High Courts12 Apr 1989
N. Radhakrishnan Vs The Registrar, University of Madras and Another
Madras High Court · (1990) 1 MLJ 88
Madras University Act, 1923 — Section 19(g)
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,303 of 5,231
High Courts12 Apr 1989
T.A. Chidambaram Vs The University of Madras and Others
Madras High Court · (1989) 1 MLJ 302
High Courts12 Apr 1989
Kaliyammal and Others Vs Raghurama Gounder
Madras High Court · AIR 1989 Mad 286 : (1989) 1 LW 253
Tamil Nadu Debt Relief (Amendment) Act, 1980 — Section 3Tamil Nadu Debt Relief (Amendment) Act, 1982 — Section 3Tamil Nadu Debt Relief Act, 1972 — Section 2(3)
High Courts10 Apr 1989
Smt. Vyjayanthimala Bali, Trustee of the estate belonging to the deceased Dr. Chaman Bali and natural guardian, mother and next friend of Suchindra Bali Vs Rattan Chaman Bali
Madras High Court · (1989) 04 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3ACourt Fees Act, 1870 — Section 19H, 19IHindu Marriage Act, 1955 — Section 13(1)(i)
High Courts07 Apr 1989Allowed
Sivasubramaniam Vs State, by Inspector of Police, Crime Branch, Sankarankoil
Madras High Court · (1989) LW(Cri) 477
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts07 Apr 1989
Neyveli Lignite Corporation Ltd. Vs Special Tahsildar Land Acquisition and Others
Madras High Court · (1989) 1 MLJ 533
High Courts05 Apr 1989
The Senior Intelligence Officer, Directorate of Revenue Intelligence, Madras Vs M.K.S. Abu Bucker
Madras High Court · (1990) CriLJ 704
Constitution of India, 1950 — Article 20(3), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 167(3), 173Customs Act, 1962 — Section 103, 104, 104(2), 104(3), 135
High Courts05 Apr 1989
M.K. Chubby Raj Vs State Bank of India
Madras High Court · (1990) 2 LLJ 474
Banks (Nationalization) Act, 1974 — Section 12Constitution of India, 1950 — Article 14, 16, 19(1)State Bank of India Act, 1955 — Section 4, 4(3), 43, 43(1)
High Courts05 Apr 1989
Trichy Distilleries and Chemicals Limited and Another Vs The Revenue Officer, Corporation of Madras and Another
Madras High Court · (1989) 2 MLJ 38
High Courts05 Apr 1989Allowed
K. Palaniappan and 6 Others Vs The Executive First Class Magistrate and R.D.O., Sankari and K. Kandasamy Goundar
Madras High Court · (1989) LW(Cri) 321
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(1), 145(4), 145(6)
High Courts05 Apr 1989Dismissed
S.T. Gomer Vs The Assistant Collector of Customs, Madras
Madras High Court · (1989) LW(Cri) 359
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Customs Act, 1962 — Section 110
High Courts05 Apr 1989
A.E. Varadharaju Vs Selvaraju, Muthayammal and Thulasimani
Madras High Court · (1989) 04 MAD CK 0003
High Courts04 Apr 1989
M.L. Krishnamurthy and Others Vs The District Revenue Officer and Others
Madras High Court · (1989) 2 LW 442 : (1989) 2 MLJ 284
High Courts04 Apr 1989Allowed
Muthusamy Vs Kalaarasi and Illavarasai
Madras High Court · (1989) LW(Cri) 168
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 354(6)
High Courts04 Apr 1989
M.L. Krishnamurthy and etc. Vs The District Revenue Officer, Vellore and another, etc.
Madras High Court · AIR 1990 Mad 87
Constitution of India, 1950 — Article 141, 19(1), 226, 300Rice Milling Industry (Regulation) Act, 1958 — Section 13, 3, 5, 6, 7
High Courts03 Apr 1989
Chief Controlling Revenue Authority (Stamp Act) and Inspector General of Registration, Madras Vs Coimbatore Alcohol and Chemicals Pvt. Ltd., Erode and another
Madras High Court · AIR 1990 Mad 8
Stamp Act, 1899 — Article 40, 64, 2(17), 57Transfer of Property Act, 1882 — Section 58
High Courts03 Apr 1989Allowed
Kalimuthu and Palanisamy Vs State
Madras High Court · (1989) LW(Cri) 295
Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts03 Apr 1989
The Chief Controlling Revenue Authority (Stamp Act) and Director General of Registration Madras Vs Coimbatore Alcohol and Chemicals (P) Ltd. and Another
Madras High Court · (1989) 1 LW 376 : (1989) 2 MLJ 5
Transfer of Property Act, 1882 — Section 58(a)
High Courts03 Apr 1989
The South India Automotive Corporation Private Ltd. Vs State of Tamil Nadu
Madras High Court · (1989) 04 MAD CK 0010
High Courts31 Mar 1989
T. Arul Nadar Vs The Authorised Officer, Land Reforms
Madras High Court · (1989) 1 MLJ 467