High Courts11 Sept 1989
K.R.M.V. Ponnuswamy Nadar Sons (Firm) and Others Vs Union of India and Others
Madras High Court · (1992) 196 ITR 431 : (1989) 47 TAXMAN 290
Income Tax Act, 1961 — Section 116, 269SS, 271, 273A, 275A
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,296 of 5,231
High Courts08 Sept 1989
Kosalam Rowther Vs S. Kandasamy
Madras High Court · (1990) 1 LW 397 : (1990) 2 MLJ 444
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 151Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts08 Sept 1989
D. Seeralan Vs Management of Facit Asia Lid. and Another
Madras High Court · (1989) 09 MAD CK 0008
Industrial Disputes Act, 1947 — Section 2, 21
High Courts08 Sept 1989
Special Thasildar-15, Land Acquisition Vs P.R. Govindarajalu
Madras High Court · (1989) 2 MLJ 402
Land Acquisition Act, 1894 — Section 54
High Courts07 Sept 1989Dismissed
Secretary T.N.E.B. Accounts Subordinate Union Vs Tamil Nadu Electricity Board
Madras High Court · (1994) 1 LLJ 1128
Industrial Disputes Act, 1947 — Section 9A
High Courts07 Sept 1989
Commissioner of Income Tax Vs Inden Biselers
Madras High Court · (1990) 81 CTR 185 : (1990) 181 ITR 69
Income Tax Act, 1961 — Section 28, 28(1), 36, 36(1), 36(2)
High Courts07 Sept 1989
Commissioner of Income Tax Vs P.V. Narasimhan
Madras High Court · (1990) 81 CTR 141 : (1990) 181 ITR 101
Income Tax Act, 1961 — Section 22, 23, 24, 25, 256(1)
High Courts06 Sept 1989
National Life Insurance Employees Association and another Vs The Life Insurance Corporation of India, Madras
Madras High Court · (1989) 09 MAD CK 0031
Constitution of India, 1950 — Article 12, 14, 15, 16, 16(2)Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4, 4(4)Life Insurance Corporation Act, 1956 — Section 49(2)
High Courts06 Sept 1989
Ram Bhadur Takkur Takkur (P) Ltd. Vs Coffee Board, Bangalore and Others
Madras High Court · (1989) 09 MAD CK 0015
Central Sales Tax Act, 1956 — Section 5, 5(1), 5(3), 6(1)
High Courts05 Sept 1989
Nallammal Vs State of Tamil Nadu and Another
Madras High Court · (1990) CriLJ 1728
Constitution of India, 1950 — Article 21, 22(2), 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts02 Sept 1989
M/s. Hiralal and Company, by partner Nanalal H. Mehta and another Vs B. Kesarichand Sethia
Madras High Court · (1989) 09 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 30Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts31 Aug 1989
The Management of Madras Fertilisers Ltd., Manali, Madras Vs The Presiding Officer, Additional Labour Court, Madras, Kuppuswami (Died) and M. Kannammal
Madras High Court · (1990) 1 LLJ 298
Industrial Disputes Act, 1947 — Section 11A
High Courts30 Aug 1989
The Church of South India Vs The Director of School Education, Madras-6, The Joint Director of School Education (Secretary), Madras-6, The District Education Officer, Kuzhuthurai, Kanyakumari District and The Inspector of Schools, Nagercoil, Kanyakumari
Madras High Court · (1989) 08 MAD CK 0001
Constitution of India, 1950 — Article 30(1)
High Courts29 Aug 1989
S. Amudha Vs Chairman, Neyveli Lignite Corporation
Madras High Court · (1991) 1 MLJ 137
High Courts29 Aug 1989
R. Sathya Moorthy and Others Vs Union of India and Others
Madras High Court · (1990) 81 CTR 207 : (1991) 189 ITR 491
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 139, 139(9), 288, 288(1), 288(2)
High Courts29 Aug 1989
Ashok Kumar Kedia Vs Balaji Builders and Another
Madras High Court · AIR 1990 Mad 232 : (1989) 2 LW 366
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 26 Rule 15, 148Companies Act, 1956 — Section 457(1)
High Courts25 Aug 1989
Pichammal and Others Vs The General Manager Claim Settlement Branch, Integral Coach Factory and Others
Madras High Court · (1989) 2 MLJ 351
High Courts24 Aug 1989
S. Ramaiah Mudaliar Bros. and Others Vs Presiding Officer, Industrial Tribunal, Madras and Another
Madras High Court · (1989) 08 MAD CK 0017
Industrial Disputes Act, 1947 — Section 10(4), 11, 12(3), 18(3), 33C(2)
High Courts24 Aug 1989
Beama Manufacturers (P) Ltd. Vs Regional Director, ESI Corporation
Madras High Court · (1991) 2 LLJ 29
Employees State Insurance Act, 1948 — Section 85B
High Courts24 Aug 1989
In Re: K. Saroja
Madras High Court · (1989) 2 LW 318 : (1990) 1 MLJ 51
Limitation Act, 1963 — Article 137