High Courts03 Sept 1990
C. Rajalakshmi Vs State
Madras High Court · (1991) LW(Cri) 22
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,259 of 5,231
High Courts03 Sept 1990
S.K. Goudu Vs Kariappan
Madras High Court · (1990) 09 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 19
High Courts01 Sept 1990
E. Ambalam Sakthivel Thever Vs Secretary, Q. 1253 Nagarkudi Respondent in 1st Co-op. Agricultural Credit Society and Deputy Registrar of Co-op Societies, Sivaganga
Madras High Court · (1990) 09 MAD CK 0055
High Courts31 Aug 1990Dismissed
K. Kanagu alias Chockalingam Vs The Director of Geology and Mining, Guindy, Madras-32, The District Collector, Madurai District, Madurai and The Deputy Director of Geology and Mining, Madurai
Madras High Court · (1990) 08 MAD CK 0083
High Courts31 Aug 1990
K. Ramachandran Vs Special Commissioner and Commissioner for Land Reforms and Another
Madras High Court · (1991) 1 LW 689 : (1990) 2 MLJ 496
Tamil Nadu Urban Land Tax Act, 1966 — Section 10, 3(p), 33
High Courts31 Aug 1990
State of Tamil Nadu and Another Vs Vilampatti Nadar Uravinmuraikku Pathiayapatta A.V.M. Marimuthu Nadar Melnilaipalliyin Managing Committee and Others
Madras High Court · (1991) 1 LW 382 : (1990) 2 MLJ 395
Constitution of India, 1950 — Article 26, 30
High Courts31 Aug 1990
State of Tamil Nadu and another Vs Vilampatti Nadar Uravinmuraikku Pathiayapatta A.V.M. Marimuthu Nadar Melnilaipalliyin Managing Committee, Vilampatti and others
Madras High Court · AIR 1991 Mad 233
Constitution of India, 1950 — Article 26, 30Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 10, 11, 14, 15, 18, 18Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 5
High Courts31 Aug 1990
K. Guruswamy and others Vs The State of Tamil Nadu and others
Madras High Court · (1991) CriLJ 1890
Constitution of India, 1950 — Article 161, 21, 72Criminal Procedure Code, 1973 (CrPC) — Section 366
High Courts31 Aug 1990
M.K. Mathivathanan Vs Income Tax Officer
Madras High Court · (1992) 194 ITR 503
Income Tax Act, 1961 — Section 276C, 277Penal Code, 1860 (IPC) — Section 193, 196, 415, 420
High Courts31 Aug 1990
Shanthilal M. Thakker and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1991) 2 MLJ 284
Land Acquisition Act, 1894 — Section 4(1)
High Courts31 Aug 1990
Seeranga Gounder and Others Vs The Authorised Officer, Land Reforms (now redesignated as Assistant Commissioner) and Others
Madras High Court · (1990) 2 LW 248 : (1991) 131 MLJ 1
Civil Procedure Code, 1908 (CPC) — Section 151, 152Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 17
High Courts31 Aug 1990
S. Ghouse and Others Vs Ammakamma Charities
Madras High Court · (1991) 1 LW 532 : (1990) 2 MLJ 501
High Courts31 Aug 1990Dismissed
M/s. Devaraj Mudaliar Rice Mill Vs Member Secretary, Tamil Nadu Pollution Control Board, No. 32, Santhome High Road, Madras-4
Madras High Court · (1990) 08 MAD CK 0020
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Act, 1974 — Section 25
High Courts31 Aug 1990Dismissed
D.R. Papi Chetty, A. Saravana Bhavan and Andiappan Vs State of Tamil Nadu
Madras High Court · (1990) 08 MAD CK 0019
Constitution of India, 1950 — Article 19(1)(g), 19(6)
High Courts31 Aug 1990
K.M. Subramaniam Vs Commissioner and Secretary Home Department, Government of Tamil Nadu, Fort St. George Madras-6000 09 and Superintendent of Central Prison, Coimbatore P.V. Varadarajan Vs The State of Tamil Nadu and The Union of India (UOI) K. Gurusamy (condemned prisoner) represented by next friend and brother-in-law K. Chandran Vs The State of Tamil Nadu
Madras High Court · (1991) LW(Cri) 118
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 366
High Courts31 Aug 1990Allowed
T. Jayadevan and another Vs Bharat Heavy Electrical Ltd. and two others
Madras High Court · (1990) 08 MAD CK 0005
High Courts30 Aug 1990
Non Ferrous Rolling Mills Vs Union of India
Madras High Court · (1991) 34 ECC 179 : (1991) ECR 272 : (1991) 52 ELT 487
Central Excise Rules, 1944 — Rule 10, 173J, 56A, 56A(3), 9A(3A)Central Excises and Salt Act, 1944 — Section 11AGeneral Clauses Act, 1897 — Section 6
High Courts30 Aug 1990
Carborundum Universal Ltd. Vs Union of India
Madras High Court · (1994) 53 ECR 211 : (1992) 58 ELT 403
Central Excise Rules, 1944 — Rule 223ACentral Excises and Salt Act, 1944 — Section 11A
High Courts30 Aug 1990Dismissed
M/s. Jayahar Fire Works Vs Union of India, The General Manager, Small Industries Development Corporation and The Branch Manager, Small Industries Development Corporation, Virudhunagar
Madras High Court · (1990) 08 MAD CK 0077
High Courts30 Aug 1990
State of Tamil Nadu Vs English Electric Co. of India Ltd.
Madras High Court · (1990) 08 MAD CK 0058
Central Sales Tax Act, 1956 — Section 8Tamil Nadu General Sales Tax Act, 1959 — Section 13, 2, 3, 4C, 4D