COURT ARCHIVE

Madras High Court judgments

1,04,604 judgments · page 3,254 of 5,231

High Courts09 Oct 1990

S. Kanagaraj and etc. Vs Government of Tamil Nadu and Others

Madras High Court · AIR 1991 Mad 182

Constitution of India, 1950 — Article 14, 19(1), 31Motor Vehicles Act, 1939 — Section 68Motor Vehicles Act, 1988 — Section 102, 105(4), 217

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High Courts09 Oct 1990Dismissed

S. Rama Thevar Vs V.S. Manickam, The Secretary to the Government of Tamil Nadu, Home (Cinema) Department, Madras-600009 and The Collector of Madurai, Madurai

Madras High Court · (1990) 10 MAD CK 0011

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 108(g), 5(1)

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High Courts09 Oct 1990

Santhakumar Vs State

Madras High Court · (1991) LW(Cri) 377

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts08 Oct 1990

State of Tamil Nadu Vs Wander Limited H.M.M. Limited Vs Deputy Commercial Tax Officer, Chengalpattu Assessment Circle F.D.C. Limited Vs State of Tamil Nadu and others

Madras High Court · (1990) 10 MAD CK 0082

Tamil Nadu General Sales Tax Act, 1959 — Section 12, 13, 17, 17(1)

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High Courts08 Oct 1990

The Executive Officer, Sri Kallalagar Devasthanam, Alagarkoil Vs Tholappa Iyengar alias Alagar Iyengar and 7 others

Madras High Court · (1990) 10 MAD CK 0072

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts08 Oct 1990

D. Sethuramalingeswara Rao Vs Perla Pichaiah and others

Madras High Court · (1990) 2 LW 356

Negotiable Instruments Act, 1881 (NI) — Section 118, 9

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High Courts08 Oct 1990

Jay Frozen Foods and others Vs Income Tax Officer

Madras High Court · (1992) 196 ITR 724

Income Tax Act, 1961 — Section 132, 277

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High Courts08 Oct 1990

Hardie Trading Limited and Another Vs Addisons Paints and Chemicals Ltd. and Another

Madras High Court · (1991) 218 MLJ 1

Contract Act, 1872 — Section 23Foreign Exchange Regulation Act, 1973 — Section 28(2)Trade and Merchandise Marks Act, 1958 — Section 2(v)(ii)

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High Courts08 Oct 1990

P.S.S. Sathappan Vs Andhra Bank Ltd. and Others

Madras High Court · (1991) 2 MLJ 9

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4(3), Order 21 Rule 90

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High Courts06 Oct 1990Allowed

Hackbridge-Hewittic and Easun Ltd. Vs G.E.C. Distribution Transformers Ltd.

Madras High Court · (1991) 2 LW 361

Contract Act, 1872 — Section 27, 39, 40, 64

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High Courts05 Oct 1990Allowed

M.S. Arumugham, rep. by his brother M.S. Srirangan Vs Joint Registrar of Co-operative Societies and The Special Officer, Thevur Agricultural Primary Co-operative Bank

Madras High Court · (1990) 10 MAD CK 0076

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High Courts05 Oct 1990

Leelavathi Natesan Vs Khaja Mohideen and Others

Madras High Court · (1996) 2 ACC 83

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High Courts05 Oct 1990

Mohan Vs Varalakshmi Ammal alias Annapoorani Ammal

Madras High Court · (1990) 2 MLJ 552

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts05 Oct 1990

Manian Transports and others Vs S. Krishna Moorthy, Income Tax Officer

Madras High Court · (1991) 72 CompCas 746

Income Tax Act, 1961 — Section 10, 139, 139(2), 147, 148

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High Courts05 Oct 1990

N. Rangarajan Vs Lakshmi Krishnan and Others

Madras High Court · (1990) 2 LW 378 : (1991) 396 MLJ 1

Transfer of Property Act, 1882 — Section 8

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High Courts05 Oct 1990

Ramamurthy and Others Vs V. Perumal

Madras High Court · (1990) 2 MLJ 494

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)(b)

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High Courts05 Oct 1990Dismissed

Sri Varalakshmi Finance Syndicate, Krishnagiri, by Managing Partner P.C. Pandurangan Vs R. Govindarajulu and Alamelu Ammal

Madras High Court · (1990) 10 MAD CK 0005

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High Courts21 Sept 1990

Oswal Ispat Udyog and others Vs Salem Steel Suppliers

Madras High Court · (1990) 09 MAD CK 0093

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)Penal Code, 1860 (IPC) — Section 109, 415, 417, 420

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High Courts21 Sept 1990

M. Nityanandam Vs State by Inspector of Police, SPE CBI, Madras

Madras High Court · (1991) LW(Cri) 228

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d)

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High Courts21 Sept 1990

The Divisional Manager, The New India Assurance Co. Ltd. Vs Letchumi Kunchamma and Others

Madras High Court · (1991) 1 ACC 290 : (1990) 2 LW 401

Motor Vehicles Act, 1939 — Section 94

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