COURT ARCHIVE

Madras High Court judgments, 1991

909 judgments · page 46 of 46

High Courts03 Jan 1991

K. Rajamanickam and Others Vs State of Tamil Nadu, Inspector General, Madras and Superintendent, Central Prison, Trichy

Madras High Court · (1991) 01 MAD CK 0067

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts03 Jan 1991

Vidya Charan Shukla Vs Tamil Nadu Olympic Association and another

Madras High Court · AIR 1991 Mad 323 : (1991) CriLJ 2722 : (1991) 2 LW 295

Character Act, 1861 — Section 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 39 Rule 1, Order 39 Rule 2A, 151, 39Constitution of India, 1950 — Article 129, 215, 223

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High Courts03 Jan 1991

D.D. Chittaranjan Vs Commissioner of Income Tax

Madras High Court · (1992) 193 ITR 238 : (1993) 66 TAXMAN 335

Income Tax Act, 1961 — Section 45, 48

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High Courts03 Jan 1991

K. Rajamanickam and Others Vs State of Tamil Nadu, Inspector General and Superintendent, Central Prison

Madras High Court · (1991) 01 MAD CK 0012

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 142, 161, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 173, 173(8), 190

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High Courts03 Jan 1991

P. Thulasidas Vs K. Vasanthakumari

Madras High Court · (1991) 01 MAD CK 0003

Cinematograph Act, 1952 — Section 2(c)Copyright Act, 1957 — Section 13(1), 14(1)(c), 14(1)(c), 2(d), 2(f)Presidency Towns Insolvency Act, 1909 — Section 10, 11, 14, 15, 45

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High Courts02 Jan 1991