High Courts04 Apr 1990Dismissed
The Tamil Nadu State Wakf Board Vs Umar Salai Mohamed Sait and 38 others
Madras High Court · (1990) 04 MAD CK 0005
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,276 of 5,231
High Courts02 Apr 1990
Grahadurai and others Vs Subash Chandra Bose
Madras High Court · (1991) CriLJ 588
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 245, 482Penal Code, 1860 (IPC) — Section 34, 403, 405, 406, 408
High Courts31 Mar 1990
Rugmini Ram Raghav Spinners (P) Ltd. and others Vs Union of India and others
Madras High Court · (1990) 87 CTR 35 : (1992) 196 ITR 674
Income Tax Act, 1961 — Section 131, 131(1), 132, 132(1), 142
High Courts30 Mar 1990
M.S.M. Haneefa and others Vs The Forest Ranger, Shencotta Range
Madras High Court · (1991) CriLJ 712
Tamil Nadu Hill Areas (Preservation of Trees) Act, 1955 — Section 1(2), 3(1)Tamil Nadu Preservation of Private Forests Act, 1949 — Section 11, 2(a), 2A, 7, 7(1)
High Courts30 Mar 1990
P.P. Chockalinga Nadar Vs The Government of India, and others
Madras High Court · AIR 1991 Mad 83
Constitution of India, 1950 — Article 14, 226
High Courts29 Mar 1990
Sankar and others etc. Vs The State
Madras High Court · (1991) CriLJ 2355
Tamil Nadu Forest Act, 1882 — Section 21(d), 21(f)
High Courts29 Mar 1990
S. Alamelu Vs The Superintending Engineer, South Arcot Electricity System (S), Villupuram
Madras High Court · (1990) 2 LLJ 96
Electricity (Supply) Act, 1948 — Section 79
High Courts29 Mar 1990
The State of Tamil Nadu and Another Vs A. Mohammed Yousuf and Others
Madras High Court · (1990) 2 LW 360 : (1990) 2 MLJ 149
Land Acquisition Act, 1894 — Section 4(1)
High Courts29 Mar 1990
Poosariar Ekambaram Pillai Vs Visalakshi and Others
Madras High Court · (1990) 2 MLJ 90
Constitution of India, 1950 — Article 227
High Courts29 Mar 1990
Smt. Jothirani Vs Govt. of Tamil Nadu
Madras High Court · (1991) 62 FLR 194
Industrial Disputes Act, 1947 — Section 12(3)
High Courts29 Mar 1990
Commissioner of Income Tax Vs A. and F. Harvey Ltd., Madurai
Madras High Court · (1990) 185 ITR 343
Income Tax Act, 1961 — Section 147, 2(22), 2(24), 2(47), 2(6A)
High Courts29 Mar 1990
Poosarilar Ekambaram Pillai Vs Visalakshmi and others
Madras High Court · AIR 1991 Mad 203
Constitution of India, 1950 — Article 227, 5Panchayat Election Rules — Rule 12Succession Act, 1925 — Section 14, 7
High Courts29 Mar 1990
Vasanthi Vs Ramaswami and others
Madras High Court · (1992) CriLJ 2442
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246, 248Penal Code, 1860 (IPC) — Section 109, 494, 495
High Courts28 Mar 1990Allowed
G. Govindan Vs C. David and Another
Madras High Court · (1990) 2 ACC 603 : (1990) ACJ 1039 : (1990) 1 LW 577
Motor Vehicles Act, 1939 — Section 110B
High Courts28 Mar 1990
Controller of Estate Duty Vs Mani Raj and others
Madras High Court · (1990) 186 ITR 558
Estate Duty Act, 1953 — Section 10, 2(15), 27, 34(1)
High Courts28 Mar 1990
Oriental Fire and General Insurance Co. Ltd. Vs Poompavai and others
Madras High Court · (1991) ACJ 220 : (1993) 77 CompCas 171 : (1990) 2 LW 209
Motor Vehicles Act, 1939 — Section 95(2)
High Courts26 Mar 1990
Commissioner of Income Tax Vs Grand Bazar
Madras High Court · (1991) 187 ITR 471
Income Tax Act, 1961 — Section 256(2), 68
High Courts26 Mar 1990Dismissed
Thiru Pitchai Pillai alias Muthiah Pillai Vs The District Forest Officer, Madurai South Division, Madurai
Madras High Court · (1990) 03 MAD CK 0013
High Courts26 Mar 1990Dismissed
Yovan. J. Vs The State of Tamil Nadu and Others
Madras High Court · (1990) 03 MAD CK 0011
High Courts25 Mar 1990
Commissioner of Income Tax Vs Sudha Transports
Madras High Court · (1991) 189 ITR 691
Income Tax Act, 1961 — Section 52, 52(1)