High Courts15 Mar 1990
Munaimmal and others Vs R. Sundara Mahalingam
Madras High Court · AIR 1991 Mad 55
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(3)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,278 of 5,231
High Courts15 Mar 1990
Thaniel Victor Vs State
Madras High Court · (1991) CriLJ 2416
Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 397, 437, 438Evidence Act, 1872 — Section 27, 46
High Courts15 Mar 1990
K.V. Kishore and another Vs Appropriate Authority and others OVERRULED
Madras High Court · (1992) 104 CTR 251 : (1991) 189 ITR 264 : (1991) 1 LW 694 : (1990) 51 TAXMAN 478
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269, 269UC, 269UD
High Courts15 Mar 1990
S. S. Kamal Abdul Nazeer Vs The Commissioner, Kadayanallur Panchayat and Others
Madras High Court · (1990) 1 MLJ 493
Tamil Nadu Panchayats Act, 1958 — Section 58
High Courts15 Mar 1990
S.P. Shanthi Swaroop Vs State of Tamil Nadu
Madras High Court · (1990) 03 MAD CK 0014
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts15 Mar 1990
Muniammal and Others Vs R. Sundara Mahalingam
Madras High Court · (1990) 2 MLJ 186
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts14 Mar 1990
The Executive Officer Vadakku Valliyur Town Panchayat and Another Vs M. Mattar Mohideen and Another
Madras High Court · (1990) 1 LW 638 : (1990) 1 MLJ 433
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts14 Mar 1990
Rockweld Electrodes India Ltd. Vs Commissioner of Income Tax
Madras High Court · (1990) 83 CTR 45 : (1990) 185 ITR 62
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 2(9), 3(4), 4, 72(3), 72(32)
High Courts14 Mar 1990
G Ramchand Vs Commissioner of Income Tax
Madras High Court · (1990) 82 CTR 359 : (1990) 185 ITR 140 : (1991) 54 TAXMAN 135
Income Tax Act, 1961 — Section 4
High Courts13 Mar 1990
Commissioner of Income Tax Vs Kamala Ranganathan
Madras High Court · (1990) 186 ITR 536
Income Tax Act, 1961 — Section 54
High Courts13 Mar 1990
Devi Educational Institution Vs Commissioner of Income Tax
Madras High Court · (1990) 82 CTR 228 : (1990) 184 ITR 519 : (1990) 51 TAXMAN 265
Income Tax Act, 1961 — Section 139(2), 142, 142(1), 144, 146
High Courts13 Mar 1990
K. Avinasilingam Vs Hamsa and Another
Madras High Court · (1990) 1 LW 591 : (1990) 1 MLJ 481
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)
High Courts12 Mar 1990
Union of India (UOI) Vs P. Anantharam, Chief Engineer (MES) and Another
Madras High Court · (1991) 286 MLJ 1
Arbitration Act, 1940 — Section 14(2)Civil Procedure Code, 1908 (CPC) — Section 16
High Courts12 Mar 1990
Chandran and Co. and others Vs Agricultural Income Tax Officer
Madras High Court · (1990) 03 MAD CK 0050
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 16, 17(4), 17(5), 65
High Courts12 Mar 1990
S. Antony Samy and another Vs The Government of Tamil Nadu and Others
Madras High Court · (1990) 03 MAD CK 0010
Land Encroachment Act, 1905 — Section 7
High Courts12 Mar 1990
L. K. S. GANEE Vs ASSISTANT COMMISSIONER OF Income Tax.
Madras High Court · (1990) 33 ITD 643
High Courts09 Mar 1990
P.S. Venkatarajan Vs T.A. Govindarajan
Madras High Court · (1990) 1 LW 563 : (1990) 1 MLJ 508
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i)
High Courts09 Mar 1990
Zarin Taj Begum and Others Vs Land Acquisition Officer and Special Deputy Collector (Land Acquisition Works) and Others
Madras High Court · (1990) 2 MLJ 37
Land Acquisition Act, 1894 — Section 10, 4(1), 5(A), 5A, 6
High Courts08 Mar 1990
V. Mohamed Saliha Vs The Management of A. Abdul Shukoor and Co. and Another
Madras High Court · (1990) 2 MLJ 5
High Courts08 Mar 1990
T.M. Ramaswamy Gounder Vs Ranganayaki
Madras High Court · (1990) 1 MLJ 421
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(b)