High Courts13 Oct 1990
Southern Engg. Industries Vs Supdt. of C. Ex.
Madras High Court · (1991) 52 ELT 373
Constitution of India, 1950 — Article 226, 323A, 323B
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,253 of 5,231
High Courts12 Oct 1990
Palaniammal Vs Pechimuthu and Others
Madras High Court · (1991) 1 LW 371 : (1991) 31 MLJ 1
High Courts12 Oct 1990Allowed
Madurai Velliambalam Tirupparankundram Odukkam, Vagayara Charities and others Vs S. Ramachandran
Madras High Court · (1990) 10 MAD CK 0067
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts12 Oct 1990
The Official Liquidator, Gannon Dunkerley and Co. (Madras) Ltd. Vs The Assistant Commissioner, Urban Land Tax and Another
Madras High Court · (1991) 37 MLJ 1
Constitution of India, 1950 — Article 226Tamil Nadu Urban Land Tax Act, 1966 — Section 40A
High Courts12 Oct 1990
Official Liquidator, Gannon Dunkerley and Co. (Madras) Ltd. Vs Assistant Commissioner, Urban Land Tax and another
Madras High Court · (1992) 73 CompCas 168 : (1991) 1 MLJ 37
COMPANIES ACT, 1956 — Section 431Constitution of India, 1950 — Article 226
High Courts12 Oct 1990
Govinda Reddy Vs State
Madras High Court · (1991) LW(Cri) 42
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 376
High Courts12 Oct 1990
Jagannathan and Another Vs The State
Madras High Court · (1991) LW(Cri) 44
Companies Act, 1956 — Section 633Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A
High Courts12 Oct 1990Dismissed
Smt. Suba Sri Mani Vs Smt. S. Saraswathi
Madras High Court · (1990) 10 MAD CK 0004
Civil Procedure Code, 1908 (CPC) — Section 102, 103, 55, 56Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 21(2), 24(2)(b)
High Courts11 Oct 1990
Vishnudas Trading as Vishnudas Kishindas Zarda Factory Vs The Vazir Sultan Tobacco Company Limited
Madras High Court · (1991) 194 MLJ 1
Trade and Merchandise Marks Act, 1958 — Section 109(5)
High Courts11 Oct 1990Dismissed
Vishnudas Kishindas Zarda Factory Vs The Vazir Sultan Tobacco Company Ltd.
Madras High Court · (1991) 194 MLJ 1
Trade and Merchandise Marks Act, 1958 — Section 12(1), 46, 56, 8, 8(1)Trade and Merchandise Marks Rules, 1959 — Rule 22, 26
High Courts11 Oct 1990
K.A. Khaja Vs Sixth Income Tax Officer
Madras High Court · (1992) 196 ITR 627
Income Tax Act, 1961 — Section 271(1A), 276C, 277
High Courts11 Oct 1990
Mohamed Mohamed Yousuf Vs The State of Tamil Nadu and others
Madras High Court · (1991) CriLJ 1675
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts11 Oct 1990
The Tamil Nadu Water Supply and Drainage Board and Another Vs M.D. Vijayakumar and others Tamil Nadu Water Supply and Drainage Board Vs T.N.W.S. and D.B. Workers Union and another
Madras High Court · (1991) 1 LLJ 260 : (1991) 2 MLJ 496
Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 16
High Courts11 Oct 1990
S. Ramamurthy Vs Jayalakshmi Ammal
Madras High Court · (1991) 1 LW 391 : (1990) 2 MLJ 497
Registration Act, 1908 — Section 20(1)
High Courts10 Oct 1990
N.K. Mohnot Vs State
Madras High Court · (1992) 196 ITR 767
Income Tax Act, 1961 — Section 132
High Courts10 Oct 1990
Selvan and others etc. Vs The State
Madras High Court · (1991) CriLJ 1942
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165Essential Commodities Act, 1955 — Section 7
High Courts10 Oct 1990
Narayana Prasad Gupta Vs S. Senthamarai Kannan, Eighth Ito
Madras High Court · (1992) 196 ITR 587
Criminal Procedure Code, 1973 (CrPC) — Section 340Income Tax Act, 1961 — Section 276C, 277, 28Penal Code, 1860 (IPC) — Section 193, 196
High Courts09 Oct 1990
Bhuvaneswari and another Vs State of Tamil Nadu
Madras High Court · (1991) CriLJ 2961
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22Customs Act, 1962 — Section 122, 135
High Courts09 Oct 1990
Cork Industries, Madras Vs I Additional Labour Court, Madras and Another
Madras High Court · (1990) 10 MAD CK 0055
Industrial Disputes Act, 1947 — Section 10, 11A, 12, 2A, 9A
High Courts09 Oct 1990Dismissed
A. Harikrishnan Vs The Registrar and others
Madras High Court · (1991) 92 CTR 114 : (1991) 192 ITR 391 : (1992) 61 TAXMAN 33
Income Tax Act, 1961 — Section 269(UA), 269(UB), 269(UC), 269(UL), 276(AB)