High Courts16 Apr 1985
Raja Vs The State
Madras High Court · (1985) LW(Cri) 134
Penal Code, 1860 (IPC) — Section 392, 397
COURT ARCHIVE
Madras High Court judgments, 1985
453 judgments · page 14 of 23
High Courts16 Apr 1985
In Re: Raja alias Rajendran
Madras High Court · (1985) LW(Cri) 134
Penal Code, 1860 (IPC) — Section 392, 397
High Courts15 Apr 1985
M. Ambrose Vs State of Tamil Nadu
Madras High Court · (1985) LW(Cri) 260
Madras Prohibition Act, 1937 — Section 4(1)(b)
High Courts15 Apr 1985
George Nadar Vs State of Tamil Nadu
Madras High Court · (1985) LW(Cri) 280
Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts15 Apr 1985
Inderchand Jain Vs State of Tamil Nadu
Madras High Court · (1987) 11 ECC 220
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts12 Apr 1985Dismissed
T.V. Durairajulu Naidu Vs Commissioner, Hindu Religious and Charitable Endowments (Administration) Department, Madras
Madras High Court · AIR 1989 Mad 60 : (1986) 99 LW 630
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(20)
High Courts11 Apr 1985
Nagappan Vs Vijaya Visalaksht
Madras High Court · (1985) LW(Cri) 324
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Apr 1985
D. Appavoo Prop. Chandra Bus Service, Thanjavur Vs The Regional Commissioner, Provident Funds, Madras
Madras High Court · (1986) 1 LLJ 534 : (1986) 99 LW 85
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)
High Courts10 Apr 1985
Conveyor Equipment Company (P) Ltd. Vs The Union of India and Another
Madras High Court · (1986) 52 FLR 256 : (1986) ILR (Mad) 254 : (1986) 2 LLJ 22 : (1985) 98 LW 630
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1)
High Courts10 Apr 1985
Conveyor Equipment Company (P) Limited Vs The Union of India (UOI) and Another
Madras High Court · (1985) 2 MLJ 267
High Courts10 Apr 1985
P. Mani Vs The State
Madras High Court · (1985) 04 MAD CK 0008
Tamil Nadu Forest Act, 1882 — Section 56DTamil Nadu Sandalwood Possession Rules, 1970 — Rule 3(1), 7
High Courts09 Apr 1985
The State Vs Kamala Balasubramanian
Madras High Court · AIR 1987 Mad 1
Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 313, 378
High Courts08 Apr 1985
P. Kamakshi Ammal Vs P. Venkatesan and Others
Madras High Court · (1986) 99 LW 759 : (1986) 1 MLJ 438
High Courts08 Apr 1985
Phoola Vs State
Madras High Court · (1985) LW(Cri) 363
Penal Code, 1860 (IPC) — Section 332
High Courts08 Apr 1985
Commissioner of Income Tax Vs Sundaram Industries Ltd.
Madras High Court · (1986) 55 CTR 172 : (1987) 166 ITR 35
Income Tax Act, 1961 — Section 52(2)
High Courts08 Apr 1985
Prem Nazir Vs Commissioner of Income Tax
Madras High Court · (1986) 159 ITR 182
Income Tax Act, 1961 — Section 36(1), 57, 67, 67(3)
High Courts04 Apr 1985
S. Manuel Santharaj Vs Mrs. Jayarani and Another
Madras High Court · (1985) 2 MLJ 216
Divorce Act, 1869 — Section 16, 17A
High Courts04 Apr 1985
Senapathy Thevar Vs State by Incepector of Police, Pudukottai
Madras High Court · (1985) LW(Cri) 82
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A
High Courts04 Apr 1985
Buhari Hotels and Motels (P.) Ltd., A.M. Buthari Vs The Provident Fund Inspector, 5th Division, Madras
Madras High Court · (1985) LW(Cri) 339
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14
High Courts02 Apr 1985
P. Kaliappa Gounder and Others Vs Muthuswami Mudaliar
Madras High Court · AIR 1987 Mad 24 : (1985) 98 LW 773