High Courts28 Nov 1989
S. Kannan Vs Member of the Local Board, State Bank of India and Another
Madras High Court · (1990) 1 MLJ 516
Constitution of India, 1950 — Article 141, 226Industries (Development and Regulation) Act, 1951 — Section 18AA(1)(a)
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,291 of 5,231
High Courts28 Nov 1989
S.P.G.C. Metal Industries (P) Ltd. Vs CEGAT
Madras High Court · (1991) 52 ELT 383
High Courts28 Nov 1989Allowed
Ganesan Vs Inspector of Police, Foreskae Estate Madras
Madras High Court · (1989) LW(Cri) 530
Criminal Procedure Code, 1973 (CrPC) — Section 293, 482Penal Code, 1860 (IPC) — Section 302, 392, 448
High Courts27 Nov 1989
State Government of Tamil Nadu and Others Vs K.A. Mohammed Illias and Others
Madras High Court · (1989) 11 MAD CK 0042
Specific Relief Act, 1963 — Section 9
High Courts23 Nov 1989
Balaram Bus Service Vs The Secretary, State Transport Authority
Madras High Court · (1990) 1 MLJ 168
Motor Vehicles Act, 1988 — Section 58(1)
High Courts23 Nov 1989
T. Savariraj Pillai Vs R.S.S. Vastrad and Company
Madras High Court · (1989) 2 MLJ 349
High Courts23 Nov 1989
Adhiyaman Educational and Research Institutions Vs The State of Tamil Nadu and others
Madras High Court · AIR 1991 Mad 246
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 152, 226, 246(1), 322, 372Essential Commodities Act, 1955 — Section 3
High Courts23 Nov 1989
M. O. Hassan Kuthoos Maricar (P.) Ltd. Vs Income Tax Officer
Madras High Court · (1990) 33 ITD 493
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 9
High Courts22 Nov 1989
K.T. Alagappa Chettiar Vs The Collector, Tiruvannamalia and others
Madras High Court · AIR 1990 Mad 181
Constitution of India, 1950 — Article 226, 25, 26
High Courts21 Nov 1989Allowed
Micro Labs Pvt. Ltd. Vs Asst. Collector of Central Excise and Another
Madras High Court · (1992) 40 ECR 313
High Courts21 Nov 1989
V. Ammainathan President Board of Directors, The Pondicherry State, Co-operative Union Ltd. Vs The Union of India (UOI) and Others
Madras High Court · (1990) 2 MLJ 143
Constitution of India, 1950 — Article 226Pondicherry Co-operative Societies Act, 1972 — Section 83
High Courts20 Nov 1989
Velmurugan Vs Haridas and Others
Madras High Court · (1989) 2 LW 513 : (1990) 1 MLJ 40
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, 151, 47
High Courts20 Nov 1989
In Re: Rt. Rev. Casmir Gnanadickam Archbishop of Madras
Madras High Court · AIR 1990 Mad 183 : (1989) 2 LW 421 : (1989) 2 MLJ 418
Succession Act, 1925 — Section 29(2)
High Courts18 Nov 1989
Society of the Sisters of the Blessed Virgin Mary, Presentation Convent Vs Madras -e- Bakiyanthus Salihath
Madras High Court · (1990) 1 LW 606 : (1990) 1 MLJ 70
Tamil Nadu Societies Registration Act, 1975 — Section 20
High Courts18 Nov 1989
K. Mohammedkutty by Power Agent Vs State of Tamil Nadu and Others
Madras High Court · (1989) 2 MLJ 445
Constitution of India, 1950 — Article 226
High Courts18 Nov 1989
Meiyazagan Vs Bhanam Mery
Madras High Court · (1991) LW(Cri) 329
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Nov 1989
Vanathaiyan and Another Vs The State
Madras High Court · (1990) CriLJ 2767
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 304, 323
High Courts16 Nov 1989
Maria Packiam Vs Valliammal and Another
Madras High Court · (1990) 2 DMC 568 : (1990) 1 LW 449
Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 494
High Courts16 Nov 1989
N.G. Subramaniam Vs The District Educational Officer and Others
Madras High Court · (1990) 1 MLJ 320
High Courts15 Nov 1989
The Talayar Tea Company Limited Vs The Union of India and Another
Madras High Court · (1990) 1 LW 252 : (1990) 1 MLJ 466
Companies Act, 1956 — Section 111