High Courts08 Aug 1990Allowed
M. Sundaram, Prop: Sundaram Motors, Avinashi Road, Coimbatore Vs Cheran Transport Corpn. Ltd., Coimbatore
Madras High Court · (1990) 08 MAD CK 0087
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,263 of 5,231
High Courts08 Aug 1990
T.E. Sugumaran Vs State, by Sub Inspector of Police, Maraimalai Nagar, Police Station
Madras High Court · (1991) LW(Cri) 23
Criminal Procedure Code, 1973 (CrPC) — Section 482Madras City Police Act, 1888 — Section 75
High Courts08 Aug 1990
K. Pushpam and Others Vs Anna Transport Corporation
Madras High Court · (1991) 2 ACC 656 : (1992) ACJ 58 : (1991) 1 LW 555
High Courts08 Aug 1990
State of Tamil Nadu Vs Aparajitha Rubbers (P) Ltd.
Madras High Court · (1991) 82 STC 74
High Courts07 Aug 1990
Sree Sakthi Saw Mill Vs Assistant Collector of C. Ex.
Madras High Court · (1991) 52 ELT 356
High Courts07 Aug 1990Dismissed
K. Rajendran Vs K. Selvaganapathy and 3 others
Madras High Court · (1990) 08 MAD CK 0012
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Aug 1990
Transformers and Electricals Kerala Ltd. and Another Vs Union of India (UOI)
Madras High Court · (1992) 2 ACC 478 : (1992) ACJ 376 : (1991) 1 LW 718
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 134ALimitation Act, 1963 — Section 14
High Courts06 Aug 1990
The Transformers and Electricals Kerala Ltd. and Another Vs The Union of India (UOI)
Madras High Court · (1991) 299 MLJ 1
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 134A(b)Limitation Act, 1963 — Article 11, 14
High Courts01 Aug 1990
Engine Valves Ltd. Vs Union of India
Madras High Court · (1994) 52 ECR 519 : (1992) 58 ELT 25
High Courts01 Aug 1990
Pandaram @ K.P.K. Shanmugam and two others Vs Subbammal
Madras High Court · (1990) 08 MAD CK 0089
High Courts01 Aug 1990Dismissed
S.V. Mahadevan Vs Messrs. Indian Bank
Madras High Court · (1990) 08 MAD CK 0082
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts01 Aug 1990
Viniba Products Vs Assistant Collector of Central Excise
Madras High Court · (1991) ECR 691 : (1992) 58 ELT 489
Central Excises and Salt Act, 1944 — Section 36(2), 4
High Courts01 Aug 1990
Padmanabha Pillai Vs Chandra Pratap and Others
Madras High Court · (1991) 1 LW 534 : (1990) 2 MLJ 315
Hindu Succession Act, 1956 — Section 10, 14, 15, 15(1), 17
High Courts01 Aug 1990Dismissed
Tvl. Anna Transport Corpn. Ltd., Salem-7 Vs Thiru S. Sellamuthu, Proprietor, K.M.S. Transports, 293, Cauvery Street, Bhavani
Madras High Court · (1990) 08 MAD CK 0018
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Aug 1990
A. Radhakrishnan Vs I.T.O. City Circle I (4) Madras
Madras High Court · (1991) LW(Cri) 87
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 269PPenal Code, 1860 (IPC) — Section 193
High Courts31 Jul 1990
M.G. Chandraiah Vs The State of Tamil Nadu
Madras High Court · (1990) 07 MAD CK 0090
High Courts30 Jul 1990
B. Lalithchand Nahar Vs State by Insepctor of Police, Central Crime Branch, Madras and another
Madras High Court · (1991) CriLJ 1111
Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 392
High Courts30 Jul 1990
M. Velayudam Vs Kannagi
Madras High Court · (1991) 2 MLJ 36
Hindu Marriage Act, 1955 — Section 12, 12(1)(c), 12(2)(b)Penal Code, 1860 (IPC) — Section 349
High Courts30 Jul 1990
Kannadikara Rajendran Vs State
Madras High Court · (1991) 1 ACC 548
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 107, 109, 114, 279, 304
High Courts27 Jul 1990
New India Assurance Co. Ltd. Vs B. Saraswathi Ammal and Others
Madras High Court · (1991) 2 ACC 512 : (1991) ACJ 327 : (1990) 2 LW 319
Motor Vehicles Act, 1988 — Section 95