High Courts06 Jul 1990
Nandan Durai Vs Francis Rattisabose
Madras High Court · (1990) 2 LW 34 : (1991) 2 MLJ 466
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,269 of 5,231
High Courts06 Jul 1990
Commissioner of Income Tax Vs Central Art Press
Madras High Court · (1991) 189 ITR 618
Income Tax Act, 1961 — Section 37(1)
High Courts06 Jul 1990
State of Tamil Nadu Vs S. Duraisamy Chettiar and Co.
Madras High Court · (1990) 07 MAD CK 0068
Tamil Nadu General Sales Tax Act, 1959 — Section 22(1), 22(2)
High Courts06 Jul 1990
Workmen of Ashok Leyland Ltd. and others Vs Ashok Leyland Ltd. and Others
Madras High Court · (1991) 2 LLJ 12
Factories Act, 1948 — Section 46
High Courts06 Jul 1990
Dr. Valampuri John, M.P. Vs Union of India and others
Madras High Court · AIR 1991 Mad 151 : (1990) 2 LW 667
Constitution of India, 1950 — Article 14, 328, 329Representation of the People Act, 1951 — Section 123
High Courts05 Jul 1990
Ifath Sultana Vs Govt. of Tamil Nadu
Madras High Court · (1990) 07 MAD CK 0057
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts05 Jul 1990
P.N. Ganesan Pvt. Ltd. (In Liquidation) Vs Commissioner of Income Tax
Madras High Court · (1990) 07 MAD CK 0055
Companies Act, 1956 — Section 173, 484, 484(1), 486, 487Income Tax Act, 1961 — Section 37(1)Industrial Disputes Act, 1947 — Section 25FFF
High Courts05 Jul 1990
R. Thiagasundaram Vs The State of Tamil Nadu and Others
Madras High Court · AIR 1991 Mad 82
Stamp Act, 1899 — Section 47A
High Courts05 Jul 1990Dismissed
K.M.B. Syed Fathima represented by mother and guardian ad-litem K.M. Junitha Begum Vs K.M. Bathusa Mohideen
Madras High Court · (1990) 07 MAD CK 0015
Benami Transactions (Prohibition) Act, 1988 — Section 2(a), 3, 3(2), 3(3), 4
High Courts05 Jul 1990
D. Thomas Vs The Government of Tamil Nadu and Others
Madras High Court · (1990) 07 MAD CK 0009
Constitution of India, 1950 — Article 226
High Courts03 Jul 1990
K.S. Mahaboob Basha and Others Vs Kaneez Fathima
Madras High Court · (1991) 372 MLJ 1
High Courts02 Jul 1990
C.S. Shain Dawood and Others Vs State of Tamil Nadu and Others
Madras High Court · AIR 1991 Mad 131
Land Acquisition Act, 1894 — Section 4, 4(1), 4(i), 6
High Courts02 Jul 1990
Hindustan Petroleum Corporation Ltd. Vs Quthubuddin Syed Shah, Mohammed Bakher Sahib
Madras High Court · (1991) 2 MLJ 414
High Courts29 Jun 1990
M.P. Ramanujammal Vs C. Parankujam represented by father and guardian C. Venkatachalam
Madras High Court · (1990) 2 LW 244 : (1991) 116 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(8)
High Courts29 Jun 1990
State of Tamil Nadu Vs Tamil Nadu Stick Industries State of Tamil Nadu Vs Rathina Splints and Veneers Factory
Madras High Court · (1990) 06 MAD CK 0037
Tamil Nadu General Sales Tax Act, 1959 — Section 7A
High Courts29 Jun 1990
Mac Electronics Vs Dy. Chief Controller of Imports and Exports
Madras High Court · (1991) 34 ECC 176 : (1991) 53 ELT 199
Criminal Procedure Code, 1973 (CrPC) — Section 172, 173, 91Evidence Act, 1872 — Section 123, 45, 74
High Courts29 Jun 1990
Principal, Tamil Nadu Theological Seminary Vs A. Saraswathi and Others
Madras High Court · (1991) 2 ACC 163 : (1991) ACJ 310 : (1990) 2 LW 75
Motor Vehicles Act, 1988 — Section 2, 36, 38, 95
High Courts29 Jun 1990
Tamil Nadu Adi Dravidar Housing and Development Corporation Ltd. Vs The Appellate Authority/Deputy Commissioner of Labour and Another
Madras High Court · (1990) 2 MLJ 354
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)
High Courts28 Jun 1990
L and t Mcneil Limited Vs State of Tamil Nadu
Madras High Court · (1990) 06 MAD CK 0048
Tamil Nadu General Sales Tax Act, 1959 — Section 2