High Courts03 Jan 1990
Unity Tools Vs Commissioner of Income Tax
Madras High Court · (1990) 83 CTR 52 : (1990) 185 ITR 1
Income Tax Act, 1961 — Section 33(1), 33(1)(B), 34
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,287 of 5,231
High Courts02 Jan 1990
P.S. Hussain Vs C.A. Kabeer
Madras High Court · (1990) 1 LW 643 : (1990) 1 MLJ 85
High Courts01 Jan 1990
K. Govindaraj Vs Central Board of Excise and Customs
Madras High Court · (1990) 01 MAD CK 0097
Constitution of India, 1950 — Article 225
High Courts01 Jan 1990
Madeira Coats Ltd. Vs Asstt. Collector of C. Ex.
Madras High Court · (1990) 01 MAD CK 0094
Central Excises and Salt Act, 1944 — Section 11A, 3, 33A, 35, 6Constitution of India, 1950 — Article 226
High Courts01 Jan 1990
Indian Express (Madurai) Vs Collector of Customs
Madras High Court · (1990) 46 ELT 228
Customs Act, 1962 — Section 108
High Courts01 Jan 1990
Shri Vasudeva Bank Ltd. Vs Union of India
Madras High Court · (1990) 48 ELT 214
Central Excises and Salt Act, 1944 — Section 11, 2, 40, 8General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 52
High Courts01 Jan 1990
Traders Pvt. Ltd. Vs Collector of Customs
Madras High Court · (1990) 48 ELT 327
Customs Act, 1962 — Section 108
High Courts01 Jan 1990
Sri Meenakshi Foundry Vs Superintendent of C. Ex.
Madras High Court · (1990) 26 ECC 127 : (1990) 46 ELT 219
Central Excises and Salt Act, 1944 — Section 35A
High Courts01 Jan 1990
Directorate of Revenue Intelligence Vs M.K.S. Abu Bucker
Madras High Court · (1990) 45 ELT 51
Constitution of India, 1950 — Article 20, 22Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 4, 43, 437Customs Act, 1962 — Section 103, 104, 107, 108, 135
High Courts01 Jan 1990
Bhelancillary Association Vs Collector of Central Excise
Madras High Court · (1990) 01 MAD CK 0053
High Courts01 Jan 1990
Benzex Labs Limited Vs Collector of Customs
Madras High Court · (1993) 42 ECC 261 : (1990) 45 ELT 19
High Courts01 Jan 1990
DCW Limited Vs Collector of C. Ex.
Madras High Court · (1990) 46 ELT 233
Central Excises and Salt Act, 1944 — Section 23, 35, 35BConstitution of India, 1950 — Article 226, 35G, 35L
High Courts01 Jan 1990
Mettur Chemical and Industrial Corpn. Ltd. Vs Union of Bank
Madras High Court · (1990) 45 ELT 394
Constitution of India, 1950 — Article 119, 14, 19, 226, 265Customs Act, 1962 — Section 12, 14, 25
High Courts01 Jan 1990
Raj Leathers Vs Secretary, Home Ministry
Madras High Court · (1990) 46 ELT 238
High Courts01 Jan 1990
Bojaraj Textiles Mills Ltd. Vs Assistant Collector of C. Ex.
Madras High Court · (1990) 45 ELT 559
High Courts01 Jan 1990
J.B. Trading Corporation Vs Union of India
Madras High Court · (1990) 25 ECC 400 : (1990) 45 ELT 9
Constitution of India, 1950 — Article 19Customs Act, 1962 — Section 110, 111, 130, 2, 30
High Courts01 Jan 1990
Union of India Vs Chakra Tyres Limited
Madras High Court · (1991) 32 ECC 6 : (1990) 45 ELT 3
Central Excises and Salt Act, 1944 — Section 3, 37, 8Industries (Development and Regulation) Act, 1951 — Section 11
High Courts31 Dec 1989
Ennore Steel Enterprises Limited Vs Union of India
Madras High Court · (1990) 26 ECC 123 : (1990) 47 ELT 363
Central Excise Rules, 1944 — Rule 56, 57, 57A, 57GCentral Excises and Salt Act, 1944 — Section 11A
High Courts22 Dec 1989
V. Ramakrishnan Vs K. Raju
Madras High Court · (1990) 1 LW 141 : (1990) 1 MLJ 64
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts22 Dec 1989
M. Sampath Vs State of Tamil Nadu
Madras High Court · (1989) 12 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1, Order 15 Rule 2, Order 19 Rule 3, Order 6 Rule 3, 141Constitution of India, 1950 — Article 225, 226Criminal Procedure Code, 1973 (CrPC) — Section 295, 297(2)