COURT ARCHIVE

Madras High Court judgments

1,04,604 judgments · page 3,294 of 5,231

High Courts17 Oct 1989

The Management of S.I.E.T. Women's College, Madras Vs Mohamed Ibrahim and Others

Madras High Court · (1989) 10 MAD CK 0004

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)Industrial Disputes Act, 1947 — Section 10, 11A, 12, 2, 33Payment of Gratuity Act, 1972 — Section 1(3), 2

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High Courts17 Oct 1989

N. Lakshmanan Chettiar and Others Vs P.L. Ekappa Chettiar and Others

Madras High Court · (1990) 1 MLJ 113

Civil Procedure Code, 1908 (CPC) — Section 92

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High Courts06 Oct 1989

A.J. Dastagir alias A.J. Mohammed Meera, Proprietor Taj Mahal Hotel Vs K.P. Abdullah and Others

Madras High Court · (1990) 1 LW 138 : (1990) 2 MLJ 39

Madras City Tenants Protection Act, 1922 — Section 9

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High Courts06 Oct 1989

Commissioner of Wealth-tax Vs B.R. Venkatachalapathy

Madras High Court · (1990) 184 ITR 396

Constitution of India, 1950 — Article 226Gift Tax Act, 1958 — Section 17(1)Income Tax Act, 1961 — Section 28

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High Courts06 Oct 1989

N.A. Ansary and Others Vs Jackiriya and Others

Madras High Court · (1991) CriLJ 476

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6), 145(9)

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High Courts06 Oct 1989

Mary Thomas Vs Dr. K.E. Thomas T.K. Chandrasekar Vs N. Margaret and Another

Madras High Court · AIR 1990 Mad 100 : (1991) 1 DMC 47 : (1989) 2 LW 344

Civil Procedure Code, 1908 (CPC) — Section 20, 23, 9Constitution of India, 1950 — Article 225Copyright Act, 1957 — Section 62

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High Courts06 Oct 1989

Mary Thomas and Others Vs Dr. K.E. Thomas and Others

Madras High Court · (1989) 2 LW 344 : (1989) 2 MLJ 332

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High Courts06 Oct 1989

Jeppiar Educational Trust and Another Vs The University of Madras and Others

Madras High Court · (1989) 10 MAD CK 0005

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High Courts05 Oct 1989

A. Srinivasulu Naidu (died) and Others Vs Gajaraj Mehta and sons

Madras High Court · (1990) 1 LW 86 : (1990) 1 MLJ 188

Contract Act, 1872 — Section 176

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High Courts05 Oct 1989

Rao Bahadur A.K.D. Dharmaraja Education Charity Trust Vs Commissioner of Income Tax

Madras High Court · (1990) 182 ITR 80

Income Tax Act, 1961 — Section 10(22), 11, 11(2), 12, 13

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High Courts04 Oct 1989

Indian Oxygen Employees' Union Vs State of Tamil Nadu and Another

Madras High Court · (1989) 10 MAD CK 0008

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(4), 12(5), 2, 2A

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High Courts03 Oct 1989

N.C. Sankaralingam and Others Vs P.M. Palanivel and Others

Madras High Court · (1990) 1 MLJ 349

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High Courts03 Oct 1989

Md. Quamruddin and Another Vs The State of Tamil Nadu

Madras High Court · (1990) 1 MLJ 353

Land Acquisition Act, 1894 — Section 10, 11, 11(A), 4(1), 5(A)

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High Courts03 Oct 1989

Ravi Steel Corporation Vs Income Tax Officer and Others

Madras High Court · (1991) 82 CTR 9 : (1991) 187 ITR 684

Income Tax Act, 1961 — Section 139, 139(8), 264, 271(1)

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High Courts03 Oct 1989

The Management of Indian Bank Vs The Presiding Officer, Industrial Tribunal (Central), Madras and M. Seethalakshmi Ammal

Madras High Court · (1990) 1 LLJ 50

Industrial Disputes Act, 1947 — Section 10, 2

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High Courts03 Oct 1989

RAVI STEEL CORPORATION Vs Income Tax OFFICER AND OTHER.

Madras High Court · (1991) 82 CTR 9 : (1991) 187 ITR 684

Income Tax Act, 1961 — Section 139

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High Courts28 Sept 1989

K. Singaram Vs The United India Insurance Co. Ltd. and Another

Madras High Court · (1990) 1 LLJ 603 : (1990) 1 LW 270

Tamil Nadu Shops and Establishments Act, 1947 — Section 4(1), 41(2)

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High Courts28 Sept 1989

K. Singaram Vs The Management of United India Insurance Company Limited and Another

Madras High Court · (1990) 2 MLJ 23

Tamil Nadu Shops and Establishments Act, 1947 — Section 4(1)(c), 41(2)

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High Courts28 Sept 1989

The Management of South India Sugars Ltd. Vs The Presiding Officer, Additional Labour Court and Another

Madras High Court · (1990) 1 MLJ 355

Factories Act, 1948 — Section 2(1)Industrial Disputes Act, 1947 — Section 11APayment of Bonus Act, 1965 — Section 9

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High Courts27 Sept 1989Allowed

Collector of Customs and Another Vs Ranjit Exports Pvt. Ltd.

Madras High Court · (1994) 45 ECC 27

Customs Act, 1962 — Section 110, 113

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