High Courts14 Sept 1984
G. Annamalai Pillai Vs District Revenue Officer, Cuddalore and Others
Madras High Court · AIR 1985 Mad 357 : (1985) 98 LW 410
Hindu Minority and Guardianship Act, 1956 — Section 8, 8(2), 8(3)
COURT ARCHIVE
Madras High Court judgments, 1984
541 judgments · page 9 of 28
High Courts14 Sept 1984
The Workmen Employed in Ashok Leyland Ltd. and Ashok Leyland Co-operative Canteen Ltd., Madras Vs The Management of Ashok Leyland Ltd., Madras, The Management of Ashok Leyland Co-operative Canteen Ltd., Madras and The Presiding Officer, I Additional Labour Court, Madras
Madras High Court · (1986) 1 LLJ 208
Factories Act, 1948 — Section 46
High Courts13 Sept 1984
The Assistant Director, Directorate of Revenue, Intelligence, Madras 17 Vs Srinivasan
Madras High Court · (1985) LW(Cri) 40
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts13 Sept 1984
The Regional Provident Fund Commissioner, Tamilnadu Vs The South India Flour Mills (Pvt.) Ltd.
Madras High Court · (1985) 1 LLJ 283
Employees State Insurance Act, 1948 — Section 17, 5, 6, 73
High Courts13 Sept 1984
Bharat Pulverising Mills (P) Limited Vs The Secretary to the Government of Tamil Nadu, Revenue Department and Another
Madras High Court · (1985) 98 LW 417 : (1985) 2 MLJ 273
High Courts12 Sept 1984
Ruth Margaret Gonsalves Vs K.T.H. Presses
Madras High Court · (1987) 100 LW 258 : (1987) 1 MLJ 405
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 10(3)(c), 10(3)(c)(iii)
High Courts12 Sept 1984
V. Subramania Padayachi Vs The State of Tamil Nadu and Others
Madras High Court · (1985) 98 LW 447 : (1985) 2 MLJ 342
Constitution of India, 1950 — Article 14
High Courts12 Sept 1984
V.S. Meenakshisundaram and Others Vs Kaliyaperumal and Others
Madras High Court · (1985) 98 LW 906 : (1985) 2 MLJ 417
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 54
High Courts12 Sept 1984
The Management of the New India Insurance Company Ltd. Vs Pathiram and Another
Madras High Court · (1986) 1 LLJ 517
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts12 Sept 1984
V. Muthuvel Mudaliar Vs P. Punyakoti Naidu and Others
Madras High Court · (1984) 09 MAD CK 0005
Constitution of India, 1950 — Article 226
High Courts11 Sept 1984
Fathima Automobiles Vs P.K.P. Nair and Another
Madras High Court · AIR 1985 Mad 318 : (1985) 98 LW 116
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18, 18(2), 23(1)
High Courts11 Sept 1984
Vanamayil Vs The Chairman, Tamil Nadu Electricity Board and Others
Madras High Court · (1984) 09 MAD CK 0001
High Courts10 Sept 1984
P.G. Viswanathan Vs Government of Tamil Nadu, Madras
Madras High Court · AIR 1986 Mad 146
Tamil Nadu Town and Country Planning Act, 1971 — Section 113
High Courts06 Sept 1984
Sobana Bai Vs S. Eppsi and Others
Madras High Court · AIR 1985 Mad 315 : (1985) 98 LW 361
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts06 Sept 1984
Ranjit Export Private Ltd. Vs Collector of Customs, Madras
Madras High Court · (1985) 5 ECC 150 : (1985) 5 ECR 1618 : (1985) 21 ELT 353
Customs Act, 1962 — Section 110, 113, 135(1), 17, 2(18)Exporot Control Order, 1977 — Section 3(4)Penal Code, 1860 (IPC) — Section 511
High Courts06 Sept 1984
M. Sohanraj Vs Deputy Commissioner of Police, North (Law and Order), Egmore, Madras and Another
Madras High Court · (1984) 09 MAD CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 380, 454
High Courts05 Sept 1984
Maimoon Bi Vs United India Insurance Co. Ltd., Madras and Others
Madras High Court · (1985) 1 ACC 73 : AIR 1985 Mad 270 : (1984) 97 LW 553
Motor Vehicles Act, 1939 — Section 96
High Courts05 Sept 1984
Maimoon Bi Vs United India Insurance Co. Ltd. and Others
Madras High Court · (1986) 59 CompCas 352 : (1984) 97 LW 553
High Courts05 Sept 1984
Sri. Rani Lakshmi Ginning, Spinning and Weaving Mills Pvt. Ltd. and Others Vs Textile Commissioner, Bombay and Others
Madras High Court · AIR 1986 Mad 66 : (1894) ILR (Mad) 285
Constitution of India, 1950 — Article 136, 14, 19(1), 369Essential Commodities Act, 1955 — Section 16, 16(2), 3Essential Commodities Ordinance, 1955 — Section 16
High Courts04 Sept 1984
STATE OF TAMIL NADU Vs S. N. THIRUGNANAM and Another
Madras High Court · (1986) 55 CTR 431
Income Tax Act, 1961 — Section 54(1), 54(3)