High Courts27 Jul 1990Dismissed
Puri, S.P. (died) and Chitra Puri Vs State Bank of India
Madras High Court · (1990) 07 MAD CK 0107
Transfer of Property Act, 1882 — Section 53
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,264 of 5,231
High Courts27 Jul 1990
New India Assurance Company Vs B. Sarswathi Ammal and Others
Madras High Court · (1991) 1 ACC 352
High Courts27 Jul 1990
P. Swaminathan and others Vs Lakshmanan
Madras High Court · (1992) CriLJ 990
General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 24, 499, 500, 52
High Courts27 Jul 1990
P. Lakshmi Ammal Vs S. Lakshmi Ammal and others
Madras High Court · AIR 1991 Mad 137
Specific Relief Act, 1963 — Section 16, 19, 9Transfer of Property Act, 1882 — Section 52
High Courts27 Jul 1990
N. Janakiraman Vs Director of Tamil Nadu Raffles
Madras High Court · (1991) 209 MLJ 1
High Courts27 Jul 1990
N. Iqbal Vs Deputy Commercial Tax Officer, Group I, Enforcement Wing I, Madras-6 and others
Madras High Court · (1990) 07 MAD CK 0033
Tamil Nadu General Sales Tax Act, 1959 — Section 41
High Courts27 Jul 1990
Virolex Cables and Another Vs The Tamil Nadu Industrial Investment Corporation Limited and Another
Madras High Court · (1990) 2 LW 257 : (1991) 2 MLJ 33
Civil Procedure Code, 1908 (CPC) — Section 148AState Financial Corporations Act, 1951 — Section 31, 31(1), 32
High Courts27 Jul 1990
M. Abdul Hakkim Vs M.K.M. Abdul Salam and Others
Madras High Court · (1990) 2 MLJ 377
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 30(iii)
High Courts27 Jul 1990
R.K. Swamy, Managing Director, etc. Vs The Assistant Director, Enforcement Directorate, Southern Zone, Madras-600 006
Madras High Court · (1993) LW(Cri) 407
Criminal Procedure Code, 1973 (CrPC) — Section 482Foreign Exchange Regulation Act, 1973 — Section 57
High Courts26 Jul 1990
State of Tamil Nadu Vs C. Kanchanamala
Madras High Court · (1990) 07 MAD CK 0121
Tamil Nadu General Sales Tax Act, 1959 — Section 7A, 7A(1)
High Courts26 Jul 1990Dismissed
Victor Sahayaraj, S. Marimuthu, M. Maruthai and A. Chinniah Vs The Union of India and three others
Madras High Court · (1990) 07 MAD CK 0106
Constitution of India, 1950 — Article 14
High Courts26 Jul 1990
Keyes and Sons Vs State of Tamil Nadu
Madras High Court · (1990) 07 MAD CK 0065
Tamil Nadu General Sales Tax Act, 1959 — Section 17
High Courts26 Jul 1990
Lakshmi Steel Traders Vs Board of Revenue (Commercial Taxes)
Madras High Court · (1991) 82 STC 409
Tamil Nadu General Sales Tax Act, 1959 — Section 3(2), 4
High Courts26 Jul 1990
C. Shanmugam Vs Govt. of Tamil Nadu and another
Madras High Court · (1992) CriLJ 905
Constitution of India, 1950 — Article 226
High Courts26 Jul 1990
The Management, Tamil Nadu Mercantile Bank Limited Vs The Assistant Commissioner for Labour, Madurai (Appellate Authority under the Tamil Nadu Shops and Establishments Act) and A. Mariappan
Madras High Court · (1990) 07 MAD CK 0019
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(1), 41(2)
High Courts25 Jul 1990
G. Lakshmi Vs Lalithambal Ammal and Others
Madras High Court · (1990) 2 MLJ 282
Lunacy Act, 1912 — Section 67
High Courts25 Jul 1990
T.M. Uthrakumaran Vs Tamil Baptist Mission Middle School and Others
Madras High Court · (1990) 2 MLJ 386
Constitution of India, 1950 — Article 30(1)
High Courts25 Jul 1990
Lakshmi Pvc Products Pvt. Ltd. Vs Lakshmi Polymers
Madras High Court · (1990) 07 MAD CK 0041
Trade and Merchandise Marks Act, 1958 — Section 120, 27
High Courts25 Jul 1990Allowed
D. Palani, Proprietor, Sri Palani Andavar Buv Service, Kattumannargudi Vs K. Balasubramanian, S. Mangaiyam
Madras High Court · (1990) 07 MAD CK 0013
High Courts24 Jul 1990
The Kanyakumari District Co-operative Spinning Mills Ltd. Vs Vermurugan Cotton Traders
Madras High Court · (1991) 46 MLJ 1