High Courts07 Jul 1987Allowed
Manager, V.G. Panneerdas and Company, Madras and 4 others Vs Nataraja Thevar
Madras High Court · (1987) LW(Cri) 329
Criminal Procedure Code, 1973 (CrPC) — Section 205(1)Penal Code, 1860 (IPC) — Section 420, 500
COURT ARCHIVE
Madras High Court judgments, 1987
534 judgments · page 17 of 27
High Courts06 Jul 1987
P. Vijaya Rajan Vs State of Tamil Nadu and Others
Madras High Court · (1988) 1 LW 89 : (1987) 2 MLJ 249
Constitution of India, 1950 — Article 226
High Courts03 Jul 1987Dismissed
Ramasubramanian Vs State
Madras High Court · (1988) LW(Cri) 449
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 204, 207, 223Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 409
High Courts03 Jul 1987
Banson Engineering Company, Madras Petitioner in both the C.R.Ps. Vs Indian Telephone Industries Limited, Duruvani Nagar, Bangalore-560 016 Respondent in both C.R.Ps.
Madras High Court · (1987) 07 MAD CK 0054
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 6, Order 14 Rule 2(1), Order 43 Rule 1(a), Order 7 Rule 10, Order 7 Rule 10A(2)
High Courts03 Jul 1987Allowed
Chandrasekaran and 4 others Vs State
Madras High Court · (1987) LW(Cri) 389
High Courts03 Jul 1987Allowed
Ganesan and Others Vs The Inspector of Police, Civil Supplies, C.I.D., Thanjavur
Madras High Court · (1988) LW(Cri) 59
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts03 Jul 1987
Ramu Engineering Works Vs Commercial Tax Officer, Chintadripet Assessment Circle, Madras
Madras High Court · (1989) 73 STC 406
Tamil Nadu General Sales Tax Act, 1959 — Section 27
High Courts03 Jul 1987
Faquir Chand Vinoth Kumar Vs Union of India
Madras High Court · (1990) 25 ECC 397 : (1989) 25 ECR 483 : (1989) 44 ELT 451
High Courts03 Jul 1987
Sri Rajagopalaswami Sooriya Prabai Mandahapadi Ahamadiyar Sangam, Mannargudi Vs R. Balakrishnan
Madras High Court · (1987) 07 MAD CK 0008
High Courts02 Jul 1987
Rathinavel Chettriar,R. Navaeetham Ammal Vs Sakunthala, Sivaraman, N. Vinayagam
Madras High Court · (1987) 07 MAD CK 0045
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 10, Order 22 Rule 10, Order 22 Rule 11, Order 23 Rule 3
High Courts02 Jul 1987
Thiruvalluvar Velanmal Kazhagam Private Ltd. Vs M.K. Seethai Achi
Madras High Court · (1987) 100 LW 857 : (1987) 2 MLJ 263
Companies Act, 1956 — Section 10, 237, 388B, 388B(1)(a), 391
High Courts02 Jul 1987
Thiruvaluvar Velanmai Kazhagam (P) Ltd.
Madras High Court · (1988) 64 CompCas 304 : (1987) 2 MLJ 363
Companies Act, 1956 — Section 10
High Courts02 Jul 1987Dismissed
Commissioner of Income Tax Vs Subramanian and Co.
Madras High Court · (1989) 42 TAXMAN 157
Income Tax Act, 1961 — Section 144B, 144B(1), 256(2)
High Courts01 Jul 1987
K. Muthuswamy Pillai Vs Income Tax Appellate Tribunal, Madras and Others
Madras High Court · (1987) 07 MAD CK 0051
Income Tax Act, 1961 — Section 254, 256(1)Limitation Act, 1963 — Section 14(2), 5
High Courts29 Jun 1987Dismissed
State by Public Prosecutor Vs Raja and Sankaralingam
Madras High Court · (1988) LW(Cri) 272
Tamil Nadu Weights and Measures (Enforcement) Act, 1958 — Section 40
High Courts26 Jun 1987
C. Chanthanamuthu Pillai Vs K. Padmanabhan Nadaralias Peruvathar
Madras High Court · (1987) 100 LW 820 : (1987) 2 MLJ 365
High Courts26 Jun 1987
Thara Vs The Inspector of Police, Vengal
Madras High Court · (1987) 06 MAD CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482
High Courts26 Jun 1987
Thara Vs The Inspector of Police
Madras High Court · (1987) 06 MAD CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Jun 1987Allowed
M. Somasundaram Vs Palanisamy Gounder and Others
Madras High Court · (1987) 06 MAD CK 0022
High Courts25 Jun 1987
L. Balu Vs Periasami and Others
Madras High Court · AIR 1988 Mad 114 : (1987) 100 LW 918
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 72, Order 21 Rule 92, Order 43 Rule 1, 151