High Courts30 Oct 1986
United India Insurance Co. Ltd. and Another Vs K.V. MD. Ayisha Ummal and Others
Madras High Court · (1987) 2 ACC 515
COURT ARCHIVE
Madras High Court judgments, 1986
477 judgments · page 6 of 24
High Courts27 Oct 1986
G. Narayanan and Others Vs R.N. Rajagopalan and Others
Madras High Court · AIR 1987 Mad 75 : (1987) 100 LW 25 : (1987) 1 MLJ 417
Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 112, 113, 114, 82, 88Transfer of Property Act, 1882 — Section 5
High Courts27 Oct 1986Dismissed
Elumalai Maistry and others Vs Sermakani
Madras High Court · (1986) 10 MAD CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 145(1)
High Courts27 Oct 1986Allowed
Shanmugiah and others Vs State and others
Madras High Court · (1987) LW(Cri) 49
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts24 Oct 1986
Rajeevalochanachar Mahant of Uthirathi Srivaishnavite Mutt and Another Vs D. Ramachar and Another
Madras High Court · (1987) 100 LW 672 : (1987) 2 MLJ 190
Civil Procedure Code, 1908 (CPC) — Section 92, 93Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 3, 5, 5(e), 6
High Courts24 Oct 1986Allowed
V. Ganesa Nadar Vs K. Chellathai Ammal
Madras High Court · AIR 1989 Mad 8 : (1987) 100 LW 431 : (1987) 2 MLJ 25
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts24 Oct 1986
S.A. Halima Bivi Ammal Vs S.A. Fatima Bivi and Others
Madras High Court · AIR 1987 Mad 129 : (1987) 2 MLJ 351
Specific Relief Act, 1963 — Section 34Transfer of Property Act, 1882 — Section 54
High Courts24 Oct 1986
A. Kothandapani and Others Vs Sampathkumar and Another
Madras High Court · AIR 1987 Mad 204 : (1987) 100 LW 103 : (1987) 1 MLJ 297
Arbitration Act, 1940 — Section 34
High Courts23 Oct 1986
Anbu Vs Govt. of Tamil Nadu and Others
Madras High Court · (1988) CriLJ 31
Constitution of India, 1950 — Article 226
High Courts23 Oct 1986Dismissed
Balaraman Vs State of Tamil Nadu
Madras High Court · (1987) LW(Cri) 35
Constitution of India, 1950 — Article 226
High Courts22 Oct 1986
Ganesa Mudaliar and ors Vs Annamalai and Others
Madras High Court · (1986) 10 MAD CK 0021
Provincial Insolvency Act, 1920 — Section 10, 13, 35, 6
High Courts17 Oct 1986
Yousufi Sait and Sons Vs A. Shafeeq Ahamed
Madras High Court · (1987) 100 LW 278 : (1987) 1 MLJ 446
High Courts17 Oct 1986
M.C.T. Sethuraman Nadar Vs M.S. Manickavel Nadar and Another
Madras High Court · (1987) 100 LW 270 : (1987) 2 MLJ 57
High Courts15 Oct 1986
Kalianna Gounder (died) and Others Vs Kalianna Gounder and other
Madras High Court · (1986) 10 MAD CK 0018
Constitution of India, 1950 — Article 134AEvidence Act, 1872 — Section 114(g), 52, 68, 71, 92Specific Relief Act, 1963 — Section 16(b), 16(c)
High Courts15 Oct 1986
S. Ramalingam Chettiar (Deceased) and Others Vs J. Prasanna Chandrasekaran
Madras High Court · AIR 1987 Mad 140
Presidency Towns Insolvency Act, 1909 — Section 108, 90, 99
High Courts15 Oct 1986
Muthian Vs Syndicate Bank, Pollachi
Madras High Court · AIR 1987 Mad 248 : (1989) 65 CompCas 333 : (1987) 100 LW 282 : (1988) 1 MLJ 45
Banking Regulation (Amendment) Act, 1984 — Section 24Banking Regulation Act, 1949 — Section 2, 21Usurious Loans Act, 1918 — Section 3(l)
High Courts15 Oct 1986
N.A.P. Alagiri Raja and Company Vs N. Guruswamy and Others
Madras High Court · (1989) 65 CompCas 758 : (1987) 100 LW 515 : (1987) 1 MLJ 333
Companies (Court) Rules, 1959 — Rule 37, 67, 68Companies Act, 1956 — Section 391(1)
High Courts14 Oct 1986
State of Tamil Nadu Vs K. Angusamy Chettiar and Co.
Madras High Court · (1987) 66 STC 341