COURT ARCHIVE

Madras High Court judgments, 1991

909 judgments · page 41 of 46

High Courts07 Feb 1991

Andhra Civil Construction Company Vs The Government of India and Others

Madras High Court · (1992) 1 MLJ 93

Constitution of India, 1950 — Article 19(1)(g), 226Contract Act, 1872 — Section 6Major Port Trusts Act, 1963 — Section 111

Read judgment

High Courts06 Feb 1991

Jaidayal and another Vs State of Madhya Pradesh

Madras High Court · (1991) 02 MAD CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 454Forest Act, 1927 — Section 27

Read judgment

High Courts05 Feb 1991

K.P. Murugesan Vs State by Home Secretary, Prohibition and Excise Dept., Madras and District Magistrate and Collector, Salem Dt.

Madras High Court · (1991) LW(Cri) 460

Constitution of India, 1950 — Article 22Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

Read judgment

High Courts05 Feb 1991Dismissed

Ramalinga Chettiar Vs Papathi Ammal @ Sampooranammal and 7 others

Madras High Court · (1991) 02 MAD CK 0082

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(1), Order 2 Rule 3

Read judgment

High Courts05 Feb 1991

G.T.C. Industries Ltd., Bombay Vs I.T.C. Limited, Madras

Madras High Court · AIR 1992 Mad 253

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Trade and Merchandise Marks Act, 1958 — Section 10(2), 2, 54(1), 58

Read judgment

High Courts05 Feb 1991

Abdul Rahim Vs The Inspector of Police

Madras High Court · (1992) CriLJ 370

Penal Code, 1860 (IPC) — Section 34, 420

Read judgment

High Courts05 Feb 1991

Rajeswar, (Accused) Vs State

Madras High Court · (1992) CriLJ 661

Criminal Procedure Code, 1973 (CrPC) — Section 100, 154, 156, 157, 162Essential Commodities Act, 1955 — Section 3, 7Evidence Act, 1872 — Section 134, 145, 155, 157

Read judgment

High Courts05 Feb 1991Dismissed

Thamizharasan and Jayapal Vs The State by inspector of Police C.C.I.W., Madurai South

Madras High Court · (1991) LW(Cri) 191

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 211

Read judgment

High Courts05 Feb 1991

The Secretary to Government, Transport Department and Another Vs N. Marimuthu

Madras High Court · (1991) 1 LW 458 : (1991) 1 MLJ 402

Constitution of India, 1950 — Article 226

Read judgment

High Courts04 Feb 1991Dismissed

M. Ramachandran Pillai Vs The Executive Officer, Kumarapuram Town Panchayat, Kanyakumari Dt.

Madras High Court · (1991) LW(Cri) 359

Tamil Nadu Panchayats Act, 1958 — Section 178(22), 25(2)

Read judgment

High Courts04 Feb 1991

D. Soundararajan Vs B.S. Gopalakrishnan and Others

Madras High Court · (1991) 2 MLJ 166

Provincial Insolvency Act, 1920 — Section 28Transfer of Property Act, 1882 — Section 52

Read judgment

High Courts01 Feb 1991

M/s. Raja Theatre, Coimbatore Vs M/s. Selvam Financiers and others

Madras High Court · AIR 1992 Mad 227 : (1991) 1 LW 543 : (1991) 1 MLJ 346

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 49, Order 38 Rule 11, Order 38 Rule 5, Order 40 Rule 1Partnership Act, 1932 — Section 31(1), 32(1), 59Registration Act, 1908 — Section 17(1)

Read judgment

High Courts01 Feb 1991Dismissed