COURT ARCHIVE

Madras High Court judgments

1,04,604 judgments · page 3,309 of 5,231

High Courts23 Feb 1989

K. Ekambara Iyer Vs The Deputy Commissioner (Judicial Hindu Religious and Charitable Endowments ( Administration ) Department, Madras-34 and The Commissioner, Hindu Religious and Charitable Endowments (Administration) Department, Madras-34

Madras High Court · (1989) 02 MAD CK 0003

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63(b)

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High Courts22 Feb 1989

R. Subbureddy Vs The Union of India (UOI) and Another

Madras High Court · (1989) 1 MLJ 229

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High Courts22 Feb 1989Dismissed

In Re: Palani, (accused)

Madras High Court · (1989) LW(Cri) 497

Criminal Procedure Code, 1973 (CrPC) — Section 173, 300, 302, 308, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 308

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High Courts22 Feb 1989

Tamil Nadu State Housing Board Vs K. Sabanayagam and Govt. of Tamil Nadu

Madras High Court · (1989) 1 LLJ 485

Payment of Bonus Act, 1965 — Section 32, 36

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High Courts21 Feb 1989Dismissed

Commissioner of Wealth-Tax Vs G. Ramaswamy and Others

Madras High Court · (1990) 78 CTR 16 : (1989) 78 CTR 16 : (1990) 185 ITR 285

Wealth Tax Act, 1957 — Section 20A, 27(3)

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High Courts21 Feb 1989

Commissioner of Wealth Tax Vs G. Ramaswamy and Others

Madras High Court · (1990) 185 ITR 286

Wealth Tax Act, 1957 — Section 20A

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High Courts20 Feb 1989

Thulasi Vs Dhanalakshmi

Madras High Court · (1989) 1 LW 295 : (1989) 1 MLJ 238

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High Courts20 Feb 1989

M. Ranka Vs State of Tamil Nadu and Others

Madras High Court · (1989) 02 MAD CK 0005

Constitution of India, 1950 — Article 225, 226

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High Courts17 Feb 1989Dismissed

Natarajan Vs Shantha

Madras High Court · (1989) LW(Cri) 303

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2), 397(3), 482

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High Courts17 Feb 1989

V. Rajamani Vs The Co-operative Sugars Ltd.

Madras High Court · (1989) 1 LW 203 : (1989) 1 MLJ 360

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High Courts17 Feb 1989

The Assistant Collector of Customs, (Prosecution), Preventive Department Vs Nandikara Kumaran

Madras High Court · (1995) 1 LW(Cri) 403

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High Courts16 Feb 1989Dismissed

Dr. Sudersan Vs State

Madras High Court · (1989) LW(Cri) 529

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 482Penal Code, 1860 (IPC) — Section 420

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High Courts16 Feb 1989

C. Jose Ukkur Vs Union of India and others

Madras High Court · AIR 1990 Mad 248 : (1989) 1 LW 569

Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 429

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High Courts15 Feb 1989

The Indian Bank Vs S. Krishnaswamy and Others

Madras High Court · (1989) 2 LW 105 : (1989) 2 MLJ 46

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High Courts15 Feb 1989

The Indian Bank, Madras Vs S. Krishnaswamy and others

Madras High Court · AIR 1990 Mad 115

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 8 Rule 6Contract Act, 1872 — Section 133, 134, 136, 139, 140

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High Courts14 Feb 1989

Commissioner of Income Tax Vs Chemicals and Plastics (India) Ltd.

Madras High Court · (1989) 45 TAXMAN 79

Income Tax Act, 1922 — Section 10(2)(xv)Income Tax Act, 1961 — Section 256(1)

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High Courts14 Feb 1989

C. Sussela Vs K. VenkataKrishna and Others

Madras High Court · (1989) 1 LW 283 : (1989) 1 MLJ 281

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High Courts14 Feb 1989

Murugappa and Sons Vs Commissioner of Income Tax

Madras High Court · (1989) 178 ITR 410

Income Tax Act, 1961 — Section 67(2), 80, 80(3), 80A, 80A(1)

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High Courts14 Feb 1989

Commissioner of Income Tax Vs Chemicals and Plastics (I) Ltd.

Madras High Court · (1989) 179 ITR 269

Income Tax Act, 1961 — Section 256(1), 37

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High Courts13 Feb 1989Allowed

Jayaprakash Vs State

Madras High Court · (1989) LW(Cri) 298

Constitution of India, 1950 — Article 22, 226

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