High Courts28 Mar 1989
K. Narayanan Vs Collector of Customs and Central Excise
Madras High Court · (1990) 26 ECC 134 : (1990) 47 ELT 346
Customs Act, 1962 — Section 104, 107, 108, 138B, 2(11)
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,305 of 5,231
High Courts28 Mar 1989
Chandrasekar alias Chandran and Vijayakumar alias Viji Vs State by Inspector of Police, R-4 Police Station, Madras.
Madras High Court · (1989) LW(Cri) 314
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 397, 411
High Courts27 Mar 1989
Mohammed Zackria Sahib by power of attorney Abdul Gaffoor Sahib Vs Fathima Bi alias Pathima Jan and Others
Madras High Court · (1989) 1 MLJ 254
High Courts27 Mar 1989
Triplicane Permanent Fund Ltd. Vs Commissioner of Income Tax and Another
Madras High Court · (1989) 78 CTR 173 : (1989) 179 ITR 492 : (1989) 45 TAXMAN 15
Income Tax Act, 1961 — Section 264, 28, 30, 31, 32Income Tax Rules, 1962 — Rule 103, 104
High Courts27 Mar 1989Allowed
T.P.S.M. Seha Saraia(sic) Vs T.P.S.M. Sasithana
Madras High Court · (1989) LW(Cri) 146
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(1)(c), 2(y), 482General Clauses Act, 1897 — Section 13(1)Penal Code, 1860 (IPC) — Section 43, 44, 8
High Courts27 Mar 1989Allowed
Chitrambala Gounder Vs State
Madras High Court · (1989) LW(Cri) 307
Madras Prohibition Act, 1937 — Section 4(1)(d)
High Courts27 Mar 1989
TRIPLICANE PERMANENT FUND LTD. Vs COMMISSIONER OF Income Tax AND ANOTHER.
Madras High Court · (1989) 78 CTR 173 : (1989) 179 ITR 492 : (1989) 45 TAXMAN 15
Income Tax Act, 1961 — Section 264Payment of Gratuity Act, 1972 — Section 4(2)
High Courts27 Mar 1989
Commissioner of Income Tax/Wealth-tax Vs M. Balasubramanian
Madras High Court · (1990) 182 ITR 117
High Courts23 Mar 1989
T.P.S.H. Selva Saroja Vs T.P.S.H. Sasinathana
Madras High Court · (1989) 03 MAD CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 2, 482Penal Code, 1860 (IPC) — Section 43, 44, 8
High Courts22 Mar 1989
Auditor Dasaradha Rami Reddy Charities Vs Commissioner of Income Tax
Madras High Court · (1989) 44 TAXMAN 453
Income Tax Act, 1961 — Section 11, 11, 11(5), 12, 12Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts22 Mar 1989
Vembuli and Another Vs Managing Director Pallavan Transport Corporation (Metro) Ltd.
Madras High Court · (1989) 2 ACC 276
High Courts22 Mar 1989
Chief Controller of Imports and Exports Vs Rashi Leather (P.) Ltd.
Madras High Court · (1991) 55 ELT 10
High Courts21 Mar 1989
Narayanan Vs State, by the Assistant Director of Agriculture (Quality Control) Office of the Joint Director of Agriculture, Coimbatore.
Madras High Court · (1989) LW(Cri) 206
Insecticides Act, 1968 — Section 13(1), 17(l)(a), 18(l)(a), 22, 24
High Courts21 Mar 1989
R. Anandakumar and Others Vs State of Tamil Nadu
Madras High Court · (1992) 196 ITR 219
Gift Tax Act, 1958 — Section 6AIncome Tax Act, 1961 — Section 109, 37(4), 66, 80JTamil Nadu Agricultural Income Tax Act, 1955 — Section 17, 17(5), 65, 65(3)
High Courts21 Mar 1989
Auditor Dasaradha Rami Reddy Charities Vs Commissioner of Income Tax and Another
Madras High Court · (1989) 76 CTR 124 : (1989) 177 ITR 249
Income Tax Act, 1961 — Section 11, 11(5), 12, 12A, 13
High Courts21 Mar 1989
Nagasundaram and Another Vs The State Govt. of Tamil Nadu and Others
Madras High Court · (1991) CriLJ 61
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 22(5)
High Courts20 Mar 1989
Vadivelu Vs State
Madras High Court · (1989) LW(Cri) 532
Madras Prohibition Act, 1937 — Section 4(1)(a)
High Courts20 Mar 1989
Y. Arul Nadar Vs The Authorised Officer, Land Reforms, Thanjavur
Madras High Court · AIR 1990 Mad 33 : (1989) 2 LW 179
Constitution of India, 1950 — Article 245, 246General Clauses Act, 1897 — Section 2, 5Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 21, 3(14)
High Courts20 Mar 1989Allowed
D. Krishnamoorthy Vs State by Special Police Establishment, C.B.I. Madras
Madras High Court · (1994) 2 LW(Cri) 739
Penal Code, 1860 (IPC) — Section 161
High Courts17 Mar 1989Dismissed
Inspecting Assistant Commissioner Vs R. Vasu
Madras High Court · (1990) 49 TAXMAN 307
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8B, 14, 28Constitution of India, 1950 — Article 14, 16(1)