High Courts30 Apr 1990
Deputy Commissioner of Commercial Taxes, Tiruchirapalli-20 Vs Sarathi Agencies
Madras High Court · (1990) 04 MAD CK 0068
Central Sales Tax Act, 1956 — Section 3, 6
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,273 of 5,231
High Courts30 Apr 1990
Kamuthi Madalaichamy alias Sivanendal Perumalsamy Koil Private Trust Vs Thangarathina Nadar
Madras High Court · (1990) 2 LW 332 : (1990) 2 MLJ 140
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)Trusts Act, 1882 — Section 47, 48
High Courts30 Apr 1990Allowed
B. Sai Chandra Vadan Vs The Registrar, University of Madras, Madras-5, The Director of Legal Studies, Nandanam, Madras-35 and The Principal, Madras Law College, Madras
Madras High Court · (1990) 04 MAD CK 0058
High Courts30 Apr 1990
Bojaraj Textile Mills Ltd. Vs State of Tamil Nadu
Madras High Court · (1990) 04 MAD CK 0045
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 38
High Courts28 Apr 1990
Andhra Civil Construction Company Vs The Government of India and others
Madras High Court · AIR 1991 Mad 119 : (1992) 1 MLJ 93
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 19(1), 226Major Port Trusts Act, 1963 — Section 111
High Courts28 Apr 1990
Andhra Civil Construction Company Vs The Government of India
Madras High Court · (1990) 1 MLJ 470
Constitution of India, 1950 — Article 19(1)(g)
High Courts26 Apr 1990
The Special Officer Tiruppur Co-operative Sale Society Ltd. Vs The Appellate Authority under the Tamil Nadu Shops and Establishment Act, 1947 and Others
Madras High Court · (1990) 1 MLJ 505
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 2(12), 41, 41(2)
High Courts26 Apr 1990
Management, Sacred Heart Convent High School, Panruti, South Arcot Vs State of Tamil Nadu and others
Madras High Court · (1991) 62 FLR 196
Constitution of India, 1950 — Article 30Industrial Disputes Act, 1947 — Section 10, 2
High Courts26 Apr 1990
Peico Electronics and Electricals Ltd. Vs State of Tamil Nadu
Madras High Court · (1990) 78 STC 88
Central Sales Tax Act, 1956 — Section 3, 4, 8A(1)Tamil Nadu General Sales Tax Act, 1959 — Section 13(5), 2
High Courts25 Apr 1990
Selvarasu Vs K.A. Ganesan and Others
Madras High Court · (1990) 2 MLJ 148
Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 15
High Courts25 Apr 1990
Tamil Nadu Document Writers' Association and Others Vs State of Tamil Nadu and Others
Madras High Court · (1990) 2 MLJ 134
Constitution of India, 1950 — Article 14, 19(1)(g), 21
High Courts25 Apr 1990
The Regional Commissioner, Employees Provident Funds Vs Kamaraj Textiles and Others
Madras High Court · (1990) 2 MLJ 159
High Courts25 Apr 1990
P.S. Tandon Vs Union of India (UOI) and Chief Controller of Imports and Exports
Madras High Court · (1991) 33 ECR 419
Constitution of India, 1950 — Article 14, 19(6)
High Courts25 Apr 1990Dismissed
T. Srinivasan Vs T. Varalakshmi
Madras High Court · (1991) 1 DMC 20 : (1990) 2 LW 19 : (1990) 1 LW 655
Hindu Marriage Act, 1955 — Section 13(1A), 23(1), 23(1A), 9
High Courts25 Apr 1990
S.P.G.C. Metal Industries (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1990) 04 MAD CK 0042
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 254, 256, 256(2), 40A, 40A(8)
High Courts25 Apr 1990Allowed
Ayyasamy/Krishnasamy Vs State thro The Inspector of Police Vigilance and Anti-Corruption
Madras High Court · (1996) 2 LW(Cri) 442
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161
High Courts24 Apr 1990
Hamsavalli and etc. Vs The Tahsildar, Vridhachalam, South Arcot District
Madras High Court · AIR 1990 Mad 350
Madras Revenue Recovery Act, 1864 — Section 26Penal Code, 1860 (IPC) — Section 183, 186, 188Tamil Nadu Land Encroachment Act, 1905 — Section 3, 5, 6, 7, 8
High Courts23 Apr 1990Allowed
Southern Petrochemical Industries Corporation Ltd. Vs Durga Iron Works and Others
Madras High Court · (1995) 2 CTC 602
High Courts23 Apr 1990
Venugopal Vs State of Tamil Nadu
Madras High Court · (1991) CriLJ 586
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts23 Apr 1990
A.E.M Usoof and Sons Vs O.M. Mohammed Ibrahim represented by G.P. of Attorney Agent N.K. Mohammed Mustafa
Madras High Court · (1990) 1 LW 484 : (1990) 1 MLJ 486
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2)(i), 10(2)(ii), 11, 11(1)