High Courts19 Jul 1990
The State Bank of India Vs The Presiding Officer, Central Government Industrial Tribunal and Another
Madras High Court · (1991) 2 MLJ 93
Industrial Disputes Act, 1947 — Section 25B, 25F
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,266 of 5,231
High Courts19 Jul 1990
K. Ramaswamy Nadar Vs Pathummal and Others
Madras High Court · (1990) 2 LW 263 : (1991) 2 MLJ 345
High Courts18 Jul 1990Dismissed
Union of India and others Vs M/s. Travancore Chemical and Manufacturing Company Ltd., Alwaye-4
Madras High Court · (1990) 07 MAD CK 0110
Evidence Act, 1872 — Section 115
High Courts18 Jul 1990
R. Mani Vs Shanmugham and Others
Madras High Court · (1991) 2 LW 272 : (1991) 295 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57
High Courts18 Jul 1990
Paramasiva Chettiar Vs Venugopal Naidu
Madras High Court · (1990) 2 LW 239 : (1991) 101 MLJ 1
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Jul 1990
Venkatesan Naidu Vs The Authorised Officer, Land Reforms Cuddolor and Others
Madras High Court · (1990) 07 MAD CK 0077
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 12
High Courts18 Jul 1990
Narasammal (died) and Another Vs M.S. Shanmugam
Madras High Court · (1990) 2 LW 563 : (1990) 2 MLJ 304
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts17 Jul 1990
In Re: Suyambu
Madras High Court · (1991) CriLJ 2506
Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
High Courts17 Jul 1990
State by Public Prosecutor Vs Syed
Madras High Court · (1991) LW(Cri) 215
Prevention of Food Adulteration Act, 1954 — Section 2(i.a)(a)
High Courts17 Jul 1990
Pallavan Transport Corporation Ltd. Vs Sureddy Seethamma and Another
Madras High Court · (1992) 2 ACC 445 : (1992) ACJ 557
Motor Vehicles Act, 1988 — Section 110
High Courts17 Jul 1990
K. Jagannathan and Another Vs The Special Deputy Collector, (Land Acquisition), Tamil Nadu Housing Board Scheme and Others
Madras High Court · (1991) 153 MLJ 1
Constitution of India, 1950 — Article 31ALand Acquisition Act, 1894 — Section 55(1)
High Courts17 Jul 1990
G. Kasturi and another Vs N. Murali and others
Madras High Court · (1990) 2 LW 177
Companies Act, 1956 — Section 21, 397, 397(1), 398, 399
High Courts17 Jul 1990Allowed
Pushpa and Others Vs Vellamuthu
Madras High Court · (1991) 1 DMC 259
Criminal Procedure Code, 1973 (CrPC) — Section 198(1), 198(2), 482Penal Code, 1860 (IPC) — Section 109, 494
High Courts17 Jul 1990
T.A. Subramaniya Chettiar Vs Baby Ammal and Others
Madras High Court · (1990) 2 LW 120 : (1990) 2 MLJ 321
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Jul 1990Allowed
S.M. Ravindran Vs R.T.N. Mooka Pillai
Madras High Court · (1990) 07 MAD CK 0010
High Courts16 Jul 1990
Madras Gymkhana Club Vs E.S.I.C., Madras
Madras High Court · (1991) 62 FLR 198
High Courts16 Jul 1990Dismissed
Pallavan Transport Corporation Ltd., (Metro), Madras Vs Kamalamurthy and 3 others
Madras High Court · (1990) 07 MAD CK 0111
High Courts16 Jul 1990Dismissed
Rangaswamy Iyengar Trust Vs Government of Tamil Nadu and The Authorised Officer (Land Reforms) Kumbakonam
Madras High Court · (1990) 07 MAD CK 0108
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts16 Jul 1990
K. Malayandi Vs Valliammal and Others
Madras High Court · (1991) LW(Cri) 211
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(5), 488
High Courts16 Jul 1990Allowed
S.S. Chinnaswamy Gounder Vs The Assistant Commissioner, H.R. and C.E. Board, Erode, Periyar District and Kannupayan (alias) S.S. Palaniswamy Gounder
Madras High Court · (1990) 07 MAD CK 0082