High Courts31 Mar 1989Dismissed
Deenan Vs Miss Jayalalitha and Another
Madras High Court · (1989) LW(Cri) 395
Criminal Procedure Code, 1973 (CrPC) — Section 157, 41, 43, 482Madras City Police Act, 1888 — Section 23
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,304 of 5,231
High Courts31 Mar 1989
A-1-Ameen Teacher Training Institute Vs State of Tamil Nadu and others
Madras High Court · AIR 1990 Mad 190 : (1989) 1 LW 467
Constitution of India, 1950 — Article 226, 30(1)
High Courts31 Mar 1989
In Re: Jeyaseelan and Another
Madras High Court · (1990) CriLJ 2559
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 320, 323
High Courts30 Mar 1989
Jagannathan alias Govindarasu and Others Vs Angamuthu Pillai and Others
Madras High Court · (1989) 2 LW 79 : (1989) 2 MLJ 223
High Courts30 Mar 1989Dismissed
Kannan and 2 Others Vs The Inspectors of Police C2 Police Station Madras and 3 others
Madras High Court · (1989) LW(Cri) 410
Criminal Procedure Code, 1973 (CrPC) — Section 173, 251, 482Penal Code, 1860 (IPC) — Section 159, 160
High Courts30 Mar 1989
A. Venkataraman Vs State
Madras High Court · (1990) 1 ACC 120
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A
High Courts30 Mar 1989Dismissed
Kaliappa Nadar and 13 others Vs State
Madras High Court · (1989) LW(Cri) 389
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116, 482
High Courts30 Mar 1989Allowed
Kalimuthu, Moorthi and Arunasalam Vs State
Madras High Court · (1989) LW(Cri) 386
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7General Clauses Act, 1897 — Section 5, 6
High Courts30 Mar 1989
Jagannathan alias Govindarasu and others Vs Angamuthu Pillai and others
Madras High Court · AIR 1990 Mad 226 : (1989) 2 LW 79
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 82, Order 21 Rule 84, Order 21 Rule 85Partition Act, 1893 — Section 2, 3, 4, 6, 7
High Courts29 Mar 1989
P. Kannan and Another Vs The Director of Sugars and Others
Madras High Court · (1991) 2 LW 409 : (1992) 1 MLJ 54
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197Tamil Nadu Co-operative Societies Act, 1983 — Section 32
High Courts29 Mar 1989
Krishnaveni Transports and Others Vs Special Deputy Commissioner of Labour, Madras and Others
Madras High Court · (1989) 2 LLJ 245 : (1989) 2 LW 138
Industrial Disputes Act, 1947 — Section 10, 10A, 10A(1), 10A(3), 10A(3A)
High Courts29 Mar 1989
P. Kasilingam Vs Bharathiar University and Others
Madras High Court · (1990) 1 LLJ 73
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 13(2), 15Central Reserve Police Force Rules, 1955 — Rule 27Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 112, 14, 14(3)
High Courts29 Mar 1989
Vellathurai Vs State of Tamil Nadu
Madras High Court · (1989) 43 ELT 268
Limitation Act, 1963 — Section 5
High Courts29 Mar 1989
Shanta Kamalanathan Vs Tamil Nadu Housing Board, Madras and another
Madras High Court · AIR 1990 Mad 369
Tamil Nadu State Housing Board Act, 1961 — Section 161(1), 161(3)
High Courts29 Mar 1989
Krishnaveni Transports and etc. Vs Special Dy. Commr. of Labour, Madras and others
Madras High Court · AIR 1990 Mad 29 : (1990) 60 FLR 309
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10Tamil Nadu Industrial Disputes Rules, 1958 — Rule 26, 27
High Courts29 Mar 1989
R. Thamilarasan, J. Rajesekaran, C. Karamani, D. Ramanujam and P. Kannan Vs The Director of Handlooms and Textiles, Madras and Others
Madras High Court · (1989) 1 LLJ 588
Constitution of India, 1950 — Article 12, 226Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 21
High Courts29 Mar 1989Allowed
Bojaraj Vs State
Madras High Court · (1989) LW(Cri) 374
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts28 Mar 1989
The Chief Controlling Revenue Authority (Stamp Act) and Inspector General of Registration, Madras Vs Gunapala Nainar and Others
Madras High Court · AIR 1989 Mad 268 : (1989) 1 LW 374
Stamp Act, 1899 — Article 32, 46, 2(15)
High Courts28 Mar 1989Allowed
Droupadhi Devi Vs The State of Tamil Nadu and Others
Madras High Court · (1990) 29 ECC 12
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22
High Courts28 Mar 1989
State of Tamil Nadu Vs V.V. Vanniaperumal and Co.
Madras High Court · (1989) 03 MAD CK 0052
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 3, 4, 5