High Courts07 Feb 1991Dismissed
R.C. Muniappan Vs D. Krishna Pillai and 4 others
Madras High Court · (1991) 02 MAD CK 0097
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,237 of 5,231
High Courts07 Feb 1991Allowed
Dhandapani and Others Vs The State, by Dy. Registrar, Madurai Housing Board
Madras High Court · (1991) LW(Cri) 320
Tamil Nadu Co-operative Societies Act, 1961 — Section 101
High Courts07 Feb 1991
Sri Ayyappa Baktha Sabha Vs The Commissioner and The Deputy Commissioner, H.R. and C.E. Department and another
Madras High Court · (1991) 02 MAD CK 0065
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70
High Courts07 Feb 1991
Collector of Central Excise Vs Alco Industries
Madras High Court · (1993) 42 ECC 85 : (1993) ECR 584 : (1991) 55 ELT 184 : (1991) 2 MLJ 287
High Courts07 Feb 1991
In Re: Adham
Madras High Court · (1992) CriLJ 2102
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 489C
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
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
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)
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
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
High Courts05 Feb 1991
Abdul Rahim Vs The Inspector of Police
Madras High Court · (1992) CriLJ 370
Penal Code, 1860 (IPC) — Section 34, 420
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
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
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
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)
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
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)
High Courts01 Feb 1991Dismissed
K.G. Gopal and Others Vs K.R. Lillybai
Madras High Court · (1991) 02 MAD CK 0089
High Courts01 Feb 1991
K.G. Gopal and others Vs K.R. Lillybai by power of attorney agent, A.C. Baktham
Madras High Court · (1991) 02 MAD CK 0066
High Courts01 Feb 1991Dismissed
T. Rajaiah and Others Vs Southern Roadways Ltd. and Another
Madras High Court · (1993) 3 LLJ 719 : (1992) 1 LW 417 : (1991) 2 MLJ 72
Industrial Disputes Act, 1947 — Section 2, 25T