COURT ARCHIVE

Madras High Court judgments

1,04,604 judgments · page 3,252 of 5,231

High Courts25 Oct 1990

M. Karuppayi and another Vs State of Tamil Nadu

Madras High Court · (1991) CriLJ 1852

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 22, 226

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High Courts25 Oct 1990

State of Tamil Nadu Vs O.P. Aliyar

Madras High Court · (1990) 10 MAD CK 0001

Tamil Nadu General Sales Tax Act, 1959 — Section 3, 4, 5, 7A

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High Courts24 Oct 1990

Simpson and Company Ltd. Vs Employees State Insurance Corporation

Madras High Court · (1990) 10 MAD CK 0009

Employees State Insurance Act, 1948 — Section 2(22), 75, 77

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High Courts22 Oct 1990

State of Tamil Nadu Vs M.S. Venkatasamy Raja

Madras High Court · (1990) 10 MAD CK 0083

Tamil Nadu General Sales Tax Act, 1959 — Section 16

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High Courts22 Oct 1990

L.Rmk.L. Kannan @ Ramakrishnan Vs L.Rmk. Narayanan and Others

Madras High Court · (1990) 2 LW 502 : (1991) 41 MLJ 1

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 2Industrial Finance Corporation Act, 1948 — Section 30

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High Courts22 Oct 1990Dismissed

State by Public Prosecutor Vs Sivasamy and Others

Madras High Court · (1991) LW(Cri) 317

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High Courts22 Oct 1990

State of Tamil Nadu Vs Betala Industries

Madras High Court · (1990) 10 MAD CK 0059

Central Sales Tax Act, 1956 — Section 10, 10A

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High Courts22 Oct 1990

State of Tamil Nadu Vs Jay Bi Traders

Madras High Court · (1990) 10 MAD CK 0045

Tamil Nadu General Sales Tax Act, 1959 — Entry 117

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High Courts22 Oct 1990

State of Tamil Nadu Vs N.S. Raja and Company

Madras High Court · (1990) 10 MAD CK 0017

Tamil Nadu General Sales Tax Act, 1959 — Section 4, 5, 53(4)

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High Courts19 Oct 1990

R. Louis @ R.P. Thambi Raja and another Vs R. Irudayamary Ammani

Madras High Court · (1990) 10 MAD CK 0053

Easements Act, 1882 — Section 13

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High Courts19 Oct 1990

Pandurangan Vs State of Tamil Nadu and another

Madras High Court · (1991) CriLJ 1694

Penal Code, 1860 (IPC) — Section 336, 380, 392, 394, 397

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High Courts19 Oct 1990

Lakshmi Achi and Others Vs The Acquisition Officer-cum-Revenue Divisional Officer

Madras High Court · (1991) 206 MLJ 1

Land Acquisition Act, 1894 — Section 4(1)

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High Courts19 Oct 1990

Anakapallee Co-operative Agricultural and Industrial Society Ltd. Vs R. Palaniappan

Madras High Court · (1991) 2 MLJ 452

Sales of Goods Act, 1930 — Section 35

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High Courts19 Oct 1990

C. Balasubramanyam Vs M.A. Wahab and another

Madras High Court · (1990) 10 MAD CK 0008

Constitution of India, 1950 — Article 54

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High Courts16 Oct 1990

Santha Engg. Industrials Vs Superintendent of C. Ex.

Madras High Court · (1991) 52 ELT 376

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High Courts16 Oct 1990

K. Krishnan Vs Prakalanayaki and Others

Madras High Court · (1991) 2 MLJ 67

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts15 Oct 1990Allowed

A.S. Ramaswamy Mudaliar Vs P.S. Thirunavukarasu and 3 others

Madras High Court · (1990) 10 MAD CK 0075

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High Courts15 Oct 1990

P. Shanmugha Sundaram, Proprietor, K. Paramasiva Mudaliar and son Vs Bharat Petroleum Corporation Limited and K.S. Krishnan Bharat Petroleum Corporation Limited Vs P. Shanmugha Sundaram, proprietor, K. Paramasiva Mudaliar and son and K.S. Krishnan

Madras High Court · (1990) 10 MAD CK 0066

Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 28Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3(1), 3(1)(a)

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High Courts14 Oct 1990Dismissed

D. Rajendran Vs A. Dorairaj Chettiar and 14 others

Madras High Court · (1990) 10 MAD CK 0012

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 41 Rule 10(2), Order 7 Rule 11, Order 7 Rule 11(c)

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High Courts13 Oct 1990

Tamil Nadu Electricity Board Vs CEGAT

Madras High Court · (1991) 53 ELT 555

Central Excises and Salt Act, 1944 — Section 2

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