High Courts20 Apr 1989
Ayyasami Gounder and others Vs T.S. Palanisami Gounder
Madras High Court · AIR 1990 Mad 237 : (1989) 2 LW 60
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,302 of 5,231
High Courts20 Apr 1989
C.P. Srinivas Vs Income Tax Officer
Madras High Court · (1991) 189 ITR 378 : (1989) 1 LW 514 : (1989) 46 TAXMAN 213
Family Courts Act, 1984 — Section 10Income Tax Act, 1961 — Section 138, 138(1)
High Courts20 Apr 1989
Perumal Gounder and another Vs Pachayappan and others
Madras High Court · AIR 1990 Mad 110 : (1990) 1 DMC 547 : (1989) 2 LW 470
Hindu Marriage Act, 1955 — Section 11, 16, 30, 5Tamil Nadu Hindu (Bigamy Prevention and Divorce) Act, 1949 — Section 4
High Courts20 Apr 1989Allowed
S.V.K.M. Rathinaswamy Nadar and 7 Others Vs Inspector of Police, C.B. C.I.D., Madurai
Madras High Court · (1989) LW(Cri) 446
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 477A
High Courts20 Apr 1989
Thangammal (died) and Others Vs Nariamma and Others
Madras High Court · (1990) 1 MLJ 183
High Courts19 Apr 1989
Mahalingam Vs Kannayyan and Another
Madras High Court · (1989) 2 MLJ 341
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 10(iv), 16
High Courts19 Apr 1989Allowed
Rajavelu and Ramaswami Vs State
Madras High Court · (1989) LW(Cri) 384
Criminal Procedure Code, 1973 (CrPC) — Section 205, 313Penal Code, 1860 (IPC) — Section 294, 323, 506(1)
High Courts19 Apr 1989
Mahalingam Vs Kannayyan and another
Madras High Court · AIR 1990 Mad 333 : (1990) 1 LW 246
Hindu Adoptions and Maintenance Act, 1956 — Section 10, 16
High Courts19 Apr 1989
Controller of Estate Duty Vs Estate of Late W.S. Seshachala Gramani
Madras High Court · (1989) 77 CTR 246 : (1989) 180 ITR 431
Excise Duty Act, 1953 — Section 12, 12(1)
High Courts19 Apr 1989
State of Tamil Nadu Vs P.S. Srinivasa Iyengar and Sons.
Madras High Court · (1989) 04 MAD CK 0011
Tamil Nadu General Sales Tax Act, 1959 — Section 12(2)
High Courts17 Apr 1989
Virudhunagar Co-operative Milk Supply Society Ltd. Vs Commissioner of Income Tax
Madras High Court · (1989) 77 CTR 92 : (1990) 183 ITR 545
Income Tax Act, 1961 — Section 10(27), 147
High Courts17 Apr 1989
G. Padmanabha Chettiar and Sons Vs Commissioner of Income Tax
Madras High Court · (1989) 77 CTR 107 : (1990) 182 ITR 1
Income Tax Act, 1961 — Section 145, 256(1)
High Courts17 Apr 1989
Commissioner of Gift Tax Vs K. Marappa Gounder
Madras High Court · (1990) 181 ITR 489
Gift Tax Act, 1958 — Section 4(1)
High Courts17 Apr 1989
Controller of Estate Duty Vs A. Nissar Ahmed. (Accountable Person of Late Mohammed Ismail Sahib)
Madras High Court · (1990) 183 ITR 188
Excise Duty Act, 1953 — Section 17, 17(1), 17(2)Finance Act, 1940 — Section 46(1), 46(2)
High Courts17 Apr 1989
Commissioner of Income Tax Vs Umadevi Bhuwalka
Madras High Court · (1990) 181 ITR 547
Income Tax Act, 1961 — Section 147
High Courts17 Apr 1989
Commissioner of Income Tax Vs P. Ganu Rao and Sons
Madras High Court · (1989) 45 TAXMAN 267
Income Tax Act, 1961 — Section 256(2)
High Courts13 Apr 1989
Lingam Vs R. Sekhar and Another
Madras High Court · (1989) 2 LW 55 : (1989) 1 MLJ 352
Motor Vehicles Act, 1988 — Section 95, 95(1)(b)
High Courts13 Apr 1989
K. Jayaraman Vs Superintendent of Police, Erode and Another
Madras High Court · (1991) 2 LLJ 5
Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 561
High Courts13 Apr 1989
Umrao Bai Vs Dhanalakshmi Ammal and others
Madras High Court · AIR 1990 Mad 245
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7, 8, 9
High Courts12 Apr 1989
Neelaveni and Another Vs The Special Tahsildar, Land Acquisition (Harijan Welfare), Coimbatore
Madras High Court · (1989) 04 MAD CK 0049
Land Acquisition Act, 1894 — Section 18, 4, 4(1), 5A, 6