High Courts16 Nov 1990Allowed
Vanaja Vs Gopu
Madras High Court · (1992) 1 DMC 347 : (1992) 1 LW 41 : (1991) 1 MLJ 290
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2), 127(4)Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,248 of 5,231
High Courts16 Nov 1990
Vijayalakshmi Vs The Inspector of Police, Karur Police Station, Karur and others
Madras High Court · AIR 1991 Mad 243 : (1991) 2 DMC 319
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 17
High Courts16 Nov 1990
Roslyn Vinolia Vs A. Peter Kanakaraj and Others
Madras High Court · (1991) 325 MLJ 1
Divorce Act, 1869 — Section 18, 19, 20
High Courts15 Nov 1990
State of Tamil Nadu Vs Bhaskaran Blue Metal Works
Madras High Court · (1991) 82 STC 116
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 17, 2, 3, 3A, 4
High Courts15 Nov 1990
The Director of Survey and Settlement, Chepauk, Madras-5 Vs Ramadoss
Madras High Court · (1990) 11 MAD CK 0091
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Nov 1990
Sukra Shoe Fabric Vs UCO Bank
Madras High Court · (1991) 27 MLJ 1
Constitution of India, 1950 — Article 226
High Courts15 Nov 1990
Indrol Lubricants and Specialities Ltd. Vs Union of India
Madras High Court · (1994) ECR 496 : (1991) ECR 417 : (1992) 57 ELT 227
Central Excise Rules, 1944 — Rule 11, 173JCentral Excises and Salt Act, 1944 — Section 11, 11B, 11B(5)Contract Act, 1872 — Section 72
High Courts15 Nov 1990
Sukra Shoe Fabric Vs United Commercial Bank
Madras High Court · (1992) 73 CompCas 179 : (1991) 1 LW 452 : (1991) 1 MLJ 27
Constitution of India, 1950 — Article 12, 226
High Courts15 Nov 1990
Prathiba Engineering Industries Vs Assistant Collector of C. Ex.
Madras High Court · (1991) 52 ELT 381
Central Excises and Salt Act, 1944 — Section 11B
High Courts15 Nov 1990
The Commissioner of the Regional Provident Fund, Tamil Nadu and Pondicherry States Vs P.G. Srinivasan and Another
Madras High Court · (1993) 1 MLJ 53
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts15 Nov 1990
State of Tamil Nadu Vs P.T. Marimuthu Chettiar
Madras High Court · (1992) 85 STC 253
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 7(A)
High Courts14 Nov 1990
Goutam Menon Vs Sucharitha Gautam
Madras High Court · (1991) 212 MLJ 1
Guardians and Wards Act, 1890 — Section 23
High Courts14 Nov 1990
Computer Graphics Pvt. Ltd. Vs Union of India
Madras High Court · (1991) ECR 255 : (1991) 52 ELT 491
Central Excises and Salt Act, 1944 — Section 11, 2, 37B
High Courts14 Nov 1990
R.M. Venkatachalam Chettiar Vs M. Abdul Rahim Sahib and Another
Madras High Court · (1991) 546 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6
High Courts14 Nov 1990
S. Ramakrishnan and Others Vs Thangamuthu Nattar and Others
Madras High Court · (1991) 2 LW 36 : (1991) 16 MLJ 1
Specific Relief Act, 1963 — Section 6
High Courts14 Nov 1990Allowed
Gautam Menon Vs Sucharitha Gautam
Madras High Court · (1992) 1 DMC 79 : (1991) 2 LW 478 : (1991) 1 MLJ 212
Guardians and Wards Act, 1890 — Section 25, 3
High Courts13 Nov 1990
Alfred Swaminathan Vs State
Madras High Court · (1991) LW(Cri) 215
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 341
High Courts13 Nov 1990
Sundarambal and Others Vs Deivanaayagam and Others
Madras High Court · (1991) 1 LW 97 : (1991) 2 MLJ 199
Hindu Succession Act, 1956 — Section 6
High Courts13 Nov 1990
P. Dwaraknath Reddy Vs New India Maritime Agencies and Others
Madras High Court · (1991) 2 MLJ 118
Tamil Nadu Town and Country Planning Act, 1971 — Section 113
High Courts13 Nov 1990
D. Ponnusamy Vs The Deputy Registrar of Co-operative Societies and Others
Madras High Court · (1991) 366 MLJ 1