High Courts08 Mar 1990
Sri Radhakrishna and Co. Vs The Appellate Asst. Commissioner (C.T), Palayamcottai and The Commercial Tax Officer, Kovilpatti
Madras High Court · (1990) 03 MAD CK 0062
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,279 of 5,231
High Courts08 Mar 1990
Special Commissioner and Commissioner of Commercial Taxes, Madras Vs S. Sukumar
Madras High Court · AIR 1991 Mad 135
Civil Procedure Code, 1908 (CPC) — Section 114, 151
High Courts08 Mar 1990
Arya Vysia Samajam Vs Murugesa Mudaliar and Others
Madras High Court · (1990) 1 LW 645 : (1990) 2 MLJ 371
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 34
High Courts08 Mar 1990
Athianna Gounder and another Vs Kumaraswamy (now deceased) and R. Natarajan
Madras High Court · (1990) 03 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts07 Mar 1990
V. Vedagiri, Prop. Vedachalam Transports Thirumazhi, Chengalpattu Vs The Managing Director, Pattukottai Alagiri Transport Corporation, Vellore and others
Madras High Court · AIR 1991 Mad 85
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 103(2), 68D
High Courts06 Mar 1990
Balambika Vs Elizabeth
Madras High Court · (1990) 1 LW 215 : (1990) 1 MLJ 369
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 83
High Courts06 Mar 1990
Kothari and Sons and others Vs N. Subramanian, Income Tax Officer, Central Circle XIII
Madras High Court · (1992) 196 ITR 82
Income Tax Act, 1961 — Section 245, 245D(1), 245D(1A), 245D(4), 245EPenal Code, 1860 (IPC) — Section 120B, 193, 196, 34, 420
High Courts06 Mar 1990
Commissioner of Income Tax (Central), Madras Vs S.S.M. Finishing Centre
Madras High Court · (1990) 85 CTR 189 : (1990) 186 ITR 597
Income Tax Act, 1961 — Section 109, 33(1)
High Courts06 Mar 1990
Commissioner of Income Tax Vs Central Art Press
Madras High Court · (1990) 03 MAD CK 0037
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34Industrial Disputes Act, 1947 — Section 25FFF
High Courts06 Mar 1990
A. Logammal Vs Secretary to Government of India and Others
Madras High Court · (1992) 2 MLJ 509
Land Acquisition Act, 1894 — Section 11A
High Courts05 Mar 1990
P.N. Ganesan Pvt. Ltd (In Liquidation) Vs Commissioner of Income Tax
Madras High Court · (1992) 196 ITR 455
Income Tax Act, 1961 — Section 263, 28, 37, 37(1)Industrial Disputes Act, 1947 — Section 25FFF
High Courts05 Mar 1990
Keelakarai Home Tax Payers Association Vs Keelakarai Town Panchayat
Madras High Court · (1990) 1 MLJ 384
High Courts05 Mar 1990
P. Vidhyavathi and Others Vs The Chairman, Tamil Nadu Public Service Commission, Government Estate and Others
Madras High Court · (1991) 1 LW 669 : (1991) 2 MLJ 187
Constitution of India, 1950 — Article 320(3)
High Courts02 Mar 1990
The General Secretary, Commercial Employees Association Vs The Government of Tamil Nadu and others
Madras High Court · (1991) 1 LLJ 134
Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 10, 10(1), 12, 21Industrial Disputes Act, 1947 — Section 25F, 33C(2)
High Courts02 Mar 1990
A.P. Johns Paulraj Vs Central Board of Secondary Education
Madras High Court · (1990) 2 MLJ 207
Constitution of India, 1950 — Article 12, 220
High Courts02 Mar 1990
Kathoom Bivi Ammal Vs S. Mohamad alias Sheik Mohamad and Others
Madras High Court · (1990) 1 LW 284 : (1990) 2 MLJ 42
Civil Procedure Code, 1908 (CPC) — Section 107
High Courts01 Mar 1990
P.S. Balasubramanian Vs The Chief General Manager, State Bank of India
Madras High Court · (1990) 2 MLJ 114
State Bank of India Officers (Determination of terms and conditions of Service) order, 1979 — Section 19(1)
High Courts01 Mar 1990
The Management of Chitram and Co. Ltd. Vs Union of India (UOI) and Others
Madras High Court · (1990) 1 MLJ 551
Industrial Disputes Act, 1947 — Section 17B
High Courts01 Mar 1990
S. Chandrasekaran Vs State of Tamil Nadu
Madras High Court · (1990) 03 MAD CK 0056
High Courts01 Mar 1990
C. Thulasimani Vs The State of Tamil Nadu and Others
Madras High Court · (1990) 2 LW 322 : (1991) 252 MLJ 1
Constitution of India, 1950 — Article 226Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29