High Courts10 Apr 1990
Ravichandran and Others Vs Subbarama Iyer and Others
Madras High Court · (1991) 2 MLJ 349
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,275 of 5,231
High Courts10 Apr 1990
Commissioner of Income Tax Vs Srikrishna Tiles and Potteries (Madras) Pvt. Ltd.
Madras High Court · (1992) 198 ITR 341
Income Tax Act, 1961 — Section 104, 104(4), 108, 109(2)
High Courts10 Apr 1990
M.A. Krishnaswamy (deceased) and Others Vs Devaki
Madras High Court · (1990) 1 LW 651 : (1990) 2 MLJ 28
Limitation Act, 1963 — Section 5
High Courts06 Apr 1990
A. Ponnuswamy Vs State and Another
Madras High Court · (1991) LW(Cri) 339
Banking Regulation Act, 1949 — Section 45ZBCriminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts06 Apr 1990Allowed
Madura Coats Ltd. Vs Asstt. Collector of C. Ex.
Madras High Court · (1991) 33 ECC 233 : (1990) 48 ELT 321
Central Excise Rules, 1944 — Rule 10, 173, 173F, 173J, 173QCentral Excises and Salt Act, 1944 — Section 11A, 3, 33A, 35, 6Constitution of India, 1950 — Article 226
High Courts06 Apr 1990
Smt. S. Pannadevi Vs Govt. of India
Madras High Court · (1991) 32 ECC 1 : (1991) 52 ELT 347
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 3
High Courts06 Apr 1990
M. Vanaja Vs Commissioner of Police, Madras and others
Madras High Court · (1991) CriLJ 218
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307
High Courts06 Apr 1990
T.K. Kuppuswamy Vs The Union of India and others
Madras High Court · AIR 1991 Mad 17
Constitution of India, 1950 — Article 226Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 13, 3, 8
High Courts06 Apr 1990
Antox India (P) Ltd. Vs State Drug Controller, Tamil Nadu and others
Madras High Court · (1990) 04 MAD CK 0028
Drugs and Cosmetics Act, 1940 — Section 17, 17A, 17B, 18, 27
High Courts06 Apr 1990
P. Balaraman Vs The State
Madras High Court · (1991) CriLJ 166
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 28, 29Northern India Canal and Drainage Act, 1873 — Section 70Penal Code, 1860 (IPC) — Section 147, 148, 160, 307, 324
High Courts06 Apr 1990
J.C. Ambat Vs The Chairman, Export Inspection Council of India and Secretary, Ministry of Commerce, Government of India and Others
Madras High Court · (1990) 1 MLJ 411
High Courts05 Apr 1990
Canara Bank Vs Official Liquidator
Madras High Court · (1991) 70 CompCas 295
Companies Act, 1956 — Section 446, 446(1), 520, 529, 529AProvincial Insolvency Act, 1920 — Section 28, 47, 48, 61
High Courts05 Apr 1990
B.H.E.L. Ancillary Association Vs Collector of C. Ex.
Madras High Court · (1991) 32 ECC 316 : (1990) 49 ELT 33
High Courts05 Apr 1990
BHEL Ancillary Association and Another Vs Collector of Central Excise and Others
Madras High Court · (1990) 2 MLJ 16
High Courts05 Apr 1990
Flash Builders Vs Appropriate Authority, Income Tax Department
Madras High Court · (1990) 04 MAD CK 0004
Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UE, 269UE(2), 269UF
High Courts04 Apr 1990Dismissed
Tiruchi Paper Bags Industry Vs M. Aarbshah
Madras High Court · (1990) 04 MAD CK 0061
High Courts04 Apr 1990
R. Narayanaswami and Others Vs Sri Siddha Raja Manicha Prabhu Temple
Madras High Court · (1991) 67 MLJ 1
Civil Procedure Code, 1908 (CPC) — Section 11Madras Hindu Religious Endowments Act, 1926 — Section 9(12)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70
High Courts04 Apr 1990
Estate of Late M. Ayyamuthu Pillai Vs Controller of Estate Duty
Madras High Court · (1990) 04 MAD CK 0041
Estate Duty Act, 1953 — Section 10
High Courts04 Apr 1990
M. Hussain and etc. Vs Bharathiyar University, Coimbatore and others
Madras High Court · AIR 1991 Mad 45 : (1991) 1 MLJ 163
Constitution of India, 1950 — Article 14, 16Evidence Act, 1872 — Section 115
High Courts04 Apr 1990
Yesodaiammal (died) and Others Vs Mahalakshmi Ammal and Another
Madras High Court · (1991) 1 LW 726 : (1990) 2 MLJ 347
Transfer of Property Act, 1882 — Section 56