High Courts22 Aug 1990
Natchimuthu Gounder Vs Thamayanthi
Madras High Court · (1991) 2 LW 371 : (1991) 345 MLJ 1
Civil Procedure Code, 1908 (CPC) — Section 66
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,261 of 5,231
High Courts21 Aug 1990
Rallis India Ltd., Madras Vs M. Narasimha Rao and another
Madras High Court · (1989) 58 FLR 777 : (1991) 2 LLJ 505
Tamil Nadu Shops and Establishments Act, 1947 — Section 41
High Courts21 Aug 1990
The Managing Director, Tamil Nadu Warehousing Corporation Vs S.V. Uthirapathi
Madras High Court · (1990) 2 MLJ 534
High Courts21 Aug 1990Allowed
Viniba Products Vs Assistant Collector of Central Excise
Madras High Court · (1991) 31 ECC 153
Central Excises and Salt Act, 1944 — Section 36, 4
High Courts21 Aug 1990
In Re: Thunincharam and another
Madras High Court · (1991) CriLJ 1318
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts21 Aug 1990
G. Shyamala Vs State of Tamil Nadu and others
Madras High Court · (1993) 1 ALT(Cri) 724 : (1991) CriLJ 1471
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Aug 1990
The Food Corporation of India Vs George Varghese, Assistant Manager (Quality Control), Food Corporation of India and Another
Madras High Court · (1991) 173 MLJ 1
Penal Code, 1860 (IPC) — Section 120B
High Courts21 Aug 1990
Firm M.M. Textiles Vs Firm Raghuram Textiles
Madras High Court · (1990) 2 MLJ 557
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 8
High Courts21 Aug 1990
Dhanaraj and Another Vs Rubia and Another
Madras High Court · (1992) 1 ACC 132
Motor Vehicles Act, 1988 — Section 3(1)
High Courts21 Aug 1990
R. Dhanaraj and Another Vs Rubia and Others
Madras High Court · (1992) 2 MLJ 490
Motor Vehicles Act, 1988 — Section 3(1)
High Courts20 Aug 1990Allowed
S. Byravan Vs R. Thirumalaisamy Reddiar and others R. Thirumalaisamy Reddiar and others Vs S. Byravan and Others State of Tamilnadu Vs R. Thirumalaisamy Reddiar and others Thiru S. Byravan B.A., B.L., Arbitrator, Retired District Sessions Judge, (Now, Advocate at High Court, Madras)
Madras High Court · (1990) 08 MAD CK 0088
Arbitration Act, 1940 — Section 14(2), 15, 15(b), 20, 29Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226
High Courts17 Aug 1990
N.V. Bashyam Reddy and Co. Vs Food Corporation of India and Another
Madras High Court · (1991) 2 MLJ 175
Arbitration Act, 1940 — Section 14(2)
High Courts17 Aug 1990
South India Carbonic Gas Industries Ltd. Vs State of Tamil Nadu
Madras High Court · (1990) 08 MAD CK 0062
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts17 Aug 1990
N.P.R. Narayanan and others Vs State of Tamil Nadu
Madras High Court · (1993) 199 ITR 155
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 65
High Courts17 Aug 1990
B. Chinnasamy Vs Kannammal @ Muniammal and Others
Madras High Court · (1991) 2 MLJ 70
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts17 Aug 1990
Govindasamy and Another Vs Parasuraman
Madras High Court · (1990) 2 LW 385 : (1990) 2 MLJ 393
High Courts16 Aug 1990
Shanmugaiah @ Thindan Vs State by Inspector Police, Alankulam
Madras High Court · (1991) LW(Cri) 34
Penal Code, 1860 (IPC) — Section 307, 34
High Courts16 Aug 1990
Hajee M. Mohamed Kassim and others Vs The Sub Inspector of Police, Kottar Police Station, Nagercoil
Madras High Court · (1991) CriLJ 2921
Citizenship Act, 1955 — Section 18, 9Criminal Procedure Code, 1973 (CrPC) — Section 482Foreigners Act, 1946 — Section 14, 9
High Courts16 Aug 1990
Karikadai Balu Vs Balakrishna Iyer and Others
Madras High Court · (1990) 2 MLJ 452
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 1, Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 5