High Courts03 Dec 1984
Chinniah Ambalagarar Vs Govindan Ambalagarar
Madras High Court · (1984) 12 MAD CK 0001
Evidence Act, 1872 — Section 115, 17(1)(b), 91
COURT ARCHIVE
Madras High Court judgments, 1984
541 judgments · page 4 of 28
High Courts30 Nov 1984Allowed
Saraswathi Vs Sivaswami
Madras High Court · (1984) 11 MAD CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 125(1)
High Courts30 Nov 1984
Juliet Vasantha Vs Antony Marimuthu
Madras High Court · (1985) CriLJ 1613 : (1985) 2 RCR(Criminal) 422
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Nov 1984
SECOND Income Tax OFFICER Vs N. R. GOPALAKRISHANAN.
Madras High Court · (1986) 17 ITD 819
High Courts29 Nov 1984
Thamizharasan Vs State
Madras High Court · (1984) LW(Cri) 272
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts28 Nov 1984Allowed
K. Anthony Savarimuthu and Others Vs The Director of School Education and Others
Madras High Court · (1986) ILR (Mad) 187
Constitution of India, 1950 — Article 14, 16, 226, 309Tamil Nadu Recognised Private School (Regulation) Amendment Rules, 1975 — Rule 15(6)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19, 50
High Courts28 Nov 1984
Associated Publishers (Madras) Ltd. Vs Govt. of Tamilnadu and Others
Madras High Court · (1985) 1 LLJ 63
Apprentices Act, 1961 — Section 36Industrial Disputes Act, 1947 — Section 10Payment of Bonus Act, 1965 — Section 10, 36
High Courts28 Nov 1984
Yeswant Hiralal Veecumsee Vs Usha Kumar Betala and Others
Madras High Court · AIR 1985 Mad 272 : (1985) 98 LW 146
Arbitration Act, 1940 — Section 34, 39(1)
High Courts27 Nov 1984
Meenakshisundaram and Vadivelmurugan Vs State
Madras High Court · (1985) LW(Cri) 53
Prevention of Food Adulteration Act, 1954 — Section 13(5)
High Courts26 Nov 1984
Major K. Mathew Scariah Vs K.E. Mathai
Madras High Court · (1985) LW(Cri) 225
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 500
High Courts26 Nov 1984
T.V.S. Sarma Vs Accommodation Controller, Madras and Others
Madras High Court · AIR 1986 Mad 1 : (1984) 97 LW 643
Constitution of India, 1950 — Article 14
High Courts26 Nov 1984
D.R. Devarajan and Others Vs The State
Madras High Court · (1985) CriLJ 1614
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109
High Courts26 Nov 1984
Appu Gounder Vs State of Tamil Nadu and Another
Madras High Court · AIR 1986 Mad 278
Land Acquisition Act, 1894 — Section 4(l)
High Courts23 Nov 1984
D. Srinivasan Vs The Governor of Tamil Nadu, Madras and Others
Madras High Court · (1985) 98 LW 658
Constitution of India, 1950 — Article 163, 166, 166(3), 167, 174(2)
High Courts21 Nov 1984Dismissed
K. Ramaswamy, Gomathi Bhavan, Arupukottai, Ramnad District Vs State Bank of India
Madras High Court · (1984) 11 MAD CK 0050
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 14, 19
High Courts21 Nov 1984
Pitchai Mudaliar and P. Veerappan Vs The Tahsildar (Debt Relief) Musiri, Trichy District, Revenue Divisional Officer, Musiri, Trichy District and C. Arumugam
Madras High Court · (1984) 11 MAD CK 0049
High Courts21 Nov 1984
Sundaram Vs State by the Sub Inspector of Police, Erode Railway Protection Force, Police Station, Erode
Madras High Court · (1984) LW(Cri) 286
High Courts21 Nov 1984
C.H. Balamohan and Others Vs State
Madras High Court · (1984) LW(Cri) 250
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 143
High Courts21 Nov 1984
Mookan Ambalam Vs The Revenue Divisional Officer and Others
Madras High Court · (1985) 2 MLJ 430
High Courts21 Nov 1984
Dexter S. Anthony Vs June P. Anthony and Another
Madras High Court · (1985) 2 MLJ 200