High Courts19 Dec 1990Dismissed
Union of India (UOI) and Others Vs Raja Agencies
Madras High Court · (1993) 42 ECC 166
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,243 of 5,231
High Courts19 Dec 1990
State by Food Inspector, Edapadi Municipality by Public Prosecutor Vs R. Perumal (A-1)
Madras High Court · (1991) LW(Cri) 184
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a1)Prevention of Food Adulteration Rules, 1955 — Rule 44(e)
High Courts19 Dec 1990
State Vs K. Velu
Madras High Court · (1991) LW(Cri) 294
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(ia)(a)(m), 7(1)
High Courts19 Dec 1990
State Bank's Staff Union Vs State Bank of India and Others
Madras High Court · (1992) 1 MLJ 131
Constitution of India, 1950 — Article 226
High Courts19 Dec 1990
State Bank's Staff Union (Madras Circle) Vs The State Bank of India
Madras High Court · (1991) 1 LLJ 163 : (1992) 1 MLJ 131
Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(1), 12(4)
High Courts19 Dec 1990
Ramalingam Vs Basavalingam
Madras High Court · AIR 1991 Mad 274 : (1991) 2 LW 352 : (1991) 1 MLJ 307
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts19 Dec 1990
S. Marimuthu Vs The State
Madras High Court · (1992) CriLJ 2126
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts19 Dec 1990
Commissioner of Income Tax Vs G.K. Devarajulu
Madras High Court · (1991) 92 CTR 184 : (1991) 191 ITR 211
Income Tax Act, 1961 — Section 147, 2, 2(31), 2(7), 45
High Courts19 Dec 1990
Chelpark Company Ltd. Vs Commissioner of Income Tax
Madras High Court · (1991) 94 CTR 71 : (1991) 191 ITR 249
Income Tax Act, 1961 — Section 37
High Courts19 Dec 1990
Varadarajan and Others Vs Maduraimuthu and Others
Madras High Court · (1991) 2 MLJ 241
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts18 Dec 1990
Commissioner of Income Tax Vs V. Ramakrishna Sons (P.) Ltd.
Madras High Court · (1991) 92 CTR 178 : (1991) 192 ITR 282
Income Tax Act, 1961 — Section 254(4), 271(1), 271(1)(C)
High Courts18 Dec 1990
T.M. Rajendran and Another Vs C.A. Reddy
Madras High Court · (1993) LW(Cri) 72
Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Penal Code, 1860 (IPC) — Section 109, 420, 467, 471
High Courts18 Dec 1990
State Vs Selvam and Kathalinga Nadar
Madras High Court · (1991) LW(Cri) 187
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)
High Courts18 Dec 1990
Valliammal Vs Rakkia Gounder and Others
Madras High Court · (1991) 2 MLJ 478
Evidence Act, 1872 — Section 68
High Courts18 Dec 1990
M. Meenakshisundaram and Others Vs The Government of Tamil Nadu and Another
Madras High Court · (1991) 573 MLJ 1
Constitution of India, 1950 — Article 309
High Courts17 Dec 1990
State Vs Khaja Mohideen
Madras High Court · (1991) LW(Cri) 331
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 2(1a)(a)
High Courts17 Dec 1990
M. Nemichand Jain Vs P. Ethirajan
Madras High Court · (1992) 1 LW 258 : (1992) 2 MLJ 422
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts17 Dec 1990
P. Vasantha, Provident Fund Insepector, Madurai IV. Division Vs K.R. Muthiah and S. Solayappan
Madras High Court · (1991) LW(Cri) 178
Employees Provident Fund and Family Pension Act, 1952 — Section 14A
High Courts14 Dec 1990
N. Janakiraman Vs The Director of State Lotteries
Madras High Court · (1991) 210 MLJ 1
Civil Procedure Code, 1908 (CPC) — Section 10, 2
High Courts14 Dec 1990
Tamil Nadu Agro Industries Corpn. Ltd. Vs Asstt. Collr. of C. Ex.
Madras High Court · (1991) 53 ELT 539(1)
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B, 35C(7), 35G