High Courts10 Jul 1989Allowed
Sivakumar Transports Vs Mani alias Palaniswamy and Others
Madras High Court · (1990) 1 ACC 146 : (1990) ACJ 836
Motor Vehicles Act, 1988 — Section 95
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,299 of 5,231
High Courts10 Jul 1989
The Commissioner, Hindu Religious and Charitable Endowments and Another Vs E.K. Sethuramalingam Pillai
Madras High Court · (1989) 2 LW 282 : (1989) 2 MLJ 202
High Courts10 Jul 1989
Union of India Vs Asia Tobacco Co. Ltd.
Madras High Court · (1992) 38 ECC 209 : (1990) 50 ELT 29 : (1992) 196 ITR 318
Central Excise Rules, 1944 — Rule 8
High Courts07 Jul 1989Allowed
Dhatchayani and Others Vs I.G. Transports and Others
Madras High Court · (1990) 1 ACC 150 : (1990) ACJ 850
High Courts06 Jul 1989
R. Venkatesa Konar Vs Ryhana Bi and Others
Madras High Court · (1989) 2 LW 194 : (1989) 2 MLJ 117
High Courts06 Jul 1989
R. Venkatesa Konar Vs Ryhena Bi and others
Madras High Court · AIR 1990 Mad 196
Partition Act, 1893 — Section 4
High Courts06 Jul 1989
Selvamani Vs State
Madras High Court · (1989) 2 MLJ 506(1)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307
High Courts06 Jul 1989
The Government of India and The Regional Provident Fund, Commissioner, Tamil Nadu State Vs The Chennimalai Weaver's Co-operative Production and Sale Society Limited
Madras High Court · (1989) 07 MAD CK 0003
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(3)(a), 1(3)(b), 1(3)(b), 16
High Courts05 Jul 1989Allowed
Ramalingam, Palanisamy, Sheik Mohideen Vs State by S.H.O., Kumbakonam North Police Station
Madras High Court · (1989) LW(Cri) 485
Criminal Procedure Code, 1973 (CrPC) — Section 260
High Courts05 Jul 1989
The Assistant Collector, Tiruvallur Vs C. Ramamoorthy (died) and others
Madras High Court · AIR 1990 Mad 185
Constitution of India, 1950 — Article 254(2)Government of India Act, 1915 — Section 107(2)Land Acquisition (Amendment) Act, 1984 — Section 18, 28, 4(1), 54
High Courts04 Jul 1989
V. Muthusamy alias Thingarajan Vs S. Soundararajan Chettiar
Madras High Court · (1989) 2 MLJ 267
High Courts04 Jul 1989Allowed
Krishnamurthy alias Thamba Vs State
Madras High Court · (1989) LW(Cri) 489
Criminal Procedure Code, 1973 (CrPC) — Section 366
High Courts04 Jul 1989
Rambhai Gopalbhai Patel and others Vs Coimbatore Market Committee
Madras High Court · (1989) 07 MAD CK 0001
High Courts28 Jun 1989
P. Narasamma and Another Vs K.S. Govinda Mudaliar
Madras High Court · (1991) 2 MLJ 436
High Courts28 Jun 1989
S. Balakrishnan Vs State of Tamil Nadu and another
Madras High Court · AIR 1990 Mad 159
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10
High Courts27 Jun 1989
Spencer and Company Vs B. Vajravelu and Another
Madras High Court · (1989) 2 MLJ 116
Industrial Disputes Act, 1947 — Section 10(1), 11ATamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(1)
High Courts26 Jun 1989
Workmen of Central Institute of Plastics Engineering and Tools, Guindy Vs Management and Others
Madras High Court · (1990) 1 LLJ 593 : (1989) 2 LW 403
Payment of Bonus Act, 1965 — Section 10, 32
High Courts23 Jun 1989
Muktha Bai and Others Vs P. Adinarayana Chetty
Madras High Court · (1989) 1 MLJ 502
High Courts23 Jun 1989
Alangadu Immudi Aghora Sivacharya Ayira Vysia Mutt, Nerinjipettai Vs Sankarasubramaniam and Another
Madras High Court · (1989) 1 LW 593 : (1989) 2 MLJ 11
High Courts23 Jun 1989
Alangadu Immudi Aghora Sivacharya Ayira Vysia Mutt, Nerinjjipottai Vs Sankarasubramaniam and another
Madras High Court · AIR 1990 Mad 76
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2, 100, 101, 92Religious Endowments Act, 1863 — Section 18Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 26, 59, 6(22)