High Courts23 Jul 1985
Padmavathi Ramachandran Vs The State of Tamil Nadu
Madras High Court · (1985) LW(Cri) 286
Imports and Exports (Control) Act, 1947 — Section 3(1)
COURT ARCHIVE
Madras High Court judgments, 1985
453 judgments · page 10 of 23
High Courts23 Jul 1985
Surajmal Lallubhai and Company Exports Madras (P.) Ltd., Bombay Vs Inspector of Police, Bombay and Others
Madras High Court · (1986) 61 STC 352
Constitution of India, 1950 — Article 226(1)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Jul 1985
Kamala Industrial Unit Vs State Bank of India and Another
Madras High Court · (1997) 1 MLJ 664
High Courts19 Jul 1985
Rajeswari Vs Baluchamy and Others
Madras High Court · (1985) LW(Cri) 329
Penal Code, 1860 (IPC) — Section 494
High Courts19 Jul 1985
Jagir Singh and Another Vs The State
Madras High Court · AIR 1986 Mad 183
Criminal Procedure Code, 1973 (CrPC) — Section 160(1)Penal Code, 1860 (IPC) — Section 179
High Courts17 Jul 1985
Harry Gupta and Another Vs The Madras Port Trust and Others
Madras High Court · (1986) 1 MLJ 73
Major Port Trusts Act, 1963 — Section 21, 28
High Courts17 Jul 1985
Jivaraj Motilal Vs Marthaka Plastic Industries and Others
Madras High Court · (1985) 98 LW 366 : (1985) 2 MLJ 256
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(1), Order 37 Rule 2(2), Order 37 Rule 2(3), Order 37 Rule 3
High Courts17 Jul 1985
Smt. Sri Lakshmi Vs Muthuveeran Chettiar and Others
Madras High Court · (1985) 2 MLJ 420
High Courts17 Jul 1985
Hany Gupta Vs Madras Port Trust and Another
Madras High Court · (1987) 1 LLJ 482
Major Port Trusts Act, 1963 — Section 21, 28
High Courts16 Jul 1985Allowed
Standard Electric Appliances Vs The Superintendent of Central Excise and Others
Madras High Court · (1986) 7 ECR 278
High Courts16 Jul 1985
V. Mathialagan Vs Government of Tamil Nadu and The Superintendent, Central Prison, Trichi
Madras High Court · (1985) LW(Cri) 241
Constitution of India, 1950 — Article 226
High Courts16 Jul 1985
Standard Electric Appliances, Tuticorin Vs Superintendent of Central Excise, Tirunelveli and Others
Madras High Court · (1986) 8 ECC 87 : (1986) 23 ELT 302
Central Excises and Salt Act, 1944 — Section 4, 4(4)
High Courts15 Jul 1985Dismissed
K. Periasami Vs Rajendran and Another
Madras High Court · (1985) CriLJ 1721
Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 313Indian Penal Code, 1860 (IPC) — Section 120B, 420
High Courts10 Jul 1985
N. Kesia Pillai Vs Collector of Central Excise, Madras and Others
Madras High Court · (1986) 24 ELT 537
Central Excise Rules, 1944 — Rule 151, 223ACentral Excises and Salt Act, 1944 — Section 5, 5(2)
High Courts10 Jul 1985
T.R. Karunakaran and Brothers and Another Vs State of Tamil Nadu by Assistant Commissioner, Urban Land Tax and Another
Madras High Court · (1985) 98 LW 620 : (1986) 1 MLJ 152
Tamil Nadu Urban Land Tax Act, 1966 — Section 2(6), 5
High Courts10 Jul 1985
Maniammal alias Rajambal Vs Mangalakshmy and Others
Madras High Court · (1985) 07 MAD CK 0002
Hindu Succession Act, 1956 — Section 14
High Courts09 Jul 1985Dismissed
Ramakrishna Industries (P.) Ltd. and Others Vs P.R. Ramakrishnan and Others
Madras High Court · (1988) 64 CompCas 425
Companies (Court) Rules, 1959 — Rule 11Companies Act, 1956 — Section 397, 398, 433, 434, 439(1)
High Courts09 Jul 1985
Rasu Pillai Vs The Addl. Tahsildar (kudiyiruppu), Mayiladuthurai and Others
Madras High Court · (1985) 98 LW 424 : (1985) 2 MLJ 390
High Courts09 Jul 1985
Rasu Pillai Vs Additional Tahsildar (Kudiyiruppu) Mayiladuthurai and Others
Madras High Court · AIR 1986 Mad 134 : (1985) 98 LW 424
Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Act, 1971 — Section 3(2)