High Courts09 Jul 1985
Lakshmi Vs Commissioner of Police, Egmore, Madras and Another
Madras High Court · (1985) 07 MAD CK 0015
Penal Code, 1860 (IPC) — Section 120B, 34, 386, 394, 397
COURT ARCHIVE
Madras High Court judgments, 1985
453 judgments · page 11 of 23
High Courts09 Jul 1985
P.C. Damodaran Vs The Regional Manager, Food Corporation of India and Another
Madras High Court · (1986) 99 LW 434 : (1986) 1 MLJ 118
High Courts08 Jul 1985
Sri Gnanasundara Dheenabala Pandara Sannadhigal of Sri Gnanasambanda Swamigal Mutt, Madurai Vs The Commissioner, Hindu Religious and Charitable Endowments Dept., Madras and R. Govindan, Manager, Sri Madanagopalaswami Temple, Madurai
Madras High Court · (1985) 07 MAD CK 0033
High Courts05 Jul 1985
Pachaiammal (deceased) and Another Vs Sri Sarangapaniswami Devasthanam Kumbakonam and Another
Madras High Court · (1986) 99 LW 689 : (1986) 1 MLJ 101
High Courts05 Jul 1985
State by Public Prosecutor Vs Veerapillai
Madras High Court · (1985) 07 MAD CK 0013
Railway Property (Unlawful Possession) Act, 1966 — Section 2, 3Railway Stores (Unlawful Possession) Act, 1955 — Section 2
High Courts05 Jul 1985
Addul Wahab Vs State
Madras High Court · (1985) LW(Cri) 153
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(i)
High Courts04 Jul 1985
Union Leather Company Vs Joint Commercial Tax Officer, Periamet Assessment Circle, Madras
Madras High Court · (1987) 66 STC 277
Tamil Nadu General Sales Tax Act, 1959 — Section 16, 16(1)
High Courts04 Jul 1985
Lily Thomas Vs State of Tamil Nadu
Madras High Court · AIR 1986 Mad 290 : (1985) 98 LW 837
Constitution of India, 1950 — Article 186, 195, 229(2), 245, 246Tamil Nadu Payment of Salaries Act, 1951 — Section 12B
High Courts03 Jul 1985
K. Neelakantan Vs T.K. Adimoolam
Madras High Court · (1986) CriLJ 1807
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts02 Jul 1985
Ganesan alias Venkata Ganesan alias Misa Ganesan, Detenue, Central Prison, Madras Vs State of Tamil Nadu
Madras High Court · (1985) LW(Cri) 187
Madras Prohibition Act, 1937 — Section 4(1)(i)
High Courts02 Jul 1985
The Manager, Rajapalayam Mills Ltd. Vs Labour Court, Madurai and Another
Madras High Court · (1987) 2 LLJ 59 : (1985) 98 LW 787
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts28 Jun 1985
Indian Plywood Manufacturing Company Vs Balaramiah Chetty
Madras High Court · (1986) 99 LW 49 : (1986) 1 MLJ 48
High Courts28 Jun 1985
Union of India and Another Vs Raj's Continental Exports Private Limited
Madras High Court · (1991) 31 ECC 369 : (1987) 27 ELT 256
Constitution of India, 1950 — Article 226
High Courts26 Jun 1985
Samuthiram and others Vs State
Madras High Court · (1985) LW(Cri) 163
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Jun 1985
The General Manager, Southern Railway, Madras, The Chief Personnel Officer, Southern Railway, Madras, The Senior Personnel Officer (Reservation) General Manager Office, Southern Railway, Madras and The Union of India Vs D. Babu Rajendran and The District Employment Officer, (EOH) Special Establishment Office for Physically Handicapped, Madras
Madras High Court · (1985) 06 MAD CK 0001
High Courts25 Jun 1985
Natarajan Vs Saraswathy
Madras High Court · (1985) LW(Cri) 371
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 Jun 1985
State by Public Prosecutor Vs Ragothaman
Madras High Court · (1985) 06 MAD CK 0011
Prevention of Food Adulteration Act, 1954 — Section 7(1)
High Courts24 Jun 1985
Bharat Heavy Electrical Ltd. (B.A.P.) Ranipet-6 Vs The Government of Tamilnadu
Madras High Court · (1985) 2 LLJ 509
Industrial Disputes Act, 1947 — Section 10(1), 2Industries (Development and Regulation) Act, 1951 — Section 18APayment of Bonus Act, 1965 — Section 32
High Courts22 Jun 1985
N. Kannayiram Vs Sri Kallalagar Devasthanam and Others
Madras High Court · (1986) 99 LW 929 : (1987) 1 MLJ 357
High Courts22 Jun 1985
Saraswathi Vs State of Tamil Nadu
Madras High Court · (1985) LW(Cri) 170
Penal Code, 1860 (IPC) — Section 379