High Courts01 Feb 1991
Raja Theatre Vs Selvam Financiers and Another
Madras High Court · (1991) 1 LW 543 : (1991) 1 MLJ 346
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 151, 60Partnership Act, 1932 — Section 32(1)(c), 59
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,238 of 5,231
High Courts01 Feb 1991Allowed
Mahaboob Bee Vs State
Madras High Court · (1992) LW(Cri) 421
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts31 Jan 1991
Air India Vs R.M. Meenakshi Achi by duly constituted Agent N. Sivagami and Others
Madras High Court · (1991) 2 LW 690 : (1991) 2 MLJ 340
High Courts31 Jan 1991
Commissioner of Income Tax Vs J. Gowrikanthan
Madras High Court · (1991) 01 MAD CK 0054
Income Tax Act, 1961 — Section 2(14), 2(47), 34(3), 45, 48
High Courts31 Jan 1991
Air India Vs R.M. Meenakshi Achi and others
Madras High Court · (1992) 2 ACC 456 : AIR 1992 Mad 206 : (1991) 2 MLJ 340
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts30 Jan 1991
Sivasankari Chandrasekaran and others Vs Commissioner of Income Tax
Madras High Court · (1991) 92 CTR 125 : (1991) 189 ITR 51
Income Tax Act, 1961 — Section 263, 64, 64(1)
High Courts30 Jan 1991Allowed
Pushpam Vs Nirmala and Another
Madras High Court · (1991) 2 ACC 551 : (1991) ACJ 573 : (1991) 1 LW 527
Civil Procedure Code, 1908 (CPC) — Section 2Fatal Accidents Act, 1855 — Section 1A
High Courts29 Jan 1991
P.A.S. Syed Mohideen Vs The Joint Secretary to the Government of India, Ministry of Finance, New Delhi and another
Madras High Court · (1991) CriLJ 2679
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 22
High Courts28 Jan 1991Allowed
Elumalai and four Others Vs State
Madras High Court · (1992) LW(Cri) 492
Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts25 Jan 1991
Arokiadas and Others Vs Arokiasamy and Others
Madras High Court · (1991) 1 LW 255 : (1991) 1 MLJ 409
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts25 Jan 1991
M.V. Arunachalam Vs Tamil Nadu Pollution Control Board, Madras
Madras High Court · (1992) CriLJ 188
Criminal Procedure Code, 1973 (CrPC) — Section 204, 319, 482Factories Act, 1948 — Section 2Water (Prevention and Control of Pollution) Act, 1974 — Section 44, 47, 49
High Courts25 Jan 1991
Hackbridge Hewitic and Easun Ltd. and others Vs Provident Fund Inspector, Exempted-III-Divn., Madras
Madras High Court · (1992) CriLJ 303
COMPANIES ACT, 1956 — Section 25, 32Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 17, 18Foreign Exchange Regulation Act, 1973 — Section 33
High Courts24 Jan 1991
Tan India Ltd. Vs U.O.I.
Madras High Court · (1993) 48 ECR 590 : (1991) 55 ELT 170
High Courts24 Jan 1991Dismissed
The Asiad Colony, Flat Owner's Co-operative House Service Society Ltd. Vs The Commissioner and Secretary to Government Housing Department, The Chairman-cum-Managing Director, Tamil Nadu Housing Board and The Executive Engineer-cum-Administrative Officer
Madras High Court · (1991) 01 MAD CK 0076
High Courts24 Jan 1991Allowed
Assistant Collector of Central Excise, Customs Airport Vs Sudha @ Sudakar
Madras High Court · (1993) 41 ECC 11
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482
High Courts24 Jan 1991
Crompton Engg. Co. (Madras) Ltd. (now Best and Crompton Engineering Ltd.) Vs Commissioner of Income Tax
Madras High Court · (1992) 92 CTR 207 : (1992) 193 ITR 483
Income Tax Act, 1961 — Section 40A, 40A(7), 43(1)
High Courts24 Jan 1991
Tamil Nadu News Printers and Papers Ltd. Vs Collr. of Cus. and C. Ex.
Madras High Court · (1991) 54 ELT 206
Central Excises and Salt Act, 1944 — Section 35F
High Courts24 Jan 1991
Sulochana Beverages Pvt. Ltd. Vs Assistant Collector of C. Ex.
Madras High Court · (1991) 53 ELT 523