Tamil Nadu Co-operative Societies Act, 1961 — Section 101

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High Courts07 Feb 1991

Sri Ayyappa Baktha Sabha Vs The Commissioner and The Deputy Commissioner, H.R. and C.E. Department and another

Madras High Court · (1991) 02 MAD CK 0065

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70

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High Courts07 Feb 1991

Collector of Central Excise Vs Alco Industries

Madras High Court · (1993) 42 ECC 85 : (1993) ECR 584 : (1991) 55 ELT 184 : (1991) 2 MLJ 287

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High Courts07 Feb 1991

In Re: Adham

Madras High Court · (1992) CriLJ 2102

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 489C

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