COURT ARCHIVE

Madras High Court judgments

1,04,604 judgments · page 3,285 of 5,231

High Courts17 Jan 1990

V. Sadayappan Vs Director General of Health, Services Government of India, New Delhi and others

Madras High Court · AIR 1990 Mad 302 : (1990) 1 LW 200

Constitution of India, 1950 — Article 226Indian Medicine Central Council Act, 1970 — Section 15(2), 15(3)

High Courts16 Jan 1990

BOMBAY CYCLE IMPORTING CO. Vs NINTH INCOME TAX OFFICER.

Madras High Court · (1990) 33 ITD 79

High Courts12 Jan 1990

J.V. Krishnamachary Vs P.V. Ramamoorthy and Others

Madras High Court · (1990) 1 MLJ 170

Transfer of Property Act, 1882 — Section 113

High Courts11 Jan 1990

G. Pushpalatha Vs State of Tamil Nadu and others

Madras High Court · (1990) CriLJ 2359

High Courts11 Jan 1990

V. Doraiswami Pillai (died) and another Vs The Government of Tamil Nadu and others

Madras High Court · AIR 1990 Mad 321

Constitution of India, 1950 — Article 133(1), 14, 19, 31Land Acquisition Act, 1894 — Section 10, 12(2), 17, 4, 5A

High Courts11 Jan 1990Dismissed

Mariammavarghese Vs The Commissioner of Land Reforms, Madras-5, and two others

Madras High Court · (1990) 01 MAD CK 0002

High Courts11 Jan 1990

Mariamma Varghese Vs K.V. Balasubramainam and 11 others

Madras High Court · (1990) 01 MAD CK 0001

Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 6

High Courts10 Jan 1990

R. Narasimhan Vs Union of India (UOI) and Others

Madras High Court · (1990) 2 MLJ 55

Constitution of India, 1950 — Article 14

High Courts10 Jan 1990

R. Saraswathi and Another Vs J.A. Jafrulla and Another

Madras High Court · (1990) 1 LW 107 : (1990) 1 MLJ 78

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16

High Courts10 Jan 1990

K. Venkataraman Vs The State of Tamil Nadu

Madras High Court · (1990) 1 LW 197 : (1990) 1 MLJ 1

High Courts10 Jan 1990Allowed

M. Murugan Vs Ranjini Murugan

Madras High Court · (1991) 1 DMC 233

Criminal Procedure Code, 1973 (CrPC) — Section 203Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494

High Courts10 Jan 1990

V. Sudhakar Vs V. Ramiah and 10 others Devaraj Nansee and Company Vs V. Sudhakar and 11 others

Madras High Court · (1990) 01 MAD CK 0062

Civil Procedure Code, 1908 (CPC) — Section 151, 47Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 9

High Courts10 Jan 1990

T.M. Ramalingam Vs The Chairman, Madras Metropolitan Development Authority and Another

Madras High Court · (1990) 1 MLJ 364

Constitution of India, 1950 — Article 226

High Courts09 Jan 1990

Palania Pillai and Another Vs State

Madras High Court · (1996) 1 LW(Cri) 194

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161

High Courts09 Jan 1990

National Insurance Co. Ltd. Madras Vs A. Babu and others

Madras High Court · (1990) 2 ACC 313 : (1990) ACJ 1003 : AIR 1990 Mad 305 : (1990) 1 LW 188

Motor Vehicles Act, 1939 — Section 110A, 3, 96(2)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 39

High Courts09 Jan 1990

N. Palaniappan Vs G. Pandurangan

Madras High Court · AIR 1990 Mad 327 : (1990) 1 LW 128

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18

High Courts08 Jan 1990

V. Vijayamelu represented by her father and natural Guardian M.R. Veerabadran Vs The Director of Medical Education and Another

Madras High Court · (1990) 1 MLJ 393

Constitution of India, 1950 — Article 46

High Courts08 Jan 1990

K.R. Srinathi Vs H. Ramakrishnan

Madras High Court · AIR 1990 Mad 330

Civil Procedure Code, 1908 (CPC) — Section 24, 3Family Courts Act, 1984 — Section 2, 7(1), 8Hindu Marriage Act, 1955 — Section 21, 21A

High Courts08 Jan 1990

The Management of Hackbridge Hewittic and Easun Limited Vs The Presiding Officer, 2nd Additional Labour Court and Others

Madras High Court · (1990) 1 MLJ 258

Industrial Disputes Act, 1947 — Section 33C(2), 33C(5)

High Courts08 Jan 1990

V. Ramasamy Vs The State of Tamil Nadu and Others

Madras High Court · (1990) 1 LW 261 : (1990) 1 MLJ 146

Constitution of India, 1950 — Article 14, 16