High Courts18 Sept 1990Dismissed
The Executive Officer, Kodaikanal Township, Kodaikanal Vs Dr. K.A. Ramasubramani Raja, 164, Chatrapatti Road, Rajapalayam 626117
Madras High Court · (1990) 09 MAD CK 0052
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,256 of 5,231
High Courts18 Sept 1990
A.V. Swaminatha Pillai (died) and Others Vs The Revenue Divisional Officer
Madras High Court · (1991) 2 MLJ 244
Land Acquisition Act, 1894 — Section 18, 4, 4(1), 6, 9
High Courts18 Sept 1990
Venkatesa Mudaliar and Others Vs N. Krishnaswamy Mudaliar Trust
Madras High Court · (1990) 2 LW 522 : (1991) 592 MLJ 1
Transfer of Property Act, 1882 — Section 8
High Courts18 Sept 1990
G. Manohar and Another Vs S. Mahalingam
Madras High Court · (1992) LW(Cri) 367
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts17 Sept 1990
M. Munuswamy Vs Duraiswamy and Others
Madras High Court · (1991) 2 MLJ 460
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(1)
High Courts17 Sept 1990
Ramasamy Moopanar Vs Ramasamy Moopanar
Madras High Court · (1991) 1 LW 109 : (1991) 283 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6, 115
High Courts17 Sept 1990
M. Govinda Gounder and another Vs The Government of Tamil Nadu and others
Madras High Court · (1991) CriLJ 1508
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AConstitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts17 Sept 1990
In Re: M.R. Jayaraj A.R. Chinnanarayanan
Madras High Court · (1990) 09 MAD CK 0014
Presidency Towns Insolvency Act, 1909 — Section 10, 11, 12, 16, 9(b)
High Courts17 Sept 1990
Kanthabhai Vs Kattabdmman Transport Corporation
Madras High Court · (1991) 1 ACC 234 : (1990) 2 LW 369
High Courts14 Sept 1990
State by Food Inspector, Villupuram by Public Prosecutor Vs Mani
Madras High Court · (1991) LW(Cri) 86
Prevention of Food Adulteration Act, 1954 — Section 2(1a), 7(1)
High Courts14 Sept 1990
Roshanlal Agarwal and Others Vs Deputy Chief Commissioner of Imports and exports and Others
Madras High Court · (1991) LW(Cri) 155
Criminal Procedure Code, 1973 (CrPC) — Section 482Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 468
High Courts14 Sept 1990
Bharat Overseas Bank Ltd. Vs Mrs. Prema Ramalingam
Madras High Court · (1991) LW(Cri) 353
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts14 Sept 1990Allowed
Arputha Mary Vs The Chairman, Neyveli Lignite Corporation, Neyveli, The Director Personnel, Neyveli Lignite Corporation, Neyveli and Davidraj
Madras High Court · (1990) 09 MAD CK 0019
Constitution of India, 1950 — Article 16, 16(1)
High Courts14 Sept 1990
Palani Naicker and Another Vs State of Tamil Nadu and Others
Madras High Court · (1991) 2 MLJ 14
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts13 Sept 1990
M. Arunagiri Vs Bata India Ltd. and Others
Madras High Court · (1991) 62 FLR 677 : (1992) 2 LLJ 46
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Tamil Nadu Shops and Establishments Act, 1947 — Section 25F, 25J, 41
High Courts13 Sept 1990
Rallis India Limited Vs State of Tamil Nadu
Madras High Court · (1990) 09 MAD CK 0061
Central Sales Tax Act, 1956 — Section 3
High Courts13 Sept 1990
Syndicate Bank Vs The Tiruchirappalli Automobile Spare Parts Co-operative Stores Limited
Madras High Court · (1990) 09 MAD CK 0054
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10(1)Companies Act, 1956 — Section 446Constitution of India, 1950 — Article 226
High Courts13 Sept 1990
Jothi Andavar and Co. Vs Union of India and others
Madras High Court · (1990) 09 MAD CK 0049
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 14
High Courts13 Sept 1990
Nithyakalyani Vs Mahendra Prasad and another
Madras High Court · (1991) CriLJ 2685 : (1991) 34 ECC 190
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22