High Courts13 Feb 1991
Eacland Combines Vs Collector of C. Ex.
Madras High Court · (1991) 56 ELT 21
Central Excises and Salt Act, 1944 — Section 35F
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,236 of 5,231
High Courts13 Feb 1991
Miss T.N. Chandra Vs South India Corp (Agencies) Ltd. and another
Madras High Court · (1991) 02 MAD CK 0024
Industrial Disputes Act, 1947 — Section 10, 2, 25, 25B, 2ATamil Nadu Shops and Establishments Act, 1947 — Section 25F, 41, 45
High Courts13 Feb 1991
National Insurance Co. Ltd. Vs Ganesan and Others
Madras High Court · (1995) 2 ACC 141
Motor Vehicles Act, 1988 — Section 110, 110A
High Courts12 Feb 1991
N.N. Malhotra Vs M/s. Indira Engineering Enterprises and Oil and Natural Gas Commission, Southern Regional Business Centre, Madras-17
Madras High Court · (1991) 02 MAD CK 0096
Arbitration Act, 1940 — Section 14(2), 30
High Courts12 Feb 1991
Hindustan Petroleum Corporation Limited Vs Vummidi Kannan
Madras High Court · (1991) 2 MLJ 222
Presidency Small Cause Courts Act, 1882 — Section 41Transfer of Property Act, 1882 — Section 107, 53A
High Courts12 Feb 1991
M.R. Electronic Components Ltd. Vs Assistant Collector of C. Ex.
Madras High Court · (1994) 46 ECC 85 : (1991) 54 ELT 63
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
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
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
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
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
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)
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
High Courts08 Feb 1991
Chellammal Vs Alandur Municipality
Madras High Court · (1992) 1 LW 110 : (1992) 2 MLJ 299
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)
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
High Courts08 Feb 1991
Ravichandran Vs Mariyammal
Madras High Court · (1992) CriLJ 1675
Penal Code, 1860 (IPC) — Section 415, 417, 420
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
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