High Courts02 Nov 1989
Collector of Central Excise, Madras Vs K. Ranganathan
Madras High Court · (1995) 76 ELT 261
Customs Act, 1962 — Section 112
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,293 of 5,231
High Courts02 Nov 1989
Kalyani Vs G.V. Subramaniam and Others
Madras High Court · (1990) 1 LW 219 : (1990) 1 MLJ 29
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 11(4)
High Courts01 Nov 1989Allowed
Arokiadass (P) Vs Government of T.N. and Others
Madras High Court · (1995) 3 LLJ 34
Industrial Disputes Act, 1947 — Section 10, 10(1)
High Courts01 Nov 1989
The Management of Tafe Vs Venkataraman and Others
Madras High Court · (1990) 2 LLJ 468
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts31 Oct 1989Dismissed
E.I.D. Parry (India) Ltd. Vs Industrial Tribunal and Others
Madras High Court · (1991) 1 LLJ 250 : (1990) 1 LW 232
Industrial Disputes Act, 1947 — Section 10, 11Payment of Bonus Act, 1965 — Section 19, 22
High Courts31 Oct 1989
Lakshmipathy Vs State
Madras High Court · (1990) 1 ACC 583
Motor Vehicles Act, 1988 — Section 116
High Courts31 Oct 1989
E.I.D. Parry (India) Limited Vs The Industrial Tribunal and Others
Madras High Court · (1990) 1 MLJ 25
Industrial Disputes Act, 1947 — Section 11
High Courts31 Oct 1989
B. Angeline Vs The Management of Service Kinder Garten School, Palayankottai and The Presiding Officer, Labour Court Madurai
Madras High Court · (1989) 10 MAD CK 0003
High Courts27 Oct 1989
Annapoorani Ammal (died) and others Vs Ramaswamy Naicker and others
Madras High Court · AIR 1990 Mad 361 : (1990) 1 LW 386
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 16, 21, 22(1)
High Courts26 Oct 1989
State Bank of India Vs The Presiding Officer, Industrial Tribunal and Another
Madras High Court · (1989) 2 MLJ 447
Industrial Disputes Act, 1947 — Section 25B(2), 25F, 25G, 25H
High Courts26 Oct 1989
Mr. V.V. Raghavan Vs M/s. Madras Refineries Ltd., Madras and M/s. Sri Prasad Constructions
Madras High Court · (1989) 10 MAD CK 0001
Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 2(c)Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts25 Oct 1989
Commissioner of Income Tax Vs Nankchand Jain
Madras High Court · (1990) 182 ITR 158
Income Tax Act, 1961 — Section 21(1), 27(1), 271(1)
High Courts20 Oct 1989
Bhargavakula Nainargal Sangam and Others Vs Arunachala Udayar
Madras High Court · (1990) 1 LW 46 : (1990) 1 MLJ 4
Madras City Tenants Protection Act, 1922 — Section 11Transfer of Property Act, 1882 — Section 111(g)
High Courts19 Oct 1989
S.E., Madurai Elecy. System Vs V. Baluswamy and Another
Madras High Court · (1994) 2 LLJ 240
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)
High Courts19 Oct 1989
A. Easwara Moorthy and Another Vs The Government of Tamil Nadu and Others
Madras High Court · (1990) 2 LW 45 : (1990) 1 MLJ 202
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 29(2)
High Courts18 Oct 1989
Park View Enterprises Vs State Government of Tamil Nadu
Madras High Court · (1991) 189 ITR 192
Constitution of India, 1950 — Article 14, 19(1), 21, 254, 265Evidence Act, 1872 — Section 4General Clauses Act, 1897 — Section 3(26)
High Courts17 Oct 1989
His Holiness Sri-Ia-Sri Kawivasi Muthukumaraswami Thambiran Swamigal, Head of Sri Kasi Mutt Vs Madurai Kamaraj University Teachers Association, Sri Kumaraguruparam Swamigal Arts College and Another
Madras High Court · (1990) 1 MLJ 252
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 26
High Courts17 Oct 1989Dismissed
Narayana Nadar Vs Jayakodi Ammal
Madras High Court · (1990) 1 DMC 596 : (1989) 2 LW 423
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Hindu Marriage Act, 1955 — Section 21, 24, 28A
High Courts17 Oct 1989Dismissed
Rangasamy Vs Periammal and Others
Madras High Court · (1991) ACJ 45 : (1990) 1 LW 453
Penal Code, 1860 (IPC) — Section 304A
High Courts17 Oct 1989
Seethalakshmi Vs State of Tamil Nadu and Others
Madras High Court · (1991) CriLJ 1037
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 170, 173Penal Code, 1860 (IPC) — Section 342, 347, 364, 365, 420