High Courts01 Apr 1985
Rajamani Vs State of Tamil Nadu
Madras High Court · (1986) 1 LLJ 244
Constitution of India, 1950 — Article 311(1)Penal Code, 1860 (IPC) — Section 499Prohibition Act — Section 4(1)
COURT ARCHIVE
Madras High Court judgments, 1985
453 judgments · page 15 of 23
High Courts01 Apr 1985
E.G. Abdul Dawood Vs Director of Industries and Commerce and Others
Madras High Court · (1986) 1 LLJ 399
Constitution of India, 1950 — Article 226Probation of Offenders Act, 1958 — Section 12, 4(1)
High Courts29 Mar 1985
S. Mahadevan Vs S. Balasundaram and Others
Madras High Court · (1986) 1 MLJ 31
High Courts29 Mar 1985
S. Gopalan Vs The State of Tamil Nadu and Others
Madras High Court · (1986) 99 LW 74 : (1986) 1 MLJ 222
Constitution of India, 1950 — Article 14
High Courts29 Mar 1985Dismissed
S. Srinivasan Vs The Educational Society, Tirunelveli, The Madura Diraviyam Thayumanavar Hindu College and School
Madras High Court · (1985) 03 MAD CK 0051
High Courts28 Mar 1985
Babu and Jalappa Naidu Vs State
Madras High Court · (1985) LW(Cri) 98
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Mar 1985
Dhanraj Vs The State
Madras High Court · (1985) 03 MAD CK 0019
Penal Code, 1860 (IPC) — Section 323, 332, 448
High Courts28 Mar 1985
Dhanasekaran Vs Manoranjithammal and Others
Madras High Court · (1985) 2 MLJ 366
High Courts27 Mar 1985
P. Radhakrishnan and others Vs V. Venkateswamy
Madras High Court · (1985) LW(Cri) 120
Penal Code, 1860 (IPC) — Section 448
High Courts27 Mar 1985
Devaraj Goyal Vs State Dlaichi Devi Vs State Rajesh Chandra Goyal Vs State
Madras High Court · (1985) LW(Cri) 353
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Mar 1985Allowed
V.V. Rethinasabapathi Pillai and four others Vs T.R. Sriramulu Chettiar
Madras High Court · (1985) 03 MAD CK 0060
Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 16, 16(b), 16(c), 20
High Courts26 Mar 1985
M/s. Chemech Engineers Pvt., Ltd. Vs Mr. M.L.N. Sastry and M/s. Southern Hydrocarbons Ltd.
Madras High Court · (1985) 03 MAD CK 0053
Arbitration Act, 1940 — Section 33, 41, 41(b)
High Courts26 Mar 1985
Preethi Creations Vs T.A.P. Enterprises
Madras High Court · (1986) 99 LW 940 : (1987) 1 MLJ 353
High Courts26 Mar 1985
V. Muthiah Pillai (Died) and Others Vs Vedambal and Others
Madras High Court · AIR 1986 Mad 106 : (1985) 98 LW 606
Limitation Act, 1963 — Article 64, 65
High Courts25 Mar 1985
State by Public Prosecutor Vs Kalyana Sundaram
Madras High Court · (1985) LW(Cri) 155
Criminal Procedure Code, 1973 (CrPC) — Section 378Tamil Nadu Chit Funds Act, 1961 — Section 56(2)(c)
High Courts25 Mar 1985
Misa. R. Ganesan Vs Mr. S.L. Khurana, Governor of Tamil Nadu, Raj Bhavan, Madras and The Government of Tamil Nadu
Madras High Court · (1985) 03 MAD CK 0005
Constitution of India, 1950 — Article 154, 155, 156, 156(1), 157
High Courts25 Mar 1985
The Management, Nagapattinam Permanent Fund Ltd. Vs The Assistant Commissioner of Labour (Appellate Authority), (Under Tamil Nadu Shops and Establishment Act) and Another
Madras High Court · (1985) 98 LW 443 : (1985) 2 MLJ 368
High Courts21 Mar 1985
Subba Naicker Vs Durai Raj
Madras High Court · (1985) 98 LW 352 : (1985) 2 MLJ 123
High Courts21 Mar 1985
Chettimai C. Nanjappa Chettiar (deceased) and Another Vs S.M. Kuppuswami Chettiar and Others
Madras High Court · (1985) 98 LW 306 : (1985) 2 MLJ 154
High Courts21 Mar 1985
Chettimai C. Nanjappa Chettiar (Deceased by L.R.) and Another Vs S.N. Kuppuswami Chettiar and Others
Madras High Court · AIR 1986 Mad 41 : (1986) 99 LW 675
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70