High Courts24 Aug 1987
The Managing Director, Thanthai Periyar Transport Corporation Ltd., Villupurm Vs Meerabai Ammal
Madras High Court · (1989) ACJ 139 : AIR 1988 Mad 163
Motor Vehicles Act, 1939 — Section 110
COURT ARCHIVE
Madras High Court judgments, 1987
534 judgments · page 12 of 27
High Courts24 Aug 1987
Binny Limited Vs The Controller of Stores and purchase, Karnataka State Road Transport Corporation and Another
Madras High Court · (1989) 1 LW 106 : (1988) 2 MLJ 464
High Courts24 Aug 1987
Kamala Ganesan and Another Vs Income Tax Officer
Madras High Court · (1992) 198 ITR 152
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 139(1), 139(2), 142(1), 144, 276CC
High Courts24 Aug 1987
Union of India Vs Gopal Engineering Works and Others
Madras High Court · (1988) 68 CTR 119 : (1988) 173 ITR 206
Constitution of India, 1950 — Article 20(1)Income Tax Act, 1961 — Section 136, 276, 276C, 277, 278Penal Code, 1860 (IPC) — Section 193, 196
High Courts24 Aug 1987Allowed
M.R.F. Ltd. and Others Vs The Union of India (UOI) and Others
Madras High Court · (1988) 14 ECR 507
Customs Tariff Act, 1975 — Section 3
High Courts21 Aug 1987Allowed
Balakrishnan Vs State
Madras High Court · (1988) LW(Cri) 15
Penal Code, 1860 (IPC) — Section 300, 307, 308, 332
High Courts20 Aug 1987
Arumuga Muthiriyar Vs The District Revenue Officer and Another
Madras High Court · (1988) 1 LW 211 : (1988) 1 MLJ 428
High Courts19 Aug 1987Allowed
Manickam Vs Food Inspector, Thiagadurgam
Madras High Court · (1987) LW(Cri) 481
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(1)
High Courts19 Aug 1987Allowed
Loganathan Vs Raj Mohan and Another
Madras High Court · (1987) 08 MAD CK 0051
High Courts19 Aug 1987
Lakshmi and Another Vs Tamil Nadu Water And Drainage Board
Madras High Court · (1987) 2 ACC 463
Motor Vehicles Act, 1939 — Section 110A
High Courts19 Aug 1987
Raptakos Brett and Co. Ltd. Vs Union of India and Another
Madras High Court · AIR 1988 Mad 246
Constitution of India, 1950 — Article 226Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 7Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 124, 38(1)
High Courts19 Aug 1987
Lakshmi Ammal and Others Vs Pallavan Transport Corporation Ltd.
Madras High Court · (1988) 1 ACC 545
High Courts18 Aug 1987
Carborandum Universal Ltd. Vs Union of India (UOI) and Another
Madras High Court · (1988) 15 ECC 33 : (1988) 15 ECR 271 : (1988) 35 ELT 288
Central Excise Rules, 1944 — Rule 11
High Courts18 Aug 1987Dismissed
Dr. A.K. Zainuddin and 2 others Vs Kalyanasundari
Madras High Court · (1987) 08 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts17 Aug 1987
K. Andavar and Another Vs Pandiyan Roadways Corporation Ltd.
Madras High Court · (1988) 1 ACC 148
High Courts17 Aug 1987
Rajagopalan and Others Vs Thirugnanasambandam and Others
Madras High Court · (1988) 1 LW 167 : (1988) 1 MLJ 365
High Courts17 Aug 1987Dismissed
Gurunanak Metal Industries Vs The Regional Employees State Insurance Corporation, No. 25, Sterling Road, Nungambakkam, Madras-600034 and The Collector of Chingleput, Kancheepuram
Madras High Court · (1987) 08 MAD CK 0010
Employees State Insurance Act, 1948 — Section 2(9), 45A, 75Revenue Recovery Act, 1890 — Section 5
High Courts17 Aug 1987
Rosammal and Others Vs Ashok Kumar Sethi and Others
Madras High Court · (1988) 2 ACC 272
High Courts14 Aug 1987
Nandagopal Gounder Vs Kannan and Another
Madras High Court · (1988) 1 LW 10 : (1987) 2 MLJ 449
High Courts14 Aug 1987Allowed
Seshasayee Paper and Board Ltd. Vs Union of India (UOI) and Others
Madras High Court · (1988) 15 ECC 35 : (1987) 32 ELT 503
Central Excise Rules, 1944 — Rule 56A, 9Central Excises and Salt Act, 1944 — Section 11A, 2, 3, 4, 4(4)Constitution of India, 1950 — Article 265