High Courts20 Jun 1989
Ethirajulu Naidu and Another Vs Bole Naidu (died) and Others
Madras High Court · (1989) 2 MLJ 357
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,300 of 5,231
High Courts20 Jun 1989Allowed
Sankaral alias Sankarayee Vs State
Madras High Court · (1989) LW(Cri) 468
Penal Code, 1860 (IPC) — Section 302
High Courts20 Jun 1989
S. Shanmugham Vs M. Natarajan and Another
Madras High Court · (1990) CriLJ 1071
High Courts20 Jun 1989
M. Ganesan and Others Vs Management of Blue Star Ltd.
Madras High Court · (1989) 2 MLJ 110
High Courts15 Jun 1989
Bharat Petroleum Corporation Limited Vs D.X. Francis and Another
Madras High Court · (1989) 2 LW 261 : (1989) 2 MLJ 530
Madras City Tenants Protection Act, 1922 — Section 9(1)(a)
High Courts15 Jun 1989
The Bank of India Officers' Association (South Zone) Vs The Management of Bank of India and Another
Madras High Court · (1991) 1 MLJ 119
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 9, 9(3)Constitution of India, 1950 — Article 14, 16, 43(a), 43A
High Courts15 Jun 1989
D. Gopalan Vs Raghava Naicker and others
Madras High Court · AIR 1990 Mad 314 : (1990) 1 LW 15
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 12, Order 1 Rule 7, Order 1 Rule 8, Order 1 Rule 9Madras High Court (Original Side) Rules, 1956 — Order 3 Rule 2
High Courts15 Jun 1989
Commissioner of Income Tax Vs Indian Overseas Bank and Another
Madras High Court · (1990) 182 ITR 439
Income Tax Act, 1961 — Section 170, 170(1), 256(1), 4
High Courts15 Jun 1989
Commissioner of Income Tax Vs B. Nagi Reddy
Madras High Court · (1989) 180 ITR 457
Income Tax Act, 1961 — Section 37, 40
High Courts13 Jun 1989Allowed
Kuttaiyan alias Govindasamy Vs State: Inspector of Police, Kaveripattinam Police Station
Madras High Court · (1989) LW(Cri) 501
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324
High Courts13 Jun 1989
Commissioner for Hindu Religious and Charitable Endowments (Admn.) Department Vs Kanniappa Naicker (since deceased) and Others
Madras High Court · (1989) 2 LW 238 : (1989) 2 MLJ 522
Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63, 63(b), 70(1)
High Courts13 Jun 1989
R. Abdul Azeez Vs State of Tamil Nadu and Another
Madras High Court · (1990) 2 LLJ 12
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12(3)
High Courts13 Jun 1989
R. Abdul Azeez Vs State of Tamil Nadu, Board of Revenue (CT)
Madras High Court · (1990) 2 LLJ 12
All India Services (Discipline and Appeal) Rules, 1955 — Rule 4(1)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12(3)
High Courts12 Jun 1989
Technical Graduates Association (Affiliated to the Tamil Nadu Engineers Federation) Vs R. Ranganathan and Others
Madras High Court · (1989) 2 MLJ 18
High Courts02 Jun 1989
Union of India Vs M/s. Cavalier Shipping Company, Madras and another
Madras High Court · AIR 1990 Mad 312 : (1989) 2 LW 371
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts01 Jun 1989Dismissed
Kanniammal Vs State and K. Perumal
Madras High Court · (1989) LW(Cri) 218
Criminal Procedure Code, 1973 (CrPC) — Section 293, 482
High Courts25 May 1989
K.S.P. Subramanian Vs The Commissioner of Land Revenue and Commercial Taxes
Madras High Court · (1981) 94 LW 380
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 35, 35A
High Courts23 May 1989
K. Saroja and Others Vs K. Ranganatha Naicker and Others
Madras High Court · (1989) 05 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3A, Order 39 Rule 4, Order 43 Rule 1(r), 14
High Courts05 May 1989
Hema Mohnot Vs State Meena Kumari Mohnot Vs Chief Commissioner of Income Tax (Admn.)
Madras High Court · (1992) 198 ITR 410
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Income Tax Act, 1961 — Section 277, 278C
High Courts28 Apr 1989
Neyveli Lignite Corporation Limited and Others Vs Rangaswamy and Others
Madras High Court · (1989) 2 LW 381 : (1989) 2 MLJ 302