High Courts07 Dec 1990
J. Mohanlal and Others Vs State of Tamil Nadu and Others
Madras High Court · (1991) 256 MLJ 1
Land Acquisition Act, 1894 — Section 6
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,245 of 5,231
High Courts07 Dec 1990
A. Ghouse Khan Vs The Rent Controller and Others
Madras High Court · (1991) 2 LW 274 : (1991) 487 MLJ 1
Constitution of India, 1950 — Article 227
High Courts07 Dec 1990
Damodaran and Others Vs Paul and Others
Madras High Court · (1991) 308 MLJ 1
Constitution of India, 1950 — Article 226, 309
High Courts07 Dec 1990
K.K. Subramania Sah Vs A. Sampath
Madras High Court · (1991) 351 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts06 Dec 1990Allowed
E.I.D. Parry (India) Ltd. and Others Vs Central Government
Madras High Court · (1991) 34 ECC 183
Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 3, 7
High Courts06 Dec 1990Dismissed
C. Soosai Nayagam Vs Pushpa Ritha and Others
Madras High Court · (1991) 2 DMC 604
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts06 Dec 1990
Deputy Commissioner (Ct) Vs Cheran Transport Corporation Ltd.
Madras High Court · (1990) 12 MAD CK 0026
High Courts06 Dec 1990
S.E.A. Raja Vs M.R. Lakshminarasimha Gupta and Others
Madras High Court · (1991) 416 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151Constitution of India, 1950 — Article 227
High Courts05 Dec 1990
State of Tamil Nadu Vs Lakshmi Starch Ltd.
Madras High Court · (1990) 12 MAD CK 0070
Tamil Nadu General Sales Tax Act, 1959 — Section 17
High Courts05 Dec 1990
Sivasamy Vs Sub Inspector, Kinathur Kadavu, Coimbatore
Madras High Court · (1992) CriLJ 2041
Criminal Procedure Code, 1973 (CrPC) — Section 173, 360, 361Penal Code, 1860 (IPC) — Section 380, 457Probation of Offenders Act, 1958 — Section 12, 3, 4, 6
High Courts05 Dec 1990
Commissioner of Income Tax Vs Chitram and Co. Pvt. Ltd.
Madras High Court · (1991) 91 CTR 7 : (1991) 191 ITR 96
Income Tax Act, 1961 — Section 32, 32(1), 32(2), 33(1), 33(1)(B)
High Courts05 Dec 1990
Chinnadurai Nadar Vs The Assistant Health Officer, Circle-IV, Madras
Madras High Court · (1992) CriLJ 2148
General Clauses Act, 1897 — Section 26Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 10, 8, 9
High Courts05 Dec 1990
Sarojini Ammal and four others Vs Navamani and four others
Madras High Court · (1990) 12 MAD CK 0004
Christian Marriage Act, 1872 — Section 4, 6, 68Hindu Marriage Act, 1955 — Section 16
High Courts05 Dec 1990
Ananda Bhavanani alias Swamy Geethanando, Ananda Ashram, Pondicherry and Others Vs The Union of India and Union Territory of Pondicherry
Madras High Court · (1991) LW(Cri) 393
Citizenship Act, 1955 — Section 6(1)Essential Commodities Act, 1955 — Section 3Foreigners Act, 1946 — Section 3(2)
High Courts04 Dec 1990Dismissed
Upper India Bearings and Bushings Limited Vs Union of India (UOI) and Others
Madras High Court · (1993) 41 ECC 145
High Courts04 Dec 1990
Thozhappa Iyengar alias Alagar Iyengar Vs P. Ganapathy and 2 others
Madras High Court · (1990) 12 MAD CK 0065
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
High Courts04 Dec 1990
M/s Meenakshi Industries Singanallur Coimbatore and another Vs G. Guruswamy
Madras High Court · (1992) CriLJ 2115
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13
High Courts04 Dec 1990
Commissioner of Wealth-tax Vs S. Ram
Madras High Court · (1992) 197 ITR 262
Wealth Tax Act, 1957 — Section 27(1)
High Courts03 Dec 1990
C. Kaliammal and Others Vs The Forest Range Officer and Others
Madras High Court · (1991) 568 MLJ 1
Tamil Nadu Hill Areas (Preservation of Trees) Act, 1955 — Section 3(2)