High Courts29 Aug 1990
Air Lanka Ltd. Vs John William Nathan and another
Madras High Court · (1991) 62 FLR 953 : (1991) 1 LLJ 291 : (1991) 2 MLJ 304
Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,260 of 5,231
High Courts29 Aug 1990
Air Lanka Limited Vs John William Nathan and Another
Madras High Court · (1991) 2 MLJ 304
Industrial Disputes Act, 1947 — Section 11A
High Courts28 Aug 1990
T. Anandavalli Vs Commissioner of Income Tax
Madras High Court · (1992) 197 ITR 138
Income Tax Act, 1961 — Section 35B
High Courts28 Aug 1990
A. Tarachand Jain Vs The Chief General Manager, Madras Telephones, No. 78, Puraswalkam High Road, Madras 600010 and The Divisional Officer, Engineering MBM-INTL-1), No. 484, Anna Salai, Madras-600035
Madras High Court · (1990) 08 MAD CK 0014
High Courts28 Aug 1990
Indian Oil Corporation Pvt. Ltd. Vs M/s. Poppat Jamal and Sons
Madras High Court · (1990) 08 MAD CK 0013
Arbitration Act, 1940 — Section 20(4), 32, 33, 34Constitution of India, 1950 — Article 12, 14, 226, 32Contract Act, 1872 — Section 23
High Courts27 Aug 1990
Shital N. Shah and others Vs Income Tax Officer
Madras High Court · (1990) 88 CTR 103 : (1991) 188 ITR 376
Income Tax Act, 1961 — Section 10, 194A, 2(20), 2(31), 2(35)
High Courts27 Aug 1990
C. Ravi Vs A. Janardhanan
Madras High Court · (1990) 2 MLJ 537
Civil Procedure Code, 1908 (CPC) — Section 122, 151
High Courts27 Aug 1990
St. Aleysius Angle Indian Higher Secondary School Vs Association for Protection of Education
Madras High Court · (1991) 1 LW 564 : (1990) 2 MLJ 404
High Courts27 Aug 1990
Arulmighu Devanatha Swami Devasthanam and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1991) 189 MLJ 1
High Courts27 Aug 1990
Amrutanjan Limited Vs Ashwin Fine Chemicals and Pharmaceuticals, Kashi Mira District
Madras High Court · AIR 1991 Mad 277 : (1991) 1 LW 341
Civil Procedure Code, 1908 (CPC) — Section 20Trade and Merchandise Marks Act, 1958 — Section 105, 136Trade Marks Act, 1940 — Section 2, 30, 34, 35, 8
High Courts27 Aug 1990Dismissed
Sitasamy Thevar Vs The Commissioner, Hindu Religious and Charitable Endowment Board, Nungambakkam High Road, Nungambakkam, Madras-34, The Deputy Commissioner, H.R. and C.E. Endowment, Thanjavur and Sadagoparamanujam
Madras High Court · (1990) 08 MAD CK 0003
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 46(i)
High Courts23 Aug 1990
General Marketing and Manufacturing Company Ltd. Vs State of Tamil Nadu and others
Madras High Court · (1990) 08 MAD CK 0098
High Courts23 Aug 1990
P. Kulasekaran Vs Union of India (UOI)
Madras High Court · (1991) 2 MLJ 320
Industrial Disputes Act, 1947 — Section 25F
High Courts23 Aug 1990
Shantha V. Pai Vs Vasanth Builders, Madras
Madras High Court · (1991) CriLJ 3026
Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 12, 17, 19, 20
High Courts23 Aug 1990
Velimalai Rubber Co. Ltd Vs Agricultural Income Tax Officer
Madras High Court · (1991) 92 CTR 242 : (1991) 188 ITR 262
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 2, 5, 5(3)
High Courts23 Aug 1990
Vanjiappa Goundar and Others Vs Sri Kannika Parameswari Amman Kovil
Madras High Court · (1991) 92 MLJ 1
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101Transfer of Property Act, 1882 — Section 113
High Courts23 Aug 1990
M.M.S. Investment and Others Vs L. Venkatesan and Others
Madras High Court · (1991) 1 LW 374 : (1991) 243 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 52Provincial Insolvency Act, 1920 — Section 16
High Courts23 Aug 1990
Sivaprakasam Mudaliar Vs Selvaraj Padayachi and Others
Madras High Court · (1992) 1 LW 22 : (1990) 2 MLJ 439
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts22 Aug 1990
Wilson Chemicals, Madras-10 Vs M/s. Pidilite Industries Ltd., Bombay 400021
Madras High Court · (1990) 08 MAD CK 0085
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)
High Courts22 Aug 1990
Ramamoorthy alias Vannia Adikalar Vs State
Madras High Court · (1992) CriLJ 2074
Constitution of India, 1950 — Article 13, 14, 141, 144, 19Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 309