High Courts25 Nov 1986
State Bank of India, Madras Vs Venkateswara Stores
Madras High Court · AIR 1987 Mad 221 : (1987) 100 LW 263
Contract Act, 1872 — Section 172Transfer of Property Act, 1882 — Section 130
COURT ARCHIVE
Madras High Court judgments, 1986
477 judgments · page 4 of 24
High Courts25 Nov 1986
The Assistant Commissioner of Urban Land Tax, Egmore, Madras Vs The Presiding Officer, appointed under the Act (II Asst. Judge), City Civil Court, Madras and S. Lingiah Chetty
Madras High Court · (1986) 11 MAD CK 0005
Constitution of India, 1950 — Article 141
High Courts24 Nov 1986
Smt. Sulochana Ammal Vs Smt. Baby Ammal
Madras High Court · (1987) 100 LW 538 : (1987) 2 MLJ 165
High Courts24 Nov 1986
P.M. Perumal and another Vs Messrs. Faith Films, propr. : Faith Plastics and Plantations (P) Ltd.
Madras High Court · (1986) 11 MAD CK 0035
High Courts24 Nov 1986
The Chief General Manager State Bank of India Vs The Presiding Officer, Central Government Industrial Tribunal, The General Secretary, State Bank's Staff Union, The General Secretary, State Bank's Employees' Union, The Secretary, State Bank Women Staff Union
Madras High Court · (1987) 1 LLJ 66 : (1991) 2 MLJ 93
Payment of Bonus Act, 1965 — Section 17
High Courts21 Nov 1986
K.N. Gangappa and Another Vs A.M. Subramanya Mudaliar
Madras High Court · AIR 1988 Mad 182 : (1987) 100 LW 306 : (1987) 1 MLJ 256
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts21 Nov 1986
Sivaperumal, as trustee of Thangam Pillai Trust Vs N.L.S. Seethalakshmi Ammal (died) (Managing Trustee of N.K.N.K.R. Dharma Trust Madurai), N.R. Muthu Krishnier and N.S. Rajaram
Madras High Court · (1986) 11 MAD CK 0039
Transfer of Property Act, 1882 — Section 106, 111, 111(g), 111(h), 114
High Courts21 Nov 1986
A. Perumal Vs R. Jayaraman and Others
Madras High Court · AIR 1987 Mad 115 : (1987) 2 MLJ 19
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 7(2)
High Courts20 Nov 1986
5 No. Beedi Factory Vs The Secretary Mavatta Beedi Thozhilalar ITU Sangam and Others
Madras High Court · (1987) 1 MLJ 287
Industrial Disputes Act, 1947 — Section 10(1)(c)
High Courts19 Nov 1986
A. Srinivasan Vs The State
Madras High Court · (1987) LW(Cri) 39
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Nov 1986
Pallavan Transport Corporation Ltd. (Metro) Vs P. Murthy and etc.
Madras High Court · (1989) ACJ 413 : AIR 1989 Mad 14
Motor Vehicles Act, 1939 — Section 110B
High Courts19 Nov 1986
A. Shanmugham Vs Lakshmipathy Naidu and Another
Madras High Court · (1987) 100 LW 99 : (1987) 1 MLJ 320
High Courts19 Nov 1986
S. Guhan and Others Vs Rukmini Devi Arundale and Others
Madras High Court · AIR 1988 Mad 1 : (1987) 100 LW 182
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 92
High Courts18 Nov 1986
Ashok Kumar Luria Vs Abdul Majeed Ahmed and Others
Madras High Court · AIR 1988 Mad 325
Partition Act, 1893 — Section 3
High Courts18 Nov 1986
Madras Petrochem Limited Vs Union of India and Others
Madras High Court · (1987) 12 ECC 236 : (1987) 11 ECR 225 : (1987) 28 ELT 5
Central Excise Rules, 1944 — Rule 49, 9Central Excises and Salt Act, 1944 — Section 4(4)
High Courts18 Nov 1986
A. Bhagavathi Ammal and Others Vs Sethu
Madras High Court · AIR 1987 Mad 224 : (1987) 100 LW 419 : (1987) 1 MLJ 454
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2), 18(3)Hindu Marriage Act, 1955 — Section 13
High Courts18 Nov 1986
A. Ahathinamiligai Vs Arumughnam
Madras High Court · (1986) 11 MAD CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts17 Nov 1986
Perumal Pillai and Others Vs Kuppammal and Others
Madras High Court · (1987) 1 MLJ 58
High Courts17 Nov 1986
Income Tax Officer Vs K. Jayaraman
Madras High Court · (1987) 168 ITR 757 : (1987) 100 LW 317
Income Tax Act, 1961 — Section 120
High Courts15 Nov 1986Dismissed
Pandurangam Vs The State by Inspector of Police, Thirukazhukundrem Chengalpattu District and Thirty four Others
Madras High Court · (1987) LW(Cri) 400
Criminal Procedure Code, 1973 (CrPC) — Section 244Penal Code, 1860 (IPC) — Section 125, 147, 148, 302, 325Tamil Nadu District Police Act, 1859 — Section 8, 9