High Courts11 Dec 1989
M. Ramachandran Vs State of Tamil Nadu and Another
Madras High Court · (1989) 12 MAD CK 0025
Penal Code, 1860 (IPC) — Section 408, 409, 420, 468, 471
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,290 of 5,231
High Courts08 Dec 1989
Computer Graphic Pvt. Ltd. Vs Collector of Customs
Madras High Court · (1989) 12 MAD CK 0019
Constitution of India, 1950 — Article 14, 246, 73Customs Act, 1962 — Section 25Industries (Development and Regulation) Act, 1951 — Section 1, 10, 11, 11A, 13
High Courts07 Dec 1989
I. Lakshmi Narayanan Vs A. Veeraraghavalu and Another
Madras High Court · (1990) 1 LW 135 : (1990) 1 MLJ 138
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 60(1)
High Courts07 Dec 1989
K.M.M. Mohamed Yousuf Vs Thunaivan Bus Service (Firm) and another
Madras High Court · AIR 1990 Mad 318 : (1990) 1 LW 501
Motor Vehicles Act, 1939 — Section 57Tamil Nadu Motor Vehicles Rules, 1940 — Rule 153
High Courts07 Dec 1989
Emanuel Teachers' Training Institute Vs The Director of School Education and Others
Madras High Court · (1992) 1 MLJ 115
High Courts07 Dec 1989
Diraviaraj Vs M.R. Palaniswami
Madras High Court · (1989) 12 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Section 10, 10(1), 10(6), 2(6)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(6)
High Courts06 Dec 1989
Mrs. Nalini Chidambaram and Others Vs State of Tamil Nadu and Others
Madras High Court · (1990) 1 MLJ 222
Constitution of India, 1950 — Article 226London County Council (General Powers) Act, 1954 — Section 5Tamil Nadu Town and Country Planning Act, 1971 — Section 79
High Courts05 Dec 1989
Madanraj Subbaraj Vs State of Tamil Nadu State of Tamil Nadu Vs Madanraj Subbaraj
Madras High Court · (1989) 12 MAD CK 0063
Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 55
High Courts05 Dec 1989
S. Damodaran Pillai Vs S. Ananthakrishnan Pillai
Madras High Court · (1989) 2 MLJ 494
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Dec 1989
N. Sekaran Vs Nallammal and Another
Madras High Court · (1990) 2 MLJ 70
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 63(c)
High Courts05 Dec 1989
Gayatri Devi Vs Income Tax Officer and Another
Madras High Court · (1990) 186 ITR 1132
Income Tax Act, 1961 — Section 226, 226(3)
High Courts04 Dec 1989
Dr. S. Arumugham Vs The Government of Tamil Nadu and Another
Madras High Court · (1990) 1 MLJ 190
Constitution of India, 1950 — Article 14Tamil Nadu State Housing Board Act, 1961 — Section 84
High Courts01 Dec 1989
Jayalakshmi Ammal Vs Sri Prasanna Vinayagar temple by hereditary trustee K. Ayya Thayalnayaki Ammal by power of attorney agent Ayya Subramania Mudaliar
Madras High Court · (1989) 12 MAD CK 0051
Transfer of Property Act, 1882 — Section 106, 116
High Courts01 Dec 1989
Southern Roadways Ltd. and Another Vs C. Palanikumar and Others
Madras High Court · (1990) 1 LW 244 : (1989) 2 MLJ 497
Civil Procedure Code, 1908 (CPC) — Section 115(2), 151Constitution of India, 1950 — Article 227
High Courts30 Nov 1989
Sakthi Estates Vs State of Tamil Nadu
Madras High Court · (1990) 185 ITR 601
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5
High Courts30 Nov 1989
State of Tamil Nadu Vs Ananda Lunch Home and Another
Madras High Court · (1989) 11 MAD CK 0014
Tamil Nadu General Sales Tax Act, 1959 — Section 31Tamil Nadu General Sales Tax Rules, 1959 — Rule 27
High Courts29 Nov 1989
T.C. Srinivasan Vs The Assistant Commissioner of Labour (Appellate Authority under the Tamil Nadu Shops and Establishment Act) and Another
Madras High Court · (1990) 1 LW 25 : (1990) 1 MLJ 326
Tamil Nadu Shops and Establishments Act, 1947 — Section 41(1), 41(2)
High Courts28 Nov 1989
S. Kannan Vs State Bank of India
Madras High Court · (1990) 2 LLJ 487
Constitution of India, 1950 — Article 14, 141, 143, 226, 309Industries (Development and Regulation) Act, 1951 — Section 18AA(I)State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49, 50, 50