High Courts14 Dec 1990
Collector of Central Excise Vs CEGAT, Regional Bench, Madras
Madras High Court · (1991) 53 ELT 539
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,244 of 5,231
High Courts14 Dec 1990
Radiant Bearing Co. Vs Collector of Customs and Central Excise
Madras High Court · (1994) 52 ECR 159 : (1992) 58 ELT 22
Customs Act, 1962 — Section 11, 130, 130(3)
High Courts13 Dec 1990
Estate of Late S.V. Rajammal (by Accountable Person S.V. Venkatasubbu) Vs Controller of Estate Duty Controller of Estate Duty Vs Estate of Late S.V. Rajammal (by Accountable Person S.V. Venkatasubbu)
Madras High Court · (1992) 197 ITR 55
Estate Duty Act, 1953 — Section 40, 7
High Courts13 Dec 1990
B.N.K. Engine Parts Pvt. Ltd. Vs Assistant Collector of C. Ex.
Madras High Court · (1991) 56 ELT 19
Central Excises and Salt Act, 1944 — Section 11A
High Courts12 Dec 1990
C. Hamsa Koya Vs Sakthi Automobiles (P.) Ltd. and another
Madras High Court · (1992) 73 CompCas 74
Companies Act, 1956 — Section 146, 147, 234
High Courts12 Dec 1990
M.M. Rubber Company Ltd. Vs Asstt. Collector of Central Excise
Madras High Court · (1993) 48 ECR 534 : (1991) 55 ELT 169
High Courts12 Dec 1990
Kancheepuram Murugan Silk Weavers Co-operative Production and Sales Society Vs Kancheepuram Murugan Silk Weavers Co-operative Production and Sales Society Members and Another
Madras High Court · (1991) 2 MLJ 178
Tamil Nadu Co-operative Societies Act, 1983 — Section 89
High Courts12 Dec 1990
G. Krishnan Vs Smt. Thulasi Ammal
Madras High Court · (1990) 12 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2AConstitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 149, 150, 151
High Courts11 Dec 1990
K.J. Bastian Vs A. Nazarali and Sons, Registered Partnership firm
Madras High Court · (1992) 2 MLJ 223
Constitution of India, 1950 — Article 227
High Courts11 Dec 1990
K.M. Mohamed Yousuf Sulaikha Ummal Vs Asstt. Director
Madras High Court · (1992) 39 ECC 82 : (1991) 56 ELT 324
Foreign Exchange Regulation Act, 1973 — Section 52, 56, 57, 9
High Courts11 Dec 1990
M.V. Arunachalam Vs T. Karthikeyan
Madras High Court · (1992) CriLJ 2036
Insecticides Act, 1968 — Section 33
High Courts11 Dec 1990
Brooke Bond (India) Ltd. Vs Sona Spices Pvt. Ltd.
Madras High Court · (1990) 12 MAD CK 0022
Copyright Act, 1957 — Section 62, 63
High Courts11 Dec 1990
South Arcot Market Committee and Another Vs The South Arcot District Co-operative Spinning Mills Ltd.
Madras High Court · (1992) 1 MLJ 202
Constitution of India, 1950 — Article 226
High Courts10 Dec 1990
Nana Pillai and Another Vs Naina Mohamed Beevi and Others
Madras High Court · (1992) 1 LW 451 : (1991) 419 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(1)
High Courts10 Dec 1990
Ramadoss Thattu Vandaiyar Vs Kamalathammal
Madras High Court · (1991) 472 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15
High Courts10 Dec 1990
Gowri Corporation Vs Alima Bivi
Madras High Court · (1991) 2 MLJ 134
Evidence Act, 1872 — Section 116
High Courts10 Dec 1990
G. Ahmed Vs State by Asst. Collector of Central Excise, Coimbatore I Division, 6/7 Davaraja Mudali Street, Race Course Road, Coimbatore
Madras High Court · (1991) LW(Cri) 181
Customs Act, 1962 — Section 111Imports and Exports (Control) Act, 1947 — Section 5
High Courts07 Dec 1990
The Mayavaram Financial Corporation Limited Mayiladuturai Vs The Registrar of Chits, Pondicherry
Madras High Court · (1990) 12 MAD CK 0067
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 5, Order 47 Rule 6, Order 9 Rule 9Constitution of India, 1950 — Article 225, 226, 227General Clauses Act, 1897 — Section 8
High Courts07 Dec 1990
Tuttapullum Estates Vs Commissioner of Income Tax
Madras High Court · (1990) 90 CTR 189 : (1991) 191 ITR 131 : (1992) 62 TAXMAN 305
Income Tax Act, 1961 — Section 40A(7)
High Courts07 Dec 1990
Canara Steel Ltd. Vs Assistant Collector of Central Excise
Madras High Court · (1991) 54 ELT 27
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B