High Courts11 Jun 1990
Union Bank of India and Others Vs Vummidiar Agencies and Others
Madras High Court · AIR 1991 Mad 200
Civil Procedure Code, 1908 (CPC) — Section 145Registration Act, 1908 — Section 17(2)
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,272 of 5,231
High Courts11 Jun 1990
N. Meenakshisundaram Vs South India Corporation (P) Ltd. and Another
Madras High Court · (1991) 2 MLJ 431
Arbitration Act, 1940 — Section 14(2)
High Courts29 May 1990
Tube Investments of India Ltd. Vs Rim and Accessories (P) Ltd.
Madras High Court · (1990) 05 MAD CK 0002
Companies Act, 1956 — Section 433, 433(e), 433(f), 434(1)
High Courts05 May 1990
N. Subbiah Vs Indian Bank
Madras High Court · (1990) 05 MAD CK 0009
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 248, 468
High Courts04 May 1990
The President, Kanyakumari District Mineral Worker's Union Vs The Manager, Indian Rare Earths Ltd. Mineral Division and Others
Madras High Court · (1990) 2 MLJ 271
Industrial Disputes Act, 1947 — Section 22(1)
High Courts04 May 1990Dismissed
Management of Devon Estate Vs Nabeesa and Another
Madras High Court · (1991) ACJ 489
Employees Compensation Act, 1923 — Section 3
High Courts04 May 1990
Ananda Fabrics and others Vs Assistant Commissioner of Income Tax
Madras High Court · (1990) 185 ITR 413
Income Tax Act, 1961 — Section 276C, 277Penal Code, 1860 (IPC) — Section 193, 196
High Courts04 May 1990
P. Manickam Vs State Bank of India and another
Madras High Court · (1991) 1 LLJ 547
Industrial Disputes Act, 1947 — Section 2(B(2))(a)(ii), 25(B), 25(F), 25(H)
High Courts04 May 1990
The Management of Vanniar Estate Highways Vs Kamatchi and the Commissioner for Workmen's Compensation
Madras High Court · (1991) 2 ACC 633
Workmens Compensation Act, 1923 — Section 10
High Courts03 May 1990
R. Parimala Vs The Accommodation Controller (Collector of Madras) and Others
Madras High Court · (1990) 2 MLJ 51
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3(A)
High Courts03 May 1990
The State of Tamil Nadu and Another Vs Sri Sowdeswari Mahajana Charitable Trust
Madras High Court · (1990) 2 LW 204 : (1991) 146 MLJ 1
Constitution of India, 1950 — Article 26, 30
High Courts03 May 1990
In the matter of S. Krishnaswami and etc. etc. E. Devarajan and others Vs E. Ramiah
Madras High Court · AIR 1991 Mad 214 : (1990) 1 LW 337
Civil Procedure Code, 1908 (CPC) — Section 24Electricity Act, 1910 — Section 51General Clauses Act, 1897 — Section 3(15)
High Courts03 May 1990
G.R. Krishna Vs S.K. Venkatachalam and Others
Madras High Court · (1990) 2 MLJ 260
Transfer of Property Act, 1882 — Section 58(f)
High Courts02 May 1990
New India Assurance Company Limited Vs K. Chandra and Others
Madras High Court · (1991) 2 ACC 531 : (1991) ACJ 386
Motor Vehicles Act, 1988 — Section 95, 95(2), 95(2)(b)
High Courts02 May 1990
A. Balaraman and Others Vs Madras Metropolitan Development Authority and Others
Madras High Court · (1990) 2 MLJ 73
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 300ATamil Nadu Town and Country Planning Act, 1971 — Section 32(4)
High Courts02 May 1990Allowed
New India Assurance Co. Ltd. Vs V.K. Chandra and Others
Madras High Court · (1991) ACJ 386
Constitution of India, 1950 — Article 134AMotor Vehicles Act, 1988 — Section 95
High Courts02 May 1990
Vimala Ammal Vs C. Suseela and others
Madras High Court · AIR 1991 Mad 209
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 102, Order 21 Rule 99, Order 5 Rule 4Specific Relief Act, 1877 — Section 27Specific Relief Act, 1963 — Section 19
High Courts02 May 1990
Vimala Ammal Vs C. Suseela and Others
Madras High Court · (1990) 2 MLJ 127
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99
High Courts02 May 1990
Indian Bank Vs R.S. Thiruvengadam and Another
Madras High Court · (1990) 2 MLJ 324
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Income Tax Act, 1922 — Section 5(7A)
High Courts30 Apr 1990
Kamuthi Madalaichamy Vs Thangarathina Nadar
Madras High Court · AIR 1991 Mad 229 : (1990) 2 LW 332
Evidence Act, 1872 — Section 116Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14(1), 2(6)Transfer of Property Act, 1882 — Section 108