COURT ARCHIVE

Madras High Court judgments

1,04,604 judgments · page 3,251 of 5,231

High Courts31 Oct 1990

K.N. Ramakrishnan and Brothers and Others Vs Thammaraj

Madras High Court · (1991) 2 LW 600 : (1992) 1 MLJ 30

Cultivating Tenants Protection Act, 1955 — Section 3(i)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)

High Courts31 Oct 1990

Swamambal Vs K. Thambal and 2 others

Madras High Court · (1990) 10 MAD CK 0060

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 43 Rule 1, Order 43 Rule 1(c), Order 9 Rule 13, Order 9 Rule 9

High Courts31 Oct 1990

M.S. Doraisami Iyer Vs A.R. Arunachalam Chettiar and others

Madras High Court · AIR 1991 Mad 275 : (1991) 1 MLJ 49

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

High Courts31 Oct 1990

Dr. (Mrs.) M.S. Dhowani Vs J. Ranganathan Second Income Tax Officer, City Circle-V

Madras High Court · (1992) 194 ITR 690

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 131(1A), 276, 276C, 276C(1), 276CC

High Courts31 Oct 1990

Rampal Singh Vs The Management of Central Institute of Plastic Engineering and Tools (CIPET) and Others

Madras High Court · (1991) 358 MLJ 1

Constitution of India, 1950 — Article 12, 14

High Courts29 Oct 1990

Dhanapal Vs State by Inspector of Police, Gobichettipalayam, P.S.

Madras High Court · (1991) LW(Cri) 73

Criminal Procedure Code, 1973 (CrPC) — Section 207Tamil Nadu Children Act, 1920 — Section 37

High Courts29 Oct 1990

Chandrasekar. Vs State

Madras High Court · (1992) 1 ACC 100

Penal Code, 1860 (IPC) — Section 279, 337(2)

High Courts29 Oct 1990

Ramalakshmi and Others Vs State

Madras High Court · (1991) LW(Cri) 169

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 160

High Courts29 Oct 1990

Dhanapal Vs State by Inspector of Police, Gopichetipalayam, P.S.

Madras High Court · (1991) LW(Cri) 173

Criminal Procedure Code, 1973 (CrPC) — Section 207Tamil Nadu Children Act, 1920 — Section 37, 37(1)

High Courts26 Oct 1990

N.L. Adhinarayanan Vs D. Krishnamoorthy

Madras High Court · (1991) 34 MLJ 1

Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

High Courts26 Oct 1990

State of Tamil Nadu Vs Mount Mechanical Works Pvt. Ltd.

Madras High Court · (1990) 10 MAD CK 0051

Central Sales Tax Act, 1956 — Section 3Tamil Nadu General Sales Tax Act, 1959 — Section 38

High Courts26 Oct 1990

Controller of Estate Duty Vs Rm. Muthappan

Madras High Court · (1991) 189 ITR 760 : (1991) 1 LW 712

Estate Duty Act, 1953 — Section 64

High Courts26 Oct 1990

C. Laxmi Chand and L. Hemraj Vs State of Tamil Nadu and others

Madras High Court · (1991) CriLJ 1647

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 168, 169, 173, 438, 482Dowry Prohibition Act, 1961 — Section 3

High Courts26 Oct 1990

Commissioner of Income Tax Vs Bharath Auto Stores

Madras High Court · (1990) 90 CTR 177 : (1991) 188 ITR 477

Income Tax Act, 1961 — Section 256

High Courts26 Oct 1990

Commissioner of Income Tax Vs V. Ramaswamy Mudaliar. (Decd. by Legal Representatives)

Madras High Court · (1990) 90 CTR 36 : (1992) 196 ITR 939 : (1993) 66 TAXMAN 469

Income Tax Act, 1961 — Section 45, 48

High Courts26 Oct 1990

C. Arumughathan Vs S. Muthusami Naidu and Others

Madras High Court · (1991) 1 LW 63 : (1991) 2 MLJ 538

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts26 Oct 1990

Kandaswamy and Another Vs T.K. Ayyanan and Another

Madras High Court · (1991) 486 MLJ 1

High Courts25 Oct 1990

Muthuraman Vs State by Sub Inspector of Police, Crime Branch, Madars

Madras High Court · (1991) LW(Cri) 223

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 91Penal Code, 1860 (IPC) — Section 420

High Courts25 Oct 1990Dismissed

S. Ratnakrishnan Vs Income Tax Appellate Tribunal

Madras High Court · (1992) 65 TAXMAN 232

Income Tax Act, 1961 — Section 254, 254(2), 64

High Courts25 Oct 1990

S. Ramkrishnan Vs Income Tax Appellate Tribunal

Madras High Court · (1991) 1 LW 686

Income Tax Act, 1961 — Section 254, 254(2), 64