High Courts09 Jan 1991
Natarajswamy Vs Gnenambal Abraham
Madras High Court · AIR 1992 Mad 25 : (1991) 2 LW 387
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 35, 91
COURT ARCHIVE
Madras High Court judgments, 1991
909 judgments · page 45 of 46
High Courts09 Jan 1991
Ammani Appalam Depot Vs State of Tamil Nadu
Madras High Court · (1991) 01 MAD CK 0091
High Courts09 Jan 1991Allowed
Ponnaiyan and Others Vs State
Madras High Court · (1992) LW(Cri) 348
Criminal Procedure Code, 1973 (CrPC) — Section 216, 313Penal Code, 1860 (IPC) — Section 147, 323, 352, 426, 452
High Courts09 Jan 1991
K.R. Venkatachalam Vs The State of Tamil Nadu and Another
Madras High Court · (1991) 2 MLJ 424
Constitution of India, 1950 — Article 21, 226, 309, 311
High Courts08 Jan 1991
Ayyappan Textiles Ltd. Vs State of Tamil Nadu
Madras High Court · (1991) 01 MAD CK 0059
High Courts08 Jan 1991
Krishnamoorthy Vs The State
Madras High Court · (1992) CriLJ 1735
Essential Commodities Act, 1955 — Section 10, 3, 6, 7
High Courts08 Jan 1991Allowed
R. Silumbayammal and Others Vs State of Tamil Nadu and Another
Madras High Court · (1992) LW(Cri) 314
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts07 Jan 1991
Lakshmi Ammal and Another Vs The Assistant Commissioner, Land Reforms
Madras High Court · (1991) 1 MLJ 436
Constitution of India, 1950 — Article 31BTamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 18(1)
High Courts07 Jan 1991
Lakshmi Ammal by General Power of Attorney G. Vijaya Kumar Vs The Assistant Commissioner (Land Reforms), Villupuram
Madras High Court · AIR 1992 Mad 27 : (1991) 1 LW 204 : (1991) 1 MLJ 436
Constitution of India, 1950 — Article 31B, 31CTamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 18(1)
High Courts07 Jan 1991
State Bank of Bikaner and Jaipur Vs State Bank of Bikaner and Jaipur Employees Association and others
Madras High Court · (1993) 1 LLJ 57
Constitution of India, 1950 — Article 226State Bank of Bikaner and Jaipur Employees Provident Fund Regulations, 1969 — Regulation 12State Bank of India (Subsidiary Banks) Act, 1959 — Section 51, 63
High Courts07 Jan 1991
Lakshmi Ammal and another Vs The Assistant Commissioner, Land Reforms, Villupuram
Madras High Court · AIR 1992 Mad 27 : (1991) 1 LW 204 : (1991) 1 MLJ 436
Constitution of India, 1950 — Article 31Interest Act, 1839 — Section 1Madras Land Reforms (Compensation for Surplus Land) Rules, 1966 — Rule 3, 4, 5
High Courts07 Jan 1991
Elisa and others Vs A. Doss
Madras High Court · AIR 1992 Mad 159
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4), Order 6 Rule 17, 115, 153, 47Limitation Act, 1963 — Section 21, 5
High Courts04 Jan 1991
K.C.P. Ltd. Vs Inspector of Police, Tiruvottiyur and others
Madras High Court · (1993) 1 LLJ 365 : (1991) 2 LW 120 : (1991) 2 MLJ 329
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 22(2), 26(2)
High Courts04 Jan 1991
M/s. Gautham Constructions and Fisheries Pvt. Ltd. Vs National Bank for Agriculture and Rural Development, Bombay (NABARD) and Justice M.R.A. Ansari (Retd.) Sole Arbitrator
Madras High Court · (1991) 01 MAD CK 0084
Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 29Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3, 3(1)(a)
High Courts04 Jan 1991
M.K. Palanisal Vs Palaniammal and Others
Madras High Court · (1991) 2 ACC 611
Motor Vehicles Act, 1939 — Section 95(2)(b)(i)
High Courts04 Jan 1991
Sri Rajarathinam Transports Pvt. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1993) 199 ITR 203
Income Tax Act, 1961 — Section 139(1), 144, 146, 271(1), 32
High Courts04 Jan 1991
N.K. Palasingri Vs Palaniammal and others
Madras High Court · (1992) ACJ 137 : AIR 1991 Mad 314
Motor Vehicles Act, 1939 — Section 95(2)Road Traffic Act, 1930 — Section 36
High Courts04 Jan 1991
Thavasiyappan Vs Periasamy Nadar and others
Madras High Court · (1992) CriLJ 283
Penal Code, 1860 (IPC) — Section 188, 427, 447, 506
High Courts03 Jan 1991
Commissioner of Income Tax Vs A.M. Saffifulah and Co.
Madras High Court · (1993) 199 ITR 223 : (1993) 69 TAXMAN 406
Income Tax Act, 1961 — Section 271(1), 69
High Courts03 Jan 1991Disposed Off
K. Rajamanickam Vs State of Tamil Nadu
Madras High Court · (2015) 3 MadWNCri 379