High Courts03 Dec 1990
Kailasam Vs T.K. Muthusamy and Another
Madras High Court · (1992) 1 LW 437 : (1991) 354 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,246 of 5,231
High Courts03 Dec 1990
The Chief Administrative Officer (Disciplinary Authority), Visvesvaraya Iron and Steel Ltd. and Others Vs V. Krishnamurthy
Madras High Court · (1991) 150 MLJ 1
Constitution of India, 1950 — Article 226
High Courts03 Dec 1990
Pedda Kempaiah (deceased) and another Vs Berappa and 3 others
Madras High Court · (1990) 12 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4
High Courts03 Dec 1990
M. Kalyanasundari-Petitioner-Accused Vs Dr. A.K. Faziluddin, R. Srinivasan and D. Muthu-Respondents (Accused Nos. 1 and 2)
Madras High Court · (1991) LW(Cri) 398
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500
High Courts30 Nov 1990
M.S. Abuthagir and Others Vs Peer Mohammed and Others
Madras High Court · (1992) 1 MLJ 172
Civil Procedure Code, 1908 (CPC) — Section 92Waqf Act, 1954 — Section 15, 22
High Courts30 Nov 1990
M.K. Hajee Sahib Vs S. Mohammed Haneef
Madras High Court · (1991) 466 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts30 Nov 1990
C. Pandithurai Vs Jaithoon Bibi
Madras High Court · (1991) 330 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1)
High Courts30 Nov 1990
D. Venkatesan Vs Lalitha
Madras High Court · (1991) 297 MLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24
High Courts29 Nov 1990
Sundaram Industries Limited Vs State of Tamil Nadu
Madras High Court · (1991) 82 STC 194
High Courts29 Nov 1990
Deputy Commissioner (C.T.), Coimbatore Division Vs M.S.V. Mani
Madras High Court · (1990) 11 MAD CK 0057
High Courts29 Nov 1990
Durai Vs State by: Food Inspector, IX Circle, Madras
Madras High Court · (1991) LW(Cri) 61
Criminal Procedure Code, 1973 (CrPC) — Section 394, 397, 401
High Courts29 Nov 1990
State of Tamil Nadu Vs Guest Keen Williams Ltd.
Madras High Court · (1990) 11 MAD CK 0046
Tamil Nadu General Sales Tax Act, 1959 — Entry 119
High Courts29 Nov 1990
Commissioner of Income Tax Vs Tamil Nadu Small Industries Development Corporation Ltd.
Madras High Court · (1991) 190 ITR 655
Government Grants Act, 1895 — Section 2Income Tax Act, 1961 — Section 32
High Courts29 Nov 1990
S. Baheerathy and Others Vs Kanagarathinam (died) represented by her L.Rs. and Others
Madras High Court · (1991) 281 MLJ 1
Pondicherry Buildings (Lease and Rent Control) Act, 1960 — Section 1O(2)(a)(i)
High Courts29 Nov 1990
Southern Refractories and Minerals and another Vs State of Tamil Nadu and others
Madras High Court · (1991) 81 STC 387
Tamil Nadu General Sales Tax Act, 1959 — Section 15, 3(1), 3(2), 38
High Courts27 Nov 1990
Elite Optical Industries Vs Assistant Director of Enforcement
Madras High Court · (1992) 40 ECC 88 : (1991) 56 ELT 16
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 300Foreign Exchange Regulation Act, 1973 — Section 14, 33, 40, 56, 68
High Courts27 Nov 1990
Engine Valves Ltd. Vs Labour Court, Madras and another
Madras High Court · (1991) 1 LLJ 372
Industrial Disputes Act, 1947 — Section 11A
High Courts26 Nov 1990
Rajendran alias Giri Vs The State of Tamil Nadu
Madras High Court · (1991) LW(Cri) 582
Penal Code, 1860 (IPC) — Section 336, 379, 394, 427
High Courts26 Nov 1990
Joseph Felix Ferninand Navier Vs Soucila Engine Juliette Navier
Madras High Court · (1991) 2 MLJ 99
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 471, 474Penal Code, 1860 (IPC) — Section 302, 84
High Courts26 Nov 1990
State by Food Inspector, Tiruchandur by Public Prosecutor Vs Arumugha Nainar
Madras High Court · (1991) LW(Cri) 67
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)