High Courts26 Sept 1989
Sakunthala Vs Vijayalakshmi and others
Madras High Court · (1989) 09 MAD CK 0033
Limitation Act, 1963 — Section 2(a), 2(b), 4, 5Succession Act, 1925 — Section 222
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,295 of 5,231
High Courts22 Sept 1989
The Management, Krishnaveni Roadways, Madurai Vs I.P. Punnaivanam and Another
Madras High Court · (1991) 2 LLJ 137
High Courts22 Sept 1989
The Management of Tiruppur Cotton Spinning and Weaving Mills Vs The Presiding Officer, Labour Court and Others
Madras High Court · (1989) 2 MLJ 546
Industrial Disputes Act, 1947 — Section 11A
High Courts22 Sept 1989Dismissed
K. Savithriammal Vs K.K. Balaguruvappa
Madras High Court · (1989) LW(Cri) 504
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 25
High Courts21 Sept 1989
The Management of Madura Coats Ltd. Vs The Appellate Authority under the Payment of Gratuity Act (The Deputy Commissioner of Labour) and Others
Madras High Court · (1989) 2 MLJ 459
Payment of Gratuity Act, 1972 — Section 7(4)
High Courts21 Sept 1989
M/s. Balaji Finance Syndicate Vs S.M. Bhakthavatchalam
Madras High Court · AIR 1990 Mad 211
Presidency Towns Insolvency Act, 1909 — Section 12(2), 13(4), 9(2)
High Courts20 Sept 1989
R.M. Kannammai Achi and Others Vs Coffee Board and Others
Madras High Court · (1989) 2 MLJ 553
Coffee Act, 1942 — Section 14, 14(1), 3(1), 3(i), 34Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts20 Sept 1989
Bhageerathi Ammal Vs Kuppalammal and Others
Madras High Court · (1990) 1 MLJ 463
High Courts18 Sept 1989
S.P. Chandra Mohan represented by his father and natural guardian, V. Panneerselvam Vs The Director of Medical Education, Chepauk, Madras-600005, The Dean, Stanley Medical College, Madras and The Secretary, Selection Committee, Sabarmathi Hostel, Kilpauk, Madras 600010
Madras High Court · (1989) 09 MAD CK 0035
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 35
High Courts18 Sept 1989
Wavin India Limited Vs State of Tamil Nadu
Madras High Court · (1989) 09 MAD CK 0014
Tamil Nadu General Sales Tax Act, 1959 — Section 3(1)
High Courts18 Sept 1989
Deputy Commissioner of Commercial Taxes, Tiruchirapalli Division and Another Vs V.E.C.T. Chidambaram
Madras High Court · (1989) 09 MAD CK 0010
High Courts18 Sept 1989
Senthil Raja Metal Vs Commercial Tax Officer, South Avani Moola Street Circle, Madurai
Madras High Court · (1989) 09 MAD CK 0009
Tamil Nadu General Sales Tax Act, 1959 — Section 24(4)
High Courts18 Sept 1989
R. Chinnasamy and others Vs The Government of Tamil Nadu and Others
Madras High Court · (1989) 09 MAD CK 0005
Land Acquisition Act, 1894 — Section 10, 4(1), 5(A), 6, 9
High Courts15 Sept 1989
T. Marimuthu Handloom Factory, Madurai, Kandasamy Textiles, Handloom Merchants Vs The Regional Provident Fund Commissioner Madras and Another
Madras High Court · (1990) 1 LLJ 555 : (1989) 2 LW 52
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 13, 14B, 16, 17
High Courts15 Sept 1989
R. Kaliaperumal Vs The Municipality Tiruchirapalli
Madras High Court · (1989) 09 MAD CK 0004
Constitution of India, 1950 — Article 14, 226
High Courts14 Sept 1989
Southern Power Systems (P.) Ltd. Vs State of Tamil Nadu and Others
Madras High Court · (1989) 09 MAD CK 0038
High Courts12 Sept 1989
The Management of Automae (M) (P) Ltd. Vs The Deputy Commissioner of Labour, Madras-6 and Babu Naidu
Madras High Court · (1989) 09 MAD CK 0032
Factories Act, 1948 — Section 2(1), 2(k), 2(m), 41(2)Industrial Disputes Act, 1947 — Section 25, 25OTamil Nadu Shops and Establishments Act, 1947 — Section 41(2), 6
High Courts12 Sept 1989
Venkateshwara Stainless Steel and Wire Industries Vs U.O.I.
Madras High Court · (1991) 53 ELT 312
Central Excise Rules, 1944 — Rule 8(1)Customs Act, 1962 — Section 25(2), 27
High Courts12 Sept 1989
Automac (M) (P) Ltd. Vs Deputy Commissioner of Labour and Another
Madras High Court · (1989) 09 MAD CK 0011
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25, 25