High Courts30 Jan 1989
State of Tamil Nadu Vs B.P.L. India Ltd.
Madras High Court · (1989) 01 MAD CK 0017
COURT ARCHIVE
Madras High Court judgments
1,04,604 judgments · page 3,312 of 5,231
High Courts30 Jan 1989Dismissed
Union of India (UOI) and Others Vs Maddi Venkataratnam and Company Private Ltd. and Indian Leaf Tobacco Development Company Ltd.
Madras High Court · (1993) 42 ECC 202
Customs Act, 1962 — Section 130, 20, 25
High Courts30 Jan 1989
E. Mohanlal Vs S.M. Thirumalai Chettiar
Madras High Court · (1989) 1 LW 334 : (1989) 2 MLJ 133
High Courts27 Jan 1989Allowed
Jayaraman and Others Vs State by Mallur Police
Madras High Court · (1989) LW(Cri) 233
Penal Code, 1860 (IPC) — Section 379
High Courts25 Jan 1989Allowed
N. Murali Kumar Alias Vettaikaran Muralikumar Vs State
Madras High Court · (1989) LW(Cri) 125
Wild Life (Protection) Act, 1972 — Section 49, 51, 52
High Courts24 Jan 1989Allowed
Vijayakumar Chopra Vs State-by S.I. of Police D-4, Zambazar Police Station
Madras High Court · (1989) LW(Cri) 160
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 161(3), 173, 209Madras City Police Act, 1888 — Section 75
High Courts24 Jan 1989
B. Rajappa Vs The Additional Controller of Examinations, University of Madras and Another
Madras High Court · (1990) 1 MLJ 330
High Courts24 Jan 1989Dismissed
B. Rajappa Vs The Addl. Controller of Examination, University of Madras and Another
Madras High Court · AIR 1989 Mad 242
Constitution of India, 1950 — Article 226
High Courts24 Jan 1989
Additional Collector of Central Excise Vs Kathivesan Pillai
Madras High Court · (1989) 42 ELT 212
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 5(2)Gold (Control) Act, 1968 — Section 2, 52
High Courts24 Jan 1989
Commissioner of Income Tax Vs C.J. Sheth
Madras High Court · (1989) 76 CTR 132 : (1989) 179 ITR 30
Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 143, 144, 147, 148, 2(8)
High Courts24 Jan 1989
Commissioner of Income Tax Vs Simson and Mc Conechy Limited
Madras High Court · (1989) 75 CTR 164 : (1989) 177 ITR 526
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 142, 142(1)
High Courts24 Jan 1989
Commissioner of Income Tax Vs T.K. Manicka Gounder
Madras High Court · (1989) 76 CTR 208 : (1989) 178 ITR 274
Income Tax Act, 1961 — Section 143, 144, 147, 264, 27(1)
High Courts24 Jan 1989
L. Gouthamchand and Another Vs Commissioner of Income Tax
Madras High Court · (1989) 75 CTR 156 : (1989) 176 ITR 442
Trusts Act, 1882 — Section 83
High Courts24 Jan 1989
M.C. Muthanna Vs Commissioner of Income Tax
Madras High Court · (1989) 177 ITR 501
Income Tax Act, 1961 — Section 15, 16, 161, 17, 17(1)Income Tax Rules, 1962 — Rule 2, 6
High Courts24 Jan 1989
Additional Collector of Central Excise Vs Kathiresan Pillai
Madras High Court · AIR 1990 Mad 11 : (1989) 42 ELT 189
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 5(2)Gold (Control) Act, 1968 — Section 2, 52
High Courts23 Jan 1989
T. Chandrasekaran Vs The Committee of Management of Pachaiyappa's Trust and Others
Madras High Court · (1989) 1 LLJ 294
Pachaiyappas Trust (Taking over of Management) Act, 1981 — Section 19, 28Reserve Bank of India Act, 1934 — Section 7(2)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(2), 15(4)
High Courts23 Jan 1989
N. Sampathu Vs The Chief Educational Officer, Vellore and Others
Madras High Court · (1989) 1 LLJ 382 : (1989) 2 LW 120
Tamil Nadu Education Rules, 1892 — Rule 15, 15(2)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19
High Courts23 Jan 1989
Paramasivam Vs The State
Madras High Court · (1990) CriLJ 1491
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts23 Jan 1989
D. Gopalan Vs B. Shanthi alias Vennira Adai Nirmala and Another
Madras High Court · (1990) 186 ITR 623
Criminal Procedure Code, 1973 (CrPC) — Section 301Income Tax Act, 1961 — Section 269SS, 276DD, 279, 279(2)
High Courts23 Jan 1989
Rangammal Krishnamachari (Estate of Late) Vs Central Board of Direct Taxes and Another
Madras High Court · (1989) 178 ITR 234
Estate Duty Act, 1953 — Section 2(15), 31