COURT ARCHIVE

Madras High Court judgments, 1986

477 judgments · page 10 of 24

High Courts14 Aug 1986Allowed

Pattali Vs State

Madras High Court · (1987) LW(Cri) 98

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Madras Prohibition Act, 1937 — Section 4, 4(1)(i), 4(1)(j), 4(2), 4(i)(j)Penal Code, 1860 (IPC) — Section 353, 355, 448, 506(II), 511

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High Courts14 Aug 1986

Rajaji Middle School Vs Mariapushpam, The Subordinate Judge of Madurai (Appellate Tribunal) Madurai, The Chief Educational Officer, Madurai, The Madurai District Educational Officer, Madurai

Madras High Court · (1986) 08 MAD CK 0033

Constitution of India, 1950 — Article 226Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 19, 19(1), 20

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High Courts14 Aug 1986

A. Khan Mohammed Vs P. Narayanan Nambiar and Others

Madras High Court · (1986) 99 LW 966 : (1987) 1 MLJ 102

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High Courts14 Aug 1986

John F. Fidele and Co. Vs Collector of Customs

Madras High Court · (1994) 53 ECR 255 : (1992) 58 ELT 498

Customs Act, 1962 — Section 46

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High Courts14 Aug 1986

Sri Thanthonrisamy Devastanam Vs Ekambaram

Madras High Court · (1986) 08 MAD CK 0004

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4

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High Courts13 Aug 1986

Khadar Shariff and Others Vs Tamil Nadu State Wakf Board and Others

Madras High Court · AIR 1987 Mad 40 : (1986) 99 LW 1041 : (1987) 1 MLJ 159

Waqf Act, 1954 — Section 15, 15(1), 15(2), 36, 41

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High Courts13 Aug 1986

Chola Fish and Farms Private Ltd. Vs Commissioner of Income Tax

Madras High Court · (1986) 57 CTR 119 : (1987) 166 ITR 601

Income Tax Act, 1961 — Section 256(1), 32, 33, 33(1)

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High Courts13 Aug 1986

Paulus alias Balan Vs Natarajan and Others

Madras High Court · (1987) 2 ACC 250 : (1987) ACJ 853 : (1988) 64 CompCas 343 : (1987) 100 LW 717

Motor Vehicles Act, 1939 — Section 31

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High Courts13 Aug 1986

Muthu Vs Government of Tamil Nadu

Madras High Court · AIR 1987 Mad 237 : (1986) 99 LW 849

Land Acquisition Act, 1894 — Section 45, 45(1), 45(2), 45(3), 5A

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High Courts11 Aug 1986

M.R. Electronic Components Limited Vs Asst. Registrar of Companies

Madras High Court · (1987) 61 CompCas 8

Companies Act, 1956 — Section 295, 295(4)

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High Courts11 Aug 1986

Commissioner of Income Tax Vs Kothari Textiles Ltd.

Madras High Court · (1987) 63 CTR 107 : (1988) 172 ITR 448 : (1987) 33 TAXMAN 31

Income Tax Act, 1961 — Section 31(3)

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High Courts11 Aug 1986

Ramachandran Vs M.G. Ramachandran, The Chief Minister of Tamil Nadu and Others

Madras High Court · AIR 1987 Mad 207 : (1987) 100 LW 178

Constitution of India, 1950 — Article 226

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High Courts08 Aug 1986

Margabandhu and Another Vs Kothandarama Mandhiri and Others

Madras High Court · (1988) 1 LW 103 : (1987) 2 MLJ 267

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High Courts07 Aug 1986Allowed

Karuppaih Vs State

Madras High Court · (1987) LW(Cri) 211

Criminal Procedure Code, 1973 (CrPC) — Section 240, 246, 281, 464

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High Courts07 Aug 1986Dismissed

E.B. Surabjan Singh Vs State

Madras High Court · (1986) 08 MAD CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 173Prevention of Corruption Act, 1947 — Section 5(1)

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High Courts07 Aug 1986

Leos Mercantile Corporation Vs The Secretary Ministry of Labour, Government of India and Another

Madras High Court · (1987) 2 MLJ 332

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High Courts07 Aug 1986Dismissed

Sekaran Chetti and others Vs Mari

Madras High Court · (1986) 08 MAD CK 0025

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High Courts07 Aug 1986

Leos Mercantile Corporation, Madras Vs Ministry of Labour, Govt. of India, New Delhi and The Regional Providend Fund Commissioner, Madras

Madras High Court · (1987) 2 LLJ 35 : (1986) 99 LW 846 : (1987) 2 MLJ 332

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(5), 16, 2, 2A

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High Courts06 Aug 1986

K.T. Subramanian Chettiar and Others Vs The Deputy Director, Enforcement Directorate, Madras and Another

Madras High Court · (1987) 11 ECC 223 : (1986) 99 LW 754

Criminal Procedure Code, 1973 (CrPC) — Section 4(2)Evidence Act, 1872 — Section 25

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High Courts06 Aug 1986Dismissed

M. Arunachalam Vs The Deputy Director, Enforcement Directorate

Madras High Court · (1987) 11 ECC 229

Foreign Exchange Regulation Act, 1973 — Section 9

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