High Courts16 Dec 1989
Naina Mohamed Vs Palanikumar Chettiar
Madras High Court · (1990) 2 LW 345 : (1990) 1 MLJ 99
Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,289 of 5,231
High Courts15 Dec 1989
D. Kandaswamy Naicker (died) and Others Vs R. Kumaraswamy and Another
Madras High Court · (1990) 1 LW 153 : (1990) 1 MLJ 166
Transfer of Property Act, 1882 — Section 117
High Courts15 Dec 1989
M. Easwaramoorthy and Others Vs C. Natesa Gounder and Another
Madras High Court · (1990) 1 LW 108 : (1990) 1 MLJ 400
Transfer of Property Act, 1882 — Section 106
High Courts15 Dec 1989
K.G. Gopal and Others Vs State of Tamil Nadu and Others
Madras High Court · (1990) 1 MLJ 130
High Courts15 Dec 1989
G. Kannan Vs D.P. Samuel and Others
Madras High Court · (1990) 1 LW 531 : (1990) 1 MLJ 109
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts15 Dec 1989
Madras English Baptist Church Vs The State of Tamil Nadu and Others
Madras High Court · (1991) 1 LW 729 : (1990) 1 MLJ 176
Constitution of India, 1950 — Article 14, 19(1)(f), 30, 30(1)
High Courts15 Dec 1989Dismissed
A.V.D. Raj Industries Vs Union of India (UOI) and Others
Madras High Court · (1993) 44 ECC 84
Central Excises and Salt Act, 1944 — Section 36
High Courts15 Dec 1989
C. Sargunam Vs The State of Tamil Nadu and Others
Madras High Court · (1990) 1 LW 259 : (1990) 1 MLJ 199
Land Acquisition Act, 1894 — Section 11A
High Courts15 Dec 1989
Haja Moideen and etc. Vs Government of India and Others, etc.
Madras High Court · (1991) CriLJ 1325 : (1991) 2 RCR(Criminal) 465
Constitution of India, 1950 — Article 14, 161, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 366, 432, 433Penal Code, 1860 (IPC) — Section 302, 392, 397
High Courts15 Dec 1989
N. Vijayakumar Vs The State of Tamil Nadu and Another
Madras High Court · (1990) 1 LW 546 : (1990) 2 MLJ 170
Constitution of India, 1950 — Article 229
High Courts15 Dec 1989
The District Collector and Others Vs S.R. Pitchai
Madras High Court · (1990) 1 MLJ 106
Constitution of India, 1950 — Article 226
High Courts14 Dec 1989
The Executive Officer of Arulmigu Kallalagar Devasthanam Alagar Koil Vs P.R. Seetharaman and Others
Madras High Court · (1990) 1 LW 110 : (1990) 1 MLJ 97(1)
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108
High Courts14 Dec 1989
Raju Vs State
Madras High Court · (1991) 1 ACC 297
Penal Code, 1860 (IPC) — Section 304(A)
High Courts13 Dec 1989Dismissed
P.L. Vellaichamy Vs Union of India (UOI) and Others
Madras High Court · (1991) ACJ 874 : (1994) 3 LLJ 514
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 2(1), 30C
High Courts13 Dec 1989
Ismail Sait Vs M. Chinniah and another
Madras High Court · (1989) 12 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 40, Order 21 Rule 40(1), Order 21 Rule 40(3), 51
High Courts12 Dec 1989
Southern Springs and Wire Products Vs Collector of C. Ex.
Madras High Court · (1990) 48 ELT 335
Central Excise Rules, 1944 — Rule 206, 206(3)
High Courts12 Dec 1989
R. Dakshinamoorthy Vs Padmavathy Ammal
Madras High Court · (1990) 1 MLJ 179
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts12 Dec 1989
Nepco Schlenk Engineering College Vs The President, Keriseri Panchayat and Others
Madras High Court · (1990) 1 LW 145 : (1990) 2 MLJ 381
High Courts11 Dec 1989
Gokuldas Vs Appandanatha Nainar
Madras High Court · (1990) 1 LW 21 : (1990) 1 MLJ 319
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51
High Courts11 Dec 1989
S.V. Angappan Vs The Tamil Nadu Electricity Board and Another
Madras High Court · (1990) 2 LLJ 273