COURT ARCHIVE

Madras High Court judgments

1,04,604 judgments · page 3,301 of 5,231

High Courts28 Apr 1989Allowed

Karuna alias Karunakaran Vs State by Inspector of Police, C-3, Seven Wells Police Station, Madras (Crime No. 1495/88)

Madras High Court · (1989) LW(Cri) 313

Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 209(b), 437, 441(3)Penal Code, 1860 (IPC) — Section 332, 427, 506(2)

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High Courts28 Apr 1989

Neyveli Lignite Corporation Ltd. Vs Rangaswamy and Others

Madras High Court · AIR 1990 Mad 160 : (1989) 2 LW 381

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Companies Act, 1956 — Section 10, 11, 12, 19, 21Constitution of India, 1950 — Article 136, 226, 32

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High Courts28 Apr 1989

Khoday Brewing and Distilling Industries Ltd. Vs State of Tamil Nadu and others Amrut Distilleries Pvt. Ltd., Bangalore and others Vs State of Tamil Nadu and others

Madras High Court · AIR 1990 Mad 124

Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 133, 14, 19(1), 226, 298Madras Prohibition Act, 1937 — Section 17B, 18

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High Courts27 Apr 1989

Egmore Nungambakkam Taluk Wine Merchants Assoication Vs State of Tamil Nadu and Another

Madras High Court · (1989) 1 LW 528 : (1989) 2 MLJ 23

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High Courts27 Apr 1989

Maduraj City Liquors Dealers Association Vs State of Tamil Nadu and Others

Madras High Court · AIR 1990 Mad 220

Constitution of India, 1950 — Article 14, 163, 226Tamil Nadu Liquor (Licence and Permit) Rules, 1981 — Rule 21Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 3(2), 33

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High Courts26 Apr 1989

The High Court Vs R. Periaswamy and Another

Madras High Court · (1990) 1 LW 331 : (1989) 2 MLJ 191

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High Courts26 Apr 1989

Spencer and Co. Ltd., Madras Vs B. Vajravelu and Another

Madras High Court · (1990) 1 LLJ 569

Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(1), 41(2)

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High Courts26 Apr 1989

Workman Rep. by India Cements Employees Union, Sankari West Vs Industrial Tribunal, Madras and Others

Madras High Court · (1991) 62 FLR 365 : (1991) 2 LLJ 141

Industrial Disputes Act, 1947 — Section 17, 17B

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High Courts25 Apr 1989

Mohan Breweries and Distilleries Ltd. Vs Commercial Tax Officer, Porur Assessment Circle, Porur, Madras

Madras High Court · (1989) 04 MAD CK 0012

Tamil Nadu General Sales Tax Act, 1959 — Section 2, 7A

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High Courts25 Apr 1989Allowed

Annamalai Vs State, by Inspector of Police, Uppiliapuram Police Station, Tiruchirapalli District

Madras High Court · (1989) LW(Cri) 479

Penal Code, 1860 (IPC) — Section 302

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High Courts24 Apr 1989

State Bank Staff Union, State Bank of India Officers's Association etc. Vs State Bank of India, Union of India and Others

Madras High Court · (1989) 59 FLR 431 : (1989) 1 LLJ 554

Constitution of India, 1950 — Article 14, 226, 43APayment of Wages Act, 1936 — Section 7(2)State Bank of India Act, 1955 — Section 18

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High Courts21 Apr 1989

Saraswathi Vs Muthukumaraswami (died)

Madras High Court · (1989) 04 MAD CK 0051

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts21 Apr 1989

Bhaskaran and Others Vs The State

Madras High Court · (1990) CriLJ 2260

Tamil Nadu General Sales Tax Act, 1959 — Section 40, 45(2)(CC), 46, 468(2), 470(3)

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High Courts21 Apr 1989

R. Jayaprada and Others Vs D. Subramaniam, Income Tax Officer

Madras High Court · (1992) 196 ITR 387

Income Tax Act, 1961 — Section 276C(1), 277, 278, 28

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High Courts21 Apr 1989

K. Venkatiah Naidu Vs K.P. Karunakaran, Income Tax Officer

Madras High Court · (1993) 199 ITR 103

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276, 276C(1), 277

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High Courts20 Apr 1989

S. Champalal Vs Union of India

Madras High Court · (1991) 52 ELT 346

Customs Act, 1962 — Section 129, 129A, 130, 130C

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High Courts20 Apr 1989

C.P. Srinivas Vs Income Tax Officer, Film Ward I, Madras and Others

Madras High Court · AIR 1989 Mad 284

Constitution of India, 1950 — Article 226Family Courts Act, 1984 — Section 10Income Tax Act, 1961 — Section 138(1)

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High Courts20 Apr 1989

The Special Officer, Varadarajaswami Silk Handloom Weavers Co-operative Society and Others Vs T. Anbalagan and Others

Madras High Court · (1989) 2 MLJ 379

Constitution of India, 1950 — Article 226

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High Courts20 Apr 1989

Ayyasami Gounder and Others Vs T.S. Palanisami Gounder

Madras High Court · (1989) 2 LW 60 : (1989) 2 MLJ 276

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

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High Courts20 Apr 1989

Thanthi Trust Vs Wealth-tax Officer

Madras High Court · (1989) 78 CTR 54 : (1989) 178 ITR 1

Income Tax Act, 1961 — Section 11, 11(1), 139, 139(1), 139(4A)Wealth Tax Act, 1957 — Section 14, 14(1), 14(2), 16, 16(2)

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