High Courts12 Feb 1990
S. Sukumar Vs Spl. Commissioner of Commercial Taxes, Madras
Madras High Court · AIR 1991 Mad 238
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Succession Act, 1925 — Section 211, 216
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,282 of 5,231
High Courts10 Feb 1990
Kannan Transport and Another Vs Maria Arokiam and Another
Madras High Court · (1992) 1 ACC 297
Motor Vehicles Act, 1988 — Section 10, 11, 12, 13, 14
High Courts09 Feb 1990
Kothandaraman and etc. etc. Vs Deputy Collector, (Rev.) Cum-Land Acquisition Officer, Pondicherry and etc.
Madras High Court · AIR 1991 Mad 153
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52Land Acquisition Act, 1894 — Section 23
High Courts09 Feb 1990
Trustpuram Residents' Association Vs The Coporation of Madras
Madras High Court · AIR 1991 Mad 178
Tamil Nadu Parks, Play Fields and Open Spaces (Preservation and Regulation) Act, 1959 — Section 2(e)
High Courts09 Feb 1990
Kothandaraman Vs The Deputy Collector (Rev)-Cum-Land-Acquisition Officer and Others
Madras High Court · (1990) 1 LW 597 : (1990) 2 MLJ 132
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52
High Courts08 Feb 1990
Mohamad Ibrahim and another Vs State
Madras High Court · (1991) CriLJ 1385
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 482Essential Commodities Act, 1955 — Section 10, 3, 7Penal Code, 1860 (IPC) — Section 107, 34, 409, 477A
High Courts08 Feb 1990
The Idol of Sri Kannika Parameswari Amman and others Vs The Educational Trustees Co. Ltd., Madras and others
Madras High Court · AIR 1990 Mad 337 : (1990) 1 LW 291
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 26Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 1, 10, 2, 20, 29
High Courts08 Feb 1990
M. Poongodi Vs The Director of Medical Education, Madras and another
Madras High Court · AIR 1991 Mad 26
Constitution of India, 1950 — Article 226Medical Code — Rule 11, 12
High Courts08 Feb 1990
In the matter of Suresh and Kuman Singh, The State Vs Ramesh and Suresh
Madras High Court · (1991) CriLJ 859
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 313, 366Evidence Act, 1872 — Section 113, 114Penal Code, 1860 (IPC) — Section 120B, 302, 34, 376
High Courts08 Feb 1990
K. Damodarasamy Naidu and Bros. Vs State of Tamil Nadu and another
Madras High Court · (1990) 02 MAD CK 0017
Tamil Nadu General Sales Tax Act, 1959 — Section 17, 17(3), 2, 3, 3(1)
High Courts08 Feb 1990
M. Poongodi Vs The Director of Medical Education and Another
Madras High Court · (1990) 1 MLJ 430
Constitution of India, 1950 — Article 226
High Courts08 Feb 1990
Sree Narayan Timbers Vs Joint Commissioner-II (Commercial Taxes), Madras-5
Madras High Court · (1990) 02 MAD CK 0001
Tamil Nadu General Sales Tax Act, 1959 — Section 3, 3(2)
High Courts06 Feb 1990
S. Subramaniam Vs Regional Transport Officer, and others
Madras High Court · AIR 1991 Mad 136
Motor Vehicles Act, 1939 — Section 2(30), 2(31), 56
High Courts06 Feb 1990Allowed
L. Subramanian Vs Government of Tamil Nadu and The General Secretary, Tamil Nadu Chemists and Druggists Association
Madras High Court · (1990) 02 MAD CK 0005
High Courts05 Feb 1990
A.Y. Nasser Vs State by D.S.P. of C.B.I. - S.C.B., Madras
Madras High Court · (1991) CriLJ 592
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471, 489AReserve Bank of India Act, 1934 — Section 22, 24
High Courts05 Feb 1990
Varadan and Another Vs M. Subbulakshmi Ammal
Madras High Court · (1990) 02 MAD CK 0002
High Courts02 Feb 1990
Indian Overseas Bank Vs Bank of Madura Ltd.
Madras High Court · (1992) 75 CompCas 481
Negotiable Instruments Act, 1881 (NI) — Section 131
High Courts02 Feb 1990
V. Pechianna Thevar and etc. Vs The Kulalar Pillaiyar Temple, Tiruppur
Madras High Court · AIR 1991 Mad 241
Madras City Tenants Protection Act, 1922 — Section 9Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 28, 49
High Courts02 Feb 1990
Income Tax OFFICER Vs S. M. LAKSHMANA PILLAI.
Madras High Court · (1990) 36 TTJ 413
High Courts02 Feb 1990
The Correspondent, Seaforth Aided Primary School Vs The Chief Educational Officer and Others
Madras High Court · (1990) 1 MLJ 437
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14