High Courts07 Oct 1985
In Re: Md. Yusuff
Madras High Court · (1986) CriLJ 2011
Penal Code, 1860 (IPC) — Section 489A, 489C
COURT ARCHIVE
Madras High Court judgments, 1985
453 judgments · page 6 of 23
High Courts07 Oct 1985
M.A. Abdul Gani Maricar and Another Vs Government of India and Another
Madras High Court · (1986) 9 ECC 274 : (1985) 22 ELT 788
Defence of Inida Rules, 1911 — Rule 126H(1A)Gold (Control) Act, 1968 — Section 12, 16(3), 16(5), 71(1), 72
High Courts07 Oct 1985
R. Manjunath Vs The Indian Institute of Technology, Madras and Others
Madras High Court · AIR 1987 Mad 22
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts07 Oct 1985
The Kanyakumari District Co-operative Central Bank Employees Union Vs The State of Tamil Nadu and The Kanyakumari Central Co-operative Bank Ltd.
Madras High Court · (1985) 10 MAD CK 0004
Industrial Disputes Act, 1947 — Section 10
High Courts04 Oct 1985
Kathamuthu Vs Balammal
Madras High Court · (1985) 10 MAD CK 0014
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(1), 473, 482Penal Code, 1860 (IPC) — Section 406, 408, 420, 500
High Courts04 Oct 1985
Nathamuni Gounder and Janardhanan Vs The State of Tamilnadu
Madras High Court · (1986) ACJ 775 : (1986) 2 LLJ 423 : (1986) 99 LW 463
Workmens Compensation Act, 1923 — Section 30
High Courts04 Oct 1985
Pushpa Iyenger Vs The Indian Airlines Corporation and Others
Madras High Court · (1988) 1 LLJ 388 : (1988) 1 LLJ 385
Air Corporations Act, 1953 — Section 45Tamil Nadu General Sales Tax Act, 1959 — Section 26
High Courts03 Oct 1985
Gnanaprakasam Vs The Revenue Divisional Officer, Chidambaram and Others
Madras High Court · (1986) 99 LW 55 : (1986) 1 MLJ 223
High Courts03 Oct 1985
R.R. Dalavai Vs The Govt. of Tamil Nadu
Madras High Court · (1985) 10 MAD CK 0031
Tamil Nadu Urban Land Tax Act, 1966 — Section 23
High Courts03 Oct 1985
Haricnandran Vs State of Tamil Nadu and Others
Madras High Court · AIR 1986 Mad 129
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 10, 38
High Courts01 Oct 1985Allowed
Thiagarajan and another Vs Paramasivam and others
Madras High Court · (1985) 10 MAD CK 0005
High Courts29 Sept 1985
Pope the King Match Factory Vs Thangammal Match Works, Anuppankulam and Others
Madras High Court · (1987) 100 LW 24 : (1987) 1 MLJ 391
High Courts27 Sept 1985
Ameena Begum Vs Kalbali Baig Mosque
Madras High Court · (1986) 99 LW 549 : (1986) 1 MLJ 342
High Courts27 Sept 1985Allowed
S. Sivasubramania Pillai and another Vs Jamia Mosque, Executive Committee
Madras High Court · (1985) 09 MAD CK 0019
Madras City Tenants Protection Act, 1922 — Section 9
High Courts27 Sept 1985Dismissed
1. Ambrose Nadar and 2. Jesuadimal Nadachi Vs State of Tamil Nadu, Revenue Divisional Officer, Nagar coil and Nagarcoil Cooperative Housing Society, Nagarcoil
Madras High Court · (1985) 09 MAD CK 0018
Land Acquisition Act, 1894 — Section 4(1)
High Courts27 Sept 1985
A.Venkatachalapathy Vs State of Tamil Nadu and Another
Madras High Court · AIR 1986 Mad 309 : (1986) 99 LW 262
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(4), 4(l), 5A
High Courts25 Sept 1985
Mrs. Pauline Frederick Vs V.L. Narayanan and Another
Madras High Court · (1986) 99 LW 873 : (1986) 1 MLJ 351
High Courts23 Sept 1985
B.V. Muniraj and Another Vs The Catholic Syrian Bank Ltd. and Others
Madras High Court · (1986) 1 MLJ 139
High Courts23 Sept 1985Allowed
MADRAS HIGH COURT B. Govindarajan Vs S. Muruganandam (died) and Others
Madras High Court · (1985) 09 MAD CK 0015
High Courts23 Sept 1985
Silver Cloud Tea Factory and Another Vs Union of India and Another
Madras High Court · AIR 1986 Mad 297
Tea Act, 1953 — Section 30(3)