High Courts23 Jan 1991
Vijaya Kumar Garg, Partner of Agarwal Loomtex Vs Union of India
Madras High Court · (1993) 42 ECC 163 : (1994) 52 ECR 489 : (1992) 58 ELT 416
Customs Act, 1962 — Section 111, 24
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 43 of 46
High Courts23 Jan 1991
Muniandi Vs The State
Madras High Court · (1992) CriLJ 2954
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 302, 304
High Courts23 Jan 1991
Mohamed Ibrahim and others Vs Chellammal
Madras High Court · AIR 1991 Mad 309 : (1991) 1 LW 256 : (1991) 1 MLJ 334
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts23 Jan 1991
K.C. Dinakaran Vs S.P. Rajendran and others
Madras High Court · AIR 1992 Mad 58 : (1991) 2 LW 383 : (1991) 2 MLJ 89
Conduct of Elections Rules, 1961 — Rule 30(2)Tamil Nadu Panchayats (Conduct of Election of Chairman of Panchayat Union Councils and Presidents and Members of Panchayats) Rules, 1978 — Rule 16
High Courts23 Jan 1991
Late C.S. Ramachary Vs Commissioner of Wealth-tax
Madras High Court · (1991) 92 CTR 99 : (1991) 189 ITR 8
Companies Act, 1956 — Section 205, 211, 217, 227, 349Wealth Tax Act, 1957 — Section 27(1), 7, 7(2)Wealth Tax Rules, 1957 — Rule 1D
High Courts23 Jan 1991
Commissioner of Income Tax Vs R.M. Maruthai Naidu and Sons
Madras High Court · (1991) 93 CTR 265 : (1991) 192 ITR 666
Income Tax Act, 1961 — Section 263, 28, 36
High Courts23 Jan 1991
K.C. Dinakaran Vs S.P. Rajendran and Others
Madras High Court · (1991) 2 LW 383 : (1991) 2 MLJ 89
Conduct of Elections Rules, 1961 — Rule 30(2)(b)
High Courts23 Jan 1991
Commissioner of Income Tax Vs Annapurani Veerappan
Madras High Court · (1992) 193 ITR 426
Income Tax Act, 1961 — Section 36(1), 36(2), 5(1)
High Courts23 Jan 1991Allowed
S. Srinivasagam Vs The Registrar, High Court, Madras
Madras High Court · (1991) 01 MAD CK 0001
Constitution of India, 1950 — Article 234, 235, 309, 311, 311(1)
High Courts22 Jan 1991
State Vs Arunachalam, (Accused)
Madras High Court · (1992) CriLJ 3930
Prevention of Food Adulteration Act, 1954 — Section 11, 12, 14, 14A, 16
High Courts22 Jan 1991
The Madurai City Municipal Corporation Vs Daizy Ebeensazar Annammal, Secretary of the School Mid-day Meals Centre for the two Schools viz., Raja Dhanalakshmi Middle School and L.V. Balusami Iyer and Sons Middle School
Madras High Court · (1991) 2 MLJ 147
High Courts22 Jan 1991
K. Palaniappan alias K. Subramanian Vs The Government of Tamil Nadu and Others
Madras High Court · (1992) 2 MLJ 561
Government Grants Act, 1895 — Section 3
High Courts22 Jan 1991
M.K. Chandrakanth Vs M/s. Appan Betelnut Company, M.K. Kuppuraj and M.K. Ananthakumar
Madras High Court · (1991) 01 MAD CK 0068
Companies Act, 1956 — Section 284, 397, 398, 399, 399(5)
High Courts22 Jan 1991
T.K. Singaram Vs The Urban Land Ceiling Tribunal and Others
Madras High Court · (1991) 2 MLJ 428
Land Acquisition Act, 1894 — Section 7
High Courts22 Jan 1991
K. Subramanyam Vs Income Tax Officer
Madras High Court · (1993) 199 ITR 723
Income Tax Act, 1961 — Section 276B, 276C(1)(i), 277, 278B
High Courts22 Jan 1991
M/s. Wilson and Company Private Limited etc. Vs K.S. Lokavinayagam and Another
Madras High Court · AIR 1992 Mad 100 : (1991) 2 LW 65
Arbitration Act, 1940 — Section 13, 14(2), 15, 16, 17Civil Procedure Code, 1908 (CPC) — Section 151Stamp Act, 1899 — Section 10, 18, 19, 2(12), 2(14)
High Courts22 Jan 1991
T.K. Singaram Vs Urban Land Ceiling Tribunal Chepauk, Madras and others
Madras High Court · AIR 1992 Mad 180 : (1992) 1 LW 561 : (1991) 2 MLJ 428
Land Acquisition Act, 1894 — Section 11, 11A, 2, 5A, 6Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 4Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 43, 9(4)
High Courts22 Jan 1991
L. Paulraj Vs The District Educational Officer and Others
Madras High Court · (1991) 2 LW 169 : (1991) 2 MLJ 140
Constitution of India, 1950 — Article 30(1)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19
High Courts21 Jan 1991
Dr. S.D. Kulasekharan Vs Controller of Estate Duty
Madras High Court · (1991) 192 ITR 27
Estate Duty Act, 1953 — Section 10, 34(1)
High Courts21 Jan 1991
State of Tamil Nadu Vs Aristo Paints (P.) Ltd.
Madras High Court · (1992) 85 STC 54
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12A, 14, 15, 16